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Judgment
S.
No.",Stage of Processing,Last Date
1.,"Receipt of applications by the Central
Government","Between 15 June
th
to 7 July (both
th
days inclusive) of
any year
2.,"Forwarding application by the Central
Government to the Medical Council of India","By 15 July
th
3.,"Technical scrutiny, assessment and
recommendations for Letter of Permission by
the Medical Council of India","By 15 December
th
4.,"Receipt of reply/compliance from the
applicant by the Central Government and for
personal hearing thereto, if any, and
forwarding of compliance by the Central
Government to the Medical Council of India","Two months from
receipt of
recommendation
from MCI but not
beyond 31 January
st
5.,"Final recommendations for the Letter of
Permission by the Medical Council of India","By 30 April
th
6.,"Issue of Letter of Permission by the Central
Government","By 31 May
st
From the schedule/stage of processing as per the M.C.I., the technical scrutiny, assessment and recommendations for Letter of Permission by the",,
Medical Council of India is to be completed by 15th December. Therefore, all efforts to provide the required infrastructure/facilities must be",,
completed at the earliest so that the inspection by the M.C.I. can be carried out and the technical scrutiny, assessment and recommendations for",,
Letter of Permission by the Medical Council of India is made before 15th December. (In the present case 15th December, 2018).",,
4.1. Under the circumstances, the present writ petition stands disposed of by directing the State Government, more particularly the Health Department",,
of the State Government, to constitute a special team to monitor and supervise the work of providing infrastructure/facilities for the purpose of",,
establishing a new Medical College at Madhepura and see to it that the defects are removed and/or required infrastructure facilities and other facilities,,
are provided, which are required for the purpose of establishing a new Medical College at the earliest so that the Medical Council of India can have",,
the technical scrutiny, assessment and recommendations for Letter of Permission by the Medical Council of India by 15th December, 2018. At this",,
stage, it is observed that the time limit has already been prescribed by the Medical Council of India for the purpose of grant of affiliation/recognition to",,
the new Medical College, which is reproduced hereinabove. Therefore, all sincere steps shall be taken by the State Government and the concerned",,
College and the Hospital to see to it that the same is strictly adhered to.,,
4.2. With this, the present writ application stands disposed of at this stage.",,