(1) These regulations may be called the Opening of a New or Higher Course of Study or Training (including Postgraduate Course of Study or Training) and Increase of Admission Capacity in any Course of Study or Training (including a Postgraduate Course of Study or Training) Regulations, 2000.

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

(1) In these regulations, unless the context otherwise requires,

(a) Act means the Indian Medical Council Act, 1956 (102 of 1956);

(b) medical college means any institution by whatever name called in which a person may undergo a course of study or training including any Postgraduate course of study or training which will qualify him for the award of a recognised medical qualification.

(2) Words and phrases used in these regulations and not defined but defined in the Act shall have the meanings respectively assigned to them.

No medical college shall,

(a) open a new or higher course of study or training (including a Postgraduate course of study or training) which would enable a student of such course or training to qualify himself for the award of any recognised medical qualification; or

(b) increase admission capacity in any course of study or training (including a postgraduate course of study or training); except after obtaining the previous permission of the Central Government by submitting Scheme annexed to these regulations.

Part I

SCHEME FOR PERMISSION OF THE CENTRAL GOVERNMENT FOR OPENING A NEW OR HIGHER COURSE OF STUDY OR TRAINING (INCLUDING A POSTGRADUATE COURSE OF STUDY OR TRAINING) IN A MEDICAL COLLEGE OR INSTITUTION

1. Instruction to the Medical College/Institution. For stalling higher courses in medical subjects in the medical colleges/institutions, the medical college/institution should be a recognised medical college or institution. The medical college/institution should conform to the guidelines laid down in the Graduate Medical Education Regulations, 1997/Postgraduate Medical Education Regulations of the Medical Council of India as amended from time to time and approved by the Central Government. The medical college/institution may apply to the Central Government for the permission along with the permission of the State Government, affiliation granted by an University recognised under University Grants Commission Act or State or Central Act and in conformity with the Medical Council of India regulations along with the documentary evidence to show additional financial allocation, provision for additional space and equipment and other infrastructural facilities and provision of recruitment of additional staff as per Medical Council of India norms.

2. Submission of Application and Application Fee. The application (Appendix I) under this Scheme shall be submitted by registered post to the Secretary (Health), Ministry of Health and Family Welfare, Department of Health, Government of India, Nirman Bhawan, Maulana Azad Road, New Delhi - 110011 along with the information and non-refundable application fee of Rs two lakh 2[for the Government Colleges (under Central Government and State Governments) and Rs 4.00 lakhs for private sector medical colleges/institutions] in the form of demand draft in favour of Medical Council of India and payable at Delhi . This fee is for registration, technical scrutiny and contingent charges and for inspections (two physical inspections for Diploma courses and three inspections for degree courses). Besides the above inspection, the normal inspection fee and the inspection fee for recognition of the course shall apply to the concerned medical college or institution as prescribed by the Council with the approval of the Central Government.

3. Qualifying Criteria. The medical college/institution shall qualify for opening a New or Higher Course of Study or training (including a postgraduate Course of Study or Training) in the medical colleges/institutions if the following conditions are fulfilled

1. 3[(1) 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 recognized 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:

Provided that it shall be permissible for Medical Colleges not yet recognised 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, Venereology and Leprosy; General Medicine; Paediatrics; Psychiatry; Radiodiagnosis; Radiation Oncology; Respiratory Medicine; Otorhinolaryngology; General Surgery; Ophthalmology; Orthopaedics; Obstetrics and Gynaecology, at the time of fourth renewal, i.e., along with the admission of fifth batch for the MBBS course.]

(2) The Central Government may exempt any such existing/proposed non-teaching specialist institution or autonomous body owned or managed by the Central Government/State Government from fulfilling the criteria specified in sub-clause (1).

2. [Omitted]

3. Letter of University's permission for starting these courses in the existing medical college/institution has been obtained by the medical college/institution from the University to which it is affiliated.

