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Union of India - Act

Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) Regulations, 1989

UNION OF INDIA
India

Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) Regulations, 1989

Rule HOMOEOPATHY-POST-GRADUATE-DEGREE-COURSE-M-D-HOM-REGULATIONS-1989 of 1989

Published on 16 November 1989
Commenced on 16 November 1989
[This is the version of this document from 16 November 1989.]
[Note: The original publication document is not available and this content could not be verified.]

Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) Regulations, 1989Published vide Notification No. 12-18/89CCH, dated 16.11.1989Last Updated 6th August, 2019No. 12-18/89CCH. - In exercise of the powers conferred by clauses (i), (j) and (k) of Section 33 and Sub-section (1) of Section 20 of the Homoeopathy Central Council Act, 1973 (59 of 1973), the Central Council of Homoeopathy, with the previous sanction of the Central Government, hereby makes the following regulations, namely: -

1. Short title and commencement.

- [(1) These regulations may be called the Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) Regulations, 1989.] [As amended vide H(PGDC) M.D. (Hom.) Amendments Regulations, 1992 and again vide H(PGDC) M.D. (Hom.) Amendments Regulations, 2001.]

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these regulations, unless the context otherwise requires: -

(a)"Act" means the Homoeopathy Central Council Act, 1973 (59 of 1973),

(b)[ "Course" means a course of study in the subjects referred to in sub-regulation (3) of regulation 3.] [Amended vide H(PGDC) Amendments Regulations, 2001.]

(c)"M.D. (Hom.)" means a post-graduate degree in [Homoeopathy (Doctor of Medicine in Homoeopathy) as prescribed in] [Amended vide H(PGDC) Amendments Regulations, 2001.] (these regulations);

(d)"Homoeopathic college" means a Homoeopathic Medical College or an institute affiliated to a University and recognized by the Central Council for post graduate course;

(e)"Inspector" means a Medical Inspector appointed under sub-section (1) of Section 17 of the Act;

(ee)[ "Post Graduation in Homoeopathy" means a Post Graduate qualification in Homoeopathy recognized as per the provisions of the Act;] [New clause inserted vide H(PGDC) Amendments Regulations, 2001.]

(f)"Visitor" means a Visitor appointed under sub-section (1) of Section 18 of the Act;

(g)"President" means the President of the Central Council;

(h)"Schedule" means the Schedule annexed to the said Act;

[***] [Omitted '(i) 'syllabus' and 'curriculum' means the syllabus and curriculum for study as prescribed by the Central council under these Regulations;' vide H(PGDC) Amendments Regulations, 2001.]

(j)[ "teaching experience" means teaching experience in the subject concerned in a Homoeopathic College and includes teaching experience in the subjects of Medicine, Surgery, Obstetrics and Gynaecology gained in a Medical College, recognized by the Medical Council of India.] [Amended vide H(PGDC) Amendments Regulations, 2001.]

[Part II] [Amended vide H(PGDC) Amendments Regulations, 2001.] Courses of Study

3. Subjects of specialization for Post Graduation in Homoeopathy.

(1)The Specialties of Post Graduate Degree Course in Homoeopathy shall be in the subjects as mentioned in clause (b) of sub-regulation (3).

(2)The Course shall be of three years' duration, including one year of house-job, during which the candidate shall be a resident in the campus and shall be given training as per the provisions of sub-regulation (2) of regulation 10.[Provided that a candidate shall complete the course of M.D.(Hom) in a speciality subject within the duration of six years from the date of his admission.] [Inserted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

(3)[. The course shall comprise of the following, namely: -] [Substituted by Notification No. 12-2/2006-CCH(Part)31254, dated 2.3.2012 (w.e.f. 16.11.1989).][a. (i) Homoeopathic Philosophy [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

(ii)Materia Medica

(iii)Repertory

(iv)Homoeopathic Pharmacy

(v)Practice of Medicine

(vi)Paediatrics

(vii)Psychiatry;

b. (i) M.D.(Hom) Homoeopathic Philosophy -A. Homoeopathic Philosophy and Organon of MedicineB. Research Methodology & Bio-statisticsC. Advanced teaching of Fundamentals of Homoeopathy

(ii)M.D. (Hom.) Materia Medica -

A. Materia MedicaB. Research Methodology & Bio- statisticsC. Advanced teaching of Fundamentals of Homoeopathy

(iii)M.D. (Hom.) Repertory -

A. RepertoryB. Research Methodology & Bio-statisticsC. Advanced teaching of Fundamentals of Homoeopathy

(iv)M.D.(Hom.) Homoeopathic Pharmacy -

A. Homoeopathic PharmacyB. Research Methodology & Bio-statisticsC. Advanced teaching of Fundamentals of Homoeopathy

(v)M.D.(Hom.) Practice of Medicine -

A. Practice of MedicineB. Research Methodology & Bio-statisticsC. Advanced teaching of Fundamentals of Homoeopathy

(vi)M.D.(Hom.) Paediatrics -

A. PaediatricsB. Research Methodology & Bio-statisticsC. Advanced teaching of Fundamentals of HomoeopathyNote: The subject at S.No. "A" in respect of M.D.(Hom) in each speciality subject named above shall be the main subject and other shall be the subsidiary subjects for M.D.(Hom) Part-I Examination. For M.D. (Hom) Part-II examination there shall be only main speciality subject and no subsidiary subject.]]

Part III – Admission to Course

4. [ [Substituted vide H(PGDC) Amendments Regulations, 2001.]

