ADMISSION COMMITTEE FOR PROFESSIONAL POST GRADUATE MEDICAL EDUCATIONAL COURSES (CONSTITUTION AND FUNCTION) RULES, 2017

PREAMBLE

In exercise of the powers conferred by sub-sec. (1) of Sec. 20 read with Sec. 4 of the Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Guj. 3 of 2008) the Government of Gujarat hereby makes the following rules to provide for the constitution of the Admission Committee to regulate the admissions of the to the to the first year of the Professional Post Graduate Medical Educational Courses, namely:

Rule - 1. Short Title and Commencement.

These rules may be called the Admission Committee for Professional Post Graduate Medical Educational Courses (Constitution and Function) Rules, 2017.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires;

(a)      "Act" means the Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Guj. 3 of 2008 and Act 13 of 2016[1]);

(b)      "Admission" means admission of candidates to the first year Post Graduate Medical Course (MD/MS/Diploma and MDS) in the Professional Post Graduate Medical Educational Institutions;

(c)      "Committee" means the Admission Committee for Professional Post Graduate Medical Courses under Sec. 4 of the Act.

[2](1) The words and expressions used in these rules but not defined shall have the same meanings as assigned to them in the Act.

(2) Constitution of Committee.

[3](1) For the purpose of admission of student to the professional post graduate colleges or institutions imparting professional medical educational courses (MD/MS/Diploma and MDS), there shall be constituted a Committee called "the Admission Committee for Professional Postgraduate Medical Courses".

(3) Function of the Committee.

[4](i)   The Committee shall conduct, supervise, monitor and control the entire process of admission of the students seeking admission in the Government seats, Management Seats and NRI seats of professional post graduate medical courses. The headquarter of the Committee shall be Gandhi nagar.

(ii)   The Committee shall cause to prepare the merit list in accordance with provision of the Act and the rules made there under.

(iii)   The Committee shall ensure that admission on the Government seats, management seats and NRI seats are made as per the merit list prepared and that no student is admitted against the any seats unless his name appeared in the merit list.

(iv) The Committee shall perform such other functions as may be assigned to it by the State Government.

(4) Power of Committee.

[5]In discharge of its functions under the provisions of the Act and the rules made there under, the Committee shall exercise such powers as are conferred upon it under the provisions of the Act and the rules made there under.