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Union of India - Section

Section 7 in Dental Council of India, Master of Dental Surgery Course Regulations, 2017

7. Qualifying Criteria for Admission to Post-Graduate Courses.

(1)The candidate has to secure the following category-wise minimum percentile in NEET for admission to post-graduate courses held in a particular academic year.
General 50thPercentile
Person with locomotory disability of lower limbs 45thPercentile
Scheduled Castes, Scheduled Tribes, OtherBackward Classes 40thPercentile
Provided that the percentile shall be determined on the basis of highest marks secured in the All-India common merit list in NEET for post-graduate courses:[Provided further that when the number of qualifying candidates in the respective categories on the basis of the above mentioned percentile are less than three times the number of vacancies, the cut-off percentile will be automatically lowered in such a manner that the number of eligible candidates shall be minimum three times the number of seats in each respective category.] [Substituted by Notification No. DE-87(1)-2018, dated 14.3.2018 (w.e.f. 1.9.2017).]
(2)The reservation of seats in dental college/institutions for respective categories shall be as per applicable laws prevailing in States/Union territories. An all India merit list as well as State-wise merit list of the eligible candidates shall be prepared on the basis of the marks obtained in NEET Test and candidates shall be admitted to post-graduate courses from the said merit list only:Provided that in determining the merit of candidates who are in service of Government/public authority, weight age in the marks may be given by the Government/competent authority as an incentive upto 10% of the marks obtained for each year of service in [remote and/or difficult or rural areas] [Substituted 'remote and/or difficult areas' by Notification No. DE-87(2)-2018, dated 12.9.2018.] upto the maximum of 30% of the marks obtained in NEET. The [remote, difficult and rural areas] [Substituted 'remote and difficult areas' by Notification No. DE-87(2)-2018, dated 12.9.2018.] shall be as defined by State Government/competent authority from time to time.
(3)A candidate who has failed to secure the minimum percentile as prescribed in these regulations, shall not be admitted to any post-graduate courses in any academic year.
(4)Minimum 5% seats of the annual sanctioned intake capacity shall be filled up by candidates with locomotory disability of lower limbs between 50% to 70%:Provided that in case any seat in this quota remains unfilled on account of unavailability of candidates with locomotory disability of lower limbs between 50% to 70% then any such unfilled seat shall be filled up by persons with locomotory disability of lower limbs between 40% to 50% - before they are included in the annual sanctioned seats for general category candidates:Provided further that this entire exercise shall be completed by each dental college/institution as per the statutory time schedule for admissions.