(i)No candidate shall be admitted to M.D. (Hom.) course unless he possesses the degree of: -(i)Bachelor of Homoeopathic Medicine and Surgery or equivalent qualification in Homoeopathy included in the Second Schedule to the Act, after undergoing a course of study of not less than five year and six months duration including one year compulsory internship; or(ii)Bachelor of Homoeopathic Medicine and Surgery (Graded Degree) or equivalent qualification in Homoeopathy included in the Second Schedule to the Act, after undergoing a course of study of not less than two years duration.][***] [Omitted 'Clause (iii)' vide H(PGDC) Amendments Regulations, 1992.]

(2)[ (i) There shall be a uniform entrance examination to all medical institutions at the postgraduate level namely, the All India AYUSH Post Graduate Entrance Test (AIA-PGET) in each academic year and shall be conducted by an authority designated by the Central Government:Provided that the said All India AYUSH Post Graduate Entrance Test (AIA-PGET) shall not be applicable for foreign national's candidates.

(ii)In order to be eligible for admission to postgraduate course for an academic year, it shall be necessary for a candidate to obtain minimum of marks at 50th percentile in the 'All India AYUSH Post Graduate Entrance Test (AIA-PGET)' held for the said academic year:

Provided that in respect of -

(a)candidates belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes, the minimum marks shall be at 40th percentile;

(b)candidates with benchmark disabilities specified under the Rights of Persons with Disabilities Act, 2016 (49 of 2016), the minimum marks shall be at 45th percentile for General Category and 40th percentile for the Scheduled Castes, Scheduled Tribes and Other Backward Classes.

(c)[ Five percent of the annual sanctioned intake capacity in Government or Government aided higher educational institutions shall be filled up by candidates with benchmark disabilities in accordance with the provisions of the Rights of Persons with Disabilities Act, 2016 (49 0f 2016), based on the merit list of All India AYUSH Post Graduate Entrance Test (AIA-PGET). For this purpose, the "Specified Disability" contained in the Schedule to the Rights of Persons with Disabilities Act, 2016 (49 of 2016) is annexed in Annexure I and the eligibility of candidates to pursue a course in homoeopathic medicine with specified disability shall be in accordance with Annexure II. If the seats reserved for the persons with disabilities in a particular category remain unfilled on account of unavailability of candidates, the seats shall be included in the annual sanctioned seats for the respective Category.]

Explanation. - The percentile shall be determined on the basis of highest marks secured in the all India common merit list in the All India AYUSH Post Graduate Entrance Test (AIA-PGET):Provided further that when sufficient number of candidates in the respective categories fail to secure minimum marks in the All India AYUSH Post Graduate Entrance Test (AIA-PGET), as specified above, held for any academic year for admission to postgraduate courses, the Central Government in consultation with Central Council may at its discretion lower the minimum marks required for admission to postgraduate course for candidates belonging to respective categories and marks so lowered by the Central Government shall be applicable for that academic year only.

(iii)An all India common merit list as well as State-wise merit list of the eligible candidates shall be prepared on the basis of the marks obtained in the All India AYUSH Post Graduate Entrance Test (AIA-PGET) and the candidates, within the respective categories, shall be admitted to post graduate course from the said merit lists only.

(iv)The seat matrix for admission in the Government, Government-aided Institutions and Private Institutions shall be fifteen per cent. for the all India quota and eighty-five per cent. for the States and Union territories quota.

[Provided that the seat matrix for admission in any Deemed Universities shall be hundred percent for the all India quota and those Universities and Institutes which are already having more than fifteen percent all India quota seats, shall continue to maintain that quota.] [Inserted by Notification No. 12-11/2010-CCH(Part II)(1), dated 19.6.2019.]

(v)[ The designated authority for counseling of eighty-five percent State and Union territory quota for admissions to post-graduate course in all Homoeopathic educational institutions in the States and Union territories including institutions established by the State Government, University, Trust, Society, Minority Institution, Corporation or Company shall be the respective State or Union Territory in accordance with the relevant rules and regulations of the concerned State or Union territory Government, as the case may be.] [Substitued by Notification No. 12-11/2010-CCH(Part II)(1), dated 19.6.2019.]

(vi)[ The counseling for all admission to postgraduate course for seats under the all India quota as well as for all Homoeopathy educational institutions established by the Central Government and any Deemed Universities shall be conducted by authority designated by the Central Government.] [Substituted by Notification No. 12-11/2010-CCH(Part II)(1), dated 19.6.2019.]

(vii)No candidate who has failed to obtain the minimum eligibility marks as specified above shall be admitted to postgraduate course in the said academic year.

(viii)No authority or institution shall admit any candidate to the postgraduate course in contravention of the criteria or procedure as laid down by these regulations in respect of admissions and any candidate admitted in contravention of the said criteria or procedure shall be discharged by the Central Council forthwith.

(ix)The authority or institution which grants admission to any student in contravention of the aforesaid criteria or procedure shall be liable to face action in terms of the provisions of the Act.]

Part IV – Syllabus

5A. [ General Subjects. [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

1. Research Methodology

(A)Research in Biomedicine.

(B)Need of Research and Research Challenges in Homoeopathy.

(C)Types of Research Studies.

(D)Planning of Research Studies (which includes Research Questions, Research Hypothesis, Aims & Objectives, Literature Review, Study Design, Study Sample, Randomization, Blinding, Intervention, Variables, Outcome assessment etc.).

(E)Design and Conduct of Clinical Trials.

(F)Data Collection and Data Management.

(G)Assessing and Reporting Adverse Events.

(H)Ethical Issues in Biomedical Research.

(I)Writing & Publishing Research Studies.

