National Commission For Indian System Of Medicine (Minimum Essential Standards, Assessment And Rating For Undergraduate Ayurveda Colleges And Attached Teaching Hospitals) Regulations, 2024

 

[01st May 2024]

In exercise of the powers conferred under sub-section (1) and clauses (d), (e), (s), (t), (u), (w), (x), (y), (z), (za), (zb) and (zc) of sub-section (2) of section 55 of the National Commission for Indian System of Medicine Act, 2020 (14 of 2020) and by repealing the following regulations namely the Indian Medicine Central Council (Requirements of Minimum Standard for under-graduate Ayurveda Colleges and attached Hospitals) Regulations, 2016 and the Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admis1sion Capacity by a Medical College Regulations, 2019, in respect of under-graduate the National Commission for Indian System of Medicine hereby makes the following regulations namely:-

CHAPTER 1 PRELIMINARY

Regulation - 1. Short title and Commencement

(1)     These regulations may be called the National Commission for Indian System of Medicine (Minimum essential standards, assessment and rating for undergraduate Ayurveda colleges and attached teaching hospitals) 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 Indian System of Medicine, Act, 2020 (14 of 2020);

(b)      "AACCC" means Ayush Admission Central Counselling Committee.

(c)      "annexure" means an annexure annexed to these regulations;

(d)      "appendix" means an appendix appended to these regulations;

(e)      "assessment of an Institution" means the act of verification of availability of minimum essential standards as specified in these regulations in terms of infrastructure, human resources and functionality of an Institution and its attached teaching hospital;

(f)       "attached teaching hospital" means an Ayurveda hospital that offers standard healthcare services, attached to an Ayurveda Medical Institution for the purpose of teaching and training to the students of Ayurveda;

(g)      "educational ecosystem" means an ecosystem where in all the stake holders of the Institution, all the departments and other units of the Institution function in coordination and collaboration with each other to provide comprehensive education to students in an academic environment;

(h)     "extended permission" means permission for admitting students extended to an Institution fulfilling the criteria for extended permission status as laid down in these regulations, so that the Institute can participate in the counselling process for admitting students without waiting for permission for admission every year unless otherwise denied or specified;

(i)       "functionality of the hospital" means an attached teaching hospital fulfilling all the minimum essential standards as specified by the Commission; that offers clinical training to medical students and provides medical services including consultation, diagnosis (clinical and investigational), treatment (surgical, procedural and medical), preventive health care, medical advice, counselling, nursing care, medicine dispensing, public outreach activities with proper documentation and hospital management system and whose related expenses are reflected in official bank account of the hospital and shall be ready to treat or attend any type of patient at any point of time with its manpower and infrastructure;

(j)       "functionality of the institute" means an Ayurveda Institution fulfilling all the minimum essential standards as specified by the Commission that offers teaching and training to students of Ayurveda as per the course curriculum and syllabus specified by the Commission by establishing educational ecosystem and shall be ready to impart education over and above the minimum essential standards specified by the Commission;

(k)      "fully established Institute" means the Institute or college completed all four phases of establishment namely, letter of permission, first, second, and third renewal of permission;

(l)       "IPD" means In-Patient Department;

(m)    "Institute under establishment" means the new Institute or college undergoing phase wise establishment (that is first, second, third and fourth phase of establishment);

(n)     "letter of intent" (LOI) means preliminary approval, along with conditions and timelines, issued to the applicant, to establish a new Ayurveda college or to increase student intake capacity in existing programs;

(o)      "letter of permission" (LOP) means permission granted to the applicant to establish a new Ayurveda college, or to increase student intake capacity in existing undergraduate programs and to admit the students as per the sanctioned student intake capacity;

(p)      "MARBISM" means Medical Assessment and Rating Board for Indian System of Medicine;

(q)      "minimum essential standards" means the mandatory minimum requirements in terms of infrastructure, human resources, and functionality as well as a level of quality or standards thought to be acceptable as a minimum and below which is unacceptable; and are essential to impart the graduate attributes such as thorough knowledge of Ayurveda classical principles and modern advances; ability of diagnosing common clinical conditions, conducting or prescribing diagnostic tests, interpretation of clinical investigational data and administering clinical services in terms of curative, promotive, preventive, palliative and rehabilitative aspects and also offer both medical, procedural and surgical management besides conducting normal deliveries; adequate communication skills; issuing all types of medical certificates as per requirement and attending medico legal cases;

(r)      "OPD" means Out Patient Department;

(s)      "rating of Institution" means a score or measurement of how good an Institution is. through a rating process carried out by the Medical Assessment and Rating Board for Indian System of Medicine or any designated rating agency based on the parameters laid down by the Board of Ayurveda;

(t)       "renewal of permission (ROP)" means the renewal of permission (that is first, second and third renewal) granted to a college under establishment (that is undergoing second, third and fourth phase-wise establishment) during successive academic years after the issuance of letter of permission, for admitting students as per the sanctioned student intake capacity as specified in the renewal of permission;

(u)     "sanctioned intake capacity" means number of seats sanctioned to a recognised Institution for admission of students in a specified academic program for that particular academic year;

(v)      "The Schedule" means schedule annexed to these regulations;

(w)     "teacher days" means the number of days attended or performed duty by a teacher in a twelve-months period, in the college and its attached teaching hospital as a full-time regular teacher wherein he or she has been appointed;

(x)      "yearly permission" means those Institutes that are not fulfilling the criteria for extended permission but fulfilling the essential minimum standards; such Institute shall participate in the counselling process for admitting students only after obtaining permission for admission every year;

(2)     The words and expressions used herein and not defined in these regulations but defined in the Act, shall have the same meanings respectively as assigned to them in the Act.

CHAPTER 2 GENERAL CONSIDERATIONS

Regulation - 3. Minimum essential standards for annual intake

The minimum essential standards like land, infrastructure and human resources and the like detailed in these regulations shall be for the annual intake capacity of sixty, hundred, one hundred fifty and two hundred.

Regulation - 4. Land Requirement

(1)     The minimum required land shall be as provided under Schedule-I.

(2)     The land shall not be more than in two plots and the distance between the two plots shall not exceed five kilometres.

(3)     If the plots are separated by a road or canal or rivulet but connected with a bridge shall be treated as one piece of land:

Provided that in case of metro, mega, Tier-I and Tier-II cities (X and Y categories) North-Eastern States, Hilly areas and notified Tribal area, the distance between two plots shall not be more than ten kilometres.

(4)     The designated land for an Ayurveda medical institution or colleges, its attached teaching hospital and hostels shall be clearly demarcated and shall not be used for any other purpose other than activities of Ayurveda medical institution or college;

(5)     The land shall be owned by the college or possessed on lease in the name of the college for a period not less than thirty years or the maximum permissible period as per rules and regulations of the respective State Government or Union territory administration.

(6)     In case of Institutions having lease agreement for land, the Institute shall not be granted permission for admission for the last five years of lease period unless the institute submit a notarised affidavit every year mentioning the lease shall be renewed before the expiry of the lease and subsequently submit the renewed lease agreement before expiry of lease period.

Regulation - 5. College campus and general considerations

(1)     The campus designated for an Ayurveda medical college shall consist of followings, namely: -

(a)      Ayurveda medical college along with departments, ancillary sections or units or facilities;

(b)      attached teaching hospital along with ancillary sections or units or facilities;

(c)      hostels and staff quarters;

(d)      in case of two plots, the attached teaching hospital and interns hostels (separately for male and female) shall be in the same campus;

(e)      the campus designated for Ayurveda medical college and attached teaching hospital shall have proper approach road, well-constructed compound wall and with proper arrangements for security;

(f)       all buildings shall have all relevant permissions from the concerned authorities;

(g)      there shall be fire safety certificate, sewage treatment plant, permission from pollution control board for biomedical waste management, disaster management measures, and the like;

(h)     institute shall provide a barrier free environment for the independence, convenience and safety of physically challenged persons apart from ramp and lift;

(i)       the campus shall have appropriate layout for free vehicular movement;

(j)       there shall be demarcated ample parking area. The parking area shall be labelled for category of employees and students;

(k)      the campus shall have adequate water supply, proper drainage system and electricity supply including power backup system;

(l)       there shall be central workshop or maintenance cell for the campus.

(2)     The maintenance cell shall be equipped suitably along with appropriate technical staff appointed or outsourced for the maintenance of electrical, carpentry, plumbing, sanitary, civil works, water supply, waste management, drainage, house-keeping and the like activities related to maintenance. The minimum required constructed area shall be as specified in Schedule-II and the minimum required non-teaching staff shall be as specified in Schedule-V.

Regulation - 6. Official contact details

(1)     All official communication shall be through the official contact number and official e-mail identity document of the Ayurveda medical college only.

(2)     Each Ayurveda medical college shall have an official mobile number for the head of the college (Principal or Director or Dean).

(3)     All official communication shall be through the official contact number and official e-mail identity document only.

(4)     Each college shall have an official e-mail identity document created for official communication and communicate the official e-mail identity document to the Commission, President of all four autonomous Boards and Secretary of the Commission in the following manner, namely:

[Year of establishment of the college unique college identity document provided by MARBISM@service provider (Eg.2023ayu00001@gmail.com)]

(5)     The communication through other mobile numbers and e-mail identity documents other than official number and identity document shall not be entertained.

(6)     The Commission or Boards shall communicate to the college only through official mobile number of the head of the college and official e-mail identity document of the college.

(7)     The college shall ensure proper functionality of the official mobile number and e-mail identity document, in specific cases, the Commission may instruct the college for separate or exclusive mobile number and or email identity document for a particular activity, such exclusive contacts shall be used for that specific purpose only.

Regulation - 7. Bank Accounts

(1)     There shall be official bank accounts separately in the name of the Institution and attached hospital, in case drug manufacturing unit (commercial production) is attached with college, the drug manufacturing unit shall maintain separate bank account.

(2)     All official bank accounts of the Institute shall be in any nationalised banks or any commercial banks approved by the Reserve Bank of India.

(3)     All official transactions (income and expenses) of respective units (college, hospital and drug manufacturing unit, if any) shall be in specified official accounts only.

(4)     All types of fees of students including penalty, if any, shall be collected through the official bank account only.

(5)     The college shall have to issue receipt for all fee payments including penalty, if any, received from the students.

(6)     All types of Institutional expenditure such as salary of teaching staff, non-teaching staff, hospital staff, payments to outsourcing agency, purchases, payment of taxes, maintenance expenditure and the like shall be through the official bank accounts only.

(7)     The annual audit of accounts shall be audited by a registered Charted Accountant Firm or Audit Firm.

(8)     Details of transactions and annual audit report shall be made available to the MARBISM or Commission in the manner as specified by the MARBISM or the Commission from time to time.

(9)     The Medical Assessment and Rating Board for Indian System of Medicine(MARBISM) shall consider only those transactions that are reflected in the Institutional official bank accounts for assessment and rating purposes.

Regulation - 8. Information Technology Cell and Information Technology Infrastructure

(1)     The college shall have an Information Technology Cell equipped to manage all Information Technology related activities of the college and its units including the attached teaching hospital.

(2)     Every institute shall be equipped or established with Learning Management System and Hospital Information Management System as specified by the Commission.

(3)     The institute shall have the internet connection with broad band connectivity of bandwidth not less than 500mbps.

(4)     The Information Technology Cell shall maintain website of the institution or college, Hospital Information Management Software, Digital Library, Learning Management System, College Website, Smart Boards or Multimedia Projectors, Virtual Laboratories, Intranet, Local Area Network Connectivity, Aadhaar Enabled Biometric or iris recognition or face recognition attendance, Closed-Circuit Television and other items as specified by the Commission from time to time.

(5)     The Information Technology Cell shall interface or connect the systems such as Learning Management System, Hospital Information Management Software, Biometric Attendance system (iris or face detection) and the like with Information Technology Systems or command and control centre run by the Commission for real time transfer of data.

(6)     The Information Technology Cell shall coordinate virtual meetings, webinars, video recording of lectures, virtual or hybrid mode visitation or assessment process and the like, Information Technology related activities.

(7)     The Information and Technology Cell shall support all sections of the college in which Information and Technology support is essentially needed.

(8)     The minimum constructed area shall be as specified in Schedule III and the minimum required staff shall be as specified in Schedule V.

Regulation - 9. Biometric attendance system

(1)     The biometric or Aadhaar Enabled Biometric Attendance System or iris recognition or face recognition attendance system as specified by the Commission shall be installed for marking attendance by teaching staff, non-teaching staff, hospital staff, postgraduate students, interns and undergraduate students.

(2)     The biometric attendance marking devices shall be installed at entrance of the college and hospital and shall be under closed-circuit television surveillance. These devices serve the purpose of recording attendance of teaching staff, non-teaching staff, hospital staff, post-graduate students and interns. For recording attendance of under-graduate students, devices as specified by the Commission shall be adopted.

(3)     The closed-circuit television shall be installed in such a manner that the marking of attendance is clearly visible both the face of the staff as well as the attendance recording device.

(4)     The biometric data shall be made available to the concern regulatory body or the Commission or the Autonomous Boards of the Commission on real time basis throughout the year through any agency as assigned by the Commission.

(5)     The attendance device as well as closed-circuit television feed shall be connected or aligned to command-and control centre of the Commission. The Commission or its Autonomous Boards shall have the power to review the data stored at command-and-control centre and in the devices installed at colleges and to take necessary actions.

Regulation - 10. Closed-Circuit-Television

(1)     Cameras for closed circuit television surveillance shall be installed mandatorily at places such as biometric attendance area, classrooms, library, digital library, laboratories, yogya clinical skilllaboratory and examination hall, entrance and exits of college and hospital, Out-Patient Department(OPD)and Inpatient Department(IPD)registration counter, Out-Patient Department block, diagnostic zone, Panchakarma, operation theatre, kriyakalpa section, anusastrakarma unit, labour theatre and at other places as per the Institutional requirement.

(2)     The minimum configuration of cameras shall be such that face and other details are clearly visible and the cameras shall be capable of day and night recording.

(3)     The digital video recorder shall have the capacity to store the data of minimum six months:

Provided that the institute shall maintain data-backup for at least three years and shall produce to the Commission or its Autonomous Boards as and when required.

(4)     The closed-circuit-television shall be aligned with the central server of the Commission or as specified by the Commission.

Regulation - 11. College website

(1)     The Institute shall have to maintain exclusive website in the name of the Institute.

(2)     The website is to be updated periodically and upload the details as specified by the Commission and its Autonomous Boards.

(3)     The Commission shall be capturing the data continuously at different intervals.

(4)     It shall be the responsibility of the college to check the authenticity of the data, information and details made available on its website.

(5)     The data pertaining to previous month shall be uploaded every month on or before tenth of the preceding month.

(6)     The college shall maintain the following details on college website namely: -

(a)      details of Director or Dean or Principal and Medical Superintendent including their name, date of birth, photograph, unique teachers code, registration number, educational qualification, designation, date of joining, experience, contact mobile number, e-mail and the like;

(b)      details of registrations, approvals and affiliations, permission status;

(c)      details of all teaching staff along with their qualifications, registration number, teacher code and their academic and other professional notification, designation, date of joining, experience, teaching department, contact mobile number, e-mail and the like;

(d)      specialities of the hospital and the consultants their Out door Patient Department days and timings;

(e)      details of non-teaching staff of college and hospital staff including educational qualifications name of post, department or section or unit and the like;

(f)       list of students admitted, merit-wise and category-wise for the current and previous years;

(g)      university examination results and a comparative graph with the previous three years;

(h)     year wise details of the research publications by the students or faculties;

(i)       details of continuous medical education programmes, seminars, conferences, workshops, faculty development programs, capacity building programs, hands-on training, research projects, collaborative programs and any other academic or clinical programs conducted by the Institution ;

(j)       details of educational programs being conducted including intake capacity;

(k)      accreditations, awards, appreciations, if any, received by the Institute;

(l)       hospital statistics and comparative data or graphs with previous years data; and

(m)    announcements of forth coming events like seminars, workshops and the like.

Regulation - 12.

In order to maintain the quality standards, instruments, equipment, chemicals, reagents, furniture, electronic appliances and the like with Bureau of Indian Standards certification may be used.

CHAPTER 3 MINIMUM ESSENTIAL STANDARDS FOR THE AYURVEDA MEDICAL INSTITUTE

Regulation - 13.

The Institutes offering the Bachelor of Ayurvedic Medicine and Surgery, undergraduate education in Ayurveda shall be equipped with minimum prescribed infrastructure, qualified and skilfull human resource and with proper and effective functionality.

Regulation - 14.

(1)     The administrative section of the college shall have the following units, namely:

(a)      office of Head of the Institute (Director or Dean or Principal) including anteroom and attached toilets;

(b)      personal assistant to head of the Institute;

(c)      visitors lounge for visitors to the head of the Institute;

(d)      office superintendent;

(e)      clerical staff, establishment and accounts section with cash counter;

(f)       visitors lounge for office visitors;

(g)      record room;

(h)     central store;

(i)       pantry;

(j)       toilets for office staff;

(k)      college council meeting room; and

(l)       deputy Director or Deputy Dean or Vice-Principal (two posts in case of intake capacity more than hundred.

(2)     The minimum built up area required for each unit of administrative section shall be as specified in Schedule II of these regulations.

Regulation - 15.

The standards, norms and minimum number of lecture halls or classrooms required shall be the following, namely:-

(1)     Classrooms shall be with seating capacity more than twenty per cent. of intake capacity as provided in the Table-1 of these regulations.

(2)     All the classrooms shall be of information communication technology enabled, equipped with smart boards, audio-visual gadgets, Internet connection or Wi-fi facility and the like.

(3)     All the classrooms shall be under the Closed-Circuit-Television surveillance.

(4)     Closed-Circuit-Television shall cover the entire classroom, the configuration of the camera is such that the students can be identifiable on magnification.

(5)     The minimum norms and standards for lecture halls or class rooms shall be as provided inTable-1.

 

Table-1

Minimum Norms and Standards for Lecture Halls or Class Rooms

(6)     The classrooms shall not be too long or too wide and the seating arrangement shall be theatre type (hall for lectures with seats in tiers) and may be preferably semi-circular so that every student have clear visibility of teacher and also the black board or smart board as the case may be. The size of the central display of classroom shall be in proportion to the classroom capacity and additional display may be arranged for the students sitting at rear-end;

(7)     In case, the college and hospital are located in separate campuses there shall be one classroom (with seating capacity and other facilities as specified for respective intake capacity) in the campus of hospital building or in the hospital building itself.

