KARNATAKA CONDUCT OF ENTRANCE TEST FOR SELECTION AND ADMISSION TO POST-GRADUATE MEDICAL AND DENTAL DEGREE AND DIPLOMA COURSES (AMENDMENT) RULES, 2014

PREAMBLE

In exercise of the powers conferred by sub-section (1) of Section 14 of the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 (Karnataka Act 37 of 1984), the Government of Karnataka hereby makes the following rules, further to amend the Karnataka Conduct of Entrance Test for Selection and Admission to Post-graduate Medical and Dental Degree and Diploma Courses Rules, 2006, namely.--

Rule - 1. Title and commencement.--

(1)     These rules may be called the Karnataka Conduct of Entrance Test for Selection and Admission to Postgraduate Medical and Dental Degree and Diploma Courses (Amendment) Rules, 2014.

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

Rule - 2. Amendment of Rule 2.--

In Rule 2 of the Karnataka Conduct of Entrance Test for Selection and Admission to Post-graduate Medical and Dental Degree and Diploma Courses Rules, 2006 (hereinafter referred to as the 'said rules').--

(i)       in clause (a), after the brackets, words and figures "(Regulation of Admission and Determination of Fee) Act, 2006", the words "or such other committee as may be notified by the Government" shall be inserted;

(ii)      in clause (c-2), after the brackets, words and figures "(Regulation of Admission and Determination of Fee) Act, 2006", the words "or such other committee as may be notified by the Government" shall be inserted.

Rule - 3. Amendment of Rule 3.--

In Rule 3 of the said rules, in sub-rule (2), for the words "as on the last date of receipt of application for the Entrance Test", the words and figures "as on 31st March in the year that the Entrance Test is conducted" shall be substituted.

Rule - 4. Amendment of Rule 4.--

In Rule 4 of the said rules, in explanation to proviso.--

(a)      the words "shall not able" shall be omitted;

(b)      in clause (i), for the word "seven", the word "ten" shall be substituted;

(c)      for clause (iv), the following shall be substituted, namely.--

"(iv) Son or daughter of serving Defence personnel or Ex-serviceman from Karnataka who at the time of joining the Defence Service had declared his home town a place in the State of Karnataka. If he is a serving Defence personnel proof of such domicile shall be produced by obtaining the extract from the AG's Branch (Army Hqs.) respective branch of integrated HQ of MoD for Officers and respective Record Officers for JCOs/OR provided that in case of Ex-serviceman from Karnataka who at the time of joining the Defence service had declared his hometown a place in the State of Karnataka proof of such domicile shall be obtained from the Deputy Director, Department of Sainik Welfare and Resettlement. Further, in each of the above two circumstances the candidate must have passed the Qualifying Examination from a University or Board or any other institution located anywhere in India".

Rule - 5. Amendment of Rule 7.--

In Rule 7 of the said rules.--

(i)       in sub-rule (1), after the words "monitored by", the words "such committee as may be notified by the Government or by the" shall be inserted;

(ii)      for sub-rule (2), the following shall be substituted, namely.--

"(2) All Private Professional Education Institutions imparting Professional Medical or Dental Course shall make admission through a Common Entrance Test conducted on All India basis at State level and followed by Centralized counseling through a single window in accordance with such procedure as may be specified by the such committee as may be notified by the Government or by the Admission Overseeing Committee constituted under the Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006 or Admission in such private professional educational institutions may at the option of the said institutions be done by the Entrance Test Committee through the Karnataka Admission Authority or by the National Board of Examination".

(iii)     in sub-rule (3), for the words "shall be followed", the word "or" shall be substituted.

Rule - 6. Amendment of Rule 10.--

In Rule 10 of the said rules, in sub-clause (a) of clause (1), for the words "as on the last date of receipt of applications for the Entrance Test", the words and figures "as on the 31st March in which the Entrance Test is held" shall be substituted.

Rule - 7. Amendment of Rule 16.--

In Rule 16 of the said rules, after the brackets, words and figures "(Regulation of Admission and Determination of Fee) Act, 2006", the words "or such fee as may be notified by the Government" shall be inserted.