MADHYA PRADESH PARAMEDICAL EDUCATION INSTITUTIONS (NORMS AND GUIDELINES) ESTABLISHMENT RULES, 2021

PREAMBLE

In exercise of the powers conferred by Section 45 of the Madhya Pradesh Sah Chikitsiy Parishad Adhiniyam, 2000 (No. 1 of 2000), the State Government, hereby, makes the following rules for prescribing norms and guidelines to establish Paramedical Education Institutions in the State, namely:-

Rule - 1. Short title, Extent and Commencement.

(1)     These rules may be called the Madhya Pradesh Paramedical Education Institutions (Norms and Guidelines) Establishment Rules, 2021.

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

(3)     (a) These rules shall apply on all the institutions being run in Madhya Pradesh for teaching-training of Paramedical courses.

(b) Academic Certificate/Mark sheet issued to a student after successful completion of any course under these rules shall be valid in whole India as well as Madhya Pradesh.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires,-

(a)      "Act" means the Madhya Pradesh Sah Chikitsiy Parishad Adhiniyam, 2000 (No. 1 of 2001);

 

(b)      "Council" means the Madhya Pradesh Paramedical Council constituted under Section 3 of the Act;

 

(c)      "Paramedical subjects" means subjects mentioned in Schedule-I;

 

(d)      "Schedule" means schedules appended to these rules.

Rule - 3. Qualifications for recognition of Educational Institution.

(1)     Academic Building (Administrative and Educational):

(a)      Academic Building shall be in accordance with Schedule-II.

 

(b)      In case new Paramedical Institute is to be established, the academic building shall be owned by Institution but in case building is not owned by institution, building on rent may be considered provided that registered lease dead for a period of minimum 5 years is mandatory.

 

(c)      Institution being run previously may be given recognition on the basis of rented building only for a period of five years but the Institution shall mandatorily have to own the building after five years. In case the building is not owned even after five years, the institution shall not be eligible to take new admission and only the students already admitted may study to complete the period of their course.

 

(d)      The academy building should be owned by the applicant new institution but if the institution does not own its academy building, then the applicant institution shall submit a Fixed Deposit (FDR) of an amount of Rs. 20 lakh in favor of the council at the time of application. This Fixed Deposit (FDR) shall be kept for 05 years by the council. If the institution does not build its own academy building in 5 years, then the fixed deposit (FDR) of the said amount of Rs. 20 lakh submitted by the institution shall be forfeited and the said institution/committee/college shall not be recognized for new admission and having been blacklisted, the institution/committee/college, shall never be able to apply anywhere in the State to start an institute.

 

(e)      For establishment of a new Para-medical institution, the case related to recognition may be considered only if the institution owns/manages the hospital in accordance with the criteria mentioned in Schedule IV.

(2)     Hostel:

(a)      Hostel Building shall be in accordance with Schedule-III.

(b)      Hostel Building shall be owned by Institution but in case building is not owned by institution, the building on rent may be considered provided that registered lease dead/registered rent agreement for a period of minimum 5 years is mandatory.

 

(3)     Qualified Hospital for Practical Training:

(a)      For new institutions- For establishment of a new Para-medical institution, the case related to recognition may be considered only if the institution owns/manages the hospital in accordance with the criteria mentioned in Schedule-IV.

(b)      On the basis of affiliation with Government hospital (for only institutions running previously)-

(i)       for teaching training, applicant institution shall have affiliation as per affiliation letter shown in Schedule- XI with eligible hospital as per criteria mentioned in Schedule-IV.

 

(ii)      The institution wishes to run paramedical courses at district level and block level along with headquarter of division and has got affiliated with Government Hospital having minimum 100 beds, on the basis of average ratio of 1:3 (3 students per bed) then the application for permission may be considered. The said hospital may be affiliated for morning and evening shift wise training.

 

(iii)     the case of recognition shall be considered only if the maximum distance of the affiliated Government/private hospital from the Institution running paramedical courses is 25 Kilometers, but the institution shall mandatorily facilitate students to transport.

 

(iv)    in case of receipt of applications of more than one institution in any district, the preference shall be determined as per following:-

(a)      first preference shall be given to the paramedical courses running in Government sector. On the basis of training from Government hospital/hospital affiliated with Government medical college by any institution operated in Government sector, consideration regarding giving permission may be made;

 

(b)      second preference shall be given on the basis of first recognition obtaining year of the institution;

 

(c)      in case of equality of seniority, the decision shall be taken on the basis of sequential infrastructure (Academic building, Hospital, transport facility etc,) in ownership of the institution;

 

(d)      in case of equality of seniority in the provision mentioned in item (c) of sub-clause (iv) of clause (b) of sub-rule (3), preference shall be given to the applying institution on the basis of online date/time.

 

(c)      On the basis of managing/owning private hospital

(i)       The consideration regarding recognition of paramedical institution may be made on the basis of managing/owning private hospital, but the private hospital shall have minimum 100 beds on the basis of average ratio of 1:3 (3 students per bed). One paramedical institution shall be permitted for practical training in concerning field from only one private hospital.

 

(ii)      Institution owns/manages minimum 100 beds hospital, only then application submitted may be considered.

 

(iii)     compliance of the provision mentioned in sub-clause (iii) of clause (b) of sub-rule (3) shall be mandatory.

 

(iv)    private hospital owned/managed by the institution shall have live registration in the Directorate, Health services.

 

(v)      in case recognition of hospital is cancelled by the Directorate, health services, education institution affiliated to that hospital shall automatically be deemed cancelled and in the said situation the institution shall be wholly responsible in relation to the study of admitted students.

 

(4)     Teaching and non-teaching Staff:

(a)      Teaching Staff in the Institution shall be in accordance with Schedule-V.

 

(b)      Institution shall have to submit application in accordance with Teaching Staff Schedule-VI.

 

(c)      Administrative and non-teaching staff and staff to run Hostel shall mandatorily be in accordance with Schedule VII.

 

(5)     Library and Equipment Lab: Library and lab for equipment shall be in accordance with Schedule VIII.

 

(6)     Examination result in previous 3 years of the institution must not be less than average of paramedical institutions being run in the State. In case of non compliance of the said condition, new recognition shall not be given.

Rule - 4. Procedure of Recognition.

(1)     Eligibility Criteria - The following organizations shall be eligible for permission to set up new Para-medical educational institutions:-

(a)      University of a State or Union Territory;

 

(b)      Autonomous body promoted by the Central Government or the State Government;

 

(c)      Societies registered under the Societies Registration Act, 1860 (No. 21 of 1860) or registered under any corresponding laws for the time being in force in this behalf in the State;

 

(d)      A public, religious or charitable trust registered under the Indian Trusts Act, 1882 (No. 21 of 1882) or the Waqf Act, 1954 (No. 29 of 1954).

 

(2)     Qualifying Criteria-

The eligible organizations shall comply with the provisions of the Act and the regulations made thereunder and as amended from time to time, the organization shall be subject to the following terms and conditions for applying for permission to set up new para-medical educational institutions:

(a)      The applicant must have para-medical education as one of the main objectives.

 

(b)      For three or more courses, applicant must own half an acre of land in urban area or one acre of land in rural area. But if the land is not owned as per the standards prescribed in these rules, then the applications of such institutions shall not be considered.

