National
Commission For Homoeopathy (Assessment And Rating Of Medical Institutions)
Regulations, 2024
[12th March 2024]
In
exercise of the powers conferred by sub-section (1) and clauses (v), (w), (x),
(y), (z), z(b) and z(c) of sub-section (2) of section 55 read with section 28
of the National Commission for Homoeopathy Act, 2020 (15 of 2020) and in
supersession of the Homoeopathy Central Council (Inspectors and Visitors)
Regulations, 1982, except as respects things done or omitted to be done before
such supersession, the National Commission for Homoeopathy hereby makes the
following regulations namely: -
Regulation 1. Short title and commencement :-
(1)
These
regulations may be called the National Commission for Homoeopathy (Assessment
and Rating of Medical Institutions) Regulations, 2024.
(2) They shall come into force on the date of their publication in the
Official Gazette.
Regulation 2. Definitions :-
(1)
In
these regulations, unless the context otherwise requires-
(a)
"Act"
means the National Commission for Homoeopathy Act, 2020 (15 of 2020);
(b)
"attached
hospital" means a teaching homoeopathic collegiate hospital attached to
the medical institution;
(c)
"course"
means the courses of study in homoeopathy, namely :-
(i)
Bachelor
of Homoeopathic Medicine and Surgery, means an Undergraduate qualification in
Homoeopathy recognised as per the provisions of the Act;
(ii)
"Doctor
of Medicine (Homoeopathy) or Post Graduation in Homoeopathy" a Post
Graduate qualification in Homoeopathy recognised as per the provisions of the
Act;
(iii)
any
other course with medical qualification recognised by the Homoeopathy Education
Board and shall also include trainings or fellowship in Homoeopathy above
graduate level.
(d)
"Form"
means a Form annexed to these regulations;
(e)
"Scheme"
means an organised plan of furnishing information about the Medical Institution
for achieving permission and rating;
(f)
Minimum
essential standards means standards laid down by the Homoeopathy Education
Board for conducting course(s), examinations and includes norms for
infrastructure, faculty and quality of education and research in medical
institutions;
(g)
Inspector
means a team of experts appointed by the Medical Assessment and Rating Board or
hired through authorised third-party agency by the Medical Assessment and Rating
Board for Homoeopathy for carrying out inspection of medical institutions for
assessment and rating and maintenance of minimum essential standards as
specified by the Homoeopathy Education Board.
(2) words and expressions used herein and not defined in the regulations,
but defined in the Act, shall have the same meanings respectively as assigned
to them in the Act.
Regulation 3. Procedure of assessment and rating of Medical Institutions :-
(1)
Each
existing medical institution will be invited to submit information in
structured format by offline or online mode with relevant annexures on annual
basis along with the specified fees to the Medical Assessment and Rating Board
for Homoeopathy for assessment of maintenance of minimum essential standards as
specified through regulation and for the rating.
(2)
Applications
received on or before the specified last date of submission along with the
required fees shall only be accepted.
(3)
The
medical Institution shall submit continuance of affiliation certificate from
the University for the preceding year along with application.
(4)
All
the eligible medical Institution shall be rated by assessment after a period of
five years of opening and every year thereafter, subject to maintenance of
minimum essential standards as specified.
(5)
All
such documents with are not in English or Hindi shall be translated and annexed
certified with the Application form.
(6)
The
Medical Assessment and Rating Board for Homoeopathy shall verify the
fulfillment of the medical institutions in terms of compliance of maintaining
minimum essential standards followed by rating of such Institutions.
(7) The Medical Assessment and Rating Board for Homoeopathy may seek any
information, clarification, documents or digital material from any Medical
College or Medical Institution at any time for the purpose of assessment and
rating.
