Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Grants Commission (Fitness of Health Sciences and Medical Universities for receiving grants) Rules, 1996 CONTENTS 1. Short title, application and Commencement 2. Definitions: In these rules, unless the context otherwise requires 3 . Fitness of Health Sciences and Medical University to receive grant University Grants Commission (Fitness of Health Sciences and Medical Universities for receiving grants) Rules, 1996 In exercise of the powers conferred by Section 25, read with Section 12B,of the University Grants Commission Act, 1956 (3 of 1996), the Central Government hereby makes the following rules, namely:- 1. Short title, application and Commencement :- (1) These rules may be called the University Grants Commission (Fitness of Health Sciences and Medical Universities for receiving grants) Rules, 1996. (2) They shall apply to every Health Science and Medical University established after the 17th day of June, 1972. (3) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions: In these rules, unless the context otherwise requires :- (a) allied sciences includes such sciences which are primarily supportive in nature to the medical and nursing professions; (b) Health Sciences and Medical University means a University which provides for teaching, research or extension programmes in any branch or branches of medical, dental and allied sciences of any system of medicine and for the advancement of learning and dissemination of knowledge in such branch or branches; (c) Words and expressions used herein and not defined but defined in the University Grants Commission Act, 1956 (3 of 1956) shall have the respective meanings assigned to them in that Act. 3. Fitness of Health Sciences and Medical University to receive grant :- No Health Sciences and Medical University to which these rules shall apply, shall be declared to be fit to receive any grant from the Central Government, the Commission or any other Organisation receiving any funds from the Central Government unless the Commission is satisfied in respect of the following matters, namely:- (a) that there has been a need to set up such a Health Science and Medical University, and that the other existing universities in the states cannot effectively meet the requirements and systematic development of medical and allied sciences through their programmes of teaching, research and extension either through departments or colleges directly maintained by and/or affiliated to it; (b) that it has adequate facilities for postgraduate teaching, research and extensions programmes; (c) that it provides adequate linkage with the respective professions, health care delivery systems and industry, as may be appropriate; (d) that it provides courses of extension and devotes attention to national and regional development; (e) that the State Government ensures provision of adequate basic facilities in respect of scientific staff, supporting staff, buildings, equipment, laboratories, library, hostels, staff quarters, playgrounds and the like, as may be determined in consultation with the concerned professional council. (f) that in the law under which such a university has been established, due weightage has been given to the recommendations made by:- (i) the Education Commission (1964-66) constituted by a Resolution of the Government of India; (ii) the Health Survey Planning Committee (Mudaliar Committee) 1959-61; (iii) the Medical Education Review Committee (Shantilal Mehta Committee) 1981-83; (iv) the guidelines and/or recommendations of the committee appointed by the Commission on the governance of Universities; (v) the State Government concerned with the University has accepted the principle of integration of teaching, research and extension in the broad areas of medicine and allied Sciences; (g) that to facilitate co-ordination between the Health Sciences and Medical University and the concerned departments of the State Government on the one hand and the Commission, Government of India, Medical Council of India and the Indian Council of Medical Research on the other hand, an apex body at the State level has been set up by the, State Government consisting of the representatives of the University, the State Government, Government of India, the Commission, the Medical Council of India, the Indian Council of Medical Research and experts.; (h) that it has necessary facilities to provide for teaching, research and extension in the subjects related to medicine and allied sciences including Environmental Sciences, Social and Behavioural Sciences in relation to medicine, Bio-engineering, Dental (stomatology), Pharmaceutical Sciences, Continuing Medial Education, Medical Education, Health Manpower development and Health Administration keeping in view the existing and emerging requirements of the State; (i) that it provides for integration of teaching, research and extension education in each of the departments and ensures the provision of the minimum staff required for undergraduate and postgraduate education, research and extension education in accordance with the recommendation of the Medical Council of India and the Indian Council of Medical Research and that the State Government ensures the continued provision of adequate recurring grants to the University for maintenance of its activities of teaching, research and extension.