PREAMBLE
In
exercise of the powers conferred by clauses (i), (j) and (k) of sub-section (1)
of Section 36 of the Indian Medicine Central Council Act, 1970 (48 of 1970) and
in supersession of the Indian Medicine Central Council (Post - Graduate
Education) Regulation, 2007, in so far as they relate to post-graduate diploma
course in Unani medicine, except as respects to things done or omitted to be
done before such supersession, the Central Council of Indian Medicine, with the
previous sanction of the Central Government, hereby makes the following
regulations to regulate the post-graduate diploma courses in Unani, namely:-
Regulation 1. Short title and commencement.-
(1) These
regulations may be called the Indian Medicine Central Council (Post-Graduate
Diploma Course in Unani medicine) Regulations, 2015.
(2) They
shall come into force on the date of their publication in the Official Gazette.
Regulation 2. Definitions.-
In these
regulations, unless the context otherwise requires,-
(a) "Act"
means the Indian Medicine Central Council Act, 1970 (48 of 1970);
(b) "Council"
means the Central Council of Indian Medicine;
(c) "recognised
institution" means an approved institution as defined under clause (a) and
clause (ea) of sub-section (1) of Section 2 of the Act.
Regulation 3. Aims and objects.-
The aims
and objects of the post-graduate diploma course in Unani medicine shall be to-
(i) produce
efficient Unani specialists in clinical specialities;
(ii) produce
the experts in various specialities for research and development in the field
of Unani;
(iii) have the
skills and competence to diagnose and manage the conditions in respective area
of specialities.
Regulation 4. Specialities for post-graduate diploma courses.-
The
post-graduate diploma courses shall be allowed in the following specialities: -
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Sl. No.
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Name of speciality
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Nearest terminology of
modern subject
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1.
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Ilmul Saidla
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Pharmacy
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2.
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Amraze Ain
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Ophthalmology
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3.
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Amraze Uzn, Anf wa Halaq
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Ear, Nose and Throat
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4.
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Ilaj bil Tadabeer
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Regimenal therapy
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5.
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Tibbe Qanooni
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Forensic medicine
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6.
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Ilmus Samoom
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Toxicology
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7.
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Tibbi Tashkheese Shuaiya
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Medical Radio Diagnosis
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8.
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Mutaaddi aur Wabai Amraz
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Infectious Communicable
Diseases
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9.
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Samaji Tibb
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Community medicine
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10.
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Ilaj bil Ghiza
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Diet therapy
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11.
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Amraze Jild wa
Tazyeeniyat
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Skin and Cosmetology
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12.
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Amraze Izam wa Mafasil
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Orthopaedics
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13.
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Qabalat wa Amraz e Niswan
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Obstetrics and Gynaecology
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14.
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Medicinal Plants
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Medicinal Plants
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15.
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Hospital Management
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Hospital Management
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16.
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Health Care Management
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Health Care Management
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Regulation 5. Nomenclature of post-graduate diploma.-
The
nomenclature of the post-graduate diploma course in Unani shall be as follows:-
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Sl. No.
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Full nomenclature
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1.
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Post-Graduate Diploma in
Ilmul Saidla (Pharmacy)
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2.
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Post-Graduate Diploma in
Amraze Ain (Ophthalmology)
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3.
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Post-Graduate Diploma in
Amraze Uzn, Anf wa Halaq (Ear, Nose and Throat)
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4.
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Post-Graduate Diploma in
Ilaj bil Tadabeer (Regimenal therapy)
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5.
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Post-Graduate Diploma in
Tibbe Qanooni (Forensic medicine)
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6.
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Post-Graduate Diploma in
Ilmus Samoom (Toxicology)
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7.
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Post-Graduate Diploma in Tibbi
Tashkheese Shuaiya (Medical Radio Diagnosis)
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8.
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Post-Graduate Diploma in
Mutaaddi aur Wabai Amraz (Infectious and Communicable Diseases)
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9.
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Post-Graduate Diploma in
Samaji Tibb (Community medicine)
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10.
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Post-Graduate Diploma in
Ilaj bil Ghiza (Diet therapy)
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11.
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Post-Graduate Diploma in
Amraze Jild wa Tazyeeniyat (Skin and Cosmetology)
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12.
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Post-Graduate Diploma in
Amraze Izam wa Mafasil (Orthopaedics)
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13.
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Post-Graduate Diploma in
Qabalat wa Amraz e Niswan (Obstetrics and Gynaecology)
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14.
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Post-Graduate Diploma in
Medicinal Plants
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15.
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Post-Graduate Diploma in
Hospital Management
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16.
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Post-Graduate Diploma in
Health Care Management
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Regulation 6. Mode of admission.-
(a) Eligibility
criteria:
(1) A person
holding degree of Kamil-e-Tib-o-Jarahat (Bachelor of Unani Medicine and
Surgery) or equivalent degree from a recognised University or institution
included in the Second Schedule of Indian Medicine Central Council Act, 1970
and enrolled in the State Register of Indian System of Medicine shall be
eligible for admission in the post-graduate diploma courses.
(2) The
University or the Competent Authority shall constitute an admission committee,
which shall supervise the admission procedure.
(b) Mode of
selection: Selection of candidates shall be made strictly on the basis of merit
through entrance test. The entrance test paper shall be of objective type
questions covering all the subjects of Bachelor of Unani Medicine and Surgery
course, the details of which shall be decided by the admission committee.