Regulation 4. Fee to be submitted along with application :-
The
application submitted under regulations shall be accompanied by the fee as
specified in the Table-1, below by way of a demand draft or online payment,
payable to the National Commission for Homoeopathy, New Delhi, namely: -
Table No. 1
|
For existing Homoeopathic Medical
Colleges |
|||
|
Fees |
Amount (Rs.) |
||
|
Under graduate course |
Post graduate course (alone) |
For both Post graduate and Under
graduate course |
|
|
Processing fee for assessment |
Two lakhs |
Three lakhs |
Four lakhs |
|
For establishing New Homoeopathic
Medical Colleges |
|||
|
Fees |
Amount (Rs.) |
||
|
Under graduate course |
Post graduate course (per subject) |
||
|
Processing fee for assessment |
Five lakhs |
Two lakhs |
|
|
For Increase of Seats |
|||
|
Processing fee for assessment |
Four lakhs |
Twenty-Five Thousand per seat |
|
Regulation 5. Extension of approval for admissions for existing Institutions based on self-disclosure :-
(1) All
recognised existing homoeopathic medical Institutions with more than five years
of establishment and having permission from Medical Assessment and Rating Board
for Homoeopathy or Commission or Government of India continuously during last
three years shall get extension of approval for admissions for the subsequent
year based on self-disclosure through web portal of the Commission, with an
affidavit stating full compliance to Minimum Essential Standards as notified,
as per the sanctioned intake capacity of the preceding year of notification of
this regulation. Such colleges may be inspected for necessary verification of
compliance of regulation during the course of academic year. Extension of
approval for admissions shall be conveyed.
(i) Provided
that the Institution is not acted upon by Medical Assessment and Rating Board
for Homoeopathy or Commission or Government of India under the provisions of
clause (f) sub-section (1) of section 28 of the National Commission for
Homoeopathy Act.
(ii) Provided
further that no legal or disciplinary issues pending or contemplated against
the Institution.
(iii) Provided
further that the Institution has not violated the provisions of regulations on
admission of students as specified through regulations.
(2) The existing
colleges which do not fall in category as per sub regulation (1) above, shall
be given permission or denial for admission in subsequent year only after
conducting the inspection.
(3) The
Medical Assessment and Rating Board for Homoeopathy upon inspection if finds
institution not having compliances to Minimum essential standards as specified
through regulations shall be acted upon sections 8 and 9 of this regulation.
(4)
Institutions not seeking permission for
admissions or are denied permission, consecutively during last five years,
shall be considered fresh, if applies to get permission under scheme of opening
of opening of new colleges shall apply under scheme of opening of new colleges
as per provisions of the related regulation notified elsewhere.
Regulation 6. Manner of appointment of inspectors or independent rating agencies for assessment and rating :-
(1) The
President of Medical Assessment and Rating Board for Homoeopathy shall appoint
such number of inspectors, authorised third party agency to inspect the medical
institution for assessment and rating for maintenance of minimum essential
standards as specified.
(2) No person
shall be appointed as an inspector unless he or she possesses the following
qualification, namely: -
(i) a
recognised Post Graduate medical qualification in Homoeopathy included in the
Degree Recognition List maintained by the Homoeopathy Education Board of the
Commission; and
(ii) having at
least five years professional experience in a Central Government or State
Government or Autonomous Institution.
(3) The
Medical Assessment and Rating Board for Homoeopathy may also hire services of
public sector agency, having experience of similar work of assessment or rating
of Medical or Non-medical Institutions as independent assessment and rating
agency by calling Expression of Interest on mutually agreed terms and
conditions after approval of the Commission.
(4)
The team of experts or independent assessment
and rating agency shall follow the guidelines for assessment of Minimum
Essential Standards and or rating of the institutions.
Regulation 7. Manner of carrying out Inspections for Assessment and Rating of Medical Institutions :-
The Medical Institutions, shall be inspected
for assessment and rating as under:
(a) the
Medical Assessment Board of Homoeopathy shall authorise such number of
Inspectors or through authorised third-party independent rating agency as
deemed necessary to inspect Medical Institutions for assessment and rating to
maintain the minimum essential standards as specified;
(b) inspections
shall be carried out in physical or online or hybrid mode.
(c) institutions
shall also be assessed as per rating criteria specified in these regulations;
(d) rating of
medical Institutions shall be made available on the website of the National
Commission for Homoeopathy every year;
(e) inspection
teams or Rating Agency shall be provided all the required documents duly signed
by the authority of the Institutions as may be asked to submit during
inspection;
(f) the
information and reports with annexures or video recording of inspection for
assessment and rating of a Medical Institution shall be kept confidential. It
shall be submitted to the Medical Assessment or Rating Board for Homoeopathy
with signatures of all team members in a sealed cover. Copy of the report to be
submitted online to official e-mail of the Board on the same day.
(g) the report
of inspection for rating and assessment shall be made available to the
concerned Institution after final decision has been taken by the Medical
Assessment and Rating Board for Homoeopathy; and
(h)
more than one inspection for a college can be
conducted during an academic year, if found necessary by the Medical Assessment
and Rating Board for Homoeopathy or by the Commission.
