Section 16 in National Medical Commission (Manner of Appointment and Nomination of Members, their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2019
16. Other powers and functions of Commission.
- In addition to the powers and functions of the Commission specified in section 10, the Commission shall -(a)undertake study to reduce the cost of medical education in the country;(b)consider to suggest, among others, adoption of modern technology, intensive use of infrastructure, faculty sharing, global practices as distributed hospitals with a view to reducing the cost of medical education and making it more accessible; and(c)decide the manner of hearing appeals against the decisions of Autonomous Boards:Provided that where an appeal is filed against the decision of an Autonomous Board, the President of such Autonomous Board shall not participate in the appeal proceedings;(d)without prejudice to the condition of previous publication envisaged under sub-section (1) of section 57, make regulations after consulting all State Governments, Union territory Administrations and other stakeholders, such as, association of medical professionals, association of resident doctors and patient rights bodies including general public by placing the draft regulations on the website of the Commission for a period of thirty days and considering the objections or suggestions as may be received;(e)recruit employees on contract basis as per its requirement, not exceeding the present sanctioned strength of the Medical Council of India, until the posts are sanctioned for the Commission and regular recruitment for the said posts takes place.