Regulation - 16. Multi-purpose hall

(1)     The multipurpose hall for conduction of seminar or conference or examination or yoga and the like activities shall have constructed area as specified in Schedule III.

(2)     This hall shall be provided with suitable and adequate furniture, yoga mats, audio-visual facility, Closed Circuit-Television surveillance and the like.

Regulation - 17. Central library

(1)     The Central library shall have good ventilation, proper lighting, appropriate seating arrangement, well arranged book stacking and the like.

(2)     The minimum qualifications and experience and the minimum number of staff required for library shall be as provided in Schedule V.

(3)     The library shall have minimum requirements such as constructed area, seating capacity, number of books and the like, as provided in Table-2.

 

Table-2

Minimum Essential Standards for Central Library

(4)     The biometric attendance for all students and teaching staff shall be made available in the central library.

(5)     The catalogue coding system (physical or automated) shall be made available at the library entrance.

(6)     There shall be display facility at appropriate place in library for newly arrived books. All the newly arrived books are to be displayed for specific duration as per the Institutional library policy or minimum of fifteen days.

(7)     The seating arrangement in reading room shall be unidirectional pattern and face to face seating shall beavoided or partition shall be provided in case of face-to-face seating arrangement.

(8)     The size of the reading room table for single user shall be 900 x 600 millimeter, 1600 x 600 millimeter for two readers and 2400 x 600 millimeter for three readers with lap top charging facility. Height of the table top shall be 750 millimeter and that of foot rest rod shall be 150 millimeter.

(9)     All books and journals shall be staked in open shelves without locking to provide students free access to books. All rare and out of print books, old manuscripts and listed books may be kept in closed shelves.

(10)   Entire library shall be under Closed-Circuit-Television surveillance.

(11)   Every library user including teaching and senior officials of the Institute shall maintain silence and library etiquettes as specified in library policy. The library etiquettes shall be displayed at the entrance of the library.

(12)   The minimum working hours for library Monday to Saturday shall be from 9:00 A.M. to 8:00P.M. without any break and on Sunday shall be from 10:00 A.M. to 2:00 P.M. The working hours prescribed in these regulations are minimum prescribed working hours, the colleges may extend working hours of the library.

(13)   The central library shall also include library office, seating arrangement for library staff, dedicated space for new arrivals and books under maintenance or binding, book issue and return and the like;

(14)   The library shall have toilets facility for male and female students and drinking water (hot and cold) facility.

(15)   The library shall make available all journals and books published by the Central Council for Research in Ayurvedic Sciences, all National Institutes and the Institute of Teaching and Research in Ayurveda-Institute of National Importance.

(16)   The central library shall provide the following services, namely: -

(a)      book issue and return;

(b)      indexing;

(c)      copying facility;

(d)      book reservation system;

(e)      assistance in using library;

(f)       library shall provide magazines and newspapers, suitable study or reading material for non-teaching staff, competitive examination books and the like for the students those who are attending various competitive examinations.

(g)      entire library shall be barrier free movement to facilitate, easy access to all people including differently abled (Divyangjan);

(h)     if the college is located in University campus and if the University library is in a separate building, then an exclusive wing for Ayurveda shall be provided in the University library building or if the college is independent and not located in University campus, then the college shall have a central library;

(i)       entire library shall be provided adequate lighting and cross ventilation. As far as possible lighting shall be natural light with additional electrical fittings as required. The artificial light shall depict as far as possible natural light and without glare and reflection, so that readers will not get eye strain and the colours are appreciated well;

(j)       the architecture or interior of the entire library shall be such that, there shall not be any resound or echo in the library;

(k)      stocking facility for student belongings and laptop charging points shall be made available in library premises itself; and

(l)       well defined Institutional Library Discipline Maintenance Policy duly approved by the College Council shall be in place.

Regulation - 18. Digital Library

The standards and norms for the digital service shall be the following, namely:-

(1)     a Digital library shall be provided for students to browse internet; access to e-journals, e-content, e-books; educational Compact Discs and the like, e-resources;

(2)     The minimum essential standards for digital library shall be as provided in the Table-3.

 

Table-3

Minimum Essential Standards for Digital Library

(3)     The digital library shall include office space and seating for digital library in-charge, stations with computer systems having broad band connectivity, storage facility for Compact Discs, headphone sets and the like.

(4)     The minimum working hours of digital library on all working days (Monday to Saturday) shall be from 9:00 A.M. to 8:00P.M. without any break.

(5)     On Sundays the working hours for digital library shall be 10:00 A.M to 2:00 P.M.

(6)     The working hours prescribed in these regulations are minimum prescribed working hours.

(7)     The colleges may extend working hours of the digital library.

(8)     The minimum qualifications, experience and the minimum number of staff required for digital library including information technology cell shall be as detailed in Schedule V.

Regulation - 19. Teaching Departments

(1)     There shall be fourteen teaching departments.

(2)     The minimum norms and standards of teaching departments shall be the following namely:-

(a)      teachers shall be accommodated in respective departments with adequate space and privacy in separate room or cubicle for each teacher;

(b)      minimum constructed area shall be fifteen, thirteen and ten square metre for Professor, Associate Professor or Reader and Assistant Professor or Lecturer respectively;

(c)      open seating arrangement for multiple teachers in common hall or department shall not be permitted;

(d)      each department shall be provided with computers, printers, and internet facilities;

(e)      each department shall be provided with an e-display facility to display e-contents such as videos, images, posters, charts, subject related information, models, treatment methods, surgical procedures, pathological slides, instruments, preparation of medicines, medicinal plant images, herbarium, X-rays, diagnostic tools and the like as applicable to each department for effective teaching;

(f)       the minimum equipment, instruments, chemicals, reagents, glassware and the like, required for practical laboratories, museums and other units is provided in Schedule VI to XIV. Quality council of India certified Equipment and instruments shall be preferred to available extent.

(g)      the departments conducting practical training shall maintain adequate facilities as per the student capacity to conduct all practical listed in the syllabus;

(h)     the departments and their associated units shall have proper ventilation and lighting, properly constructed with good interiors. Internal partitions shall be good enough to prevent cross disturbance and with good ambience.

(i)       The minimum constructed area required for each teaching department and their units shall be as provided in Schedule III of these regulations.

(3)     Samhita Siddhanta and Sanskrit: The department shall provide the following facilities, namely;-

(a)      departmental library, tutorial room and seating arrangement for non-teaching staff, computers, printers and internet facility E-display facility to display e-content (videos, images, information and the like);

(b)      the language laboratory for Samhita Siddhanta and Sanskrit shall provide to promote language skill, communication skill, skill in phonetics and the like in Sanskrit or English or any other language as the case may be. The software may be installed in the computer systems and provide additional requirements such as internet, microphones, headsets and the like.

(c)      The minimum constructed area and the number of computer systems required shall be provided in the table-4:

 

Table-4

Minimum Essential Standards for Language Laboratory

(4)     Rachana Sharir department shall provide the following facilities, namely:-

(a)      departmental library, dissection hall, museum, embalming room, cadaver storage tank or freezer and storage facility for student belongings;

(b)      seating arrangement for non-teaching staff, computers, printers and internet;

(c)      E-display facility to display e-content (videos, images, information and the like);

(d)      the size of the dissection hall shall be made available to accommodate fifty per cent. of annual intake capacity (minimum 4.2 square meters per student) including adequate ventilation and exhaust facility, hand wash, virtual dissection or e-dissection facility in dissection hall;

(e)      demo and dissection stations to facilitate clear visibility of dissection demonstration to all students especially small parts;

(f)       one Demo station with shadow less Operation Theatre light with inbuilt high resolution closed-circuit television camera, dissection table and other accessories required for demonstration of dissection;

(g)      dissection Practice Stations shall contain display unit (smart television or light-emitting diode screen or smart board and the like) that connected to Closed Circuit Television camera of demo station.

(h)     each Dissection Practice Stations shall have adequate space to accommodate at least ten students and big dissection table;

(i)       the department of Rachana Sharira and its associated units are preferably be located on top floor or at the end part of the college building; and

(j)       the minimum constructed area and other minimum requirements for Rachana Sharira department is provided in the Schedule III and VII.

(5)     Kriya Sharir department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility, seating arrangement for non-teaching staff, E-display facility to display e-content (videos, images, information and the like);

(b)      physiology or Kriya Laboratory (with optional facility for bio-chemistry testing): laboratory tables with chemical racks, wash basin with water tap, gas burners and gas connection; facility for electrocardiogram recording and other human related practical; and

(c)      the minimum requirements for Kriya Sharir department shall be as specified in Schedule III and VIII.

(6)     Dravyaguna Vijnana department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility, seating arrangement for non-teaching staff;

(b)      herbarium-cum Dravyaguna museum having dry specimens, wet specimens, e-resources of medicinal plants, e-display facility to display e-content (videos, images, charts, information and the like);

(c)      well-developed herbal garden having a minimum of two hundred species of medicinal plants that are commonly being used;

(d)      plants shall be labelled with quick response codes to provide the details of medicinal plants including local name, vernacular names, botanical name, family name, identification points, medicinal properties and the like.

(e)      laboratory with adequate facilities to conduct dravyaguna, practical (pharmacognosy, pharmacology and others) as listed in syllabus ; and

(f)       the minimum requirements for department of Dravyaguna department and its units shall be as specified in Schedules III and IX.

(7)     Rasashastra and Bhaishajyakalpana department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers with internet facility and seating arrangement for non-teaching staff ;

(b)      the teaching pharmacy for teaching, demonstration and training of students but not for commercial production. The medicines prepared as part of practical training shall not be administered to patients;

(c)      the teaching pharmacy may preferably be located at corner or end of the college building, or in a separate building in the same campus. In case, if the Institute is attached with pharmacy of commercial production, it shall not be treated as teaching pharmacy;

(d)      the pharmacy shall be equipped with adequate facilities including exhaust or chimney or chemical hood that are required to conduct listed practical;

(e)      display of raw drugs, minerals, metals, musha, yantra and the like in the museum;

(f)       e-display facility to display e-content (videos, images, charts, information and the like); and

(g)      the minimum requirements of for department of Rasashastra and Bhaishajyakalpana as provided in Schedule III and X.

(8)     Quality Testing laboratory shall provide the following facilities, namely:-

(a)      an independent unit and a common facility;

(b)      designated faculty member of Rasashastra Bhaishajyakaplana or Darvyaguna in-charge of this laboratory;

(c)      available adequate facilities to conduct quality control tests as listed in Rasashastra-Bhaishajyakalpana and Dravyaguna syllabus;

(d)      this laboratory facilitate students and staff to conduct research activities; and

(e)      the minimum requirements for Quality Control laboratory shall be made available as specified in Schedules III and XI.

(9)     Roganidana and Vikritivijnana department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers, internet facility and seating arrangement for non-teaching staff ;

(b)      independent pathology laboratory for the department (apart from clinical or pathology laboratory of hospital) with adequate facilities to conduct Roganidana related practical ;

(c)      museum with pathological specimens, typical X-rays and the like, e-display facility to display e-content (videos, images, charts, pathological histo-pathology slides, information and the like) ; and

(d)      the minimum requirements for Roganidana and Vikritivijnana shall be made available as specified in Schedules III and XII.

(10)   Agada Tantra department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility and seating arrangement for non-teaching staff ;

(b)      adequate facility for testing various poisons including food adulterants and the like ;

(c)      museum with weapons, snakes, poisonous animals and the like, e-display facility to display e-content(videos, images, skin lesions, charts, information and the like) ; and

(d)      the minimum requirements for Agada Tantra shall be made available as specified in Schedules III and XIII.

(11)   Swasthavritta and Yoga department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility and seating arrangement for non-teaching staff ;

(b)      nutrition laboratory and e-display facility, to display e-content (videos, images, charts, information and the like) ; and

(c)      the minimum requirements for Swasthavritta and Yoga shall be made available as specified in Schedules III and XIV.

(12)   Kayachikitsa department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility, e-display facility to display e-content (videos, images, charts, clinical presentations, information and the like) and seating arrangement for non-teaching staff; and

(b)      the minimum requirements for department of Kayachikitsa shall be made available as specified in Schedules III and VI.

(13)   Panchakarma department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility; e-display Facility to display e-content (videos - procedures, preparations, images, charts, information and the like) and seating arrangement for nonteaching staff ; and

(b)      the minimum requirements for the department of Panchakarma shall be made available as specified in Schedules III and VI.

(14)   Shalya Tantra department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility; e-display Facility to display e-content (videos-surgical procedures and the like images, charts, information and the like) and seating arrangement for non-teaching staff ;

(b)      museum with gall stones, renal stones, tumours and the like typical X-rays, Ultrasonography reports and the like ; and

(c)      the minimum requirements for department of Shalya Tantra shall be made available as specified in Schedules III and VI.

(15)   Shalakya Tantra department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility; e-display facility to display e-content (videos-surgical procedures, kriyakalpa procedures and the like images, charts, information and the like) and seating arrangement for non-teaching staff ; and

(b)      the minimum requirements for the department of Shalakya Tantra shall be made availableas specified in Schedules III and VI.

(16)   Prasuti and Streeroga department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers, internet facility, e-display facility to display e-content (videossurgical procedures, kriyakalpa procedures and the like images, charts, information and the like) and seating arrangement for non-teaching staff ; and

(b)      the minimum requirement for department of Shalakya Tantra shall be made availableas specified in Schedules III and VI.

(17)   Kaumarabhritya department shall provide the following facilities, namely:-

(a)      departmental library, computers, printers and internet facility, e-display Facility to display e-content (videos, images, charts, information and the like); and

(b)      the minimum requirements for department of Kaumarabhritya shall be made available as specified in Schedules III and VI

Note 1: All units of one department such as seating arrangement for teachers, laboratories or dissection hall, museum, teaching pharmacy and the like as applicable shall be located together with the department with adequate space.

Note 2 : The Commission may revise syllabus from time to time and accordingly requirement of equipment and other facilities may vary. The Institutes shall have to fulfil the requirement as per the curriculum and syllabus prescribed by the Commission.

Note 3 : Working tables of all the laboratories should be of hard stone or stainless steel and there should be arrangement of proper shelves and running water taps in wash basin.

Note 4 : The words vijnana, vigyan (a) and vidnyan (a) are synonymous and give same meaning.

Regulation - 20. YOGYA-Clinical skill laboratory or simulation laboratory

(1)     The Institute shall have YOGYA-Clinical skill laboratory or simulation laboratory with the following facilities, namely:-

(a)      models, mannequins, virtual or augmented reality teaching and training technology, simulators to cater the needs of training of clinical and other skills as per the prescribed curriculum and syllabus;

(b)      proper storage facility for storage of mannequins, simulators and other training materials;

(c)      office space for the coordinator, office assistant and attendant;

(d)      demonstration and practice rooms equipped with information communication technology like smart board, audio-visual equipment and the like; and

(e)      reception, record keeping facility, storage facility for student belongings, shoe racks at entrance with sufficient number of slots.

(2)     if the college is located in University campus and if the simulation laboratory is located in a separate building as a common facility, in such case the same facility may be utilised for Ayurveda college provided that there shall be dedicated demo and practice rooms for Ayurveda college and at least one faculty member of Ayurveda college shall be in the managing or co-ordinating team of simulation laboratory.

(3)     the minimum requirements and standards for Yogya-clinical skill laboratory shall be as provided in the Table5below and in Schedules III, V and XV.

 

Table-5

Minimum Essential Standards and constructed area required for Yogya-clinical skill or simulation laboratory (Intake capacity wise)

Regulation - 21. Human Resources Development Cell

(1)     The Institutes shall establish human resource development cell.

(2)     This cell shall serve as medical education technology training unit or quality improvement program conduction unit for teachers as well as orientation or training to medical, paramedical, technical, administrative and supportive staff of the Institution.

(3)     The human resources development cell shall contain an office for coordinator and office assistant and hall with adequate furniture that is suitable for conducting workshops with accommodation capacity of minimum thirty participants.

(4)     The hall shall be enabled with information communication technology, equipped with audio-visual system, multimedia projector or smart interactive board, computer, laptop, Wi-Fi connectivity, sufficient laptop charging points for participants, printer and copier.

(5)     There shall be photography facility and audio and video recording facility for the development of e-teaching content.

(6)     There shall be a Human Resource Development Committee for the Institute. The composition of the said committee shall be as provided in Table-6.The committee shall plan, execute and monitor the activities of Human Resource Development cell:

 

Table-6

Composition of human resource development committee

(7)     The committee shall identify the skills, techniques or knowledge that are to be trained or oriented for each category of employees and prepare the calendar of schedule and announce and implemented accordingly. This ensures three hundred sixty-degree approach and overall development of functionality of the Institution.

(8)     The employees of college and hospital may be grouped under the following headings for the purpose of training, orientation, upskilling, reskilling activities, namely:-

(a)      teaching staff, library staff, physical education instructor, yoga demonstrator;

(b)      administrative staff;

(c)      nursing staff and lab technicians;

(d)      Panchakarma therapists including therapists of kriyakalpa, anusastrakarma;

(e)      technical staff (information technology, electrical, plumbing and the like);

(f)       cooks, pathya cooks, cooks of Panchakarma preparation room;

(g)      supportive staff (garden workers, drivers, security and the like); and

(h)     menial staff or housekeeping or multi-tasking staff.

(9)     Minimum requirements and standards required for Human Resource Development Cell shall be as provided under the Schedules III and V.

Regulation - 22. Research Innovation and Entrepreneurship Development Cell

(1)     The norms, standard and infrastructure of Research and Innovation cell shall be as provided in Schedule III.

(2)     A room with minimum of thirty square meter with adequate furniture and document storage shall be provided for Research and Innovation cell. This cell shall facilitate activities related to innovation, incubation, research, publication and intellectual property rights;

(3)     The college shall constitute a Institutional Innovation committee. The institutional Innovative Committee shall consists of the following persons, namely:-

(a)      head of the Institute- Chairperson;

(b)      senior faculty member known for visionary and creative activity- co-ordinator;

(c)      three faculty members (one from each profession) - Member; and

(d)      two students (one boy and one girl) from each batch - Member.

(4)     The Institutional Innovation Committee shall identify or invite the innovative ideas from the students, teachers and other staff of the Institute and facilitate to incubate or nurture the ideas and to translate to useful products or outcome. Innovations may be in teaching, diagnostics, therapeutic equipment, surgical equipment, dosage forms, drug delivery systems, software, applications, assessment scales and the like.

