Preamble - NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS RULES, 2021 NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS RULES, 2021 PREAMBLE In exercise of the powers conferred by section 65 of the National Commission for Allied and Healthcare Professions Act, 2021 (14 of 2021), the Central Government, hereby makes the following rules, namely:-- (1) These rules may be called the National Commission for Allied and Healthcare Professions Rules, 2021. (2) They shall come into force from the date of their publication in the Official Gazette. (1) In these rules, unless the context otherwise requires,-- (a) "Act" means the National Commission for Allied and Healthcare Professions Act, 2021 (14 of 2021); (b) "Commission" means the National Commission for Allied and Healthcare Professions constituted under section 3 of the Act; (c) "Form" means a form annexed to these rules; (d) "Section" means a section of the Act. (2) Words and expressions used in these rules and not defined herein but defined in the Act shall have the respective meanings assigned to them in the Act. (1) Qualification and experience: a person having an outstanding ability, proven administrative capacity and integrity, possessing a postgraduate degree in any profession of recognised category of allied and healthcare sciences from any University with experience of not less than fifteen years in the field of allied and healthcare sciences, out of which at least seven years shall be as a leader in the allied and healthcare professions. (2) Zonal distribution of the States and Union Territories: (a) The Northern Zone (8)-Haryana, Himachal Pradesh, Punjab, Rajasthan, National Capital Territory of Delhi, Chandigarh, Jammu & Kashmir, and Ladakh. (b) The Central Zone (4)-Chhattisgarh, Uttarakhand, Uttar Pradesh and Madhya Pradesh. (c) The Eastern Zone (4)-Bihar, Jharkhand, Odisha, and West Bengal. (d) The Northeastern Zone (8)-Assam, Arunachal Pradesh, Manipur, Nagaland, Mizoram, Tripura, Meghalaya, and Sikkim. (e) The Western Zone (4)-Goa, Gujarat, Maharashtra, Daman & Diu and Dadra & Nagar Haveli. (f) The Southern Zone (8)-Andhra Pradesh, Karnataka, Kerala, Tamil Nadu, Telangana, Puducherry, Andaman and Nicobar Islands, and Lakshadweep. (3) The Members shall be appointed by biennial rotation in alphabetical order. (1) The member shall be appointed on biennial rotation of professions by a committee of Chairperson, Vice-Chairperson and ex-officio member under sub-clause ii of clause (c) of Section 3 of the Act. The Committee shall determine their methodology for selection of members in a transparent and merit-based manner. (2) The member shall be appointed for a period of two years (3) The part-time member shall be of a different profession as that of the President of the Professional Council, if there is more than one profession under the same Professional Council category. (1) The member shall be appointed by the Central Government from amongst the charitable institutions which have been in operation for at least fifteen years in the healthcare system, preferably with a tertiary or super-specialty hospital engaged in direct delivery of affordable healthcare service and education. (2) No Institution shall be represented by more than one nominee in the Commission at a time. (3) Qualification and experience: A person having an outstanding ability, proven administrative capacity and integrity, possessing a postgraduate degree in any profession of recognised category of allied and healthcare sciences from any University with experience of not less than fifteen years in the field of allied and healthcare sciences, out of which at least seven years shall be as a leader in the allied and healthcare professions. (1) The salary payable to the Chairperson of the Commission shall be equivalent to the salary of the Additional Secretary to the Government of India in Level-15 in the pay matrix (Rs. 182200-224100/-): Provided that where the Chairperson of the Commission is a retired person from Government, semi-Government agencies, public sector undertakings or recognised research institutions, the salary payable together with the pension or pensionary value of the terminal benefits, or both, received by him shall not exceed the last pay drawn. (2) If the Chairperson of the Commission is in service of the Central Government or a State Government, his salary and allowances shall be regulated in accordance with the rules applicable to him or sub-rule (i), whichever is higher and his tenure in the Commission shall be treated as ?transfer on deputation?, in terms of prevalent rules of the Government of India. (3) The salary payable to the Vice-Chairperson of the Commission shall be equivalent to the salary of the Joint Secretary to the Government of India in Level-14 in the pay matrix (Rs. 144200-218200/): Provided that in case where the Vice-Chairperson of the Commission is a retired person from Government, semi-Government agencies, public sector undertakings or recognised research institutions, the salary payable together with the pension or pensionary value of the terminal benefits, or both, received by him shall not exceed the last pay drawn. (4) If the Vice-Chairperson of the