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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(c) in Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) Regulations, 1989

(c)[ Five percent of the annual sanctioned intake capacity in Government or Government aided higher educational institutions shall be filled up by candidates with benchmark disabilities in accordance with the provisions of the Rights of Persons with Disabilities Act, 2016 (49 0f 2016), based on the merit list of ‘All India AYUSH Post Graduate Entrance Test (AIA-PGET)’. For this purpose, the "Specified Disability" contained in the Schedule to the Rights of Persons with Disabilities Act, 2016 (49 of 2016) is annexed in Annexure ‘I’ and the eligibility of candidates to pursue a course in homoeopathic medicine with specified disability shall be in accordance with Annexure ‘II’. If the seats reserved for the persons with disabilities in a particular category remain unfilled on account of unavailability of candidates, the seats shall be included in the annual sanctioned seats for the respective Category.]