Explained | Madras High Court verdict on payment of stipend to PG students by medical colleges
“Payment of a stipend is a statutory liability of the College; thus, it is not open for the College to deny the payment of the same to the students.”
Medical Council of India
‘Order punishing doctor for falsification of record must be precise and exact’; Delhi High Court sets aside order by Medical Council
“Falsification of records is an extremely serious matter. It partakes of crime and is coloured by criminal intent. Where the falsification takes place in connection with treatment of a patient, especially where the patient is dead, the seriousness of the misdemeanor increases manifold.”
Rajya Sabha Update | National Health Policy with emphasis on EWSs
The Government has formulated the National Health Policy, 2017, which aims at the attainment of the highest possible level of good health
Rajya Sabha Passes the National Medical Council Bill, 2019; End of Indian Medical Council Act, 1956 & Medical Council of India!
Rajya Sabha has passed the National Medical Council Bill, 2019 today, i.e. 01-08-2019. The Act will be called the National Medical Commission
Del HC | MD (Clinical) in General Internal Medicine from Buckingham University not a recognised qualification for practicing as specialist in India
Delhi High Court: Vibhu Bhakru, J. though conscious of the fact that the petitioners would face hardship, held that the petitioners who hold
Indian Medical Council (Amendment) Second Ordinance, 2019
The Indian Medical Council (Amendment) Second Ordinance, 2019 has been promulgated to give continued effect to the work already done by the
SC comes to rescue of 150 medical students; State Medical University directed to take decision on providing affiliation to Medical Institute
Supreme Court: The 2-Judge Bench comprising of R.F. Nariman and M.R. Shah, JJ. addressed a grievance of the students of 1st year
Recovery of amount which is barred by limitation not allowed under Article 226; application for refund of fees against MCI rejected
Delhi High Court: A Single Judge Bench comprising of Vibhu Bhakru, J. dismissed a writ petition filed for recovering the application fee
Requisite of minimum standards for enabling a medical college to seek fresh inspection is not contrary to the scheme of Section 10-A of Indian Medical Council Act, 1956
Supreme Court: Allowing the appeal filed by the Medical Council of India, the Division Bench of L. Nageswara Rao and M M
National Medical Commission to replace MCI
The National Medical Commission Bill, 2017, which has been cleared by the Cabinet, is set to replace the existing Medical Council Act,
Migration should be granted as per regulations framed by Dental Council of India & Medical Council of India
Madhya Pradesh High Court: The Bench comprising of R.S. Jha and A.K. Joshi, JJ. held that Dental Council of India (D.C.I.) and
CBSE cannot issue notice fixing the maximum age limit for NEET examination in absence of MCI Regulations
Supreme Court: In the petition seeking quashing of admission notice issued by CBSE dated 31.1.2017 that stipulates the maximum age of 25
Students who have applied for or appeared in NEET-I can appear in NEET-II subject to condition
Supreme Court: The 3-judge bench of A.R. Dave, Shiva Kirti Singh and A.K. Goel, JJ cleared the air over the much debated
3-member oversight committee constituted to oversee the functioning of MCI
Supreme Court: In a case where the Niji Vyavasayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2007′, the Admissions