The Punjab Homoeopathic Practitioners (Recognition of Institutions) Regulations, 1974

Published vide Notification No. GSR 78/PA-16/65/S.- 54/74 dated 2nd July, 1974.

pu282

No. GSR 78/PA-16/65/S.-54/74. - 2nd July, 1974. - In exercise of the powers conferred by sub-section (1) of section 54 read with section 21 of Punjab Homoeopathic Practitioners Act, 1965 and all other powers enabling it in this behalf, the Council of Homoeopathic System of Medicine, Punjab, with previous sanction of the Government of the State of Punjab hereby makes the following regulations for recognition of institutions, namely :-

Short title and commencement.- (i) These Regulations may be called the Punjab Homoeopathic Practitioners (Recognition of Institutions) Regulations, 1974.

(ii) These shall come into force at once.

Definitions.- In these Regulations unless the context otherwise requires -

(a) "Act" means the Punjab Homoeopathic Practitioners Act, 1965;

(b) "Government" means the Government of the State of Punjab;

(d) Words and expressions used but not defined in regulations shall have the meaning assigned to them in the Act or in the Punjab General Clauses Act, 1898.

Conditions for recognition of institutions.- [Sections 21 and 54(1).] - An institution seeking recognition from the Council shall fulfil the following conditions to the satisfaction of the Council, namely :-

[(a)] That it conforms to the requirements for admissions to courses of studies as specified in regulation 5, read with Appendix 'D' of the Punjab Homoeopathic Practitioners Regulatios, 1974.

(b) That it is in a position to adopt a course of training in Homoeopathy and science subjects leading to the grant of a Diploma in Homoeopathic Medicine and Surgery (DHMS) or a degree of a Graduate in Homoeopathic Medicine and Surgery (GHMS) to be covered in a period of four and six years respectively.

(c) That it shall adopt the syllabi and course of studies for Diploma in Homoeopathic Medicine and Surgery (DHMS) or degree of a Graduate in Homoeopathic Medicine and Surgery (GHMS) as prescribed by the Council in Punjab Homoeopathic Practitioners Regulations, 1974 and shall impart training accordingly.

(d) That it is housed in a good building for the college and has an adequate hostel and is situated in a locality covered under proper sanitary conditions and healthy atmosphere and environment.

(e) That it is under the management of a regularly constituted registered body.

(f) that its teaching staff is adequately qualified for the teaching of the courses of studies.

(g) That there is a properly equipped indoor hospital with outdoor dispensary, operation theatre (for minor operations only) with necessary hospital facilities.

(h) That there is a Pharmacy suitable for the purpose of training and Museum and Library equipped with books on Homoeopathic subjects and science subjects.

(i) That there are satisfactory arrangements for the theoretical and practical training of basic subjects.

(j) That it has got sufficient financial resources for its proper maintenance including the maintenance of its buildings and hospital.

(k) That the statistical records and returns in connection with teaching and training of students are properly maintained and kept safe.

(l) That the number of students admitted to the institution every year shall not ordinarily exceed 50 (fifty):

Provided that Council may temporarily recognise an institution which does not fulfil all or any of the aforementioned conditions if there is a reasonable assurance to this effect by the authorities of the institution that they will make up the deficiencies within the time specified by the Council. In case of the failure of the institution to filful the requisite conditions, the Council shall have the right to withdraw recognition temporarily or permanently.

Particulars to be furnished.- [Sections 21 (1a) and 54.] - Every recognised institution shall furnish to the Council such particulars, information and other details regarding the function, staff and finances, as the Council may demand from it from time to time.
Submission of application by institution and payment of travelling expenses.- [Sections 21(1a) and 54. - (a) - Every institution desiring to have recognition from the Council shall apply to the Council on the prescribed proforma as in Appendix "A" obtainable from the office of the Council on payment of fee Rs. 5. Every such application must be accompanied by a [-]fee of Rs. 500 (non-refundable in all circumstances.

(b) After the receipt of the application from the institution, the Chairman shall make necessary arrangements for the inspection of the institution by a committee of members constituted by the Council.

The travelling and others expenses admissible to the members of the committee or the staff of the Council in this connection will be borne by the institution and shall be deposited in the office of the Council in advance.

