- No person shall be allowed to appear in the screening test unless:(1)he/she is a citizen of India and possesses any primary medical qualification, either whose name and the institution awarding it are included in the World Directory of Medical Schools, published by the World Health Organisation; or which is confirmed by the Indian Embassy concerned to be a recognised qualification for enrolment as medical practitioner in the country in which the institution awarding the said qualification is situated;(2)he/she had obtained 'Eligibility Certificate' from the Medical Council of India as per the 'Eligibility Requirement for taking admission in an undergraduate medical course in a Foreign Medical Institution Regulations, 2002'. This requirement shall not be necessary in respect of Indian citizens who have acquired the medical qualifications from foreign medical institutions or have obtained admission in foreign medical institution before 15th March, 2002.[2(A) Indian Citizens/Overseas Citizen of India intending to obtain primary medical qualification from any medical institution outside India, on or after May 2018, shall have to mandatorily qualify the 'National- Eligibility-cum-Entrance Test for Admission to MBBS course'. The result of the 'National-Eligibility-cum- Entrance Test for Admission to MBBS course' shall deem to be treated as the Eligibility Certificate for such persons, provided that such persons fulfils the Eligibility Criteria for admission to the MBBS course prescribed in the Regulations on Graduate Medical Education, 1997.] [Added by Notification No. MCI-201/2017-Eligi./Gen./176484, dated 1.3.2018 (w.e.f. 13.2.2002).][Furthermore, the result of NEET shall be valid for a period of three (3) years from the date of declaration of result, entitling a candidate to pursue MBBS or equivalent medical course including pre-medical/language course, if any, followed by MBBS or equivalent medical course.] [Added by Notification No. MCI-201/2019-Eligi./Gen./187274, dated 14.3.2019 (w.e.f. 13.2.2002).]
