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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
In exercise of the powers conferred by Section 36 of the Indian Medicine Central Council Act, 1970 (48 of 1970), the Central Council of Indian Medicine, with the previous sanction of the Central Government, hereby makes the following regulations, namely:
Regulation 1 Short title and commencement
(1) These regulations may be called 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.
(2) They shall come into force on the date of their publication in the Official Gazette.
Regulation 2 Definition
In these regulations, unless the context otherwise requires,
(a) "Act" means the Indian Medicine Central Council Act, 1970;
(b) "Form" means a Form annexed to these regulations;
(c) "section" means a section of the Act; and
(d) words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
Regulation 3 The permission for establishment of a medical college, opening of new or higher course of study or training and increase of admission capacity
Any person intending to establish a medical college or any medical college intending to open a new or higher course of study or training or intending to increase admission capacity in any course of study or training shall follow the procedure and criteria mentioned in Regulations 4 to 6 and submit a scheme to the Central Government along with an application in the form specified in Regulation 4.
Regulation 4 Application Form of scheme
(1) Any person intending to establish a medical college shall submit the scheme along with an application in Form-1.
(2) Any medical college intending to open a new or higher course of study or training shall submit the scheme along with an application in Form-2.
(3) Any medical college intending to increase its admission capacity in any course of study or training shall submit the scheme along with an application in Form-3.
Regulation 5 Authority to whom the schemes and applications is to be submitted
Applications and schemes under Regulation 4 shall be submitted to the Secretary to the Government of India, Department of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homoeopathy (AYUSH) as per the schedule annexed to the regulations.
Regulation 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 student, 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 section 3 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 Postgraduate course in Ayurveda/Siddha/Unani for at least 5½ 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 postgraduate courses is made strictly on the basis of academic merit as prescribed by Central Council;
(g) the nomenclature of postgraduate degree or diploma and super-specialty courses and teacher-student ratio is as laid down in the concerned Regulations;
(h) the Ayurved/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: Postgraduate course Rupees Fifty lakhs Super-specialty course Rupees One crore Any other recognised 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 postgraduate course on the same subject.
(3) For making application under sub-regulation (3) 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) 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 postgraduate course(s);
(e) recognized by the Central Council for running Undergraduate/Postgraduate/ Super-specialty/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 lakhs between 51 to Rupees Fifty lakhs 100 seats Postgraduate degree per seat Rupees Five lakhs Super-specialty course per seat Rupees Ten lakhs Any other recognised course per seat Rupees Two lakhs
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.
Regulation 7 Recommendation of the Central Council
On receipt a scheme from the Central Government under sub-section (2) of Section 13-A, the Central Council shall submit its recommendations to the Central Government in Form-6.
Regulation 8 Fee to be submitted along with application
An application and scheme to be submitted under Regulation 4 shall be accompanied by the following admission fee by way of a demand draft/pay order payable to the 'Central Council of Indian Medicine' New Delhi: (a) to establish medical college Rupees Three lakhs fifty thousand (b) to open a new or higher course of Rupees Two lakhs per course study or training (c) to increase admission capacity Rupees Two lakhs
Regulation 9 Permission Order
The order passed by the Central Government under subsection (9) of Section 13-A shall clearly indicate the preliminary requirement about setting up of buildings, infrastructural facilities, medical and allied equipments, faculty and staff before admitting the first batch of students.
APPENDIX 1 APPLICATION FOR PERMISSION TO ESTABLISH A NEW MEDICAL COLLEGE
APPENDIX 2 APPLICATION FOR PERMISSION TO OPEN A NEW OR HIGHER COURSE OF STUDY OR TRAINING
APPENDIX 3 APPLICATION FOR PERMISSION TO INCREASE THE ADMISSION CAPACITY
APPENDIX 4 No OBJECTION CERTIFICATE FROM THE STATE GOVERNMENT
APPENDIX 5 CONSENT OF AFFILIATION
APPENDIX 6 RECOMMENDATION OF THE CENTRAL COUNCIL OF INDIAN MEDICINE
SCHEDULE 1 SCHEDULE FOR RECEIPT AND PROCESSING OF THE APPLICATIONS
(See Regulation 5)
schedule for receipt and processing of the applications
SI. No.
State of processing
Last Date
1.
2. 3.
Receipt of applications by the Central Government
Forwarding of applications by Central Government to Central Council of Indian Medicine for technical scrutiny
Recommendations of Central Council of Central Government
1st April to 30th April (Both days inclusive) of any year 31st May
31st August
SI. No.
State of processing
Last Date
4.
5. 6. 7. 8.
Issue of letter for making enquiries, if any, under subsection (5) of Section 13- A by the Central Government Receipt of reply to the enquiries made from the applicant Receipt of scheme by the Central Council for consideration for issue of letter of permission Recommendation of Central Council to Central Government for issue of Letter of Permission Issue of Letter of Permission by the Central Government
30th September
31st October 30th November 28th February 31st March
Note.(1) The information given by the applicant in Part-I of the application for setting up Ayurveda/Siddha/Unani Tibb College, that is information regarding organization, basic infrastructure facilities, managerial and financial capabilities of the applicant shall be scrutinized by the Central Council through an application and thereafter the Central Council may recommend issue of Letter of Intent by the Central Government.
(2) Renewal of permission shall not be granted to the New Medical College if the above Schedule for opening Ayurveda/Siddha/Unani Tibb College is not adhered to; and admissions are made without prior approval of the Central Government.
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