(5)     A faculty member of the college familiar with research, publication and Intellectual Property Rights or who has undergone training conducted by the Commission or as specified by the Commission from time to time or after appointment of coordinator he or she shall undergo the training within six months.

(6)     Every Institute shall develop institutional policy to support activities related to innovation, incubation, research, publication, Intellectual Property Rights, disbursement of research grants, research incentives, publication incentives and the like.

(7)     The policy shall be oriented to all stake holders and developed implementation and monitoring mechanism.

Regulation - 23. Internal Quality Assurance Cell

(1)     Each college shall have internal quality assurance cell for planning, guiding, and monitoring quality assurance and quality enhancement activities of the Institute.

(2)     The Internal Quality Assurance Committee shall consists of the following persons, namely:-

(a)      the head of the Institution (Principal or Director or Dean) - Chairperson;

(b)      medical Superintendent or Deputy Medical Superintendent- Member;

(c)      three senior faculties (one from each professional course)-Member;

(d)      two senior administrative staff (one from college and one from hospital)- Members;

(e)      Matron-Member;

(f)       one external expert on quality management- Member; and

(g)      a senior faculty member- Member secretary.

(3)     The Internal Quality Assurance Committee shall meet at least once in every quarter;

(4)     The functions of the Internal Quality Assurance Cell shall be the following, namely:-

(a)      development and application of quality parameters for various academic, clinical and administrative activities of the institute;

(b)      monitor implementation of vision document of the institution ;

(c)      facilitating the creation of a learner-centric environment and educational ecosystem;

(d)      arrangement for three hundred and sixty degree feedback on quality related Institutional process;

(e)      documentation of all activities of the college leading to quality improvement; and

(f)       coordinating quality related activities and dissemination of best practices.

(5)     The minimum norms and standards required for Internal quality assurance cell shall be as provided in Schedules III and V.

Regulation - 24. Composition of the college council and its function

(1)     The Head of the Departments shall be the members and Principal or Director or Dean shall be the Chairman.

(2)     The college council shall meet at least four times in a year to draw up the implementation strategy of curriculum and training program, enforcement of discipline and other academic matters and shall keep the records of the same.

(3)     The college council shall also organise regular inter-departmental meetings like grand rounds, statistical review meetings, clinical meetings and research review in the Institution regularly.

(4)     The college council shall plan, review and upgrade academic, healthcare, research and co-curricular or extracurricular activities of the institution, strategic planning and implementations, students performance and improvisation.

(5)     The college council shall develop vision document of the Institution and periodically monitor its implementations.

(6)     The college council shall review academic audit report of the Institution as per the guidelines of the Commission and the Institute shall submit the academic audit report in the prescribed format in such manner to the Commission within the timeframe, specified by the Commission from time to time.

(7)     The minimum constructed area required for college council meeting room shall be as provided in Schedule II.

Regulation - 25. Academic Committee

(1)     The College shall constitute Academic Committee for planning, execution and monitor teaching schedules.

(2)     The teaching schedules shall be of integrative in nature and shall be announced one month before.

(3)     The teaching schedules shall be hosted on institutional website as well as Learning Management System portal.

(4)     The academic Committee shall consist of the following persons, namely: -

(a)      Vice-principal or deputy dean or deputy director - Chairperson; and

(b)      one faculty member from each department - Members.

Regulation - 26. Students council and its composition

(1)     There shall be student council. The college shall constitute students council by selection process unless specified by the affiliating University.

(2)     The student council shall consist of the following persons, namely: -

(a)      chairman;

(b)      general secretary;

(c)      members: (class representatives of all batches);

(d)      literary secretary;

(e)      cultural or fine arts secretary;

(f)       sports secretary;

(g)      lady student representative;

(h)     national service scheme representative; and

(i)       additional members as per the institutional requirement.

(3)     the minimum constructed area required for student council room shall be as provided in Schedule III.

Regulation - 27. Constitution and function of the Student support, career guidance and placement cell

(1)     The function of the cell shall be the following, namely:-

(a)      the cell is intended to support and encourage students in academic, social, emotional, personal, career developments and placements;

(b)      the cell may identify various opportunities for higher education and placements and advice the students accordingly;

(2)     The composition of the Student support, career guidance and placement cell shall be the following persons, namely: -

(a)      A senior faculty -Convener; and

(b)      Members:-

(i)       three faculty members (at least one female);

(ii)      two student representatives (one male and one female) from each batch including interns; and

(iii)     two parent teacher association representative.

(3)       The Institute shall appoint a counsellor part-time basis for counselling of students with social and emotional problems.

(4)       The minimum constructed area required for this cell shall be as provided in Schedule III.

Regulation - 28. Conduction of co-curricular and extra-curricular activity

(1)     The Institute shall provide adequate facilities and facilitate for conduction of following co-curricular and extra-curricular activities, namely: -

(a)      physical educational facility;

(b)      recreational facility;

(c)      activities related to National Service Scheme and the like;

(d)      the Institute shall provide opportunity for the formation of various student clubs such as adventures club, science club, environment club, Sanskrit club, photography club, animal lovers club and the like;

(e)      community outreach programme, cultural events and the like;

(f)       medical camps or village adoption or health awareness programme and the like;

(g)      field visits or survey and the like; and

(h)     conducting seminar, workshop, brain storming sessions, symposium and the like.

(2)     The Minimum requirements of co-curricular and extra-curricular facilities shall be as provided in schedules III and V.

Regulation - 29. Grievance Redressal Cell

(1)     The complaint or suggestion boxes appropriately labelled including the data of next opening shall be installed at appropriate places of the Institution.

(2)     The complaint or suggestion boxes are to be periodically opened by the Grievance Redressal Committee, a record of the complaint or suggestions, action taken report and the outcome shall be maintained.

(3)     The Institute shall have the policy of constitution of Grievance Redressal Cell Committee and its functionality;

(4)     The minimum constructed area required for this cell shall be as provided in Schedule III.

Regulation - 30. Committee Against Sexual Harassment

(1)     Each college shall have a Committee against Sexual Harassment for the creation of safe, equitable and inclusive campus environment.

(2)     The committee shall deal the complaints or grievances pertaining to sexual harassment, sexual misconduct, and sexual assault committed by students, faculty staff and other staff and visitors on campus and shall create awareness on sexual harassment.

(3)     The committee shall ensure that there is a confidential procedure are followed in receiving and handling of complaints.

(4)     Each Institute shall have their institutional policy in the constitution of the Committee and its function.

(5)     The minimum constructed area required for this cell shall be as provided in Schedule III.

Regulation - 31. Common facilities

(1)     There shall be the following common facility available in the Institution, namely:-

(a)      one common room with attached toilets for boys;

(b)      one common room with attached toilets for girls;

(c)      one common room with attached toilets (separately for male and female) for non-teaching staff;

(d)      adequate furniture and recreational facilities;

(e)      adequate number of toilets at appropriate and easily accessible places separately for male and female students; and

(f)       sanitary napkin dispenser and incinerator be provided in all female toilets.

(2)     The Institute shall also provide the transportation, Bank with automated teller machine, canteen and the like.

(3)     The minimum constructed area required for common rooms shall be as provided in Schedule III.

Regulation - 32. Hostels

(1)     There shall be separate hostels for boys, girls students and intern-boys and intern-girls with adequate accommodation, mess, reading room, recreational facility with proper security.

(2)     The hostel shall be located in the institutional campus. In case, if the hospital is located in separate campus there shall be transport facility and the interns hostels shall be in the hospital campus.

Explanation.- The hostels designated for boys and girls students shall be having entry or exit timings that restrict movement. As the interns have to attend hospital duties and to attend emergencies, interns are to be provided separate hostels, so that interns can attend clinical duties comfortably and at the same time other students safety shall also be ensured.

Regulation - 33. Canteen

There shall be a canteen obtained appropriate licences as applicable, with adequate seating capacity, separate sections for consultants including teaching staff, interns and medical students, patients and their attendants in the campus. In case, if the college and hospital are in the separate campus, then separate canteen in both the premises shall be made available.

Regulation - 34. Human Resources

(1)     The Minimum norms, standards and number of teaching and non-teaching staff of the college shall be the following, namely:-

(a)      the qualifications and experience of teaching staff shall be as provided under the National Commission for Indian System of Medicine (Minimum Standards of Undergraduate Ayurveda Education) Regulations, 2022;

(b)      the minimum number of teaching staff shall be as provided in Schedule IV;

(c)      excess higher faculty in the department can compensate lower faculty:

Provided that lower faculty cannot compensate higher faculty.

(2)     In case of multiple professors are available in the department, the headship of department shall be among professors on seniority and rotation basis for every three years.

(3)     The minimum number of non-teaching staff and the minimum qualifications shall be as provided in Schedule V Skilled professionals trained by any of the skilling agency under Ministry of Skill Development and Entrepreneurship shall be given preference in appointment.

(4)     The head of the Institute shall undergo the capacity building or orientation programme on Educational Administration conducted by the Commission or as provided by the Commission. It is a mandatory requirement for holding the post of the head of the Institution, failing which he or she shall not be considered for the post of head of the Institution by the Medical Assessment and Rating Board for Indian System of Medicine.

(5)     Head of the institute may be incumbent teacher from any teaching department and can be teaching staff of that department concurrently but not head of the department.

Regulation - 35. Calculation of Teacher days and period

(1)     Teacher days shall be calculated individually for every teacher and cumulatively for all teachers of the Institution.

(2)     The period of calculation shall be preceding twelve months to the month of assessment.

(3)     If the assessment is being carried out in the month of May, then the period of calculation shall be from the month of May to April (twelve months).

(4)     Working days of a teacher shall be considered from the attendance (biometric or iris recognition or face recognition or any other as specified by the Commission from time to time) available at central server or central command centre.

(5)     Working days of the Institution shall be considered, total number of days in that particular assessment period excluding official holidays for that period.

(6)     The holidays notified by the Central Government and the State Governments and the holidays declared by the District Collector shall only be considered as holidays.

(7)     The college shall have to upload information with respect to holidays declared by the Central Government or State Government (in the manner as specified by the Commission from time to time).In the case of any local official holidays information shall be uploaded with proper document within ten days of declaration of holiday.

(8)     No request shall be considered beyond ten days.

(9)     Data available in the central server shall only be considered for calculation of individual teacher days as well as cumulative teacher days of the Institution.

(10)   Individual Teacher days shall be calculated on the following basis, namely:-

(a)      number of days a teacher attended the duties in the college as a full-time teacher during the period of calculation;

(b)      number of working days, the teacher was attached to the Institution during the period of calculation.

Illustration.- If a teacher was attached to the Institution for a period of six months in the period of calculation during this six months how many days are the working days and how many days the teacher attended the college as fulltime teacher are considered for teacher days calculation.

(11)   Individual teacher days are calculated as provided under the formula below:

Number of days attended the college as full-time teacher

X 100

Number of working days in the period the teacher attached to the Institution

(12)   Each teacher shall have to attend a minimum of seventy-five per cent. of working days as provided under the National Commission for Indian System of Medicine (Minimum Standards of Undergraduate Ayurveda Education) Regulations2022.

(13)   All types of leaves including official duties or deputations except medical leave, shall be not more than twenty-five per cent. of all working days of the assessment period.

(14)   Twenty-five per cent. of absence from the teaching shall not be permitted in continuation except maternity leave and medical leave for prolonged illness. It shall be the responsibility of the Institute to make alternate arrangements for the completion of syllabus in case of prolonged leave of a teacher. In such case the Commission may constitute a Medical Board to examine and verify the prolonged medical leave.

(15)   The cumulative Teacher Days of the Institution shall be not less than seventy-five per cent. and is calculated as provided under formula below: -

Total working days attended by all the teachers during the assessment period

X100

Total number of working days of all teachers of the Institution during the assessment period

Note 1:Total working days attended by all the teachers during the assessment period may be arrived by adding individual attendance of all teachers.

Note 2:Total number of working days of all teachers of the Institution during the assessment period may be arrived by multiplying number of working days in that assessment period with minimum number of teachers specified for that particular intake capacity.

Illustration. - Forty teachers are the minimum requirement of teachers and the working days are three-hundred days for that assessment period. Then the total working days of all teachers of the Institution shall be: 40 X 300=12000.

Regulation - 36. Relieving and replacement of teaching staff

(1)     The teaching staff shall be relieved on resignation within the notice period of maximum thirty days, except in case of teachers with pending legal issues.

(2)     The colleges withholding the staff beyond the specified period, not issuing relieving order and experience certificate shall be penalised by the Medical Assessment and Rating Board of Indian System Medicine.

Provided that, if a teacher got government appointment, the teacher shall be relieved as per the request made by him.

(3)     In case of teaching staff relieved from the Institution, the Institute shall replace the vacant post with eligible teacher within three months from the date of relieving. In case of delay in appointment, the college shall be penalised three times of the minimum salary or as specified by the Medical Assessment and Rating Board of Indian System Medicine or by the Commission from time to time for each month of the delayed period.

(4)     The period of delay in appointment of Teaching staff shall not be more than three months and such delay shall be treated as non-appointment of Teaching staff.

Regulation - 37. Official Duty

(1)     The Institutes shall depute the staff on official duty in the following conditions, namely:-

(a)      in case of official assignments by the Commission or its Autonomous Boards; and

(b)      in case, the Commission conducting any training programs or capacity building programs or any other such programs, and if indicated to depute the staff for such programs.

(2)     Official duty leave shall be sanctioned for the days specified along with the days of travelling and to bear the travelling, boarding and lodging expenses by the Institutes.

CHAPTER 4 MINIMUM ESSENTIAL STANDARDS FOR AN ATTACHED TEACHING HOSPITAL

Regulation - 38. General conditions for attached teaching hospital

(1)     The attached teaching hospital shall fulfil all the statutory requirements of the concerned State, Union territory or local authority to establish and run the hospital and submit updated copies of such permission or clearance to the Medical Assessment and Rating Board of Indian System Medicine from time to time.

(2)     The attached teaching hospital shall be easily accessible to patients and there shall be provision for free vehicular movement including ambulance.

(3)     All entries and exits of the hospital shall be clearly demarcated and displayed appropriately.

(4)     There shall be proper and adequate parking facilities.

(5)     The entire hospital, including all entrances and exits shall be wide and barrier-free for easy movement to nonambulant (wheel-chair, stretcher), semi-ambulant, visually impaired and elderly persons.

(6)     All the corridors of the hospital should have minimum width of ten feet and to ensure easy movement of stretcher.

(7)     The availability of stair case or escalators or lifts, ramp connecting to all floors shall be mandatory. The ramp also must be at least eight feet width with properly curved turning points to facilitate free movement of stretcher.

(8)     There shall be disabled-friendly toilets for males and females separately. All the doors of toilets and bath rooms are to be open able to outside, to rescue the patients in case of any emergencies.

(9)     There shall be a centralised announcement system connected to entire hospital for emergency announcements and alerts.

(10)   The entire hospital shall have been connected telephonically and each and every unit shall have intercom facility.

(11)   The entire hospital shall have proper fire safety and fire extinguishing system and required essentiality certificate or no objection certificate from the concerned authority.

(12)   The disaster prevention as well as disaster management measures should be in place.

(13)   Drinking water (hot and cold) facility, adequate number of toilets separately for male and female (separately for patients, hospital staff, medical students and interns, doctors and consultants) shall be made available at appropriate places of hospital.

(14)   The entire hospital should have clear signage in at least two languages including one in local language and with appropriate pictorial display.

(15)   Trained security shall be deployed at appropriate places for the hours as required.

(16)   The patients rights and responsibilities as well as legal aspects of attacking on medical professionals on duty shall be displayed at prominent places.

Regulation - 39. Reception and registration zone

(1)     This zone includes Reception and Enquiry Counter, Registration and Billing Counter, Medical Record Room and Entrance Lobby. The minimum area required for each unit of the zone shall be as provided in Schedules XVI and XX.

(2)     The standards and norms for Reception and Enquiry shall be following, namely: -

(a)      at prominent place at the entrance of the hospital;

(b)      the receptionist must be preferably multi-lingual and well versed with all the services of the hospital, departments or specialty-wise consultants and their days of out-patient departments, timings of availability of consultants and the like;

(c)      to attend enquiries of both physical and telephonic;

(d)      the counter is connected with computer with updated information of hospital services and telephone connection with call transfer facility to any intercom of the hospital;

(e)      to provide accommodation to Public Relation Officers, if any; and

(f)       a suggestion box, complaint box or feedback box shall be provided in this area.

(3)     There shall be an adequate number of registration counters for central registration of new patients or clients, renewal of registration of old patients or clients, In-Patient admission, billing and payments.

(4)     There shall be computerised central registration system that shall be linked or aligned to facilitate real time data transfer to central server of the Commission.

(5)     The patient registration platform or hospital information management system, shall be compatible with Ayushman Bharat Health Account, health professional registry, Health facility registry and Unique Health Identification Number.

(6)     The authentication of the patients shall be made through the Ayushman Bharat Health Account.

(7)     If the Commission recommends any Hospital Information Management System, it is mandatory to migrate to the recommended software.

(8)     The Hospital Information Management Software is to be aligned with the National Ayush Morbidity and Standardised Terminologies Electronic portal developed by Central Council for Research in Ayurvedic Sciences.

(9)     All medical records belonging to Out Patient Department and In Patient Department shall be maintained by the hospital. In case of fully computerised hospitals, maintenance of physical records is not required and a small medical record room is sufficient to store important documents.

(10)   If the hospitals not fully computerised shall maintain all medical records in physical form and there shall be a medical record technician to maintain medical records.

(11)   The Department of Swasthavritta shall analyse the hospital data from epidemiological point of view.

(12)   The Entrance Lobby and Circulation Area shall provide the following facilities, namely:-

(a)      to provide adequate circulation area for free movement of medical, paramedical, supportive staff, patients, attendants and the like coming in and going out from the hospital;

(b)      to provide adequate seating arrangement at the entrance lobby; and

(c)      to provide wheelchairs and stretchers.

Regulation - 40. Out Patient Department Zone

(1)     This zone shall be comprising of screening Out Patient Department, departmental Out Patient Departments and their associated units if any, speciality Out Patient Departments, online consultation facility, office of Out Patient Department Zone in-charge, drug store or pharmacy or dispensary, patient waiting area, an area for breast feeding, store, drinking water facility, separate male and female toilets for patient and staff and the like.

