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State of Tamilnadu- Act

Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) Statutes

TAMILNADU
India

Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) Statutes

Rule TAMIL-NADU-DR-M-G-R-MEDICAL-UNIVERSITY-CHENNAI-AFFILIATION-OF-DENTAL-COLLEGES-STATUTES of 1992

Published on 16 March 1992
Commenced on 16 March 1992
[This is the version of this document from 16 March 1992.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) StatutesReceived the assent of the Chancellor, communicated in the D.O. Lr. No. 9034/U2/92, dated the 16th March 1992 and dated the 5th June 1992 of the Secretary to the Governor of Tamil Nadu.In exercise of the powers conferred by section 42 of the Tamil Nadu Dr. M.G.R. Medical University Chennai Act, 1987 (Tamil Nadu Act 37 of 1987), the Governing Council of the Tamil Nadu Dr. M.G.R. Medical University, Chennai, hereby makes the following statutes:

1.

(i)These statutes may be called the Tamil Nadu Dr. M.G.R. Medical University, Chennai (Affiliation of Dental Colleges) Statutes.

(ii)They shall come into force from the date of assent of the Chancellor.

2.

The words and phrases used in these statutes shall, unless expressly explained otherwise, have the same meaning as they have with reference to the Tamil Nadu Dr. M.G.R. Medical University Chennai, Act, 1987 (Tamil Nadu Act 37 of 1987), hereinafter called "the Act".

3.

It shall be necessary for the proposed Dental College seeking affiliation to the Tamil Nadu Dr. M.G.R. Medical University Chennai, for starting First Year Bachelor of Dental Surgery Degree Course to apply to the University for Certificate of Registration of their application with the Tamil Nadu Dr. M.G.R. Medical University Chennai. The application shall be in Form I annexed with these statutes and the following records shall accompany the said Form, namely: -

(i)record showing the permission of the Government of Tamil Nadu for establishing the proposed Dental College;

(ii)record showing the approval of the Dental Council of India for establishing the proposed Dental College; and

(iii)record showing the approval of the Government of India for starting the proposed Dental College.

4.

Only Educational Trusts/Societies with sufficient financial soundness and which satisfy the conditions stipulated hereunder shall be eligible to apply for Certificate of Registration for starting a private Dental College. Application from individuals for Certificate of Registration will not be entertained.

5.

The application for Certificate of Registration from the Tamil Nadu Dr. M.G.R. Medical. University, Chennai shall be in writing and in Form I annexed with these statutes addressed to the Registrar of the Tamil Nadu Dr. M.G.R Medical University, Chennai, and shall be submitted to the Registrar between the 1st July and 31st October of the academic year preceding to is sought for.

6.

The application for Certificate of Registration shall accompany the permission of the Government to establish the college and shall contain the following particulars, namely: -

(a)name of the proposed Dental College;

(b)address where the Dental College is to be located;

(c)the number of students proposed to be admitted in the First Year of the course;

(d)the availability of land, facility of training available to the students to be admitted;

(e)record showing the permission of the Government of Tamil Nadu for establishing the proposed Dental College;

(f)record showing the approval of the Dental College of India for establishing the proposed Dental College;

(g)record showing the approval of the Government of India for starting proposed Dental College;

(h)ready built area available for accommodation of the academic complex;

(i)residential quarters for the staff of the college;

(j)playground;

(k)hostel.

7.

On receipt of the application for Certificate of Registration, the University shall scrutinize the same and verify by deputing an inspection commission whether the conditions required to be fulfilled by the applicant Trust/Society to become eligible to receive the said certificate are fulfilled.The inspection commission shall specifically examine whether the following conditions are fulfilled by the applicant Trust/Society and make a detailed report to the University: -Conditions to be fulfilled by the Trust/Society to become eligible to receive the Certificate of Registration:

(a)'The proposed Dental College shall own and possess not less than 10 (ten only) acres of contiguous land if it is to be located in an urban agglomeration or not less than 30 (thirty only) acres of contiguous land in the case of other area.

(b)The applicant shall satisfy the University that he has clear title to the lands 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.

(c)The applicant shall satisfy the University that the Pre-Clinical, Clinical and Laboratory facilities of the proposed Dental College are available in the same campus which forms the academic complex and is located in the minimum area of 5 (five) acres of contiguous land in the case of urban agglomeration and 10 (ten) acres of contiguous land in the case of other areas. The residential quarters, playground and hostels shall be, as far as possible, be located in the same campus where the college is proposed to be located. However, where the lands are shown in more than one place, these facilities may be located in the next nearest land of the proposed Dental College.

