Goa (Rules For Admission To The Post-Graduate Degree And Diploma Courses Of The Goa University At The Goa Medical College) Rules, 2024

[21st November 2024]

PREAMBLE

The Government is hereby pleased to make the following rules in supersession of the Goa (Rules for admission to Post-Graduate degree/ /diploma courses of the Goa University at the Goa Medical College) Rules, 2004, for regulating admissions to the Post-Graduate degree and diploma courses of the Goa University at the Goa Medical College, Bambolim, namely:-

Rule 1. Short title, application and commencement.

(1)     These rules may be called the Goa (Rules for admission to the Post-Graduate Degree and Diploma Courses of the Goa University at the Goa Medical College) Rules, 2024.

(2)     They shall apply to all admissions to the Post-Graduate Degree and Diploma Courses of the Goa University at the Goa Medical College.

(3)     They shall come into force on the date of their publication in the Official Gazette.

Rule 2. Definition.

In these rules, unless the context otherwise requires,-

(a)      "DTE" means Directorate of Technical Education, Government of Goa who is the designated counselling authority appointed for counselling cum admission for Goa State Quota PG seats;

(b)      "Foreign Medical Graduate (FMG)" means a person who does not have an undergraduate medical degree (primary qualification) from a University or a Medical College in India;

(c)      "GEN" means General Category of admission to Post-Graduate Degree/ Diploma courses;

(d)      "Goan Native" means any person who is born in Goa or to whom the Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 would apply;

(e)      "Internship" means compulsory rotating internship training undergone by a medical graduate under National Medical Commission (Compulsory Rotating Medical Internship), Regulations, 2021;

(f)       "National Medical Commission (NMC)" means the regulatory body constituted under the National Medical Commission Act, 2019 (Act No. 30 of 2019);

(g)      "Medical Counselling Committee (MCC)" means the committee under the Directorate General of Health Services (DGHS), Ministry of Health and Family Welfare, Government of India entrusted with the responsibility to hold online counselling for 15% AIQ seats for UG courses, 50% AIQ seats for PG courses and 100% seats in super specialty courses;

(h)     "Other Backward Classes (OBC)" means a person who belongs to Other Backward Community as notified by the State Government from time to time and who submits a certificate from the Competent Authority to that effect;

(i)       "PGMEB" means Post-Graduate Medical Education Board duly constituted under Section 16 of National Medical Commission Act, 2019 (Act No. 30 of 2019);

(j)       "Scheduled Caste (SC)" means a person notified to be a Scheduled Caste under Article 341 of the Constitution of India to be Scheduled Caste for the State of Goa and who submits a certificate from the Competent Authority to that effect;

(k)      "Scheduled Tribe (ST)" means a person notified to be a Scheduled Tribe under Article 342 of the Constitution of India to be Scheduled Tribe for the State of Goa and who submits a certificate from the Competent Authority to that effect.

Rule 3. Eligibility Criteria.

(1)     Eligibility to pursue a Post-Graduate broad specialty course in Medicine shall be as per "NMC, National Exit Test Regulations, 2023" and NMC "Post-Graduate Medical Education Regulations, 2023" (PGMER-2023):

Provided that until the first batch based on National Exit Test (NEXT) becomes eligible for admission in broad specialty courses, the existing system of admission through National Eligibility-cum-Entrance Test-Post-Graduate (NEET PG) as per Post-Graduate Medical Education Regulation, 2000 (PGMER-2000) shall continue. The Post-Graduate Medical Education Board of NMC may determine the manner of, and modalities for, conducting the NEET-PG for broad-specialty courses by way of Notification.

(2)     Candidates applying for admission to the Post-Graduate Degree and/or Diploma courses shall,-

(i)       possess the M.B.B.S. degree of the Goa University or any other University recognised as equivalent thereto by the Goa University and the National Medical Commission;

(ii)      Have completed Compulsory Rotatory Internship of one year, in any NMC recognised institution, on or before the last date fixed for receipt of application.

Rule 4. Number of seats and admissions.

(1)     The number of seats shall be determined as per the directives of the National Medical Commission and the Goa University. The Admissions shall be advertised once a year and the Admission rounds will be conducted in compliance with Schedule to be notified from time to time.

