Section 3(1) in Gujarat Professional Post-Graduate Medical Educational Courses (Regulation of Admission) Rules, 2018
(1)For the purpose of admission to the first year of the Professional Post-Graduate Medical Educational Courses, available seats shall include-A. Government Seats. - (i) All the sanctioned seats of the Professional Post-graduate Medical Courses in the Government Colleges or Institutions of the State excluding fifty per cent, seats for All India Quota.(ii)All the sanctioned seats of the Professional Post-graduate Medical Courses in the grant-in-aid Colleges or Institutions excluding fifty per cent, seats for All India Quota, and(iii)Seventy five per cent, of the total sanctioned seats of the Professional Post-graduate Medical Courses in the unaided Colleges or Institutions including university.B. Management Seats. - (i) Twenty-five per cent, seats of the total sanctioned seats of the Professional Post-graduate Medical Courses in the unaided Colleges or Institutions or university of the State including fifteen per cent. Non-Resident Indian seats:Provided that where any Management seat remains vacant, such seat shall be filled in as the available Government seats.(ii)Before commencement of admission process, if any unaided College or Institution or university requests to fill up the Management Seats by the Admission Committee, such Management Seats shall also be considered as available government seats for giving admissions.C. Non-Resident Indian Seats. - Fifteen per cent, seats of the total sanctioned seats of the Professional Post-graduate Medical Courses in the unaided Colleges or Institutions or university of the State:Provided that where any Non-Resident Indian seat remains vacant, such seat shall be filled in as the management seat.
