Section 25 — Powers and functions of Post-Graduate Medical Education Board.

(1) The Post-Graduate Medical Education Board shall perform the following functions, namely:-- (a) determine the standards of medical education at the postgraduate level and super-speciality level in accordance with the regulations made under this Act and oversee all aspects relating thereto; (b) develop competency based dynamic curriculum at postgraduate level and super-speciality level in accordance with the regulations made under this Act, with a view to develop appropriate skill, knowledge, attitude, values and ethics among postgraduates and super-specialists to provide healthcare, impart medical education and conduct medical research; (c) frame guidelines for setting up of medical institutions for imparting postgraduate and super-speciality courses, having regard to the needs of the country and global norms, in accordance with the regulations made under this Act; (d) determine the minimum requirements and standards for conducting postgraduate and super-speciality courses and examinations in medical institution, in accordance with the regulations made under this Act; (e) determine standards and norms for infrastructure, faculty and quality of education in medical institutions conducting postgraduate and super-speciality medical education, in accordance with the regulations made under this Act; (f) facilitate development and training of the faculty members teaching postgraduate and superspeciality courses; (g) facilitate research and the international student and faculty exchange programmes relating to postgraduate and super-speciality medical education; (h) specify norms for compulsory annual disclosure, electronically or otherwise, by medical institutions in respect of their functions that has a bearing on the interest of all stakeholders including students, faculty, the Commission and the Central Government; (i) grant recognition to the medical qualifications at the postgraduate level and super-speciality level; (j) promote and facilitate postgraduate courses in family medicine. (2) The Post-Graduate Medical Education Board may, in the discharge of its functions, make such recommendations to, and seek such directions from, the Commission, as it deems necessary.

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