Commission is in service of the Central Government or a State Government, his salary and allowances shall be regulated in accordance with the rules applicable to him or sub-rule (iii), whichever is higher and his tenure in the Commission shall be treated as ?transfer on deputation?, in terms of prevalent rules of the Government of India. (5) Declaration of assets, professional and commercial engagement or involvement by Chairperson and Vice-Chairperson of Commission-- (a) The Chairperson and Vice-Chairperson of the Commission shall file return of assets and liabilities in the manner as per prevalent rules or guidelines for employees of equivalent level in the Central Government. (b) The Chairperson and Vice-Chairperson of the Commission shall also declare their professional and commercial engagement or involvement on their first appointment and at the time of demitting office in Form A of the Schedule annexed with these rules. (6) Leave and other entitlements of the Chairperson and Vice-Chairperson of the Commission shall be as per the prevalent Government of India rules or guidelines applicable to Central Government employees. (7) The Central Government shall be the authority competent to grant leave to the Chairperson of the Commission. The Chairperson shall be the authority competent to grant leave to the Vice-Chairperson of the Commission. (1) The part-time member of the Commission shall be paid travelling allowances and daily allowances in accordance with the rules as applicable from time to time for the Group ?A? officers of Junior Administrative Grade in Central Government; and (2) Every Member of the Commission shall be his own controlling officer in respect of his bills relating to travelling allowances and daily allowances. (1) Time and place of the meetings of the Commission: (a) The time and place of the meetings of the Commission shall be decided by the Chairperson. (b) Chairperson may also call a special meeting of the Commission at any time after giving three days? notice to deal with any urgent matter requiring the attention of the Commission. Provided that at a special meeting, the subject or subjects for the consideration of which the meeting has been called shall only be discussed. (2) Notice of meetings and agenda paper:- (a) Notice of every meeting other than a special meeting, shall be dispatched by the Secretary to each member of the Commission not less than fifteen days before the date of the meeting. (b) The Secretary shall issue with the notice of the meeting a preliminary agenda paper showing the business to be brought before the meeting, the terms of all motions to be moved of which notice in writing has previously reached him and the names of the movers. (c) A member who wishes to move any motion not included in the preliminary agenda paper or an amendment to any motion so included shall give notice to the Secretary not less than five clear days before the date fixed for the meeting. (d) The Secretary shall, not less than ten clear days before the date fixed for the meeting, or in the case of a special meeting, with the notice of the meeting, issue a complete agenda paper showing the business to be brought before the meeting. (e) A member who wishes to move an amendment to any motion included in the agenda paper, but not included in the preliminary agenda paper shall give notice thereof to the Secretary not less than three clear days before the date fixed for the meeting. (f) The Secretary shall cause a list of all amendments of which notice has been given under sub-rule (e) to be made available for the use of every member: Provided that the Chairman may, if the Commission agrees, for reasons to be recorded in writing, allow a motion to be moved at a meeting notwithstanding the fact that notice thereof was received late to admit of compliance with this rule. (3) Admissibility of motion:- I. The Chairperson shall disallow any motion- (a) if the matter to which it relates, is not within the scope of the Commission?s functions (b) if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the Commission at any time during the six months immediately preceding the date of the meeting at which it is designed to be moved: Provided that such a motion may be admitted at a special meeting of the Commission convened for the purpose on the requisition of not less than two-thirds of the members of the Commission: Provided further that nothing in these rules shall operate to prohibit discussion of any matter referred to the Commission by the Central Government in the exercise of any of its functions under the Act (c) unless it is clearly and precisely expressed and raises substantially one definite issue; (d) if it contains arguments, inferences, ironical expressions, imputations or defamatory statements: Provided that if a motion can be rendered admissible by amendment, the President may, in lieu of disallowing the motion, admit it in the amended form. II. When the Chairperson shall disallow any motion, the Secretary shall inform the concerned member stating the reasons for rejection thereof. (4) Adjournment for want of quorum:-The quorum of the meeting shall be one-half of the total members of the members of the Commission