2. Biostatistics -

(A)Definition and scope of Biostatistics in Clinical Research.

(B)Types of Data and methods of Data presentation.

(C)Descriptive Statistics (Mean, Median, Mode, SD and Variance etc.).

(D)Correlation and Regression.

(E)Sampling techniques and sample size estimation.

(F)Measures of Morbidity and Mortality.

(G)Data Analysis.

(H)Use of Statistical Softwares.

3. Advanced teaching of Fundamentals of Homoeopathy. - Advanced teaching of fundamental of Homoeopathy shall comprise of integration of knowledge (learnt at degree level course) in respect of subjects namely, Organon of Medicine and Homoeopathic Philosophy, Homoeopathic Materia Medica, and Repertory.

B. Special Subjects:I. Homoeopathic Philosophy: - (i) Concepts of Principles and Practice;(ii)Homoeopathic Philosophy. - A study of the interpretations and views of the stalwarts in Homoeopathy like Kent, Stuart Close, H.A. Robert, J.H. Allen, Dunham and Richard Hughes on Hahnemannian concepts and fundamentals of Homoeopathy is essential. It also aims at making a comparative study of various philosophies with a view to bring out relative merit of the individual contribution to the Hahnemannian concepts of Homoeopathy.II. Materia Medica:(i)Basic Materia Medica. -

(1)Source of Materia Medica, Drug proving, and collection of symptoms-classification of symptoms, construction of Materia Medica, types of Materia Medica.

(2)Science and Philosophy of Materia Medica.

(3)Study of Materia Medica.

(4)Scope and limitations of Materia Medica.

(5)Sources of Drugs, family or group characteristics and drug relationship.

(ii)Comparative Materia Medica. - Comparative study of symptoms, drug pictures and therapeutic indications of all drugs.

III. Repertory:

(i)Repertories and Repertorisation: -

(a)Case Taking and Processing;

(b)Source and origin of the Repertory;

(c)Different types of Repertories;

(d)Merits and demerits of Repertories;

(e)Methods of Repertorisation.

IV. Homoeopathic Pharmacy:

(i)Basics of Homoeopathic Pharmacy;

(ii)Standardization of drugs and vehicles;

(iii)Homoeopathic Drug proving;

(iv)Drug Laws and legislation relating to Homoeopathic Pharmacy: -

A basic idea about the Drugs and Cosmetic Act, 1940 (23 of 1940); The Prevention of illicit traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, (46 of 1988); The Drugs (Control) Act, 1950, (25 of 1950); The Drugs and Magic Remedies (Objectionable Advertisement) Act, 1954 (21 of 1954); The Medicinal and Toilet Preparation (Excise Duties) Act, 1955 (16 of 1955); The Poisons Act, 1919 (12 of 1919); The Homoeopathy Central Council Act, 1973 (59 of 1973); and The Pharmacy Act, 1948, (6 of 1948);A general idea about the rules regulations made under the aforesaid Central Acts on the subject and concerned State Acts, rules and regulations;

(v)Industrial Pharmacy.

V. Practice of Medicine:

(i)General Medicine including Tropical Medicine;

(ii)Miasmatic Study of Diseases, cases, medicines;

(iii)Diagnostic procedures;

(iv)Practice of Homoeopathy in General Medicine including Tropical Medicine;

(v)Scope and limitations of Homoeopathy in the management of disorders related to life threatening diseases.

VI. Paediatrics:

(i)Diseases of children including nutritional, behavioral disorders, Preventive aspects of Pediatrics;

(ii)Miasmatic Study of Diseases, cases, medicines;

(iii)Diagnostic procedures;

(iv)Practice of Homoeopathy in Pediatrics.

VII. Psychiatry:

(i)Applied Psychiatry;

(ii)Miasmatic Study of Diseases, cases, medicines;

(iii)Diagnostic Procedures;

(iv)Practice of Homoeopathy in Psychiatry.]

Part V – Examinations

6.

[(1) The examination shall be conducted in two parts, namely: -(a)M.D. (Hom.) Part I, which to be held six months after completion of house job of one year's duration.(b)M.D. (Hom.) Part II, which to be held after one year and six months after Part I examination.]

(2)[ Every candidate seeking admission to Part I of the examination shall submit application to the University with the following documents, namely: -

(a)a certificate from the Principal or Head of the [institution or college (where course is imparted ) about] the completion of the course of studies in the subjects in which the candidate seeks admission to the examination; and

(b)a certificate of having completed one year house job in a Homoeopathic hospital.[as an essential part of the course] [Inserted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]]

(c)[ a certificate from the Guide (Supervisor) of submission of Synopsis within the time prescribed in these regulations; [Inserted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

(d)there shall be minimum of 80% attendance to become eligible for appearing in M.D. (Hom) Part - I examinations.]

(3)Every candidate seeking admission to the Part II of the examinations shall submit a dissertation [***] [Omitted 'of not less than 10000 words' by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]. The dissertation shall form the basis of viva-voce examination.

