Section 25 in Rules of Admission to Medical Colleges in Rajasthan, 1986
25.
% of the above reserved seats shall be reserved for girl candidates belonging to Scheduled Castes.(d)6% seats are reserved for natural born candidates (Not adopted) belonging to Scheduled Tribes as notified in the Presidential Order for the State of Rajasthan and who fulfills conditions as laid down in Rule 3.25% of the above reserved seats shall be reserved for girls candidates belonging to Scheduled Tribes.If eligible and suitable girls candidates of Scheduled Caste/Scheduled Tribes are not available, these seats will be filled in by the male candidates of each category:Provided that if the number of qualified candidates belonging to natural born Scheduled Castes/Tribes are not sufficient to cover the above reservation, a maximum of 6 reserved seats for SC's and 4 reserved seats for ST's in a year may be carried forward to the subsequent year.These reservation in each category will also include the candidate belonging to SC/ST who are admitted on merit against general seats.A candidate must produce a certificate signed by an officer not below the rank of District Magistrate/Addl. D.M./S.D.M. in proof of his/her being a natural born member of Scheduled Castes/Tribes as notified in the Presidential Order for the State of Rajasthan, (e) 25% of the seats, excluding seats reserved in clause (a), (c) & (d) above are reserved for girl candidates, (f) Three seats shall be reserved for natural born (not adopted son/daughter) of an armed personnel and two seats shall be reserved for the disabled-candidates (one in each College). The admission to the disabled candidates shall be made provided the disability is not of the nature which may hamper the functioning of the candidates in his/her medical profession.(g)In case the reserved seats are not filled in a particular category, the unfilled seats will be transferred to general seats.
