Section 3 in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011
3. General.
(1)PG Degree and Diploma courses will be governed and regulated by MCI/University/State Government/Government of India/Autonomous Society of the College under the rules and regulations in force as amended from time to time at the time of entrance examination, allotment, admission, as the case may be.(2)Duration for PG courses will be as per section 10 (1) of MCI P.G. Medical Education Regulation, 2000, from the date of admission.(3)Correct information must be furnished and produced by the candidate whenever required. Candidates are advised to read and understand the rules thoroughly and fill up complete and correct required information and enclose required documents with the application form, failing which the applicants shall not be entitled to entrance examination, allotment and admission etc.(4)If it is found that a candidate has hidden any relevant facts and/or provided incorrect information while filling up the application form, at the time of allotment of a seat or at the time of scrutiny of the documents or at any time before or after his/her admission, then the admission shall be cancelled by the competent authority as prescribed in the rules for the time being in force, at any time during his./her studies.(5)In-service Candidates, whose application has been forwarded by the forwarding authority, shall be treated on duty for appearing in examination and counselling and shall be entitled to claim for Travelling Allowance and Dearness Allowance from the parent department as per rules.(6)Every candidate must abide by the rules and regulations of the University and the College and must deposit the prescribed fee.
