Section 3 in Kerala Medical Officers' Admission to Postgraduate Courses Under Service Quota Act, 2008
3. Selection of Medical Officers for admission to Post graduate Course Under the Service Quota.
- Notwithstanding anything contained in the Indian Medical Council Act, 1956 (Central Act 102 of 1956) or any rule or regulation issued thereunder or in any judgment, decree or order of any court or authority, the selection of Medical Officers for admission to Postgraduate Course of study in the State under the service quota shall be made only under the provisions of this Act.