(2)     The minimum norms and standards required for various units of OPD zone shall be as provided under the Schedules XVII and XX.

(3)     An ideal Out Patient Department consultation room unless specified, shall have adequate space and furniture, preferably two chambers of interconnected, one for preliminary consultation by Interns and other for consultation by consultants.

Explanation.-This system provides enough opportunity for interns to take detailed history, experiencing clinical examination and the like. This system also minimises the waiting time of patient and also increases patient satisfaction as there is scope for detailed history and examination.

(4)     Every Out Patient Department shall be equipped with examination table with step, X-ray view box, wash basin, mirror, common diagnostic kit (stethoscope, torch light, measuring tape, skin marking pencil, knee hammer, tongue depressor, Non-contact Thermometer preferably non-contact digital Non-contact Thermometer, nonmercurial sphygmomanometer) and others as specified by respective departmental or speciality Out Patient Departments.

(5)     The screening of Out Patient Department shall provide the following facilities, namely:-

(a)      all the newly registered patients (except patients of emergency) screened as per the Institutional screening criteria and directed to respective Out Patient Department for consultation;

(b)      the screening system facilitates patient consultation by right specialist and avoids unnecessary confusion, delay or wrong consultations;

(c)      screening carried out by the trained person in case of colleges under establishment and by interns in case of fully established colleges;

(d)      screening criteria developed by each Ayurveda Institution or college in accordance with departmental Out Patient Departments and specialty Out Patient Departments if any and implemented after proper orientation and training for the concerned;

(e)      record, chief complaints, height weight, body mass index, blood pressure, temperature, Naadi recording by Naadi recording equipment and any other basic parameters if required at the screening Out Patient Department;

(f)       made available adequate number of screening counters in accordance with the patient flow;

(g)      provide each screening counter, computer linked with hospital information management software and other equipment as provided in Schedule XVIII;

(h)     token system for Out Patient Department consultation;

(i)       to provide opportunity for first and second professional students for early clinical exposure accordingly adequate seating arrangement;

(j)       function independently under the administrative control of Resident Medical Officer or Deputy Medical Superintendent or the designated authority;

(6)     The Atyaika Chikitsa (Emergency OPD) shall provide the following facilities, namely:-

(a)      function under the department of Kayachikitsa and utilised services of other departments, if required;

(b)      to be appoint Bachelor of Medicine and Bachelor of Surgery qualified doctor if required to fulfil the state rules related to clinical practice;

(c)      the emergency Out Patient Department function twenty-four hours and no holiday for emergency Unit;

(d)      resident medical officer or Emergency medical officer or General duty medical officer posted round the clock to attend the emergency and the specialty consultants on call, if required;

(e)      easily accessible for non-ambulant, semi ambulant, visually disabled and elderly people for emergency care;

(f)       observation beds: -

Provided that these observational beds shall not be counted as Patient beds;

(g)      equipped with instruments and equipment as provided in Schedule XIX and XX;

(7)     Swasthya Rakshana (Preventive Care and Lifestyle Management) OPD shall perform the following functions, namely:-

(a)      it caters the needs of healthy people in terms of preventive and promotive health care;

(b)      ayurveda based Swasthya Card through which Prakriti or Saara based lifestyle modification, customised dinacharya, advice of seasonal shodhana, occupational health issues, diet, exercise, yoga and the like are to be promoted;

(c)      not to entertain any patients for prescribing medicines and treatment procedures;

(d)      patients belonging to any other department may get referred or consult this OPD for consultations on preventive or promotive healthcare, lifestyle and diet regulations, exercise, yoga and the like;

(e)      the services of the consultants of this OPD may be utilised in IPD to provide advice in respect of diet and lifestyle management, preventive and promotive healthcare measures, and the like;

(f)       administer Ayurveda prophylaxis in case of seasonal or epidemic outbreaks;

(g)      cubicles for counselling purpose; and

(h)     undertake health check-up of Institutional employees periodically and advice accordingly preventive or lifestyle modifications.

(8)     The Kayachikitsa (Internal Medicine) Out Patient Department shall function under the department of Kayachikitsa. All patients with complaints in general and as per the Institutional screening criteria may consult this Out Patient Department.

(9)     Panchakarma (Therapeutic Procedural Management) Out Patient Department shall function under the department of Panchakarma. A patient may also consult directly for treatment to this department. The consultants of other Out Patient Department may refer patients for Panchakarma procedures to this department. In case of referral, it is expected from Panchakarma consultants to work in coordination with the consultant who referred the case to Panchakarma department.

Explanation.-Panchakarma consultants may not have expertise in each and every speciality and at the same time other speciality consultants may not be experts in administering all Panchakarma procedures and in the interest of patients, coordination between both consultants is must. Consultants other than Panchakarma may only recommend the procedure and medicaments, however, Panchakarma consultants are the authority in deciding suitability or fitness for procedure (yogya ayogya and the like) and mode of administration of procedures.

(10)   Shalya Chikitsa (Surgical Management) Out Patient Department shall function under the department of Shalya Tantra. This Out Patient Department shall have attached minor procedural room for clinical examination, changing of ksharasutra and to carry out Out Patient Department level minor surgical procedures.

(11)   Shalakya-Netra (Ophthalmology) Out Patient Department shall function under the department of Shalakya Tantra. All patients having complaints related to eye, irrespective of age and sex and as per Institutional screening criteria consult this Out Patient Department.

(12)   Shalakya- Karna, Naasa and Mukha (Oto-rhino-laryngology) Out Patient Department shall function under the department of Shalakya Tantra. All patients with complaints related to ear, nose, oral cavity and throat and as per the Institutional screening criteria consult this Out Patient Department.

Note: There shall be dedicated consultants for each of above two Shalakya Out Patient Department. Same consultant few days in Netra Out Patient Department and few days in Karna, Naasa and Mukha Out Patient Department shall not be allowed.

(13)   Prasuti and Streeroga (Obstetrics and Gynaecology) Out Patient Department shall function under the department of Prasuti and Streeroga. This OPD shall have attached examination room and toilet facility. All patients of antenatal, post-natal, gynaecological problems and as per Institutional screening criteria consult this Out Patient Department.

Note: In case if there are two Out Patient Departments under this department, one OPD for Prasuti and one Out Patient Department for Streeroga and there shall be two examination rooms separately for each Out Patient Department. There shall be dedicated consultants for each of above two Out Patient Departments. Same consultant few days in Prasuti Out Patient Department and few days in Streeroga Out Patient Department shall not be allowed.

(14)   Kaumarabhritya (Pediatrics) Out Patient Department shall function under the department of Kaumarabhritya.

(a)      paediatric patients (up to the age of eighteen years) with all general complaints and as per Institutional screening criteria may consult this Out Patient Department.

(b)      there shall be adequate facility for immunisation and swarnaprashan.

(15)   Visha Chikitsa (Poison and Bite Management) Out Patient Department shall function under the department of Agadatantra. Patients with poisonous conditions such as poisonous bite, sting and the like and their complications, dushivisha, garavisha, drug induced toxicity and the like and as per the institutional screening criteria consult this Out Patient Department.

(16)   Speciality Clinics or OPDs, the norms and procedure for specialty clinics shall be the following, namely:-

(a)      any faculty member belonging to the departments of Samhita Siddhanta, Rachana Sharira, Kriya Sharira, Dravyaguna, Rasashastra and Bhaishajyakalpana, Roganidana, if interested in offering clinical services, such faculty members may be given speciality Out Patient Department as per their expertise gained through special training or attending speciality hospitals and the like;

(b)      any Ayurveda faculty member from the departments of Kayachikitsa, Panchakarma, Shalya Chikitsa, Shalakya Chikitsa, Prasuti and Streeroga, Kaumarabhritya, Swasthavritta and Agadatantra, if interested in offering speciality clinical services, may be provided speciality Out Patient Department as per their expertise gained through special training or attending speciality hospitals and the like. The consultants may consult either in speciality Out Patient Department or in departmental Out Patient Department

(c)      speciality Out Patient Department shall be in the name of the disease or a therapeutic (medical or surgical) procedure;

(d)      these speciality clinics shall be operational under any one of the departments, that is Kayachikitsa, Panchakarma, Shalya Chikitsa, Shalakya Chikitsa, Prasuti and Streeroga, Kaumarabhritya, Swasthavritta And Agadatantra in accordance to clinical relevance and the respective head of the department shall be the administrative head for that speciality Out Patient Department.

(e)      specialty clinics are over and above the minimum requirement. It shall not be accounted under minimum area requirement of the hospital.

(17)   The Institute shall have to provide online consultation facility through teleconsultation platforms and this Out Patient Department shall be under the administrative control In-charge of Out Patient Department, availability of specialist consultants along with timings for teleconsultation shall be displayed on teleconsultation platforms and Institutional website.

Regulation - 41. Norms, procedure and standard of the drug stores and dispensary

(1)     A person having qualification of Bachelor of Ayurvedic Medicine and Surgery or Bachelor of Pharmacy Ayurveda or Master of Pharmacy Ayurveda shall be the in-charge of drug stores and dispensary. The drug store and dispensary shall be computerised.

(2)     There shall be hospital formulary duly approved by the Drug Procurement or Purchase Committee. The Drug Procurement or Purchase Committee comprising of Heads of all clinical departments shall meet at least once in three months and refresh the formulary as required.

(3)     The medicines are to be procured from Good Manufacturing Practices certified pharmacies only. Medicines prepared for demonstration purpose or by students as part of practical shall not be dispensed to patients (as such medicines are not prepared under Good Manufacturing Practices and not subjected to quality control standards).

(4)     A qualified or trained pharmacists shall dispense the medicines. There shall be adequate arrangement for weighing and mixing of powders and proper record of removal of expiry medicines shall be maintained.

(5)     Adequate seating arrangement for drug store in-charge, interns and students of Rasashastra and Bhaishajyakalpana for practical exposure shall be provided.

(6)     The minimum norms and standards required for drug stores and dispensary shall be as provided in Schedules XVII and XX.

Regulation - 42. The minimum attendance of patients in Out Patient Department

The ratio of students with out-patient department attendance shall be 1:2, and the minimum per-day average number of patients in OPD shall be provided in the Table-7 below:

 

Table-7

Minimum Essential Requirement of OPD Patients Attendance

Regulation - 43. Diagnostic Zone

(1)     The diagnostic zone shall be comprising of clinical laboratory, imaging section, other diagnostics like Electrocardiogram, any other instrument useful in primary and secondary health care.

(2)     The minimum norms and standards required for diagnostic zone shall be as provided in Schedules XX and XXI.

(3)     This zone shall function under the department of Roganidana. The head of the department of Roganidana or faculty member of Roganidana authorised by the hospital shall be the administrative head of the diagnostic zone.

(4)     A post graduate in Roganidana and Vikritivigyana is the authorised signatory of diagnostic test reports with Ayurvedic interpretation and Pathologist Radiologist, Sonologist, Microbiologist and the like may be appointed on part time basis as required.

(5)     This zone shall have a patient waiting area with adequate seating arrangements, an area for sample collection and processing, a counter for the issue of reports and payments, an office for the diagnostic zone in-charge, a store and toilets for male and female patients separately.

(6)     There shall be a biomedical waste management system as per Governments standards.

(7)     The clinical laboratory shall be well equipped with separate sections for pathology, haematology, biochemistry, immunology, microbiology and the like.

(8)     The imaging section shall contain X-ray (preferably digital), ultra-sonography and Doppler. In case of digital Xray no need of dark room. Radiology section shall be as per the standards laid down by the Atomic Energy Regulatory Board.

(9)     Imaging section shall contain dress changing room, seating arrangement for radiology staff.

(10)   There shall be proper display of mandatory information related to the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (57 of 1994).

(11)   A separate section for other diagnostics like Electrocardiogram and the like shall be provided.

Regulation - 44. In-patients Department Zone

(1)     This shall accommodate in-patients beds distributed under various departments for admitting and treating the patients and to provide clinical training to the students.

(2)     There shall be department wise wards having in-patient beds not less than the number of beds as provided in the Table-8below for respective departments.

 

Table-8

Minimum Essential requirement of in-patients beds (department wise)

(3)     A clear demarcation between male and female beds, separate toilets shall be provided for male and female patients and their attendants. Hot and cold water for drinking as well as in toilets are to be provided in all inpatients wards. There shall be designated area with suitable furniture for visitors of in-patients.

(4)     Each ward shall have nursing counter or station are nursing counter or station for each thirty beds along with medicine storage, seating arrangement for interns, designated places for trolleys, biomedical waste management, area for clean and dirty utility, accommodation for night duty nursing staff, interns on night duty and night duty doctor or consultant.

(5)     An emergency nurse call bell arrangement shall be provided at appropriate places of general ward and at every bed of special, semi-deluxe, deluxe and the like wards.

(6)     There shall be cloth washing and drying facility or laundry facility for in-patients.

(7)     Each ward shall have attached procedural room and preparation room to perform ward procedures.

(8)     The ratio of students to the number of beds, and in-patient department bed occupancy shall be 1:1 and sixty per cent. respectively, as provided in the Table-9 below.

 

Table-9

Minimum Requirement of Beds and Bed Occupancy

(9)     The bed occupied by a patient at midnight shall be counted as one bed day occupied and if a patient is discharged before mid-night or admitted on day care, that shall be counted as 0.5 bed day occupied. To calculate bed occupancy following formula shall be applicable:

Number of bed days occupied

X 100

Number of beds x Number of days

(10)   For administrative purpose the departmental in-patients wards may be grouped and maintained as provided hereunder.

(11)   The medical in-patients section wards of Kayachikitsa, Panchakarma, Kaumarabhritya and Vishachikitsa may be grouped and maintained under the medical in-patients section. The Minimum number of beds department wise and the area required for various wards of in-patient zone shall be as provided in Schedule XXII.

(12)   The surgical in-patients section beds belonging to departments of Shalya, Shalakya and Prasuti and Streeroga may be grouped under surgical wards. Clear demarcation between septic beds and aseptic beds, obstetric beds and gynae beds is to be provided to avoid cross infection. The minimum number of beds department wise and the area required for various wards of in-patient zone shall be as provided in Schedule XXII.

Explanation I.-Each department may require specialised arrangement for administering ward procedures. To facilitate such arrangement, all in-patientsbeds of that department shall be at one place.

Explanation II.-The hospitals may have to maintain general, semi-special, special, deluxe and the like type of inpatientsaccommodation to suit to different category of patients or subjects. It is in practice that many hospitals have common in-patientswards like general ward, semi-special ward, special ward, deluxe ward and the like, wherein consultants of any department may admit their patients in any ward as per the preference of the patients. In such case administering the specialised ward procedures will be difficult. If, all category of beds that is general, semi-special, special, deluxe and the like are available for each department at one place, in such case the specialised ward procedures are administered conveniently and efficiently.

Explanation III.-As the allocated in-patients beds for each department is very small in number, it is difficult to provide all category of in-patientsaccommodation like general, semi-special, special and the like for each department. The allocated in-patients beds for Vishachikitsa is five for hundred intake capacity, providing different category beds out of five beds is not possible.

Explanation IV.-To overcome the issue and in order to provide all allocated beds of that particular department at one place and to make available all category of beds to each department, in-patientswards are grouped depending on the nature of therapies that is the departments offering medical management (Kayachikitsa, Panchakarma, Kaumarabhritya and Visha Chikitsa) are grouped under medical in-patients section and the departments offering surgical management (Shalya, Shalakya, Prasuti and Streeroga) are grouped under surgical in-patients section.

Explanation V.-This type of grouping of departmental wards may help in aggregation of in-patients beds tosufficient number so that all the allocated beds of that particular department will be at one place and at the same time all category of beds are also available for each department. The attached ward procedural room helps in providing specialised ward procedures as per the need of that particular department.

Illustration.- In case of hundred intake capacity, out of hundred in-patients beds sixty beds will be under medical inpatients section. These sixty beds may be mixed of general, semi-special, special and the like category. The consultants belonging to departments falling under this section may admit in any category as per the choice of patients but within the total number of allotted beds to that particular department. As these wards have attached procedural room with suitable equipment appropriate care is conveniently and efficiently be administered.

Explanation VI.-This also minimises the duplication of equipment and human resource and facilitates the departments to offer speciality wise services to patients conveniently, efficiently, effectively and economically.

Regulation - 45. Department wise in-patients wards

(1)     The Minimum norms and standards of department wise in-patients wards shall be as provided in Schedules XX and XXIII and their functions are as under, namely:-

(a)      (i) the Kayachikitsa ward shall be under the department of Kayachikitsa;

(ii) the consultants of Kayachikitsa and the consultants of speciality clinics, if any under this department, shall be the authorised consultants to admit the patients in this ward;

(iii) the head of the department of Kayachikitsa shall be the administrative head of the Kayachikitsa ward and Intensive Care Unit;

(b)      (i) Atyayikachikitsa ward (Intensive Care Unit) shall have fully air-conditioned, easy to access for emergency patients, there shall be oxygen outlets, vacuum outlet, compressed air outlets at each ICU bed sufficient electrical points with suitable capacity shall be available at every Intensive Care Unit bed;

(ii) there shall be nursing counter with necessary facilities inside Intensive Care Unit; ;

(iii) the minimum norms and standards for Intensive Care Unit shall be as provided in Schedules XIX and XXII;

(c)      (i) The Panchakarma ward shall be under the department of Panchakarma;

(ii) the consultants of Panchakarma and the consultants of speciality clinics, if any under this department shall be the authorised consultants to admit the patients in this ward;

(iii) the consultants of Swasthavritta and the consultants of speciality clinics, if any under the department ofSwasthavritta may also admit their clients (healthy individuals) in this ward, for the purpose of ritu sodhana or rejuvenation;

(iv) the head of the department of Panchakarma shall be the administrative head of the Panchkarma ward;

(d)      (i) the Shalya ward shall be under the department of Shalya Tantra;

(ii) the consultants of Shalya Tantra and the consultants of speciality clinics, if any under this department shall be the authorised consultants to admit the patients in this ward;

(iii) the head of the department of Shalya Tantra shall be the administrative head of the Shalya ward.