(2)     There shall be common counselling for admission to State Quota Post-Graduate courses in Medicine at Goa Medical College, solely based on the merit list prepared, with multiple rounds, as may be necessary. All rounds of counselling for State scats shall be conducted in accordance with the PostGraduate Medical Education Regulations, 2023 (PGMER-23) by the designated Counselling Authority. Goa Medical College shall not admit any candidate directly at the institution.

(3)     Available seats are allocated for candidates of All India Quota and State Quota qualifying at the NEET PG/NEXT examination as under:-

(i)       In specialties having even number of Post-Graduate Degree/Diploma seats, half of the seats shall be allocated to All India Quota and State Quota, each year,

(ii)      In specialties having odd number of Post-Graduate Degree/Diploma seats, in addition to (i) above, 1 extra seat shall be allocated to either the All India Quota or the State Quota, which shall be alternated on year to year basis.

(4)     PGMEB of NMC shall publish guidelines and time schedule for the conduct of examination, common counselling, admission, joining and commencement of academic session; and the DTE shall conduct common counselling in conformity with such guidelines and time schedule so published.

Rule 5. Procedure for admission.

The procedure for admissions shall be as under:-

(i)       Students shall be registered for the Post-Graduate Degree/Diploma courses only once in a calendar year (as per the schedule notified by PGMEB of MCC).

(ii)      Applicants seeking admission to the Post-Graduate Degree/Diploma courses shall apply in accordance with the common application form.

(iii)     The application form should be filled in accordance with the provisions of these Rules, and as per instructions mentioned in such form, by the candidate in his/her own handwriting, duly signed by him/her, and submitted at notified location, along with application fee of Rs. 3,000 to be remitted as specified.

(iv)    Name of the candidate shall be entered as it appears on the MBBS Provisional/Undergraduate Degree Certificate.

(v)      Candidate must enter all the categories in the relevant application form he/she is eligible and wishes to apply for. Requests for change in category will not be entertained after the expiry of the last date for the receipt of application form.

(vi)    All applicants are required to state and submit their choice of PG courses opted for (in order of preference), in their application form.

(vii)   Applicants are advised to state and submit ALL courses they wish to be considered for admission to.

(viii)  Choice of courses once indicated shall be final and irrevocable.

(ix)    Applicants shall not be considered for allotment to courses which they have not opted for in their choices of courses submitted by them.

(x)      Withdrawal of registration by the candidate shall not be permitted.

Rule 6. Merit list preparation.

(i)       Single merit list of the state quota scats for admission to Post-Graduate Degree/Diploma Courses shall be prepared by the designated Counseling Authority of the State of Goa, based on marks scored by the eligible applicants at the National Eligibility-cum-Entrance Test (NEET)- PG examination/National Exit Test (NEXT) for the concerned Academic Year,

(ii)      For admissions to Post-Graduate seats at Goa Medical College, following reservation shall be applicable:-

(iii)     Based on the total number of seats available in various specialities, the seats allotted to various categories are as follows:

The above seat distribution is subject to variation, based on the approved seats by National Medical Commission and Goa University, as applicable at the time of counseling. The exact number of seats available in each specialty shall be informed at the time of counseling.

(iv)    The list shall additionally indicate the Reserved Categories of the applicants wherever applicable, viz. SC, ST, OBC and PwD.

(v)      Merit list of all eligible candidates shall be prepared as per following groups in order of precedence:

Group-I:

Candidates who have been admitted to First Year of MBBS and graduated from Goa Medical College, and satisfactorily completed full internship at Goa Medical College, followed by:

Group-II:

Candidates who have graduated from Goa Medical College and have completed their internship outside Goa Medical College, in a college recognized by the National Medical Commission, followed by:

Group-III:

Candidates who have graduated from a Medical College recognized by the National Medical Commission, other than Goa Medical College and completed their internship in Goa Medical College, followed by:

Group-IV:

Candidates who graduated from, and completed their internship from a Medical College recognized by the National Medical Commission, other than the Goa Medical College, including FMG, who have cleared Foreign Medical Graduate Examination (FMG) or other tests mandated by National Medical Commission, and registered with MCI/NMC or any State Medical Council.