7. [ M.D. (Hom.) Part-I examination. [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

- (i) Maximum marks for each subject and minimum marks required to pass shall be as follows: -

(a)M.D. (Hom.) Materia Medica: -

Subjects	Theory (Maximum marks)	Practical/clinical including Viva-voce	Total marks	Pass marks
(i) Materia Medica	100	50	150	75
(ii)[Research Methodology and Bio-statistics] [Substituted 'Research Methodology and Bio-statistics and History of Medicine' by Notification No. 12-11/2010-CCH(Part II)(1), dated 4.2.2019 (w.e.f. 16.11.1989).]	100	-	100	50
(iii) Advanced teaching of Fundamentals ofHomoeopathy	100	50	150	75

(b)M.D. (Hom.) Homoeopathic Philosophy: -

Subjects	Theory (Maximum marks)	Practical/clinical including Viva-voce	Total marks	Pass marks
(i) Homoeopathic Philosophy andOrganon of Medicine	100	50	150	75
(ii)[Research Methodology and Bio-statistics] [Substituted 'Research Methodology and Bio-statistics and History of Medicine' by Notification No. 12-11/2010-CCH(Part II)(1), dated 4.2.2019 (w.e.f. 16.11.1989).]	100	-	100	50
(iii) Advanced teaching of Fundamentals ofHomoeopathy	100	50	150	75

(c)M.D. (Hom.) Repertory: -

Subjects	Theory (Maximum marks)	Practical/clinical including Viva-voce	Total marks	Pass marks
(i) Repertory	100	50	150	75
(ii)[Research Methodology and Bio-statistics] [Substituted 'Research Methodology and Bio-statistics and History of Medicine' by Notification No. 12-11/2010-CCH(Part II)(1), dated 4.2.2019 (w.e.f. 16.11.1989).]	100	-	100	50
(iii) Advanced teaching of Fundamentals ofHomoeopathy	100	50	150	75

(d)M.D. (Hom.) Homoeopathic Pharmacy: -

Subjects	Theory (Maximum marks)	Practical/clinical including Viva-voce	Total marks	Pass marks
(i) Homoeopathic Pharmacy	100	50	150	75
(ii)[Research Methodology and Bio-statistics] [Substituted 'Research Methodology and Bio-statistics and History of Medicine' by Notification No. 12-11/2010-CCH(Part II)(1), dated 4.2.2019 (w.e.f. 16.11.1989).]	100	-	100	50
(iii) Advanced teaching of Fundamentals ofHomoeopathy	100	50	150	75

(e)M.D. (Hom.) Practice of Medicine: -

Subjects	Theory (Maximum marks)	Practical/clinical including Viva-voce	Total marks	Pass marks
(i) Practice of Medicine	100	50	150	75
(ii)[Research Methodology and Bio-statistics] [Substituted 'Research Methodology and Bio-statistics and History of Medicine' by Notification No. 12-11/2010-CCH(Part II)(1), dated 4.2.2019 (w.e.f. 16.11.1989).]	100	-	100	50
(iii) Advanced teaching of Fundamentals ofHomoeopathy	100	50	150	75

(f)M.D. (Hom.) Paediatrics: -

Subjects	Theory (Maximum marks)	Practical/clinical including Viva-voce	Total marks	Pass marks
(i) Paediatrics	100	50	150	75
(ii)[Research Methodology and Bio-statistics] [Substituted 'Research Methodology and Bio-statistics and History of Medicine' by Notification No. 12-11/2010-CCH(Part II)(1), dated 4.2.2019 (w.e.f. 16.11.1989).]	100	-	100	50
(iii) Advanced teaching of Fundamentals ofHomoeopathy	100	50	150	75

(g)M.D. (Hom.) Psychiatry: -

Subjects	Theory (Maximum marks)	Practical/clinical including Viva-voce	Total marks	Pass marks
(i) Psychiatry	100	50	150	75
(ii)[Research Methodology and Bio-statistics] [Substituted 'Research Methodology and Bio-statistics and History of Medicine' by Notification No. 12-11/2010-CCH(Part II)(1), dated 4.2.2019 (w.e.f. 16.11.1989).]	100	-	100	50
(iii) Advanced teaching of Fundamentals ofHomoeopathy	100	50	150	75

(ii)Viva-Voce/Practical examination in each general subject, to be held by not less than four examiners together out of which one shall be the Supervisor (Guide);

Provided that if all four examiners do not arrive at consensus in assessing a student then a decision taken by three of them shall be final.

(iii)The four examiners shall jointly assess the knowledge of the candidate for recommending the result to the University as passed or failed.

(iv)Each theory examination shall be of three hours duration.

(v)the University shall allow a failed student to reappear in examination within six months.

(vi)a candidate not passing examination in a subject of Part I-M.D. (Hom.) Course shall reappear in all parts of that subject but only one chance to reappear in that subject of examination shall be provided failing which he has to reappear in examination in all the subjects (in all parts) of M.D. (Hom.) Part-I.]

8.

[(1) (a) Every candidate shall prepare and submit six printed or typed copies of dissertation of not less than 10,000 words embodying his own research and contribution in advancing the knowledge in the subject to the University for approval not later than six months prior to holding of Part II examination. Provided that each candidate shall submit a synopsis of his dissertation within 12 months of his admission to the course to the University concerned through his guide (supervisor). In case of its rejection the candidate has to resubmit the synopsis to the University concerned through his guide (supervisor) in any case three months clear of I-M.D. (Hom) examination.(b)The dissertation shall be submitted to the Guide/Supervisor at least three months before the time fixed for submitting it to the University, and the guide/Supervisor shall certify that the work has not previously formed the basis for award of any post graduate degree and that the work is the record of the candidate's personal efforts and submitted to the University duly countersigned by the Guide/Supervisor.(c)The examiners appointed to conduct the examinations shall scrutinize the dissertation and jointly report whether the dissertation be accepted or rejected or may make suggestions, as they deem fit.(d)The candidate shall be allowed to appear for the Part II examination three months after the examiners accept the dissertation.Provided that the candidate, whose dissertation has not been accepted, may be permitted to resubmit the same within a period of six months and not more than one year after rejection.