(d)The applicant shall locate the proposed college in proximity of a Medical College and shall get an undertaking of the said medical college to the effect that the said Medical College shall facilitate training to the students of the proposed Dental College in the subjects of Medicine, Surgery and Allied Medical Sciences.

(e)Where no medical college is available in the proximity of the proposed Dental College, the proposed Dental College shall get itself tied up with a General Hospital which is having provision for at least 100 beds of which 50 beds are catering to the needs of the poor and which is located within 10 k.m. radius of the proposed Dental College. It shall be the duty of the applicant to produce evidence that the infrastructure facilities such as teaching, Preclinical, Para-Clinical and allied Medical Sciences are owned by the proposed Dental College itself.

(f)The applicant shall own and possess a ready built area of 15,000 (Fifteen thousand only) sq.ft. suitable for starting the I year B.D.S. Degree course in a Dental College with proper sanitation facilities, provision for safe drinking water, adequate water-supply for clinical and laboratory purposes, library, store rooms for students, staff and patients (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.

8.

The University, if fully satisfied on the basis of the report of the inspection commission that all the conditions required to be fulfilled by the applicant are fulfilled, shall issue a Certificate of Registration in Form II annexed with these statutes to the applicant to enable the applicant to make further arrangements to start the First Year B.D.S. Degree course of study.

9.

The issue of the Certificate of Registration alone shall not confer any right on the applicant Trust/Society to start the B.D.S. Degree course of study.

10.

The applicant Trust/ Society, on receipt of the Certificate of Registration from the University, shall fulfil the conditions stipulated hereunder in statute 11 to enable the University to appoint and send an inspection commission to the proposed Dental College.

11.

The applicant Trust/Society shall, before applying for affiliation for the First Year B.D.S. Degree course of study, fulfil the following conditions, namely: -(a)shall have obtained the clearance and concurrence of the Denial College of India to start a Dental College as provided in statute 3;(b)shall appoint or contract to appoint a qualified Principal for the proposed Dental College.(c)shall obtain consent letters for appointment of qualified staff members for the Departments as detailed below which are absolutely essential to become eligible to start the First Year B.D.S. Degree Course of study: -

(1)Professor-cum-Principal in any Speciality of Dental Science-1 post.

(2)Assistant Professor of Prosthetics - 2 Posts.

(3)Assistant Professor of Anatomy - 1 post.

(4)Assistant Professor of Physiology- 1 post.

(5)Assistant Professor of Bio-Chemistry - 1 post.

(6)Tutors in Dentistry-12 posts.

(d)The applicant shall produce evidence to the effect that the proposed Dental College is fully equipped in the following aspects: -

(i)Teaching Anatomy, Physiology and Bio-Chemistry;

(ii)Dental materials and Pre-Clinical equipments;

(iii)Prosthetics Laboratory in a minimum space of 80' x 30';

(iv)Histology Laboratory in a minimum space of 30' x 40';

(v)Physiology Laboratory in a minimum space of 30' x 40';

(vi)Bio-Chemistry Laboratory in a minimum space of 30' x 40'.

Explanation. - Each of the laboratories must be fitted with work benches and furniture required for 40 students. The Prosthetics laboratory must have all the equipments prescribed as essential by the Dental Council of India. The applicant shall constitute a Central Library with at least 500 relevant books for the students.

(e)The applicant shall constitute an Anatomy-cum-demonstration hall in a minimum space of 30' x 40';

(f)The applicant shall arrange for a cadaver store room in the minimum space of 10'x 20';

(g)The applicant shall provide staff rooms for all departments with Sectional Libraries;

(h)The applicant shall provide a separate administrative office with a minimum space of 30' x 80';

(i)The applicant shall maintain at least 10 Dental Chairs with associated equipments and instruments fully installed in the out-patient department which shall be functional at the time of inspection;

(j)The applicant shall run hospital at least with 10 beds within a campus with an outpatient department, casualty and emergency management room. The above hospital shall be managed by qualified Doctors and adequate Para-Medical staff and other staff who shall be in a position to attend on emergencies throughout the day;

(k)The applicant shall provide adequate space and equipment for extra curricular activities of the students.

12.

The applicant Trust/Society, after fulfilling the conditions stipulated in the above statute, shall intimate the fact to the University in writing along with the Demand Draft for a sum of Rs. 10,000 (Rupees ten thousand only) or such amount as may be prescribed by the Governing Council, from time to time towards the inspection fee payable to the University and shall request the University to depute its inspection commission,

13.