including the Chairperson or Vice-Chairperson. If, at any time appointed for a meeting or during the course of any meeting, a quorum is not present, the meeting shall be adjourned, and if a quorum is not present, on the expiration of thirty minutes from such adjournment, the meeting shall stand adjourned to such future date and time as the Chairperson of the Commission may appoint. Quorum for special meeting shall be one-third of the total members of the Commission, including the Chairperson or Vice-Chairperson. (5) Conduct of business: (a) Every matter raised by a member shall be determined on a motion moved by the member duly seconded and put to the Commission by the Chairperson. (b) When a motion has been moved and seconded and put to the Commission by the Chairperson, it may be discussed as a question to be resolved either in the affirmative or in the negative or any member may, subject to sub-rule (8) of rule 8 on scope of amendments, move an amendment to the motion: Provided that the Chairperson shall not allow an amendment to be moved which, if it had been a substantive motion, would have been inadmissible considering is beyond the scope of functions of the Commission. (c) Any motion or amendment standing in the name of a member who is absent from the meeting may be brought forward by another member with the permission of the Chairperson. (6) Amendment to Motions:-When an amendment to any motion is moved and seconded or when two or more such amendments are moved and seconded, the Chairperson shall state or read to the Commission the terms of the original motion and of the amendment or amendments proposed serially. (7) Identical Motions:-When motions identical in purport stand in the name of two or more members, the Chairperson shall decide whose motion shall be moved and the other motion or motions shall thereupon be deeded to be withdrawn. (8) Scope of Amendments:- (a) An Amendment shall be relevant to, and within the scope of, the motion to which it is proposed. (b) An amendment may not be moved that negates the original motion. (c) The Chairperson may refuse to put to the Commission an amendment which in his opinion is not relevant to the motion. (9) Form of Amendments:-A motion may be amended by- (a) The omission, insertion or addition of words, or (b) The substitution of words for any of the original words. (10) Debate:- (I) When a motion or amendment is under debate, no proposal with reference thereto shall be made other than- (a) an amendment of the motion or of the amendment as the case may be, as proposed in sub-rule (6) of rule 8. (b) a motion for the adjournment of the debate on the motion or amendment either to a specified date and hour or sine die; (c) a motion for the closure, namely a motion that the question be now put; (d) a motion that the Commission instead of proceeding to deal with the motion do pass to the next item on the programme of business: Provided that no motion of the nature shall be moved or seconded by a member who has already spoken to the question then before the meeting: Provided further that a motion referred for closure or passage to next item shall be moved without any speech. (II) It shall be the discretion of the Chairperson to accept or refuse a proposal for the adjournment of the debate on the motion or amendment. (III) Upon accepting the closure motion, the Chairperson shall put the substantive motion or amendment to vote after allowing the mover the right to reply. (11) Withdrawal of motion:-A motion or an amendment which has been moved and seconded shall not be withdrawn save with the leave of the Commission which shall not be deemed to be granted, if any member dissents from the granting of leave. (12) Discussions by Members:-When a motion has been moved and seconded, members other than the mover and the seconder may speak on the motion in such order as the Chairperson may direct: Provided that the seconder of a motion or of an amendment may, with the permission of the Chairperson, confine himself to seconding the motion or amendment, as the case may be, and speak thereon at any subsequent stage of the debate. (13) Right of reply of the Mover:-The mover of a motion and, if permitted by the Chairperson, the mover of any amendment, shall be entitled to a right of final reply and no other member shall speak more than once to any debate except with the permission of the Chairperson, for the purpose of making a personal explanation or of putting a question to the member then addressing the Commission: Provided that a member may at any stage of the debate may raise a point of order substantially incorporating therein a point of law, or statutory procedure, but shall not be allowed to make any speech: Provided further that a member who has spoken on a motion may speak again on an amendment subsequently moved to the motion. (14) Voting on Motion:-When any motion involving several points has been discussed, it shall be in the discretion of the Chairperson to divide the motion and put each or any point separately to vote as he may think fit. (15) Voting on amendment to Motion:- (a) An amendment to a motion shall be put to vote. (b) If there are more amendments than one to a motion the Chairperson