Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1)(d) in Telangana Medical & Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017

(d)Candidates who are spouses of those In the employment of the State or Central Government Public Sector Corporations, Local Bodies Universities and Educational Institutions recognized by the Government or University Or other Competent Authority and similar quasi Government Institutions within the State.
(E)If a local candidate in respect of a local area Is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area such seat shall be filled as if it has been un-reserved, in the orders of ranking assigned in the Common Merit List,