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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2)(z) in National Medical Commission Act, 2019

(z)the manner of carrying out inspections of medical institutions for assessing and rating such institutions under clause (c) of sub-section (1) of section 26;
(za)the manner of conducting, and the manner of empanelling independent rating agencies to conduct, assessment and rating of medical institutions under clause (d) of sub-section (1) of section 26;
(zb)the manner of making available on website or in public domain the assessment and ratings of medical institutions under clause (e) of sub-section (1) of section 26;
(zc)the measures to be taken against a medical institution for its failure to maintain the minimum essential standards under clause (f) of sub-section (1) of section 26;
(zd)the manner of regulating professional conduct and promoting medical ethics under clause (b) of sub-section (1) of section 27;
(ze)the form of scheme, the particulars thereof, the fee to be accompanied and the manner of submitting scheme for establishing a new medical college or for starting any postgraduate course or for increasing number of seats under sub-section (2) of section 28;
(zf)the manner of making an appeal to the Commission for approval of the scheme under sub-section (5) of section 28;
(zg)the areas in respect of which criteria may be relaxed under the proviso to section 29;
(zh)the manner of taking disciplinary action by a State Medical Council for professional or ethical misconduct of registered medical practitioner or professional and the procedure for receiving complaints and grievances by Ethics and Medical Registration Board, under sub-section (2) of section 30;
(zi)the act of commission or omission which amounts to professional or ethical misconduct under clause (b) of the Explanation to section 30;
(zj)other particulars to be contained in a National Register under sub-section (1) of section 31;
(zk)the form, including the electronic form and the manner of maintaining the National Register under sub-section (2) of section 31;
(zl)the manner in which any name or qualification may be added to, or removed from, the National Register and the grounds for removal thereof, under sub-section (3) of section 31;
(zm)the form and manner in which the National Register for registering Community Health Provider is to be maintained under sub-section (8) of section 31;
(zn)the criteria for granting limited licence to practice medicine under sub-section (1) of section 32;
(zo)the extent, the circumstances and the period under sub-section (2) of section 32;
(zp)the manner of listing and maintaining medical qualifications granted by a University or medical institution in India under sub-section (1) of section 35;
(zq)the manner of examining the application for grant of recognition under sub-section (3) of section 35;
(zr)the manner of preferring an appeal to the Commission for grant of recognition under sub-section (5) of section 35;
(zs)the manner of including a medical qualification in the list maintained by the Board under sub-section (6) of section 35;
(zt)the manner of listing and maintaining medical qualifications which have been granted recognition before the date of commencement of this Act under sub-section (8) of section 35.