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State of Tamilnadu- Act

Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) Statutes

TAMILNADU
India

Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) Statutes

Rule DR-M-G-R-MEDICAL-UNIVERSITY-AFFILIATION-OF-PHARMACY-COLLEGES-STATUTES of 1990

Published on 10 March 1990
Commenced on 10 March 1990
[This is the version of this document from 10 March 1990.]
[Note: The original publication document is not available and this content could not be verified.]

Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) StatutesReceived the assent of the Chancellor, communicated in the D.O. Letter No. 1903/U2/90, dated 10th March 1990 and dated 31st May 1990 of the Secretary to the Governor of Tamil NaduIn exercise of the powers conferred by Section 42 of the Tamil Nadu Dr. M.G.R. Medical University, Chennai Act, 1987 (Tamil Nadu Act 37 of 1987), the Governing Council Dr. M.G.R. Medical University, Chennai, hereby makes the following Statutes:

1.

(i)These Statutes may be called the Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) Statutes.

(ii)They shall come into force from the date of assent of the Chancellor.

2.

The words and phrases used in these statutes shall, unless expressly explained otherwise, have the same meaning as they have with reference to the Dr. M.G.R. Medical University, Tamil Nadu, Act 1987 (Tamil Nadu Act 37 of 1987) hereinafter called "the Act".

3.

It shall be necessary for the proposed Pharmacy College seeking affiliation to Dr, M.G.R. Medical University for starling first year B.Pharm degree course to apply for Certificate of Registration of their application with Dr. M.G.R. Medical University, Tamil Nadu.

4.

The application for the Certificate of Registration shall be in writing and in Form I addressed to the Registrar of the Dr. M.G.R. Medical University, Tamil Nadu. The application shall be submitted to the University between the 1st July and the 31st October of the academic year preceding to which affiliation is sought for.

5.

The application shall contain the following particulars :

(a)Name of the proposed Pharmacy College;

(b)Address where the Pharmacy College is to be located, with telephone number, if available;

(c)The number of students proposed to be admitted in the first year of the course;

(d)The availability of land, building and other physical infrastructure, facility of training available to the students to be admitted;

(e)Ready built area available for accommodation of the academic complex;

(f)Residential quarters for the staff of the college;

(g)Playground;

(h)Hostel;

(i)Name of the Trust or Promoting body; and such other particulars as may be required by the Dr. M.G.R. Medical University, Tamil Nadu, from time to time.

6.

The particulars shall also contain the particulars regarding the pharmaceutical manufacturing unit where training in manufacture-and analysis for the fourth year B. Pharm students is proposed.

7.

On receipt of the application, the University shall scrutinize the same and verify whether the following conditions which are necessary for the issue of the Certificate of Registration to the proposed pharmacy college, as fulfilled:Conditions:

(a)The proposed pharmacy college shall own a minimum of 20 acres (twenty acres) of land if it is to be located in an urban agglomeration or 30 acres (thirty acres) if it is to be located in other area.

(b)The applicant college shall satisfy the University that the college has clear title to the lands without any encumbrance and shall furnish the original title deeds and such other documents as required by the University from time to time in this regard.

(c)The applicant college shall fulfil necessary provisions of relevant Acts on the subject such as the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 [(Tamil Nadu Act 24 of 1978)] [This Act is repealed now.], the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1971) as in force, etc., and shall also ensure the evidence so produced in this regard is valid and binding on the applicant college.

(d)The applicant college shall satisfy the University that all the infrastructural facilities of the college are in one campus and that the residential quarters for staff, the playground and hostels are located in a separate campus, if the extent of land is shown in two or more places. However, the academic complex shall be located in a minimum of 5 acres for the college proposed to be located in urban agglomeration and 10 acres when proposed to be located in other area.

(e)The applicant college shall be located in the proximity of a medical college or a well-established general hospital with which the management has an agreement to facilitate training of the pharmacy students in the subjects of clinical pharmacy, hospital pharmacy, hospital administration, etc., or in the alternative the pharmacy college shall have a tie up with a general hospital with a minimum of 100 beds. The medical college or a general hospital shall be within a radius of 10 K.M. from the academic complex. In the case of tie up with a general hospital there shall be a binding evidence to show that the said hospital shall oblige to extend the necessary facilities to the pharmacy students in imparting the training.

(f)The pharmacy college shall submit an undertaking from a pharmaceutical manufacturing unit to provide training for 15 days in manufacture and for 15 days in analysis for the fourth year B. Pharm students of the proposed college. A pharmacy college shall have a minimum ready built area of 15,000 square feet necessary for the first year course of study to accommodate the administrative office, laboratories, class rooms, library, store-rooms, toilets for students and staff (separately for men and women), with proper hygiene, adequate sanitation fatilities, safe drinking water, adequate water supply.

8.

The University, after a preliminary inspection, if fully satisfied, that all the conditions required to be fulfilled, by the applicant college are fulfilled, shall issue a Certificate of Registration in Form II to the applicant college to enable the college to make further arrangements to start the course.