(vi)    The merit list shall be prepared in the following manner:

(a)      SC, ST, OBC and PwD applicants fulfilling the specified criteria of Group I will be considered for seats as per the Table in clause (iii) above. In Group-II, Group-III and Group-IV, Goan Native candidates shall be placed higher in merit over other eligible applicants.

(b)      All seats shall first be allotted to candidates in Group-I. Group-II, Group-III and Group-IV merit list will be sequentially operated, only after Group-I merit list is exhausted viz. there are no eligible applicants remaining in Group-I, and vacant seats are available.

(c)      Admission Committee shall allot seat on the basis of Merit and Choice of options exercised by the candidates, such that every applicant is allotted his/her highest possible choice, as per his/her merit, which will be final and binding on the candidate.

(d)      Such candidates, allotted a seat, shall not be considered for further allotment of seat of his/her choice options lower than the option of the seat allotted, in subsequent rounds of admissions.

(e)      Allotment list shall be duly notified on the website, and candidates shall be required to report to the Institution, for completion of further formalities, including payment of fees. Allotment of seat to candidate who do not report to the institution and/or fail to complete required formalities, including payment of fees, by specified date, shall stand cancelled.

(f)       Once the numbers of seats in any category are fully allotted, the candidates from that category shall not be considered for further allotment of seats in that category in the round of admission.

(g)      Seats remaining vacant in PwD category shall be de-reserved and added to the respective category (GEN/ST/OBC).

(h)     In case any seats remains vacant due to non-availability of eligible candidate belonging to SC, ST and/or OBC categories, the same shall be offered to candidate from GEN category.

(i)       Designated Counseling Authority/ /Admission Committee shall notify and conduct as many additional rounds of allotment, as may be necessary, based on the vacancy position, and guidelines of PGMEB.

(j)       In order to ensure the smooth conduct of admission/allotment process, Designated Counselling Authority/Admission Committee reserves the right to modify/amend the procedure of allotment/admission, at any stage, during the process of admission in accordance with the applicable NMC Regulations/Guidelines.

Rule 7. Duration of the course.

(1)     The duration of the course for obtaining the Doctor of Medicine (M.D.)/Master of Surgery (M.S.) Degrees shall be three completed years, including the period of examination: Provided that in the case of students possessing a recognized two year Post- -Graduate Diploma in the same subject, the duration of the course, including the period of examination, shall be two years.

(2)     The duration of the course for obtaining a Post-Graduate Diploma shall be two completed years, including the period of examination.

(3)     The period of training and training programme shall be as per PGMER-2023.

Rule 8. General.

(1)     All notifications related to admission shall be notified on the website of the designated Counselling Authority www.dte.goa.gov.in Directorate of Technical Education and Goa Medical College, and notices related to the notifications shall be published in atleast three local newspapers each in English, Marathi and Konkani language having vide circulation in the State of Goa, DTE shall release notices related to admissions in the newspapers.

(2)     The candidates selected for the Post-Graduate Degree/Diploma courses in 2024-25 shall pay the fees as under:-

(i)       Admission fees: Rs. 2000.00

(ii)      Tuition fees per term: Rs. 61261.00

(iii)     Library Deposit (refundable), 2000.00

(iv)    Hostel Deposit (refundable) 2000.00:

Provided that there shall be a 5% increase in tuition fees for every academic year. The fees shall be payable within the time as notified by the Dean, Goa Medical College, failing which a fine of Rs. 100/- per week or part thereof shall be levied till all fees are remitted. The Government reserves the right to revise the above fees at any time.

(3)     Every candidate admitted to the Post-Graduate Degree/Diploma course shall execute a Bond and Agreement in such form as decided by the Government and serve the Government of Goa for a period of one year on completion of his course, if called upon to do so by the Government, within a period of six months from the date of successful completion of his Post-Graduate course. Government may post him at Goa Medical College or in any Government hospital in Goa during the period of service under Bond.

