Section 6(1) in The West Bengal Medical And Dental Colleges (Regulation Of Admission) Act, 1973
(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.
