Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity in Dental Colleges) Regulations, 2006

(1)The application in Form I containing the scheme, as referred to in sub- regulation (1) of regulation 5, shall be submitted to the Secretary (Health), Ministry of Health and Family Welfare, Government of India, Nirman Bhawan, Maulana Azad Road, New Delhi - 110011 between 1st August to 30th September (both days inclusive) of each year, alongwith a non-refundable application fee of Rs. 3.00 lakh in the form of a Demand Draft/Pay Order in favour of Dental Council of India, payable at Delhi. The application fee shall include registration fee, fee for technical scrutiny and fee for three inspections and other contingent expenditure. The applicant has to pay to the Council inspection fee prescribed by the Council from time to time for each additional inspection, if any, after three inspections.