9.

The issue of the Certificate of Registration alone shall not confer any right on the applicant college to start the B. Pharm Degree Course.

10.

The applicant college on receipt of the Certificate of Registration shall fulfil the following conditions to enable the University to appoint and send an inspection commission to the pharmacy college :

(1)It shall obtain a clearance from the Pharmacy Council of India and also the Government of Tamil Nadu, if applicable and submit a copy of the same to the Dr. M.G.R. Medical University while making the application for provisional affiliation in Form III.

(2)It shall produce evidence of qualified staff members for the departments listed below who have consented to join the faculty of the institution. It shall also furnish the consent letter/appointment order for such staff members.

(3)It shall appoint a qualified Principal before the inspection commission is sent for the visit.

(4)

(a)It shall have the following posts of staff members with the qualifications prescribed hereunder which are essential for the first year B. Pharm degree course of study and such posts shall be created by the pharmacy college management:

(i)	Professor-cum-Principal in any speciality inPharmaceutical Sciences	1 post.
(ii)	Assistant Professor of Pharmaceutical Chemistry	2 posts.
(iii)	Assistant Professor of Mathematics	1 post.
(iv)	Assistant Professor of Physiology.	1 post.
(v)	Assistant Professor of Anatomy.	1 post.
(vi)	Assistant Professor of Statistics	1 post.
(vii)	Tutors in Pharmacy (Pharmaceutical Chemistry)	4 posts.
(viii)	Assistant Librarian	1 post.
(ix)	Gas Mechanic	1 post.
(x)	Electrical Assistant	1 post.
(xi)	Other supporting staffLaboratory Technician -1Sweeper-1	2 post.

(b)Qualifications for the post of Principal: (i) A Ph.D. degree in any branch of Pharmacy;

(i)A Post-Graduate degree in Pharmacy [M.Sc. (Phar.)/M. Pharra in any speciality];

(ii)A basic degree in Pharmacy (B. Pharm);

(iii)Teaching experience for a period of not less than ten years after obtaining P.G. (M.Pharmacy) qualification in Pharmacy -Preferably with research and administrative experience.

(c)Qualifications for the post of Professors : (i) A Ph.D. degree in Pharmacy in the respective speciality;

(i)A Post-Graduate degree in Pharmacy [M.Sc. (Pharmacy)] [M. Pharm] in that particular speciality of any Indian University.

(ii)A basic degree in Pharmacy (B. Pharm).

(iii)Teaching and research experience in that particular speciality for a period of not less than 10 years of which four years should be after obtaining the P.G. qualification.

(d)Qualifications for the post of Assistant Professor : (i) A Ph.D degree in Pharmacy in the respective speciality;

ORM. Pharm degree in the respective speciality;OR

(i)M.Sc. (Pharmacy) degree with basic degree in Pharmacy;

(ii)Teaching/ Research experience of not less than two years in that speciality after obtaining B. Pharm, qualification.

(e)Qualification for the post of Tutors : B. Pharm. degree.

(f)Qualifications for other non-professional posts, Laboratory Supervisors : B.Sc. degree with Chemistry as major and Botany or Zoology as ancillary; or Botany or Zoology as major with Chemistry or Physics as ancillary.

(5)It shall furnish a budget for each year of study and a separate development budget which will cover the expenses for he fulfilment of the requirements prescribed in the second, third and fourth year of the course of study;

11.

The proposed pharmacy college shall be equipped as follows :

(i)Facilities for teaching pharmaceutical/Inorganic and Organic Chemistry, Physical Chemistry, Anatomy, Physiology and Health Education, Mathematics and Bio-statistics.

(ii)Adequate chemicals, glassware's and necessary equipments as applicable to the syllabus recommended.

(iii)Pharmaceutical Chemistry laboratory with a minimum space of 80 feet x 30 feet accommodating the laboratory of 40 feet x 30 feet and the balance room, preparation room, Laboratory, staff room, Fume cupboard, etc., in the remaining space.

(iv)A separate Physiology laboratory in a minimum space of 30 feet x 40 feet with facilities for experimental Physiology, smoking and varnishing chamber, frog tank and animal room.

(v)All the laboratories aforementioned shall have a good lighting, ventilation and sufficient number of doors for any emergency.

(vi)Each laboratory shall be fitted with work benches and furniture required for 30 students in a batch as per the standard specification and the pharmaceutical chemistry laboratory shall have all the equipments as essential as per the syllabus.

(vii)There shall be adequate number of exhaust fans and fire extinguishers in each laboratory.

(viii)There shall be an Anatomy Museum-cum-demonstration hall in a minimum space of 30 feet x 40 feet.

(ix)There shall be a Central Library with at least 200 books for the use of students.

(x)

(a)There shall be a store-room for chemical and glassware's in a minimum space of 20 feet x 30 feet. '

(b)A petrol gas plant shall also be provided.

(xi)There shall be one lecture hall of 30 feet x 40 feet with a seating capacity for 60 students with adequate ventilation, lighting and fans.