(2)Every candidate seeking admission to Part II of the examination shall submit an application to the University with the following, namely: -

(a)a certificate showing that he has passed Part I Examination; and

(b)a certificate from the Principal or Head of the Institution/College (where course is imparted) about the completion of the course of studies in the subject in which the candidate seeks admission to the examination.

(c)There shall be minimum of 80% attendance to become eligible for appearing in M.D.(Hom) Part-II examination.

(3)Part II M.D. (Hom.) examination shall be held in the subject of specialty opted by the candidate at the time of admission, and shall consist of: -

(i)Part-II M.D(Hom.) Examination- Maximum marks of each subject and minimum marks required to pass shall be as under: -

(a)M.D. (Hom.) Materia Medica -

Subject	Theory (Maximum marks)	Practical/ Clinical including Viva-Voce	Total marks	Pass marks
Materia MedicaPaper IPaper II	100100	200	400	200

(b)M.D. (Hom.) Homoeopathic Philosophy -

Subject	Theory (Maximum marks)	Practical/ Clinical including Viva-Voce	Total marks	Pass marks
Homoeopathic Philosophy and Organon of MedicinePaper IPaper II	100100	200	400	200

(c)M.D. (Hom.) Repertory -

Subject	Theory (Maximum marks)	Practical/ Clinical including Viva-Voce	Total marks	Pass marks
RepertoryPaper IPaper II	100100	200	400	200

(d)M.D. (Hom.) Homoeopathic Pharmacy -

Subject	Theory (Maximum marks)	Practical/ Clinical including Viva-Voce	Total marks	Pass marks
Homoeopathic PharmacyPaper IPaper II	100100	200	400	200

(e)M.D. (Hom.) Practice of Medicine -

Subject	Theory (Maximum marks)	Practical/ Clinical including Viva-Voce	Total marks	Pass marks
Practice of MedicinePaper IPaper II	100100	200	400	200

(f)M.D. (Hom.) Paediatrics -

Subject	Theory (Maximum marks)	Practical/ Clinical including Viva-Voce	Total marks	Pass marks
PaediatricsPaper IPaper II	100100	200	400	200

(g)M.D. (Hom.) Psychiatry -

Subject	Theory (Maximum marks)	Practical/ Clinical including Viva-Voce	Total marks	Pass marks
PsychiatryPaper IPaper II	100100	200	400	200

N.B. 1. Result declared by University shall be 'Pass' or 'Fail'.N.B. 2. The student shall be declared pass if he gets minimum 50% marks each in theory and in Practical/ Clinical including viva-voce examination.

(ii)one practical/clinical examination, including Viva-Voce, in the subject of specialty, to test the candidates acumen and his ability and working knowledge in the practice of the specialty and there shall be four examiners together, including one Supervisor (Guide) in the subject, for examining the candidate.

Provided that all the four examiners shall jointly assess the knowledge of the candidate for recommending the result to the University as passed or failed.Provided that if all the four examiners do not arrive at consensus in assessing a student then a decision taken by three of them shall be final.

(4)The University shall give another chance to a failed student to re-appear in examination within six months.] [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

9. [ Requirements for Post Graduate Teaching centre. [Substituted vide H(PGDC) Amendments Regulations, 2001.]

- [(1) A recognized Homoepathic College shall be treated as P.G. Center which meets all the prescribed minimum requirement, norm and standards for conducting B.H.M.S. Degree Course, and has been running B.H.M.S. Degree Course successfully for five consecutive years atleast] [Substituted vide H(PGDC) Amendments Regulations, 2001.].

(2)[ Every such college or teaching hospital shall have a department of the concerned speciality and shall also have the following additional facilities, with two teachers, having atleast one higher faculty namely: -

(i)one full time Professor or Reader in the Department of speciality;

(ii)one Lecturer on Full Time basis in the Department of speciality;

(iii)staff such as two Assistants or Attendants, in the Department of speciality;]

(iv)[ outpatient department (OPD) with minimum of 250 patients on an average per day during last one calendar year in the hospital of a college whether running as a standalone M.D. (Hom) course or running along with BHMS course. [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

N.B.: Calendar year for OPD purposes shall be taken as 300 working days out of 365 or 366 days of normal or leap year, as the case may be.

(v)one bed shall be earmarked per student for each clinical subject of speciality, in addition to the beds required for Bachelor of Homoeopathic Medicine and Surgery (BHMS) course in its teaching (collegiate) Homoeopathic Hospital with 30 percent bed occupancy per day on an average in a calendar year.

N.B.: Colleges conducting only M.D. (Hom) Courses shall provide 1:1 student-bed ratio.]

(vi)three beds shall be earmarked per student for each clinical subject of specialty.

(3)[***] [Omitted 'clause (a) and (b)' by Notification No. 12-2/2006-CCH(Part)31254, dated 2.3.2012 (w.e.f. 16.11.1989).]

(c)While submitting applications for permission to start such Post Graduate Course, they shall also submit a no objection certificate from the State Government and provisional affiliation from concerned University.]

10. Training.

(1)Period of Training: The period of training for M.D. shall be 3 years after full registration including one year of house job [***] [Omitted vide H(PGDC) Amendments Regulations, 2001.].