(e)      (i) the Shalakya ward shall be under the department of Shalakya Tantra;

(ii) the consultants of Shalakya Tantra and the consultants of speciality clinics, if any under this department shall be the authorised consultants to admit the patients in this ward;

(iii) the head of the department of Shalakya Tantra shall be the administrative head of the Shalakya ward;

(f)       (i) the Prasuti and Streeroga wards hall be under the department of Prasuti and Streeroga;

(ii) the consultants of Prasuti and Streeroga and the consultants of speciality clinics, if any under this department shall be the authorised consultants to admit the patients in this ward;

(iii) the head of the department of Prasuti and Streeroga shall be the administrative head of the Prasuti and Streeroga ward;

(iv) the new born babies are to be admitted in Kaumarabhritya ward and taken care by Kaumarabhritya consultants;

(g)      (i) the Kaumarabhritya ward shall be under the department of Kaumarabhritya;

(ii) the consultants of Kaumarabhritya and the consultants of speciality clinics, if any under this department shall be the authorised consultants to admit the patients in this ward;

(iii) the head of the department of Kaumarabhritya shall be the administrative head of the Kaumarabhritya ward;

(h)     (i) the Visha Chikitsa Ward shall be under the department of Agadatantra;

(ii) the consultants of Agadatantra and the consultants of speciality clinics, if any under this department shall be the authorised consultants to admit the patients in this ward;

(iii) the head of the department of Agadatantra shall be the administrative head of this ward; and

(i)       the consultants of swasthavritta and the consultants of speciality clinics if any under Swasthavritta shall administer ritu sodhana or other rejuvenation or health promotional therapies in collaboration with Panchakarma department. No separate beds are allocated.

Regulation - 46. Clinical Classrooms

(1)     There shall be clinical classrooms attached to in-patients wards.

(2)     All the clinical classrooms shall be equipped with Information Communications Technology.

(3)     At least one clinical classroom shall be equipped with interactive Closed-Circuit-Television connected to operation theatre for live demonstration of surgical procedures.

(4)     The clinical classrooms shall have the capacity to accommodate a clinical batch size or minimum thirty students for conducting of clinical classes or bedside clinics;

(5)     Each clinical classroom shall have examination table, X-ray view box, common diagnostic tools such as stethoscope, non-mercurial Sphygmomanometer, non-contact thermometer, torch light, tongue depressor, measuring tape, skin marking pencil, knee hammer and the like.

Regulation - 47. Procedural Management Zone

(1)     The Procedural Management Zone shall be comprising of Panchakarma Therapy Section, Operation Theatre Section, Anushastra Karma Section, Labour Room, Prasuti and Streeroga Procedural Room, Kriyakalpa Section and any other therapy sections shall as provided by the Commission from time to time. The minimum norms and standards required for various sections under this zone shall be as provided in Schedule XX and XXIV and other norms and standards are as under, namely:-

(a)      (i) Panchakarma Therapy Section shall be comprising of reception, waiting, consultation room, preparation room, store, therapy rooms, therapists room separate for males and females, adequate provision for waste management;

(ii) this section has common facility for both out patient department and in-patient department;

(iii) this section shall be under Panchakarma department and under the administrative control of head of the department of Panchakarma or designated faculty of Panchakarma department or exclusively appointed Panchakarma specialist;

(iv) there shall be adequate waiting area with proper seating arrangement and drinking water facility (hot and cold);

(v) the reception counter shall preferably be computerised with hospital information management system, the receptionist shall be well versed with Panchakarma terminologies and the counter is to be provided with the day wise schedule of therapies, appointments if any, details of the Panchakarma therapists of that particular day, details of Panchakarma consultants on duty and the like information;

(vi) the consultation room with adequate seating for Panchakarma consultant and interns equipped with examination table and common diagnostic tools such as X-ray view box, Electrocardiogram recording facility, sphygmomanometer (non-mercury), clinical thermometer (non-contact), stethoscope, measuring tape, weighing scale, knee hammer, torch light and the like;

(vii) every patient or client must undergo consultation to ensure fitness before and after undergoing Panchakarma procedures;

(viii) Panchakarma bheshajagara or medicine preparation room with adequate storage (including refrigerator) and area for medicine preparation and required equipment for medicine preparation is to be made available. There shall be arrangement for supply of fresh drugs, cooking and heating facility, water filter for clean water, exhaust or electric chimney.

(ix) there shall be issue counter to issue medications for administration to avoid frequent movement of people into preparation room.

(x) there shall be specified area for clean and dirty utility and separate washing area with hot water supply for cleaning of used items;

(xi) there shall be designated place and mechanism for biomedical waste management;

(xii) the Panchakarma therapy rooms shall be adequate space and privacy for dress changing and attached toilets. Adequate privacy shall be provided to patients undergoing Panchakarma therapy.

(xiii) Every therapy room shall be fully equipped, so that all Panchakarma procedures may be administered in every therapy room. At least one therapy room shall be equipped for Kaumara Panchakarma and the therapies in the Kaumara Panchakarma therapy room shall be under the supervision of Kaumarabhritya consultants;

Explanation.-Specifying and labelling therapy room as virechanakaksha, vamanakaksha, snehanakaksha, swedanakaksha and the like, restrict the administration of multiple procedures and the patient has to be shifted from one therapy room to other for each procedure and after Panchakarma procedures to wash rooms. This type of arrangement is time consuming, inconvenient and affects privacy of the patients. If a patient has to undergo abhyanga and sweda then the patient need to undergo abhyanga in snehana kaksha and sweda in swedana kaksha and then to wash room for bath. To avoid such inconvenience, each therapy room shall be equipped so that all the therapies can be administered in same therapy room. Ideally the therapy rooms are to be labelled with numbers.

(xiv)cubicles for administering snehapaana and for counselling of patients shall be provided. Each cubicle shall be equipped with seating arrangement for patient and Panchakarma specialist or junior doctor, wash basin with water connection, diagnostic tools such as stethoscope, sphygmomanometer (non-mercury), clinical thermometer (noncontact) and the like;

(xv) the Rakthamokshana procedure shall be conducted in anushastra karma unit under aseptic conditions;

Explanation.- Rakthamokshana is one of the Panchakarma procedure and is also part of anushastra karma. It is better performed in anushastra karma section under aseptic conditions. Duplication may be avoided by Panchakarma department and in such case, there shall be Institutional mechanism for using the facility by boththe departments in coordination. In case, if Panchakarma department want to retain the facility, it shall be established separately with appropriate aseptic measures. Raktmokshana shall not be carried out in regular Pachakarma therapy rooms.

(xvi) the Panchakarma therapists shall be trained thoroughly and undergo periodical health check-up to rule out any contagious diseases to avoid cross infection. There shall be room for therapists separately for male and female with personal lockers or dedicated compartment of pigeon whole almirah, adequate seating arrangement and attached toilets separately for male and female therapists;

(xvii) Panchakarma store with adequate space including refrigeration storage for storing of various consumables, medicines and equipment shall be provided;

(xviii) emergency medicine kit shall also be made available at prominent place and the drugs are to be periodically replaced to avoid expiry of medicines; and

(xix) the norms and standards of Panchakarma therapy section shall be as provided in Schedule XX, XXIV and XXV.

(b)      (i) the Operation Theatre Section shall be comprising of minor Operation Theatre for ano-rectal and other minor procedures and Major General Operation Theatre for all major surgeries;

(ii) this is common facility for all surgical departments namely Shalya, Shalakya and Prasuti-Streeroga;

(iii) a suitable mechanism shall be established for the usage of facility by user departments;

(iv) the minimum norms and standards of various units of operation theatre section shall be as specified in Schedule XXVI;

(v) in case of two major operation theatres one operation theatre shall be for shalya and prastuti-streeroga and the other for shalakya tantra ;

(vi) major general operation theatre shall contain waiting room for patients, pre-anaesthetic or preparation room, operation theatre, post-operative recovery room, soiled linen room, nurses rooms, surgeons and anaesthetists room (separate for male and female), Assistants room, store room, washing room for surgeons and Assistants and students washing up and dressing up room, scrub room and the like;

(vii) though uttarabasti-intravesicle (male and female) is part of Panchakarma and uttarabsti-intrauterine is part of Prasuti and streeroga department, the procedures shall be performed in Operation Theatre under aseptic conditions.

In case, if Panchakarma department want to retain, then the Panchakarma department shall have to develop separate theatre with required facilities to conduct the procedure under aseptic conditions;

(viii) ideally ksharasutra preparation comes under the department of Rasashastra and Bhaishajyakalpana. If, department of Shalya Tantra want to retain the preparation of ksharasutra, then there shall be separate room for its preparation: provided that, preparation of ksharasutra in Operation Theatre shall be strictly avoided.

(c)      the Anushastra Karma Section shall be under the administrative control of head of the department of shalya or as designated by the hospital authority. This facility is common for both outpatient department and in-patient department. This section includes pain management unit, raktamokshna unit, ksharakarma unit, agnikarma unit and the like. The minimum equipment and instruments required for this section shall be as provided in Schedule XXVII.

(d)      (i) Labour Room shall be under the department of Prasuti and Streeroga;

(ii) there shall be waiting room for patients, preparation room, labour room, post-partum recovery room and new born care corner and the like; and

(iii) the minimum norms and standards for labour room shall be as provided in Schedule XXVIII;

(e)      (i) Prasuti and Streeroga Procedural Room shall be under the department of Prasuti and Streeroga. This is the common facility for both outpatient department and in-patient department;

(ii) the head of the department of Prasuti and Streeroga shall be the administrative head of this unit;

(iii) adequate space and facility to perform the procedures like yoni pichu, yoni dhavana, yoni purana, yoni dhupana and the like shall be made available at appropriate place.

(f)       (i) garbhasanskara facility shall be under the administrative control of head of the department of Prasuti and Streeroga; and

(ii) there shall be room attached with cubicles with audio visual facility for administering various components of Garbhasanskara such as Yoga, Music therapy, Mantra therapy and the like.

(g)      the norms and standards of neonatal intensive care unit shall be as provided in Schedule XXIX.

(h)     (i) the kriyakalpa section shall have the reception, waiting room, preparation room, store room, therapy sections or rooms or cubicles, therapists room, waste management provision;

(ii) this is common facility for both outpatient department and in-patient department;

(iii) this section shall function under the administrative control of head of the department of Shalakya or any designated faculty member of Shalakya;

(iv) there shall be a pantry for preparation of medicines, and hygienically maintained cubicles or compartments for conducting procedures;

(v) the therapists shall be trained properly and undergo periodical health check-up for any contagious diseases;

(vi) there shall be proper biomedical waste management system;

(vii) specialised procedures related to eye, ear, nose and throat are to be performed in kriyakalpa section. Other common procedures are to be performed in Panchakarma therapy section;

(viii) the minimum norms and standards for Kriyakalpa section shall be as provided in Schedule XX and XXIV.

(i)       (i) physiotherapy section facility shall be common for both out patient department and in-patient department;

(ii) physiotherapist shall be the administrative head of this unit;

(iii) there shall be adequate space (individual therapy cubicles or sections are recommended) and equipment for administering physiotherapies; and

(iv) the minimum norms and standards for physiotherapy section shall be as provided in Schedule XX, XXIV, and XXX.

(j)       (i)yoga Section shall be under the department of swasthavritta;

(ii) yoga demonstrator shall be the in-charge and the head of the department of Swasthavritta;

(iii) adequate space, with proper ventilation, equipped with audio visual aids and enough yoga mats shall be made available for yoga demonstration and training to healthy individuals as well as to patients;

(iv) the consultants of Swasthavritta shall prescribe therapeutic yogic procedures and the yoga demonstrator will demonstrate the prescribed yoga, pranayama, kriya and the like;

(iv) the minimum norms and standards for yoga section shall be as specified in Schedules XX and XXIV.

(k)      Quality Council of India Certified equipment and instruments shall be preferred to the extent of availability.

Regulation - 48. Composition and function of the Pharmacovigilance Cell

(1)     This cell shall function in accordance with the Regional or National or Central Pharmacovigilance Cell.

(2)     The Co-ordinator of the Cell shall be faculty member from Rasashastra and Bhaishajyakalpana and Dravyaguna.

(3)     One faculty member from each department of Kayachikitsa, Shalya tantra, Shalakya tantra, Prasuti and Streeroga, Kaumarabhritya, Panchakarma, Swathavritta and Agada tanra shall be the members.

(4)     The cell members shall meet at least once in two months to identify adverse drug reactions and other related issues to analyse and report to the Regional or National or Central Pharmacovigilance cell.

Regulation - 49.

(1)     The administrative zone shall be comprising of office of the Medical Director, Medical Superintendent, Deputy Medical Superintendent, Administrator, Matron, Assistant Matron, Resident Medical officers, Office Superintendent, Accountant and other office staff. There shall be waiting longue for visitors, attached toilets for head of the Institute and toilets separately for male and female for other administrative staff and adequate pantry facilities. The minimum required area for various units of this zone shall be as provided in Schedule XXXI of these regulations.

(2)     Doctors lounge with adequate seating and resting furniture, attached toilets along with recreational facility like television, newspapers, magazines and refreshment facility like coffee vending machine and the like shall be made available. Adequate privacy to female consultants shall be made available.

(3)     There shall be a separate room for interns with individual lockers, adequate furniture and attached toilets, recreational facility such as television, newspaper, magazines and the like.

(4)     There shall be a separate room with adequate seating facilities and individual lockers or pigeon almirah compartment for hospital staff with attached toilets.

(5)     There shall be a meeting hall with well-equipped audio-visual facilities, online and offline conferencing systems, to accommodate at least thirty members to participate in the meeting for conduction of hospital related meetings and to conduct periodical clinical meetings of consultants of the hospital.

(6)     There shall be a store with adequate and appropriate storage facility and the store maintains hospital related items. The store shall be computerised and aligned with hospital information management software.

(7)     The hospital shall have an established biometric attendance system as specified by the Commission from time to time. All hospital staff and interns should mark their daily attendance in the specified biometric attendance system. The attendance system shall be interfaced with the central server or central control system of the Commission.

Regulation - 50. Services Zone

The Services zone shall includes pathya-diet centre, canteen, mortuary, ambulance, biomedical waste, house-keeping, laundry, security and the like. The minimum required area for various units of this zone shall be as provided in Schedule XX and other standards and norms for various units of this zone are as under namely:-

(1)     (a) A person having Bachelor of Ayurvedic Medicine and surgery with three years experience or Master of Science Ayurveda Dietetics shall be the in-charge of pathya-diet including instant medicine preparation section.

(b) there shall be trained cooks and multi-tasking workers;

(c) this section shall contain adequate space and necessary arrangement for storage (including refrigeration) washing, cooking, packing, despatch, dining area (optional), seating arrangement and toilets for pathya-diet incharge, interns and other staff;

(d) indent for Pathya-diet including instant medicines like swarasa, Kashaya, ksheerapaka and the like is to be raised by respective wards on suggestion or prescription by respective consultants and to be submitted to pathya section;

(e) the indent shall contain name of Pathya-diet or instant medicine, quantity, time of supply, special instructions if any such as serve warm, less spicy, with trikatu and the like details;

(f) there shall be a directory or electronic display of Standard Operating Procedures of preparations available for ready reference;

(g) there shall be arrangements for supply of raw materials for swarasa, kalka, Kashaya with fresh herbs and the like; and

(h) the cooks and other working staff must undergo periodical health check-up;

(2)     (a) if the college and hospital are in the same campus a common canteen is sufficient or in case, if the hospital is in separate campus, a separate canteen in hospital premises shall be made available; and

(b) The canteen shall have adequate seating capacity, separate sections for consultants including teaching staff, interns and medical students, patients and their attendants.

(3)     the colleges may have mortuary with cold storage or may have Memorandum of Understanding with the medical establishments having mortuary facility;

(4)     the colleges may have their own ambulance service for twenty-four hours a day or may have Memorandum of Understanding with ambulance services;

(5)     There shall be a Biomedical Waste Management system in the institute. The institute shall be bound to follow the Biomedical Waste Management Rule, 2016, the Institute shall have its own biomedical waste disposal system or may have a Memorandum of Understanding with the authorised biomedical waste management agencies;

(6)     (a) the Laundry of the hospital linen shall satisfy two basic considerations, that is, cleanliness and disinfection;

(b) the hospital shall provide necessary facilities for washing, drying, pressing, storage of soiled and cleanedlinens. The physical facilities for housing the laundry equipment shall be provided in the campus; and

(c) the services may be outsourced with overall supervision of the Hospital administrator.

(7)     (a) the Housekeeping services for college, hospital and other units of the Institutional campus shall be provided with adequate house-keeping staff; and

(b) the house keeping staff may be on contract basis or outsourced through the registered outsourcing agencies.

(8)     (a) there shall be an independent central sterilisation unit capable of taking the total working load of operation theatres, casualty room, labour room, laboratories, out-patient department procedure rooms, in-patient department ward procedure rooms and the like; and

(b) the central sterilisation unit shall have adequate equipment with separate ends for loading and unloading,sterile racks, packaging machine, instruments cleaning machine, steriliser, autoclave, pass box and tray and the like as required.

(9)     (a) the Security services for campus, college, hospital and other units of the Institution shall be provided withtrained security personnel in adequate number;

(b) the security posts shall be provided at main entrance of the Institute (in case of two campuses each campus shall be provided separately), all entrances and exits of the college and hospital, entrance of teaching pharmacy, entrances of the hostels, library entrance and other areas as per the Institutional requirement; and

(c) the security services may be outsourced through registered security agencies.

(10)   (a) there shall be a maintenance cell or college and the hospital, if the college and hospital are in one campus, a common maintenance cell shall be sufficient and if not in the same campus separate maintenance cell is required for hospital;

(b) maintenance cell shall take care of maintenance works related to civil, electrical, plumbing, carpentry, mechanical, sanitary, water supply, waste management, drainage, air-conditioning, refrigeration equipment and the like; and

(c) there shall be adequate space, equipment for maintenance and qualified manpower either appointed or outsourced.

(11)   (a) the fixed cylinders for pipe gas supply as well as portable cylinders shall be appropriately placed; and

(b) all the gas pipelines shall be periodically maintained with proper record. There shall be proper refilling or replacement system to ensure safety and uninterrupted supply.

(12)   (a) there shall be a photography and videography section with photography and audio-visual recording facility to document typical or atypical clinical presentations and clinical success stories for academic and research purpose; and

(b) this section shall be equipped with green backdrop, suitable lighting system, camera, video camera, audio recording system along with audio-video editing facility.

