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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in Gujarat Professional Post-Graduate Medical Educational Courses (Regulation of Admission) Rules, 2018

(2)After deduction of the seats referred to in sub-rule (1), the remaining available seats in Government Colleges, shall be distributed as 25% Institutional Preference Seats and 75% All Gujarat Students Quota Seats and in Government Seats of SFI Colleges also 25% Institutional Preference Seats and 75% All Gujarat Students Quota Seats. The following reservation shall apply to both the Institutional Preference and All Gujarat Quota Seats and the seats reserved only 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.