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State of Gujarat - Section

Section 5 in Gujarat Professional Post-Graduate Medical Educational Courses (Regulation of Admission) Rules, 2017

5. Reservation of Seats.

- (A) For Government Seats. - (1) Fifty percent (50%) of available seats for admissions in each Government Medical and Dental College shall be reserved for the candidates of All India Quota who are allotted for admission by the Director General of Health Services, Government of India, New Delhi.
(2)After deduction of the seats referred to in sub-rule (1), the remaining available Government seats shall be reserved for the candidate who are origin of Gujarat and falling under the following categories, namely:-
(a) Scheduled Castes : 7 %
(b) Scheduled Tribes: 15 %
(c) Socially and Educationally Backward Class: 27 %
For Allocation of seats (SC/ST/SEBC/OPEN and PH), under different categories, a roster system as notified by the State Government shall be followed. The roster register shall be maintained at State level for all the courses and categories and used for allocation of seats as per roster register.Explanation. - The reservation of the seats shall be for the candidates belonging to the Scheduled Castes, Scheduled Tribes, Socially and Educationally Backward Classes recognized as such in the State of Gujarat and not for those who have migrated from other States.
(3)A candidate seeking admission on reserved seat shall be required to produce a Certificate of Caste from which he originates:Provided that the candidate belonging to Socially and Educationally Backward Class shall be required to produce a certificate to the effect of non-inclusion in Creamy Layer in addition to the caste certificate.
(4)No caste certificate shall be valid unless it is duly stamped, signed and issued by the authority empowered in this regard by the Government of Gujarat.
(5)No certificate regarding non-inclusion in Creamy Layer shall be valid, unless it is duly stamped, signed and issued by the authority empowered by the Government of Gujarat. Such certificate should have been issued on or after the 1st April, 2016 as per Social Justice and Empowerment Department Resolution No. SSP/122015/455246/A, dated 26/4/2016.
(6)If a candidate fails to submit the certificates as required under sub-rule (2) within the stipulated time, his candidature shall be considered for admission under unreserved category.
(7)If a candidate of reserved category gets admission on unreserved seat in order of merits, he may be given admission on the unreserved seat according to his preference.
(8)The admission of a candidate of a reserved category on a reserved seat shall be valid subject to the verification of caste certificate by the authority empowered in this regard by the State Government. In case the caste certificate is found invalid on verification, he shall not have right to claim his admission on reserved seat and if he has already been granted admission, such admission shall be cancelled.
(9)After granting admission to all the candidates of reserved categories who are in merit list on reserved seats, remaining vacant seats of the reserved category shall be transferred to the unreserved category seats.
(B)For Management Seats. - No candidate shall be admitted in the Professional Post-graduate Medical Educational Courses unless he fulfills the eligibility criteria including the qualifying in NEET-PG as may be notified from time to time.
(C)For Non-Resident Indian seats. - No candidate shall be admitted to the Professional Post-graduate Medical Educational Courses unless he fulfills the eligibility criteria including the qualifying in NEET-PG as may be notified from time to time.