(c) The application and the report of the Inspection Committee for recognition shall be placed by the Chairman before the Council at its next meeting. The Council, after due consideration and personally hearing the authorities of the institution, if necessary, may, if the conditions prescribed by it are duly fulfilled, recognise the institution.

Appendix "A"

Form Of Application For Recognition

(See Regulation No. [5a])

From

______________________

The Chairman,

Council of Homoeopathic System of Medicine, Punjab.

Chandigarh.

Subject - Application for recognition of the institutions.

Sir,

I, ______________________________________________________________ (indicate here name and complete designation) hereby make this application to the Council with the request that _______________________ may be granted recognition by the Council for imparting training and teaching for Diploma in Homoeopathic Medicines and Surgery (DHMS) or for degree of a Graduate in Homoeopathic Medicine and Surgery (GHMS) Course, for examinations for the Council in this regard.

The application fee of rupees five hundred has been duly paid on ___________________ and the receipt No. __________________, dated ___________ in evidence thereof is attached herewith.
The charge on account of travelling and other expenses of the members of the inspection committee amounting to Rs. ___________________ will be paid paid in advance to the Council on receipt of intimation.
The course of studies and training as prescribed by the Council in this behalf shall be strictly followed and the examination of these courses will be conducted by the Council, on payment of prescribed fees/charges.
All other necessary particulars and information in respect of the college is given hereunder in complete details for the information of the Council. However, any further information called for in this behalf shall be promptly supplied by the institution.

Particulars

Name and complete address of the institution seeking recognition from the Council.
Period of its extension and date of its establishment.
Complete name, of the person, society or association running or proposing to run the institution and the constitution of the Governing Body or Managing Committees, if any, formed to carry out the work of the institution.
The name of the correspondent (Manager, Superintendent or Secretary) who is to be considered as authorised person or authority to undertake correspondence on behalf of the institution.
Name of the members of the teaching staff with their designations and with complete details of their educational and professional qualifications, number of hours of work of each class and subjects taught by each member of the staff.
The course of studies for which the institution proposes to seek recognition from the Council.
The number of scholars in each class or section of the class.
The course of instructions for which the institution undertakes to make arrangements together with details regarding length of course, scheme of instructions to be followed, the subjects to be taught each year, the time table of daily work and provision made for practical and clinical training and teaching and provisions for Library facilities.
Complete arrangements for teaching and training to students in science and Homoeopathic subjects as prescribed by the Council. Details to be furnished with the form.
(i) Total number of books in the Library as at the beginning of the year.

(ii) The number of books (medical or otherwise) added during the year.

Number and names of physicians Incharge and normal working hours for attending the patients at the in-door hospital and out-door dispensary.
Number of patients treated during the year separately.
Number of patients treated during the year classified according to the nature of diseases.
Arrangements for training students in clinical medicines.
Arrangements for clinical training in medicines, Surgery, ENT, Eyes, Mid-wifery and Jurisprudence.
(a) Total number of beds available in the indoor hospital.

(b) Detailed statement of distribution of beds to each department (State separately male, female and child beds).

(1) Medical. (2) Surgical. (3) E.N.T. (4) Eyes. (5) Obstetrical Gynaecological.

Average number of beds occupied monthly.
Total number of patients originally admitted to the in-door and outdoor departments separately for treatment during the year, classified according to the nature of disease.
Total number of operations performed during the year (State separately for Surgical, Eye, Ear, Nose, Throat and Gynaecological).
Total number of labour cases attended during the year.
Names, qualifications and member of teaching and hospitals staff borne on strength of the college or institution.
Number of nurses (separate statement for male and female).
Average number of patients treated daily in the out-door department. (Give here complete statement in respect of male, female and child).
Number of original patients treated in different departments of the in-door and out-door during the year classified according to the nature of disease.
Working hours of different departments of the out-door and in-door and names of the Physicians and Surgeon-Incharge thereof.
Provisions for residence, Physical welfare, discipline and supervision of students.
Other provisions, if any, calculated to promote the maintenance of proper standard of medical education and other extra-curricular activities in the college.
Detailed and General Remarks, if any, the institution proposes to submit to the Council for purposes of record.