Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(2)(ii) in Bihar Employees' State Insurance Medical Service Rules, 1981

(ii)A candidate must have, after passing the final M.B.B.S. Examination from any recognised University completed successfully housemanship for atleast 6 months. Housemanship may not be insisted upon in respect of candidates who have passed the M.B.B.S. condensed course or old M.B.B.S. course in which Housemanship was not compulsory provided he/she has been duly registered by the Registrar, Bihar Council of Medical Regulation.