Section 9 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
9. Eligibility for admission.
(1)The eligibility for admission to a private medical educational institution shall be such as may be notified by the appropriate authority.(2)Admission to the sanctioned intake of students in an institution shall be strictly on the basis of inter se merit obtained in the common entrance test in such manner as may be prescribed by the Government.(3)Every admission to private medical educational institution shall be made in accordance with the provisions of this Act and the rules made thereunder and every admission made in contravention thereof shall be void.