Regulation 7. Duration of post-graduate diploma course.-
(1) The
duration of post-graduate diploma courses shall be for two years.
(2) The
student shall have to attend at least seventy-five per cent of total lectures
in theory and practicals to become eligible for appearing in annual
examination.
(3) The
student shall have to attend the hospital and other duties as may be assigned
to them during the course of study.
(4) The
student shall participate in all the teaching and training programmes and other
activities of the department.
Regulation 8. Method of training.-
(1) Intensive
training should be provided in classical knowledge along with comparative and
critical study in the respective speciality.
(2) The
emphasis shall be given on intensive applied training.
(3) In the
clinical training, the student shall undertake the responsibility in the
management and treatment of patients independently and deal with emergencies so
as to acquire the knowledge of independent work as a specialist.
(4) In the specialities
of Moalajat, Ilmul Jarahat, Amraze Uzn, Anf wa Halaq and Qabalat wa Amraze
Niswan, the student shall have to undergo training of investigative procedures,
techniques and surgical performance of procedures and management in the
respective speciality.
Regulation 9. Project work.-
(1) In the
last six months of second year, student has to submit the project work on the
subject allotted by the guide, approved by the University.
(2) The
subject of project work shall be practical oriented, and helpful in the
development of competence in the respective specialities.
Regulation 10. Examination.-
Diploma
examination in any subject shall consist of (i) Written (ii) Clinical or
Practical and (iii) Viva- voce. There shall be only one final examination in
each speciality at the end of two academic years.
Regulation 11. Pattern of marks.-
(1) The
maximum marks of each theory paper and practical will be hundred, inclusive of
eighty marks of annual examination and twenty marks of internal assessment.
(2) Minimum
passing marks shall be fifty per cent in theory and fifty per cent in practical
for each subject.
Regulation 12. Examiner.-
(1) The
examiner shall be appointed on yearly basis and may be re-appointed after a gap
of two years examination.
(2) The
examiner shall hold not less than the post of Reader or Associate Professor.
(3) Contractual
or temporary teacher shall not be appointed as examiner.
Regulation 13. Minimum requirement for conducting post-graduate diploma courses.-
(1) Post-graduate
diploma shall be conducted in the existing recognised medical colleges or
institutions where entire minimum requirements of under-graduate training
satisfactorily exist. However, the Central Government may in the interest of
developing Indian System of Medicine (Unani) grant permission under special
circumstances to start post-graduate diploma course without under-graduate
course.
(2) The
college or institution shall have adequate infrastructure, equipments, faculty
and facilities required for training in the related speciality and subject.
Regulation 14. Student teacher ratio.-
Five
seats of post-graduate diploma shall be provided where there is one additional
teacher with post-graduate qualification in concerned subject. For those
institutions, where under-graduate course is not in existence, the pattern of
teaching staff shall be one Professor or Reader and one Lecturer in the
concerned subject.
Regulation 15. Student bed ratio.-
The
student bed ratio for post-graduate diploma course in clinical subjects shall
be 1:2 in addition to number of beds required for under-graduate course. There
will be no need to increase beds for post-graduate diploma in non-clinical
subjects. For those institutions where under-graduate course is not in
existence the minimum number of beds required is fifty.
Regulation 16. Stipend.-
The
stipend shall be provided at the rates prevailing in the respective Central or
State Government for other medical post-graduate diploma courses.
Regulation 17. Number of students for each course.-
Number of
students shall not exceed to five in each subject.
Regulation 18. Criteria for recognition.-
(1) An
institution recognised by Government of India under definition of section 13A
or 13C of Indian Medicine Central Council Act, 1970.
(2) The
Centre shall satisfy the minimum requirements of under-graduate as prescribed
by the Council depending upon the type of training to be conducted in diploma.
(3) All the
facilities of ancillary departments should be available.
(4) Diploma
course can be conducted only with the permission of Central Government in
accordance with section 13A of Indian Medicine Central Council Act, 1970.
Regulation 19. Withdrawal of permission of admission.-
The
permission of admission in diploma course shall be withdrawn if,-
(i) any
institution fails to meet minimum standards and requirement in conformity with
the norms of the Council;
(ii) students
are admitted more than the strength sanctioned by the Govt. of India;
(iii) donation
and capitation fee are charged.
(iv) tuition,
hostel and library fee are charged more than the prescribed fee.
Regulation 20. Procedure of permission.-
(i) Any
recognised institution shall apply to the Central Government for permission,
from the 1st December to 31st December of every year, along with the required
fee, scheme and the consent for affiliation from the concerned University, as
prescribed in the Establishment of New Medical College, Opening of New or
Higher Course of Study or Training and Increase of Admission Capacity by a
Medical College Regulations, 2003, dated the 15th March, 2004 and published in
the Part III, section 4 of the Gazette of India on the 16th March, 2004 and its
amendment Regulations, 2013 dated 28th March, 2014.
(ii) the
application shall be forwarded to the Council by the Central Government on or
before the 31st January of the succeeding calendar year;
(iii) after
receipt of the application the proposal will be examined by the Council and
desired information if any will be obtained from the college and the college
shall be visited by the Council, and the Council shall make its recommendations
to the Central Government on or before the 28th February of the year referred
to in clause (ii); and
(iv) the
Central Government after satisfying or giving opportunity of hearing, shall
issue the letter of permission or rejection by the 31st March of the year
referred to in clause (ii), as the case may be.