Section 24 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
24. Renewal of the permission granted for increasing capacity.
(1)Admissions of the next batches in the under-gratudate course shall not be made by the dental college unless the permission granted under regulation 23 has been renewed by the Central Government.(2)The application for renewal of permission shall be submitted to the Council, with a copy to the Central Government, six months prior to the commencement of the next academic session :Provided that the process of renewal of permission will not be applicable after the completion of phased expansion of the infrastructure facilities and teaching faculty as per norms laid down by the Council and the first batch of students take the final year examinations.Form-1[See Regulation 4(1)]Format of Application For Permission of the Central Government to Establish a New Dental College.(Under Section 10A read with Section 20 of the Dentists Act, 1948.Particulars of the Applicant:(use additional sheets of the A4 size, if the space provided in the application form is not adequate. Use separate sheet(s) a for each question. Also specify clearly in the prescribed form of additional sheet(s) provided for the separate question).