shall decide the order in which they shall be taken up. (c) Voting shall ordinarily be by show of hands, but it may be by ballots in case a demand to that effect is made by not less than three members: (d) The result of the votes shall be announced by the Chairperson. (e) In the event of equality of votes, the Chairperson or in his absence, the Vice chairperson shall have a second or casting vote. (16) Adjournment of meetings:- (a) The Chairperson may if he deems necessary at any time, adjourn any meeting to any future date or to any hour of the same day stating the reasons thereof. (b) Whenever a meeting is adjourned to a future date, the Secretary shall send notice of the adjourned meeting to all the members. (c) When a meeting has been adjourned to a future date and the Chairperson changes it to any other date for compelling reasons, the Secretary shall communicate the said change to each member. (d) At a meeting adjourned to a future date any motion standing over from the previous day shall, unless the Chairperson otherwise directs, takes precedence over other matters on the agenda. (e) Either at the beginning of the meeting or after the conclusion of the debate on a motion during the meeting, the Chairperson or Vice chairperson may suggest a change in the order of business on the agenda and if the Commission agrees such a change shall take place. (f) No matter which had not been on the agenda of the original meeting shall be discussed at an adjourned meeting. (g) The same quorum shall be necessary for an adjourned meeting as for the ordinary meeting. (17) Points of Order:- (a) The Chairperson shall decide all points of order or disputes which may arise in any meeting. (b) If any question arises with reference to procedure in respect of a matter for which these rules have no provision the Chairperson shall decide the same. (18) Authorised persons to attend Commission meetings:-In the meetings of the Commission, no person other than the members, officers and employees of the Commission, or a person eligible as per sub-section (2) of Section 10 of the Act, shall be present except with the prior permission or special invitation of the Chairperson. (19) Sitting Fee: The part-time members of the Commission shall be entitled to a sitting fee of five thousand rupees for each day of the sitting of the Commission. (1) The salary payable to the Secretary to the Commission shall be equivalent to the salary of Joint Secretary to the Government of India in Level 14 in the pay matrix (Rs. 182200-224100/-). (2) The Secretary to the Commission shall possess: (a) a post-graduate degree in any discipline, preferably related to medical or allied and healthcare education or healthcare policy or health administration or public health from any University; (b) outstanding ability and proven administrative capacity and integrity; (c) administrative experience of not less than ten years. Experience in the Central Government or a State Government or any statutory body will be preferred. (3) Term of office of Secretary to Commission--The Secretary to the Commission shall hold office for a term of four years. The Secretary shall, however, cease to hold office on attaining the age of seventy years, if attained before the completion of his term. (4) If the Secretary of the Commission is in service of the Central Government or a State Government, his salary and allowances shall be regulated in accordance with the rules applicable to him or sub-rule (i), whichever is higher and his tenure in the Commission shall be treated as ?transfer on deputation?, in terms of prevalent rules of the Government of India. (5) Role of the Secretary:- (a) The Secretary shall exercise in respect of the office of the Commission (secretariat), such powers as are exercised by the "Head of Office" under the Government of India and perform such duties as have been given in the Act and rules. (b) The Secretary shall also be responsible for the safety of the property of the Commission and the control and management of the secretariat, accounts and correspondence, and shall see that the staff attend punctually, and generally discharge all such duties as may be required of them by the Commission, the Advisory Council and the Professional Councils for the purposes of the Act. (c) The Secretary shall attend and take notes of the proceedings of meetings of the Commission, any sub-committee thereof, Advisory Council and the Professional Councils and other committees as may be appointed by the Commission or any of its bodies. (d) The Secretary shall not less than 90 days before the expiration of the term of any existing appointment, draw the attention of the Chairperson, to the approaching vacancy, and the latter shall forthwith report it to the Commission in order that a new appointment may be made to take effect from the day on which the existing appointment will expire. (e) The Secretary shall be the certifying officer for traveling, halting and other allowances to members, inspectors and other employees of the Commission and the Chairperson of the Commission for those of the Secretary. (f) Leave and other entitlements of the Secretary and other officers of the Commission shall be as