Regulation 8. Failure to maintain minimum essential standards :-
Upon assessment, if any Institution is not
maintaining the minimum essential standards as specified, the Medical
Assessment and Rating Board for Homoeopathy, shall reduce the intake of seats
or deny permission for admissions and recommend to the Commission for
withdrawal of recognition in that particular academic year or subsequent year
as the case may be.
Regulation 9. Imposition of penalty for failure to maintain minimum essential standards of education :-
The Medical Assessment and Rating Board for
Homoeopathy shall issue warning, impose penalty or to take action against the
medical Institution for the following reasons namely:-
(i) monetary
penalty shall be imposed on the Medical Institution for submitting forged
documents in support of claim for maintenance of minimum essential standards;
(ii) monetary
penalty shall be imposed on the Medical Institution in case of providing false
teaching experience to a teacher or to any other staff; and
(iii) monetary
penalty shall be imposed on the Medical Institution having ghost teachers on
their faculty list appointed by them as full-time teachers.
(iv) the
Medical Assessment and Rating Board for Homoeopathy, may issue warning to the
Medical Institution with the directions to rectify the deficiencies in
maintaining the Minimum Essential Standards in time bound manner as specified ;
(v) failure to
rectify the deficiencies within the time period given, if noticed monetary
penalty as recommended by the Medical Assessment and Rating Board for
Homoeopathy and approved by the Commission shall be imposed on the Medical
Institution;
(vi) amount of
penalty shall be deposited in the Account of the National Commission for
Homoeopathy;
(vii)
permission to the Medical institution shall
be denied in the subsequent year if monetary penalty is not deposited to the
Commission in time;
Regulation 10. Inspection for Assessment of scheme for establishment of new medical institution :-
(1) Inspection
for establishing a new Medical Institution shall be considered after assessment
of eligibility requirements as per the norms laid down by the Homoeopathy
Education Board for imparting Under Graduate and Post Graduate courses on
submission of required information, and documents along with requisite fee as
per the norms as prescribed in the (Form-1).
(2) New
Institution shall be assessed keeping in view of the following requirements
before issuing letter of Intents, namely:-
(a) adequacy
of infrastructure and financial resources as per norms and minimum essential
standards laid down by the Homoeopathy Education Board;
(b) written consent
of the required faculty fulfilling the essential qualification and experience,
availability of non-teaching staff;
(c) other
necessary facilities have been provided to ensure proper functioning of the
existing Homoeopathy Hospital and as may be required for the Medical
Institution;
(d) valid No
Objection Certificate from the State Government after holding inspection of the
premises as per the format of the Commission;
(e) valid
consent of affiliation from the affiliating University issued in the format of
the Commission with the report of inspection;
(3) The
application of new scheme shall be returned, if the same is not completed in
terms of the required documents and provided under sub-regulation (2).
(4) The
Medical Assessment and Rating Board for Homoeopathy shall issue Letter of
Intent after verification of required documents and facilities as specified by
the Homoeopathy Education Board for new scheme through inspection.
(5) The new
Medical Institution shall be inspected for assessment for Minimum Essential
Standards and rating compulsorily every year after five years from the date and
year of establishment, with required fee.
(6) Assessment
of the new Institution shall be carried out according to phase wise
requirements for development for new Scheme as specified by the Homoeopathy
Education Board.
(7) A Letter
of Permission shall be issued after assessment of compliance of minimum
essential standards as per the criteria laid down for infrastructure, teaching
and non-teaching faculty, medical and paramedical staff, and other adequate
facility required and specified for proper functioning of Medical Institution
including hospital and specific requirements as indicated in the Letter of
Intent and receipt of the required Performance Bank Guarantee in favor of the
National Commission for Homoeopathy.
(8) The
Medical Assessment and Rating Board for Homoeopathy shall verify all facilities
after physical inspection of the College, if satisfied on the facilities
established in the College and Collegiate Hospital shall issue for permission
for one academic year. If any essential facilities are found as not addressed,
Letter of Permission for subsequent academic year, as the case may be, shall
not be issued, or cancelled.
(9) Letter of
Permission shall be issued for the particular academic year for which the
application is received.
(10) New
Medical Institution shall be assessed compulsorily every year for five years
from the date and year of opening with required fee.
(11)
Assessment for Minimum Essential Standards
and Rating of the new Institution shall be carried out according to
requirements of phase wise development as per the new scheme as specified by
the Homoeopathy Education Board.