On receipt of the above intimation the University shall send its Inspection commission to inspect the facilities available at the proposed Dental College and to submit report to the University as to the satisfactory fulfilment of the conditions required to be fulfilled. The inspection commission shall also report the lacunae, if any, in the fulfilment of any of the conditions required to be fulfilled and also advise as to the capability of the Trust/Society to rectify the lacunae within a period of two months. In case there are lacunae in the fulfilment of the conditions, the University may conduct re-inspection on payment of sum of Rs. 5,000 (Rupees five thousand only) or such amount as may be prescribed by the Governing Council, from time to time, towards the re-inspection fee and shall receive a final report from the inspection commission.

14.

After a detailed examination of the final report of the inspection commission and if the University is fully satisfied as to the fulfilment of the conditions for the affiliation for the First Year B.D.S. Degree course of study, the University shall direct the applicant Trust/Society to remit a sum of Rs. 20,00,000 (Rupees twenty lakhs only) towards the security deposit. The security deposit shall be invested in a fixed deposit in a nationalized bank jointly in the names of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Madras, and the Trust/Society. The fixed deposit receipt shall be kept in the custody of the Registrar.

15.

On the remittance of Rs. 20,00,000 (Rupees twenty lakhs only) towards the security deposit by the applicant Trust/Society, and on receipt of the intimation from the applicant Trust/Society that all the staff members appointed are in a position to start the teaching course, the University shall grant provisional affiliation for the first Year B.D.S. Degree course of study for 40 (Forty) students only after collecting a sum of Rs. 20,000 (Rupees twenty thousand only) towards the fee for the provisional affiliation grated herein by giving three months notice stating the reasons therefor to the management of the proposed college. The interest accrued on the fixed deposit shall be spent on the maintenance of the proposed Dental College.

16.

The management of the proposed Dental College shall show evidence of an annual income of not less than Rs. 6,00,000 (Rupees six lakhs only) to facilitate the proper running of the Dental College.

17.

(1)The provisional affiliation granted by the University shall be only for the First Year B.D.S. Degree Course of study. Thereupon, the college shall be permitted to admit students in such number in the First Year B.D.S. Degree Course of study as the University decides and shall nominate an expert in Medical Science as its member to represent the interest of the University in the governing body of the Dental College.

(2)The Dental College shall furnish a budget for each year of study and a separate development budget which will cover the expenses for the fulfilment of the requirements prescribed for the Second Year B.D.S. Degree course of study.

(3)The expert nominated by the University under sub-statute (1) shall hold office for a period of three years. Any change in the governing body of the college shall be reported to the University immediately.

(4)Tire governing body of the college shall meet at least once in every three months to consider the budget estimate and such other matters as may arise in its working. It shall meet in May-June each year to consider the annual report, the audited statement of accounts, changes in the staff, subjects or courses in which fresh affiliation or approval is to be sought in the following year. A copy of the notice of meeting shall be sent to the nominee of the University, with a copy to the Registrar at least 15 clear days before the date of the meeting. A copy of the minutes of the meeting shall also be sent to the nominee of the University and the Registrar within 15 days of the meeting.

(5)Every college shall have a duly constituted governing body with representatives of the teaching staff, to advise the Principal in the internal affairs of the college. A record of proceedings of the said governing body of the college shall be maintained by the Principal.

18.

By the time only six months period is left for the First Year B.D.S. Degree students to the take up the First Year B.D.S. Degree Examination, the management of the Dental College shall apply to the University for affiliation of the Second Year B.D.S. Degree course. In the said application, the following details shall be furnished before applying so, the following facilities and departments with the staff members stipulated herein have to be provided by the management of the Medical College: -

(a)The number of Dental Chairs with necessary equipments and instruments shall be increased to the minimum of 30 members.

(b)There shall be facilities created for the general Pathology Department. It shall have a laboratory with a minimum space of 30' x 40'. There shall be a Sectional Library, store-room in the same department.

(c)Microbiology Department shall be constituted. It shall have a laboratory with a minimum space of 30' x 40'. In addition, a sterilization room, staff room with Sectional Library and store room must be available for the department.

(d)The management shall create a Pharmacology Department. It shall have a laboratory with a minimum space of 30' x 40'. There shall be a separate storeroom and staff-room with a Sectional Library.

(e)A multi-purpose hall shall be ready which can be used for the purpose of seminars, symposia and for the conduct of the examinations. The hall must have a capacity to seat at least 100 students comfortably.

