Section 8 in Tamil Nadu Dr. M.G.R. Medical University, (Affiliation of Nursing Colleges) Statutes
8.
The Inspection Commission shall specifically examine whether the following conditions are fulfilled by the applicant and make a detailed report to the University:Conditions to be fulfilled by the applicant to become eligible to receive the Certificate of Registration for affiliation :(a)the applicant shall satisfy the University that he has clear title to the lands as specified in statute No. 4(ii)(b) 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.(b)The applicant shall fulfill necessary provisions of relevant Acts on the subject such as the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 [(Tamil Nadu Act 24 of 1978)] [This Act was repealed now.],Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) and Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961) as in force and shall also ensure the evidence so produced in this regard is valid and relating to the applicant.(c)The applicant shall also satisfy that he has actual physical possession of the lands and shall furnish necessary documents in this regard and such other documents required by the University from time to time ;(d)The applicant shall satisfy the University that all the infrastructural facilities of the college are in one campus.(e)The applicant shall locate the proposed Nursing College in proximity of a Medical College with which the applicant has an agreement to facilitate training of the nursing students in the Departments of Medicine, Surgery, Paediatrics, Maternity, E.N.T., Radiology, Orthopaedic, Ophthalmic, Burning, Oncology, Emergency Casualty and Clinical Laboratory. In the alternative the applicant shall have a tie-up with general hospital with a minimum of 200 beds. The general hospital shall be within a radius of 10 K.M. from the academic complex. In the case of tie-up with the general hospital there, shall be binding evidence to show that the said hospital shall oblige to extend the necessary facilities to the nursing students, in imparting training in the above said departments.(f)There applicant shall own a ready built area of 15,000 square feet suitable for starting I Year B.Sc. (Nursing) Course in a Nursing College with proper sanitation facilities, provision for safe drinking water, adequate water supply for clinical and laboratory, purposes, library, store rooms, toilets for students, staff (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.
