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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(1) in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011

(1)The allotment of a seat to eligible candidate will be done by counselling on merit cum option basis. counselling will be done by Directorate of Medical Education. For this purpose a counselling committee will be constituted by the Director. The counselling committee will consist of -i. Director or his authorized representative.ii. Commissioner or his authorized representative.iii. All Deans of the Government Medical Colleges of Chhatiisgarh.iv. Representative of reserved category not below the rank of an Associate Professor nominated by the State Government.v. Two nominated representative of all Medical College out of which at least one would be a woman.vi. Chairman scrutiny committee as constituted under rule 12 (2).Note. - Commissioner or his authorized representative will remain present personally throughout the counselling of In-service candidates (since beginning to end). The Director shall also be completely responsible for the counselling of In-service candidates also.