The National Medical Commission Act, 2019

[Act No. 30 of 2019]

[8th August, 2019.]

Contents
Title	The Banning of Unregulated Deposit Schemes Act, 2019
Sections	Particulars
chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
chapter II	The National Medical Commission
3.	Constitution of National Medical Commission
4.	Composition of Commission
5.	Search Committee for appointment of Chairperson and Members
6.	Term of office and conditions of service of Chairperson and Members
7.	Removal of Chairperson and Member of Commission
8.	Appointment of Secretary, experts, professionals, officers and other employees of Commission
9.	Meetings, etc., of Commission
10.	Powers and functions of Commission
chapter III	The Medical Advisory Council
11.	Constitution and composition of Medical Advisory Council
12.	Functions of Medical Advisory Council
13.	Meetings of Medical Advisory Council
chapter IV	National Examination
14.	National Eligibility cum-Entrance Test
15.	National Exit Test
chapter V	Autonomous Boards
16.	Constitution of Autonomous Boards
17.	Composition of Autonomous Boards
18.	Search Committee for appointment of President and Members
19.	Term of office and conditions of service of President and Members
20.	Advisory committees of experts
21.	Staff of Autonomous Boards
22.	Meetings, etc., of Autonomous Boards
23.	Powers of Autonomous Boards and delegation of powers
24.	Powers and functions of Under-Graduate Medical Education Board
25.	Powers and functions of Post-Graduate Medical Education Board
26.	Powers and functions of Medical Assessment and Rating Board
27.	Powers and functions of Ethics and Medical Registration Board
28.	Permission for establishment of new medical college
29.	Criteria for approving or disapproving scheme
30.	State Medical Councils
31.	National Register and State Register
32.	Community Health Provider
33.	Rights of persons to have licence to practice and to be enrolled in National Register or State Register and their obligations thereto
34.	Bar to practice
chapter VI	Recognition of Medical Qualifications
35.	Recognition of medical qualifications granted by Universities or medical institutions in India
36.	Recognition of medical qualifications granted by medical institutions outside India
37.	Recognition of medical qualifications granted by statutory or other body in India
38.	Withdrawal of recognition granted to medical qualification granted by medical institutions in India
39.	Derecognition of medical qualifications granted by medical institutions outside India
40.	Special provision in certain cases for recognition of medical qualifications
chapter VII	Grants, Audit and Accounts
41.	Grants by Central Government
42.	National Medical Commission Fund
43.	Audit and accounts
44.	Furnishing of returns and reports to Central Government
chapter VIII	Miscellaneous
45	Power of Central Government to give directions to Commission and Autonomous Boards
46	Power of Central Government to give directions to State Governments
47	Information to be furnished by Commission and publication thereof
48	Obligation of universities and medical institutions
49	Completion of courses of studies in medical institutions
50	Joint sittings of Commission, Central Councils of Homoeopathy and Indian medicine to enhance interface between their respective systems of medicine
51	State Government to promote primary healthcare in rural areas
52	Chairperson, Members, officers of Commission and of Autonomous Boards to be public servants
53	Protection of action taken in good faith
54	Cognizance of offences
55	Power of Central Government to supersede Commission
56	Power to make rules
57	Power to make regulations
58	Rules and regulations to be laid before Parliament
59	Power to remove difficulties
60	Repeal and saving
61	Transitory provisions
The Schedule	List of Categories of Medical Qualifications Granted by Statutory Body or other Body in India