Ordinance Summary

The Indian Medical Council (Amendment)  Ordinance, 2018

• The Indian Medical Council (Amendment) Ordinance, 2018 was promulgated on September 26, 2018. It amends the Indian Medical Council Act, 1956.  The Act sets up the Medical Council of India (MCI) which regulates medical education and practice. 
   
• Supersession of the MCI: The 1956 Act provides for supersession of the MCI and its reconstitution within a period of three years.  The Ordinance amends this provision to provide for the supersession of the MCI for a period of one year.  In the interim period, the central government will constitute a Board of Governors, which will exercise the powers of the MCI. 
   
• The Act provides for the Board of Governors to consist of up to seven members including persons of eminence in medical education, appointed by the central government. The central government will select one of these members as the Chairperson of the Board.  The Ordinance amends this provision to allow for eminent administrators to be selected in the Board. 
   
• Further, the Ordinance provides for the Board of Governors to be assisted by a Secretary General appointed by the central government.

 

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