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State of Chattisgarh - Section

Section 2 in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011

2. Definitions.

- In these rules, unless the context otherwise requires, -
(1)"Category" means the caste categories-Scheduled Castes (SC), Scheduled Tribes (ST), Other Backward Classes (OBC) and Unreserved (UR) for all other candidates, who do not belonging to SC/ST/OBC.
(2)"College" means a Government Medical College under the State Government.
(3)"Commissioner" means Commissioner Health and Family Welfare, Government of Chhattisgarh.
(4)"Course" means a post graduate degree or diploma course.
(5)"CRMC" means Chhattisgarh Rural Medical Crops Yojana, for the time being in force, as notified by the State Government.
(6)"Director" means Director Medical Education, Government of Chhattisgarh.
(7)"Examination" means the Pre P.G. Entrance Examination conducted by the University.
(8)"Forwarding authority" means Commissioner or Director for an in-service candidate working in the department of Health & Family Welfare or Department of Medical Education respectively.
(9)"In-Service Candidate" means an employee serving on the post of Medical Officer in Public Health and Family Welfare Department of the State Government on regular or ad-hoc or contract basis or an employee serving on the post of demonstrator/registrar/junior registrar/Medical officer in the department of Medical Education of the State Government.
(10)"MCI" means Medical Council of India.
(11)"Other Backward Classes" means Other Backward Classes as notified by the State Government.
(12)"Rural Health Institution" means a government health institution classified as "difficult", "most difficult" or "inaccessible" as per the classification done in CRMC.
(13)"Scheduled Castes" means Scheduled Castes as specified and laid down by the State Government.
(14)"Scheduled Tribes" means Scheduled Tribes as specified and laid down by the State Government.
(15)"Scrutiny" means the process of "registration for counselling and scrutiny of documents" done under rule 12.
(16)"Selected Candidate" means a candidate who has been allotted a seat consequent upon counselling and who has been issued an allotment letter under these rules.
(17)"Successful Candidate" means a candidate who has been declared successful in the examination by the University.
(18)"State Government" means the Government of Chhattisgarh.
(19)"University" means the Chhattisgarh Ayush and Health Sciences University.