(4)     All candidates registered for the PostGraduate Degree/Diploma courses shall be covered under Junior Residency which, will be governed by a separate set of rules. They will be paid stipend as decided by the Government.

(5)     All Post-Graduate students shall have to attend the clinics, seminars and discussions, Journal clubs, etc. organized by the respective Departments of the Goa Medical College.

(6)     All Post-Graduate students shall maintain good conduct, abide by the Rules of Discipline of College and the University, attend their courses regularly and abide by the regulations of the Hospital/College/Hostel, failing which, their registration for the Post- -Graduate Degree/Diploma shall be cancelled.

(7)     In case any candidate is found to have supplied false information or certificates/ testimonials, etc., or he is found to have concealed any information in his application form, he shall be debarred from admission and if admitted, his admission shall be cancelled, without prejudice to other disciplinary action, for which he may be liable under the Rules.

(8)     Change of registration from one subject to another shall not be permitted under any circumstances, provided that, if a student from the Goa Medical College who is registered under the State Quota of Post- -Graduate Degree/Diploma scat, is subsequently selected in the category of seats reserved for All India Quota, then such student shall be allowed to change to the registration of his choice.

(9)     A candidate who is completing or has obtained a Post-Graduate Degree in one specialty, shall not be allowed to register for a Post-Graduate Degree course in another specialty except for super-specialty, course in the concerned subject of his specialty, if and when available.

(10)   A candidate, who is already registered for Post-Graduate Degree/Diploma course, but desires to cancel the same before the completion of requirement for the same, shall not be considered for fresh registration for Post-Graduation in another subject.

(11)   A candidate who is completing or has completed a Diploma in a particular specialty shall not be allowed to be registered for a Diploma in another specialty.

(12)   A candidate who is completing or has obtained a Post-Graduate Degree in a specialty shall not be allowed to register for Diploma course in any specialty.

(13)   A candidate who is registered for Diploma in a specialty and has completed the requirements for the Diploma, or obtained the Diploma, will be considered for Post-Graduate Degree course in any specialty.

(14)   A candidate who has been registered for a Diploma course but has not completed the requirements prescribed for the Diploma shall not be considered for registration in any Post-Graduate course in any specialty. Such a candidate may, however, be considered for registration for Post-Graduate Degree course of the same, specialty as the Diploma.

(15)   All the original documents submitted by the candidate at the time of admission to the Post-Graduate Degree/Diploma course shall remain in the custody of the office of Dean, Goa Medical College, until the completion of the said course and satisfactory completion of the service under Bond by the candidate.

(16)   The Government may consider temporary exemption of person serving under Bond who wish to pursue higher studies as permitted by the Government, subject to the condition that he shall serve for said period of one year under the bond after completion of his higher studies and every such candidate considered for exemption shall submit security in the form of Bank guarantee amounting to 10,00,000/- (Rupees Ten lakhs only) in case of Post--Graduate Degree course and 7,00,000/- (Rupees Seven lakhs only) in case of Post- -Graduate Diploma course from a Nationalized/ /Scheduled Bank valid for a period of one year beyond the duration of his higher studies. In case the candidate who had been temporarily exempted to pursue higher studies fails to report back within the period of one month of completion of the higher studies, then the Bank Guarantee submitted at the time of temporary exemption shall stand forfeited to the Government without any further notice.

Further, in case the candidate resigns or discontinues the said Degree/Diploma course or fails to serve the Government under Bond, he shall also be liable to pay a penalty of 50,00,000/- (Rupees Fifty lakhs only) to the Government which shall be recoverable from the candidate and sureties jointly and severally.

(17)   Upon resignation/cancellation of allotted scat by Candidates/admitting authority or Head of the institute: admission fee of Rs. 2,000/- and 10% tuition fee shall be deducted and rest of the amount shall be refunded. However, upon upgradation of the PG seat, only admission fees of Rs. 2000/- will be deducted if a candidate gets admission to the All India Quota. No admission fee will be deducted if the candidate gets admission to state quota seat upon upgradation.

(18)   In case of any other matter which is not covered by these Rules, the decision of the Dean, Goa Medical College, shall be final and binding upon the candidate.