(2)[ (i) There shall be a uniform entrance examination to all medical institutions at the postgraduate level namely, the All India AYUSH Post Graduate Entrance Test (AIA-PGET) in each academic year and shall be conducted by an authority designated by the Central Government:Provided that the said All India AYUSH Post Graduate Entrance Test (AIA-PGET) shall not be applicable for foreign national's candidates.(ii)In order to be eligible for admission to postgraduate course for an academic year, it shall be necessary for a candidate to obtain minimum of marks at 50th percentile in the 'All India AYUSH Post Graduate Entrance Test (AIA-PGET)' held for the said academic year:Provided that in respect of -(a)candidates belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes, the minimum marks shall be at 40th percentile;(b)candidates with benchmark disabilities specified under the Rights of Persons with Disabilities Act, 2016 (49 of 2016), the minimum marks shall be at 45th percentile for General Category and 40th percentile for the Scheduled Castes, Scheduled Tribes and Other Backward Classes.(c)[ Five percent of the annual sanctioned intake capacity in Government or Government aided higher educational institutions shall be filled up by candidates with benchmark disabilities in accordance with the provisions of the Rights of Persons with Disabilities Act, 2016 (49 0f 2016), based on the merit list of All India AYUSH Post Graduate Entrance Test (AIA-PGET). For this purpose, the "Specified Disability" contained in the Schedule to the Rights of Persons with Disabilities Act, 2016 (49 of 2016) is annexed in Annexure I and the eligibility of candidates to pursue a course in homoeopathic medicine with specified disability shall be in accordance with Annexure II. If the seats reserved for the persons with disabilities in a particular category remain unfilled on account of unavailability of candidates, the seats shall be included in the annual sanctioned seats for the respective Category.]Explanation. - The percentile shall be determined on the basis of highest marks secured in the all India common merit list in the All India AYUSH Post Graduate Entrance Test (AIA-PGET):Provided further that when sufficient number of candidates in the respective categories fail to secure minimum marks in the All India AYUSH Post Graduate Entrance Test (AIA-PGET), as specified above, held for any academic year for admission to postgraduate courses, the Central Government in consultation with Central Council may at its discretion lower the minimum marks required for admission to postgraduate course for candidates belonging to respective categories and marks so lowered by the Central Government shall be applicable for that academic year only.(iii)An all India common merit list as well as State-wise merit list of the eligible candidates shall be prepared on the basis of the marks obtained in the All India AYUSH Post Graduate Entrance Test (AIA-PGET) and the candidates, within the respective categories, shall be admitted to post graduate course from the said merit lists only.(iv)The seat matrix for admission in the Government, Government-aided Institutions and Private Institutions shall be fifteen per cent. for the all India quota and eighty-five per cent. for the States and Union territories quota.[Provided that the seat matrix for admission in any Deemed Universities shall be hundred percent for the all India quota and those Universities and Institutes which are already having more than fifteen percent all India quota seats, shall continue to maintain that quota.] [Inserted by Notification No. 12-11/2010-CCH(Part II)(1), dated 19.6.2019.](v)[ The designated authority for counseling of eighty-five percent State and Union territory quota for admissions to post-graduate course in all Homoeopathic educational institutions in the States and Union territories including institutions established by the State Government, University, Trust, Society, Minority Institution, Corporation or Company shall be the respective State or Union Territory in accordance with the relevant rules and regulations of the concerned State or Union territory Government, as the case may be.] [Substitued by Notification No. 12-11/2010-CCH(Part II)(1), dated 19.6.2019.](vi)[ The counseling for all admission to postgraduate course for seats under the all India quota as well as for all Homoeopathy educational institutions established by the Central Government and any Deemed Universities shall be conducted by authority designated by the Central Government.] [Substituted by Notification No. 12-11/2010-CCH(Part II)(1), dated 19.6.2019.](vii)No candidate who has failed to obtain the minimum eligibility marks as specified above shall be admitted to postgraduate course in the said academic year.(viii)No authority or institution shall admit any candidate to the postgraduate course in contravention of the criteria or procedure as laid down by these regulations in respect of admissions and any candidate admitted in contravention of the said criteria or procedure shall be discharged by the Central Council forthwith.(ix)The authority or institution which grants admission to any student in contravention of the aforesaid criteria or procedure shall be liable to face action in terms of the provisions of the Act.]
