Section 2 in Rules of Admission to M.B.B.S Course to Medical Colleges in Rajasthan, 1985
2. Reservations
(a)705 of the total number of seats shall be filled by the candidates belonging to Rajasthan, defined hereunder:-His/Her natural father or natural mother has continuously resided in Rajasthan for a period of last 10 years, and the candidate has studied atleast for last 5 (five) years in a recognized educational institution in Rajasthan.orHe/She is a son/daughter of serving or retired employee:-(i)Government of Rajasthan including Officers of All India Services born on the State cadre of Rajasthan.or(ii)Undertakings/Corporations/Improvement Trust/Municipal Board/'Panchayat Samities/Cooperative Bodies duly constituted by the Government of Rajasthan.or(iii)Statutory bodies and corporations Formed under the Indian Companies Act incorporated in Rajasthan.or(iv)He/She is a son/daughter of an employee of University in Rajasthan or Higher Secondary Board of Education (Rajasthan).Provided for category (i) to (iv) referred above the employee has put in atleast three years service on the last date for submission of application in the year of admission.or(v)He/She is a son/daughter of an Indian Defence/Central Government Service/Public Sector undertakings or Corporation of India employee of Rajasthan origin irrespective of his place of posting provided a certificate is submitted by the employee from the employer to his effect stating the state of origin and the home town as given by him at the time of his entry into service:Provided that for the purpose of this rule an employee who was born in Rajasthan (and has lived in Rajasthan for atleast ten years) shall be deemed of Rajasthan Origin.(b)16 seats (3 seats in each of the Medical Colleges of Rajasthan) are reserved for students from abroad/other States nominated by Government of India from out of the 30% seats available to the candidates on All India Basis.(c)(of the total seats) 8% seats are reserved for natural born candidates belonging to Scheduled Caste and 6% for natural born candidates belonging to Scheduled Tribes as notified in the Presidential Order for the State of Rajasthan and who fulfills conditions as laid down in rule 3 below. These reservation in each category will also include the natural born candidate belonging to Scheduled Castes/Scheduled Tribes who are admitted on merit against general seats.These reservations will be available against 65% of the total number of seats referred to in rule 2(A) above.A candidate must produce a certificate signed by an officer not below the rank of District Magistrate/Addl. Distt. Magistrate/S. D.M in proof of his/her being a natural born member of Scheduled Castes/Tribes as notified in the Presidential Order for the State of Rajasthan and that he/she fulfills conditions as laid down in rule-3 below. The reservation mentioned above can be interchanged, if sufficient number of candidates are not available to full up the seats reserved for either categories i.e. natural born Scheduled Castes, natural born Scheduled Tribes. If the number of qualified candidates belonging to natural born Scheduled Castes/Tribes are not sufficient to cover the above reservation a maximum of ten reserved seats in a year may be carried forward to the subsequent year.(d)20% of the total number of seats shall be reserved for girl candidates. These Seats shall also be available against 65% seats referred to above.(e)Three seats shall be reserved for natural born son/daughter of an armed personnel and two seats for disabled candidates (one in each college). The admission to the disabled candidates shall be made provided the disability is not of the nature which may hamper the functioning of the candidate in his/her medical profession.(f)In case, the reserved seats referred to in (c) (d) and (e) above, are not filled, the unfilled seats shall revert to General quota,