Regulation - 51. Human Resources

(1)     Dean or Principal or Director as the case may be shall be designated as Medical Director for the attached teaching hospital. All the attached teaching hospitals of the college shall be under the academic, administrative and disciplinary control of the Dean or Principal or Director.

(2)     (a) the Medical Superintendent shall be post-graduate in Kayachikitsa or Panchakarma or Shalya Tantra or Shalakya Tantra or Prasuti-Streeroga or Kaumarabhritya or Agada tantra or Manasaroga and Rasayana-Vajikarana with minimum ten years of professional experience in which at least three years of administrative experience as Head of the Department or Deputy Medical Superintendent or vice Principal; or Bachelor of Ayurvedic Medicine and Surgery graduate with Master of Business Administration in Hospital Administration with ten years of experience as Deputy Medical Superintendent in Ayurveda hospitals or as Hospital Administrator or Human Resource Manager in National Accreditation Board for Hospitals accredited Multi-speciality Hospital;

(b) the Medical Superintendent shall be a full-time regular staff either exclusively appointed or incumbent and shall not be concurrently a teaching staff of any department; and

(c) the Medical Superintendent appointed or deputed from health services shall report and discharge his duties under supervision of the Medical Director;

Explanation.-Clinical training is a crucial component of medical education and the teaching hospitals have to play pivotal role in imparting clinical training to medical students. To provide effective clinical trainingcoordination and cooperation between clinical departments of college and hospital is essential in order to bring coordination and cooperation between college and hospital. The Medical Director shall be the overall controlling authority of the teaching hospital and Medical Superintendent shall discharge his duties under the supervision of the Medical Director.

(3)     (a) the Deputy Medical Superintendent shall be Post-graduate in Kayachikitsa or Panchakarma or Shalya Tantra or Shalakya Tantra or Prasuti Tantra and Streeroga or Kaumarabhritya or Agada tantra, Manasaroga or Rasayana and Vajikarana; or Bachelor of Ayurvedic Medicine and Surgery with Master of Business Administration in Hospital administration as Deputy Medical Superintendent;

(b) the Deputy Medical Superintendent shall not be concurrently the teaching staff of any department; and

(c) the Deputy Medical Superintendent appointed or deputed from health services shall report to the Medical Director;

(4)     (a) a candidate with Master of Business Administration in Human Resource Management or Operations management or Health Care Management shall be appointed as Administrator. The administrator shall discharge his duties under the supervision of the Medical Superintendent; and

(b) administrator shall be the administrative head of the canteen, ambulance, bio medical waste management, laundry, housekeeping, security, maintenance cell and the like;

(5)     (a)resident medical officer or emergency medical officer or General duty medical officer shall be graduate in Ayurveda (Bachelor of Ayurvedic Medicine and Surgery) or Bachelor of Medicine Bachelor of Surgery;

(b) the medical officer shall attend Out Patient Department duty in Atyayika (emergency Out Patient Department) round the clock and also attend emergencies in labour theatre, In Patient Department wards;

(c) the medical officers shall execute the emergency management in consultation with respective speciality consultation;

(d) the medical officers shall also perform night duties;

(6)     a person having qualification of Bachelor of Physiotherapy or Master of Physiotherapy shall be appointed as physiotherapist;

(7)     a person having qualification in Bachelor of Science Nursing with ten years of experience or General Nursing with twelve years of experience registered with Nursing Council or Ayurveda Nursing of duration not less than three years awarded by a recognised University with ten years of experience in Ayurveda hospital shall be appointed as Matron;

(8)     a person having qualification in Bachelor of Science Nursing with five years of experience or General Nursing with eight years of experience registered with Nursing Council or Ayurveda Nursing of duration not less than three years awarded by a recognised University with five years of experience in Ayurveda hospital shall be appointed as Assistant Matron;

(9)     a person having qualification in Bachelor of Science Nursing or General Nursing registered with Nursing Council or a person having degree or diploma in Ayurveda Nursing of duration not less than three years awarded by a recognised University shall be appointed as nursing staff;

(10)   a person having Diploma or Degree in Medical Laboratory Technology shall be appointed as LaboratoryTechnician;

(11)   a person having Diploma or Certificate in Ayurveda Pharmacy from a recognised Institution or twelfth standard pass with training in Ayurveda Pharmacy or dispensary or drug store shall be appointed as Pharmacist;

(12)   Modern Medical Specialist Consultant:- a person having post-graduate or specialist in the concerned speciality or subject may be engaged as required on a full-time or part-time or contract basis to extend their services in the concerned area or section or unit of the hospital; and

(13)   The qualifications of hospital staff other than those on the above list shall be as per Schedule XX. Skilled professionals trained by any of the skilling agency under Ministry of Skill Development and Entrepreneurship shall be given preference in appointment.

CHAPTER 5 TIMELINES TO COMPLY THE MINIMUM ESSENTIAL STANDARDS AS SPECIFIED IN THESE REGULATIONS BY THE COLLEGES ESTABLISHED BEFORE NOTIFICATION OF THESE REGULATIONS

Regulation - 52.

The Medical Institutions fully established or under establishment before the publication of these regulations may continue with same infrastructure, except for the infrastructural standards provided in said Table-10 which shall be fulfilled as per the time line provided in Table. The time lines provided in the said Table are maximum and norelaxation shall be provided thereafter.

Regulation - 53.

The Medical Institutions permitted to establish before publication of these regulations may comply these regulations ,-

(a)      for the phases already established shall continue with same infrastructural standards and shall fulfil the specified standards and the time lines provided in the Table-10; and

(b)      the minimum essential standards for the phases to be developed shall be fulfilled as specified in these regulations.

 

Table-10

Time Lines to Comply the Minimum Essential Standards as Specified in these Regulations by the Colleges Established Before Notification of these Regulations

CHAPTER 6 METHOD OF ASSESSMENT OF EXISTING AYURVEDA MEDICAL INSTITUTIONS

Regulation - 54. Category of fully established Ayurveda medical institutions

(1)     With effect from publication of these regulations, the Ayurveda medical institutions shall be categorised into two categories i.e., Extended Permission and Yearly Permission.

(2)     Fully established institutions under section 28 that have been permitted consecutively for three years shall be categorised under Extended Permission category. Such medical institutions are entitled to admit the studentsevery year as per the sanctioned intake capacity of the preceding year. The provision of extended permission shall not be applicable in the following conditions, namely;-

(a)      institution acted upon by the Medical Assessment and Rating Board for Indian System of Medicine or Commission as provided under clause (f) of Sub-section (1) of Section 28of the Act;

(b)      pending legal issues or disciplinary actions against the institution;

(c)      institute violated the provisions of regulation 5 of the National Commission for Indian System of Medicine (Minimum Standards of Undergraduate Ayurveda Education) Regulations, 2022 on admission of students as specified in concerned regulations as well as counselling and admission guidelines issued by the Commission from time to time;

(d)      the institutions who have applied for increase in Under Graduate intake capacity; and

(e)      the institutions who have not deposited the annual assessment or inspection or visitation fee and digitisation fee for the year of extended permission in the bank account of the Commission.

(3)     Fully established medical Institutions that are not fulfilling the criteria for extended permission shall becategorised under Yearly Permission category. The medical institutions under yearly permission category shall admit the students every year only after obtaining permission for admissions from the Medical Assessment and Rating Board for Indian System of Medicine.

Regulation - 55. The process of assessment or inspection or visitation

(1)     Inspection or visitation or assessment carried out by the Medical Assessment and Rating Board for Indian System of Medicine shall be for continuation of extended permission or for granting of yearly permission or as provided in clause (f) of sub-section (1) of section 28 of the Act.

(2)     All medical institutes irrespective of category (extended permission or yearly permission) shall keep uploading (self-disclosure) the data in the prescribed format on the Commissions online platform on or before 10th of every month for the preceding month data or as specified by the Commission from time to time.

(3)     All medical institutes irrespective of category (extended permission or yearly permission) shall deposit the annual assessment or inspection or visitation fee and digitisation fee along with the applicable taxes as provided in the Table-11, every year or as specified by the Medical Assessment and Rating Board for Indian System of Medicine.

 

Table-11

Annual Visitation and Digitisation Fee (Intake Capacity Wise)

(4)     The medical Institutes categorised under Extended Permission shall submit an affidavit (as per the format and the time of submission as specified by the Medical Assessment and Rating Board for Indian System of Medicine stating full compliance of the minimum essential standards as, published.

(5)     The Medical Assessment and Rating Board for Indian System of Medicine shall conduct annual inspection or visitation or assessment (in the manner and mode as specified in the manual developed by the Medical Assessment and Rating Board for Indian System of Medicine and updated from time to time as required) at any time during the entire academic year to assess the minimum essential standards as published in these regulations.

(6)     The period of assessment shall be for twelve months preceding to the month of visitation or inspection or assessment.

Illustration: If an institution is being assessed or inspected or visited in the month of August 2024, then the period of assessment shall be from 1st August 2023 to 31st July 2024.

(7)     The Medical Assessment and Rating Board for Indian System of Medicine shall communicate the result or decision of the assessment or inspection or visitation to the Institutes with Yearly Permission category within sixty days before the date of commencement of All India Counselling process by the All India Ayush Central Counselling Committee.

(8)     In case of Institutes with Extended Permission there may not be any communication to those colleges that are fulfilling minimum essential standards and functionality. If a college did not receive any communication on or before of sixty days to the date of commencement of All India Counselling by the All India Ayush Central Counselling Committee, in such case, it shall be presumed that the college hold its status of extended permission and shall be allowed to go for admission process as per the provision of the relevant regulations.

(9)     During the process of assessment or visitation or inspection any deficiency found either in the documents or in data or in functionality of the Institutes with Extended Permission and based on this, if Medical Assessment and Rating Board for Indian System of Medicine initiates any action as per clause(f) of sub-section (1) of section 28 of the Act, the Extended Permission status of such Institutes shall be withdrawn and shall be categorised under Yearly Permission category. Such Institutes may again attain Extended Permission status only after fulfilling the conditions as provided sub-regulation (2) of regulation 54 of these regulations.

(10)   The Medical Assessment and Rating Board for Indian System of Medicine shall have the power to re-visit the institutions for assessment or inspection or visitation at any time and any number of times in the year.

(11)   Medical Assessment and Rating Board for Indian System of Medicine may conduct online verification of biometric attendance and physical presence of teachers and other employees, during working hours on any working day, any number of times.

(12)   The colleges seeking permission for not admitting students or denied permission for admitting students consecutively for five academic sessions by the Medical Assessment and Rating Board for Indian System of Medicine shall be treated as deemed to be closed and if the college would like to restart, it shall undergo the process of new establishment under section 29 of the Act.

(13)   The provision to rectify the defects specified under section 29 of the Act shall be applicable for the new Institutions for obtaining letter of permission only and not for further renewal of permission. This provision shall not be applicable for the existing established Institution s under section 28 of the Act, as these are the minimum essential standards, no chance to rectify the defects shall be given to the existing medical institutions.

(14)   Before issuing the order for denial of permission or reduction of intake capacity or before initiating any disciplinary actions or imposing penalty, an opportunity of hearing shall be given to the existing medical institutions.

CHAPTER 7 RATING OF FULLY ESTABLISHED AYURVEDA UNDERGRADUATE INSTITUTIONS

Regulation - 56. Procedure for rating of fully established Ayurveda Undergraduate institutions

(1)     The process of rating shall be carried out by the Medical Assessment and Rating Board for Indian System of Medicine or any rating agency authorised by the Commission.

(2)     The institutes shall be rated on the basis of the standards over and above the minimum essential standards and functionality of the Institution.

(3)     The institutes under Extended Permission category shall only be eligible for rating.

(4)     The institutes awarded grade A are entitled to charge five per cent. development fee over and above the prescribed fee from the students admitted during the years of A grade.

(5)     In case, if a deemed University or an Autonomous institution awarded A grade, such medical Institutes are eligible for curricular freedom i.e., modification of nice to know category.

(6)     The institutes graded A or B shall only be eligible for applying increase in intake capacity in existing programs or for starting of new programs.

(7)     An institute of any grade, if acted upon by the Medical Assessment and Rating Board for Indian System of Medicine under clause (f) of sub-section (1) of section of 28 of the Act, the grade shall have deemed to be withdrawn and no communication shall be sent for withdrawal of the grade. If the Institutes continue to use the grade, such Institutes shall be subjected to disciplinary action.

(8)     Assessment for rating of medical Institutions shall be on the following Key Areas namely:-

(a)      curriculum implementation and monitoring;

(b)      quality enhancement and maintenance of human resources;

(c)      infrastructure and facilities;

(d)      research, innovation and extension;

(e)      quality enhancement in health care services institutional functional eco-system, quality assurance and internal audit system;

(f)       student support and guidance;

(g)      institutional governance, leadership and management;

(h)     community outreach programs;

(i)       institutional values and best practices; and

(j)       three hundred and sixty degree feedback, analysis and implementation.

(9)     The proportion of weightage of online data submitted by the institution and physical verification or assessment shall be seventy per cent. and thirty per cent.

(10)   All medical Institutes shall upload the data (self-disclosure) on the Commissions online platform on or before 10th of every month for the data of preceding month. The same data shall be considered for rating and other purposes. The institutes shall not be burdened to re-submit data again or in different formats for rating purpose.

(11)   The medical institutes shall be graded on the basis of grading criteria and grade for rating as provided in theTable-12:

 

Table-12

(12)   The rating process shall be completed and the details of the grades, rating score and any highlights shall be made available on the Commissions website or any other public domain as specified by the Commission before the date of commencement of All India Central Counselling Committee counselling process for admissions.

(13)   Annual rating fee as detailed in table-13 shall be paid along with applicable taxes through online (National Electronic Fund Transfer or Real Time Gross Settlement) to the Commissions for account within the period provided by the MARBISM.

 

Table-13

Fee for Rating of undergraduate Ayurvedic Institutions

CHAPTER 8 ESTABLISHMENT OF NEW AYURVEDA UNDERGRADUATE MEDICAL INSTITUTION

Regulation - 57. General condition for establishment of new Ayurvedic medical institutions

(1)     Establishment of New Ayurveda Under Graduate medical institution shall be as per the procedure laid down under section 29 of the Act and the general conditions are as under, namely:-

(a)      the last date for submission of scheme or application shall be as displayed on the Commissions website;

(b)      application fee (non-refundable) and processing fee shall be paid along with the applicable taxes shall be paid into the Commissions account as provided in the Table-14.

 

Table-14

Details of fee for the Establishment of Undergraduate Ayurveda Medical Institution

(c)      incomplete or applications shall not be entertained in any case;

(d)      application shall not be withdrawn after the last date;

(e)      in case of withdrawal of application before the last date, the processing fee shall be refunded;

(f)       any document of regional language shall be submitted with the translated version of Hindi or English duly attested by the competent authority.

Regulation - 58. Pre-requisite

(1)     The application for establishment of new Ayurveda undergraduate medical college shall be for the intake capacity of one hundred, one hundred fifty and two hundred seats per year as provided in Annexure I.

(2)     At the time of submission of application or proposal or scheme for the Ayurveda hospital that has been proposed as attached teaching hospital shall have been completed minimum twenty four months of establishment and functionality.

(3)     It is mandatory for the hospital to have the appropriate registration under clinical establishment Act of respective state or Union territory administration or from the local authorities as applicable.

(4)     The following aspects shall be considered for two years of functionality of the hospital, namely:-

(a)      bank transactions depicting salary of consultants and other hospital staff in any Nationalised Bank in an independent account in the name of the hospital;

(b)      the bank transactions indicating functionality of the hospital for example periodic purchase of medicines, hospital consumables, payment of relevant taxes, hospital income and the like;

(c)      well documented (physical or electronic) hospital records, documents showing maintenance of the hospital, renewal of the necessary permission from local or concerned authorities;

(d)      the proposed attached teaching hospital must have at least entry level certification by National Accreditation Board for Hospitals & Healthcare Providers;

(e)      the Society or University or trust or person intended to establish an Ayurveda medical college may start the hospital in a phase wise manner as provided under-

(i)       the hospital shall start with Out Patient Department of Swasthyarakshana, Kayachikitsa, Shalya Tantra,Shalakya Tantra-Netra, Shalakya Tantra-KNM (Karna, Nasa Kantha and Mukha Roga), PrasutiStreeroga, Kaumarabhritya, Panchakarma and Visha Chikitsa;

(ii)      with the minimum In-Patients Department of fifty beds attached with minor and major operation theatre including anushastra karma unit, labour theatre, panchakarma therapy unit, shalakya-Kriyakalpa unit and physiotherapy unit;

(iii)     during second phase, the hospital shall enhance the In-Patients Department capacity gradually so that at the time of application the hospital shall be with one hundred bedded for one hundred intake capacity, one hundred fifty bedded for one hundred fifty intake capacity and two hundred bedded for two hundred intake capacity;

(iv)    the gradual increase in the infrastructure and human resource shall be not more than four stages or phases, which shall be supported by appropriate documents such as construction, purchase of equipment, appointment of human resource, salary and other hospital expenditure;

(v)      at the time of submission of application or proposal or scheme, the hospital shall be fully functional with all Out Patient Departments, In-Patients Department and other units with all the minimum essential standards as specified in these regulations, with average Out Patient Department attendance as specified for each intake capacity (two hundred patients for one hundred intake capacity, three hundred patients for one hundred and fifty intake capacity and four hundred patients for two hundred intake capacity) and with minimum average bed occupancy of forty per cent., which shall be increased to sixty per cent. by the time of second renewal of permission;

(vi)    two years of functionality is considered for the preceding twenty-four months from the month of submission of application or proposal or scheme. If, submission of application is in the month of October,2023, then two years of functionality is calculated from 1st October, 2021 to 30th September, 2023;

(f)       all minimum essential infrastructural standards as specified for first phase of Institutional establishment in these regulations shall be fulfilled.

(g)      essentiality certificate from respective State Government or Union territory administration as provided shall be submitted at the time of filing of application in Annexure III. shall be submitted at the time of filing ofapplication;

(h)     consent of affiliation from respective University clearly mentioning the academic year or years of affiliation (asper prescribed format Annexure -V) shall be produced at the time of submission of the application as provided in Annexure - V. In case if university itself is an applicant, consent of affiliation may not be required;

(i)       Universities that are affiliating Ayurveda colleges or issuing consent of affiliation to establish Ayurveda college shall establish faculty of Ayurveda and constitute board of studies for Ayurveda; and

(j)       the distance between any two Ayurveda medical colleges run by the same trust or society or University shall be not less than twenty five kilometres.

