ESTABLISHMENT OF NEW HOMOEOPATHY MEDICAL COLLEGE,
(OPENING OF NEW OR HIGHER COURSE OF STUDY OR TRAINING AND INCREASE OF ADMISSION
CAPACITY BY A MEDICAL COLLEGE) AMENDMENTS REGULATIONS, 2018
PREAMBLE
In exercise of the powers conferred by section 33 read
with section 12A of the Homoeopathy Central Council Act, 1973 (59 of 1973), the
Central Council of Homoeopathy, with the previous sanction of the Central
Government, hereby makes the following regulations to amend the Establishment
of New Homoeopathy Medical College, (Opening of New or Higher Course of Study
or Training and Increase of Admission Capacity by a Medical College)
Regulations, 2011, namely:-
Regulation - 1.
(i)
These regulations may be called the
Establishment of New Homoeopathy Medical College, (Opening of New or Higher
Course of Study or Training and Increase of Admission Capacity by a Medical
College) Amendments Regulations, 2018.
(ii)
They shall come into force on the date of
their publication in the Official Gazette.
Regulation - 2.
In the
Establishment of New Homoeopathy Medical College, (Opening of New or Higher
Course of Study or Training and Increase of Admission Capacity by a Medical
College) Regulations, 2011 (herein after referred to as the said regulations),
in regulation 9, for sub-regulation (1), the following sub-regulation shall be
substituted namely:-
"The Central Council of Homoeopathy shall issue a
letter of intent to set up a new Homoeopathy medical college or open new course
or increase in intake capacity as considered necessary."
Regulation - 3.
In the said regulations, for the Schedule, the following
Schedule shall be substituted, namely:-
"SCHEDULE
(See regulation 5)
Schedule for receipt and processing of the applications
|
S.No. |
State
of processing |
Last
Date |
|
(1) |
(2) |
(3) |
|
New
applications under section 12A of the Homoeopathy Central Council Act, 1973 |
||
|
1. |
Online
receipt of applications by the Central Government |
From
1st July to 31st August (both days inclusive) of any year. |
|
2. |
Forwarding
of eligible application by the Central Government
to the Central Council of Homoeopathy
for technical scrutiny. |
By
the 30th September of the year in which online application is received by the
Central Government. |
|
3. |
Recommendations
of the Central Council to the Central
Government for issuing Letter of Permission
(LOP)/denial |
By
the 31st March of the year following the year in which above
said application is received by the Central Government. |
|
4. |
Decision
of the Ministry of Ayurveda, Yoga and Naturopathy, Unani, Siddha and
Homoeopathy |
By
the 31st May of the year following the year in which the aforesaid
application is received by the Central Government. |
Note:
(i)
The Central Government, after receipt of the
applications shall do the preliminary scrutiny of applications for basic eligible criteria like Application
Fee, No Objection Certificate (NOC) of the State Government, Consent of
Affiliation of the University and the Central Government shall forward only the
eligible applications to the Council for further consideration and the
in-eligible and incomplete applications shall be rejected and returned to the
applicants.
(ii)
The Council shall inspect the colleges and
issue Letter of Intent (LOI), if the college is found eligible and the Council shall then inspect/verify the compliance
of the conditions of LOI and send the recommendation of either Denial or Letter
of Permission (LOP) as the case may be., by 31st March of the year following
the year in which the aforesaid application is received by the Central
Government for approval of the Ministry of Ayurveda, Yoga and Naturopathy,
Unani, Siddha and Homoeopathy".