(f)All the conditions stipulated while granting provisional affiliation for the I year B.D.S. Degree Course should have been fulfilled.

(g)The following additional staff shall be appointed: -

(i)Professor of Oral Pathology including Dental Anatomy -1 post.

(ii)Professor of Operative Dentistry - 1 post.

(iii)Assistant Professor of Microbiology - 1 post.

(iv)Assistant Professor of Pathology - 1 post.

(v)Assistant Professor of Pharmacology - 1 post.

(vi)Tutors in Dentistry - 3 posts.

(vii)Assistant Librarian - 1 post.

19.

On receipt of the application for affiliation for the Second Year B.D.S. Degree course from the management of the Dental College, the University shall send its inspection commission at least three months before the date of commencement of the First Year B.D.S. Degree Examinations. A Bank Draft for Rs. 10,000 (Rupees ten thousand only) or such amount as may be prescribed by the Governing Council, from time to time drawn in favour of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai shall be enclosed along with application towards the inspection fee.

20.

The inspection commission sent by the University shall inspect the facilities made available by the management of the college and report to the University as to whether all the facilities required to be provided by the college are provided. The inspection commission shall also point out in its report the lacunae, if any, in the fulfilment of the conditions required to be fulfilled and also advise as to the capability of the college to rectify the lacunae within a period of two months. In case there are lacunae in the fulfilment of the conditions the University may conduct re-inspection on payment of a sum of Rs. 5,000 (Rupees five thousand only) or such amount as may be prescribed by the governing council, from time to time, towards the re-inspection fee and shall receive a final report from the inspection commission.

21.

After a detailed examination of the final report of the Inspection Commission, if the University is fully satisfied as to the fulfilment of the conditions for the affiliation for the Second Year B.D.S. Degree Course of study, the University shall direct the management of the college to remit a sum of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit payable by the Trust/Society. The security deposit shall be invested in a fixed deposit in a nationalized Bank jointly in the name of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai and the Trust/Society The fixed deposit receipt shall be kept in the custody of the Registrar.

22.

On the remittance of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit made by the applicant college, and on receipt of the intimation from the applicant college that all the staff members appointed in pursuance of the above statutes are in a position to start the teaching course, the University shall, after collecting a sum of Rs. 20,000 (Rupees twenty thousand only) from the Trust/Society towards the affiliation fee for the Second Year B.D.S. Degree course of study, grant provisional affiliation for the Second Year Degree Course of study. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefor to the management of the college. The interest accrued on the fixed deposit, shall be spent on the maintenance of the Dental College.

23.

The provisional affiliation granted above by the University shall be only for the Second Year B.D.S. Degree Course of study. Thereupon, the University shall permit the college to admit the students in the Second Year B.D.S. Degree course of study.

24.

By the time only six months period is left for the Second Year B.D.S. students to take up the Second Year B.D.S. Degree Examination, the management of the Dental College shall apply to the University for affiliation of the Third Year B.D.S. Degree course of study. In the said application the following details shall be furnished. Before applying to, the following facilities and departments with the staff members stipulated herein shall also have to be provided for by the management of the Dental College: -Additional Departments:

(a)General Medicine Department.

(b)General Surgery Department.

(c)Preventive and Community Dentistry Department.

Explanation. - There shall be staff rooms with Sectional Libraries and storeroom for each of the above mentioned departments.Additional Staff:

(a) Reader in Medicine	-1 post.
(b) Reader in Surgery	-1 post.
(c) Assistant Professor of Surgery	-1 post.
(d) Assistant Professor of Medicine	-1 post.
(e) Reader in Oral Surgery	-1 post.
(f) Reader in Periodontia	-1 post,
(g) Reader in Orthodontia	-1 post.
(h) Assistant Professor in Dentistry for each branch ofDental specialities as prescribed by the Dental Council ofIndia - 9 posts.
(i) Assistant Professor of Anaesthesia	-1 post.

Additional Laboratories:

(a)Prosthetics Department Laboratory with a minimum space of 30' x 40'.

(b)Conservative Dentistry Department Laboratory with a minimum space of 30' x 40'.

(c)Orthodontia Department Laboratory with a minimum space of 30' x 40'.

(d)Redodentia Department Laboratory with a minimum space of 30' x 40'.

Additional Provisions:

(a)The equipments for laboratories and the connected departments shall be in accordance with the regulations as prescribed by the Dental Council of India.