Regulation - 59. Eligibility for making an application

The eligibility for making an application under these regulations, an authority representing a Society or Trust or University or any other body are as under, namely:-

(1)     the applicants one of the objectives shall be to impart education in Indian System of Medicine;

(2)     applicant shall either own or possesses the land on lease for not less than thirty years in the name of applicants body and the same shall be renewed before expiry of lease;

(3)     in case of institutions having lease agreement for land, the Institute shall not be granted permission for admission for the last five years of lease period unless the Institute submit a notarised affidavit every year mentioning the lease shall be renewed before the expiry of the lease and subsequently submit the renewed lease agreement before expiry of lease period;

(4)     furnishes an affidavit that the National Eligibility cum Entrance Test qualified students on merit basis shall be admitted through Central or State or Union territory online counselling process. Foreign nationals students are exempted from National Eligibility cum Entrance Test.

(5)     furnishes an affidavit that the land and buildings designated for Ayurveda medical college is exclusively for Ayurveda medical college and no other courses or programs except the Commission approved programs shall be conducted;

(6)     shall deposit security amount as provided in the Table-15or as specified by the Commission from time to time.

 

Table-15

Details of security deposit as per intake capacity

(8)     security amount shall be returned to the college account, without interest after five years:

Provided that there shall not be any financial grievance pending against the college or pending of penalty amount due to disciplinary action by the Medical Assessment and Rating Board for Indian System of Medicine or the Commission;

Provided further that it shall not be applicable to the colleges governed by the Central or State Governments or Union territories, if they give an Undertaking to provide funds in their plan budget regularly till requisite facilities are fully provided as per time bound programme indicated by them;

(9)     steps of establishment of undergraduate Ayurveda institute are as provided in figure below:

 

Figure-1

Steps of Establishment of Ayurveda Institution

xxx

Regulation - 60. Method of Application

(1)     Applicant fulfilling the pre-requisite and eligibility criteria may submit online or offline application as specified by the Medical Assessment and Rating Board for Indian System of Medicine from time to time.

(2)     Non-refundable application fee and processing fee shall be paid through the National Electronic Funds Transfer or Real Time Gross Settlement in the Commissions account.

(3)     Application shall be submitted along with all necessary supportive documents as provided in these regulations or as specified by the Medical Assessment and Rating Board for Indian System of Medicine from time to time.

(4)     Application with all necessary attachments as provided in these regulations shall be submitted within the time limit and through offline or online or both as specified by the Medical Assessment and Rating Board for Indian System of Medicine from time to time.

(5)     The applicant shall provide official mail identity document (E-mail id) and contact number (Mobile number), which shall be used for all official communication by the Medical Assessment and Rating Board for Indian System of Medicine. These contact details shall be valid till the application or proposal or scheme is approved or disapproved. Once the scheme is approved, the college has to create official e-mail as provided in these regulations and intimate the same to the Commission along with official mobile number, the same shall be used by all Board Presidents and Secretary of the Commission for all official communications.

Regulation - 61. Processing of Application

The steps of processing of applications as provided in the Table below. The detail procedure are as under, namely:-

(1)     All received applications shall be provided with temporary Identity Document such as year of application followed by TA(Temporary and Ayurveda) followed by the serial number of the applications received in that particular year. For example, the first application received in 2023 for establishment of Ayurveda college shall be numbered as 2023TA001, second application as 2023TA002 and so on. The same temporary Identity Document shall be quoted by the applicant in all official correspondence and this temporary Identity Document shall be valid up to issue of Letter of Permission or disapproval of the application by the Medical Assessment and Rating Board for Indian System of Medicine.

(2)     All received applications shall be subjected to scrutiny by the Medical Assessment and Rating Board for Indian System of Medicine as per the following criteria namely:-

(a)      applicant eligibility;

(b)      pre-requisites;

(c)      minimum essential standards specified for first phase of establishment;

(d)      application fee and processing fee;

(e)      supportive documents;

(f)       hospital data;

(g)      transactions in official bank accounts (separate account for hospital, college, drug manufacturing unit as applicable); and

(h)     any other as specified by the Commission or by the Medical Assessment and Rating Board for Indian System of Medicine from time to time.

Regulation - 62. Issue of letter of intent

(1)     The applicant institutions fulfilling all the minimum essential standards and other requisite criteria as provided in these regulations shall be inspected or visited by the Medical Assessment and Rating Board for Indian System of Medicine.

(2)     The Medical Assessment and Rating Board for Indian System of Medicine shall verify the data submitted by the institute along with the application and observations made by the visitors and if satisfied, the institutes hall be issued letter of intent (LOI-29.0) as provided under section 29 of the Act.

(3)     In case any shortcomings noticed during inspection or visitation, the same shall be communicated to the institute and an opportunity shall be given for rectification except for the shortcomings provided under sub regulation (8) these regulations.

(4)     The compliance report along with necessary supporting documents submitted by the Institutes that have been given an opportunity for rectification, shall be subjected for scrutiny for the shortcomings specified and if found satisfactory the Institute shall be provided letter of intent (LOI-29.0), if not found satisfactory or the compliance report if not received within the due date as specified by the Medical Assessment and Rating Board for Indian System of Medicine the application shall be disapproved and rejected.

(5)     The applications found with shortcomings shall be communicated to the applicant for rectification.

(6)     The compliance report along with supporting documents submitted by the Institutions within the specified duration, shall be scrutinised again by the Medical Assessment and Rating Board for Indian System of Medicine and if found satisfactory the Institution shall be inspected or visited.

(7)     The Medical Assessment and Rating Board for Indian System of Medicine shall examine the compliance report submitted by the Institute and the observations made by the visitors and if found satisfactory, the Institute shall be issued letter of intent (LOI-29.0), and if not found satisfactory the application shall be disapproved and rejected.

(8)     An opportunity to rectify the defects shall not be given and such applications shall stand disapproved, in case of shortcomings of serious nature like deficiencies in minimum essential standards as provided in these regulations are as under, namely:-

(a)      duration and functionality of the hospital;

(b)      land availability and land dispute;

(c)      essentiality certificate from the State Government or Union territory;

(d)      consent of affiliation from the University; and

(e)      deficiency in constructed area of college or hospital.

(9)     The relaxation policy if any, shall be applicable to the existing colleges and shall not be applicable for new applications unless otherwise specified by the Medical Assessment and Rating Board for Indian System of Medicine.

(10)   letter of intent (LOI-29.0) issued shall be valid for that particular academic session only. In case, if the applicant failed to obtain letter of permission (LOP-29.1), the issued letter of intent shall not be applicable for consecutive academic sessions and in such case the applicant has to submit a fresh application for establishment of new college.

Regulation - 63. Issue of letter of permission

(1)     Institute that received letter of intent (LOI-29.0) shall submit the compliance report by fulfilling all the minimum essential standards with details of teaching staff, non-teaching staff and hospital staff appointed as specified for first phase of establishment of Institution and security deposit to the Commission within the duration as provided by the Medical Assessment and Rating Board for Indian System of Medicine.

(2)     Upon receipt of compliance report along with all necessary supportive documents the Medical Assessment and Rating Board for Indian System of Medicine shall conduct inspection or visitation.

(3)     The Medical Assessment and Rating Board for Indian System of Medicine shall examine the compliance report and the observations made by the visitors and if found that the applicant is fulfilling all the requisite minimum standards, the Institute shall be issued letter of permission (LOP-29.1) along with the Commissions unique Institutional Identity Document (year of issue followed by AYU followed by 5-digit serial number) including Institutional login credentials for the Commissions portal.

(4)     The applicant shall be communicated either approval or disapproval of the application or proposal or scheme by the Medical Assessment and Rating Board for Indian System of Medicine within six months from the last date for submission of application or proposal or scheme.

(5)     The Institute received letter of permission(LOP-29.1) shall intimate the official mobile number as well as official e-mail identity document created as specified in these regulations within ten working days to the Medical Assessment and Rating Board for Indian System of Medicine at president.marbism@ncismindia.org by quoting the unique institutional Identity Document and there after all official correspondence shall be through these official mobile number and official email identity document only.

(6)     In case of fraudulent activities carried out by the institutions like fraudulent admissions, on paper teachers, financial frauds, fraudulent appointment of hospital staff, the permission of the college shall be withdrawn.

(7)     An opportunity of being heard shall be given to the institution before withdrawal of the permission.

(8)     Letter of permission-(LOP-29.1) issued once shall be valid for that particular year and shall be renewed on yearly basis until full establishment of the institution and thereafter, the institute shall be categorised under Extended Permission or Yearly Permission category as per the criteria specified in these regulations and shall be followed accordingly.

Regulation - 64. Issue of renewal of permission

(1)     The Institutes issued with letter of permission (LOP-29.1) shall submit the compliance in respect to the fulfilment of minimum essential standards as provided in these regulations for second phase of establishment of the institution. The compliance report shall be submitted by the institution prior to six months to the expiry of letter of permission (LOP-29.1).

(2)     The Medical Assessment and Rating Board for Indian System of Medicine shall conduct inspection or visitation and examine the compliance report submitted by the college and the observations made by the visitors and on fulfilment of the minimum essential standards the first renewal of permission (ROP-29.2) shall be issued.

(3)     The same method shall be followed for second and third time renewal of permission (ROP-29.3 andROP-29.4).

(4)     During the subsequent years of third renewal, the Institute shall be treated as Fully Established Institution as provided under section 28 of the Act, and such Institutes are entitled for rating by the Medical Assessment and Rating Board for Indian System of Medicine.

(5)     The steps of establishment of undergraduate Ayurveda Institute is as provided in the table-16.

 

Table-16

Details of permission or renewal of permission for establishment of undergraduate Ayurveda colleges

(6)     In case of non-fulfilment of minimum essential standards and not attaining annual targets at any phase of establishment of the institution in such case, the MARBISIM shall withdraw permission for admission for that academic session.

Regulation - 65. Appeal

(1)     The aggrieved applicants may prefer an appeal, in the case of denial of recognition or permission for admission of students or reduction of intake capacity by the Medical Assessment and Rating Board for Indian System of Medicine. The aggrieved applicant may prefer first appeal to the Commission within fifteen days of communication.

(2)     In case of lapse of six months duration without passing any order by the Medical Assessment and Rating Board for Indian System of Medicine, the aggrieved applicant may prefer first appeal to the Commission within fifteen days.

(3)     The first appeal may be submitted by online or offline or as specified by the Commission from time to time.

(4)     The commission shall examine the appeal and the aggrieved applicant shall be given opportunity for being heard.

(5)     In case, if the Commission found that, the applicant is fulfilling all the minimum essentials standards, the commission may direct the Medical Assessment and Rating Board for Indian System of Medicine to consider its application.

(6)     In case, if the applicant is not fulfilling the minimum essential standards, the Commission shall disapprove and reject the appeal.

(7)     The Commission shall communicate the decision to the applicant within fifteen days of receipt of the appeal.

(8)     In case of disapproval by the Commission or no order has been passed by the Commission within fifteen days from the date of filing of appeal, the aggrieved applicant may prefer a second appeal to the Central Government within seven days.

Regulation - 66. Phase wise establishment of infrastructural standards and human resource for the institution

(1)     The phase-I infrastructural standards and the human resource that shall be made available before admitting the students for first professional Bachelor of Ayurvedic Medicine and Surgery program.

(2)     Fully established National Accreditation Board for Hospitals accredited (at least entry-level) hospital with infrastructural standards, human resources and functionality of the hospital as mentioned in these regulations shall be as under:-

(3)     There shall be following department of first professional Bachelor of Ayurvedic Medicine, namely :-

(a)      Samhita Siddhanta and Sanskrit;

(b)      Rachana Sharira;

(c)      Kriya Sharira;.

(d)      Yogya Skill Laboratory with mannequins and simulators specified for first professional departments;

(e)      other units such as central library; digital library; human resource development cell;

(4)     The institute shall have fully developed dynamic Institutional website with the following mandatory fields, namely: -

(a)      attendance system; as specified in these regulations

(b)      teaching staff of first professional BAMS; as specified in these regulations

(c)      administrative, non-teaching staff except for second and third professional departments;

(d)      hospital staff; and

(e)      other sections or units or cells or facilities.

(5)     The phase II infrastructural standards and the human resource that shall be made available before the commencement of second professional Bachelor of Ayurvedic Medicine and Surgery shall be as under, namely:-

(a)      establishment of infrastructural standards of second professional departments are as under :-

(i)       Dravyaguna Vijnana including Herb Garden;

(ii)      Rasashastra and Bhaishajyakalpana;

(iii)     Roganidana and Vikritivijnana;

(iv)    Agadatantra;

(v)      Swasthavritta and Yoga;

(b)      lecture Hall (addition of minimum one lecture hall to the existing two);

(c)      teaching and non-teaching staff;

(d)      expansion of facilities specified for second professional subjects in Yogya-Clinical Skill Laboratory;

(e)      increase in library books up to minimum of 7500, 9000 and 11250 books for intake capacity of 100, 150 and 200, respectively;

(6)     The phase-III infrastructural standards and the human resource that shall be made available before the commencement of third professional Bachelor of Ayurvedic Medicine and Surgery shall be as under namely:-

(a)      establishment of infrastructural standards of third professional departments are as under:-

(i)       Kayachikitsa;

(ii)      Panchakarma;

(iii)     Shalya Tantra;

(iv)    Shalakya Tantra;

(v)      Prasuti -Streeroga;

(vi)    Kaumarabhritya;

(b)      teaching and non-teaching staff;

(c)      addition of fourth lecture hall to the existing three lecture halls;

(d)      expansion of facilities specified for third professional subjects in Yogya-Clinical Skill Laboratory;

(e)      increase in library books up to minimum of 10000, 12000 and 15000 books for intake capacity of 100, 150 and 200, respectively.

Regulation - 67. Appointment of Teaching Staff

(1)     In case of new establishment of colleges, the eligible teachers shall be appointed in phase wise manner:

(2)     The teaching staff of first professional departments shall be made available before letter of permission (LOP29.1). The Medical Assessment and Rating Board for Indian System of Medicine shall issue letter of permission (LOP-29.1) only after confirmation of availability of eligible teachers for first professional subjects of Bachelor of Ayurvedic Medicine and Surgery.

(3)     The teaching staff of second professional departments shall be made available at least six months before the commencement of second professional course.

(4)     The teaching staff of third professional departments shall be made available at least six months before the commencement of the third professional course.

Regulation - 68. Experience of consultants and teaching staff

Experience of consultants and teaching staff for the period before issue of letter of permission are as under namely:-

(1)     (a) if joined after receiving letter of intent, the teaching experience shall be counted from the date of joining;

(b) if joined before receiving letter of intent, the teaching experience shall be counted from the date of issue of letter of intent:

Provided that the college obtained letter of permission.

(2)     (a) for the period before receiving letter of intent, the teaching experience of consultant shall be counted from the period of actual work maximum of two years; and

(b) from the date of appointment in case if joined after receiving letter of intent.

Regulation - 69. Conditions after receipt of letter of permission (LOP-29.1) by the institute

(1)     In case, if the parent society or trust or body who established the college want to transfer the college to another society or trust or body, in such case prior no objection certificate shall be obtained from the Commission in the prescribed form.

(2)     In case, if the college want to change the affiliating University or would like to apply for deemed University status, the college shall obtain no objection certificate from the Commission before applying for the same.

(3)     In case, of disaffiliation from the existing University, the existing batches of students admitted under the existing University shall continue with the same University till the award of degrees.

(4)     The affiliating Universities shall issue consent of affiliation every year to the affiliated Colleges (Extended permission and Yearly permission category). The Medical Assessment and Rating Board for Indian System of Medicine shall renew the permission of Ayurveda colleges only after receiving the consent of affiliation, in the absence of consent of affiliation from the affiliating University, the Medical Assessment and Rating Board for Indian System of Medicine shall not issue permission for admission.

CHAPTER 9 INCREASE IN INTAKE CAPACITY IN EXISTING UNDERGRADUATE PROGRAM

Regulation - 70.

(1)     Increase in intake capacity.- condition for fully established Institutions established under section 28 of the Act conducting undergraduate program (Bachelor of Ayurvedic Medicine and Surgery) with intake capacity 60, 100 and 150 shall be eligible to apply for increase intake capacity in existing under graduate program, namely:-

(a)      the college with intake capacity of sixty, hundred and one hundred fifty;

(b)      the college that has not been subjected to the provisions of clause (f) of sub-section (1) of section 28 of the Act, for the preceding five years including the year of application;

(c)      rated "A" or "B" grade awarded by the Medical Assessment and Rating Board for Indian System of Medicine during the year of application;

(d)      essentiality certificate (Annexure IV) for the proposed increase in intake capacity from respective State Government or Union territory administration;

(e)      consent of affiliation (Annexure V) from the University (not applicable for deemed Universities);

(f)       fulfilment of minimum essential standards specified for the proposed intake capacity(fulfilment may be in phases);

(g)      application in the prescribed form (Annexure II) along with required documents may be submitted online or offline, within the specified period as specified by the Commission or by the Medical Assessment and Rating Board for Indian System of Medicine from time to time;

(h)     application fee (non-refundable) and processing fee as provided below in Table-17 shall be paid along with the applicable taxes into the Commissions account through NEFT or RTGS;

 

Table-17

Application fee and processing fee for increase in intake capacity

(i)       incomplete application and application after the last date shall not be entertained;

(j)       there is no provision for withdrawal of application after last date;

(k)      processing fee refunded, in case of withdrawal of application before last date; and

(l)       applicable security deposit as provided in Table-18.

 

Table-18

Security deposit for increase in intake capacity

(2)     The application fee, processing fee and security deposit shall be paid into the Commissions account through NEFT or RTGS.

(3)     The security amount shall be returned to the college account, without interest after five years.

Provided that there shall not be any financial grievance pending against the college or pending of penalty amount due to disciplinary action taken by the Medical Assessment and Rating Board for Indian System of Medicine or by the Commission.

(4)     Once letter of intent issued, the institute shall be no longer considered under section 28 and section 29of the Act until third renewal of permission.

CHAPTER 10 PENALTY AND DISCIPLINARY ACTIONS

Regulation - 71.

(1)     compliance with the regulations, directions, instructions and adherence to the timeline issued by the Medical Assessment and Rating Board for Indian System of Medicine or the National Commission for Indian System of Medicine shall be the responsibility of the institutions.

