Section 13 in Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity in Dental Colleges) Regulations, 2006
13. Qualifying Criteria.
- A dental college shall qualify for starting a new or higher course of study or training in dental subjects, the following conditions are fulfilled:-(a)the dental qualification granted to the students of the dental college is recognised for running BDS course and conforms to the norms laid down by it;(b)the certificate regarding desirability and feasibility for starting a new or higher course of study or training at the dental college has been obtained by the college from the State Government or the Union territory administration, as the case may be;(c)letter of University's permission, valid for the entire duration of the course, for starting such course or training at the dental college has been obtained by it from the University to which it is affiliated;(d)the dental college has the full complement of staff, equipments and other infrastructure facilities prescribed for under-graduate training programme and also fulfils additional requirements in respect of funds or allocation of finances, staff and other infrastructure facilities as per the norms prescribed by the Council and approved by the Central Government under Section 20 of the Act in the M.D.S. Regulations, 1983 and P.G. Diploma Regulations, 1983, as amended from time to time.(e)selection of candidates for post-graduate degree and post-graduate diploma courses will be made strictly on the basis of academic merit.