per the prevalent Government of India rules/guidelines applicable to Central Government employees. (g) The Chairperson shall be the authority competent to grant leave to the Secretary of the Commission. The Secretary shall be the authority competent to grant leave to all the other employees of the Commission. (6) Declaration of assets, professional and commercial engagement or involvement by Secretary-- (a) The Secretary of the Commission shall file return of assets and liabilities in the manner as prescribed by the Central Government for employees of equivalent level in the Central Government. (b) The Secretary of the Commission shall also declare his professional and commercial engagement or involvement on his first appointment and at the time of demitting office in Form A of the said Schedule. (7) Duties and tenure of officers and employees (other than Secretary):- (a) Officers and the employees of the Commission shall retire from service on super-annuation on the afternoon of the last day of the month in which an officer or employee attains the age of sixty years. Extension of service shall not be given in any circumstances except with the approval of the Central Government. (b) The Officers of the Commission shall discharge such duties as may be assigned to them by the Secretary, Chairperson or Commission from time to time under the overall supervision of the Secretary. Qualification and experience: The President or member of a Professional Council shall be a person possessing a postgraduate degree in any profession of recognised category of allied and healthcare sciences from any University with experience of not less than fifteen years in the field of allied and healthcare sciences, out of which at least seven years shall be as a leader in the allied and healthcare professions and having an outstanding ability, proven administrative capacity and integrity. (1) The Commission shall maintain the Central Allied and Healthcare Professionals Register, that shall be online and live. (2) On receipt of the report of registration of a person in a State Register or of an online application as per Form B, the name of the professional shall be registered in the Central Register on approval by the Secretary. (1) The applicant shall fill the application as per Form B for the issuance of the certificate of registration (2) The registration fee is Rs. 2000/-, payable in favour of the Secretary, National Commission for Allied and Healthcare Professions, along with the application. A Certificate in Form C annexed to these rules shall be issued by the Secretary under his seal, to all persons who are directly registered with the Commission in respect of States or Union Territories where there is no State Allied & Healthcare Council. (1) A Certificate in Form C annexed to these rules shall be issued by the Secretary under his seal, to all persons in respect of States or Union Territories where there is no State Allied & Healthcare Council. (2) In case of issuance of duplicate certificate a fee of Rs. 2000/- will be chargeable in favour of the Secretary, National Commission for Allied and Healthcare Professions along with the application. (1) Application for registration of additional qualification in the Central Allied and Healthcare Professionals Register may be received directly by the Commission in Form D annexed to these rules in respect of States or Union Territories where there is no State Allied and Healthcare Council. (2) A fee as fixed from time to time by the National Commission may be charged for registration of additional qualification. (3) Copy of additional qualification (duly attested Degree or Diploma) for which additional entry is sought shall be sent along with the application. 1. Qualification and experience: a person possessing a postgraduate degree in any profession of recognised category of allied and healthcare sciences from any University with experience of not less than fifteen years in the field of allied and healthcare sciences, out of which at least seven years shall be as a leader in the allied and healthcare professions and having an outstanding ability, proven administrative capacity and integrity. 2. Members shall be selected by the following Committee: (a) Secretary, Ministry of Health & Family Welfare Chairperson (b) Director General of Health Services Member (c) Additional Secretary, Ministry of Health & Family Welfare Member (d) Joint Secretary, Ministry of Education Member (e) Upto four expert members as approved by the Chairperson of the Committee Member (f) Joint Secretary, Ministry of Health & Family Welfare Member-Secretary 3. The Committee shall determine their own methodology for selection in a transparent and merit-based manner. 4. The Secretary to the Interim Commission shall be appointed by the Central Government and shall be an officer of the rank not below Deputy Secretary level or equivalent and shall possess proven technical and administrative experience in either healthcare policy, administration, public health, medical or allied and healthcare sciences or any related subject. The tenure of Secretary of the Interim Commission will be co-terminus with the tenure of the Interim Commission. 