4[3.2. That Essentiality Certificate in the prescribed format regarding no objection of the State Government/Union Territory administration for opening of New or Higher Course of Study or Training (Including Postgraduate Course of Study or Training) and Increase of Admission Capacity in any Course of Study or Training (including a Postgraduate Course of Study or Training) in the medical college/institution and availability of the adequate clinical material as per the Council Regulations have been obtained by the applicant from the concerned State Government/Union Territory administration, as the case may be.

3.3. That Consent of Affiliation in the prescribed format with respect to opening of New or Higher Course of Study or Training (Including Postgraduate Course of Study or Training) and Increase of Admission Capacity in any Course of Study or Training (Including a Postgraduate Course of Study or Training) has been obtained by the medical college/institution from the University to which it is affiliated.]

5[(A) Essentiality Certificate

No.

Government of

Department of Health & Family Welfare

Dated, the

To

The

(applicant),

Course : ..

Sir,

The desired certificate is as follows:

(1) It is certified that the (name of institution) is recognized u/s 11(2) of the IMC Act, 1956 for seats.

OR

For subjects to Anatomy, Physiology, Biochemistry, Pharmacology, Forensic Medicine & Community Medicine only as per Section 8(1) of Postgraduate Medical Education Regulations, 2000 amended

(1) It is certified that the is permitted u/s. 10-A of IMC Act, 1956 in the year and the last letter of renewal of permission was given by the Govt. of India in the year

(2) No. of institutions already existing in the State:

(3) No. of institutions offering MBBS course:

(Name of course)

(4) No. of seats available in the MBBS course in the State:

(Name of course)

(5) Full justification for increasing the intake of MBBS course:

(Name of course)

The (Name of the institute) has applied for opening the course of On careful consideration of the proposal, the Government of . has decided to issue an essentiality certificate to the applicant for the opening/increase of seats in the abovesaid course with . (No.) seats.

It is certified that

(a) It is desirable to open/increase of seats in the course of in the public interest.

(b) Opening/increase of seats in the course of at . by (the name of institution) is feasible.

(c) The institution in the said department is having the following faculty:

(d) The institution in the said department is having beds in . units and adequate clinical material as per the Medical Council of India norms is available.

It is further certified that in case the applicant fails to create infrastructure for the course as per MCI norms and fresh admission are stopped by the Central Government, the State Government shall take over the responsibility of the students already admitted in the abovesaid course at this college with the permission of the Central Government.

Yours faithfully,

(Signature of the Competent Authority)

(B) Consent Affiliation

Form 3

No. ..

University of ..

Place .

Dated

CONSENT OF AFFILIATION

On the basis of the report of the Local Inquiry Committee, the University of .. has agreed in principle, to affiliate the proposed course of .. to the opened at . by the .. (Name of the college) subject to grant of permission by the Government of India, Ministry of Health and Family Welfare, New Delhi under Section 10(A) of the Indian Medical Council Act, 1956 (102 of 1956).]

4. 6[* * *]

5. (1) Selection of students for postgraduate courses shall be made strictly on the basis of academic merit and as laid down in the Postgraduate Medical Education Regulations.

(2) The nomenclature of postgraduate degree or diploma and super-speciality courses and teacher-student ratio shall be as laid down in the Postgraduate Medical Education Regulations.

6. The medical college/institution provides a bank guarantee in favour of the Medical Council of India from a Scheduled Commercial Bank for providing additional infrastructural facilities for each discipline as follows

P.G. degree - Rs 85 lakhs

P.G, diploma - Rs 64 lakhs

Higher Specialities - Rs 128 lakhs

Exception. The above condition shall not apply to,

(1) Medical colleges/institutions who are governed by the State Governments provided that they shall 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;

(2) Opening a new or higher course of study or training (including a postgraduate course of study or training) in the subjects of Anatomy, Physiology, Biochemistry, Biophysics, Pharmacology, Microbiology, Forensic Mediant, Community Medicine/Preventive & Social Medicine, Sports Medicine, 1 hospital Administration, Health Administration, Marine Medicine, Nutrition, Physical Medicine and Rehabilitation, and Aviation Medicine;

(3) Opening a Diploma course where the Bank guarantee in respect of the Postgraduate degree course has been furnished by the medical college/institution; and

(4) opening a Diploma course in the subject where the post-graduate course on the same subject has already been recognised by the Council.