(2)[ Method of Training: The emphasis should be on bed side/practical training and not on didactic lectures alone. The candidates shall take part in seminars, group discussions, clinical meetings. The candidates shall be required to write a dissertation with detailed commentary which shall provide the candidate with necessary background of training in research methods and techniques along with the art of writing research papers and learning and making use of library. The candidate shall be given graded responsibility in the management and treatment of patients. He shall participate in teaching and training of undergraduate students or interns. The candidates shall attend seminars, case presentations and journal club meetings, maintain Log Books, do the Laboratory works, visit Homoeopathic Industries; (where ever required), keeping in view the needs of each specialty subject.] [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

11. [ [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

The examination shall consist of (i) written papers; (ii) Practical / clinical including viva voce.Provided that a candidate who fails in the examinations may appear again in the next examination without undergoing further course of study.] [Substituted by Notification No. 12-2/2006-CCH(Part)31254, dated 2.3.2012 (w.e.f. 16.11.1989).]

12. [ [Substituted vide H(PGDC) Amendments Regulations, 2001.]

[(1) Student Guide ratio: -(a)The student - Supervisor (Guide) ratio shall be 3:1 if the Guide or Supervisor is of Professor cadre.(b)The student - Supervisor (Guide) ratio shall be 2:1 if the Guide or Supervisor is of Reader cadre.(c)The student - Supervisor (Guide) ratio shall be 1:1 if the Guide or Supervisor is of Lecturer cadre.Note. - The supervisor (guide) shall be from the teaching faculty of the Homoeopathic College wherein the concerned student has taken admission] [Substituted vide H(PGDC) Amendments Regulations, 2001.].

(2)

(a)educational qualifications and experience of Supervisor (Guide):-

A person shall posses the following qualifications and experience for being eligible to be Supervisor (Guide), namely: -

(i)M.D. (Hom.) included in the Second Schedule to the Act; and

(ii)[ Professor or Reader possessing a recognized Post Graduate Degree qualification in Homoeopathy or a Lecturer holding a recognized Post Graduate Degree in Homoeopathy; [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

Provided that up to a period of five years from the date of commencement of the Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) Amendment Regulations, 2001. If Supervisors (Guides) with qualification and experience as laid down in items (i) and (ii) above are not available then teaching staff of Professor cadre holding a recognised Degree/Diploma qualification in Homoeopathy of not less than four year duration with twenty years professional experience (including ten years' teaching experience in the subject concerned in a Homoeopathic College) may be appointed.Provided that the Supervisor (Guide) of a specialty shall remain the Supervisor (Guide)for that specialty only.] [Substituted by Notification No. 12-11/2010-CCH(Part II)(1), dated 14.12.2018 (w.e.f 16.11.1989).]

(b)Educational qualification and experience for selection of Co-Supervisor (Co-Guide):

Post Graduate Degree Qualification in the special subject with experience as stated in clauses (a) or seven years teaching experience as Associate Professor in a college recognized by the Medical Council of India.]

13. [ Examiners. [Substituted by Notification F.No.12-11/2010-CCH(Part), dated 29.1.2016 (w.e.f. 16.11.1989).]

(1)the criteria for examiners shall be the same as of the Supervisor (Guide) or Co-Supervisor (Co-Guide) as the case may be;

(2)one of the examiners shall be appointed as Supervisor (Guide) or Co-Supervisor (Co-Guide) as the case may be;

(3)at least 50% of the examiners shall be external examiners;] [Substituted by Notification No. 12-2/2006-CCH(Part)31254, dated 2.3.2012 (w.e.f. 16.11.1989).][Annexure "I"] [Inserted by Notification No. 12-11/2010-CCH(Pt.II)(1), dated 2.8.2019 (w.e.f. 6.11.1989).](Refer regulation 4)A. SCHEDULE is annexed regarding, "SPECIFIED DISABILITY" clause (zc) of section 2 of the Rights of Persons with Disabilities Act, 2016 (49 of 2016), that states as under,

1. Physical disability

A. Locomotor disability (a person's inability to execute distinctive activities associated with movement of self and objects resulting from affliction of musculoskeletal or nervous system or both), including-

(a)"leprosy cured person" means a person who has been cured of leprosy but is suffering from-

(i)loss of sensation in hands or feet as well as loss of sensation and paresis in the eye and eye-lid but with no manifest deformity;

(ii)manifest deformity and paresis but having sufficient mobility in their hands and feet to enable them to engage in normal economic activity;

(iii)extreme physical deformity as well as advanced age which prevents him/her from undertaking any gainful occupation, and the expression "leprosy cured" shall construed accordingly;

(b)"cerebral palsy" means a Group of non-progressive neurological condition affecting body movements and muscle coordination, caused by damage to one or more specific areas of the brain, usually occurring before, during or shortly after birth;

(c)"dwarfism" means a medical or genetic condition resulting in an adult height of 4feet 10 inches (147 centimeters) or less;

(d)"muscular dystrophy" means a group of hereditary genetic muscle disease that weakens the muscles that move the human body and persons with multiple dystrophy have incorrect and missing information in their genes, which prevents them from making the proteins they need for healthy muscles. It is characterized by progressive skeletal muscle weakness, defects in muscle proteins, and the death of muscle cells and tissue;

(e)"acid attack victims" means a person disfigured due to violent assaults by throwing of acid or similar corrosive substance.

B. Visual impairment-

(a)"blindness" means a condition where a person has any of the following conditions, after best correction-

(i)total absence of sight; or

(ii)visual acuity less than 3/60 or less than 10/200 (Snellen) in the better eye with best possible correction; or

(iii)limitation of the field of vision subtending an angle of less than 10 degree.

(b)"low-vision" means a condition where a person has any of the following conditions, namely:-

(i)visual acuity not exceeding 6/18 or less than 20/60 upto 3/60 or upto 10/200(Snellen) in the better eye with best possible corrections; or

(ii)limitation of the field of vision subtending an angle of less than 40 degree up to10 degree.