Regulation 11. Assessment of new scheme for opening new or higher course of study or training :-
(1) Inspection
for opening a new higher course or training by a medical institution shall be
considered after assessment of eligibility requirements for application as
specified by the Homoeopathy Education Board through regulation.
(2) The
Institution shall be assessed keeping in view of the following before issuing
Letter of Intent, namely :-
(a) adequacy
of infrastructure and financial resources as per Minimum Essential Standards,
2024 for new scheme as specified by the Homoeopathy Education Board;
(b) adequate
academic faculty, non-teaching and supportive staff, additional facilities in
Library and Laboratories and all other necessary facilities have been provided
to ensure proper functioning of medical institution;
(c) adequate
hospital facilities and functioning are in existence as assessed through
inspection;
(d) The
continuance of Affiliation Certificate with list of faculties and guides issued
by the University after the University inspections for the last two years;
(e) approval
of faculties for higher course by the University without affecting Under
Graduate course; and
(f) valid No
Objection Certificate from the State Government
(3) The
Medical Assessment and Rating Board for Homoeopathy shall inspect the Medical
Institution and issue Letter of Intent, if the applicant institution is found
eligible. The Letter of Intent to start a new higher course or training by a
Medical Institution shall include a statement of requirements to be met in
respect of buildings, infrastructural facilities, medical and allied equipment,
faculty, and other manpower as assessed by the Inspector.
(4) In case of
failure to fulfill the requirements for opening new Post Graduate Course or
higher course of study or training, an opportunity to rectify the defects,
within a time period as specified by the Medical Assessment and Rating Board
for Homoeopathy, shall be given.
(5) In the
case of defects not removed, the scheme shall be disapproved by the Medical
Assessment and Rating Board for Homoeopathy.
(6) Letter of
Permission shall be issued after assessment of compliance of the conditions and
requirements indicated in the Letter of Intent and on receipt of the required
Performance Bank Guarantee or security deposit in favour of the Commission and
appointment of required faculty, other manpower and facilities as per regulations
for opening new Post Graduate Course or Higher Course of study or training.
(7)
All the facilities shall be verified before
approval by the Medical Assessment and Rating Board for Homoeopathy.
Regulation 12. Assessment for scheme for increase in seating capacity in the existing medical institution :-
(1) Inspection
for increase in intake capacity in existing Medical Institution shall be
considered after Assessment of Eligibility Requirements for application as per
Minimum Essential Standards as specified by the Homoeopathy Education Board and
on submission of required information and documents along with requisite fee.
(2) The
existing medical institution applying for increase in seating capacity shall be
assessed keeping in view of the following, before issuing Letter of Intent,
namely:-
(a) adequacy
of infrastructure and financial resources as per Minimum Essential Standards,
2024 for increase in seating capacity as notified by separate regulations;
(b) required
academic faculty, non-teaching and supportive staff and other necessary
facilities have been provided to ensure proper functioning of Medical
Institution as specified in the scheme; and
(c) adequate
hospital facilities and functioning are in existence.
(3) The
Medical Assessment and Rating Board for Homoeopathy shall inspect the Medical
Institution and issue Letter of Intent, if the applicant Institution is found
eligible.
(4) The Letter
of Intent to increase in seating capacity in a Medical Institution shall
include a statement of requirements to be met in respect of buildings,
infrastructural facilities, Medical and allied equipment, faculty, and other
manpower.
(5) In case of
failure to fulfill the requirements for increase in seating capacity, an
opportunity to rectify the defects, within a time period as may be specified by
the Medical Assessment and Rating Board for Homoeopathy, shall be given.
(6) In case of
defects not removed, the scheme shall be disapproved by the Medical Assessment
and Rating Board for Homoeopathy.
(7) Letter of
Permission shall be issued only after considering the maintenance of Minimum
Essential Standards during the last five years and also after assessment of
compliance and fulfillment of requirements indicated in the Letter of Intent.
(8) Submission
of required performance Bank Guarantee or security deposit in favor of the
Commission and appointment of required faculty and other manpower.
(9)
In case of failure to fulfill the
requirements as assessed by the Medical Assessment and Rating board, the scheme
for increase in seating capacity shall be disapproved.
