Section 14 in Gujarat Professional Post-Graduate Medical Educational Courses (Regulation of Admission) Rules, 2018
14. Fee.
- The fee for Government, Management and NRI seats shall be fixed by the Fee Regulatory Committee, constituted under section 9 of the Act, specify all components leaving no scope of incomplete information and harassment of students at the time of joining the courses. The fee structure of the colleges as determined by the Fee Regulatory Committee shall be provided at the time of notifying counselling by the Admission Committee. Fee notified by it should include all component being charged from the students, so that instances of exorbitant fee charged by the Private Colleges are removed. The consent of the students regarding his willingness to take admission in the Private Medical Colleges and pay the fees obtained by the Admission Committee.(A)For Government seats. - (1) A candidate who gets admission shall, at the time of admission, pay such fee as may be determined by the Fee Regulatory Committee, constituted under section 9 of the Act, as the case may be.(2)In case the candidate who having paid the fees after getting admission gets his admission cancelled, and that the seat vacated by him is filled by another candidate, then such candidate shall be refunded such fees paid by him, after the completion of admission process.(3)In case the candidate who having paid the fees after getting admission and gets his admission changed in another course or College or Institution in the readjustment (reshuffling) process, the difference of fees, if any, shall be payable by the candidate at the time getting admission in the readjustment (reshuffling), or as the case may be, shall be refunded to him after the completion of admission process.(B)For management seats. - (1) A candidate who gets admission shall, at the time of admission, pay such fees as may be determined by Fee Regulatory Committee, constituted under section 9 of the Act.(2)In case the candidate who having paid the fees after getting admission gets his/her admission cancelled, and that the seat vacated by him is filled by another candidate, then such candidate shall be refunded such fees paid by him, after the completion of admission process.(3)In case the candidate who having paid the fees after getting admission and gets his admission changed in-.another course or College or Institution in the readjustment (reshuffling) process, the difference of fees, if any, shall be payable by the candidate at the time getting admission in the readjustment (reshuffling), or as the case may be, shall be refunded to him after the completion of admission process.(C)For NRI seats. - (1) A candidate who gets admission shall, at the time of admission, pay such fees as decided by the Institutes under intimation to the Fee regulatory committee, constituted under section 9 of the Act.(2)In case the candidate who having paid the fees after getting admission gets his admission cancelled, provided that the seat vacated by him is filled by another candidate, shall be paid back the fees paid by him after the completion of admission process.(3)In case the candidate who having paid the fees after getting admission and gets his admission changed in another course and/or College or Institution in the readjustment (reshuffling) process. The difference of fees, if any, shall be payable by the candidate at the time getting admission in the readjustment (reshuffling), or as the case may be, shall be refunded to him after the completion of admission process.
