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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Establishment Of New Medical College, Opening Of New Or Higher Course Of Study Or Training And Increase Of Admission Capacity By A Medical College Regulations, 2003

(3)For making application under sub-regulation (3) of regulation 4, medical college shall be eligible if it,--
(a)has obtained the permission of the concerned State Government or the Union Territory Administration (Form 4);
(b)has obtained the concurrence of the University established under any Central or State statute (Form 5);
(c)has produced documentary evidence in support of additional financial resources, staff, space, equipment and other infrastructure as per Central Council norms;
(d)has completed a period of five and a half year in case of undergraduate course and three years in case of post-graduate course(s);
(e)recognised by the Central Council for running Undergraduate/Post-graduate/Super-speciality/any other recognised course;
(f)the ratio of teaching staff and students is maintained as laid down in the regulation on Minimum Standards and requirements for admission in the medical college;
(g)the maximum number of admissions in Undergraduate course does not exceed 100;
(h)provides a bank guarantee in favour of the Central Council of Indian Medicine, New Delhi from a Scheduled Commercial Bank for providing additional infrastructural facilities for each course/discipline as follows:--
Undergraduate course up to 50 seats Rupees Twenty-five lakh
  between 51 to 100 seats Rupees Fifty lakh
Post-graduate degree per seat Rupees Five lakh
Super-speciality course per seat Rupees Ten lakh
Any other recognized course per seat Rupees Two lakh
Exemption .-The above condition shall not apply to colleges who are governed by the State/UT Governments provided that they give an undertaking to provide funds in their Plan Budget regularly till facilities are fully provided as per the time-bound programme indicated by them.