Regulation 13. Rating criteria for the Medical Institutions :-
(1) The
Medical Institutions shall be assessed on the following parameters for rating
purpose:
(i) infrastructure
and equipment;
(ii) human and
finance resources;
(iii) hospital
operations and functionalities;
(iv) teaching-learning
program and technology;
(v) evaluation
of education program (Course outcome);
(vi) research
and publications;
(vii) community
outreach program;
(viii) staff or
student welfare;
(ix) accreditation
like National Assessment and Accreditation Council, National Accreditation
Board for Hospitals, National Accreditation Board for Testing and Calibration
Laboratories, International Organisation for Standardization;
(x) quality
assurance and feedback; and
(xi) capacity
building of the faculty and staff.
(2) The components
in respect of infrastructure and manpower are required to be fulfilled by the
Medical Institutions, as per the specifications of requirement of applicable in
regulations, to have an average score.
(3) The higher
score shall be given for such Institutions, who have achieved minimum essential
standards as specified by the Homoeopathy Education Board and other components
like accreditation, research and publications, quality education initiatives
and higher educational facility acquired.
(4) The rating
of Institutions shall be made available on the website of the National
Commission for Homoeopathy before the admissions are open in the respective
year.
(5) The
website of Medical Institutions shall publish the link on rating of
institutions mentioned on the website of the National Commission for
Homoeopathy.
(6) Assessment
and Rating shall be done annually.
(7) The
Medical Institutions shall be graded based on the scores obtained during the
assessment. Based on the scores, colleges will be rated from A+ Grade, A Grade,
B+ Grade, B Grade up to C Grade.
|
Grade |
Assessment Score |
|
A++ |
Above 80% of the total score |
|
A+ |
Above 70% up to 80% of the total
score |
|
B+ |
Above 60% up to 70% of the total
score |
|
B |
Above 50% to 60% of the total score |
|
C |
Below 50% of the total score |
Regulation 14.
Appeals on disapproval of a scheme and denial
of permission to existing medical institutions for admissions by the Medical
Assessment and Rating Board for Homoeopathy :-
(1) where no
order is passed by the Medical Assessment and Rating Board on a scheme within
six months of receiving the proposal or on disapproval of the scheme, the
person concerned may prefer an appeal to the Commission within thirty days of
such disapproval.
(2) Manner of
appeal to be considered by the Commission has been provided in the National
Commission for Homoeopathy (General) Regulations, 2023. The Commission shall
follow the same while considering appeal.
(3)
where the Commission has disapproved the
scheme or no order has been passed within fifteen days from the date of
preferring appeal under these regulations, the person concerned may prefer a
second appeal to the Central Government, within seven days of the communication
of such disapproval.
Regulation 15. Withdrawal of recognition or de-recognition of qualification :-
(1) Upon
inspection or assessment, the Medical Assessment and Rating Board for
Homoeopathy shall send report to the Commission for withdrawal of recognition
or de-recognition of qualification granted to the Medical Institution by a
University or Medical Institution on the following reasons, namely :-
(a) the
courses of study and examination to be undergone in, or the proficiency
required from candidates at any examination held by a University or Medical
Institution do not conform to the minimum essential standards specified by the
Homoeopathy Education Board; or
(b) the
standards and norms for infrastructure, faculty and quality of education in
medical institutions as determined by the Homoeopathy Education Board are not
adhered to by any University or Medical Institution, and such University or
Medical Institution has failed to take necessary corrective action to maintain
specified minimum essential standards, the Commission may initiate action in
accordance with the provisions of sub-section (2):
(c) the
Commission shall initiate action to impose penalty or take action for suo-moto
withdrawal of recognition granted to the medical qualification awarded by a
University.
(d) The
Commission on the recommendation shall write to the Government of the State in
which the University or Medical Institution is situated. The State Government
shall seek explanation from the affiliating University and upon receiving such
explanation shall make the recommendations to the Commission.
(e) the
Commission shall, after making such further inquiry as it deems fit, and after
holding consultations with the State Government or Union territory
administration and the authority of the concerned University of Medical
Institution, comes to the conclusion that the recognition granted to such
medical qualification ought to be withdrawn and by order, shall withdraw
recognition granted and upload it on its website for general public
(f)
The Commission shall direct the Homoeopathy
Education Board to amend the entries against the University or Medical
Institution concerned in the list maintained by that Board to the effect that
the recognition granted to such qualification is withdrawn with effect from the
date specified in that order.
Regulation 16. Closure of Homoeopathy Medical Colleges :-
(1) Requirement
and eligibility,-
(a) The existing
Institution seeking for progressive closure or complete closure shall apply to
the Medical Assessment and Rating Board for Homoeopathy with the
recommendations of the concerned State and from the affiliating University.