 

(c)      If the recognition of any institution is withdrawn in future on any ground, then the Council shall have the right to transfer the students of such institution to any other recognized institution. The consent of the State Government will be necessary before being transfer.

 

(d)      The applicant institution shall provide the audit report of the Chartered Accountant for three years along with the application regarding his financial condition and the application to the Audit Council.

 

(e)      Admission to any permitted institution may be stopped at any stage until the requirements of the various stages of development have been completed in accordance with the Council, till the Council is satisfied.

 

(3)     Recognition Process-

(a)      The Council shall display time bound time-table in respect of recognition on council's website every year.

 

(b)      Institutions shall compulsorily submit application through online according to time period prescribed by the Council.

 

(c)      In the first instance, the desirability and prima facie feasibility of setting up the Paramedical Educational Institution at the proposed location shall be evaluated through the committee constituted by office of Commissioner, Medical Education after prior approval of the Council. Subject experts and officers of the office of Commissioner, Medical Education, shall be included as per requirement in the Committee after prior approval of the Council. Scrutiny work shall be carried out through online. The Committee shall also evaluate the capability of the applicant to provide the necessary resources and infrastructure for the scheme and while evaluating, if the Committee does not prima facie find application as per the rules and in case of providing false information, the application shall be rejected ex-parte and application fee shall be forfeited.

 

(d)      Thereafter, physical inspection shall be carried out by the committee constituted as per as per clause (e) and all applying institutions (excluding Government institutions) shall necessarily be evaluated every year. On the basis of report submitted by the said Committee, consideration to give recognition shall be made and in special circumstances, physical/sudden inspection of the institution may be caused through the committee constituted after prior approval of the Council by office of Commissioner, Medical Education.

 

(e)      The committee for verification shall comprise of the following, namely:-

(4)     The said committee shall conduct physical inspection as per the rules laid down by the Council and shall upload online a note regarding physical inspection with clear recommendation and audio/visual video of physical inspection through online module.

 

(5)     The committee constituted as per clause (e) of sub-rule (3) shall submit note with clear recommendation, inspection report to the Council online, thereafter the Council shall send proper proposal to the State Government as per recommendation of inspection report.

 

(6)     After the approval of Course wise/seat number wise proposal by the State Government, recognition shall be issued the applying institution by the Council.

 

(7)     The applying institution shall have to submit the application along with the application fee, for recognition as per the prescribed online format as shown in Schedule-IX.

 

(8)     The applying institution shall have to get registered online in the Council the affiliated hospital required under sub-rule (3) and full time teaching and non-teaching staff required under sub-rule (4) of rule 3.

 

(9)     If the applicant institution requests, before conduction of physical inspection, to cancel the application seeking recognition, after making deduction of 25 % amount in application fees, the remaining amount shall be refunded.

 

(10)   In case application regarding seeking recognition is found completely correct/satisfactory, the Council shall issue the Recognition Certificate as per the format shown in Schedule-X.

 

(11)   The Council shall display all the decisions/orders regarding recognition on the website of the Council.

 

(12)   The Council shall notify the recognition/invalidation letter in respect of application submitted by the institution through e-mail.

 

(13)   After being recognition letter issued by the council, the institution shall mandatorily fill online form of the admitted students within the prescribed time limit.

 

(14)   Application fee shall not be refunded to the institution if the application submitted for running paramedical course by any institution does not conform to the prescribed criteria.

 

(15)   After carrying out physical verification by the committee constituted under rule 3(3)(f), the application fee deposited by the institution shall not be refunded in any case.

 

(16)   To start post graduate course by any institution, one batch of graduate course must pass and in the hospital having 100 beds owned/managed by institution, 25% of total OPD must be IPD in applied concerning subject which shall mandatorily be entered through online module.

 

(17)   As per item 7 shown in Schedule-X, the applicant shall submit a FD in favour of the Council for minimum five years to fulfill the infrastructure, educational and other standards prescribed by the Council and rupees three lakh for one to three courses, five lakh for one to ten courses, and for more than 10 courses at the rate of two lakh for each additional course in addition to five lakh. If the Council is of the opinion that the institution is not working according to the rules of Council, the FD (FDR) submitted by the institution shall be forfeited by the Council.

Rule - 5. Recognition Period.

(1)     The institution shall have to apply online. Thereafter having carried out physical inspection of institution, on the basis of inspection note/recommendation, the Council shall send proposal being prepared properly with recommendation to the State Government. After permission/administrative approval of the State Government, recognition letter shall be issued at the Council level.

 

(2)     After administrative approval, the recognition shall be given subject wise and seats wise and recognition of institution shall continue till the completion of period of academic courses in respect of admitted students in applied subjects.

 

(3)     Permission for setting up any new Para-medical educational institution and admitting students shall be given initially for the course period of one year.

 

(4)     The educational institution run only by any department, undertaking, institution etc. of the Central Government or the State Government can be given permanent recognition after administrative approval of the Council on the condition of regular deposit of applicable fee.

 

(5)     The institution shall have to submit application again as per rules for seats increment, new admission and to start new courses.

 

(6)     after submitting application online for seats increment, new admission and to start new courses, physical inspection shall mandatorily be caused to make by the committee constituted as per clause (e) of sub-rule (3) of rule 4. Thereafter Council shall send properly prepared proposal as per recommendations of inspection committee to State Government. Recognition letter shall be issued at Council level after approval of the State Government.

Rule - 6. Cancellation of Recognition.

(1)     In the following circumstances, the entire recognition of the institution or recognition for a particular course may be cancelled:-

 

(a)      In case the institution does not continuously hold the essential qualifications mentioned in rule 3.

 

(b)      In case, if any kind of false information directly/indirectly is given in the application submitted to the council for recognition of the institution, to which the council takes cognizance.

 

(c)      In case of irregularity in the attendance/learning-teaching activities of the admitted students.

 

(d)      To be of low standard of teaching-training, to make unreasonable recovery from the student, to unreasonably withhold or attempt to withhold the academic papers of the students, to commit serious lapse in the safety of the students or in case of any such act or omission which is in gross breach of the dignity of any educational institution.

 

(e)      Directly/indirectly disobeying the instructions given by the Council in writing/orally from time to time.

 

(2)     Before the cancellation of recognition, a show cause notice shall be issued to the institution, thereafter in case of non-submission of written reply by the institution within seven days, recognition shall be deemed automatically cancelled.

 

(3)     In case the written reply of the institution before the cancellation of recognition is not found satisfactory as per the Council, the recognition of the institution may be cancelled.

 

(4)     No civil suit shall lie against the order passed under sub-rule (2) and (3) of rule 6.

Rule - 7. Inspection of institutions.

(1)     The Council may conduct regular and sudden inspections of the institution from time to time.

 

(2)     The council shall also provide certain honorarium/necessary allowance to the members of the committee/inspectors conducting inspection of the institution.

Rule - 8. Recognition Fee and Tuition Fee.

(1)     Recognition and tuition fee shall be applicable as may be fixed by the Council from time to time. The present fee is as per Schedule-XII.

 

(2)     Increment in the recognition fee shall be made by the Council at the rate of 8% per annum.

 

(3)     Increment in tuition fee shall be made by the Council at 7.4% per annum.

Rule - 9. Penalty.

