SARASWATI EDUCATION SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, which claims to be a charitable trust, which was intending to set up a Medical College at Raigarh, Maharashtra, applied, for permission to do so, for the academic year 2019-2010, to the Ministry of Health and Family Welfare (hereinafter referred to as the "Ministry"). The said application was forwarded, by the Ministry, to the Medical Council of India (MCI), for the MCI to evaluate the proposal and make recommendations thereon, under Sec. 10A of the Indian Medical Council Act, 1956 for the said academic session 2019-2020.

(2.) Sub-Section (1) of Sec. 10A of the MCI Act, reads thus :

(3.) Sec. 33 of the IMC Act, confers, on the MIC, the power to make regulations, with the provisions sanctioned by the Central Government, to carry out the purposes of the Act, and, as is the norm in such cases, also sets out certain specific dispensation, in respect of which, regulations could be framed.