(b)The Dental Chairs along with equipments and instruments shall be increased to 40 members.

(c)The library facilities for the students shall be expanded to provide for 2,000 books covering all the subjects in the entire course, and 10 current journals in different specialities.

(d)The college shall have 3 lecture theatres each to accommodate 100 students.

(e)There shall be staff research laboratory with a minimum space of 30' x 40'.

(f)The permanent hostel building for men and women students shall be completed before the end of the Second Year Course.

(g)There shall be separate registration and sections for the . out-patients and inpatients.

(h)The facilities for sports and extra-curricular activities for the students shall be strengthened.

(i)The college shall be equipped with Audio-Visual Teaching Aids, Photo Copies and Photographic Section, etc.

25.

On receipt of the application for the Third Year B.D.S. Degree Course from the management of the Dental College, the University shall send its inspection commission at least three months before the date of commencement of the Second Year B.D.S. Degree Examination. The application for affiliation shall be accompanied by a bank draft for Rs. 10,000 (Rupees ten thousand only) or such amount as may be prescribed by the governing council, from time to time, drawn in favour of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai towards inspection fee.

26.

The inspection commission sent by the University shall inspect the facilities made available by the management of the college and report to the University as to whether all the facilities required to be provided by the college are provided. The inspection commission shall also point out in its report the lacunae, if any, in the fulfilment of the conditions required to be fulfilled and also advise as to the capability of the college to rectify the lacunae within a period of two months. In case there are lacunae in the fulfilment of the conditions, the University may conduct re-inspection on payment of a sum of Rs. 5,000 (Rupees five thousand only) or such amount as may be prescribed by the Governing council, from time to time, towards re-inspection fee and shall receive a final report from the Inspection Commission.

27.

After a detailed examination of the final report of the Inspection Commission, if the University is fully satisfied as to the fulfilment of the conditions for the affiliation for the Third Year B.D.S. Degree course of study, the University shall direct the management of the college to remit a sum of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit which shall be invested in a fixed deposit in nationalized bank jointly in the name of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai and the Trust/Society. The fixed deposit receipt shall be kept in the custody of the Registrar.

28.

On the remittance of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit made by the applicant college and on receipt of the intimation from the applicant college that all the staff members appointed in pursuance of the above statutes are in a position to start the teaching course, the University shall, after collecting a sum of Rs. 20,000 (Rupees twenty thousand only) from the college towards the affiliation fee for the Third Year B.D.S. Degree Course of study, grant provisional affiliation for the Third Year B.D.S. course of study. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefor to the management of the college. The interest accrued on the fixed deposit shall be spent on the maintenance of the Dental College.

29.

The provisional affiliation granted above by the University shall be only for the Third Year B.D.S. Degree Course of study. Thereupon, the University shall permit the college to admit the students in the Third Year B.D.S. Degree course of study.

30.

By the time, only six months period is left for the Third Year B.D.S. students to take up the Third Year B.D.S. Degree examination, the management of the Dental College shall apply to the University for affiliation of the Fourth Year B.D.S. Degree course of study. In the said application, the following details shall be furnished. Before applying so, the following facilities and departments with the staff members stipulated herein shall also have to be provided for by the management to the Dental College.

(i)There shall be a Dental Clinical Department with separate sections for the following specialities in the out-patient wing: -

(a)Prosthodontics and Crown and Bridge.

(b)Conservative Dentistry including Endodontics.

(c)Pedodontics.

(d)Oral Surgery.

(e)Peridontics.

(f)Orthodontics.

(g)Oral Medicine (Oral Diagnosis) and Radiology,

(ii)The Dental Hospital shall have the fully equipped theatre complex with requisite staff in addition to a dispensary with adequate stock of drugs and pharmacists for disbursement of the drugs. The Dental Hospital and the clinic shall have the equipments as prescribed by the Dental Council of India The Dental Chairs and the units shall be available in the ratio of 1 :1 for the clinical students.

(iii)The college shall have at least one bus for the use of the students.

(iv)The following provisions shall have to be made available by the Dental College, while applying for affiliation for the Fourth Year B.D.S. Degree Course of study, namely: -

(a)Auditorium.

(b)Separate examination hall.

(c)Faculty recreation hall.

(d)Animal house.

(v)The following Dental Staff shall be appointed while applying for affiliation for the Fourth Year B.D.S. Degree Course of study; viz:

(a)Chief Librarian - 1 post.

(b)Physical Education Director - 1 post.

(c)Social worker - 1 post.

(d)Radiographer - 2 posts.