C. Hearing impairment -

(a)"deaf" means persons having 70 DB hearing loss in speech frequencies in both ears;

(b)"hard of hearing" means person having 60 DB to 70 DB hearing loss in speech frequencies in both ears;

D. "speech and language disability" means a permanent disability arising out of conditions such as laryngectomy or aphasia affecting one or more components of speech and language due to organic or neurological causes.

2. Intellectual disability, a condition characterized by significant limitation both in intellectual functioning (reasoning, learning, problem solving) and in adaptive behavior which covers a range of every day, social and practical skills, including-

(a)"specific learning disabilities" means a heterogeneous group of conditions wherein there is a deficit in processing language, spoken or written, that may manifest itself as a difficulty to comprehend, speak, read, write, spell, or to do mathematical calculations and includes such conditions as perceptual disabilities, dyslexia, dysgraphia, dyscalculia, dyspraxia and developmental aphasia;

(b)"autism spectrum disorder" means a neuro-developmental condition typically appearing in the first three years of life that significantly affects a person's ability to communicate, understand relationships and relate to others, and is frequently associated with unusual or stereotypical rituals or behaviours.

3. Mental behaviour,- "mental illness" means a substantial disorder of thinking, mood, perception, orientation or memory that grossly impairs judgment, behaviour, capacity to recognize reality or ability to meet the ordinary demands of life, but does not include retardation which is a condition of arrested or incomplete development of mind of a person, specially characterized by sub-normality of intelligence.

4. Disability caused due to-

(a)chronic neurological conditions, such as-

(i)"multiple sclerosis" means an inflammatory, nervous system disease in which themyelin sheaths around the axons of nerve cells of the brain and spinal cord are damaged, leading to demyelination and affecting the ability of nerve cells in the brain and spinal cord to communicate with each other;

(ii)"parkinson's disease" means a progressive disease of the nervous system marked by tremor, muscular rigidity, and slow, imprecise movement, chiefly affecting middle-aged and elderly people associated with degeneration of the basal ganglia of the brain and a deficiency of the neurotransmitter dopamine.

(b)Blood disorder-

(i)"haemophilia" means an inheritable disease, usually affecting only male but transmitted by women to their male children, characterized by loss or impairment of the normal clotting ability of blood so that a minor would may result in fatal bleeding;

(ii)"thalassemia" means a group of inherited disorders characterized by reduced or absent amounts of haemoglobin.

(iii)"sickle cell disease" means a hemolytic disorder characterized by chronic anemia, painful events, and various complications due to associated tissue and organ damage;"hemolytic" refers to the destruction of the cell membrane of red blood cells resulting in the release of hemoglobin.

5. Multiple Disabilities (more than one of the above specified disabilities) including deaf blindness which means a condition in which a person may have combination of hearing and visual impairments causing severe communication, developmental, and educational problems.

6. Any other category as may be notified by the Central Government.

Note. - Any amendment to the Schedule to the Rights of Persons with Disabilities Act, 2016(49 of 2016), shall consequently stand amended in the above Schedule.[Annexure "II" [Inserted by Notification No. 12-11/2010-CCH(Pt.II)(1), dated 2.8.2019 (w.e.f. 6.11.1989).]](Refer regulation 4)Guidelines regarding admission of students with "Specified Disabilities" under the Rights of Persons with Disabilities Act, 2016 (49 of 2016) with respect to admission in Postgraduate Courses in Homoeopathic MedicineNote 1. - The "Certificate of Disability" shall be issued in accordance with the Rights of Persons with Disabilities Rules,2017 notified in the Gazette of India by the Ministry of Social Justice and Empowerment [Department of Empowerment of Persons with Disabilities (Divyangjan)] on 15thJune 2017.

2. The extent of "specified disability" in a person shall be assessed in accordance with the "Guidelines for the purpose of assessing the extent of specified disability in a person included under the Rights of Persons with Disabilities Act, 2016(49 of 2016)" notified in the Gazette of India by the Ministry of Social Justice and Empowerment [Department of Empowerment of Persons with Disabilities (Divyangjan)] on 4thJanuary 2018.

3. The minimum degree of disability should be 40% (Benchmark Disability) in order to be eligible for availing reservation for persons with specified disability.

