Section 19 in The Indian Medical Council Act, 1956
19. Withdrawal of recognition.-
[(1) When upon report by the Committee or the visitor it appear to the Council-(a)that the course of study and examination to be undergone in, or the proficiency required from candidates at any examination held by, any University or medical institution, or(b)that the staff, equipment accommodation, training and other facilities for instruction and training provided in such University or medical institution or in any college or other institution affiliated to that University, do not conform to the standards prescribed by the Council, the Council shall make a representation to that effect to the Central Government.](2)After considering such representation, the Central Government may send it to the State Government of the State in which the University or medical institution is situated and the State Government shall forward it along with such remarks as it may choose to make to the University or medical institution, with an intimation of the period within which the University or medical institution may submit its explanation to the State Government.(3)On the receipt of the explanation or, where no explanation is submitted within the period fixed, then on the expiry of that period, the State Government shall make its recommendations to the Central Government(4)The Central Government, after making such further inquiry, if any, as it may think fit, may, by notification in the Official Gazette, direct that an entry shall be made in the appropriate Schedule against the said medical qualification declaring that it shall be a recognized medical qualification only when granted before a specified date, [or that the said medical qualification if granted to students of a specified college or institution affiliated to any University shall be a recognized medical qualification only when granted before a specified date or, as the case may be, that the said medical qualification shall be a recognized medical qualification in relation to a specified college or institution affiliated to any University only when granted after a specified date] [ Inserted by Act 24 of 1964, Section 10 (w.e.f. 16.6.1964).].[19A. Minimum standards of medical education.-(1)The Council may prescribe the minimum standards of medical education required for granting recognized medical qualifications (other than post-graduate medical qualifications ) by Universities or medical institutions in India.(2)Copies of the draft regulations and of all subsequent amendments thereof shall be furnished by the Council to all State Governments and the Council shall before submitting the regulations or any amendment thereof, as the case may be, to the Central Government for sanction, take into consideration the comments of any State Government received within three months from the furnishing of the copies as aforesaid.(3)The Committee shall from time to time report to the Council on the efficacy of the regulations and may recommend to the Council such amendments thereof as it may think fit.]
