Bringing you the Best Analytical Legal News
Clause 3 of Schedule IV of the National Medical Commission (Compulsory Rotating Medical Internship) Regulations, 2021 provides for payment of stipend to all the interns, as fixed by the appropriate authority applicable to the institution/ University or State.
“Medical institutions, having admitted hundreds of students, play a vital role in the healthcare and education sectors. Fair and systematic approach is imperative to avoid abrupt refusals and ensure a gradual fulfilment of infrastructural and faculty requirements.”
“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.”
Madhya Pradesh High Court: The Division Bench of Sujoy Paul and Arun Kumar Sharma, JJ., quashed the National Medical Commission’s decision rejecting
Private colleges offering professional and technical courses, have some elbow room to decide whether, and to what extent, they wish to offer NRI or management quotas
Uttaranchal High Court: Manoj K. Tiwari, J., dismissed a writ petition that was filed by the petitioner who was serving as Medical
Supreme Court: The Bench comprising of S.A. Bobde and L. Nageswara Rao, JJ., pronounced an order in which it was suggested by
Supreme Court: Allowing the appeal filed by the Medical Council of India, the Division Bench of L. Nageswara Rao and M M
Supreme Court: In the case where a Medical Institution was aggrieved the Government order dated 31.05.2017, which resulted into non-renewal of the
Supreme Court: In the case where the Government of India order, by which the colleges/institutions have been directed not to admit students