A show cause notice shall be issued to the Institution in case of violation of these rules, requiring reply within seven days from the date of receipt of notice. If the reply, if any, is not satisfactory, the guarantee/security amount and other fees deposited by the institution shall be forfeited in the account of the Council.

Rule - 10. Admission Process.

The Council shall prescribe paramedical academic calendar. Accordingly, the following procedure will be adopted in relation to admission for studies in the institute -

(1)     Advertisement: An advertisement shall be issued to invite applications from the candidates interested for admission to the courses recognized by the Institute.

(2)     Educational Eligibility: Unless otherwise provided, the minimum educational qualification for admission in any course recognized by the Council, shall be Higher Secondary (10+2) examination pass with Physics, Chemistry and Biology:

Provided that minimum educational qualification Higher Secondary (10+2) examination pass with Physics, Chemistry and Biology shall not be compulsory for Certificate in Panchkarm:

Provided further that B.Sc. (Physics, Chemistry and Biology) shall be minimum educational qualification for Post Graduate Diploma in Perfusion.

(3)     Age: The age of the applicant for admission to any paramedical course shall not be less than 17 years and not more than 45 years as on the date of advertisement.

 

(4)     Merit List: After scrutiny of the applications received, a merit list shall be prepared as per the marks obtained in the minimum qualifying examination i.e. Higher Secondary (10+2) examination passed with Physics, Chemistry and Biology if applicable. Admission to the institute shall be given on the basis of the merit list:

Provided that in case of equality of marks in the merit list prepared on the basis of the prescribed minimum qualification for any course,-

(a)      preference shall be given to the candidate domicile of Madhya Pradesh and belongs to the local district respectively;

 

(b)      candidates other than the domicile of Madhya Pradesh shall be given admission after preparing merit on the basis of marks obtained in Higher Secondary (10+2).

 

(c)      the institution may take admission through online CLC and all information regarding admission shall be submitted online to the Council.

 

(5)     Minimum qualifying marks: For admission to any paramedical course, minimum 40 percent marks for general category and 33 percent marks for reserved category in qualifying examination have been prescribed.

 

(6)     Other Conditions:

(a)      In respect of the reservation, the orders issued by the State Government from time to time shall be followed.

 

(b)      In each recognized course of the institute, 10 percent of the total sanctioned seats shall be reserved for EWS as per Circular No. F.C. 3-6/2019/1/3, Bhopal dated 06-05-2019, issued by the General Administration Department, Government of Madhya Pradesh.

 

(c)      After the issuance of recognition letter to the Institute by the Council, the Institute shall submit the admission form of all the admitted students through online along with all the required information/documents within one month.

 

(d)      For filling the online admission application of the students admitted in the institute, the G2G ID shall be allotted to the institute by the Council.

 

(e)      Institution shall be given a time period of one month for confirmation/verification/correction of admission applications filled online through G2G ID by the institute.

 

(f)       In the event of non-confirmation/verification/correction or non-fulfillment of the deficiencies of the online applications of the students admitted by the Institute, the Council may, without issuing any notice, take ex-parte action to cancel the admission of the students, whose entire responsibility shall lie with the Institute.

 

(g)      After the expiry of the time period of one month, the list of students admitted through G2G ID shall be displayed again by the Council, which shall be valid.

 

(7)     Late Fee:- In case of submission of online list by the Institute after the date fixed, a fine of Rs. one thousand per student per day shall be recovered from the institute.

 

(8)     Reservation:-

(a)      In respect of the classification/reservation of seats for admission in the institutes, the orders issued by the General Administration Department, Government of Madhya Pradesh from time to time shall be followed:

Provided that in case reserved seats are vacant even after third counseling organized by the institute as per rules for admission in any course, the Institute may provide admission on the basis of Merit.

(b)      The Institutions permitted by the Medical Education Department to run paramedical courses, shall have to follow the rules of reservation made by the State Government.

 

(9)     Cancellation of Admission:- If directly/indirectly, it comes to the notice of the Council that any student has been found to be involved in any irregularities/criminal activities, then the Council may cancel the admission of the said student.

(10)   Miscellaneous:-

(a)      The Institute shall ensure that a student admitted to a course in any year is pursuing the same course in that year. If it comes to the notice of the Council by any means that a student has taken admission in more than one course in the same year, the Council after issuing a show cause notice, to the Institute and after considering reply, if any, may take statutory action against the Institute.

 

(b)      In case any information furnished by the Institute in the admission form is found to be false, the Council may cancel the admission.

 

(c)      The students/applicants shall have to apply directly to the Institutes against the courses/seats mentioned in the advertisement issued by the recognized Institutes. No counseling regarding admission of students shall be conducted by the Council.

 

(11)   Departmental Quota:- For the eligible paramedical employees working in Public Health and Family Welfare Department and Medical Education Department, a maximum quota of 10 percent of the total sanctioned seats may be reserved by the Council, with the prior approval of the State Government, for admission to paramedical courses run in autonomous medical colleges,.

 

(12)   Fee:-

(a)      The Institute may receive only the fee for a particular course prescribed by the Council with the prior approval of the State Government.

(b)      All institutes of government, autonomous and private sector may receive from the students merely the tuition fee prescribed by Council.

(c)      For availing the hostel facility, the hostel fee shall be payable separately.

Rule - 11. Repeal.

The Madhya Pradesh Paramedical Education (Norms and Guidelines for Establishment of Paramedical Institutions) Rules, 2007 are hereby repealed:

Provided that the things done or action taken under the rules so repealed shall be deemed to have been done under the corresponding provisions of these rules.

SCHEDULE I

[See rule 2 (c)]

List of para-medical subjects

SCHEDULE II

[See rule 3(1)]

Academic (Administrative and Academic) Building

Note: there shall be no restriction on conduction of concerning course wise and shift wise classes.

SCHEDULE III

[See rule 3(2)]

Academic Building (Administrative and academic)

Note: Sufficient space should be necessary for parking.

SCHEDULE IV

[See rule 3(3)]

Note: For post graduate degree, diploma and certificate courses, a hospital with necessary infrastructural facilities on the basis of average ratio of 1:3 (3 students per bed) is required.

SCHEDULE V

[See rule 3(4)]

Teaching Staff

A-Required Posts

B- Required Qualification for Teaching Posts

Note- 1. The posts mentioned on serial number 01, 04 and 05 must be full time.

2. The posts mentioned on serial number No. 02 and 03, shall be filled as 50 percent by guest scholar (subject experts) and 50 percent (Paramedical personnel) full time.

3. For the post mentioned on serial number 01, 02, 03, 04 and 05, the candidate mandatorily shall, according to the qualification of the respective course, have a live registration in the council/board of Madhya Pradesh.

4. A- Required posts as above, shall be valid for minimum per 50 students.

5. In paramedical institute working in government sector, there shall be Nodal Officer in place of principal.

6. As per the requirement in all other courses related to stream, full time and guest working in the institution may be render their services.

7. A- Required posts as above are as per course.

8. for all courses (excluding Post Graduate) one assistant Professor and additional Tutor for each 50 students additional to the said, us mandatory.

