Section 7 in Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) Statutes
7.
On receipt of the application, the University shall scrutinize the same and verify whether the following conditions which are necessary for the issue of the Certificate of Registration to the proposed pharmacy college, as fulfilled:Conditions:(a)The proposed pharmacy college shall own a minimum of 20 acres (twenty acres) of land if it is to be located in an urban agglomeration or 30 acres (thirty acres) if it is to be located in other area.(b)The applicant college shall satisfy the University that the college has clear title to the lands without any encumbrance and shall furnish the original title deeds and such other documents as required by the University from time to time in this regard.(c)The applicant college shall fulfil necessary provisions of relevant Acts on the subject such as the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 [(Tamil Nadu Act 24 of 1978)] [This Act is repealed now.], the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1971) as in force, etc., and shall also ensure the evidence so produced in this regard is valid and binding on the applicant college.(d)The applicant college shall satisfy the University that all the infrastructural facilities of the college are in one campus and that the residential quarters for staff, the playground and hostels are located in a separate campus, if the extent of land is shown in two or more places. However, the academic complex shall be located in a minimum of 5 acres for the college proposed to be located in urban agglomeration and 10 acres when proposed to be located in other area.(e)The applicant college shall be located in the proximity of a medical college or a well-established general hospital with which the management has an agreement to facilitate training of the pharmacy students in the subjects of clinical pharmacy, hospital pharmacy, hospital administration, etc., or in the alternative the pharmacy college shall have a tie up with a general hospital with a minimum of 100 beds. The medical college or a general hospital shall be within a radius of 10 K.M. from the academic complex. In the case of tie up with a general hospital there shall be a binding evidence to show that the said hospital shall oblige to extend the necessary facilities to the pharmacy students in imparting the training.(f)The pharmacy college shall submit an undertaking from a pharmaceutical manufacturing unit to provide training for 15 days in manufacture and for 15 days in analysis for the fourth year B. Pharm students of the proposed college. A pharmacy college shall have a minimum ready built area of 15,000 square feet necessary for the first year course of study to accommodate the administrative office, laboratories, class rooms, library, store-rooms, toilets for students and staff (separately for men and women), with proper hygiene, adequate sanitation fatilities, safe drinking water, adequate water supply.