4. The term 'Persons with Disabilities' (PwD) is to be used instead of the term 'Physically Handicapped' (PH)

Sl. No.	Disability Category	Type ofDisabilities	SpecifiedDisability	Disability Range
Eligible for Post Graduate course in Ayurveda,Not Eligible for PwD Quota	Eligible for Post Graduate course in Ayurveda,Not Eligible for PwD Quota	Not Eligible for Post Graduate in Ayurveda,
1	Physical Disability	A. Locomotor Disability, including SpecifiedDisabilities (a to f).	a. Leprosy cured person*	Less than 40% disability	40-80% disabilityPersons with more than 80%disability may alsobe allowed on case to case basis and their functional competencywill be determined with the aid of assistive devices, if it isbeing used, to see if it is brought below 80% and whether theypossess sufficient motor ability as required to pursue andcomplete the course satisfactorily.	More than 80%
b. Cerebral Palsy**
c. Dwarfism
d. Muscular Dystrophy
e. Acid attack victims
f. Others*** such as Amputation, Poliomyelitis,etc.
* Attention should be paid to loss of sensationsin fingers and hands, amputation, as well as involvement of eyesand corresponding recommendations be looked at.
** Attention should be paid to impairment ofvision, hearing, cognitive function etc. and correspondingrecommendations be looked at.
*** Both hands intact, with intact sensations,sufficient strength and range of motion are essential to beconsidered eligible for medicial Course
B. Visual Impairment (*)	a. Blindness	Less than 40% disability	-	Equal to or More than 40% Disability
b. Low vision
C. Hearing impairment@	a. Deaf	Less than 40% Disability	-	Equal to or more than 40% Disability
b. Hard of hearing
(*) Persons withVisual impairment / visual disability of more than 40% may bemade eligible to pursue Postgraduate Education and may be givenreservation, subject to the condition that the visual disabilityis brought to a level of less than the benchmark of 40% withadvanced low vision aids such as telescopes / magnifier etc.@ Persons with hearing disability of more than40% may be made eligible to pursue Postgraduate Education and maybe given reservation, subject to the condition that the hearingdisability is brought to a level of less than the benchmark of40% with the aid of assistive devices. In addition to this, theindividual should have a speech discrimination score of more than60%.
D. Speech & language disability$	Organic/ neurological causes	Less than 40% Disability	-	Equal to or more than 40% Disability
$ Persons with SpeechIntelligibility Affected (SIA) shall be eligible to pursuepostgraduate courses, provided Speech Intelligibility Affected(SIA) score shall not exceed 3(three), which is 40% or below.Persons with Aphasia shall be eligible to pursuepostgraduate courses, provided Aphasia Quotient (AQ) is 40% orbelow.
2	Intellectual disability		a. Specific learning disabilities (Perceptualdisabilities, Dyslexia, Dyscalculia, Dyspraxia &Developmental aphasia)#	#currently there is no Quantification scaleavailable to assess the severity of SpLD, therefore the cut-offof 40% is arbitrary and more evidence is needed.
Less than 40% Disability	Equal to or more than 40% disability Butselection will be based on the learning competency evaluated withthe help of the remediation/ assisted technology/ aids/infrastructural changes by the Expert Panel	More than 80% or severe nature or significantcognitive/ intellectual disability
			b. Autism spectrum disorders	Absence or Mild Disability, As perger syndrome(disability of 40- 60% as per ISAA) where the individual isdeemed fit for Post Graduate course in Siddha by an expert panel	Currently not recommended due to lack ofobjective method to establish presence and extent of mentalillness. However, the benefit of reservation/quota may beconsidered in future after developing better methods ofdisability assessment.	Equal to or more than 60% disability or presenceof cognitive/intellectual disability and/or if the person isdeemed unfit for pursuing Post Graduate course in Siddha courseby an expert panel
3	Mental behaviour		Mental illness	Absence or mild Disability: less than 40% (underIDEAS)	Currently not recommended due to lack ofobjective method to establish presence and extent of mentalillness. However, the benefit of reservation/quota may beconsidered in future after developing better methods ofdisability assessment.	Equal to or more than 40% disability or if theperson is deemed unfit to perform his/her duties. Standards maybe drafted for the definition of “fitness to practicemedicine”, as are used by several institutions of countriesother than India.
4	Disability caused due to	a. Chronic Neurological Conditions	i. Multiple Sclerosis Less than	40% Disability	40-80% disability	More than 80%
ii. Parkinsonism
		b. Blood Disorders	i. Haemophilia	Less than 40% Disability	40-80% disability	More than 80%
ii. Thalassemia
iii. Sickle cell disease
5	Multiple disabilities including deaf blindness		More than one of the above specifieddisabilities	Must consider allabove while deciding in individual cases recommendations withrespect to presence any of the above, namely, Visual, Hearing,Speech & Language disability, Intellectual Disability, andMental Illness as a component of Multiple Disability.Combining Formula asnotified by the related Gazette Notification issued by the Govt.of India{\|
\| a+b (90-a)90

(where a= higher value of disability % andb=lower value of disability % as calculated for differentdisabilities) is recommended for computing the disability arisingwhen more than one disabling condition is present in a givenindividual. This formula may be used in cases with multipledisabilities, and recommendations regarding admission and/orreservation made as per the specific disabilities present in agiven individual.|}[Part VI] [Substituted vide H(PGDC) Amendments Regulations, 2001.] Special Provision For External Candidates

14. [ ***] [Omitted by Notification No. 12-2/2006-CCH(Part)31254, dated 2.3.2012 (w.e.f. 16.11.1989).]

14.Notwithstanding anything contained in these regulations, the University may allow admission of external candidates to appear in the Post Graduate examination for a period of eight year from the commencement of the Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) (Amendment) Regulations, 2001, for three subjects, namely, Materia Medica, Homoeopathic Philosophy, and Repertory only subject to the fulfillment of the following conditions, namely: -I. Admission to the examination.- (1) A candidate who has passed the final examination of a diploma course in Homoeopathy of not less than four years duration shall be eligible for admission to the examination as an external candidate, if such candidate: -(a) holds full time regular post not below the rank of Assistant Professor, or(b) has teaching experience of not less than seven years in a recognized Homoeopathic Medical College, or(c) has ten years of professional experience.(2) the candidate shall register his name two years before the final examination.(3) The candidate shall prepare and submit to his Supervisor/Guide a dissertation nine months prior to the holding of the final examination. The Supervisor/Guide approve the same six months prior to the holding of the final examination.II. Papers for examination.- The examination shall comprise of the following papers, namely:-(a) Materia Medica - (Materia medica Pura and Applied).(b) Homoeopathic Practice of Medicine (including Gynaecology and obstetrics).(c) Organon of Medicine and Philosophy.(d) Repertory.III. Examiners.- The criteria for selection of examiners shall be as given in regulation 13.

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