SCHEDULE VI

[See rule 3(4) (b)]

Application for Teaching and non-teaching

Staff working in the Institution

(1)     Personal Information

(2)     Educational Qualifications

(3)     work experience

Name and post of the Director of proposed institute sign and sea)

SCHEDULE VII

[See rule 3(4)(c)]

A-Required Posts for non-teaching Staff

B- Required Posts for Hostel Staff

SCHEDULE VIII

[See rule 3(5)]

A-Required equipment for library and lab

SCHEDULE IX

[See rule 4(3)]

Format for physical verification by Inspection Committee

 

SCHEDULE X

[See rule 4(10)]

Office, Madhya Pradesh Paramedical Council

(A statutory body of the Government of Madhya Pradesh)

3rd Floor, Platinum Plaza, Mata Mandir Road, Bhopal

Order

After the approval of the State Government, in exercise of the powers conferred by section 24 of the Madhya Pradesh Paramedical Council Act 2000 (No. 1 of 2001), ...................in District ................. run by ................ is granted conditional temporary permission to run paramedical courses for academic session ................ (One year) on the basis of subject and admission number as follows-

Important Instructions:-

1.        Institution shall have to get teaching done as per syllabus issued by Council having completed admission and other proceedings according to all the rules and regulations of the Madhya Pradesh Paramedical Council. In paramedical courses, students may be admitted by the institution within One Month of order issued as prescribed by the Council.

 

2.        According to the rules and regulations of Madhya Pradesh Paramedical Council, required number of suitable/qualified academic staff shall be appointed in the college before the commencement of the session and the Council shall be intimated as soon as possible.

 

3.        The admission process of the students shall be carried on by the institution as per the admission rules framed by the Madhya Pradesh Paramedical Council.

 

4.        During the general and sudden inspection to be done from time to time by the Government/Council, the institution shall have to provide necessary support and the If information furnished by the institution at the time of online application, which has been verified through affidavit, is found to be false, then ex-parte action shall be taken regarding cancellation of recognition of the institution.

 

5.        The Institution shall have to submit subject wise verified list of students admitted till prescribed date .................. in all the above mentioned Paramedical courses (name of student, father/husband name, educational qualification, name of the course admitted, admission no. and date, date of birth, address of residence etc.) to the Madhya Pradesh Paramedical Council compulsorily through MP Online. After the stipulated date, Council may get late fee one thousand per student per day as per rules. For which the organization shall be responsible.

 

6.        Institution shall have to proceed according to the maximum tuition fee fixed for paramedical courses by the Madhya Pradesh Paramedical Council.

 

7.        Within a week from the date of issue of this order, the institution shall have to submit original copy of FDR/Fixed Deposit of amount Rs. ....................... in favour of Madhya Pradesh Paramedical Council for minimum 3 years validity period as security amount (FDR).

 

8.        The institution shall be required to obtain affiliation from the concerned University before admission of students in Diploma/Degree/PG cum-Paramedical courses.

 

9.        In failure of submitting verification certificate of being deposited amount as security amount in stipulated time to Madhya Pradesh Paramedical Council, online admission forms of the students admitted by institution shall not be accepted.

 

10.     In view of the provisions mentioned in section 44 (1) and (2) of the Madhya Pradesh Paramedical Council Act 2000 (No. 1 of 2001) all necessary action for candidates passed the Paramedical courses shall be taken at the institution level for enrollment (registration) in the council. Thus the entire responsibility of Madhya Pradesh Paramedical Enrollment (Registration) to the students who have passed from the institute shall lie with the institution.

 

11.     In view of the provisions mentioned in section 33 (1), (2) and (3) of the Madhya Pradesh Paramedical Council Act 2000 (No. 1 of 2001), the courses being completed and merit expected in examination being taken or given examination, or staff, equipment, residence facility in the institution, training and other facilities being given in it are not find as per level prescribed by the paramedical council, the Permission given in respect of run the paramedical courses may be terminated at any time.

 

12.     For continuity of run/recognized paramedical courses by institution in session .....................for new courses, institution shall have to deposit recognition fee online by the date fixed by the Council. The institution shall be sole responsible for the same.

Copy:- For information and necessary action:-

1.        Special Assistant, Hon'ble Minister, Government of Madhya Pradesh, Medical Education Department, Bhopal.

 

2.        Principal Secretary, Government of Madhya Pradesh, Tribal Welfare Department, Mantralaya, Bhopal.

 

3.        Under Secretary Government of Madhya Pradesh, Medical Educations Department, Bhopal

 

4.        Commissioner, Higher Education, Madhya Pradesh, Bhopal.

 

5.        Commissioner, AYUSH, Madhya Pradesh, Bhopal.

 

6.        Commissioner,....................................................

 

7.        Director, Medical Education, Satpura Bhawan Bhopal

 

8.        Collector, District...............................................

 

9.        Registrar, Madhya Pradesh University of Medical Sciences, Jabalpur.

 

10.     Dean,...........................................

 

11.     Chief Medical and Health Officer, District...........................

 

12.     Civil Surgeon cum Chief Hospital Superintendent District ..

 

13.     District Coordinator, Tribal Welfare District....................

 

14.     Director, National Information Center, Madhya Pradesh, State Center Vindhyachal Bhawan, Bhopal.

 

15.     Director/Principal ...............................................

 

16.     Director, M.P. Online, Development Office, 3rd Floor, State IT Park, Abbas Nagar, Near RGPV Gandhi Nagar, Bhopal. (For further action regarding admission form as per above.)

 

17.     Order File

SCHEDULE XI

(See rule 4(3)

(a)      Format of affiliation letter with the hospital

In relation to the owned hospital

1.        Name of the Hospital : ...................................

 

2.        Address of the hospital : ...................................

 

3.        Hospital e-mail ...................................

 

4.        Tel. No. /Authorized Mo. No. : ...................................

 

5.        Information about registration of the hospital:

5.1 Name and Designation of the Registrar : .............

5.2 The designation of the registrar in the committee governing the proposed paramedical institution is ..........

5.3 Mob. No. /Telephone No. of the registrar :

5.4 Registration Number : ....

5.5 Registration Validity Period     From......     To .....

5.6 Number of Beds Registered

5.7 Equipment

X-ray Machine

CTMRI

ECG

Pathology

Physiology

Physiotherapy

6.        Last year's total OPD number of patients : ..............

 

7.        Last year's total I.P.D. number of patients : ...............

 

8.        Affiliation of the Hospital for Paramedical Course

1.        Name of the Paramedical Educational Institution :...............

 

2.        Name of the Paramedical Institution Operator :...............

 

3.        Name of the Courses : ...............

 

4.        Affiliation Day from...................to .......................

SCHEDULE XII

[See rule 8]

Application fees per Course

Note: 1. The above fees has been prescribed for educational session 2020-21.

2. The above fees shall be increased 8 percent per year itself, which shall be rounded by nearest digit of 10.

3. In case of late submission of application for recognition, the same shall be considered after approval of Chairman, Madhya Pradesh Paramedical Council, if following additional along with application fees prescribed under sub-rule (1) shall be deposited:-

4. Seats in any course may be increased on additional payment of fees prescribed in column (3) subject to the maximum limit as prescribed in column (5).

Tuition fees

Note:  1. The above fees has been prescribed for educational session 2021-22.

