(1) These regulations may be called the Postgraduate Medical Education Regulations, 2000.

(2) They shall come, into force on the date of their publication in the Official Gazette.

(i) Postgraduate Medical. Education in, broad specialities shall be of three years duration in the case of degree course and two years in the case of Diploma course after MBBS and in the case of super specialities the duration, shall be of three years after MD/MS 2[deleted].

(ii) Postgraduate curriculum shall be competency based.

(iii) Learning in postgraduate programme shall be essentially autonomous and self directed.

(iv) A combination of both formative and summative assessment is vital for the successful completion of the PG programme.

(v) A modular approach to the course curriculum is essential for achieving a systematic exposure to the 3[various areas concerned with the discipline].

(vi) The training of PG students shall involve learning experiences derived from or targeted to the needs of the community. It shall, therefore, be necessary to expose the students to community based activities.

3. Goals and General Objectives of Postgraduate Medical Education programme to be observed by Postgraduate Teaching Institutions:

3.1 Goal. The goal of postgraduate medical education shall be to produce competent specialists and/or Medical teachers

(i) who shall recognise the health needs of the community, and carry out professional obligations, ethically and in keeping with the objectives of the national health policy;

(ii) who shall have mastered, most of the competencies, pertaining to the speciality, that are required to be practiced at the secondary and the tertiary levels of the health care delivery system;

(iii) who shall be aware of the contemporary advances and developments in the discipline concerned;

(iv) who shall have acquired a spirit of scientific inquiry and is oriented to the principles of research methodology and epidemiology; and

(v) who shall have acquired the basic skills in teaching of the medical and paramedical professionals.

3.2 General Objectives of Post-Graduate Training Expected from Students at the end of Postgradate Training. At the end of the postgraduate training in the discipline concerned the student shall be able to:

(i) Recognise the importance of the concerned speciality in the context of the health needs of the community and the national priorities in the health sector.

(ii) Practice the speciality concerned ethically and in step with the principles of primary health care.

(iii) Demonstrate sufficient understanding of the basic sciences relevant to the concerned speciality.

(iv) Identify social, economic, environmental, biological and emotional determinants of health in a given case, and take them into account while planning therapeutic, rehabilitative, preventive and promotive measures/strategies.

(v) Diagnose and manage majority of the conditions in the speciality concerned on the basis' of clinical assessment, and appropriately selected and conducted investigations.

(vi) Plan and advise measures for the prevention and rehabilitation of patients suffering from disease and disability related to the speciality.

(vii) Demonstrate skills in documentation of individual case details as well as morbidity and mortality data relevant to the assigned situation.

(viii) Demonstrate empathy and humane approach towards patients and their families and exhibit Interpersonal behaviour in accordance with the societal norms, and expectations.

(ix) Play the assigned role in the implementation of national health programmes, effectively and responsibly.

(x) Organise and supervise the chosen/assigned health care services demonstrating adequate managerial skills in the clinic/hospital or the field situation.

(xi) Develop skills as a self-directed learner, recognise continuing educational needs; select and use appropriate learning resources.

(xii) Demonstrate competence in basic concepts of research methodology and epidemiology, and be able to critically analyse relevant published research literature.

(xiii) Develop skills in using educational methods and techniques as applicable to the teaching of medical/nursing students, general physicians and paramedical health workers.

(xiv) Function as an effective leader of a health team engaged in health care, research or training.

Keeping in view the general objectives of postgraduate training, each discipline shall aim at development of specific competencies which shall be defined and spelt out in clear terms. Each department shall produce a statement and bring it to the notice of the trainees in the beginning of the programme so that he or she can direct the efforts towards the attainment of these competencies.

The major components of the Postgraduate curriculum shall be:

Theoretical knowledge

Practical and clinical Skills

4[Writing Thesis/Research articles].

Attitudes including communication skills.

5[Training in Research Methodology, Medical Ethics and Medicolegal aspects].

6[7[(1) An institution intending to start a Postgraduate Medical Education Course or to increase the annual intake capacity in an already ongoing course shall obtain the prior permission of the Central Government under Section 10-A of the Act. The prior permission granted by the Central Government for Postgraduate Degree/Postgraduate Diploma Courses shall be for four and three academic years respectively:

Provided that it shall be incumbent upon Medical Colleges/Medical Institutions to make an application for starting of Postgraduate medical education courses within three years of grant of recognition, i.e., three years from the date of inclusion of the MBBS qualification awarded by the Medical College in the First Schedule of the Indian Medical Council Act, 1956. Failure to make an application for starting of postgraduate courses within the stipulated time shall entail the withdrawal of recognition of MBBS qualification:

Provided further that a Medical College/Medical Institution that makes an application for starting of a Postgraduate course in the eventuality of disapproval shall be granted two more opportunities for the succeeding years to make an application. Failure to obtain permission of the Central Government thereafter shall entail the withdrawal of Recognition of MBBS qualification:

Provided further that above shall be applicable to the scheme submitted from the academic year 2020-21 onwards, in order to provide time to the existing colleges to apply.

(2) The institution shall apply for recognition of the Postgraduate Medical qualification to the Central Government through the affiliating University, when the first admitted batch shall be due to appear for the examination to be conducted by the affiliating University.

In the event of deficiencies being found in the assessment, the Institution shall be granted an opportunity to submit compliance within 30 days from the date of communication of deficiencies by the Council. Such an opportunity to comply with the deficiencies shall be availed by the Institute only twice. The Postgraduate Medical Education Committee on finding the compliance satisfactory shall convey the recommendation to recognize the course. In all others cases, the prior permission of the Central Government granted under sub-clause (1) shall be deemed to have lapsed after four and three years for Postgraduate Degree/Postgraduate Diploma Courses respectively. Further, in such cases; recommendation shall be made to the Central Government to include the qualifications in the First Schedule of the Indian Medical Council Act, 1956 only in respect of first four batches of Postgraduate Degree Courses and three batches of Postgraduate Diploma courses.

(3) Failure to seek timely recognition as required in sub-clause 2 shall invariably result in stoppage of admission to the concerned Postgraduate Course.

In the event of failure of the institute to seek recognition for existing Postgraduate courses, the Council may recommend to the Central Government for imposition of exemplary penalty which may extend to Rupees Ten lakhs per seat of the Postgraduate Course; and/or stoppage of other postgraduate Medical courses of the Institution; and/or debar the Institution from making any application for starting or increase of seats in postgraduate courses for a specified period; and/or reducing the intake capacity in MBBS.]

(4) The recognition so granted to a Post Graduate Course shall before a maximum period of 5 years, upon which it shall have to be renewed.

(5) The procedure for Renewal of recognition shall be same as applicable for be Award of recognition.

(6) Failure to seek timely renewal of recognition as required in sub-clause (4) shall invariably result in stoppage of admissions to the concerned Post Graduate course.

(7) In a period of 5 years from the date of Letter of Permission the college should have all pre and para clinical Post Graduate courses.

(8) The existing/new medical colleges should mandatorily have the department of Blood Bank with component of blood separation unit and Transfusion Medicine.]

The nomenclature of postgraduate medical courses shall be as provided in the Schedule annexed to these regulations:

Provided that in the case of postgraduate medical degree and diploma courses instituted prior to the commencement of these Regulations with the approval of the Medical Council of India and which have not been included in these regulations, the institutions concerned shall continue such courses till the students admitted complete the said courses.

8[The Medical Institution recognized under the Indian Medical Council Act, 1956 for running postgraduate courses prior to the commencement of the Indian Medical Council (Amendment) Act, 1993; the Medical Colleges recognised for running Bachelor of Medicine and Bachelor of Surgery (MBBS) course; and the Medical Institutions established by the Central Government for the purpose of imparting postgraduate medical education shall be eligible for starting a postgraduate medical education course or to increase the intake capacity in any already ongoing Postgraduate Medical Education Course:

Provided that it shall be permissible for Medical Colleges not yet recognized for the award of MBBS degree under the Indian Medical Council Act, 1956 to apply for starting of a Postgraduate medical education course in pre clinical and para clinical subjects, namely, Anatomy; Physiology; Biochemistry; Pharmacology; Pathology; Microbiology; Forensic Medicine; and Community Medicine at the time of third renewal i.e., along with the admission of fourth batch for the MBBS course; and in clinical subjects, namely, Anaesthesiology; Dermatology, Venerology and Leprosy; General Medicine; Paediatrics; Psychiatry; Radiodiagnosis; Radiation Oncology; Respiratory Medicine; Otorhinolaryngology; General Surgery; Ophthalmology; Orthopaedics; Obstetrics & Gynaecology, at the time of fourth renewal, i.e., along with the admission of fifth batch for the MBBS course.]

