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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(iv) in Telangana Medical & Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017

(iv)Sanction of Leave of Absence Beyond 3 Months & Termination of Studentship: Every candidate after his admission shall attend the classes (Theory, Practical and Clinical) on all the working days unless the candidate is granted leave of absence by the Principal, if a student absents continuously for a period of 91 days or more and seeks permission to attend the course before one year after discontinuation the candidates application in the prescribed proforma shall be forwarded to the Registrar with the recommendations of the Principal with requisite fees. If the Vice-Chancellor is satisfied with the reasons, he may grant leave of absence attaching such conditions, as he may be deemed necessary. Candidates who are absent for a continuous period of one year or more without permission, shall be deemed to have forfeited the admission into the course and the studentship shall stand canceled without any future notice. University regulations from time to time are applicable in this regard.