Section 9A in The Postgraduate Medical Education Regulations, 2000
9A. [ Common Counselling. [Added by Notification No. MCI-18(1)/2016-Med./176290, dated 10.3.2017, (w.e.f. 22.8.2000).]
(1)There shall be a common counselling for admission to all Postgraduate Courses (Diploma/MD/MS/DM/M.Ch.) in all Medical Educational Institutions on the basis of merit list of the National Eligibility-cum-Entrance Test.(2)[ The Designated Authority for counselling for the 50% All India Quota seats of the contributing States, as per the existing scheme for Diploma and M.D./M.S. courses shall be the Directorate General of Health Services, Ministry of Health and Family Welfare, Government of India. Further, the Directorate General of Health Services, Ministry of Health and Family Welfare, Government of India shall conduct counselling for all postgraduate courses [Diploma, M.D./M.S., D.M./M.Ch.] in Medical Educational Institutions of the Central Government, Universities established by an Act of Parliament and the Deemed Universities. Furthermore, the Directorate General of Health Services shall conduct the counselling for all Super specialty courses (D.M./M.Ch.) in Medical Educational Institutions of the Central Government, Medical Educational Institutions of the State Government, Deemed Universities, Universities established by an Act of Parliament, Universities established by an Act of State/Union Territory Legislature, Medical Educational Institutions established by Municipal Bodies, Trust, Society, Company or Minority Institutions.](3)[ The counselling for admission to Diploma and M.D./M.S. in all Medical Educational Institutions in a State/Union Territory, including, Medical Educational Institutions established by the State Government, University established by an Act of State/Union Territory Legislature, Municipal Bodies Trust, Society, Company or Minority Institutions shall be conducted by the State/Union Territory Government.] [Substituted by Notification No. MCI-18(1)/2017-Med./128371, dated 31.7.2017, (w.e.f. 22.8.2000).]](4)[ In order to prevent seat blocking in common counseling for admission to Postgrauate Courses and permissibility to exercise fresh choice during Counseling, forfeiture of fee shall be in accordance with the matrix contained in appendix-III.] [Added by Notification No. MCI-18(1)/2018-Med./100818, dated 5.4.2018, (w.e.f. 22.8.2000).]
