Section 27 in The Maharashtra Medical Practitioners Act, 1961
27. Recognition of institutions.
(1)Every institution recognised under this section shall, subject to such conditions as may be prescribed by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28.], be entitled to train students for the examinations of the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28.].(2)Any institution desirous of recognition under this Act shall send an application to the Registrar, giving full information in respect of the following matters, namely:-(a)the constitution and personnel of the managing body;(b)subjects and courses in which it gives or proposes to give instruction, and the examination for which it seeks recognition;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their salaries, qualifications, and the research work carried out by them;(e)fees levied or proposed to be levied, and the financial provision made for capital expenditure on buildings and equipment and for continued maintenance and efficient working of the institution:Provided that, no application shall be entertained by the Registrar unless the institution agrees in writing to give all facilities to any Inspectors or visitors authorised by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] to make an inspection or enquiry or to attend any examination under sub-sections (3) to (9).(3)The Registrar shall place the application before the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28], and the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] may direct the Registrar to call for any further information which it may deem necessary. The [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28.] may also direct a local inquiry to be made by a competent person or persons authorised by it this behalf.(4)After recording the report of such local inquiry and after making such further inquiry as may be necessary, the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] shall forward the application together with its report, to the State Government with its recommendations. The State Government may thereupon grant or refuse the recognition, or may grant it subject to such conditions as it deems fit. The State Government shall not grant recognition to any institution which does not provide such facilities for clinical training as may be prescribed under the bylaws. The decision of the State Government shall be final.(5)It shall be the duty of the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] to secure the maintenance of an adequate standard of proficiency in the subject of medicine, surgery, midwifery and gynaecology and for the practice to the Ayurvedic system of medicine or the Unani system of medicine, For the purpose of securing the maintenance of such standard, the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] shall have authority to call on the governing body or authorities of any recognised institution to permit Inspectors or visitors appointed by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] in this behalf, who may or may not be members of the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] to inspect the recognised institution and the hospitals attached to it, and to attend and be present at all or any of the examinations held by the institution. Every recognised institution shall comply with the directions issued by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] from time to time.(6)The Inspectors, or visitors shall not interfere with the conduct of any examination but it shall be their duty to report to the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] their opinion as to the sufficiency or insufficiency of every examination which they attend, and any other matters in regard to such institution on which the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] may require them to report.(7)Every recognised institution and every examination held by such institutions shall be inspected by the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] through its Inspectors or visitors at least once in five years, and more frequently if the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] so desires.(8)The [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] shall forward a copy of every such report to the authorities of the institution in respect of which the report was made, and shall also forward a copy of such report, together with any observations made thereon by the said body, to the State Government.(9)An Inspector, or a visitor shall receive such remuneration to be paid as part of the expenses of the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28], as may be prescribed by rules.
