Section 16 in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011
16. Admission.
- Consequent upon a candidate's allotment for a subject, course and a college by counselling, he/she shall report, on the date and time notified in the allotment letter issued under rule 12 (g), to the Dean/Principal of the College concerned.(1)The admission committee consisting of Dean/Principal, two Professors and at least two Medical teachers belonging to reserved category and one female teacher shall also verify the original documents and if found eligible, shall give admission in a subject, course and the college allotted to the candidate.(2)Once admitted either through All India or State quota, all original certificates shall be kept by the college and a certificate to that effect will be issued to the candidate by the college authorities.(3)Original documents shall be returned to the candidates only on completion of their tenure or their resignation or leaving the seat of the course and the college due to any reason.(4)Candidates who are already admitted and pursuing their studies in a Diploma course may be considered by the Government for transfer from Diploma (two years course) to three year Degree course in the same subject on the basis of merit (marks obtained in Pre-PG Examination of the same year) on the seats which fall vacant after the last date of counselling of the year of that session and before 31st December of the same years. Provided that reservation shall be applicable for such transfer subject to conversion of seats as per rule 13(m).(5)No admission in P.G. course/subject/college will be made after the last date of admission as per guidelines issued by MCI in pursuance of direction laid down by Hon'ble Supreme Court Judgment dated 11-9-02 MCI v. Madhu Singh & Others, AIR 2002 SC 3230 = (2002) 7 SCC 258.(6)The claim of the candidates, who do not join by the last date of joining/ joined and left/joined and remained absent for a period of continuous fifteen days without prior permission of the Head of the institution, shall be forfeited and allotment/admission given shall be deemed to have been cancelled.(7)The date of commencement of academic session shall be as per the guidelines of the MCI, for the time being in force.
