Section 6(2) in Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2019
(2)For making an application under sub-regulation (2) of regulation 4, a medical college shall be eligible if,-(a)has obtained the permission of the concerned State Government or the Union Territory Administration (Form- 4);(b)has obtained the concurrence of the University established under any Central or State Statute (Form- 5);(c)is able to produce documentary evidence in support of additional financial resources, staff, space, equipment and other infrastructure as per Central Council norms;(d)permitted by the central government for running Under-Graduate or Post-Graduate courses in Ayurveda or Siddha or Unani or Sowa Rigpa and completed at least four years six months and three years respectively after first permission;(e)is exempted by the Central Government for being owned or managed by the Central Government or the State Government or Union Territory from fulfilling the criteria specified in sub-clause (d);(f)selection of students for post-graduate courses is made strictly on the basis of academic merit as prescribed by Central Council;(g)the nomenclature of post-graduate degree or diploma and super-specialty courses and teacher-student ratio is as laid down in the concerned regulations;(h)in a position to establish infrastructure and manpower in such manner as specified in the notified concerned regulations prescribed by Central Council of Indian Medicine;(i)furnishes a fixed security deposit valid for three years in favour of the Central Council of Indian Medicine as follows:-(i)Post-graduate degree course -rupees fifty lakhs per speciality;(ii)Post-graduate diploma Course - rupees ten lakhs per speciality;(iii)Super-specialty course-rupees one crore per speciality;(iv)any other recognised course-rupees thirty lakhs per speciality:Provided that it shall not apply to the colleges governed by the State Governments or Union Territories, if they give an Undertaking to provide funds in their plan budget regularly till requisite facilities are fully provided as per time bound programme indicated by them.
