25. Powers and functions of Post-Graduate Medical Education Board.-

(1) The Post-Graduate Medical Education Board shall perform the following functions, namely:-

(a)determinethe standards of medical education at the postgraduate level and super-specialitylevel in accordance with the regulations made under this Act and oversee all aspects relating thereto;

(b) develop competency based dynamic curriculum at postgraduate level and super-specialitylevel in accordance with the regulations made under this Act, with a view to develop appropriate skill, knowledge, attitude, values and ethics among postgraduates and super-specialists to provide healthcare, impart medical education and conduct medical research;

(c) frame guidelines for setting up of medical institutions for imparting postgraduate and super-specialitycourses, having regard to the needs of the country and global norms, in accordance with the regulations made under this Act;

(d)determinethe minimum requirements and standards for conducting postgraduate and super-specialitycourses and examinations in medical institution, in accordance with the regulations made under this Act;

(e)determinestandards and norms for infrastructure, faculty and quality of education in medical institutions conducting postgraduate and super-specialitymedical education, in accordance with the regulations made under this Act;

(f)facilitatedevelopment and training of the faculty members teaching postgraduate andsuperspecialitycourses;

(g)facilitateresearch and the international student and faculty exchangeprogrammesrelating to postgraduate and super-specialitymedical education;

(h)specifynorms for compulsory annual disclosure, 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;

(i) grant recognition to the medical qualifications at the postgraduate level and super-specialitylevel;

(j)promoteand facilitate postgraduate courses in family medicine.

(2) The Post-Graduate Medical Education Board may, in the discharge of its functions, make such recommendations to, and seek such directions from, the Commission, as it deems necessary.