Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ESTABLISHMENT OF NEW MEDICAL COLLEGES OPENING OF HIGHER COURSES OF STUDY AND INCREASE OF ADMISSION CAPACITY IN MEDICAL COLLEGES REGULATIONS, 1993 CONTENTS 1. Short title and commencement 2. Scheme relating to medical colleges ESTABLISHMENT OF NEW MEDICAL COLLEGES OPENING OF HIGHER COURSES OF STUDY AND INCREASE OF ADMISSION CAPACITY IN MEDICAL COLLEGES REGULATIONS, 1993 In exercise of the powers conferred by Sec.10A read with Sec. 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Medical Council of India, with the previous approval of the Central Government hereby makes the following regulations relating to establishment of new medical colleges, opening of higher courses of study and increase of admission capacity of the medical colleges, namely: 1. Short title and commencement :- (1) These regulations may be called the Establishment of New Medical Colleges, Opening of Higher Courses of Study and Increase of Admission Capacity in Medical Colleges Regulations, 1993. (2) They shall come into force on the date of their publication in the Official Gazette. 2 \Definitions .. (1) In these regulations, unless the context otherwise requires- (a) "Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992); (b) "dealing in securities" means an act of buying, selling or otherwise dealing in any security or agreeing to buy, sell or otherwise deal in any security by any person either as principal or as agent; (c) "fraud" includes any of the following acts committed by a party to a contract, or with his connivance, or by his agent, with intent to deceive another party thereto or his agent, or to induce him to enter into the contract - (1) the suggestion, as to a fact, of that which is not true, by one who does not believe it to be true; (2) the active concealmentof a fact by one having knowledge or belief of the fact; (3) a promise made without any intention of performing it; (4) any other act fitted to deceive: (5) any such act or omission as the law specially declares to be fraudulent; and "fraudulent" shall be construed accordingly. Explanation.-Mere silence as to facts likely to affect the willingness' of a person to enter into a contract is not fraud, unless the circumstances of the case are such that, regard being had to them, it is the duty of the person keeping silence to speak, or unless his silence is in itself equivalent to speech; (d) "investigating officer" means any person authorised by the Board to undertake investigation under regulation 7; (e) "regulation" means a regulation contained in these regulations; and (f) "securities" means securities as defined in section 2 of the Securities Contracts (Regulation) Act, 1956.