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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(z) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020

(z)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 28;
(za)the measures to be taken against a medical institution for failure to maintain the minimum essential standards under clause (f) of sub-section (1) of section 28;
(zb)the form of scheme, the particulars thereof, the fee to be accompanied and the manner of submitting scheme for establishing new medical college under sub-section (2) of section 29;
(zc)the manner of preferring an appeal to the Commission for approval of the scheme under sub-section (5) of section 29;
(zd)the areas in respect of which criteria may be relaxed under the proviso to section 30;
(ze)the manner of taking disciplinary action by a State Medical Council for professional or ethical misconduct of registered medical practitioner and the procedure for receiving complaints and grievances by the Board of Ethics and Registration for Indian System of Medicine, under sub-section (2) of section 31;
(zf)the act of commission or omission which amounts to professional or ethical misconduct under clause (b) of the Explanation to section 31;
(zg)other particulars to be contained in a National Register under sub-section (1) of section 32;
(zh)the form, including the electronic form and the manner of maintaining the National Register under sub-section (2) of section 32;
(zi)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 32;
(zj)the manner of entering the title, diploma or qualification in the State Register or the National Register under sub-section (3) of section 33;
(zk)the manner in which, and the period for which temporary registration may be permitted to a foreign citizen under the second proviso to sub-section (1) of section 34;
(zl)the manner of listing and maintaining medical qualifications granted by a University or medical institution in India under sub-section (1) of section 35;
(zm)the manner of examining the application for grant of recognition under sub-section (3) of section 35;
(zn)the manner of preferring an appeal to the Commission for grant of recognition under sub-section (5) of section 35;
(zo)the manner of including a medical qualification in the list maintained by the Board under sub-section (6) of section 35;
(zp)the manner in which the Board of Ayurveda or the Board of Unani, Siddha and Sowa-Rigpa shall list and maintain the medical qualifications which have been granted recognition before the date of commencement of this Act, under sub-section (8) of section 35;
(zq)the manner in which the Commission shall list and maintain the medical qualifications which have been granted recognition before the date of commencement of this Act, under sub-section (4) of section 36.