(2)     Non-compliance action includes following, namely:-

(a)      non-compliance with regulations;

(b)      any activities of the institutions, that are not in accordance with the objectives of undergraduate Ayurveda medical education and practices, exploitation of students on fees, mal practices of attendance etc.;

(c)      failure to maintain minimum essential standards in terms of infrastructure, human resources, clinical material, practical material, research facilities and other institutional functionality etc. in accordance with these regulations;

(d)      non-cooperation or any sort of disturbance to inspection or visitation process for assessment and rating or any other activities of the Medical Assessment and Rating Board for Indian System of Medicine or the National Commission for Indian System of Medicine;

(e)      providing falsified information or fabricated data or information or evidence to Autonomous boards or to the National Commission for Indian System of Medicine; and

(f)       any attempt to influence, pressurise, bribe or threaten assessors or officials of the National Commission for Indian System of Medicine or officials designated by the National Commission for Indian System of Medicine;

(3)     For any of the non-compliance as mentioned in sub-regulation (2) or intentional attempt of non-compliance act or omission by the medical institution, the Medical Assessment and Rating Board for Indian System of Medicine shall either penalise the medical institution or take such measures as mentioned in the clause (f) of sub-section (1) of section 28 of the Act and or conduct further enquiry in to such incidence namely, -

(a)      impose monetary penalty not exceeding rupees one crore;

(b)      issue warning;

(c)      withhold process of application for any new scheme for that academic year or for a such number of years;

(d)      reduce the number of seats to be admitted by the medical institution in the next academic year;

(e)      stop the admission to one or more of the courses in the next or subsequent academic year(s);

(f)       recommending the National Commission for Indian System of Medicine for the withdrawal of recognition;

(g)      withhold or withdrawal of rating of the medical institutions for a period up to five academic years; and

(h)     if any attempt from the institution side to pressurise the Medical Assessment and Rating Board for Indian System of Medicine or the National Commission for Indian System of Medicine through individuals or agency shall lead to immediate halt of the processing the application or request by the medical institution or withdrawal of permission, reduction in student intake capacity or monetary penalty.

(4)     The penalty for intern and Ayurveda degree holder shall be as specified in the sub-regulation (s) of regulation 27 of National Commission for Indian System of Medicine (Ethics and Registration) Regulations, 2023.

(5)     Ayurveda graduate is required to undertake four and half years of study and one year of compulsory rotatory internship with physical presence in concerned institution. In case, if the student mis-represented by physical absence without fulfilling the requisite attendance and in this behalf by providing false information either in collusion with respective institution or otherwise or without fulfilling the requirements as specified under National Commission for Indian System of Medicine (Minimum Standards of Ayurveda Undergraduate Education) Regulations-2022, or such guidelines as notified in this regard by the Commission from time to time, shall be penalised with temporary suspension of the study not less than one year and imposed minimum penalty of five lakh rupees; in the event of second conviction temporary suspension of study not less than two years with minimum penalty of rupees ten lakhs and in the event of third and subsequent conviction, there shall be permanent cancellation of his/her admission from under graduation programme.

 

SCHEDULE I

Minimum Required Land (Intake Capacity Wise)

(See Regulation 4)

 

SCHEDULE II

Minimum constructed area Required for administrative section

(See Regulation 5, 14, 24)

 

SCHEDULE III

Minimum constructed area required for teaching departments and their units

(See Regulation 8, 16, 19, 20, 21, 22, 23, 26, 27, 28, 29, 30 and 31)

 

SCHEDULE IV

Minimum essential teaching staff required (as per intake capacity)

(See Regulation 34)

 

SCHEDULE V

Minimum essential non-teaching staff required for the college

(See Regulation 5, 8, 17, 18, 20, 21, 23, 28 and 34)

 

SCHEDULE-VI

Minimum essential requirements for teaching departments

(See regulation 19)

 

SCHEDULE VII

Minimum essential requirements for department of Rachana Sharir

(See regulation 19 (4))

 

SCHEDULE VIII

Minimum Essential Requirements for Department of Kriya Sharir

(See regulation 19 (5))

 

SCHEDULE IX

Minimum Essential Requirements for Department of Dravyaguna

(See regulation 19 (6))

SCHEDULE X

Minimum essential requirements for department of Rasashastra and Bhaishajya kalpana including teaching pharmacy

(See regulation 19 (7))

 

SCHEDULE XI

Minimum Essential Requirements for Quality Testing Laboratory

(See regulation 19 (8))

 

SCHEDULE XII

Minimum Essential Requirements of Department of Roganidana and Vikriti Vijnana

(See regulation 19 (9))

 

 

SCHEDULE XIII

Minimum essential requirements for department of Agada Tantra

(See regulation 17 (10))

 

SCHEDULE XIV

Minimum essential requirements for Swasthavritta department

(See regulation 19 (11))

 

SCHEDULE XV

Minimum essential requirement for YOGYA clinical skill laboratory

(See regulation 20)

 

SCHEDULE XVI

Minimum constructed area required for various units of reception and registration zone

(See regulation 39)

 

SCHEDULE XVII

Minimum constructed area required for various units of out patient zone

(See regulation 40, 41)

 

SCHEDULE XVIII

Minimum essential equipment and instruments required for Out patient department

(See regulation 40)

 

SCHEDULE XIX

Minimum norms and standard for atyayika (Emergency) Out patient department and Intensive Care Unit

(See regulation 40 and 45)

 

 

 

SCHEDULE XX

Minimum essential requirements for hospital staff

(See regulation 39, 40, 41, 43, 45, 47 and 51)

 

SCHEDULE XXI

Minimum constructed area required for various units under diagnostic zone

(See regulation 43)

Note: For higher imaging studies such as computed tomography, magnetic resonance imaging, positron emission tomography, doppler etc., college may have tie-up with nearest National Accreditation Board for Testing and Calibration Laboratories accredited diagnostic centre.

 

SCHEDULE XXII

Minimum constructed area required for various wards of in-patient zone

(See regulation 44 and 45)

 

SCHEDULE XXIII

Minimum requirement for In-Patient Department

(See regulation 45)

 

SCHEDULE XXIV

Minimum constructed area required for various sections of procedural management zone

(See regulation 47)

 

SCHEDULE XXV

Minimum requirement of instruments or equipment for Panchakarma therapy section

(See regulation 47)

 

SCHEDULE XXVI

Minimum essential equipment and instruments required for operation theatre for the departments of Shalya, Shalakya, Prasuti and Streeroga

(See Regulation 47)

 

SCHEDULE XXVII

Minimum essential equipment and instruments required for anushastrakarma and prasuti and streeroga procedural room

(See Regulation 47)

 

SCHEDULE XXVIII

Minimum essential equipment and instruments required for labour room

(See Regulation 47)

 

SCHEDULE XXIX

Minimum requirements of neonatal intensive care unit (to be adjacent to labour room)

(See Regulation 47)

 

SCHEDULE XXX

Minimum essential equipment and instruments required for physiotherapy section

(See Regulation 47)

 

SCHEDULE XXXI

Minimum constructed area required for various units under administrative zone

(See Regulation 49)

 

ANNEXURE I

FORM-29A

APPLICATION FOR THE ESTABLISHMENT OF NEW AYURVEDA MEDICAL COLLEGE

(UNDERGRADUATE)

(See Regulation 58)

 

 

Signature of applicant

Full Name

Place:

Date:

List of enclosures:

(1)     Certified copy of Bye Laws or Memorandum and Articles of Association or Trust deed with name of trustees.

(2)     Certified copy of certificate of registration or incorporation of trust.

(3)     Annual reports and Audited Balance sheets for the last three years.

(4)     Certified copy of the title deeds of the total available land as proof of ownership or lease agreement deed.

(5)     Certified copy of zoning plans of the available sites indicating their land use.

(6)     Proof of ownership of existing hospital with the first hospital registration certificate.

(7)     Certified copy of the No Objection Certificate or Essentiality Certificate issued by the respective State Government or Union territory Administration at the proposed site.

(8)     Certified copy of the Consent of Affiliation issued by recognised University established under any Central or State or Union territory statue for establishing a new Ayurveda medical college.

(9)     Affidavit stating that the land and buildings designated for Ayurveda medical college and attached teaching hospital are exclusively for conducting Ayurveda courses recognised by Board of Ayurveda or National Commission for Indian System of Medicine.

(10)   Affidavit stating that the students shall be admitted strictly based on National Eligibility cum Entrance Test (NEET) or All India Ayush Post Graduate Entrance Test (AIAPGET) merit and only through counselling (Central or State or Union territory as the case may be) and not beyond the sanctioned student intake capacity specified by the Medical Assessment and Rating Board for Indian System of Medicine.

(11)   Affidavit stating that the curriculum and syllabus, nomenclature of the course or programme, infrastructure, facilities and human resources including student-teacher ratio shall be maintained as per the specifications of the commissionspecified in the concerned regulations.

(12)   Proof of application fee and processing fee remitted.

(13)   Authorization letter addressed to the bankers of the applicant authorizing the Medical Assessment and Rating Board for Indian System of Medicine or National Commission for Indian System of Medicine to make independent enquiries regarding the financial track record of the applicant.

(14)   Other enclosures as per the various parts of application form (please indicate details): -

(15)   Copy of Bank Transaction for the last two year of Official Bank Account: College and Hospital

(16)   Copy of Biometric Attendance of Hospital Staff for the last two years

Note: All the copies shall be self-attested.

 

ANNEXURE II

Form-29 B

APPLICATION FOR INCREASE IN ADMISSION CAPACITY IN EXISTING UNDERGRADUATEAYURVEDA MEDICAL COLLEGES

(See regulation 70)

Signature of applicant

Full Name

Designation:

Place:

Date:

List of Enclosures:

(1)     Attested copy of the Essentiality Certificate or No Objection Certificate issued by the respective State Government or Union territory Administration.

(2)     Attested copy of the Consent of Affiliation to which the college or institute is affiliated.

(3)     Authorisation letter addressed to the Bankers of the Applicant authorising the Medical Assessment and Rating Board for Indian System of Medicine or National Commission for Indian System of Medicine to make independent enquiries regarding the financial track record of the medical college or institution.

(4)     Attested copy of the letter from the Medical Assessment and Rating Board for Indian System of Medicine, National Commission for Indian System of Medicine or erstwhile Central Council for Indian System of Medicine approving recognition of the college or institution, if already permitted to conduct undergraduate or postgraduate degree course or postgraduate programme.

(5)     Affidavit stating that the students shall be admitted strictly based on National Eligibility cum Entrance Test (NEET) or All India Ayush Post Graduate Entrance Test (AIAPGET) merit and only through counselling (Central or State orUnion territory as the case may be) and not beyond the sanctioned student intake capacity specified by the Medical Assessment and Rating Board for Indian System of Medicine.

(6)     Affidavit stating that the minimum infrastructure, facilities, and human resources including student-teacher ratio shall be maintained in respect of student intake capacity as per the manner and specifications of the commission mentioned in concerned regulations.

(7)     Proof of application fee and processing fee remitted.

(8)     Other enclosures,-

(a)      Certified copy of Bye laws or Memorandum and Articles of Association or Trust deed with name of trustees.

(b)      Renewed certified copy of the certificate of registration or incorporation.

(c)      Certified copy of the land documents as a proof of ownership of existing hospital or lease agreement deed.

(d)      First hospital registration certificate or Panchayat license for hospital.

(e)      Fire safety certificate.

(f)       Disaster management certificate (if any).

(g)      Pollution Control Board certificate.

(h)     Atomic Energy Regulatory Board permission for radiology unit in the hospital.

(i)       Biomedical waste management agreement.

(j)       College and hospital building occupancy certificate.

(k)      College and hospital building completion certificate.

(l)       Building plan.

(m)    Building plan with survey number approved by local authority and endorsed by the architect.

(n)     Area statement certificate authorised by architect as per these regulations.

(o)      Purchase bills of equipment, instruments etc.

(p)      Tax paid receipt for land, building including hospital building.

(9)     Other enclosures of the documents as specified by the Medical Assessment and Rating Board for Indian System of Medicine from time to time.

Note: All the copies shall be self-attested.

 

ANNEXURES-III

FORM-29 C

(To be issued by State Government or Union territory)

ESSENTIALITY CERTIFICATE FOR THE ESTABLISHMENT OF NEW UNDERGRADUATE AYURVEDA MEDICAL COLLEGE

(See regulation 58)

Ref. No. ............Dated..............

 

ESSENTIALITY CERTIFICATE TO ESTABLISH

A NEW AYURVEDA MEDICAL COLLEGE

Essentiality certificate is issued to (name of the applicant) for the establishment of ------------------------------------- (name of the proposed college) at --------------- (address of the proposed college) with intake capacity-------------- (100 or 150 or 200 UG). This certificate is issued in consideration of above details or facts or conditions. This certificate is valid for two consecutive academic sessions from the date of issue of the certificate.

The Essentiality Certificate is issued on the following term and conditions:

(1)     College shall admit the students as per the sanctioned student intake capacity by the Medical Assessment and Rating Board for Indian System of Medicine only after obtaining due permission from the Medical Assessment and Rating Board for Indian System of Medicine.

(2)     College shall not conduct any other colleges or courses or programs in the same premises unless otherwise permitted by the Medical Assessment and Rating Board for Indian System of Medicine.

(3)     College shall maintain all the minimum standards in terms of infrastructure, human resources and functionality as specified by National Commission for Indian System of Medicine.

(4)     College shall admit the students as per the regulation or guidelines or policy framed by National Commission forIndian System of Medicine from time to time.

(5)     The institute shall abide by the conditions laid down by the Autonomous Boards or National Commission for Indian System of Medicine or Government of India or University.

(6)     In case of handing over the college to other society or trust, prior No Objection Certificate (NOC) shall obtain from the state government or Union territory.

(7)     In case if the applicant fails to create or maintain infrastructure, human resources and other facilities for the Ayurveda Medical College as per the minimum standards specified by National Commission for Indian System of Medicine, fresh admissions are stopped by the Medical Assessment and Rating Board and the University shall take over the responsibility of the students already admitted in the College with the permission of Medical Assessment and Rating Board for Indian System of Medicine or National Commission for Indian System of Medicine.

(8)     In case of denial of permission or issued permanent disapproval to the college by Medical Assessment and Rating Board for Indian System of Medicine due to non-compliance of the college for Minimum Essential Standards as prescribed by the Commission or Medical Assessment and Rating Board for Indian System of Medicine, the State Government shall take over the responsibility of the students who have already been admitted in the College.

(Signature of the Competent Authority)

Office Seal

Date:

Place:

 

ANNEXURES IV

FORM 29 D

(To be issued by State Government or Union territory)

ESSENTIALITY CERTIFICATE FOR INCREASE STUDENT INTAKE CAPACITY [UNDERGRADUATE

(See Regulation 70)

Ref. No...........Dated..........

 

ESSENTIALITY CERTIFICATE

Essentiality certificate or No Objection Certificate (NOC) is issued to (name of the applicant) for Increase in Intake Capacity from -.............to ---------- in UG Program------------------------------------- (name of the college) at --------------- (address of the college). This certificate is issued in consideration of above details or facts or conditions. This certificate is valid for two consecutive academic sessions from the date of issue.

The Essentiality Certificate or No Objection Certificate is issued on the following term and conditions:

(1)     College shall admit the students as per the sanctioned student intake capacity by the Medical Assessment and Rating Board for Indian System of Medicine only after obtaining due permission from the Medical Assessment and Rating Board for Indian System of Medicine or National Commission for Indian System of Medicine or Government of India.

(2)     College shall not conduct any other colleges or courses or programs in the same premises unless otherwise permitted by the Medical Assessment and Rating Board for Indian System of Medicine or National Commission for Indian System of Medicine or Government of India.

(3)     College shall maintain all the minimum standards in terms of infrastructure, human resources and functionality as specified by National Commission for Indian System of Medicine in accordance with student intake capacity.

(4)     College shall admit the students as per the regulation or guidelines or policy framed by National Commission for Indian System of Medicine from time to time.

(5)     The institute shall all times abide by the conditions laid down by the Autonomous Boards or National Commission for Indian System of Medicine or Government of India or University.

(6)     In case if the applicant fails to create or maintain infrastructure, human resources and other facilities for the Ayurveda Medical College as per the minimum standards specified by National Commission for Indian System of Medicine, fresh admissions are stopped by the Medical Assessment and Rating Board and the University shall take over the responsibility of the students already admitted in the College with the permission of Medical Assessment and Rating Board for Indian System of Medicine or National Commission for Indian System of Medicine.

(7)     In case of denial of permission or issued permanent disapproval to the college by Medical Assessment and Rating Board for Indian System of Medicine due to non-compliance of the college for Minimum Essential Standards as prescribed by the Commission or Medical Assessment and Rating Board for Indian System of Medicine, the State Government shall take over the responsibility of the students been admitted in the College with the permission of Medical Assessment and Rating Board for Indian System of Medicine.

Signature of the Competent Authority

Office Seal

Date:

Place:

 

ANNEXURE V

FORM 29 E

CONSENT OF AFFILIATION

(To be issued by Affiliating University)

(Pre-requisite for submission of application for starting of new Ayurveda college or increase intake capacity in existing undergraduate or postgraduate programmes or starting of new postgraduate programmes)

(See regulation 58)

 

CONSENT OF AFFILIATION

The University on the basis of local enquiry Committee report, is agreed upon in principle to issue consent of affiliation to.............(name of the college) .............with intake capacity of .............(100/150/200 UG) seats of the proposed college or increase in intake capacity from.............to............./starting of .............programs. The consent of affiliation is issued for the academic year(s).............

Consent of affiliation is issued on the following conditions:

(1)     The college shall maintain all the minimum essential standards in terms of infrastructure, human resources and functionality as specified by National Commission for Indian System of Medicine.

(2)     The college shall admit the students through counselling process (Central or State or Union territory) only as specified by National Commission for Indian System of Medicine in concerned regulations.

(3)     The college shall ensure the conduction of stipulated hours of teaching and training as specified by National Commission for Indian System of Medicine.

(4)     The colleges shall obtain continuation of affiliation every year at least three months before the commencement of admission process.

(5)     Prior No Objection Certificate shall be obtained from the present affiliating university in case of change of affiliation to other University or before applying for Deemed status.

(6)     In case of disaffiliation with the present university, the existing batches shall continue with the present university till award of degree for the last student.

Registrar

(Signature with seal)

Place:

Date: