Section 6(3) in Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2019
(3)For making an application under sub-regulation (3) of regulation 4, a medical college shall be eligible if,(a)has obtained the permission of the concerned State Government or the Union Territory Administration (Form- 4);(b)has obtained the concurrence of the University established under any Central or State Statute (Form- 5);(c)has produced documentary evidence in support of additional financial resources, staff, space, equipment and other infrastructure as per Central Council norms;(d)permitted by the central government for running Under-Graduate or Post-Graduate courses in Ayurveda or Siddha or Unani or Sowa Rigpa and completed at least four years six months in case of Under-Graduate course and three years in case of concerned speciality of Post-Graduate degree course(s) and two years in case of concerned speciality of Post-Graduate Diploma Course(s) respectively after first permission;(e)is exempted by the Central Government for being owned or managed by the Central Government or the State Government or Union Territory from fulfilling the criteria specified in sub-clause (d);(f)selection of students for Under-Graduate course, post-graduate courses or diploma and super-specialty courses is made strictly on the basis of academic merit as prescribed by Central Council;(g)the ratio of teaching staff and students are maintained as laid down in the regulation on Minimum Standards and requirements for admission in the medical college;(h)the maximum number of admissions shall not exceed the limit as prescribed in the concerned regulations;(i)in a position to establish infrastructure and manpower in such manner as specified in the notified concerned regulations prescribed by Central Council;(j)furnishes a fixed security deposit valid for five years in case of under-graduate course and three years in case of Post-graduate course in favour of the Central Council of Indian Medicine, New Delhi as follows:-(i)Under-graduate course: Up to 60 seats - rupees twenty five lakhs;(ii)between 61 to 100 seats - rupees fifty lakhs;(iii)Post-graduate degree course: per seat - rupees five lakhs;(iv)Post-Graduate diploma Course: per seat- rupees two lakhs;(v)Super-specialty course: per seat- rupees ten lakhs; and(vi)any other recognised course: per seat - rupees two lakhs:Provided that it shall not apply to the colleges governed by the State Governments or Union Territories, if they give an Undertaking to provide funds in their plan budget regularly till requisite facilities are fully provided as per time bound programme indicated by them.