(xii)There shall be staff rooms for all departments with a sectional library.

(xiii)There shall be a separate administrative office with a minimum space of 30 feet x 60 feet.

(xiv)All the said laboratories shall be functional at the time of inspection.

(xv)There shall be a minimum of 20 chemical, balances, vacuum pump, 2 single pan analytical balances with associated equipments and instruments, fully installed in the room adjacent to the laboratory.

(xvi)There shall be separate common halls for men and women students with adequate toilet facilities.

(xvii)There shall be space and equipments for extra curricular activities for the students.

12.

The Inspection Commission shall inspect the above facilities and report to the University as to the satisfactory fulfilment of the conditions.

13.

The Inspection Commission shall submit its report to the Registrar within 10 days after the inspection. The Commission shall point out in the report, lacunae, if any, in the fulfilment of the conditions to be satisfied and advise on the possibilities of rectification by the management within the given time not exceeding three months in any case.

14.

The University shall satisfy itself on the possibility and capacity of the management of the college to rectify the defects pointed out by the inspection commission in its report.

15.

After a detailed examination of the report of inspection commission and if the University is fully satisfied as to the fulfilment of the conditions for the affiliation for the first year B. Pharm degree course of study, the University shall direct the management of the proposed Pharmacy college to remit a sum of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit. The security deposit shall be invested in a fixed deposit of a Nationalized Bank jointly in the names of the Registrar of the University and the management of the proposed pharmacy college. The fixed deposit receipt shall be kept in the custody of the Registrar.

16.

On the remittance of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit by the Management of the proposed college the University shall grant provisional affiliation for the first year course of B.Pharm after collecting a sum of Rs. 5,000 (Rupees five thousand only) towards the fee for the provisional affiliation for the first year B. Pharm course of study. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefore, to the management of the proposed college.

17.

The interest accrued on the security deposit shall be spent on the maintenance, of the Pharmacy college. The management of the Pharmacy college shall show evidence of a minimum of annual income of atleast Rs. 4,00,000 (Rupees four lakhs only) to facilitate the proper running of the Pharmacy college. This is only a portion of the liability which the college is likely to incur every year towards payment of salaries to the teaching staff and the maintenance of the college.

18.

The Provisional affiliation granted by the University shall be only for the first year of the B. Pharm degree course. On receipt of the intimation regarding the grant of provisional affiliation for the first year B. Pharm degree course the management of the Pharmacy College shall intimate the University that all the staff mentioned in the statute above have been appointed and are in a position to take up classes.

19.

The University shall on receipt of the above intimation from the Pharmacy college, issue orders to the college to admit students for the first year and shall nominate a member to represent the interest of the University in the Governing Body of the Pharmacy College.

20.

(1)The member nominated by the University under statute 19 shall hold office for a period of three years. Any change in the Governing Body of the college shall be reported to the University immediately.

(2)The Governing Body of the College shall meet at least once in every three months to consider the budget estimates and such other matters as may arise in its working. It shall meet in May-June each year to consider the Annual Report, the audited statement of accounts, changes in the staff, subjects or courses in which fresh affiliation or approval is to be sought in the following year. A copy of the notice of meeting shall be sent to the nominee of the University, with copy to the Registrar, at least 15 clear days before the date of the meeting. A copy of the minutes of the meeting shall also be sent to the nominee of the University and the Registrar within 15 days of the meeting.

(3)Every college shall have a duly constituted Government Body with representatives of the teaching staff, to advise the Principal in the internal affairs of the College. A record of proceedings of the said governing body of the College shall be maintained by the Principal.

21.

By the end of the first year B. Pharm degree course, the Pharmacy college shall apply to the University for the provisional affiliation for the second year B. Pharm degree course, after creating additional infrastructure as indicated below:

(a)A separate department of Pharmaceutical chemistry with a laboratory of 30" x 40" with a standard chemistry laboratory work tables to accommodate 30 students in a batch at a time with gas, water, drainage and sufficient electrical connection on the table and in the laboratory for easy operation of electrical equipments. There should also be a provision for vacuum points and space for laboratory, staff preparation room and balance room. There should also be a Professor's room.

(b)A separate laboratory of 30" x 40" for physical and preparative pharmacy with water, drainage, gas and electrical connections in the table as well as at suitable points in the wall and the preparation room.

(c)

(i)A multi-purpose hall with facilities for audio-visual aids for use of seminars, symposia and for the conduct of the examinations. The hall shall have a seating capacity of 120 students. All equipments, glassware's and chemicals required for the use in the second year of the course as per the syllabus shall be provided.

(ii)All laboratories shall be provided with-

(a)Hot plates in adequate number.

(b)Heating mantles in adequate number.

(c)Driers in adequate number.

(d)Vacuum pumps.

(e)Deioniser.

