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 1] [Entire Act]

State of West Bengal - Section

Section 5 in The West Bengal Medical And Dental Colleges (Regulation Of Admission) Act, 1973

5. Distribution of seats available for new admission. -

(1)The total number of new admissions to be made to the Pre-Medical Course in each of the Medical or Dental Colleges in West Bengal shall be announced by the State Government in every year simultaneously with the announcement of the date for holding the Joint Entrance Examination.
(2)Out of the total number of seats available for new admission in any year the State Government may, by notification, direct that some of the seats are to be reserved for the nominees of the Government of India, some for the nominees of the State Government and some for the nominees of donors.
(3)Out of the remaining seats, that is, after taking into account seats excluded under sub-section (2), 15 per cent. and 5 per cent. of the seats shall be reserved for candidates belonging to Scheduled Castes and Scheduled Tribes respectively of this State:Provided that-
(a)if the required number of candidates belonging to the Scheduled Tribes and fulfilling the requisite qualifications are not available the seats remaining vacant shall be filled by candidates belonging to Scheduled Castes who fulfil such qualifications and vice versa, and
(b)if the required number of candidates belonging to both the Scheduled Castes and Scheduled Tribes and fulfilling the requisite qualifications are not available the seats remaining vacant shall be treated as unreserved.
(4)The seats in which Pre-Medical students seek re-admission shall, if the regulations in force in any of the Medical or Dental Colleges in West Bengal so require, be excluded from the total number of seats available for new admission as announced under sub-section (1).
(5)The seats which remain vacant after taking into account the reservations referred to in sub-sections (2), (3) and (4) shall be distributed in the different districts of West Bengal in the manner set out in sub-section (6).
(6)The number of seats reserved for a district shall bear the same proportion to the total number of seats available in any of the Medical or Dental Colleges in West Bengal as the population of the district bears to the population of the entire State of West Bengal.Explanation 1.-For the purpose of this section the figures of district wise population as given in the latest census report shall be taken to be the population of the districts and the population of the entire State of West Bengal shall be calculated by adding up the figures of population of all the districts.Explanation 2.-The number of seats to be reserved in the different districts may be explained by the following formulae:-
P .. = Total population of the State
P1, P2, P3 .. = Population of Districts Nos. 1, 2, 3, ....
D1, D2, D3 .. = Number of seats to be reserved for Districts Nos. 1, 2, 3, ...
S1, S2, S3 .. = Number of available seats in Medical or Dental Colleges Nos.1, 2, 3, ...
In Medical College No.l. In Medical College No.2. In Medical College No.3. ..
D1=S1/P x P1; S2/P x P1; S3/P x P1; and so on
D2=S1/P x P2; S2/P x P2; S3/P x P2; and so on
D3=S1/P x P3; S2/P x P3; S3/P x P3; and so on
(7)Notwithstanding anything contained in sub-sections (5) and (6) when the required number of candidates fulfilling the requisite qualifications is not available from one or more districts the seats so remaining vacant shall be treated as unreserved and shall form a general pool which shall be filled up in accordance with the provisions laid down in sub-sections (2) and (3) of section 6.