24. Powers and functions of Under-Graduate Medical Education Board.-
(1) The Under- Graduate Medical Education Board shall perform the following functions, namely:-
(a)determinestandards of medical education at undergraduate level and oversee all aspects relating thereto;
(b)developcompetency based dynamic curriculum at undergraduate level in accordance with the regulations made under this Act;
(c) develop competency based dynamic curriculum for addressing the needs of primary health services, community medicine and family medicine to ensure healthcare in such areas, in accordance with the provisions of the regulations made under this Act;
(d) frame guidelines for setting up of medical institutions for imparting undergraduate courses, having regard to the needs of the country and the global norms, in accordance with the provisions of the regulations made under this Act;
(e) determine the minimum requirements and standards for conducting courses and examinations for undergraduates in medical institutions, having regard to the needs of creativity at local levels, including designing of some courses by individual institutions, in accordance with the provisions of the regulations made under this Act;
(f)determinestandards and norms for infrastructure, faculty and quality of education in medical institutions providing undergraduate medical education in accordance with the provisions of the regulations made under this Act;
(g)facilitatedevelopment and training of faculty members teaching undergraduate courses;
(h)facilitateresearch and the international student and faculty exchangeprogrammesrelating to undergraduate medical education;
(i) specify norms for compulsory annual disclosures, electronically or otherwise, by medical institutions, in respect of their functions that has a bearing on the interest of all stakeholders including students, faculty, the Commission and the Central Government;
(j)grantrecognition to a medical qualification at the undergraduate level.
(2) The Under-Graduate Medical Education Board may, in the discharge of its duties, make such recommendations to, and seek such directions from, the Commission, as it deems necessary.
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