5. The Interim Commission shall discharge the functions assigned to the Commission under the Act and shall follow its own procedures in discharging its duties. (1) All applications under this Scheme shall be submitted to the Secretary of Commission (2) Eligibility Criteria: The following organisations shall be eligible to apply for permission to set up an allied and healthcare professions college, namely:- (a) Central Government, State Government or Union territory; (b) A University; (c) An autonomous body promoted by Central and State Government by or under a Statue for the purpose of medical education; (d) A society registered under the Societies Registration Act, 1860 (21 of 1860) or corresponding Acts in States; (e) Companies registered under Company Act may also be allowed to open allied & healthcare colleges. Permission shall be withdrawn if the colleges resort to commercialization. (3) Qualifying criteria: The eligible persons shall qualify to apply for permission to establish an institution if the following conditions are fulfilled:- (a) The institution is within the vicinity of a functional medical college or University and has an attached hospital for the purposes of practical exposure and internships to the students (b) The institution must have University affiliation (c) The institution fulfils the basic standards set by the provisions of this Act to be specified by the Commission through regulations. (d) The institution has to obtain an essentiality certificate from the concerned State Government indicating the need for the specific course/courses, in the manner as specified by the Commission through regulations. (4) Scheme form and procedures: I. Part I-shall contain the following particulars about the person namely- (a) Status of the applicant in terms of the eligibility criteria (b) Professional courses opted in the institution/college (c) Basic infrastructural facilities, managerial and financial capabilities of the applicant (Balance sheets for the last three years in case the person is not a State Government or a Union Territory) II. Part II-shall contain the following (a) Name and address of the institution or college (b) Educational programme- (i) Proposed courses (ii) Proposed annual intake of students (iii) Admission criteria and method of admission (iv) Department wise and year wise curriculum of studies (c) Reservation of seats (d) Market survey and environmental analysis- (i) State education policy with respect to allied & healthcare profession (ii) Needs and availability of trained workforce-regarding the professional courses opted for (iii) Gap analysis and how the gap will be bridged (iv) Catchment area in terms of patients for the proposed college (v) Mapping of number of hospitals and health facilities in the catchment area (public and private) (e) Site characteristics and availability of external linkages-topography, plot size, permissible floor space index etc. (f) Faculty and staff-Department-wise and year-wise requirement- (i) Teaching staff (full time) (ii) Technical staff (iii) Administrative staff (iv) Ancillary staff (v) Salary structure (vi) Recruitment Procedure (g) Planning and layout-master plan, layouts and elevation and floor wise area calculation (h) Phasing and scheduling-Month-wise schedule of activities for- (i) Commencement and completion of building design (ii) Local body approvals (iii) Civil construction (iv) Engineering services and equipment (v) Recruitment of staff (i) Project Cost (i) Total projected cost (ii) Means of financing the project (iii) Revenue assumptions (iv) Expenditure assumptions III. Part III (a) Name and address of the existing hospital (b) Details of the hospital (5) Application Fee: The application fee shall be determined by the Commission or the Interim Commission For the purpose of enabling the Commission to discharge its functions efficiently under this Act, the Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Commission in each financial year such sums of money and in such manner as it may think fit. (1) Financial statements.-The Commission shall maintain its accounts and prepare annual financial statements in accordance with the instructions and accounting principles as issued by the Comptroller and Auditor-General of India from time to time in this regard. (2) Incurring of expenditure by Commission.-Every officer of the Commission incurring or authorising expenditure from the National Allied and Healthcare Fund shall be guided by the standards of financial propriety and the General Financial Rules, 2017. (3) Annual statement of accounts.