Section 10 in Rules for the Government Tibbi College, Patna
10.
(1)Candidates for admission to the college shall submit their applications in writing to the Principal in form A appended to these Rules in time to reach him by the 30th June in each year.(2)No candidate shall be admitted, unless-(i)he is not less than 16 years of age at the beginning of the session at which he applies for admission; and(ii)he is a native of, or domiciled in, Bihar and;(iii)he has passed either-(a)the Matriculation examination or its equivalent from any recognised University with Urdu as the vernacular subject; or(b)the Maulavi examination of the Madrasa Board; and(iv)he produces a certificate of good character from the head of the institution in which he has last studied; and(v)he passes the test examination prescribed in Rule 12.(3)A candidate who claims to be domiciled in Bihar under clause (ii) of sub-rule (2) of this Rule shall produce a domicile certificate granted in accordance with the rules of Government in force for the grant of such certificate.