(f)Distilled water stills,

(iii)The following additional staff shall be appointed :

(a)	Professor of Pharmaceutical chemistry	1 post.
(b)	Assistant Professor of Pharmaceutics	2 posts.
(c)	Tutors in Pharmacy (Pharmaceutics)	2 post.
(d)	Other supporting staff for eachdepartment/laboratory	3 post.
(i)	Laboratory Supervisor	1 post.
(ii)	Technician	1 post.
(iii)	Sweeper	1 posts.

22.

The University, if fully satisfied on an inspection as it deems necessary that the conditions mentioned above are fulfilled by the Management, shall grant provisional affiliation for the second year B. Pharm degree course of study after collecting a sum of Rs. 5,000 (Rupees five thousand only) towards the fee for provisional affiliation granted herein by giving three months' stating the reasons therefore to the management of the proposed college.Explanation. - The Provisional affiliation granted under this statute is only for the second year of the b.unarm degree course.

23.

It shall be the duly of the Management of the Pharmacy college to fulfil the requirements for starting the third year of the B.Pharm degree course of study by the time the students appear for the second year examinations.

24.

Tire following additional departments with necessary staff members, additional laboratories and additional facilities have to be provided by the Management of the Pharmacy college to become eligible for applying for provisional affiliation for the third year B. Pharm degree course of study.Additional departments:

(a)Pharmacology department.

(b)Pharmaceutics department.

Additional laboratories:

(i)There shall be a Pharmacognosy laboratory of 30 feet x 40 feet to accommodate not more than 30 students at a time with separate space for preparation room, laboratory, staff room, etc., of 150 square feet each. They shall be fitted with Biology Type of work tables with provision for gas, water, drainage and electrical connections on the table with fixed lighting for microscopic work. There shall be a provision for black draw curtains to ail windows. Separate sinks for washing shall be provided in the preparation room. A store room of 20 feet x 30 feet shall be provided in 40 feet shall be set up with furniture for display of crude drugs. An aseptic room of 30 feet x 20 feet shall be provided with an A/c unit for Tissue culture work.

(ii)There shall be a garden of atleast half-an acre to grow medical plants.

(iii)There shall be Pharmacology department with a separate laboratory of 30' x 40' with a provision for experimental pharmacology with adequate gas, water, drainage and electrical connections. A preparation room, a laboratory, staff room and a smoking and varnishing room of 150 square feet shall also be provided.

(iv)There shall be a department of Pharmaceutics with a separate laboratory of 30' x 40' for dispensing, hospital and clinical pharmacy with gas, water, drainage and electrical connections on the table. A preparation room, a room for laboratory staff may be provided adjacent to the laboratory. A machine room of 30' x 40' shall also be provided with electrical plug points for fixing all the pharmaceutical machineries as required under the syllabus and making it operational for the use of the students. Gas and water supply with drainage shall also be provided at appropriate points. This machine room shall be in continuity with the Pharmaceutics laboratory.

(v)The Organic Chemistry laboratory shall be utilized for the practicals in Chemistry of Natural Products.

25.

The equipments, glassware's, chemicals, etc., for the laboratories and connected departments must be in accordance with the syllabus recommended and pharmacy regulations as prescribed if any of the Pharmacy Council of India in adequate quantity and number.

26.

The Library facilities for the students shall be expanded to provide for 2,000 books covering all the subjects in the entire course and not less than 15 current journals in different specialities.

27.

The college shall have one more lecture hall to accommodate 60 students.

28.

There shall be a staff Research Laboratory with a minimum space of 30' x 40' in the Department of Pharmaceutical chemistry, Pharmaceutics, Pharmacology and Pharmacology.

29.

The permanent hostel buildings separately for men and women students shall be completed before the end of the second year.

30.

The facilities for sports and extra-curricular activities for the students shall be strengthened.

31.

The college shall be equipped with audio-visual teaching aids, Xerox copying machine, other office equipments, and a photography section.

32.

Provision shall be made for giving the students training in Retail, Clinical and Hospital Pharmacy for a period of 3 months as detailed below:-

(a)Retail Pharmacy-21 days

(b)General O.P. Dispensary Counter-50 days

(c)Ward Dispensary-15 days

(d)Medical Stores-7 days

33.

The following additional staff shall be appointed :-

(1)	Professor of Pharmacology	1 post.
(2)	Professor of Pharmaceutics	1 posts.
(3)	Assistant Professor of Pharmacology	1 post.
(4)	Assistant Professor of Pharmacology	1 post.
(5)	Tutors is Pharmacy(One each for Pharmacology,Pharmaceutics and Pharmacology)	3 post.
(6)	Other supporting staff for eachdepartmentlaboratory	2 post.
	(i) Technician	- 1
	(ii) Sweeper	- 1

34.

(1)The University, if fully satisfied on an inspection as it deems necessary that the conditions prescribed above are fulfilled by the management, shall grant the provisional affiliation for the Third Year B. Pharm degree course of study after collecting a sum of Rs. 5,000 (Rupees five thousand only) towards the fee for provisional affiliation for the third year B.Pharmacy Degree course of study. It shall-be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons there fore to the management of the college.

