February 21, 2019:

On Tuesday, the Union Cabinet approved the promulgation of an Ordinance, namely “the Indian Medical Council (Amendment) Second Ordinance, 2019 to bring in necessary official amendments in the Indian Medical Council (Amendment) Bill, 2018.

The proposal will enable the Board of Governors(BOG) appointed in suppression of Medical Council of India (MCI) as per the provisions of earlier Ordinance to continue to exercise the powers of MCI and that of Central Government under Section 10A of the Indian Medical Council (IMC) Act, 195 so as to ensure transparency, accountability and quality in the governance of medical education in the country, Union Minister Arun Jaitley and ravi Shankar Prasad told reporters here.

The Indian Medical Council (Amendment) Second Ordinance, 2019 has been promulgated to give continued effect to the work already done by the Board of Governors (BOG) as per the provisions of earlier Ordinance.

"This Ordinance, inter alia, enables the Board of Governors appointed in supersession of the Medical Council of India (MCI) to continue to exercise the powers of MCI for a period of 2 yrs or till the Council is reconstituted, whichever is earlier so as to ensure transparency, accountability and quality in the governance of medical education in the country," adds the statement.

Read Gazette @latestlaws.com

Indian Medical Council (Amendment) Bill, 2018

Source Link

Share this Document :

Picture Source :