No. MCI-34(41)/2018-Med./170039—In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Board of Governors in super-session of Medical Council of India with the previous sanction of the Central Government, hereby makes the following Regulations to further amend the “Establishment of Medical College Regulations, 1999”, namely: –
1. (i) These Regulations may be called the “Establishment of Medical College Regulations(Amendment), 2019”.
(ii) These amendments shall be applicable for the applications received for the academic year 2019-20 onwards with retrospective effect in public interest and interest of no person shall be adversely affected by such retrospective effect.
2. In clause 8 “Grant of Permission”, sub–clause 3(1) following shall be added:
Provided that inspection for the purposes of grant of permission for Establishment of New Medical College or Renewal of Permission/Recognition of existing Medical College shall not be conducted at least two days before and two days after important religious and festival holidays declared by the Central/State Government.
3. In Clause 8 “Grant of Permission”, sub–clause 3(1)(a) under the heading of “Colleges in the stage up to II renewal (i.e. Admission of third batch)”shall be substituted as under:-
(a) Colleges in the stage of Letter of Permission up to II renewal (i.e. Admission of third batch) If it is observed during any inspection/assessment of the institute that the deficiency of teaching faculty and/or Residents is more than 30% and/or bed occupancy is less than 50% (45% in North East, Hilly terrain, etc.), compliance of rectification of deficiencies from such an institute will not be considered for issue of Letter of Permission (LOP)/renewal of permission in that Academic Year.
Provided that prior to applying the above clause, a show-cause notice shall be issued to the Institute seeking an explanation as to why the punitive provisions contained in above-mentioned clause should not be applied against it and the same shall be disposed off after granting an opportunity of hearing by a reasoned order.
Please follow the link for the detailed notification constituting amendments: Notification
Board of Governors
In Suppression of Medical Council of India