2. The above fees shall be increased 7.4 percent per year itself, which shall be rounded by nearest digit of 10.

 

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MADHYA PRADESH PARAMEDICAL EDUCATION INSTITUTIONS (NORMS AND GUIDELINES) ESTABLISHMENT RULES, 2021

PREAMBLE

In exercise of the powers conferred by Section 45 of the Madhya Pradesh Sah Chikitsiy Parishad Adhiniyam, 2000 (No. 1 of 2000), the State Government, hereby, makes the following rules for prescribing norms and guidelines to establish Paramedical Education Institutions in the State, namely:-

Rule - 1. Short title, Extent and Commencement.

(1)     These rules may be called the Madhya Pradesh Paramedical Education Institutions (Norms and Guidelines) Establishment Rules, 2021.

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

(3)     (a) These rules shall apply on all the institutions being run in Madhya Pradesh for teaching-training of Paramedical courses.

(b) Academic Certificate/Mark sheet issued to a student after successful completion of any course under these rules shall be valid in whole India as well as Madhya Pradesh.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires,-

(a)      "Act" means the Madhya Pradesh Sah Chikitsiy Parishad Adhiniyam, 2000 (No. 1 of 2001);

 

(b)      "Council" means the Madhya Pradesh Paramedical Council constituted under Section 3 of the Act;

 

(c)      "Paramedical subjects" means subjects mentioned in Schedule-I;

 

(d)      "Schedule" means schedules appended to these rules.

Rule - 3. Qualifications for recognition of Educational Institution.

(1)     Academic Building (Administrative and Educational):

(a)      Academic Building shall be in accordance with Schedule-II.

 

(b)      In case new Paramedical Institute is to be established, the academic building shall be owned by Institution but in case building is not owned by institution, building on rent may be considered provided that registered lease dead for a period of minimum 5 years is mandatory.

 

(c)      Institution being run previously may be given recognition on the basis of rented building only for a period of five years but the Institution shall mandatorily have to own the building after five years. In case the building is not owned even after five years, the institution shall not be eligible to take new admission and only the students already admitted may study to complete the period of their course.

 

(d)      The academy building should be owned by the applicant new institution but if the institution does not own its academy building, then the applicant institution shall submit a Fixed Deposit (FDR) of an amount of Rs. 20 lakh in favor of the council at the time of application. This Fixed Deposit (FDR) shall be kept for 05 years by the council. If the institution does not build its own academy building in 5 years, then the fixed deposit (FDR) of the said amount of Rs. 20 lakh submitted by the institution shall be forfeited and the said institution/committee/college shall not be recognized for new admission and having been blacklisted, the institution/committee/college, shall never be able to apply anywhere in the State to start an institute.

 

(e)      For establishment of a new Para-medical institution, the case related to recognition may be considered only if the institution owns/manages the hospital in accordance with the criteria mentioned in Schedule IV.

(2)     Hostel:

(a)      Hostel Building shall be in accordance with Schedule-III.

(b)      Hostel Building shall be owned by Institution but in case building is not owned by institution, the building on rent may be considered provided that registered lease dead/registered rent agreement for a period of minimum 5 years is mandatory.

 

(3)     Qualified Hospital for Practical Training:

(a)      For new institutions- For establishment of a new Para-medical institution, the case related to recognition may be considered only if the institution owns/manages the hospital in accordance with the criteria mentioned in Schedule-IV.

(b)      On the basis of affiliation with Government hospital (for only institutions running previously)-

(i)       for teaching training, applicant institution shall have affiliation as per affiliation letter shown in Schedule- XI with eligible hospital as per criteria mentioned in Schedule-IV.

 

(ii)      The institution wishes to run paramedical courses at district level and block level along with headquarter of division and has got affiliated with Government Hospital having minimum 100 beds, on the basis of average ratio of 1:3 (3 students per bed) then the application for permission may be considered. The said hospital may be affiliated for morning and evening shift wise training.

 

(iii)     the case of recognition shall be considered only if the maximum distance of the affiliated Government/private hospital from the Institution running paramedical courses is 25 Kilometers, but the institution shall mandatorily facilitate students to transport.

 

(iv)    in case of receipt of applications of more than one institution in any district, the preference shall be determined as per following:-

(a)      first preference shall be given to the paramedical courses running in Government sector. On the basis of training from Government hospital/hospital affiliated with Government medical college by any institution operated in Government sector, consideration regarding giving permission may be made;

 

(b)      second preference shall be given on the basis of first recognition obtaining year of the institution;

 

(c)      in case of equality of seniority, the decision shall be taken on the basis of sequential infrastructure (Academic building, Hospital, transport facility etc,) in ownership of the institution;

 

(d)      in case of equality of seniority in the provision mentioned in item (c) of sub-clause (iv) of clause (b) of sub-rule (3), preference shall be given to the applying institution on the basis of online date/time.

 

(c)      On the basis of managing/owning private hospital

(i)       The consideration regarding recognition of paramedical institution may be made on the basis of managing/owning private hospital, but the private hospital shall have minimum 100 beds on the basis of average ratio of 1:3 (3 students per bed). One paramedical institution shall be permitted for practical training in concerning field from only one private hospital.

 

(ii)      Institution owns/manages minimum 100 beds hospital, only then application submitted may be considered.

 

(iii)     compliance of the provision mentioned in sub-clause (iii) of clause (b) of sub-rule (3) shall be mandatory.

 

(iv)    private hospital owned/managed by the institution shall have live registration in the Directorate, Health services.

 

(v)      in case recognition of hospital is cancelled by the Directorate, health services, education institution affiliated to that hospital shall automatically be deemed cancelled and in the said situation the institution shall be wholly responsible in relation to the study of admitted students.

 

(4)     Teaching and non-teaching Staff:

(a)      Teaching Staff in the Institution shall be in accordance with Schedule-V.

 

(b)      Institution shall have to submit application in accordance with Teaching Staff Schedule-VI.

 

(c)      Administrative and non-teaching staff and staff to run Hostel shall mandatorily be in accordance with Schedule VII.

 

(5)     Library and Equipment Lab: Library and lab for equipment shall be in accordance with Schedule VIII.

 

(6)     Examination result in previous 3 years of the institution must not be less than average of paramedical institutions being run in the State. In case of non compliance of the said condition, new recognition shall not be given.

Rule - 4. Procedure of Recognition.

(1)     Eligibility Criteria - The following organizations shall be eligible for permission to set up new Para-medical educational institutions:-

(a)      University of a State or Union Territory;

 

(b)      Autonomous body promoted by the Central Government or the State Government;

 

(c)      Societies registered under the Societies Registration Act, 1860 (No. 21 of 1860) or registered under any corresponding laws for the time being in force in this behalf in the State;

 

(d)      A public, religious or charitable trust registered under the Indian Trusts Act, 1882 (No. 21 of 1882) or the Waqf Act, 1954 (No. 29 of 1954).

 

(2)     Qualifying Criteria-

The eligible organizations shall comply with the provisions of the Act and the regulations made thereunder and as amended from time to time, the organization shall be subject to the following terms and conditions for applying for permission to set up new para-medical educational institutions:

(a)      The applicant must have para-medical education as one of the main objectives.

 

(b)      For three or more courses, applicant must own half an acre of land in urban area or one acre of land in rural area. But if the land is not owned as per the standards prescribed in these rules, then the applications of such institutions shall not be considered.