(e)Dark Room Assistant - 2 posts.

(f)Adequate number of Para - Dental staff.

(g)Adequate number of Nurses.

31.

On receipt of the application for the Fourth Year B.D.S. Degree course from the management of the Dental College, the University shall send its Inspection Commission at least three months before the date of commencement of the Third Year B.D.S. Degree Examination. The application for affiliation shall be accompanied by a bank draft for Rs. 10,000 (Rupees ten thousand only) or such amount as may be prescribed by the governing council from time to time drawn in favour of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai towards inspection fee.

32.

The inspection commission sent by the University shall inspect the facilities made available by the management of the college and report to the University as to whether all the facilities required to be provided by the college are provided. The inspection commission shall also point out in its report the lacunae, if any, in fulfilment of the conditions required to be fulfilled and also advise as to the capability of the college to rectify the lacunae within a period of two months. In case, there are lacunae in the fulfilment of the condition, the University may conduct re-inspection on payment of a sum of Rs. 5,000 (Rupees five thousand only) or such amount as may be prescribed by the Governing Council, from time to time, towards re-inspection fee and shall receive a final report from the inspection commission.

33.

After a detailed' examination of the final report of the inspection commission, if the University is fully satisfied as to the fulfilment of the conditions for the affiliation for the Fourth Year B.D.S. Degree Course of study, the University shall direct the management of the college to remit a sum of Rs. 10,00,000 (Rupees ten lakhs only) towards the security deposit which shall be invested in a fixed deposit in a nationalized bank jointly in the name of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai and the Trust/Society. The fixed deposit receipt shall be kept in the custody of the Registrar.

34.

On the remittance of Rs. 10,00,000 (Rupees Ten lakhs only) towards the security deposit made by the applicant college and on receipt of the intimation from the applicant college that all the staff members appointed in pursuance of the above statutes are in a position to start the teaching course, the University shall, after collecting a sum of Rs. 20,000 (Rupees twenty thousand only) from the college towards the affiliation fee for the Fourth Year B.D.S. Degree course of study, grant provisional affiliation for the Fourth Year B.D.S. Degree course of study. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefore to the management of the college. The interest accrued on the fixed deposit shall be spent on the maintenance of the Dental College.

35.

The provisional affiliation granted above by the University shall be only for the Fourth Year B.D.S. Degree Course of study. Thereupon the University, shall permit the college to admit the students in the Fourth Year B.D.S. Degree Course of Study.Compulsory Rotatory Resident Internship (CRRI) Trainings:

36.

It shall be necessary for the students who have successfully completed the Four Years B.D.S. Degree course of study to undergo a Compulsory Rotatory Resident Internship Training Course for a period of one year to qualify for the award of B.D.S. Degree from the Tamil Nadu Dr. M.G.R. Medical University, Chennai.

37.

By the time, only six months period is left for the Final B.D.S. Students to take up the Final B.D.S. Examination, the management of the Dental College shall apply to the University for affiliation of Compulsory Rotatory Resident Internship (CRRI) Training Course so as to enable the University to send an inspection commission at least three months before the commencement of the Final Year B.D.S. Degree Examination to inspect the institution regarding the facilities and other requirements available in the institution as required in the statutes for the affiliation of Compulsory Rotatory Resident Internship Training Course. A bank draft for Rs. 10,000 (Rupees ten thousand only) or such amount as may be prescribed by the Governing Council from time to time, drawn in favour of the Registrar, the Tamil Nadu Dr. M.G.R. Medical University, Chennai, shall be enclosed along with the application towards the inspection fee.

38.

The management of the Dental College shall, before applying for affiliation for the Compulsory Rotatory Resident Internship Training Course, provide the following facilities and staff members. The details regarding these provisions shall be furnished in the application for affiliation.

(i)teaching hospitals;

(ii)rural centres with suitable staff and equipments;

(iii)quarters exclusively for internees with all facilities for boarding and lodging at the teaching hospital;

(iv)at least two vans with capacity .of ten seats with mobile dental clinical facilities for Community Dentistry programmes.

(v)the following staff members shall be appointed: -

SI.No.	Name of the post	Number
(1)	Tutor/Assistant Professor for Community.
	Dentistry programme.	1 (One)
(2)	Lady Dental Officer.	1 (One)
(3)	Dental Mechanic.	1 (One)
(4)	Dental Hygienist.	2 (Two)
(5)	Peon.	1 (One)
(6)	Van Driver-cum-Cleaner.	2 (Two)

39.