(1-A) The Central Government shall exempt any such existing/proposed non-teaching institution or specialist institution or autonomous body owned and managed by the Central Government/State Government from fulfilling the prescribed provision of having an undergraduate teaching facility, and allow starting Postgraduate medical course.

(2) The maximum number of students for a postgraduate medical course, who can be registered in any recognised department, for training for the award of postgraduate degree or diploma by the affiliating university, shall be determined by the facilities available in the department in terms of infrastructure, teaching staff and clinical teaching material.

(3) 9[Every student, selected for admission to a Post Graduate medical course in any of the medical institutions on acquiring MBBS Degree or an equivalent qualification thereto shall have obtained permanent registration with the Medical Council of India, or any of the State Medical Council(s) or shall obtain the same within a period of one month from the date of his/her admission, failing which his/her admission shall stand cancelled:]

Provided that in the case of a foreign national, the Medical Council of India may, on payment of the prescribed fee for registration, grant temporary Registration for the duration of the postgraduate 10[course limited to the Medical College/Institution to which he/she is admitted for the time being exclusively for pursuing the Post Graduate studies:]

Provided further that temporary registration to such foreign national shall be subject to the condition that such person is duly registered 11[with appropriate registering authority in his own country wherefrom he has obtained his Basic Medical qualification, and is duly recognized by the corresponding Medical Council or concerned authority.]

(4) The students undergoing postgraduate courses shall be exposed to the following

(a) Basics of statistics to understand and critically evaluate published research papers.

(b) 12[Exposure to Human Behaviour studies]

(c) 13[Deleted]

(d) 14[Deleted]

15[Preamble

1. The Parliament of India has amended the Indian Medical Council Act, 1956 by the Indian Medical Council (Amendment) Act, 2016. This Amendment Act after receiving the assent of the President has been notified in the Gazette of India on 5th August 2016. The Indian Medical Council (Amendment) Act, 2016 has inserted Section 10-D and Section 33 (mb) to the Indian Medical Council Act, 1956. The said provision provides for a uniform entrance examination to all medical educational institutions at the under graduate level and postgraduate level by the designated authority . By virtue of this Amendment the Parliament has provided legislative sanctity to the National Eligibility-cum-Entrance Test [hereinafter NEET ] included in the Postgraduate Medical Education Regulations, 1997 by Amendments notified in the Official Gazette on 27th December 2010, 27th February, 2012 and 23rd October, 2012.

2. Earlier the provisions relating to NEET were quashed by the Hon'ble Supreme Court vide its judgment dated 18th July, 2013 in Christian Medical College Vellore & Ors. (TC (C) No. 98 of 2012 and other 114 connected petitions). However, on a Review Petition preferred by the Medical Council of India and the Union of India, the Hon'ble Supreme Court vide its order dated 11th April 2016 in Review Petition (c) Nos. 2059-2268 of 2013 captioned as Medical Council of India v. Christian Medical College Vellore has revived NEET Regulations. The admission to postgraduate courses for the Academic Year 2017-18 were conducted on the basis of provisions of the Indian Medical Council (Amendment) Act, 2016 and the NEET Regulations revived by the Hon'ble Supreme Court and in the Terms of the Indian Medical Council (Amendment) Act, 2016 the National Eligibility-cum-Entrance Test is the uniform entrance examination to all medical educational institutions at the postgraduate level and shall continue to be the uniform entrance examination to all medical educational institutions at the postgraduate level.

9. Procedure for selection of candidate for Postgraduate courses shall be as follows

(1) There shall be a uniform entrance examination to all medical educational institutions at the postgraduate level namely National Eligibility-cum-Entrance Test for admission to postgraduate courses in each academic year and shall be conducted under the overall supervision of the Ministry of Health & Family Welfare, Government of India.

(2) The designated authority to conduct the National Eligibility-cum-Entrance Test shall be the National Board of Examination or any other body/organisation so designated by the Ministry of Health and Family Welfare, Government of India.

(3) In order to be eligible for admission to Postgraduate Course for an academic year, it shall be necessary for a candidate to obtain minimum of marks at 50th percentile in the National Eligibility-Cum-Entrance Test for Postgraduate courses held for the said academic year. However, in respect of candidates belonging to Scheduled Castes, Scheduled Tribes, and Other Backward Classes, the minimum marks shall be at 40th percentile. In respect of candidates with benchmark disabilities specified under the Rights of Persons with Disabilities Act, 2016, the minimum marks shall be at 45th percentile for general category and 40th percentile for SC/ST/OBC. The percentile shall be determined on the basis of highest marks secured in the All India common merit list in National Eligibility-cum-Entrance Test for Postgraduate courses.

Provided when sufficient number of candidates in the respective categories fail to secure minimum marks as prescribed in National Eligibility-cum-Entrance Test held for any academic year for admission to Postgraduate Courses, the Central Government in consultation with Medical Council of India may at its discretion lower the minimum marks required for admission to postgraduate course for candidates belonging to respective categories and marks so lowered by the Central Government shall be applicable for the academic year only.

(4) The reservation of seats in medical colleges/institutions for respective categories shall be as per applicable laws prevailing in States/Union Territories. An all India merit list as well as State-wise merit list of the eligible candidates shall be prepared on the basis of the marks obtained in National Eligibility-cum-Entrance Test and candidates shall be admitted to postgraduate courses from the said merit lists only.

Provided that in determining the merit of candidates who are in service of government/public authority, weightage in the marks may be given by the Government/Competent Authority as an incentive up to 10% of the marks obtained for each year of service in remote and/or difficult areas or rural areas up to maximum of 30% of the marks obtained in National Eligibility-cum Entrance Test. The remote and/or difficult areas or rural areas shall be as notified by State Government/Competent authority from time to time.

(5) 5% seats of annual sanctioned intake capacity shall be filled up by persons with benchmark disabilities in accordance with the provisions of the Rights of Persons with Disabilities Act, 2016, based on the merit list of National Eligibility-Cum-Entrance Test for admission to Postgraduate Medical Courses.

In order to be eligible for admission to Postgraduate Course for an academic year, it shall be necessary for a candidate to obtain minimum of marks at 50th percentile in the National Eligibility-cum-Entrance Test for Postgraduate courses held for the said academic year. However, in respect of candidates belonging to Scheduled Castes, Scheduled Tribes, and Other Backward Classes, the minimum marks shall be at 40th percentile. In respect of candidates with benchmark disabilities specified under the Rights of Persons with Disabilities Act, 2016, the minimum marks shall be at 45th percentile for general category and 40th percentile for SC/ST/OBC.

(6) No candidate who has failed to obtain the minimum eligibility marks as prescribed in sub-clause (3) above shall be admitted to any postgraduate courses in the said academic year.

(7) In non-Governmental medical colleges/institutions, 50% (Fifty per cent) of the total seats shall be filled by State Government or the Authority appointed by them, and the remaining 50% (Fifty per cent) of the seats shall be filled by the concerned medical colleges/institutions on the basis of the merit list prepared as per the marks obtained in National Eligibility-cum-Entrance Test.

(8) 50% of the seats in Postgraduate Diploma Courses shall be reserved for Medical Officers in the Government Service, who have served for at least three years in remote and/or difficult areas and/or rural areas. After acquiring the Postgraduate Diploma, the Medical Officers shall serve for two more years in remote and/or difficult areas and/or rural areas as defined by State Government/Competent Authority from time to time.

(9) The Universities and other authorities concerned shall organise admission process in such a way that teaching in broad speciality postgraduate courses starts by 1st May and for super speciality courses by 1st August each year. For this purpose, they shall follow the time schedule indicated in Appendix III.

(10) There shall be no admission of students in respect of any academic session beyond 31st May for postgraduate courses and 31st August for super speciality courses under any circumstances. The Universities shall not register any student admitted beyond the said date.

(11) No authority/institution shall admit any candidate to any postgraduate medicine course in contravention of the criteria/procedure as laid down by these Regulations and/or in violation of the judgements passed by the Hon'ble Supreme Court in respect of admissions. Any candidate admitted in contravention/violation of aforesaid shall be discharged by the Council forthwith. The authority/institution which grants admission to any student in contravention/violation of the regulations and/or the judgments passed by the Hon'ble Supreme Court, shall also be liable to face such action as may be prescribed by the Council, including surrender of seats equivalent to the extent of such admission made from its sanctioned intake capacity for the succeeding academic year/years.]

16[9-A. Common Counselling. (1) There shall be a common counselling for admission to all Postgraduate Courses (Diploma/MD/MS/DM/M.Ch.) in all Medical Educational Institutions on the basis of merit list of the National Eligibility-cum-Entrance Test.

17[(2) The Designated Authority for counselling for the 50% All India Quota seats of the contributing States, as per the existing scheme for Diploma and M.D./M.S. courses shall be the Directorate General of Health Services, Ministry of Health and Family Welfare, Government of India. Further, the Directorate General of Health Services, Ministry of Health and Family Welfare, Government of India shall conduct counselling for all postgraduate courses [Diploma, M.D./M.S., D.M./M.Ch.] in Medical Educational Institutions of the Central Government, Universities established by an Act of Parliament and the Deemed Universities. Furthermore, the Directorate General of Health Services shall conduct the counselling for all Superspecialty courses (D.M./M.Ch.) in Medical Educational Institutions of the Central Government, Medical Educational Institutions of the State Government, Deemed Universities, Universities established by an Act of Parliament, Universities established by an Act of State/Union Territory Legislature, Medical Educational Institutions established by Municipal Bodies, Trust, Society, Company or Minority Institutions.]

18[(3) The counselling for admission to Diploma and M.D./M.S. in all Medical Educational Institutions in a State/Union Territory, including, Medical Educational Institutions established by the State Government, University established by an Act of State/Union Territory Legislature, Municipal Bodies Trust, Society, Company or Minority Institutions shall be conducted by the State/Union Territory Government.]]

19[(4) In order to prevent seat blocking in common counselling for admission to postgraduate courses and permissibility to exercise fresh choice during Counselling, forfeiture of fee shall be in accordance with the matrix contained in Appendix III.]

The period of training for the award of various postgraduate degrees or diplomas shall be as follows:

(1) Doctor of Medicine (M.D.)/Master of Surgery(M.S.). The period of training for obtaining these degrees shall be three completed years including the period of examination:

Provided that in the case of students 20[possessing] a recognised two year postgraduate diploma course in the same subject, the period of training, including the period of examination, shall be two years.

(2) Doctor of Medicine (D.M.)/Magister Chirurgiae (M.Ch.) 21[The period of training for obtaining these Degrees shall be three completed years including the examination period:]

22[Provided that where an institution, on the date of commencement of these Regulations, is imparting five years training in Neurology and Neurosurgery such institution shall alter it to six-years training course.]

(3) Diplomas The period of training for obtaining a Postgraduate Diploma shall be two completed years including the examination period.

23[Migration Under no circumstance, Migration/transfer of student undergoing any Post Graduate Degree/Diploma/Super Specialty course shall be permitted by any university/authority.]

24[A department having an independent academic identity in a teaching institution, comprising of one or more units, having prescribed strength of faculty, staff and teaching beds shall be recognised for Post Graduate training.]

25[11.1 Staff-Faculty. (a) A clinical department or its unit training candidates for Broad or Super Specialities shall have a minimum of three full time faculty members belonging to the concerned disciplines of whom one shall be 8 Professor, one Associate Professor/Reader and one Astt. Professor/Lecturer, possessing requisite qualification and teaching experience prescribed by the Medical Council of India.

Provided that the second or subsequent unit may be headed by an Associate Professor along with two Assistant Professors/Lecturers.

Of these faculty members only those who possess a total of eight years teaching experience, of which at least five years teaching experience is as Assistant Professor gained after Obtaining Post Graduate Degree, shall be recognised as Post Graduate teachers.

26[Further provided that no teacher shall be considered as a postgraduate teacher in any other institution during the period till the postgraduate course at the institute which has been granted permission considering him as a postgraduate teacher is recognized U/S 11(2) of the Indian Medical Council Act. 1956.]

27[Minimum staff required (Broad speciality):

(First Unit)

1-Professor

1-Associate Professor

1-Assistant Professor

1-Senior Resident

2-Junior Resident

Remaining units of the department (in multi-unit departments) can be headed by Professor or Associate Professor and remaining two faculties can be Assistant Professor in addition to one Senior Resident and two Junior Resident.

The above definition shall not apply to the Departments of Critical Care/Departments with day care services such as Respiratory Medicine/Dermatology Venereology Leprosy/Ophthalmology/Otorhinolaryngology, etc. The Council also decided to include the requirement of residents in all departments in the postgraduate.]

(b) In a Department, training candidates for Super Speciality, there shall be a minimum of three faculty members with requisite Post Graduate qualification and experience. One shall be Professor, One Associate Professor I Reader and one Assistant Professor/Lecturer.

Provided that the second or subsequent unit may be headed by an Associate Professor along with two Assistant Professors/Lecturers.

Of these only those faculty members who possess eight years teaching experience of which at least five years teaching experience is as Assistant. Professor or above gained after obtaining the Post Graduate degree shall be recognised as Post Graduate teachers:

Provided that in the case of super speciality courses which are newly instituted relaxation of qualification and experience for recognition as Post Graduate teachers, may be granted by the Medical Council of India for sufficient cause.]

28[Further provided that no teacher shall be considered as a postgraduate teacher in any other institution during the period till be postgraduate course at the institute which has been granted permission considering him as a postgraduate teacher is recognized u/s 11(2) of the Indian Medical Council Act, 1956.]

29[Minimum staff required (Super-speciality):

(First Unit)

1-Professor

1-Associate Professor

1-Assistant Professor

1-Senior Resident

2-Junior Resident

Remaining units of the department (in multi-unit departments) can be headed by Professor or Associate Professor and remaining two faculties can be Assistant Professor in addition to one Senior Resident and two Junior Resident.]

(c) In addition to the faculty staff, the strength of Residents/Registrars/Tutors/Demonstrators, as well as technical and other para medical staff shall be as per the staff strength prescribed for 50 or 100 or 150 students in the Minimum Requirements for 50/100/150 MBBS Admissions Annually Regulations .

30[(d) Consultants of specialists who have the experience of working for a period of not less than 18 years and 10 years in the teaching and other general departments in the institution or hospitals, not attached to any medical college, where with the affiliation from any university, postgraduate teaching is being imparted as contemplated under sub-regulation (1A) of Regulation 8, shall respectively be eligible to be equated as Professor and Associate Professor in the department concerned. The requisite experience for equating a Consultant or Specialist working in the super-speciality department of the said institution or hospitals as Professor and Associate Professor shall respectively be 16 years and 8 years. Consultants or specialists having postgraduate degree qualification, working in such an institution or hospital, who do not have the said period of experience, shall be eligible to be equated as Assistant Professor in the department concerned.]

31[Provided that such conferment of the nomenclature of the designation/status of postgraduate medical teachers shall be awarded only to those many number of consultants in the concerned hospital/institution so as to fulfill the minimum requirement for imparting Postgraduate Medical Education to the sanctioned annual intake ofthe respective Govt. hospital/institute.

11.2 Minimum Requirements for a Postgraduate Institution. 32[(a) AD institution conducting both Undergraduate and Post Graduate teaching shall fulfill the prescribed minimum requirements for udder graduate training and also additional requirements for Postgraduate training depending on the type of work being carried out in the Department. The additional staff required to be provided in following Departments shall be as under

(1) Department of Pathology

(i) Associate Professor/Reader-1

(ii) Assistant Professor/Lecturer-1

(iii) Tutor/Demonstrator-1

(2) Department of Radio-diagnosis

(i) Associate Professor/Reader-1

(ii) Assistant Professor/Lecturer-1

(iii) Tutor/Demonstrator-1

(3) Department of Anaesthesiology

(i) Associate Professor/Reader-1

(ii) Assistant Professor/Lecturer-1

(iii) Tutor/Demonstrator-1]

(b) A department imparting only postgraduate training shall

(i) provide facilities consistent with the all round training including training in Basic Medical Sciences and other departments related to the subject of training as recommended by the Medical Council of India;

(ii) have as many autopsies, biopsies and cytopsies as possible for teaching purposes; and

(iii) make available facilities of ancillary departments coordination of training.

33[(c) An institution eligible to start postgraduate course(s) under sub-regulation (l-A) of Regulation 8 may enter into a comprehensive Memorandum of Understanding with an ongoing recognised medical college, located within a reasonable distance from it as would not disrupt the smooth running of the said course(s), for the purpose of availing the facilities of the basic medical Sciences departments of the college concerned; or it shall create the requisite facilities in its own set-up as per the guidelines indicated in Appendix III. In addition, such an institution shall set-up full-fledged departments of Pathology, Biochemistry, Microbiology and Radiology.]

34[11.3 Bed Strength in Clinical Departments. A Department to be recognised for training of Post Graduate students, shall have at least 60 (Sixty) beds each of General Medicine, General Surgery, Obstetrics and Gynecology and 30 (thirty) beds each for others specialties for Degree and Diploma courses, and 20 (twenty) beds each in case of Super Specialty courses.

Explanation. A unit shall consist of not less than 30 and more than 40 beds for Degree/Diploma courses and not less than 20 and more than 30 beds for Super Specialty courses respectively.]

11.4 Out-patient Departments There shall be adequate space and sufficient number of examination cubicles available in the Out-patient Department. Besides the general outpatient services, Speciality Clinics shall also be available for the training of postgraduate students in the relevant broad and super speciality;

To determine the number of students who may be admitted for training, outpatient attendance, work turnover and ambulatory care, also have to be taken into consideration.

11.5 Laboratory Facilities The institutions shall have adequate laboratory facilities for the training of the postgraduate students, and such laboratories shall provide all the investigative facilities required and shall be regularly updated, keeping in view the advancement of knowledge and technology and research requirements; and for training of students in non-clinical departments, proper and contemporary laboratory facilities shall be made available.

35[11.6 Equipment The department shall have adequate number of all such equipments including the latest ones necessary for training and as may be prescribed by the Council for each speciality from time to time.

36[(1) The ratio of recognized postgraduate teacher to the number of students to be admitted for the degree course where diploma is not prescribed shall be 1:2 for a Professor and 1:1 for other cadre covered by the general note following this rule in each unit per year subject to a maximum of 5 PC seats for the degree per unit per academic year provided a complement of 10 teaching beds is added to the prescribed bed strength of 30 for the unit for broad specialties.

Further in case of Anesthesiology, Forensic Medicine and 37[Radiation Oncology] 38[Psychiatry] where the ratio of recognized postgraduate teacher to the number of students to be admitted for the degree course where diploma is not prescribed shall be 1:3 for a Professor and 1:1 for other cadre covered by the general note following this rule 39[Deleted]:]

40[Provided that in Public funded Government Medical Colleges the teacher student ratio shall be 1:3 for Professor and 1:2 for Associate Professor if the Associate Professor is a unit head, in all clinical subjects:]

41[Provided further that in Non-Governmental medical colleges/medical institution, the application for increase of seats on the basis of said ratio shall be considered only if the college/institute

1. Has a standing of 15 years;

2. Should be running the Postgraduate course since 10 years;

3. Should have completed at least 1 continuance of recognition assessment satisfactorily; and

4. Applies u/s 10-A of the Indian Medical Council Act, 1956, for increase of seats which would be granted only after physical verification of faculty, resident, clinical material and infrastructural facilities etc.;]

42[(2) The ratio of recognized postgraduate teacher to the number of students to he admitted for the degree course in broad specialties where diploma is prescribed shall be 1:2 for a Professor and 1:1 for other cadre covered by the general note in each unit per year subject to a maximum of 5 PC seats including diploma per unit per academic year provided a complement of 10 teaching beds is added to the prescribed bed strength of 30 for the unit.

Further in case of Anesthesiology, Forensic Medicine and Radiotherapy 43[Psychiatry] where the ratio of recognized postgraduate teacher to the number of students to be admitted for the degree course where diploma is prescribed shall be 1:3 for a Professor and 1:1 for other cadre covered by the general note following this rule 44[Deleted]:]

45[Provided that in Public funded Government Medical Colleges the teacher student ratio shall be 1:3 for Professor and 1:2 for Associate Professor if the Associate Professor is a unit head, in all clinical subjects.]

46[(3) The requirement of units and beds shall not apply in the case of Postgraduate degree or diploma courses in Basic and para-clinical departments.

Provided that against the very same units, teaching personnel and infrastructure, no other postgraduate courses under any other body like National Board of Examinations, College of Physicians & Surgeons etc. are permitted.

Provided that the additional complement of 10 beds in the unit is to be made applicable only when the allocation by higher teachers students ratio of 1:2 in the case of a Professor results in awarding 5 postgraduate seats in degree/diploma courses in the unit, further clarifying that the strength of 30 beds per unit as prescribed in the present regulations will be considered adequate up to total 3 postgraduate seats in degree/diploma courses.]

47[(4) The ratio of PG teacher to the number of students to be admitted for super specialties course shall be 1:2 for Professor/Assoc. Professor and 1:1 for remaining cadre covered by the general note following this rule in each unit per year subject to a maximum of 5 PG seats for the course per unit per academic year provided the complement of 10 teaching beds per seat is added to the prescribed bed strength of 20 for the unit. The Strength of 20 beds per unit as prescribed in the present regulations, will be considered adequate up to total 4 postgraduate seats in D.M./M.Ch. courses.

Further in case of full fledged dedicated departments of medical oncology and surgical oncology the ratio of PG teacher to the number of students to be admitted shall be 1:3 for Professor, for Assoc. Professor 1:2 and 1:1 for remaining cadre covered by the general note following this rule in each unit per year subject to a maximum of 6 PG seats for the degree per unit per academic year provided a bed strength of 30 for the unit for super specialties.

Provided that against the very same units, teaching personnel and infrastructure, no other postgraduate courses under any other body like National Board of Examinations, College of Physicians & Surgeons etc. are permitted.]

48[General Note

For Associate Professor If an Associate Professor fulfills all/he eligibility criteria for the post of Professor as laid down in the Medical Council of India Regulations namely Minimum Qualification for Teachers in Medical Institutions Regulations, 1998 , and fulfils all the requirement of postgraduate teacher as per Postgraduate Medical Education Regulations (Amendment) but has not been promoted to the higher post due to administrative non-availability of post or delay in filling up of post in the Government organization if he/she continues to work at the same government organization then such postgraduate teacher shall be allotted 2 (two) postgraduate students.

For Assistant Professor 49[If an Assistant Professor fulfils all the requirements of Postgraduate Teacher as per Postgraduate Medical Education Regulations, 2000 as amended, he shall be considered a Postgraduate teacher and shall be allotted 1 (one) Postgraduate student.]

13. Training Programme:

13.1 The training given with due care to the postgraduate students in the recognised institutions for the award of various postgraduate medical degrees/diplomas shall determine the expertise of the Specialists and/or medical teachers produced as a result of the educational programme during the period of stay in the institution.

50[13.2 All the candidates joining the Post Graduate training programme shall work as Full Time Residents during the period of training and shall attend not less than 80% (Eighty percent) of the imparted training during 51[Academic Term of 6 months] including assignments, assessed full time responsibilities and participation in all facets of the educational process.

52[13.3 The Post Graduate students undergoing Post Graduate Degree/Diploma/Super-Specialty course, shall be paid stipend on par with the stipend being paid to the Post Graduate students of State Government Medical Institutions/Central Government Medical Institutions, in the State/Union Territory where the institution is located. Similarly, the matter of grant of leave to Post Graduate students shall be regulated as per the respective State Government rules.]

13.4 (a) Every institution undertaking postgraduate training programme shall set up an Academic Cell or a Curriculum Committee, under the Chairmanship of a senior faculty member, which shall work out the details of the training programme in each speciality in consultation with other department faculty staff, and also co-ordinate and monitor the implementation of these training programmes.

(b) The training programmes shall be updated as and when required. The structured training programme shall be written up and strictly followed, to enable the examiners to determine the training undergone, by the candidates and the Medical Council of India Inspectors to assess the same at the time of inspection.

(c) Postgraduate students shall maintain a record (log) book of the work carried out by them and the training programme undergone during the period of training including details of surgical operations assisted or done independently by M.S./M.Ch. candidates.

53[(d) The Record (Log) Books shall be checked and assessed periodically by the faculty members imparting the training.]

54[13.5 During the training for award of Degree/Super-specialty/Diploma in clinical disciplines, there shall be proper training in Basic medical sciences related to the disciplines concerned; so also in the applied aspects of the subject; and allied subjects related to the disciplines concerned. In the Post Graduate training programmes including both Clinical and Basic medical sciences, emphasis has to be laid on Preventive and Social aspects. Emergency care, facilities for Autopsies, Biopsies, Cytopsies, Endoscopy and Imaging etc. shall also be made available for training purposes.]

13.6 The Postgraduate students shall be required to participate in the teaching and training programmes of undergraduate students and interns.

13.7 Training in Medical Audit, Management, Health Economics, Health Information System, basics of statistics, exposure to human behaviour studies, knowledge of pharmaco-economics and introduction to non-linear mathematics shall be imparted to the Postgraduate students.

55[13.8 Implementation of the training programmes for the award of various Post Graduate Degree and Diplomas shall include the following:

(a) Doctor of Medical (M.D.)/Master of Surgery(M.S.)

(i) Basic Medical Sciences The teaching and training of the students shall be through Lectures, Seminars, Journal Clubs, Group Discussions, Participation in laboratory and experimental work, and involvement in Research Studies in the concerned speciality and exposure to the Applied aspects of the subject relevant to clinical specialities.

(ii) Clinical disciplines The teaching and training of the students shall include graded responsibility in the management and treatment of patients entrusted to their care; participation in Seminars, Journal Clubs. Group Discussions, Clinical Meetings. Grand Rounds, and Clinico-Pathological Conferences; practical training. In Diagnosis and Medical and Surgical treatment training in the Basic Medical Sciences, as well as in allied clinical specialitites.

(b) Doctor of Medicine (D.M.)/Magister Chirurgiae (M.ch.) The training programme shall be on the same pattern as for M.D./M.S. in clinical disciplines; with practical training including advanced Diagnostic, Therapeutic and Laboratory techniques; relevant to the subject of specialization. Postgraduate Degree/Diploma/Superspeciality Residents in Surgical Specialties shall participate in Surgical operations as well.

(c) Diplomas The teaching and training of the students shall include graded clinical responsibility: Lectures, Seminars, Journal Clubs, Group Discussions and participation in Clinical and Clinico-Pathological Conferences, practical training to manage independently common problems in the specialty; and training in the Basic Medical Sciences.]

56[13.9 A postgraduate student of a postgraduate degree course in broad specialities/super specialities would be required to present one poster presentation, to read one paper at a national/state conference and to present one research paper which should be published/accepted for publication/sent for publication during the period of his postgraduate studies so as to make him eligible to appear at the postgraduate degree examination.]

57[13.10. Online Course in Research Methods

(i) All postgraduate students shall complete an online course in Research Methods to be conducted by an Institute (s) that may be designated by the Medical Council of India by way of public notice, including on its website and by Circular to all Medical Colleges. The students shall have to register on the portal of the designated institution or any other institute as indicated in the public notice.

(ii) The students have to complete the course by the end of their 2nd semester.

(iii) The online certificate generated on successful completion of the course and examination thereafter, will be taken as proof of completion of this course.

(iv) The successful completion of the online research methods course with proof of its completion shall be essential before the candidate is allowed to appear for the final examination of the respective postgraduate course.

(v) This requirement will be applicable for all postgraduate students admitted from the academic year 2019-20 onwards.]

58[59[Obtaining a minimum of 40% marks in each theory paper and not less than 50% cumulatively in all the four papers for degree examinations and three papers in diploma examination. Obtaining of 50% marks in practical examination shall be mandatory for passing the examination as a whole in the said degree/diploma examination as the case may be.]]

(1) Examiners

(a) All the Postgraduate Examiners shall be recognised Postgraduate Teachers holding, recognised postgraduate qualifications in the subject concerned.

(b) For all Postgraduate Examinations, the minimum number of Examiners shall be four, out of which at least two (50%) shall be External Examiners, who shall be invited from other, recognised Universities from outside the State. Two sets of internal, examiners may be appointed one for M.D./M.S. and one for diploma.

(c) Under exceptional circumstances, examinations may be held with 3 (Three) examiners provided two of them are external and Medical Council of India, is intimated the justification of such action prior to publication of result for approval. Under no circumstances, result shall be published in such cases without the approval of Medical Council of India.

(d) 60[Deleted]

(e) The examining authorities may follow the guidelines regarding appointment of examiners given in Appendix II.

(2) Number of candidates. The maximum number of candidates to be examined in Clinical/practical and Oral on any day shall, not exceed eight for M.D./M.S. degree, eight for diploma and three for D.M./M.Ch. examinations.

(3) Number of Examinations. The University shall conduct not more than two examinations in a year, for any subject, with an interval of not less than 4 and not more than 6 months between the two examinations.

(4) I. Doctor of Medicine (M.D.)/Master of Surgery (M.S.). M.D./M.S. examinations, in any subject shall consist of Thesis, Theory Papers, and Clinical/Practical and Oral examinations.

(a) Thesis. Every candidate shall carry out work on an assigned research project under the guidance of a recognised Postgraduate Teacher, the results of which shall be written up and submitted in the form of a Thesis.

Work for writing the Thesis is aimed at contributing to the development of a spirit of enquiry, besides exposing the candidate to the techniques of research, critical analysis, acquaintance with the latest advances in medical sciences and the manner of identifying and consulting available literature. 61[Thesis shall be submitted at least six months before the Theory and Clinical/Practical Examination.]

62[The thesis shall the examined by a minimum of three examiners, one internal and two external examiners, who shall not be the examiners for Theory and Clinical examination. A candidate shall be allowed to appear for the Theory and Practical/Clinical examination only after the acceptance of the Thesis by the examiners.]

(b) Theory

(i) There shall be four theory papers,

(ii) Out of these one shall be of Basic Medical Sciences and one shall be of recent advances.

(iii) The theory examinations shall be held 63[well in advance before] the Clinical and Practical examination, so that the answer books can be assessed and evaluated before the 64[commencement] of the Clinical/Practical and Oral examinations:

65[Deleted]

(c) clinical/practical and Oral

(i) Clinical examination for the subjects in Clinical Sciences shall be conducted to test the knowledge and competence of the candidates for undertaking independent work as a specialist/Teacher, for which candidate shall examine a minimum one long case and two short cases.

(ii) Practical examination for the subjects in Basic Medical Sciences shall be conducted to test the knowledge and competence of the candidate for making valid and relevant observations based on the experimental/Laboratory studies and his ability to perform such studies as are relevant to his subject.

(iii) The Oral examination shall be thorough and shall aim at assessing the candidate's knowledge and competence about the subject, investigative procedures, therapeutic technique and other aspects of the speciality which form a part of the examination.

A candidate shall secure not less than 50% marks in each head of passing which shall include (1) Theory, (2) Practical including clinical and viva voce examinations.

II. Doctor of Medicine (D.M.)/Magister Chirurgiae (M.Ch.). 66[The Examination consist of Theory and (ii) Clinical/Practical and Oral.]

(a) Theory. 67[There shall be four theory papers, one paper out of these shall be on Basic Medical Sciences , and another paper on Recent Advances . The theory, examination shall be held in advance before the Clinical and Practical examination, so that the answer books can be assessed and evaluated before the commencement of the Clinical/Practical and Oral Examination.]

(b) Clinical/Practical and Oral. Practical examination 68[may] consist of carrying out special investigative techniques for Diagnosis and Therapy. M.Ch. candidates shall also be examined in surgical procedures. Oral examination shall be 69[comprehensive enough] to test the candidate's overall knowledge of the subject.

A candidate shall secure not less than 50% marks in each head of passing which shall include (1) Theory, (2) Practical including 70[Clinical and Viva Voce Examination].

III. Postgraduate Diploma. Diploma examination in any subject shall consist of 71[Theory, Practical/Clinical and Oral].

(a) Theory. 72[There shall be three Theory paper, one paper out of these shall be on Basic Medical Sciences . The theory of examination will be held well in advance before the Clinical examination, so that the answer books can be assessed before the commencement of the Practical/Clinical and Viva-Voce examination.]

(b) Clinical and Oral. Clinical examination for the subjects in clinical Sciences shall be conducted to test/aimed at assessing the knowledge and competence of the candidate for undertaking independent work as a specialist/Teacher for which a candidate shall examine a minimum of one long case and two short cases.

The oral examination shall be thorough and shall aim at assessing the candidate's knowledge and competence about the subject, investigative procedures, therapeutic technique and other aspects of the speciality which shall form a part of the examination.

The candidate shall secure not less than 50% marks in each head of passing which shall include (1) Theory, (2) Practical including clinical and viva voce examinations.

73[Deleted]

POSTGRADUATE EXAMINATIONS

GUIDELINES ON APPOINTMENT OF POSTGRADUATE EXAMINERS

1. 74[No person shall be appointed as an internal examiner in any subject unless he/she has three years experience as recognised PG teacher in the concerned subject. For externers, he/she should have minimum six years of experience as recognized PG teacher in the concerned subject.]

2. There shall be at least four examiners in each subject at an examination out of which at least 50% (Fifty per cent) shall be external examiners. The external examiner who fulfils the condition laid down in Clause 1 above shall ordinarily be invited from another recognised University, from outside the State: provided that in exceptional circumstances, examinations may be held with 3 (three) examiners if two of them are external and Medical Council of India is intimated with the justification of such examination. 75[The result in such a case shall be published with the approval of Medical Council of India.]

3. 76[An examiner shall ordinarily be appointed for not more than two consecutively terms.]

4. The internal examiner in a subject shall not accept external examiner ship for a college from which external examiner is appointed in his subject.

5. 77[Deleted]

6. 78[Deleted]

7. There shall be a Chairman of the Board of paper-setters, who shall be an external examiner and shall moderate the question papers.

8. 79[Where there is more than one centre of examination, there shall be Co-ordinator Convenor/Chairman who shall be the Senior most internal Examiner, appointed by the University and shall supervise and co-ordinate the examination on behalf of the University with independent authority.]

9. 80[Deleted]

81[APPENDIX III

[See Regulation 11.2(c)]

Criteria to be fulfilled by institutions eligible to start postgraduate course(s) under, sub-regulation (1-A) of Regulation 8, which are required to create their own facilities for setting up departments in basic medical sciences:

A. The basic subjects identified for the purposes of creation of facilities shall be:

(i) Anatomy

(ii) Physiology

(iii) Pharmacology

(iv) Community Medicine with Forensic Medicine being optional.

B. Staff requirements:

(1) The minimum staff required in each of the departments of Anatomy, Physiology, Pharmacology and Community Medicine shall be:

1. Professor or Associate Professor..One

2. Assistant Professor..Two

Provided that the department of Community Medicine shall also have:

(a) Epidemiologist-cum-Lecturer

(b) Statistician-cum-Lecturer

(c) Health Educator-cum-Lecturer:

Provided further that the person in charge of a Unit shall not be below the rank of Associate Professor.

(2) The required strength of the teaching personnel shall be in proportion to the number of postgraduate courses started by the institution in a manner that the ultimate upper limit of the requirement shall be on a par with the requirement indicated in the Regulation of the Council titled Minimum Requirements for Establishment of Medical College for Annual Intake Capacity of 50 .

C. Infrastructural requirements:

(1) The infrastructural requirements in terms of lecture theatres and demonstration rooms could be common.

(2) The research laboratories shall be well-equipped so that the teachers in the departments concerned shall be able to work on solicited research projects.

(3) Department of Anatomy: Apart from the common facilities, there shall be place for dissection with adequate accommodation, along with an embalming room, cold room and also a museum:

Provided that Histology and Research Laboratory may be clubbed together.

(4) Department of Physiology: There shall be clinical, experimental and animal physiology laboratories along with a museum.

(5) Department of Pharmacology: The facilities could be common except for research laboratory, which shall be separate.

(6) Department of Community Medicine: There shall be museum along with well-equipped Rural/Urban Health Centre with necessary staff.]

82[Admission schedule from the academic Year 2018-19 onwards for Postgraduate Courses (Broad Speciality)

83[Note: 1. All India Quota Seats remaining vacant after last date for joining, i.e 10th May will be deemed to be converted into State Quota.

2. Institute/College/Courses permitted after 28th February will not be considered for admission/allotment of seats for current academic year.

3. In any circumstances, last date for admission/joining will not be extended after 31st May.

4. For the purpose of ensuring faithful obedience to the above time schedule, saturday, sunday or holidays (except national holiday) shall be treated as working day.

5. The following matrix shall be applicable with regard to permissibility to students to exercise fresh choice during counseling

Specialities/Subjects in which Postgraduate Degrees and Diplomas can be awarded by the Indian Universities and the eligibility requirements of candidates for registration for the same

A. M.D. (DOCTOR OF MEDICINE) for which candidates must possess recognised degree of MBBS (or its equivalent recognised degree)

1. Anaesthesiology

2. 84[MD (Aerospace Medicine)]

3. Anatomy

4. Biochemistry

5. Biophysics

6. Community Medicine

7. Dermatology, Venereology and Leprosy

8. Family Medicine

9. Forensic Medicine

10. General Medicine

11. Geriatrics

12. Health Administration

13. Hospital Administration

14. Immuno Haematology and Blood Transfusion

15. 85[Deleted]

16. Microbiology

17. Nuclear Medicine

18. Pathology

19. Paediatrics

20. Pharmacology

21. Physical Medicine & Rehabilitation

22. Physiology

23. Psychiatry

24. Radio-diagnosis

25. 86[MD (Radiation Oncology)]

26. 87[Deleted]

27. Sports Medicine

28. Tropical Medicine

29. 88[Respiratory Medicine]

89[30. Emergency Medicine

31. 90[Deleted]

91[32. MD (Palliative Medicine)

33. Master of Public Health (Epidemiology)

92[34. M.D. (Marine Medicine)]

B. M.S. (MASTER OP SURGERY) for which candidates must possess recognised degree of MBBS (or its equivalent recognised degree)

1. Otorhinolaringology

2. General Surgery

3. Ophthalmology

4. Orthopaedics

5. Obstetrics & Gynaecology

93[6. MS (Traumatology & Surgery)

C. D.M. (DOCTOR OF MEDICINE) for which candidates must possess Recognised degree of M.D. (or its equivalent recognised degree) in the subjects shown against them.

D. M.Ch. (MASTER OF CHIRURGIE) for which candidates must possess recognised degree of M.S. (or its equivalent recognised degree), in the subjects shown against them.

E. Ph.D. (DOCTOR OF PHILOSOPHY)

Ph.D. Degree may be instituted in all subjects wherever recognised postgraduate qualifications in medical subjects are awarded by the concerned Universities subject to fulfilment of the following guidelines:

(1) Ph.D. shall be awarded only upon completion of M.D. or M.S. or P.G. Diploma or M.Sc. in medical, subjects.

(2) The period of training for Ph.D. shall be two years for candidates who possess M.D./M.S./P.G. diploma and three years for candidates with M.Sc. (medical subjects).

(3) For starting Ph.D. course, the institution concerned shall have the following facilities namely

(i) Adequate facilities for experimental medicine and experimental surgery;

(ii) Ancillary Departments, adequately equipped and well staffed as prescribed for Postgraduate departments;

(iii) Adequate facilities for advanced research work and laboratory investigations in the departments of Biochemistry, Physiology, Microbiology, Histopathology, Radio-diagnosis etc.

(4) A guide for the Ph.D.degree shall have not less than fifteen year's teaching and research experience after obtaining his postgraduate qualifications and shall also have not less than ton years postgraduate teaching experience as a faculty member.

F. Diplomas for which candidates must possess recognised degree of M.B.B.S. (or its equivalent recognised degree).

1. Anaesthesiology (D.A.)

2. Clinical Pathology (D.C.P.)

3. Community Medicine (D.C.M.)

4. Dermatology, Venereology and Leprosoy (DDVL)

5. Forensic Medicine (D.F.M.)

6. Health Education (D.H.E.)

7. Health Administration (D.H.A.)

8. Immuno-Haematology & Blood Transfusion (D.I.H.B.T.)

9. Marine Medicine (Dip. M.M.)

10. Microbiology (D.Micro.)

11. Nutrition (D.N.)

12. Obstetrics & Gynaecology (D.G.O.)

13. Occupational Health (D.O.H.)

14. Ophthalmology (D.O.)

15. Orthopaedics (D.Ortho.)

16. Oto-Rhino-Laryngology (D.L.O.)

17. Paediatrics (D.C.H.)

18. Physical Medidine & Rehabilitation (D.Phy. Med. & R.)

19. Psychiatry (D.P.M.)

20. Public Health (D.P.H.)

21. Radio-diagnosis (D.M.R.D.)

22. Radio-Therapy (D.M.R.T.)

23. Radiological Physics (D.R.P.)

24. Sports Medicine (D.S.M.)

25. Tropical Medicine &. Health (D.T.M. & H.)

26. Tuberculosis & Chest Diseases (D.T.C.D,)

27. Virology (D.Vir.)

114[28. Radiation Medicine (DRM)]

115[29. Diploma in Allergy & Clinical Immunology.]

G. Diplomas for which candidates must possess recognised Postgraduate degree (or its equivalent recognised degree).

1. Neuro-pathology (DNP) [with the prior requirement of M.D. (Pathology)]

116[H. Post-doctoral Certificate Courses (PDCC) in the following subjects

1. PDCC in Cardiac-Anaesthesia

2. PDCC in Neuro-Anaesthesia

3. PDCC in Organ Transplant Anaesthesia

4. PDCC in Paediatric Endocrinology

5. PDCC in Critical Care Medicine

6. PDCC in Paediatric Gastroenterology

7. PDCC in Laboratory Immunology

8. PDCC in Infectious Diseases

9. PDCC in Nuclear Nephrology

10. PDCC in Renal Pathology

11. PDCC in Gastro-Radiology

12. PDCC in Neuro-Radiology

13. PDCC in Aphaeresis Technology and Blood Component Therapy

14. PDCC in Pain Management

15. PDCC in Haemato-Oncology

16. PDCC in Paediatric Endocrinology

17. PDCC in Paediatric ENT

18. PDCC in Interventional Radiology

19. PDCC in Spine Surgery]

1. Medical Council of India, Noti. No. MCI.-18 (1)/90-Med., published in Part III, Section 4 of the Gazette of India issue dated the 7th October, 2000.

2. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

3. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

4. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

5. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

6. Subs. by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

7. Subs. by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018). Prior to substitution it read as: (1) An institution intending to start a Post Graduate medical education course or to increase the annual intake capacity in an already ongoing course shall obtain prior permission of the Central Government as provided under Section 10-A of the Act. (2) The institution shall apply for recognition of the Post Graduate medical qualification to the Central Government through the affiliating university, when the first admitted batch shall be due to appear for the examination to be conducted by the affiliating university. (3) Failure to seek timely recognition as required in sub-clause (2) shall invariably result in stoppage of admission to the concerned Post Graduate course.

8. Subs. by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018). Prior to substitution it read as: (1) The institutions recognised by the Medical Council of India for running Postgraduate courses prior to the commencement of the Indian Medical council (Amendment)' Act, 1993 and those medical colleges recognised for running Bachelor of Medicine and Bachelor of Surgery (MBBS) course or institutions established by the Central Government for the purpose of imparting postgraduate medical education shall be eligible for startling any postgraduate degree or diploma and higher speciality course. However, the medical college/institute which is not yet recognised by Medical Council of India for the award of MBBS degree may apply for starting of a postgraduate course in pre clinical and para clinical subjects of Anatomy, Physiology, Biochemistry, Pharmacology, Forensic Medicine and Community Medicine at the time of third renewal i.e., along with the admission of fourth batch for the MBBS course.

9. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

10. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

11. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

12. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

13. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

14. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

15. Subs. by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018). Prior to substitution it read as: 9. Selection of Postgraduate Students. Procedure for selection of candidate for Postgraduate courses shall be as follows: I. There shall be a single eligibility cum entrance examination namely National Eligibility-cum-Entrance Test for admission to Postgraduate Medical Courses in each academic year. The overall superintendence, direction and control of National Eligibility-cum-Entrance Test shall vest with Medical Council of India. However, Medical Council of India with the previous approval of the Central Government shall select organization/s to conduct National Eligibility-cum-Entrance Test for admission to Postgraduate courses . II. 3% seats of the annual sanctioned intake capacity shall be filled up by candidates with locomotory disability of lower limbs between 50% to 70%. Provided that in case any seat in this 3% quota remains unfilled on account of unavailability of candidates with locomotory disability of lower limbs between 50% to 70% then any such unfilled seat in this 3% quota shall be filled up by persons with locomotory disability of lower limbs between 40% to 50% before they are included in the annual sanctioned seats for General Category candidates. Provided further that this entire exercise shall be completed by each medical college/institution as per the statutory time schedule for admissions. III. In order to be eligible for admission to any postgraduate course in a particular academic year, it shall be necessary for a candidate to obtain minimum of marks at 50th percentile in National Eligibility-com-Entrance Test for Postgraduate courses held for the said academic year. However, in respect of candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes, the minimum marks shall be at 40th percentile. In respect of candidates as provided in clause 9(11) above with locomotory disability of lower limbs, the minimum marks shall be at 45th percentile. The percentile shall be determined on the basis of highest marks secured in the All-India common merit list in National Eligibility-cum-Entrance Test for Postgraduate Courses: Provided when sufficient number of candidates in the respective categories fail to secure minimum marks a prescribed in National Eligibility-cum-Entrance Test held for any academic year for admission to Post Graduate Courses, the Central Government in consultation with Medical Council of India may at its discretion lower the minimum marks required for admission to Post Graduate Course for candidates belonging to respective categories and marks so lowered by the Central Government shall be applicable for the said academic year only.] IV. The reservation of seats in medical colleges/institutions for respective categories shall be as per applicable laws prevailing in States/Union Territories. An all India merit list as well as State-wise merit list of the eligible candidates shall be prepared on the basis of the marks obtained in National Eligibility-cum-Entrance Test and candidates shall be admitted to Post Graduate courses from the said merit lists only. [Provided that in determining the merit of candidates who are in service of Government/public authority, weightage in the marks may be given by the Government/Competent Authority as an incentive at the rate of 10% of the marks obtained for each year of service in remote and/or difficult areas up to the maximum of 30% of the marks obtained in National Eligibility-cum-Entrance Test, the remote and difficult areas shall be as defined by State Government/Competent authority from time to time.] V. No candidate who has failed to obtain the minimum eligibility marks as prescribed in Sub Clause (II) above shall be admitted to any Postgraduate courses in the said academic year. VI. In non-Governmental medical colleges/institutions, 50% (Fifty Per cent) of the total seats shall be filled by State Government or the authority appointed by them, and the remaining 50% (Fifty Per cent) of the seats shall be filed by the concerned medical colleges/institutions on the basis of the merit list prepared as per the marks obtained in National Eligibility-cum-Entrance Test.] [VII. 50% of the seats in Post Graduate Diploma Courses shall be reserved for Medical Officers in the Government service, who have served for at least three years in remote and/or difficult areas. After acquiring the PG Diploma, the Medical Officers shall serve for two more years in remote and/or difficult areas as defined by State Government/Competent authority from time to time. VIII. The Universities and other authorities concerned shall organize admission process in such a way that teaching in postgraduate courses starts by 2nd May and by 1st August for super speciality courses each year. For this purpose, they shall follow the time schedule indicated in Appendix III. IX. There shall be no admission of students in respect of any academic session beyond 31st May for postgraduate courses and 30th September for super speciality courses under any circumstances. The Universities shall not register any student admitted beyond the said date. X. The Medical Council of India may direct, that any student identified as having obtained admission after the last date for closure of admission be discharged from the course of study, or any medical qualification granted to such a student shall not be a recognized qualification for the purpose of the Indian Medical Council Act, 1956. The institution which grants admission to any student after the last date specified for the same shall also be liable to face such action as may be prescribed by MCI including surrender of seats equivalent to the extent of such admission made from its sanctioned intake capacity for the succeeding academic year.]