 

(c)      If the recognition of any institution is withdrawn in future on any ground, then the Council shall have the right to transfer the students of such institution to any other recognized institution. The consent of the State Government will be necessary before being transfer.

 

(d)      The applicant institution shall provide the audit report of the Chartered Accountant for three years along with the application regarding his financial condition and the application to the Audit Council.

 

(e)      Admission to any permitted institution may be stopped at any stage until the requirements of the various stages of development have been completed in accordance with the Council, till the Council is satisfied.

 

(3)     Recognition Process-

(a)      The Council shall display time bound time-table in respect of recognition on council's website every year.

 

(b)      Institutions shall compulsorily submit application through online according to time period prescribed by the Council.

 

(c)      In the first instance, the desirability and prima facie feasibility of setting up the Paramedical Educational Institution at the proposed location shall be evaluated through the committee constituted by office of Commissioner, Medical Education after prior approval of the Council. Subject experts and officers of the office of Commissioner, Medical Education, shall be included as per requirement in the Committee after prior approval of the Council. Scrutiny work shall be carried out through online. The Committee shall also evaluate the capability of the applicant to provide the necessary resources and infrastructure for the scheme and while evaluating, if the Committee does not prima facie find application as per the rules and in case of providing false information, the application shall be rejected ex-parte and application fee shall be forfeited.

 

(d)      Thereafter, physical inspection shall be carried out by the committee constituted as per as per clause (e) and all applying institutions (excluding Government institutions) shall necessarily be evaluated every year. On the basis of report submitted by the said Committee, consideration to give recognition shall be made and in special circumstances, physical/sudden inspection of the institution may be caused through the committee constituted after prior approval of the Council by office of Commissioner, Medical Education.

 

(e)      The committee for verification shall comprise of the following, namely:-

(4)     The said committee shall conduct physical inspection as per the rules laid down by the Council and shall upload online a note regarding physical inspection with clear recommendation and audio/visual video of physical inspection through online module.

 

(5)     The committee constituted as per clause (e) of sub-rule (3) shall submit note with clear recommendation, inspection report to the Council online, thereafter the Council shall send proper proposal to the State Government as per recommendation of inspection report.

 

(6)     After the approval of Course wise/seat number wise proposal by the State Government, recognition shall be issued the applying institution by the Council.

 

(7)     The applying institution shall have to submit the application along with the application fee, for recognition as per the prescribed online format as shown in Schedule-IX.

 

(8)     The applying institution shall have to get registered online in the Council the affiliated hospital required under sub-rule (3) and full time teaching and non-teaching staff required under sub-rule (4) of rule 3.

 

(9)     If the applicant institution requests, before conduction of physical inspection, to cancel the application seeking recognition, after making deduction of 25 % amount in application fees, the remaining amount shall be refunded.

 

(10)   In case application regarding seeking recognition is found completely correct/satisfactory, the Council shall issue the Recognition Certificate as per the format shown in Schedule-X.

 

(11)   The Council shall display all the decisions/orders regarding recognition on the website of the Council.

 

(12)   The Council shall notify the recognition/invalidation letter in respect of application submitted by the institution through e-mail.

 

(13)   After being recognition letter issued by the council, the institution shall mandatorily fill online form of the admitted students within the prescribed time limit.

 

(14)   Application fee shall not be refunded to the institution if the application submitted for running paramedical course by any institution does not conform to the prescribed criteria.

 

(15)   After carrying out physical verification by the committee constituted under rule 3(3)(f), the application fee deposited by the institution shall not be refunded in any case.

 

(16)   To start post graduate course by any institution, one batch of graduate course must pass and in the hospital having 100 beds owned/managed by institution, 25% of total OPD must be IPD in applied concerning subject which shall mandatorily be entered through online module.

 

(17)   As per item 7 shown in Schedule-X, the applicant shall submit a FD in favour of the Council for minimum five years to fulfill the infrastructure, educational and other standards prescribed by the Council and rupees three lakh for one to three courses, five lakh for one to ten courses, and for more than 10 courses at the rate of two lakh for each additional course in addition to five lakh. If the Council is of the opinion that the institution is not working according to the rules of Council, the FD (FDR) submitted by the institution shall be forfeited by the Council.

Rule - 5. Recognition Period.

(1)     The institution shall have to apply online. Thereafter having carried out physical inspection of institution, on the basis of inspection note/recommendation, the Council shall send proposal being prepared properly with recommendation to the State Government. After permission/administrative approval of the State Government, recognition letter shall be issued at the Council level.

 

(2)     After administrative approval, the recognition shall be given subject wise and seats wise and recognition of institution shall continue till the completion of period of academic courses in respect of admitted students in applied subjects.

 

(3)     Permission for setting up any new Para-medical educational institution and admitting students shall be given initially for the course period of one year.

 

(4)     The educational institution run only by any department, undertaking, institution etc. of the Central Government or the State Government can be given permanent recognition after administrative approval of the Council on the condition of regular deposit of applicable fee.

 

(5)     The institution shall have to submit application again as per rules for seats increment, new admission and to start new courses.

 

(6)     after submitting application online for seats increment, new admission and to start new courses, physical inspection shall mandatorily be caused to make by the committee constituted as per clause (e) of sub-rule (3) of rule 4. Thereafter Council shall send properly prepared proposal as per recommendations of inspection committee to State Government. Recognition letter shall be issued at Council level after approval of the State Government.

Rule - 6. Cancellation of Recognition.

(1)     In the following circumstances, the entire recognition of the institution or recognition for a particular course may be cancelled:-

 

(a)      In case the institution does not continuously hold the essential qualifications mentioned in rule 3.

 

(b)      In case, if any kind of false information directly/indirectly is given in the application submitted to the council for recognition of the institution, to which the council takes cognizance.

 

(c)      In case of irregularity in the attendance/learning-teaching activities of the admitted students.

 

(d)      To be of low standard of teaching-training, to make unreasonable recovery from the student, to unreasonably withhold or attempt to withhold the academic papers of the students, to commit serious lapse in the safety of the students or in case of any such act or omission which is in gross breach of the dignity of any educational institution.

 

(e)      Directly/indirectly disobeying the instructions given by the Council in writing/orally from time to time.

 

(2)     Before the cancellation of recognition, a show cause notice shall be issued to the institution, thereafter in case of non-submission of written reply by the institution within seven days, recognition shall be deemed automatically cancelled.

 

(3)     In case the written reply of the institution before the cancellation of recognition is not found satisfactory as per the Council, the recognition of the institution may be cancelled.

 

(4)     No civil suit shall lie against the order passed under sub-rule (2) and (3) of rule 6.

Rule - 7. Inspection of institutions.

(1)     The Council may conduct regular and sudden inspections of the institution from time to time.

 

(2)     The council shall also provide certain honorarium/necessary allowance to the members of the committee/inspectors conducting inspection of the institution.

Rule - 8. Recognition Fee and Tuition Fee.

(1)     Recognition and tuition fee shall be applicable as may be fixed by the Council from time to time. The present fee is as per Schedule-XII.

 

(2)     Increment in the recognition fee shall be made by the Council at the rate of 8% per annum.

 

(3)     Increment in tuition fee shall be made by the Council at 7.4% per annum.

