Section 3(ix) in Telangana State Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2017
(ix)In view of the making over of 50% of its total available seats in PG Course, the Government of Telangana, hereby exempts the members of the TPMDCMA from the obligation, if any, of providing for reservations for either SCs, STs or other backward classes separately, since the Government of Telangana itself is providing for requisite 'reservations' in seats now available to the Government out of aforesaid 50% of seats, in PG courses in the institutions/Colleges of private managements. The TPMDCMA need not make separate reservation under 15(5) of Article 371(J) of the Constitution of India.