- (a) At the end of a period of twelve months ending with the 31st March of every year, the Commission shall prepare the following annual financial statements, along with necessary schedules, notes on accounts and significant accounting policies in accordance with the notes and instructions for compilation of financial statements prescribed by the Central Government in the Ministry of Finance, Controller-General of Accounts, (a) balance sheet; (b) income and expenditure account; (c) receipt and payment account. (b) The annual financial statements shall be approved and adopted by the Commission and, for the purposes of authentication, be signed by the Chairperson and Secretary of the Commission. (c) The approved annual financial statements of the Commission shall be forwarded by the Commission to the Comptroller and Auditor-General of India or any other person appointed by him on his behalf within three months after the expiry of the year for the purposes of audit. (d) The annual accounts of the Commission, as certified by the Comptroller and Auditor-General of India or any other person appointed by him in his behalf, together with the audit report thereon after adoption by the Commission, shall be forwarded to the Central Government for laying before both the Houses of Parliament. (1) The Commission shall prepare once in every year an annual report in respect of the matters specified in Form E of the Schedule annexed to the rules. (2) The Commission shall submit annual report to the Central Government by 30th September of every year in a Portable Document Format (PDF) by electronic mode and forward two hard copies of the same by speed post or registered post to the Joint Secretary to the Government of India in-charge of the affairs of the National Commission for Allied and Healthcare Professions, the Ministry of Health and Family Welfare, Government of India. Schedule - SCHEDULE SCHEDULE Form A [See Rule 6(5) and 9 (6)] STATEMENT OF PROFESSIONAL AND COMMERCIAL ENGAGEMENTS OR INVOLVEMENT ON FIRST APPOINTMENT AND AT THE TIME OF DEMITTING OFFICE Sl. No. Relation Name Professional position held in last three years from the date of declarations, if any Commercial engagements/involvement held in last three years from the date of declarations, if any 1 Self 2 Spouse 3 Dependent-1 4 Dependent-2 5* Dependent-3 * Add more rows, if necessary. Date: Signature of Applicant Form B [See Rule 11 and 12] APPLICATION FORM FOR REGISTRATION IN THE CENTRAL ALLIED AND HEALTHCARE PROFESSIONAL?S REGISTER AND FOR ISSUANCE OF CERTIFICATE OF REGISTRATION 1. Name of the applicant (In Block Letters) 2. Gender: Male/Female/Others 3. Age: 4. Parent?s Name (Full) 5. Are you a citizen of India a. by birth or b. by domicile If so, state the date of becoming Indian citizen. 6. Date and place of Birth 7. Present Occupation and Address (In block letters) with pin code 8. Permanent Address (In block letters) with pin code 9. Phone number 10. Details of payment of fee towards registration 11. Details of educational qualifications prior to/other than allied and healthcare qualifications Educational Qualification Name of School/College Board/University Year of Passing Matriculation or equivalent Senior Secondary or equivalent 12. Details of Allied and Healthcare qualification for which registration is applied Name of Qualification(s) Name of Institute/College University Duration of the Course (with internship) Name & address of hospital/institute of internship Date of admission and passing 13. Any other remarks/information that applicant wants to submit. Signature of Applicant Dated: Note: 1. The application form should be properly and neatly filled in. 2. Following documents to be enclosed with application: a) Degree or Diploma in original or Provisional Certificate from the University/or Dean of the college that the applicant is eligible for the award of the degree along with attested copies thereof may be forwarded along with the Registered Certificate. b) Duly attested copy of certificate of practical training. (Compulsory rotating internship) issued by Dean of the college. c) Provisional registration Certificate in original. d) Two recent passport size photographs front view. e) Signature on two self-adhesive slips provided with application. 3. The total registration fee is Rs. 2000/- to be paid along with the application as fee for registration. Form C [See Rule 13 and 14] Certificate under section 17 of the National Commission for Allied and Healthcare Professions Act, 2021 Registration certificate. Certificate No. NCAHP/ Name (M)/(F)/Other Parent?s Name Address Date and place of registration Qualification Date of completing qualification It is hereby certified that this is a true copy of the above specified Name in the Central Allied and Healthcare Professional?s Register (SEAL) **************************************** Note: 1. Every Registered Practitioner should be careful to send to the Secretary?s immediate notice of any change in his address and also answer all enquiries that may be sent to him by the Secretary in regard thereto in order that his correct address may be duly inserted in the Register of Registered Practitioners. 2. No charge is made for alteration of address. 3. (M) & (F) indicates (Male) & (Female) respectively. 