Rule - 9. Penalty.

A show cause notice shall be issued to the Institution in case of violation of these rules, requiring reply within seven days from the date of receipt of notice. If the reply, if any, is not satisfactory, the guarantee/security amount and other fees deposited by the institution shall be forfeited in the account of the Council.

Rule - 10. Admission Process.

The Council shall prescribe paramedical academic calendar. Accordingly, the following procedure will be adopted in relation to admission for studies in the institute -

(1)     Advertisement: An advertisement shall be issued to invite applications from the candidates interested for admission to the courses recognized by the Institute.

(2)     Educational Eligibility: Unless otherwise provided, the minimum educational qualification for admission in any course recognized by the Council, shall be Higher Secondary (10+2) examination pass with Physics, Chemistry and Biology:

Provided that minimum educational qualification Higher Secondary (10+2) examination pass with Physics, Chemistry and Biology shall not be compulsory for Certificate in Panchkarm:

Provided further that B.Sc. (Physics, Chemistry and Biology) shall be minimum educational qualification for Post Graduate Diploma in Perfusion.

(3)     Age: The age of the applicant for admission to any paramedical course shall not be less than 17 years and not more than 45 years as on the date of advertisement.

 

(4)     Merit List: After scrutiny of the applications received, a merit list shall be prepared as per the marks obtained in the minimum qualifying examination i.e. Higher Secondary (10+2) examination passed with Physics, Chemistry and Biology if applicable. Admission to the institute shall be given on the basis of the merit list:

Provided that in case of equality of marks in the merit list prepared on the basis of the prescribed minimum qualification for any course,-

(a)      preference shall be given to the candidate domicile of Madhya Pradesh and belongs to the local district respectively;

 

(b)      candidates other than the domicile of Madhya Pradesh shall be given admission after preparing merit on the basis of marks obtained in Higher Secondary (10+2).

 

(c)      the institution may take admission through online CLC and all information regarding admission shall be submitted online to the Council.

 

(5)     Minimum qualifying marks: For admission to any paramedical course, minimum 40 percent marks for general category and 33 percent marks for reserved category in qualifying examination have been prescribed.

 

(6)     Other Conditions:

(a)      In respect of the reservation, the orders issued by the State Government from time to time shall be followed.

 

(b)      In each recognized course of the institute, 10 percent of the total sanctioned seats shall be reserved for EWS as per Circular No. F.C. 3-6/2019/1/3, Bhopal dated 06-05-2019, issued by the General Administration Department, Government of Madhya Pradesh.

 

(c)      After the issuance of recognition letter to the Institute by the Council, the Institute shall submit the admission form of all the admitted students through online along with all the required information/documents within one month.

 

(d)      For filling the online admission application of the students admitted in the institute, the G2G ID shall be allotted to the institute by the Council.

 

(e)      Institution shall be given a time period of one month for confirmation/verification/correction of admission applications filled online through G2G ID by the institute.

 

(f)       In the event of non-confirmation/verification/correction or non-fulfillment of the deficiencies of the online applications of the students admitted by the Institute, the Council may, without issuing any notice, take ex-parte action to cancel the admission of the students, whose entire responsibility shall lie with the Institute.

 

(g)      After the expiry of the time period of one month, the list of students admitted through G2G ID shall be displayed again by the Council, which shall be valid.

 

(7)     Late Fee:- In case of submission of online list by the Institute after the date fixed, a fine of Rs. one thousand per student per day shall be recovered from the institute.

 

(8)     Reservation:-

(a)      In respect of the classification/reservation of seats for admission in the institutes, the orders issued by the General Administration Department, Government of Madhya Pradesh from time to time shall be followed:

Provided that in case reserved seats are vacant even after third counseling organized by the institute as per rules for admission in any course, the Institute may provide admission on the basis of Merit.

(b)      The Institutions permitted by the Medical Education Department to run paramedical courses, shall have to follow the rules of reservation made by the State Government.

 

(9)     Cancellation of Admission:- If directly/indirectly, it comes to the notice of the Council that any student has been found to be involved in any irregularities/criminal activities, then the Council may cancel the admission of the said student.

(10)   Miscellaneous:-

(a)      The Institute shall ensure that a student admitted to a course in any year is pursuing the same course in that year. If it comes to the notice of the Council by any means that a student has taken admission in more than one course in the same year, the Council after issuing a show cause notice, to the Institute and after considering reply, if any, may take statutory action against the Institute.

 

(b)      In case any information furnished by the Institute in the admission form is found to be false, the Council may cancel the admission.

 

(c)      The students/applicants shall have to apply directly to the Institutes against the courses/seats mentioned in the advertisement issued by the recognized Institutes. No counseling regarding admission of students shall be conducted by the Council.

 

(11)   Departmental Quota:- For the eligible paramedical employees working in Public Health and Family Welfare Department and Medical Education Department, a maximum quota of 10 percent of the total sanctioned seats may be reserved by the Council, with the prior approval of the State Government, for admission to paramedical courses run in autonomous medical colleges,.

 

(12)   Fee:-

(a)      The Institute may receive only the fee for a particular course prescribed by the Council with the prior approval of the State Government.

(b)      All institutes of government, autonomous and private sector may receive from the students merely the tuition fee prescribed by Council.

(c)      For availing the hostel facility, the hostel fee shall be payable separately.

Rule - 11. Repeal.

The Madhya Pradesh Paramedical Education (Norms and Guidelines for Establishment of Paramedical Institutions) Rules, 2007 are hereby repealed:

Provided that the things done or action taken under the rules so repealed shall be deemed to have been done under the corresponding provisions of these rules.

SCHEDULE I

[See rule 2 (c)]

List of para-medical subjects

SCHEDULE II

[See rule 3(1)]

Academic (Administrative and Academic) Building

Note: there shall be no restriction on conduction of concerning course wise and shift wise classes.

SCHEDULE III

[See rule 3(2)]

Academic Building (Administrative and academic)

Note: Sufficient space should be necessary for parking.

SCHEDULE IV

[See rule 3(3)]

Note: For post graduate degree, diploma and certificate courses, a hospital with necessary infrastructural facilities on the basis of average ratio of 1:3 (3 students per bed) is required.

SCHEDULE V

[See rule 3(4)]

Teaching Staff

A-Required Posts

B- Required Qualification for Teaching Posts

Note- 1. The posts mentioned on serial number 01, 04 and 05 must be full time.

2. The posts mentioned on serial number No. 02 and 03, shall be filled as 50 percent by guest scholar (subject experts) and 50 percent (Paramedical personnel) full time.

3. For the post mentioned on serial number 01, 02, 03, 04 and 05, the candidate mandatorily shall, according to the qualification of the respective course, have a live registration in the council/board of Madhya Pradesh.

4. A- Required posts as above, shall be valid for minimum per 50 students.

5. In paramedical institute working in government sector, there shall be Nodal Officer in place of principal.

6. As per the requirement in all other courses related to stream, full time and guest working in the institution may be render their services.

7. A- Required posts as above are as per course.

8. for all courses (excluding Post Graduate) one assistant Professor and additional Tutor for each 50 students additional to the said, us mandatory.

