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Union of India - Section

Section 6 in The 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, 2003

6. Eligibility for making an application

.-(1) For making an application under sub-regulation (1) of regulation 4, a person or a medical college shall be eligible if,--(a)his one of the objectives is to impart education about Ayurveda or Siddha or Unani Tibb;(b)owns or possesses on lease of ninety-nine years, a suitable single plot of land, measuring not less than ten acres if the proposal is for admitting up to fifty students, and not less than fifteen acres, if the proposal is for admitting up to one hundred students and undertake to establish the medical college in the said plot of land;(c)has obtained "No Objection Certificate" in Form 4 from the concerned State Government for establishing a new medical college at the proposed site;(d)has obtained a "Consent of Affiliation" in Form 5 for establishing a new medical college from a University established under any Central or State statute;(e)owns and manages a hospital in Indian medicines containing not less than one hundred beds with necessary facilities and infrastructure;(f)has not already admitted students in any class or standard or course or training of the proposed medical college; and(g)is in a position to provide two performance bank guarantees from a Scheduled Commercial Bank valid for a period of five years in favour of the Central Council of Indian Medicine, New Delhi as follows:--
(i)For the establishment of medical college:-
Up to 50 seats Rupees One crore
51-100 seats Rupees Twenty lakhs per ten or less seats
(ii)For the establishment of the teaching hospital and its infrastructure facilities
Up to 150 beds Rupees One and a half crore
Additional beds Rupees 10 lakhs per 10 or less beds
Exemption .-The above condition shall not apply to the persons who are State Governments/Union Territories if they give an undertaking to provide funds in their plan budget regularly till the requisite facilities are fully provided as per the time bound programme.
(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)is recognized by the Central Council for running Undergraduate or Post-graduate course in Ayurveda/Siddha/Unani for at least 51/2 and 3 years respectively;
(e)is exempted by the Central Government for being owned or managed by the Central Government/State Government 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-speciality courses and teacher-student ratio is as laid down in the concerned regulations;
(h)the Ayurveda/Siddha/Unani Tibb College/Institution provides a bank guarantee in favour of the Central Council of Indian Medicine from a Scheduled Commercial Bank for providing additional infrastructural facilities for each discipline as follows:-
Post-graduate course Rupees Fifty lakhs
Super-specialty course Rupees One crore
Any other recognized course Rupees Thirty lakhs
Exemption .-The above condition shall not apply to colleges--
(i)who are governed by the State Governments; provided that they give an undertaking to provide funds in their Plan. Budget regularly till facilities are fully provided as per the time bound programme indicated by them, and
(ii)for opening any course in the subject where the Council has already recognized the post-graduate course on the same subject.
(3)For making application under sub-regulation (3) of regulation 4, medical college shall be eligible if it,--
(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)has produced documentary evidence in support of additional financial resources, staff, space, equipment and other infrastructure as per Central Council norms;
(d)has completed a period of five and a half year in case of undergraduate course and three years in case of post-graduate course(s);
(e)recognised by the Central Council for running Undergraduate/Post-graduate/Super-speciality/any other recognised course;
(f)the ratio of teaching staff and students is maintained as laid down in the regulation on Minimum Standards and requirements for admission in the medical college;
(g)the maximum number of admissions in Undergraduate course does not exceed 100;
(h)provides a bank guarantee in favour of the Central Council of Indian Medicine, New Delhi from a Scheduled Commercial Bank for providing additional infrastructural facilities for each course/discipline as follows:--
Undergraduate course up to 50 seats Rupees Twenty-five lakh
  between 51 to 100 seats Rupees Fifty lakh
Post-graduate degree per seat Rupees Five lakh
Super-speciality course per seat Rupees Ten lakh
Any other recognized course per seat Rupees Two lakh
Exemption .-The above condition shall not apply to colleges who are governed by the State/UT Governments provided that they give an undertaking to provide funds in their Plan Budget regularly till facilities are fully provided as per the time-bound programme indicated by them.