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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(xi) in Telangana Medical & Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017

(xi)Power of the Principals of the Medical Colleges. - Notwithstanding anything contained in the said rules, the Principals of Medical Colleges in the state may at any time before completion of the Degree course either on their own or on the application from any person after due and proper enquiry and after giving the person 2 weeks time from the date of receipt of the show cause notice to submit written examination and on a personnel hearing, order cancellation of admission to the 1st year degree course if in their opinion such a candidate had furnished fraudulent or incorrect particulars in the application form or in the document attached there to or in the statements made either before the authority incharge of admission or the Principal or in any of their manner. Against any such order of the Principal and appeal will lie with the Registrar, KNR University of Health Sciences, TS Warangal.