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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.”
Medical profession deals with life of people and any compromise on merit would have a delirious effect
“Medical advancements often encompass both known and unforeseen risks, and individual autonomy in making informed decisions about treatment options is the cornerstone of patient rights.”
On 12-5-2023, the National Medical Commission notified the Registration of Medical Practitioners and Licence to Practice Medicine Regulations, 2023. The provisions came
by Siddharth R. Gupta† and Pushp Sharma††
Cite as: 2023 SCC OnLine Blog Exp 9
“If the Government is really willing and serious about the upliftment of persons belong to LGBTQIA+community, some urgency must be shown to finalise the policy and the rules.”
Supreme Court: In a case where a student had completed 9 semesters of her academic course including clinical training in the medical
Madhya Pradesh High Court: The Division Bench of Sujoy Paul and Arun Kumar Sharma, JJ., quashed the National Medical Commission’s decision rejecting
The First Session of the Parliament after the 2019 General Elections, the most productive session in the longest time was conducted. In
The National Medical Commission Bill, 2017, which has been cleared by the Cabinet, is set to replace the existing Medical Council Act,