Section 13(8) in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011
(8)If a Candidate or his/her representative due to any unavoidable circumstances does not remain present on the date and time fixed for them for counselling, then such a candidate, if he comes afterwards, he will be considered only at that stage, where the counselling is progressing irrespective of their merit. They will be considered only if the counselling of their category is going on and allotment done before to other candidates on the basis of their merit will remain unchanged. This rule will be applicable to candidates of all categories.