(2)The University shall satisfy itself that the Management have taken adequate steps to fulfil the requirements, for the fourth year B.Pharm course of study by the time the students appear for the third year examinations.

35.

The Management shall, before starting the fourth year course of study in the Pharmacy college, fulfil the following conditions by the time the students appear for the third year examinations :

(1)The departments shall be expanded and additional facilities shall be provided as follows:

(a)A degree laboratory for Pharmaceutical Analysis under Pharmaceutical Chemistry may be started with a separate room (30' x 20') with provision for A.C. for setting up of all modern analytical equipments, like-

(i)Colorimeter

(ii)PH Meter

(iii)Spectrophotometer

(iv)Flame Photometer

(v)HPLC equipments

(vi)Chromatography equipments, etc.

Explanation. - There shall be adequate electrical connections with voltage stabilizers for the safety of the sensitive analytical equipments. Separate sitting space shall be provided for the Associate Professor and Assistant Professor incharge. Separate room adjacent to the Instrument Laboratory shall be provided to prepare solutions with heating arrangements, water and drainage facilities.

(b)There shall be a section for Pharmaceutical Biotechnology under Department of Pharmaceutics of 30' x 40' with Biology type of worktables with gas, water and drainage facilities. This shall be used for Industrial and Formulative Pharmacy. A small rooms of 20' x 15' with a laminar flow unit shall be provided with A.C. for aseptic, dispensing and other microbiological works. This section can manage both clinical and Hospital Pharmacy and Dispensing and Biological Pharmacy. The Professor and other Assistant Professor shall be provided with separate sitting space. Separate media-sterilisation rooms, preparation room, room for laboratory staff for sitting, etc., shall be provided.

(c)A separate Department of Pharmacognosy shall be organized with separate space for the Professor and other Assistant Professors.

(d)All laboratories shall be provided with fire extinguishers and adequate number of exhaust fans.

(e)A separate lecture hall shall be provided with facilities for audio visual aids to accommodate 120 students.

(f)A spacious animal house to accommodate experimental animals necessary for teaching and research work shall be provided.

(2)The Pharmacy College shall be equipped with the analytical and other laboratories with the latest standard equipments required as per the syllabus recommended in addition to the equipments prescribed as above.

(3)Provision shall be made to give practical training for one month (Manufacture-15 days and Analysis-15 days) in any one of the established manufacturing units.

(4)The college shall have a minimum of one bus for the students.

(5)The following pharmacy staff shall be appointed for the fourth year-

(a)	Professor of Pharmacognosy	- post.
(b)	Assistant Professor of Pharmacognosy	- post
(c)	Assistant Professor of Pharmaceutical Chemistry(for Pharmaceutical analysis)	- 1 post.
(d)	Assistant Professor of Pharmaceutics (forPharmaceutical Biotechnology)	- 1 post.
(e)	Tutors in Pharmacy	- 5 posts
	Pharmacy/Formulative and IndustrialPharmacy/Applied and Advanced Pharmacognosy and Modem Methods ofAnalysis)
(f)	Other supporting staff for each of thelaboratories	- 2 posts
	(i) Technician	- 1 post
	(ii) Attender	- 1 post
(g)	Chief Librarian	- 1 post
(h)	Physical Education Director	- 1 post
(i)	Gas Mechanic	- 1 post
(j)	Mechanical Assistant	- 2 posts
(k)	Electrical Assistant	- 1 post
(l)	Library Attender	- 1 post
(m)	Physical Education - Marker	- 1 post

(6)The Management of the college shall also provide-

(i)Auditorium;

(ii)Faculty Recreation Hall.

36.

The University if fully satisfied, on an inspection, as it deems necessary, that the conditions mentioned above are fulfilled by the management, shall grant provisional affiliation for fourth year B. Pharmacy degree course of study after collecting a sum of Rs. 5,000 (Rupee five thousand only) towards the fee for provisional affiliation for the fourth year B. Pharmacy course of study. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefore, to the management of the college.

37.

On the completion of the course of study by the first batch of students and on their appearing for the university examinations the management of the college may make an application to the University for grant of full affiliation of the B.Pharmacy course of study. The University shall, after satisfying itself as to the performance of the college during the previous four years and subject to the statutes and procedures as in force from time to time grant full affiliation to the B.Pharmacy degree course of study.M. Pharmacy

38.

It shall be necessary for the college seeking affiliation of the University for starting of M. Pharm Degree Course to apply for Certificate of Registration of their application with the Dr. M.G.R. Medical University, Chennai.

39.

College which are conducting B.Pharmacy course of study and Post Graduate department of the Dr. M.G.R. Medical University only are eligible to apply for affiliation for M. Pharmacy degree course of study.

40.

The application for the Certificate of Registration shall be in writing and in Form I and addressed to the Registrar of the Dr. M.G.R. Medical University, Chennai. The application shall be submitted to the University between the 1st July and 31st October of the academic year preceding to which affiliation is sought for.

41.

The application shall contain the following particulars-

(a)Name of the college :

(b)Address.

