Section 2 in Gujarat Professional Post-Graduate Medical Educational Courses (Regulation of Admission) Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Gujarat 3 of 2008);(b)"Admission" means admission of candidates to the first year of Post-graduate Medical Courses in the Professional Post-Graduate Medical Educational Courses:-(c)"Admission Committee" means Admission Committee defined under clause (a) of section 2 of the Act;(d)"B.D.S." means Bachelor of Dental Surgery;(e)"Commencement of Admission Programme" means the start of the process of allotment of seats to students by the Admission Committee of the Government.(f)"Counselling" means the Counselling for all the post-graduate professional medical courses (Diploma/M.D./M.S./M.D.S.) in all Medical Educational Institutions in the State established by the State Government University or Trust, Society, a Company/Minority Institutions/Corporations within the territory of the Gujarat State conducted by the Admission Committee of the Government. Such common Counselling shall be under the overall superintendence, direction and control of the State Government.(g)"Graduate Examination" means the Bachelor of Medicine and Bachelor of Surgery (MBBS) Examination and Bachelor of Dental Surgery (BDS) passed from a University established under any law.(h)"M.B.B.S." means Bachelor of Medicine and Bachelor of Surgery;(i)"NEET-PG" means National Eligibility cum Entrance Test for Post-graduate Medical Courses conducted by the designated authority.(j)"Professional Post-Graduate Medical Educational Courses" shall include the following Post Graduate Courses, namely:-(i)Doctor of Medicine (M .D.)(ii)Master of Surgery (M.S.)(iii)Diploma Courses(iv)Master of Dental Surgery (MDS)(k)"University" means a university or private university established under any law of the Government of Gujarat, situated in State of Gujarat and imparting professional post-graduate medical educational courses leading to the award of a degree or diploma approved or recognized by competent statutory authority.(2)Words and expressions used in these rules but not defined shall have the same meanings as assigned to them in the Act.
