Section 8 in Eligibility Requirement for taking admission in an undergraduate medical course in a Foreign Medical Institution Regulations, 2002
8.
The Council shall consider the application for Eligibility Certificate and verify the following details as per the Regulations of the Council -(i)Whether the candidate fulfills the age criterion prescribed by the Council?(ii)Whether the candidate fulfills the eligibility criteria for admission to MBBS course in India as prescribed in the Graduate Medical Education Regulations, 1997, i.e., minimum qualifying marks criteria in Physics, Chemistry, Biology and English, including relaxed criteria in case the candidate belongs to a reserved category?(iii)If the candidate belongs to SC/ST/OBC, whether he/she has produced a caste certificate from a Competent Authority?(iv)[ Indian Citizens/Overseas Citizen of India intending to obtain primary medical qualification from any medical institution outside India, on or after May 2018, shall have to mandatorily qualify the National- Eligibility-cum-Entrance Test for Admission to MBBS course. The result of the National-Eligibility-cum- Entrance Test for Admission to MBBS course shall deem to be treated as the Eligibility Certificate for such persons, provided that such persons fulfils the Eligibility Criteria for admission to the MBBS course prescribed in the Regulations on Graduate Medical Education, 1997.] [Added by Notification No. MCI-201/2017-Eligi./Gen./176486, dated 1.3.2018, (w.e.f. 13.2.2002).][Furthermore, the result of NEET shall be valid for a period of three (3) years from the date of declaration of result, entitling a candidate to pursue MBBS or equivalent medical course including pre-medical/language course, if any, followed by MBBS or equivalent medical course.] [Added by Notification No. MCI-201/2019-Eligi./Gen./187276, dated 14.3.2019 (w.e.f. 13.2.2002).]