(c)The number of students proposed to be admitted in the first year of M. Pharmacy degree course.

(d)Availability of land, building, facility of training and other physical infrastructures available exclusively for the student of M. Pharmacy degree course to be admitted.

(e)Ready built area available for the accommodation of the academic complex.

(f)Residential quarters for the staff of the college.

(g)Playground,

(h)Hostel, etc.

(i)Name of the promoting body.

(j)Whether the college has fully complied with the guidelines of the University with regard to the conducting of B. Pharmacy degree course.

(k)Whether the first batch of students of B. Pharm degree course have passed out of the colleges; and

(l)Whether full affiliation for B. Pharm degree course has been granted to this college; and such other particulars as may be required by the University from time to time.

42.

On receipt of the application for Certificate of Registration, the University shall scrutinize the same and verify whether the following conditions, which are necessary to start first year M. Pharmacy degree course are fulfilled by the college-

(a)the college shall possess suitable ready built area of not less than 1,500 square feet exclusively for each speciality of M. Pharm degree course proposed to be started.

(b)The college shall satisfy the University that the lacunae, if any, pointed out in the earlier inspections of the college with regard to B. Pharmacy degree course have been already rectified and full affiliation for B. Pharm degree course has* been granted to the college.

(c)The college shall satisfy the University that the first batch of students of B. Pharmacy degree course of study have passed out of the college at the time of application for affiliation of M. Pharmacy degree course is made.

(d)It shall furnish a budget for each year of study and a separate development budget which will cover the expenses for the fulfilment of the course of study.

43.

The University, if satisfied that all the conditions required to be fulfilled by the college for starting first year M. Pharmacy degree course arc fulfilled by the college, shall issue a Certificate of Registration in Form II to the college to enable it to make further arrangements to start the first M. Pharmacy degree course of study.The issue of the Certificate of Registration alone shall not confer any right on the applicant college to start the M. Pharmacy degree course.

44.

The applicant college on receipt of Certificate of Registration shall fulfil the following conditions to enable the University to appoint and send an inspection commission to the college :

(a)It shall obtain a clearance from the Pharmacy Council of India and submit a copy of the same to the Dr. M.G.R. Medical University while making the application for provisional affiliation in Form III.

(b)It shall produce evidence of qualified staff members for the specialities who are either already in the staff with adequate free time to handle the M. Pharmacy classes or the staff who have consented to join the faculty of the college after starting the course and if so their consent letters or appointment orders for such staff members shall be furnished to the university.

(c)It shall have the following posts of staff members with qualifications prescribed hereunder which are essential for the first year of M. Pharmacy degree course of study :

(i)Senior Professor of Pharmaceutics Pharmacology/ Pharmaceutical Chemistry/ Pharmacology of one post on each branch for which affiliation is sought for.

(ii)Such number of Assistant Professor as per the norms prescribed from time to time with reference to the number of students proposed to be admitted in the first M. Pharm degree course.

(d)The Professor and the other guides in each speciality shall possess the following qualifications, namely:

(i)A doctorate degree in pharmacy in the speciality concerned with teaching and research experience of not less than five years after obtaining the degree of M. Pharmacy;

orM. Pharm degree in the speciality concerned with teaching experience of not less than five years and research experience of not less than two years after obtaining the degree of M. Pharmacy; orM.Sc. degree in pharmacy with teaching experience of not less than five years in the speciality concerned and guiding students in the thesis work for not less than two years;

(ii)A basic degree in pharmacy, i.e., B. Pharmacy; provided that in speciality subject concerning inter disciplinary and other border line areas, staff members with adequate-and experience in the speciality may be considered for appointment. However for appointing such candidates in such areas prior approval of the University shall be necessary.

(e)It shall provided one laboratory of 30' x 30' with a preparation room, a sectional reference library and a sitting room for Laboratory staff with adequate number of work tables with gas, electrical; water and drainage connections. All laboratories shall also be provided with exhaust fans and fire extinguishers and separate fume cupboards wherever necessary.

(f)It shall restrict the number of candidates to one students per guide in each speciality subject to a maximum of two per speciality to start with the M. Pharm degree course.

(g)It shall provide a small captive power generator for the Post-Graduate Laboratories for continuous operation of the different equipments.

(h)It shall provide atleast 10 Indian and International journals with their back numbers and reference books in each speciality in the library, (i) It shall provide all chemicals, glassware and equipment required in respect of each speciality as per the syllabus recommended for the course.

45.

All the said laboratories shall be functional at the time of the inspection.

46.

The inspection commission shall inspect the college regarding the facilities available and submit its report to the University.

47.

The inspection commission shall submit its report to the Registrar within 10 days after the inspection. The commission shall point out in the report lacunae, if any, in the fulfilment of the conditions to be satisfied and also advise on the possibilities of rectification by the management within a given time not exceeding three months.

48.

The University, shall satisfy itself on the possibility and capacity of the management of the college to rectify the defects pointed out by the inspection commission in its report.

