Section 13A(1) in The Indian Medicine Central Council (Amendment) Act, 2003
(1)Notwithstanding anything contained in this Act or any other law for the time being in force,-(a) no person shall establish a medical college; or(b)no medical college shall-(i)open a new or higher course of study or training, including a post- graduate course of study or training, which would enable a student of such course or training to qualify himself for the award of any recognised medical qualification; or(ii)increase its admission capacity in any course of study or training including a post- graduate course of study or training, except with the previous permission of the Central Government obtained in accordance with the provisions of this section.Explanation 1.- For the purposes of this section," person" includes any University or a trust, but does not include the Central Government.Explanation 2.- For the purposes of this section," admission capacity", in relation to any course of study or training, including post- graduate course of study or training, in a medical college, means the maximum number of students as may be fixed by the Central Government from time to time for being admitted to such course or training.
