Section 6 in The West Bengal Medical And Dental Colleges (Regulation Of Admission) Act, 1973
6. Conditions of eligibility for admission. -
(1)In order that a candidate may be considered eligible for admission in any of the seats referred to in sub-section (6) of section 5, he shall,-(a)submit his application in such form, deposit such fees and comply with such other formalities as may be prescribed;(b)submit a certificate in the prescribed form that he is normally resident in the district from the reserved quota of which he wishes to be selected;(c)give an undertaking by executing a bond in the prescribed form that on completion of his course of study he shall compulsorily serve for a minimum period of three years in the particular district from the reserved quota of which he is selected;(d)satisfy that he has passed any of the qualifying examinations;(e)fulfil such other qualifications regarding nationality, citizenship, age, etc., as may be prescribed;(f)obtain such qualifying marks in the aggregate, in the Joint Entrance Examination, as may be fixed by the Board.(2)A candidate who seeks admission in any of the seats referred to in sub-section (2) of section 5 must fulfil such qualifications as may be prescribed and a candidate who seeks admission in any of the seats referred to in sub-section (3) or sub-section (7) of section 5 must comply with the requirements enumerated in clauses (a) and (d) to (f) of sub-section (1) and shall also give an undertaking by executing a bond in the prescribed form that on completion of his course of study he shall compulsorily serve for a minimum period of three years in any district in West Bengal other than Calcutta, to be mentioned by him in such bond.(3)For the purpose of sub-section (3) of section 5 the selection of candidates shall be made on the basis of competition in the Joint Entrance Examination amongst candidates for these reserved seats only, for the purpose of sub-section (6) of section 5 the selection of candidates shall be made on the basis of competition in the Joint Entrance Examination amongst candidates for the reserved seats of each district only and for the purpose of sub-section (7) of section 5 the selection of candidates shall be made on the basis of competition in the said Examination amongst the remaining candidates.