49.

After a detailed examination of the report of the inspection commission and if the University is fully satisfied as to the fulfilment of the conditions for affiliation for the first year M. Pharm degree course of study, the University shall direct the management of the college to remit a sum of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit. The security deposit shall be invested in a fixed deposit of a Nationalized Bank jointly in the names of the Registrar of the University and the management of the College. The fixed deposit receipt shall be kept in the custody of the Registrar.

50.

On the remittance of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit by the management of the proposed college and subject to statute 47 .herein the University shall grant provisional affiliation for the first year course of M. Pharm. after collecting a sum of Rs. 10,000 (Rupees ten thousand only) towards the fee for the provisional affiliation for the first year course of study of M. Pharm. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefore, to the management of the proposed college.

51.

The interest accrued on the fixed deposit shall be spent on the expenses connected with the conducting of the M. Pharm. Course. The management shall show evidence of a minimum annual income of Rs. 4,00,000 (Rupees four lakhs only) to facilitate the proper conduct of the Post Graduate course in Pharmacy (M. Pharm) in the college. Such amount will be only a portion of the liability which the college is likely to incur every year towards payment of salaries to the" teaching staff and the maintenance of the Post-Graduate Departments.

52.

The provisional affiliation granted by the University shall be only for the first year of the M. Pharm degree course. On receipt of the intimation regarding the grant of provisional affiliation for the first year M. Pharm degree course the management of the Pharmacy College shall intimate the University that all the staff mentioned in these statutes above have been appointed and are in a position to take up classes.

53.

The University shall, on receipt of the above intimation from the Pharmacy College issue orders to the college to admit student for the first year M. Pharm degree course for the corresponding academic year and shall nominate a member to represent the interest of the University in the Governing body of the Pharmacy college.

54.

After fulfilling all the conditions required to be fulfilled by the college under these statutes the college, by the end of the first year M. Pharm degree course of study, shall apply to the University for provisional affiliation for the second year M. Pharm degree course of study.

55.

The University, if fully satisfied on an inspection as it deems necessary that the conditions prescribed above are fulfilled by the management, shall grant the provisional affiliation for the second year M. Pharm degree course of study after collecting a sum of Rs. 10,000 (Rupees ten thousand only) towards the fee for provisional affiliation for the second year M. Pharmacy Degree course of study. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefore, to the management of the College.

56.

On the completion of the course of study by the first batch of M. Pharm. students and on their appearing for the University examinations for the HM. Pharm. the management of the College may make an application to the University for grant of full affiliation of the M. Pharmacy course of study. The University shall, after satisfying itself as to the performance of the College during the previous two years and subject to the statutes and procedures as in force in time to time grant full affiliation to the M. Pharmacy Degree course of study.General

57.

A Provisional affiliation/full affiliation granted by the University inrespect of each year of the B. Pharmacy Degree Course of study and in respect of each year of the M. Pharmacy Degree Course of study is subject to the following conditions namely:

(a)an affiliated college of B. Pharmacy and M. Pharmacy as the case may be shall strictly conduct the course of study in accordance with the course contents framed by; the University and any modifications thereon suggested by the Boards of Studies concerned and the Standing Academic Board of the University from time to time.

(b)It shall be competent for the University to inspect the College by sending an Inspector of the University, if the University so deems fit, after giving two weeks notice to the management of the college concerned.

(c)the Governing Council shall have the power after due enquiry to withdraw full affiliation granted to a college, provided that before coming to such a decision, the Governing Council shall inform the governing body of the college concerned of its findings after enquiry and shall allow it an opportunity of making such representations as it may deem fit and shall record its opinion on the representation so made.

58.

The management of the affiliated College may apply to this University for the increase in seats in Under Graduate Courses upto a maximum of one hundred (100) seats only. Permission for increase in seats beyond one hundred will not be granted.

59.

It shall be competent for the Governing Council to entertain or decline to entertain for reasons to be recorded in writing the application received from the applicant college for increase in the number of seats in the college subject to the ceiling specified in Statute No. 57. The University will review the clinical facilities provided by the institution and progress of clinical performance of the hospitals vis-a-vis the population potential around the hospital and public interest covered at large while entertaining the application for increase of seats.

60.

No pharmacy college shall apply to the University for increase in seats until the first batch of students has successfully completed the course and has left the college and the B. Pharm/M. Pharm degree so obtained is recognized.

61.

The applicant college shall satisfy the University regarding the following norms as prescribed by the University and the Pharmacy Council of India in this regard from time to time while making application for increase in seats in Form No. IV annexed with these statutes.

(i)proportionate increase in the staff pattern;

(ii)proportionate increase in the equipment and laboratory facilities;

(iii)proportionate increase in the accommodation; and

(iv)expansion of library.

62.

On receipt of the application form the applicant college for increase in seats, the University shall appoint on Inspection Commission to inspect the suitability of the facilities provided by the college for such increase-in seats.

63.

