Section 7 in Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) Statutes
7.
On receipt of the application for Certificate of Registration, the University shall scrutinize the same and verify by deputing an inspection commission whether the conditions required to be fulfilled by the applicant Trust/Society to become eligible to receive the said certificate are fulfilled.The inspection commission shall specifically examine whether the following conditions are fulfilled by the applicant Trust/Society and make a detailed report to the University: -Conditions to be fulfilled by the Trust/Society to become eligible to receive the Certificate of Registration:(a)'The proposed Dental College shall own and possess not less than 10 (ten only) acres of contiguous land if it is to be located in an urban agglomeration or not less than 30 (thirty only) acres of contiguous land in the case of other area.(b)The applicant shall satisfy the University that he has clear title to the lands without any encumbrance and shall furnish the title deeds and such other documents as required by the University, from time to time, in this regard.(c)The applicant shall satisfy the University that the Pre-Clinical, Clinical and Laboratory facilities of the proposed Dental College are available in the same campus which forms the academic complex and is located in the minimum area of 5 (five) acres of contiguous land in the case of urban agglomeration and 10 (ten) acres of contiguous land in the case of other areas. The residential quarters, playground and hostels shall be, as far as possible, be located in the same campus where the college is proposed to be located. However, where the lands are shown in more than one place, these facilities may be located in the next nearest land of the proposed Dental College.(d)The applicant shall locate the proposed college in proximity of a Medical College and shall get an undertaking of the said medical college to the effect that the said Medical College shall facilitate training to the students of the proposed Dental College in the subjects of Medicine, Surgery and Allied Medical Sciences.(e)Where no medical college is available in the proximity of the proposed Dental College, the proposed Dental College shall get itself tied up with a General Hospital which is having provision for at least 100 beds of which 50 beds are catering to the needs of the poor and which is located within 10 k.m. radius of the proposed Dental College. It shall be the duty of the applicant to produce evidence that the infrastructure facilities such as teaching, Preclinical, Para-Clinical and allied Medical Sciences are owned by the proposed Dental College itself.(f)The applicant shall own and possess a ready built area of 15,000 (Fifteen thousand only) sq.ft. suitable for starting the I year B.D.S. Degree course in a Dental College with proper sanitation facilities, provision for safe drinking water, adequate water-supply for clinical and laboratory purposes, library, store rooms for students, staff and patients (separately for men and women) and such other facilities which shall be necessary, from time to time, as may be specified by the University in this regard.
