Section 6 in Telangana Medical & Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017
6. Common Counseling for the Competent Authority Quota.
- As per the MCI regulations amended from time to time and as per the directions from the Ministry of Health Government of India, common counseling based on the NEET based ranking will be conducted by the state government for the competent authority seats in all medical educational institutions established by central government/state government university/Deemed university/Trust/Society or a Company/Minority institutions/Corporations. This common counseling will be under the overall superintendence , direction and control of the state government.
