Section 40(1) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, on and from the date of commencement of this Act,—(a)no person shall establish an allied and healthcare institution; or(b)no allied and healthcare institution shall—(i)open a new or higher course of study or training (including post-graduate course of study or training) which would enable students of each course of study or training to qualify himself for the award of any recognised allied and healthcare qualification; or(ii)increase its admission capacity in any course of study or training (including post-graduate course of study or training); or(iii)admit a new batch of students in any unrecognised course of study or training (including post-graduate course of study or training), except with the previous permission of the State Council obtained in accordance with the provisions of this Act:Provided that the allied and healthcare qualification granted to a person in respect of a new or higher course of study or new batch without previous permission of the State Council shall not be a recognised allied and healthcare qualification for the purposes of this Act:Provided further that where there is no State Council constituted by a State Government, the Commission shall give the previous permission for the purposes of this section.
