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Union of India - Section

Section 10 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

10. Grant of Permission to establish a dental college.

(1)The Central Government may, after considering the application submitted under regulation 7 in terms of section 10A of the Act and the recommendations of the Council thereon, issue a Letter of Intent to grant permission to establish a dental college subject to such conditions or modifications in the original proposal as it considers necessary. The formal permission will be granted by the Central Government after the conditions stipulated and the modifications suggested are accepted by the applicant and a performance bank guarantee from a Scheduled commercial bank valid for the entire duration of the course in favour of the Council is furnished as follows:
50 admissions 100 admissions
Rs.100 lakh Rs.200 lakh
(2)The provisions regarding performance bank guarantee will not apply to a dental college established by a State Governments or a Union territory Administration provided that it gives an undertaking to provide funds in its Plan budget regularly till facilities are fully provided as per the time bound programme indicated by it.
(3)The formal permission will include conditions for fulfilment of a time-bound programme and achieving of annual targets commensurate with initial the intake of students for the establishment of a dental college.
(4)The permission under sub-regulation (1) to establish a new dental college will be granted for a period of one year and will be renewed on yearly basis subject to verification of the achievement of annual targets and revalidation, if necessary, of the performance bank guarantees.