Incomplete applications will be returned by the Ministry of Health and Family Welfare to the medical college/institution along with enclosures and application fee stating the deficiencies in such applications.

Applications found complete in all respects shall be registered by the Ministry of Health and Family Welfare and forwarded to the Council within 30 days from the date of receipt of it for evaluation and recommendations. Acceptance of the applications shall only signify the acceptance of the application for evaluation. It shall, however, under no circumstances, mean approval of the application for grant of permission. The period of one year prescribed under the Indian Medical Council Act, 1956 (102 of 1956) for processing of an application for opening a new or higher courses of study or training (including postgraduate course of study or training) shall commence from the date of registration of the applications by the Ministry of Health and Family Welfare.

In computing the time limit specified above, the time taken by the authorities and institutions submitting the Scheme in furnishing any information or clarification or additional documents called for by the Council or by the Central Government shall be excluded.

The Council shall evaluate the application to accept the desirability and prima facie feasibility for opening a new or higher courses of study or training (including a postgraduate course of study or training) at the existing medical college/institution and the capability of the medical college/institution to provide the necessary resources, and infrastructure for the Scheme.

7[While evaluating the application, the Council may seek further information, clarification or additional documents from the applicant as considered necessary and shall carry out an inspection to ascertain and assess the facilities of teaching faculty, residents, clinical material, hostels and other infrastructure facilities etc. vis-a-vis the minimum standard requirements for the number of students for which the college is recognized for the award of MBBS degree as per the Minimum Standard Requirements for the Medical College for 50/100/150 Regulations, 1999.

The Council shall process the application for starting of a Postgraduate Course or for increase of annual intake of Postgraduate courses only in case the college meet with the facilities for teaching faculty, residents, clinical material, hostels and other infrastructure facilities as required under the Regulations for the respective number of students for which the college is recognized for the award of MBBS degree and then shall carry out the physical inspection to verify the information, clarification, additional documents supplied by the medical college teaching faculty, residents, clinical material and instrumentation and other infrastructure facilities in the concerned department in which the Postgraduate Course is proposed to be established or increase of seats in the concerned Postgraduate Course is proposed.

The dates of receipt of application for increase in admission capacity in Postgraduate Courses and processing dates are given in the schedule. The dates of receipt of application and processing of applications in respect of increase of seats in MBBS course shall be as per the Schedule included in the Establishment of Medical College Regulations, 1999.]

The Central Government on the recommendations of the Council, may issue a Letter of Intent for opening a new or higher course of study in the medical college/institution with such conditions or modifications in the original proposal as may be considered necessary. The formal permission will be granted after the above conditions and modifications are accepted and the performance bank guarantee for required sums are furnished by the medical college/institution and after consulting the Council.

APPENDIX I

FORMAT OF APPLICATION FOR PERMISSION OF THE CENTRAL GOVERNMENT FOR OPENING A NEW OR HIGHER COURSE OF STUDY OR TRAINING (INCLUDING A POSTGRADUATE COURSE OF STUDY OR TRAINING) IN A MEDICAL COLLEGE/INSTITUTION

PARTICULARS OF THE APPLICANT:

APPLICATION FOR OPENING MD/MS/DIPLOMA/DM/M.CH. COURSE

1. NAME OF THE APPLICANT

(IN BLOCK LETTERS)

2. ADDRESS

(IN BLOCK LETTERS)

3. REGISTERED OFFICE

(NO., STREET, CITY, PIN CODES, TELEPHONE, TELEX, TELE-FAX)

4. CONSTITUTION

(UNIVERSITY/STATE GOVERNMENT/UNION TERRITORY/AUTONOMOUS BODY, SOCIETY/TRUST)

5. REGISTRATION/INCORPORATION

(NUMBER AND DATE)

6. NAME OF AFFILIATING UNIVERSITY

7. NO. OF SEATS APPROVED AND DATE OF RECOGNITION BY MCI

SIGNATURE OF APPLICANT

NAME AND DESIGNATION OF

MEDICAL COLLEGE

LIST OF ENCLOSURES

1. Attested copy of the Essentiality Certificate issued by the respective State Government/Union Territory Administration on the prescribed pro forma.

2. Attested copy of the Consent of Affiliation issued by a recognised University.

3. Authorization letter addressed to the Bankers of the Applicant authorizing the Central Government/Medical Council of India to make independent enquiries regarding the financial track record of the medical college/institution.

4. Attested copy of the letter from Medical Council of India approving recognition of the college/institution, if already approved by Medical Council of India.

Note. All the copies shall be attested by any Gazetted Officer.

Part II

SCHEME FOR PERMISSION OF THE CENTRAL GOVERNMENT TO INCREASE THE ADMISSION CAPACITY IN ANY COURSE OF STUDY OR TRAINING (INCLUDING POSTGRADUATE COURSE OF STUDY OR TRAINING) IN THE EXISTING MEDICAL COLLEGES/INSTITUTIONS

1. Instructions to the Medical College/Institution. For increasing the number of seats in the MBBS, Postgraduate Diploma Degree/Higher Specialty courses, the medical college/institution should conform to the regulations prescribed by the Council. They should apply to the Central Government for this permission along with the permission of State Government, affiliation granted by an University recognized under University Grants Commission Act or State Act or Central Act and in conformity with the Medical Council of India Regulations, along with documentary evidence to show the additional financial allocation, provision for additional space and equipment and other infrastructural facilities and provision for recruitment of additional staff as per the Council norms.

2. Submission of Application/Application Fee. The application (Appendix II) under this scheme shall be submitted by registered post to the Secretary (Health), Ministry of Health and Family Welfare, Government of India, Nirman Bhavan, Maulana Azad Road, New Delhi - 110 011 along with the information and non-refundable application fee of Two Lakh rupees 8[for the Government Colleges (under Central Government and State Governments) and Rs 4.00 lakhs for private sector medical colleges/institutions] in the form of demand draft in favour of Medical Council of India and payable at Delhi. This fee is for registration, fee for technical scrutiny and contingent expenditure and for carrying out of physical inspection for the purpose.

3. Qualifying Criteria. The medical college/institution shall qualify to apply for increasing the number of admission in MBBS/PG Diploma/Degree/Higher Specialty Course in the existing medical college/institution if the following conditions are fulfilled

9[3.1. A Medical College/Medical Institution shall be entitled to make an application to increase the admission capacity for MBBS/PG Diploma/PG Degree/Higher Speciality Courses, once the concerned qualification against the sanctioned intake has been granted recognition under Section 11(2) of the Act and included in the First Schedule of the Act.]

10[3.2. 11[* * *]

3.3. That Consent of Affiliation in the prescribed format with respect to opening of New or Higher Course of Study or Training (Including Postgraduate Course of Study or Training) and Increase of Admission Capacity in any Course of Study or Training (Including a Postgraduate Course of Study or Training) has been obtained by the medical college/institution from the University to which it is affiliated.]

4. 12[* * *]

5. The ratio of teaching staff and students shall be as laid down in the Medical Council of India Regulations on Minimum Standard Requirements for the Medical College for 50/100/150 Admissions in a medical college for Bachelor of Medicine and Bachelor of Surgery (MBBS) and the Postgraduate Medical Education Regulations for postgraduate admissions.

13[6. The maximum number of admission in MBBS course shall not exceed 250 annually provided that the eligibility criteria fixing the upper ceiling of annual intake to 200/250 admissions annually shall be as under

A. For Annual intake capacity of 200

(i) Number of teaching beds not less than 900 with the standing of not less than 10 years 14[the period of ten years shall be reckoned from the date of submission of application to the Central Government of the year in which Letter of Permission has been granted].

(ii) OPD strength per day not less than 2000.

(iii) Bed occupancy average not less than 75%.

(iv) The hospital must be unitary.

B. For Annual intake capacity of 250

(i) Number of teaching beds not less than 1100 with the standing of not less than 10 years 15[the period of ten years shall be reckoned from the date of submission of application to the Central Government of the year in which Letter of Permission has been granted].

(ii) OPD strength per day not less than 3000.

(iii) Bed occupancy average not less than 75%.

(iv) The hospital must be unitary.]

16[Essentiality Certificate for Intake of 200/250 Seats

No.

Government of

Department of Health & Family Welfare

Dated, the

To

The

(applicant),

Course : ..

Sir,

The desired certificate is as follows:

(1) It is certified that the is recognized u/s 11(2) of the IMC Act, 1956 for seats in MBBS course

(name of institute)

(2) No. of institutions already existing in the State:

(3) No. of institutions offering MBBS course:

(4) No. of seats available in the MBBS course in the State:

(5) Full justification for increasing the intake of MBBS course:

The (Name of the institute) has applied for increasing the annual intake of MBBS course to 200/250 seats. On careful consideration of the proposal, the Government of has decided to issue an essentiality certificate to the applicant for increasing the annual intake in MBBS course to 200/250 seats.

It is certified that

(a) It is desirable to increase the annual intake in MBBS course to 200/250 seats in the public interest.

(b) Increasing the annual intake in MBBS course to 200/250 seats by (the name of institution) is feasible.

(c) The institute has number of teaching beds with the standing of years.

(d) The average OPD strength per day is .

(e) The average bed occupancy is .

(f) The affiliated teaching hospital is unitary in character.

(g) The number of teaching beds, average OPD strength and average bed occupancy available at (name of institute) is not less than the criteria prescribed under the Opening of a New or Higher Course of Study or Training (including Postgraduate course of Study or Training) and increase of Admission Capacity in any course of Study or Training (including a Postgraduate Course of Study or Training) Regulation, 2000 as notified in the Gazette of India vide Notification dated 9th December, 2009.

It is further certified that in case the applicant fails to create infrastructure for the course as per MCI norms and fresh admissions are stopped by the Central Government, the State Government shall take over the responsibility of the students already admitted in the above said course at this college with the permission of the Central Government.]

7. That the medical college/institution provides a bank guarantee in favour of Medical Council of India from a schedule Commercial bank for providing additional infrastructural facilities as follows

Exception: The above condition shall not apply to

(1) Medical colleges/institutions who are governed by the State Government provided that they shall 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;

(2) Courses in the subjects of Anatomy, Physiology, Biochemistry, Community Medicine/Preventive & Social Medicine, Sport Medicine, Hospital Administration, Health Administration, Marine Medicine, Nutrition, Physical Medicine and Rehabilitation, Aviation Medicine;

(3) To the Diploma where bank guarantee in respect of the postgraduate degree course has been furnished by an institution in the same subject;

(4) For specialities where the postgraduate degree is already recognized by the Council and institution now wishes to increase admission capacity in Diploma course in the same subject.

17[8. A Medical College/Medical Institution shall be entitled to seek equal number of postgraduate degree (MD/MS) seats by surrendering recognised Diploma seats in corresponding course. For such purposes the applicant Medical College/Medical Institution shall make an application to the Central Government along with an undertaking for stopping admission. The Central Government shall on receipt of such application issue a notification omitting the name of Diploma in respect of the said Medical College/Medical Institution. The Central Government shall forward the application alongwith omission notification and undertaking to the Council for recommendation. The Council after verifying the documents shall make an appropriate recommendation to the Central Government without any physical verification in normal circumstances.

However, Council may, if so require carry out physical verification assessment before making any recommendation to the Central Government. Such recommendation shall be for inclusion of degree course against the increased intake in the First Schedule of IMC Act, 1956. The decision by the Central Government in this regard shall be taken on or before the last date of grant of permission in respect of broad speciality courses for that academic year. Further, the surrendered Diploma seats shall not be included in the seat matrix of the subsequent academic years.]

4. Registration of Application. Incomplete application will be returned to the medical college/institution by the Ministry of Health and Family Welfare along with the enclosures and application fee.

Application found complete in all respects will be registered by the Ministry of Health and Family Welfare and forwarded to Council within 30 days from the date of receiving it all for evaluation and recommendations. Acceptance of the application will only signify the acceptance of application for evaluation. It will, however, under no circumstances mean approval of the application for grant of permission.

5. Prescribed Period. In computing the time limit specified above, the time taken by the authorities and institution submitting the scheme in furnishing any information or clarification or additional documents called for by the Council or by the Central Government shall be excluded.

6. Evaluation by Medical Council of India. The Council shall evaluate the application to accept the desirability and prima facie feasibility for increasing the admission capacity at the existing medical college/institution and the capability of the medical college/institution to provide the necessary resources and infrastructure for the scheme.

18[While evaluating the application, the Council may seek further information, clarification or additional documents from the applicant as considered necessary and shall carry out an inspection to ascertain and assess the facilities of teaching faculty, residents, clinical material, hostels and other infrastructure facilities etc. vis-a-vis the minimum standard requirements for the number of students for which the college is recognized for the award of MBBS degree as per the Minimum Standard Requirements for the Medical College for 50/100/150 Regulations, 1999.

The Council shall process the application for starting of a Postgraduate Course or for increase of annual intake of Postgraduate courses only in case the college meet with the facilities for teaching faculty, residents, clinical material, hostels and other infrastructure facilities as required under the Regulations for the respective number of students for which the college is recognized for the award of MBBS degree and then shall carry out the physical inspection to verify the information, clarification, additional documents supplied by the medical college teaching faculty, residents, clinical material and instrumentation and other infrastructure facilities in the concerned department in which the Postgraduate Course is proposed to be established or increase of seats in the concerned Postgraduate Course is proposed.

The dates of receipt of application for increase in admission capacity in Postgraduate Courses and processing dates are given in the schedule. The dates of receipt of application and processing of applications in respect of increase of seats in MBBS course shall be as per the Schedule included in the Establishment of Medical College Regulations, 1999.]

7. Grant of Permission. The Central Government on the recommendations of the Council, may issue a Letter of Intent for opening a new or higher course of study in the medical college/institution with such conditions or modifications in the original proposal as may be considered necessary. The formal permission will be granted after the above conditions and modifications are accepted and the performance bank guarantee for required sums are furnished by the medical college/institution and after consulting the Council.

FORMAT OF APPLICATION FOR PERMISSION OF THE CENTRAL GOVERNMENT TO INCREASE THE ADMISSION CAPACITY IN MEDICAL COLLEGES/INSTITUTIONS.

19[TIME SCHEDULE FOR RECEIPT OF APPLICATIONS FOR OPENING OF POSTGRADUATE (SUPER SPECIALITY) COURSES/INCREASE OF ADMISSION CAPACITY AND PROCESSING OF THE APPLICATIONS BY THE CENTRAL GOVERNMENT AND MEDICAL COUNCIL OF INDIA.

Note In respect of Super Speciality courses the commencement of academic session is from 1st of August. The Super Speciality seats for which permission is granted by the Government upto 15th June of any particular year only shall stand included in the seat matrix for admission of students in respect of the academic session commencing in that year.]

TIME SCHEDULE FOR RECEIPT OF APPLICATIONS FOR INCREASE OF ADMISSION CAPACITY IN M.B.B.S. COURSE/RENEWAL OF PERMISSION FOR INCREASE OF SEATS AND PROCESSING OF THE APPLICATIONS BY THE CENTRAL GOVERNMENT AND THE MEDICAL COUN CIL OF INDIA.

Note: In case of renewal of permission, the applicants shall submit the application to the Medical Council of India by 15th July.