4. In case of issuance of Duplicate certificate a fee of Rs. 2000 is chargeable. The mode of payment will be as specified by the Commission. FORM D [See Rule 15] Application Form Registration of Additional Qualification/s u/s. 18(1) of the National Commission for Allied and Healthcare Professions Act, 2021 1. Name of the Professional: 2. Primary Qualification Registration Number: 3. Primary registered qualification with year of obtaining: 4. Address and Phone No. as given in the Register: 5. State Council with which registered earlier (if any): 6. Present Address in Block Capitals with Pin code & Phone No. 7. Permanent Address in Block Capitals with Pin Code & Phone No. 8. Details of Additional Qualification applied for: Name of Qualification(s) Name of Institute/College University Duration of the Course (with internship) Name & address of hospital/institute of internship Date of admission and passing Date:---------------- Signature of the Candidate DECLARATION I solemnly affirm and declare that the above entries made by me are correct. Date: Signature of the Candidate Instruction to Candidates for filling the application for Registration of additional qualification 1. The application form should be properly and neatly filled in. 2. A non-refundable crossed Bank Draft @Rs. 100/- (Rupees One Hundred only) for each qualification, in favour of Secretary, National Commission for Allied and Healthcare Professions, New Delhi, payable at New Delhi, must be enclosed along with the application as fee or can be paid online. 3. The candidate is required to send attested copies by Magistrate/Gazetted Officer, of the degrees/diplomas or provisional certificate of Postgraduate qualification issued by the Registrar of the University concerned. 4. The application is to be forwarded direct, to this office and be addressed to the Secretary, National Commission for Allied and Healthcare Professions. The certificate will be issued only to those who possess a recognised basic allied and healthcare qualification and subsequently have obtained recognised postgraduate qualification (s) as per provisions of the Act. Form E [See Rule 20] Annual Report of National Commission for Allied and Healthcare Professions Year ..................................................... 1. Introduction 2. Constitution of The Commission 3. Commission 4. Objectives of Commission 5. Functions of The Commission 6. Advisory Council 7. Recommendations of The Advisory Council 8. Professional Councils 9. Activities of Various Professional Councils 10. Standardization of curriculum and scope of practice with respect to each profession under the various professional categories 11. Task Shifting 12. Registration of Allied and Healthcare Professionals 13. Appeals 14. Accreditation and Rating of Institutions 15. Growth of Allied and Healthcare Education System (including State distribution) (A) Universities/Institutions/Colleges (B) Faculty Strength (C) Student's Enrolment (D) Graduated Students (E) Employment statistics (Addition of workforce in the current year, percentage of students without employment etc.) (F) Research Development in Universities/Institutions (G) Condensed Statistics on Growth of Allied and Healthcare Education 16. Guidelines for Determination of Fees for Seats in Private Institutions and Deemed Universities 17. Common Entrance Examination 18. Exit-cum-Licensing Examination 19. National Teachers Eligibility Test 20. Assessment of Health Care Including Human Resources for Health and Healthcare Infrastructure and Road Map for Its Development. 21. Website 22. Legal Matters 23. Vigilance 24. Right to Information 25. Accounts and Establishment, including annual audit report 26. Publications 27. Miscellaneous Date:
Secretary of NCAHP
New Delhi
Date the
(Name ________________)
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NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS RULES, 2021
NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS RULES, 2021
Rule 1 - Short title and commencement
Rule 2 - Definitions
Rule 3 - Qualifications and experience of the Part-time Member of the Commission under sub-clause (i) of clause (d) of sub-section (3) of section 3
Rule 4 - Manner of selection of the Part-time Member of the Commission under sub-clause (ii) of clause (d) of sub-section (3) of section 3
Rule 5 - Qualification, experience and manner of selection of the Part-time Members of the Commission under sub-clause (iii) of clause (d) of sub-section (3) of section 3
Rule 6 - Salaries and allowances payable to, and other conditions of service of, Chairperson and Vice-chairperson of Commission
Rule 7 - Travelling and other allowances of the part-time members
Rule 8 - Transaction of business a meeting of the Commission
Rule 9 - Salary, allowance and other conditions of service of the Secretary and other officers of the Commission
Rule 10 - Qualification and experience of members of the Professional Council
Rule 11 - Form of application and manner of entering the name of person in the Central Register
Rule 12 - Form, manner and fee of application for certificate of registration
Rule 13 - Form of certificate of registration
Rule 14 - Fees and form for duplicate certificate
Rule 15 - Form, manner, and fees of application for additional entry in the Register
Rule 16 - Qualifications, experiences, and manner of appointment of members of Interim Commission
Rule 17 - Form, manner, particulars, and fees for scheme for establishment of new allied and healthcare institution, new courses of study etc
Rule 18 - Manner of sums of money received by the Commission
Rule 19 - Manner of application of fund for expenses incurred in discharge of the functions of Commission
Rule 20 - Form and time period for preparing annual report of the Commission
