Section 7 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
7. Submission of the application in Form I and the application Fee.
(1)The application in Form I containing the scheme, as referred to in sub- regulation (1) of regulation 5, shall be submitted to the Secretary (Health), Ministry of Health and Family Welfare, Government of India, Nirman Bhawan, Maulana Azad Road, New Delhi - 110011 between 1st August to 30th September (both days inclusive) of each year, alongwith a non-refundable application fee of Rs. 3.00 lakh in the form of a Demand Draft/Pay Order in favour of Dental Council of India, payable at Delhi. The application fee shall include registration fee, fee for technical scrutiny and fee for three inspections and other contingent expenditure. The applicant has to pay to the Council inspection fee prescribed by the Council from time to time for each additional inspection, if any, after three inspections.(2)Incomplete applications will not be accepted and will be returned by the Central Government to the applicant, alongwith enclosures and application fee.(3)Applications submitted under this regulation, if found complete in all respects, will be forwarded by the Central Government to the Dental Council of India within 30 days after the receipts of the same for evaluation of the scheme and its recommendations. Acceptance of applications will, under no circumstances, be treated as approval of the application for grant of permission.