1. Medical Council of India, Noti. No. M.C.I.34 (41)2000-Med, dated 14 August, 2000 and published in the Gazette of India, Part III, Section 4, 7th October, 2000, pp. 4406-4420, No. 41.

2. Added by Noti. No. MCI-34(41)-Med/2008/18812, dt. 29-7-2008 (w.e.f. 1-8-2008).

3. Subs. by Noti. No. MCI-18(1)/2018-Med./113871, dt. 7-6-2018 (w.e.f. 8-6-2018). Prior to substitution it read as: (1) The Medical college/institution must be recognized by the Medical Council of India for running Bachelor of Medicine and Bachelor of Surgery/Postgraduate Course; however, the Medical College/Institute which is not yet recognized by the Medical Council of India for the award of MBBS Degree may apply for starting of a Postgraduate Course in preclinical and para-clinical subjects of 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.

4. Subs. by Noti. No. MCI. 18(1)/2009-Med./60585, dt. 29-12-2009 (w.e.f. 29-12-2009).

5. Added by Noti. No. MCI. 34(41)/2010-Med./1244, dt. 6-4-2010 (w.e.f. 7-4-2010).

6. Sub-clause (4) deleted by Noti. No. MCI-18(1)/2017-Med./123598, dt. 6-7-2017 (w.e.f. 6-7-2017).

7. Subs. by Noti. No. MCI. 18(1)12009-Med./60585, dt. 29-12-2009 (w.e.f. 29-12-2009).

8. Added by Noti. No. MCI. 34(41)/-Med./2008/18826, dt. 29-7-2008 (w.e.f. 1-8-2008).

9. Subs. by Noti. No. MCI-18(1)/2018-Med./113871, dt. 7-6-2018 (w.e.f. 8-6-2018). Prior to substitution it read as: For any increase in the annual intake capacity for admission to MBBS course, only those medical college/institution are eligible to apply whose medical degree is a recognized medical qualification under section 11(2) of the Indian Medical Council Act, 1956 for that particular intake capacity/increased intake capacity for which Letter of Permission was granted by the Central Government; however, the medical college/institute which is not yet recognized under section 11(2) of the IMC Act, 1956 for the award of MBBS degree may apply for increase of intake in Postgraduate courses in pre-clinical and para-clinical subjects of Anatomy, Physiology, Biochemistry, Pharmacology, Pathology, Microbiology, Forensic Medicine & Community Medicine at the time of 4th Renewal, i.e. along with the admission of 5th batch for the MBBS course.

10. Subs. by Noti. No. MCI. 18(1)/2009-Med./60585, dt. 29-12-2009 (w.e.f. 29-12-2009).

11. Deleted by Noti. No. MCI-34(41)/2016-Med./135453, dt. 6-10-2016 (w.e.f. 24-10-2016).

12. Sub-clause (4) deleted by Noti. No. MCI-18(1)/2017-Med./123598, dt. 6-7-2017 (w.e.f. 6-7-2017).

13. Subs. by Noti. No. MCI-34(41)/2009-Med./29127, dt. 17-9-2010 (w.e.f. 3-11-2010).

14. Added by Noti. No. MCI 34(41)/2018-Med./116815, dt. 19-6-2018 (w.e.f. 20-6-2018).

15. Added by Noti. No. MCI 34(41)/2018-Med./116815, dt. 19-6-2018 (w.e.f. 20-6-2018).

16. Added by Noti. No. MCI-34(41)/2010-Med./3492, dt. 16-4-2010 (w.e.f. 16-4-2010).

17. Added by Noti. No. MCI 18(1)/2018-Med./122294, dt. 12-7-2018 (w.e.f. 12-7-2018).

18. Subs. by Noti. No. MCI. 18(1)12009-Med./60585, dt. 29-12-2009 (w.e.f. 29-12-2009).

19. Subs. by Noti. No. MCI 18(1)/2018-Med./113869, dt. 7-6-2018 (w.e.f. 8-6-2018).