The National Medical Commission Act, 2019

61 sections.

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

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