(b) In case of
progressive closure, closure at first level shall be allowed in the current
academic year and the subsequent years of working shall be closed at the end of
each academic year progressively. However, final closure order shall be issued
after completion of the program(s) and submission of Affidavit/Undertaking
(Form 1) by the College.
(c) In case of
complete closure, the institution shall be closed completely in one instance.
(d) Progressive
closure or complete closure is subject to no pending court case filed against
the Institution by the Commission or State Government or Central Government.
(e) College
shall not be eligible to apply to other courses listed in Minimum Essential
Education regulation.
(f) The
affidavit to be submitted for closure of the College shall be as per (Form 2) of
the regulation.
(2) Procedure:
(a) The
College has to apply to Medical Assessment and Rating Board for Homoeopathy as
per the Regulations.
(b) Medical
Assessment and Rating board or Committee constituted for scrutiny shall verify
the documents submitted by the college.
(c) The
closure of College shall be effected only on receipt of approval by the
Commission.
(3) Applications
of existing institutions which have applied for closure of the institution,
shall be given an extension of permission with zero student intake for the
current academic year, for submission of Inspection report of affiliated
University. Such institutions should submit all relevant documents after all
students passed out (or) redistributed or transferred through affiliated
University to nearby Homoeopathic Medical Colleges as recognised by the
National Commission for Homoeopathy and seek official closure of the college.
(4)
The application for closure of the College
shall be valid for the duration of the course within which the Institution
should submit the required mandatory documents. Medical Assessment and Rating
Board for Homoeopathy may close the College after approval of the Commission
with the intimation to the affiliating University and State Government or Union
territory Administration and shall issue a Public Notice regarding the same. In
case of such institutions where Bank Guarantee is to be released, a penalty of
the value of security deposit as may be decided by the Commission shall be
imposed before the release of same.
Regulation 17. Criteria for relaxation :-
The Commission upon consultation with the
Central Government shall relax Minimum Essential Standards as specified by the
Homoeopathy Education Board for medical institutions which are set up in such
areas like Hills, Tribal, North-Eastern States, or as deemed necessary by the
Commission in consultation with the Central Government subject to the condition
that quality of education and health care services shall not be affected
seriously.
Form-1
[See
regulation 18(1)(b)]
Affidavit
or Undertaking
(To
be issued on Homeopathy Medical College letter head)
To
The
President,
Medical
Assessment and Rating Board for Homoeopathy,
National
Commission for Homoeopathy,
61-65,
Institutional Area, Janakpuri,
New
Delhi-110058
Reference:
Closure of (Name) Homoeopathic Medical College-reg.
Sir,
We
Undertake the following, namely:-
(i) that
the college shall provide requisite fund and facility like infrastructure,
laboratory, library, computers, faculty and clinical training and so on till all
the students studying complete their course.
(ii) that
college shall also make all such arrangements for students who are trailing due
to failure.
(iii) that
college shall bear liability of refunding the caution money to passing out of
the regular as well as trailing students.
(Signature
of Principal with seal)
Form-2
[see
regulation 18(1)(f)]
Closure
of College
(Format
of affidavit to be submitted by the applicant on a non-judicial stamp paper of
Rs. 100/- duly sworn before first class Judicial Magistrate or Notary or an
Oath Commissioner.
I
or We Name Chairman, name of the Trust Society Secretary, name of the trust or
Society, son of ........... aged ........... do hereby solemnly affirm, state
and undertake to comply with the following in connection with our application
of College Name and Address to ........... University, for closure of the
college.
(a) Consequently,
I hereby declare that the Trust (Name of Trust and full address) is responsible
for
(b) The
education and examination related work of the students already admitted in this
course till completion.
(c) Administrative
issues of such students and all staff (teaching and non-teaching).
(d) No
court case is pending against the National Commission for Homoeopathy or
Government of India ........... University, (Place)
(e) No
ragging or women harassment or Police case is pending.
(f) No
punishable action taken by the National Commission for Homoeopathy or
Affiliating University or State Government regarding non-compliance of norms.
Name
of the authorised person executing the undertaking
along
with his or her official position with (Seal)
Verification
I,
the above named deponent do hereby verify that the facts stated in the above
affidavit are true to my knowledge. No part of the same is false and nothing material
has been concealed there from.
Verified
at name of the place on this the date.
DEPONENT
(Name,
designation and address of the executants seal)