Section 4(3) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(3)The admission shall be made on the basis of Common Entrance Test in accordance with merit in each category as per rules and by way of centralized receipt of applications, by making centralized counselling of such students in all the categories for each medical course, in a fare and transparent manner in accordance with the manner and procedure as may be determined by the State Government from time to time.