On receipt of the application for affiliation for Compulsory Rotatory Resident Internship Training Course from the management of the college, the University shall send an inspection commission at least three months before the date of commencement of the Final Year B.D.S. Degree Examination.

40.

The inspection commission sent by the University shall inspect the facilities made available by the management of the college and report to the University as to whether all the facilities required to be provided by the college under statute 38 are made available. The Inspection Commission shall also point out in its report the lacunae, if any, in the fulfilment of the conditions required to be fulfilled and also advise as to the capability of the college to rectify the lacunae within a period of two months. In case there are lacunae in the fulfilment of the conditions, the University may conduct re-inspection on a payment of a sum of Rs. 5,000 (Rupees five thousand only) or such amount as may be prescribed by the governing council, from time to time, made by the management of the college towards re-inspection fee and shall receive a final report from the Inspection commission.

41.

After a detailed examination of the final report of the inspection commission, if the University is fully satisfied as to the fulfilment of the conditions for the affiliation of the Compulsory Rotatory Resident Internship Training Course and on receipt of the intimation from the applicant college that all the staff members appointed in pursuance of the above statutes are in a position to start the Compulsory Rotatory Resident Internship Training Course, the University shall, after collecting a sum of Rs. 20,000 (Rupees twenty thousand only) from the college towards the affiliation fee for the Compulsory Rotatory Resident Internship Training Course. It shall be competent for the University to withdraw the provisional affiliation granted herein by giving three months notice stating the reasons therefor to the management of the college.

42.

The Dental College seeking affiliation to the Compulsory Rotatory Resident Internship Training shall follow the course contents and regulations of the Dental Council of India in this regard. The college shall also follow the modification in the course contents suggested by the Boards of Studies and Standing Academic Board of the University, from time to time.

43.

All the norms prescribed by the Dental Council of India shall be applied by the University in the area not covered by the statutes, ordinances and regulations framed by the Tamil Nadu Dr. M.G.R. Medical University, Chennai for the starting of a new Dental College. Thereupon, the University shall permit the college to admit the students who have provisionally registered their names with State Dental Council, in the Compulsory Rotatory Resident Internship Training Course of study.

44.

It shall be competent for the University to inspect the Dental College at least once in five years to observe whether the quality of service, teaching and research are properly maintained.

45.

The University shall also be competent to send observer during examination at their discretion.

46.

The college authorities shall send to the University a report regarding the service, academic and research activities of the college and also annual staff return and vacancy position.

47.

On the completion of the courses of study by the first batch of students and on their appearing for the University examination, the management of the colleges may make an application to the University for the grant of full affiliation of the B.D.S. Degree course of study. The University shall, after satisfying itself as to the performance of the college during the previous years and subject to the statutes and procedures as in force, from time to time, grant full affiliation to the B.D.S. Degree course of study.

48.

The governing council shall have the power after due enquiry to withdraw full affiliation granted to a college, provided that before coming to such a decision, the governing council shall inform the governing body of the college concerned of its findings after enquiry and shall allow it an opportunity of making such representation as it may deem fit and shall record its opinion on the representation so made.

49.

It shall be competent for the governing council to entertain or decline to entertain for reasons to be recorded in writing the application received from the management of the Dental College for increase in the number of seats in the college.

50.

No Dental College shall apply to the University for increase in seats until the first batch of students pass out of the college and the B.D.S. Degree so obtained is recognized by the Dental Council of India and notified by the Government of India.

51.

The management of the Dental College shall satisfy the University with the following norms as prescribed by the University and the Dental Council of India in this regard, from time to time, while making application for increase in seats: -

(i)proportionate increase in the staff pattern;

(ii)proportionate increase in the equipment and laboratory facilities; and

(iii)proportionate increase in the accommodation.

52.

On receipt of the application 'from the Management of the Dental College for increase in seats, the University shall appoint an inspection commission to inspect the suitability of the facilities provided by the College for such increase in seats. A sum of Rs. 10,000 (Rupees ten thousand only) or such amount as may be prescribed by the governing council, from time to time, shall be paid by the applicant college through a demand draft drawn in favour of the Registrar of the University towards the inspection fee.

53.

The inspection commission referred to in statute 52 shall report to the University as to whether all the requirements specified in statute 51 which are to be provided by the management of the college for increase in,seats have been provided. The inspection commission shall also point gut in its report the lacunae, if any, in the fulfilment of the requirements to be. provided and also advise as to the capability of the college to rectify the lacunae within a period of two months. The University shall conduct re-inspection on payment of a sum of Rs. 5,000 (Rupees five thousand only) or such amount as may be prescribed by the governing council, from time to time, by the management of the college towards re-inspection fee. The commission shall send its final report.