The Inspection Commission referred to in statute 61 shall report to the University as to whether all the requirements specified in statute 60 have been provided by the applicant college. The Inspection Commission shall also point out in its report the lacunae, if any, in the fulfilment of the requirements to be provided and also advise as to the capability of the management of the college to rectify the lacunae within a period of two months.

64.

The University shall satisfy itself on the possibility and capacity of the management of the college to rectify the defects pointed out by the Inspection Commission in its report.

65.

After the detailed examination of the report of the Inspection Commission and if the University is fully satisfied as to the fulfilment of the conditions for Increase of seats, the University shall communicate the grant of permission.

66.

The permission granted to the applicant college by the University under statute 64 is liable to be withdrawn if any of the norms prescribed in the statute 60 is violated. In case of such withdrawals, the permission shall be restored only when a satisfactory report is received by the University on an inspection that the norms prescribed in statute 60 have been duly complied with.......... ,

67.

No affiliated institution shall apply to the University for increase in seats in under graduate courses as well as starting of post graduate courses simultaneously. Such applications can be made only in different academic years.Form I(See Statute 3 and 4)Dr. M.G.R. Medical University, Tamil Nadu, Chennai - 600007Application for Certificate of Registration for Affiliation

1. Name/Name(s) of the applicant(s)

2. Name of the proposed College

3. Details of the construction of the managing body of the proposed College (in the case of trusts or Societies, copies of bye-laws/terms of the trust, etc., to be enclosed of)

4. Address to which communications are to be sent with telephone number if available

5. Address where the College is proposed to be located

6. Previous application, if any, for affiliation or approval, in the same subject and their disposal

7. No. of candidates to be admitted in the First Year of the Course

8. Details regarding availability of land, ready built area, etc. (copies of title deeds and documents and latest encumbrance certificate, etc., to be enclosed) (information regarding accommodation should be accompanied by drawings-20 acres of landing urban agglomeration/30 acres in other areas)

9. Particulars regarding arrangement of residential quarters for the staff

10. Details regarding availability of play grounds.

11. Details regarding Hostels facilities proposed.

12. Equipments available/proposed to be purchased.

13. Details of earmarked assets and resources to be utilized for running the proposed college (latest statement of assets and liabilities duly certified by a Chartered Accountant to be enclosed)

14. Particulars regarding pharmaceutical manufacturing unit where training in manufacture and analysis for fourth year B. Pharm students is proposed (Agreement to be produced)

15. Whether the pharmacy College is having a tie up with a General Hospital with a minimum of 100 beds, or with a Medical College within a radius of 10 Kms. From the academic complex.

16. Whether the Pharmacy College is having a minimum ready built area of 15,000 square feet for the first year course of study to accommodate administrative office, laboratory, class rooms, library, toilets for students and staff (separately for men and women)

Date : Place:Signature of the Applicant.Form II(See Statute 8 and 42)Certificate of RegistrationUnder statute ............. of the Dr. M.G.R. Medical University (Affiliation of Pharmacy College) Statutes, it is hereby certified that the application of...........college for starting of B. Pharmacy/M. Pharmacy course of study has been registered with the Dr. M.G.R. Medical University, Tamil Nadu. The issue of this Certificate of Registration, alone shall not confer any right on the applicant college to start the B. Pharm/M. Pharm Degree course.This certificate is valid for a period of one year from the date of issue. (By order of the Governing Council)Signature of the Registrar Chennai.SealDate:Form IIIApplication for Provisional Affiliation by College to Start I/II/III/IV B.Pharmacy I/II M. Pharmacy Degree Course of Study

1. Name and address of the applicant

2. Location of College with full address with telephone number if available

3. Does the College satisfy all the conditions stipulated in the Statutes for the affiliation (with full details with evidences therefor)

4. Does the College possess the Certificate of Registration issued by the Dr. M.G.R. Medical University for starting I.E. Pharmacy II M. Pharmacy College (copy of the Certificate of Registration to be enclosed)

5. Whether the clearance and concurrence of the Pharmacy Council of India, have been obtained by the College (Produce evidence)

6. Whether the clearance of the Government of Tamil Nadu, have been obtained by the college (Produce evidence)

Place:Date:Signature.Form IV(See Statute 60)Application for Increase in the Number of Seats by College For B. Pharm/m. Pharm DegreesCourse of study.

1. Name and address of the applicant

2. Location of College with full address with telephone number, if available

3. Does the college satisfy all the conditions stipulated in the Statutes of the University for increase in the No. of seats (full details with evidence therefor).

4. Has the college obtained provisional affiliation for all the four/two years and full affiliation for the course (full details with University provisional order No. and date/full affiliation order No. and date and copies therefore to be enclosed)

5. No. of students permitted for each year of course (full details year wise to be furnished)

6. Has the first batch of students completed the course of study, appeared for the University examinations and Degree obtained by them has been recognized by the Pharmacy Council of India

7. Percentage of result during the previous years (year wise details)

8. Whether the increase in seats now applied for is within the maximum ceiling prescribed in the statutes

Signature of the applicant

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