Section 4 in The Establishment Of New Medical Colleges, Opening Of Higher Courses Of Study And Increase Of Admission Capacity In Medical Colleges Regulation, 1993
4. Public Trusts, religious or charitable trust registered under Indian Trust Act, 1882, Wakfs Act, etc.
Qualifying CriteriaThe eligible organisations shall abide by Indian Medical Council Act, 1956 as modified from time to time and the regulations framed thereunder and shall qualify to apply for permission to establish new medical colleges only if the following conditions are fulfilled :-