54.

On receipt of the final report of the above inspection commission, and if the report is found satisfactory, the University shall recommend to the Dental Council of India for its inspection and concurrence.

55.

On receipt of the concurrence from the Dental Council of India to increase the seats in the college concerned, the University shall grant permission to the college concerned to admit students in the seats so increased.

56.

The permission granted to the management of the Dental College by the University under statute 55 is liable to be withdrawn if the students and teachers ratio become disproportionate and is not in accordance with the regulations of the Dental Council of India. In case of such withdrawal, the permission shall be restored only when a satisfactory report is received by the University on an inspection that the student-teachers ratio is proportionate as per the regulations of the Dental Council of India.

57.

It shall be competent for the University to send an Inspector at any time to inspect the Dental College after two weeks notice to the management of the college and on receipt of report from the Inspector, the University may take any decision which in its opinion deems fit and necessary.Form I(See Statutes 3, 5, 6)Application for Certificate of Registration for Affiliation

1. Name(s) of the applicant(s) Trust/Society.

2. Name of the College proposed.

3. Whether the permission of the Government to establish the college is obtained. (Copy of the order of the Government to be enclosed).

4. Whether the approval of the Dental Council of India is obtained. (Copy of the order of the approval to be enclosed).

5. Whether the approval of the Government of India is obtained. (Copy of the order of approval to be enclosed).

6. Details of the constitution of the managing body of the college (copies of bye-laws/terms of the Trust/Society, etc. to be enclosed).

7. Address to which communications are to be sent, with telephone number, if available.

8. Address where the college is proposed to be located.

9. Number of candidates to be admitted in the First-Year B.D.S. Degree Course.

10. Details regarding availability of land, ready built area and other physical infrastructures, etc., of the college and the hospital (Copies of title deeds and documents and latest encumbrance certificate, etc. to be enclosed).

11. Particulars regarding arrangements of residential quarters for the staff.

12. Details regarding availability of play grounds.

13. Details regarding hostel facility proposed.

14. Details of facilities and other requirements fulfilled as stipulated in the statutes of the University for issue of certificate of registration (with necessary break up details).

15. Details of earmarked assets and resources to be utilized for running the proposed Dental College.

16. Details of the Master Plan regarding the development of college and hospital, future teaching hospital, strength of beds and other necessary facilities available (plan shall be enclosed).

17. Details regarding the availability of water supply, transport, etc.

18. Details regarding the financial soundness of the Trust/Society.

19. Whether the Trust/Society has the capacity to deposit the amount specified in the statutes.

20. Details regarding the annual income of the Trust/Society, etc.

21. Particulars of fee remittances made by the applicant Trust/ Society.

22. Whether the Trust/Society fulfils all the conditions and requirements as specified in the statutes to apply for Certificate of Registration.

Station:Date:Signature of the applicant.Form II(See Statute 8)Certificate of RegistrationUnder statute ....................... of the Tamil Nadu Dr. M.G.R. Medical University, Chennai (Affiliation of Dental Colleges) Statutes, it is hereby certified that the applicant of.............College for the starting of B.D.S. Degree Course of study has been registered with the Tamil Nadu Dr. M.G.R. Medical University, Chennai.The issue of this Certificate of Registration alone shall not confer any right on the applicant college to start the B.D.S. Degree Course.This certificate is valid for a period of one year from the date of issue.(By order of the Governing Council)Date:Chennai:SealSignature of the Registrar.Form III(See statutes 11 and 12)Application for Provisional Affiliation by College to Start I, II, III, Final B.D.S. Degree Course of Study

1. Name and address of the applicant.

2. Location of college with full address with telephone number, if available.

3. Does the college satisfy all the conditions stipulated in the statutes for the affiliation (with full details with evidence therefor).

4. Does the college posses the Certificate of Registration issued by the Tamil Nadu Dr. M.G.R. Medical University, Chennai for starting B.D.S. Degree course by the college (copy of the Certificate of Registration to be enclosed).

5. Whether the No Objection Certificate from the Dental Council of India has been obtained by the college (produce evidence).

6. Whether the permission of the Government of Tamil Nadu has been obtained by the college (produce evidence).

7. Whether the approval of the Government of India has been obtained by the college (produce evidence).

Date:Chennai:Signature.

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