SCHEDULE VI

[See rule 3(4) (b)]

Application for Teaching and non-teaching

Staff working in the Institution

(1)     Personal Information

(2)     Educational Qualifications

(3)     work experience

Name and post of the Director of proposed institute sign and sea)

SCHEDULE VII

[See rule 3(4)(c)]

A-Required Posts for non-teaching Staff

B- Required Posts for Hostel Staff

SCHEDULE VIII

[See rule 3(5)]

A-Required equipment for library and lab

SCHEDULE IX

[See rule 4(3)]

Format for physical verification by Inspection Committee

 

SCHEDULE X

[See rule 4(10)]

Office, Madhya Pradesh Paramedical Council

(A statutory body of the Government of Madhya Pradesh)

3rd Floor, Platinum Plaza, Mata Mandir Road, Bhopal

Order

After the approval of the State Government, in exercise of the powers conferred by section 24 of the Madhya Pradesh Paramedical Council Act 2000 (No. 1 of 2001), ...................in District ................. run by ................ is granted conditional temporary permission to run paramedical courses for academic session ................ (One year) on the basis of subject and admission number as follows-

Important Instructions:-

1.        Institution shall have to get teaching done as per syllabus issued by Council having completed admission and other proceedings according to all the rules and regulations of the Madhya Pradesh Paramedical Council. In paramedical courses, students may be admitted by the institution within One Month of order issued as prescribed by the Council.

 

2.        According to the rules and regulations of Madhya Pradesh Paramedical Council, required number of suitable/qualified academic staff shall be appointed in the college before the commencement of the session and the Council shall be intimated as soon as possible.

 

3.        The admission process of the students shall be carried on by the institution as per the admission rules framed by the Madhya Pradesh Paramedical Council.

 

4.        During the general and sudden inspection to be done from time to time by the Government/Council, the institution shall have to provide necessary support and the If information furnished by the institution at the time of online application, which has been verified through affidavit, is found to be false, then ex-parte action shall be taken regarding cancellation of recognition of the institution.

 

5.        The Institution shall have to submit subject wise verified list of students admitted till prescribed date .................. in all the above mentioned Paramedical courses (name of student, father/husband name, educational qualification, name of the course admitted, admission no. and date, date of birth, address of residence etc.) to the Madhya Pradesh Paramedical Council compulsorily through MP Online. After the stipulated date, Council may get late fee one thousand per student per day as per rules. For which the organization shall be responsible.

 

6.        Institution shall have to proceed according to the maximum tuition fee fixed for paramedical courses by the Madhya Pradesh Paramedical Council.

 

7.        Within a week from the date of issue of this order, the institution shall have to submit original copy of FDR/Fixed Deposit of amount Rs. ....................... in favour of Madhya Pradesh Paramedical Council for minimum 3 years validity period as security amount (FDR).

 

8.        The institution shall be required to obtain affiliation from the concerned University before admission of students in Diploma/Degree/PG cum-Paramedical courses.

 

9.        In failure of submitting verification certificate of being deposited amount as security amount in stipulated time to Madhya Pradesh Paramedical Council, online admission forms of the students admitted by institution shall not be accepted.

 

10.     In view of the provisions mentioned in section 44 (1) and (2) of the Madhya Pradesh Paramedical Council Act 2000 (No. 1 of 2001) all necessary action for candidates passed the Paramedical courses shall be taken at the institution level for enrollment (registration) in the council. Thus the entire responsibility of Madhya Pradesh Paramedical Enrollment (Registration) to the students who have passed from the institute shall lie with the institution.

 

11.     In view of the provisions mentioned in section 33 (1), (2) and (3) of the Madhya Pradesh Paramedical Council Act 2000 (No. 1 of 2001), the courses being completed and merit expected in examination being taken or given examination, or staff, equipment, residence facility in the institution, training and other facilities being given in it are not find as per level prescribed by the paramedical council, the Permission given in respect of run the paramedical courses may be terminated at any time.

 

12.     For continuity of run/recognized paramedical courses by institution in session .....................for new courses, institution shall have to deposit recognition fee online by the date fixed by the Council. The institution shall be sole responsible for the same.

Copy:- For information and necessary action:-

1.        Special Assistant, Hon'ble Minister, Government of Madhya Pradesh, Medical Education Department, Bhopal.

 

2.        Principal Secretary, Government of Madhya Pradesh, Tribal Welfare Department, Mantralaya, Bhopal.

 

3.        Under Secretary Government of Madhya Pradesh, Medical Educations Department, Bhopal

 

4.        Commissioner, Higher Education, Madhya Pradesh, Bhopal.

 

5.        Commissioner, AYUSH, Madhya Pradesh, Bhopal.

 

6.        Commissioner,....................................................

 

7.        Director, Medical Education, Satpura Bhawan Bhopal

 

8.        Collector, District...............................................

 

9.        Registrar, Madhya Pradesh University of Medical Sciences, Jabalpur.

 

10.     Dean,...........................................

 

11.     Chief Medical and Health Officer, District...........................

 

12.     Civil Surgeon cum Chief Hospital Superintendent District ..

 

13.     District Coordinator, Tribal Welfare District....................

 

14.     Director, National Information Center, Madhya Pradesh, State Center Vindhyachal Bhawan, Bhopal.

 

15.     Director/Principal ...............................................

 

16.     Director, M.P. Online, Development Office, 3rd Floor, State IT Park, Abbas Nagar, Near RGPV Gandhi Nagar, Bhopal. (For further action regarding admission form as per above.)

 

17.     Order File

SCHEDULE XI

(See rule 4(3)

(a)      Format of affiliation letter with the hospital

In relation to the owned hospital

1.        Name of the Hospital : ...................................

 

2.        Address of the hospital : ...................................

 

3.        Hospital e-mail ...................................

 

4.        Tel. No. /Authorized Mo. No. : ...................................

 

5.        Information about registration of the hospital:

5.1 Name and Designation of the Registrar : .............

5.2 The designation of the registrar in the committee governing the proposed paramedical institution is ..........

5.3 Mob. No. /Telephone No. of the registrar :

5.4 Registration Number : ....

5.5 Registration Validity Period     From......     To .....

5.6 Number of Beds Registered

5.7 Equipment

X-ray Machine

CTMRI

ECG

Pathology

Physiology

Physiotherapy

6.        Last year's total OPD number of patients : ..............

 

7.        Last year's total I.P.D. number of patients : ...............

 

8.        Affiliation of the Hospital for Paramedical Course

1.        Name of the Paramedical Educational Institution :...............

 

2.        Name of the Paramedical Institution Operator :...............

 

3.        Name of the Courses : ...............

 

4.        Affiliation Day from...................to .......................

SCHEDULE XII

[See rule 8]

Application fees per Course

Note: 1. The above fees has been prescribed for educational session 2020-21.

2. The above fees shall be increased 8 percent per year itself, which shall be rounded by nearest digit of 10.

3. In case of late submission of application for recognition, the same shall be considered after approval of Chairman, Madhya Pradesh Paramedical Council, if following additional along with application fees prescribed under sub-rule (1) shall be deposited:-

4. Seats in any course may be increased on additional payment of fees prescribed in column (3) subject to the maximum limit as prescribed in column (5).

Tuition fees

Note:  1. The above fees has been prescribed for educational session 2021-22.

2. The above fees shall be increased 7.4 percent per year itself, which shall be rounded by nearest digit of 10.