16. Ins. by Noti. No. MCI-18(1)/2016-Med./176290, dt. 10-3-2017 (w.e.f. 11-3-2017).

17. Subs. by Noti. No. MCI-18(1)/2017-Med./128371, dt. 31-7-2017 (w.e.f. 31-7-2017).

18. Subs. by Noti. No. MCI-18(1)/2017-Med./128371, dt. 31-7-2017 (w.e.f. 31-7-2017).

19. Added by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

20. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

21. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

22. Subs. by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

23. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

24. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

25. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

26. Ins. by Noti. No. MCI.18(1)/2009-Med./55455, dt. 9-12-2009 (w.e.f. 14-12-2009).

27. Added by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

28. Ins. by Noti. No. MCI.18(1)/2009-Med./55455, dt. 9-12-2009 (w.e.f. 14-12-2009).

29. Added by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

30. Ins. by Noti. No. MCI-23(1)/2004-Med./32370, dt. 15-3-2005 (w.e.f. 16-3-2005)

31. Ins. by Noti. No. MCI.18(1)/2009-Med./51210, dt. 17-11-2009 (w.e.f. 19-11-2009).

32. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

33. Ins. by Noti. No. MCI-23(1)/2004-Med./32370, dt. 15-3-2005 (w.e.f. 16-3-2005).

34. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

35. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

36. Subs. by Noti. No. MCI-18(1)/2011-Med./67352, dt. 28-3-2012 (w.e.f. 24-4-2012).

37. Subs. for Radiotherapy by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

38. Ins. by Noti. No. MCI-23(1)/2015-Med./163044, dt. 29-1-2016 (w.e.f. 1-2-2016).

39. subject to a maximum of 6 PC seats for the degree per academic year. deleted by Noti. No. MCI-18(1)/2016-Med./116133, dt. 17-6-2016 (w.e.f. 21-6-2016).

40. Ins. by Noti. No. MCI-18(1)/2016-Med./165623, dt. 31-1-2017 (w.e.f. 31-1-2017).

41. Added by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

42. Subs. by Noti. No. MCI-18(1)/2011-Med./67352, dt. 28-3-2012 (w.e.f. 24-4-2012).

43. Ins. by Noti. No. MCI-23(1)/2015-Med./163044, dt. 29-1-2016 (w.e.f. 1-2-2016).

44. subject to a maximum of 6 PG seats including diploma seats per academic year. deleted by Noti. No. MCI-18(1)/2016-Med./116133, dt. 17-6-2016 (w.e.f. 21-6-2016).

45. Ins. by Noti. No. MCI-18(1)/2016-Med./165623, dt. 31-1-2017 (w.e.f. 31-1-2017).

46. Subs. by Noti. No. MCI-18(1)/2011-Med./67352, dt. 28-3-2012 (w.e.f. 24-4-2012).

47. Subs. by Noti. No. MCI-18(1)/2011-Med./67352, dt. 28-3-2012 (w.e.f. 24-4-2012).

48. Ins. by Noti. No. MCI-18(1)/2011-Med./67352, dt. 28-3-2012 (w.e.f. 24-4-2012).

49. Subs. by Noti. No. MCI-18(1)/2016-Med./116133, dt. 17-6-2016 (w.e.f. 21-6-2016).

50. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

51. Subs. each academic year by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

52. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

53. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

54. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

55. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

56. Ins. by Noti. No. MCI.18(1)/2009-Med./55455, dt. 9-12-2009 (w.e.f. 14-12-2009).

57. Added. by Noti. No. MCI-18(1)/2019-Med./171700, dt. 11-12-2019 (w.e.f. 13-12-2019).

58. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

59. Subs. by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018). Prior to substitution it read as: The examinations shall be organised on the basis of Grading or Marking system to evaluate and to certify candidate's level of knowledge, skill and competence at the end of the training. Obtaining a minimum of 50% marks in Theory as well as Practical separately shall be mandatory for passing examination as a whole. The examination for M.D./MS, D.M., M.Ch shall be held at the end of 3rd academic year and for Diploma at the end of 2nd academic year. An academic term shall mean six month's training period.

60. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

61. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

62. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

63. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

64. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

65. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

66. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

67. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

68. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

69. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

70. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

71. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

72. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

73. Deleted by Noti. No. MCI-18(1)/2008-Medical/2954, dt. 20-10-2008 (w.e.f. 23-10-2008).

74. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

75. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

76. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

77. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

78. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

79. Subs. by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

80. Deleted by Noti. No. MCI-18(1)/2008-Medicol/29544, dt. 20-10-2008 (w.e.f. 23-10-2008).

81. Appendix III inserted by Noti. No. MCI-23(1)/2004-Med./32370, dt. 15-3-2005 (w.e.f. 16-3-2005).

82. Subs. by Noti. No. MCI-18(1)/2017-Med./174626, 20-2-2018 (w.e.f. 20-2-2018).

83. Added by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

84. Subs. by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

85. M.D. (Medical Genetics) deleted by Noti. No. MCI-18(1)/2017-Med./113160, dt. 31-5-2017 (w.e.f. 31-5-2017).

86. Subs. M.D. Radio-therapy by Noti. No. MCI-18(1)/2018-Med./100818, dt. 5-4-2018 (w.e.f. 5-4-2018).

87. Deleted by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

88. Subs. by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

89. Ins. by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

90. M.D. Infectious Diseases deleted by Noti. No. MCI-18(1)/2017-Med./113160, dt. 31-5-2017 (w.e.f. 31-5-2017).

91. Ins. by Noti. No. MCI.18(1)/2010-Med./45048, dt. 8-12-2010.

92. Ins. by Noti. No. MCI-18(1)/2017-Med./108237, dt. 4-5-2017 (w.e.f. 6-5-2017).

93. Ins. by Noti. No. MCI.18(1)/2010-Med./45048, dt. 8-12-2010.

94. MD (Respiratory Medicine) deleted by Noti. No. MCI-18(1)/2016-Med./116135, dt. 17-6-2016 (w.e.f. 21-6-2016).

95. MD (Biochemistry) deleted by Noti. No. MCI.18(1)/2011-Med., dt. 17-4-2013 (w.e.f. 15-5-2013).

96. Immunology deleted by Noti. No. MCI-18(1)/2017-Med./113161, dt. 31-5-2017 (w.e.f. 31-5-2017).

97. Deleted by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

98. Subs. by Noti. No. 18/1/2001 Med., dt. 20-9-2001 (w.e.f. 6-10-2001).

99. Ins. by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

100. Rheumatology deleted by Noti. No. MCI-18(1)/2017-Med./113161, dt. 31-5-2017 (w.e.f. 31-5-2017).

101. Ins. by Noti. No. MCI.18(1)/2009-Med./55455, dt. 9-12-2009 (w.e.f. 14-12-2009).

102. Ins. by Noti. No. MCI.18(1)/2010-Med./45048, dt. 8-12-2010.

103. Ins. by Noti. No. MCI-18(1)/2011-Med./67349, dt. 28-3-2012 (w.e.f. 24-4-2012).

104. Ins. by Noti. No. MCI-18(1)/2016-Med./124056, dt. 8-8-2016 (w.e.f. 10-8-2016).

105. Ins. by Noti. No. MCI-18(1)/2017-Med./108238, dt. 4-5-2017 (w.e.f. 6-5-2017).

106. Ins. by Noti. No. MCI-18(1)/2017-Med./113161, dt. 31-5-2017 (w.e.f. 31-5-2017).

107. Ins. by Noti. No. MCI-18(1)/2017-Med./121375, dt. 27-6-2017 (w.e.f. 27-6-2017).

108. Ins. by Noti. No. 18/1/2001 Med., dt. 20-9-2001 (w.e.f. 6-10-2001).

109. Ins. by Noti. No. MCI.18(1)/2009-Med./22653, dt. 21-7-2009 (w.e.f. 24-7-2009).

110. Ins. by Noti. No. MCI.18(1)/2009-Med./55455, dt. 9-12-2009 (w.e.f. 14-12-2009).

111. Ins. by Noti. No. MCI.18(1)/2010-Med./45048, dt. 8-12-2010.

112. Ins. by Noti. No. MCI-18(1)/2016-Med./116135, dt. 17-6-2016 (w.e.f. 21-6-2016).

113. Ins. by Noti. No. MCI-18(1)/2011-Med./61259, dt. 9-2-2012 (w.e.f. 21-2-2012).

114. Ins. by Noti. No. 18/1/2001 Med., dt. 20-9-2001 (w.e.f. 6-10-2001).

115. Ins. by Noti. No. MCI.18(1)/2010-Med./45048, dt. 8-12-2010.

116. Ins. by Noti. No. MCI.18(1)/2010-Med./45048, dt. 8-12-2010.