MADHYA PRADESH MEDICAL AND DENTAL POST GRADUATE COURSE ADMISSION RULES (DEGREE/DIPLOMA, 2014

 

PREAMBLE

The State Government hereby makes the following rules relating to entrance to Post Graduate Medical Degree (MD & MS) course, Post Graduate Diploma Course and Post Graduate Dental Degree (MDS) courses in Government Autonomous Medical and Dental Colleges in the State of Madhya Pradesh.

Rule - 1. Short Title and Commencement.

(1)     These rules may be called the (Madhya Pradesh Medical and Dental Post Graduate Course Admission Rules(Degree/Diploma), 2014.

(2)     They shall come into force from the date of their publication in the Madhya Pradesh Gazette and shall remain in force for the Academic year 2014-15.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires,

(a)      "AIPGMEE" means the All India Post Graduate Medical Entrance Examination, 2014.

(b)      "AIPGDEE" means the All India Post Graduate Dental Entrance Examination, 2014.

(c)      "College" means a Government/Autonomous Medical or Dental College under the State Government;

(d)      "Examination" means the AIPGMEE-2014/AIPGDEE-2014

(e)      "In-Service Candidate" means, Medical officer of the Government of Madhya Pradesh, who is serving under the Government of Madhya Pradesh on regular or contract basis.

(f)       "Demonstrator" means demonstrator working under Govt. of M.P. Medical Education Deptt. in Govt./autonomous institution.

(g)      "Other Backward Classes"(means Other Backward Classes as specified and laid down by the Government of Madhya Pradesh)

(h)     "Rural Area " means the area other than Municipal Corporation area and Municipal Council area;

(i)       Notified area means: any areas situated in the M.P. State notified 89 Tribal sub planning development blocks.

(j)       "Scheduled Castes" means Scheduled castes as specified and laid down by the Government of Madhya Pradesh;

(k)      "Scheduled Tribes" means Scheduled Tribes as specified and laid down by the Government of Madhya Pradesh.

(l)       "Category" means Scheduled caste, Scheduled tribe, Other backward class and unreserved category as specified and laid down by the Government of M.P.

(m)    " Class" means Physically Handicapped (PH.) (As specified and laid down by the Ministry of labour Govt. of India) and women.

(n)     "Selected Candidate" means a candidate who has been allotted a seat consequent upon counselling in 2014-15 based on merit list of AIPGMEE- 2014/AIPGDEE-2014 Conducted by NBE, New Delhi and AIIMS, New Delhi & who has been issued an allotment letter.

(o)      " State Government" means Government of Madhya Pradesh;

(p)      "Tribal Area" means area under tribal sub plan;

(q)      "MCI" means Medical Council of India;

(r)      "DCT" means Dental Council of India;

Rule - 3. General:

(1)     PG Degree and Diploma courses will be governed and regulated by MCI/DO/University/State Government/Government of India/Autonomous Society of the College under the rules and regulations in force as amended from time to time at the time of entrance examination, allotment, admission, as the case may be.

(2)     PG courses are full time courses for a period of three years in case of degree and two years in case of diploma from the date of admission. Students shall not be allowed to do private practice, part time job or any other job during the entire period of study.

(3)     Correct information must be furnished and produced whenever required.

All the eligible candidates are required to get registration done compulsorily at the site of counselling. Only those candidates who have registered themselves shall only be eligible to participate in counselling Before filling up the Scrutiny form, candidates are advised to read and understand the rules thoroughly and fill up complete and correct required information in the scrutiny form and enclose required documents, failing which the applicants shall not be entitled to seat allotment and admission etc.

(4)     The candidates are instructed to produce 30 copies of the same photograph at the time of Counselling & Admission which has been attached to online AIPGMEE-2014 & AIPGDEE -2014 application form.

Specification for Photograph:

·               A photograph of minimum 35x45 mm with at least 75% coverage of face & head of the candidate.

·               A caption indicating name of candidate and date of taking photograph should be there at the bottom of photo.

·               Photograph would be taken in a transparent/very light coloured background.

·               The photograph needs to display full front view of the face. Please look directly into the camera with a neutral expression.

·               Avoid photograph with reflection or shadow on the face with red eyes.

·               The photograph needs to be printed on a high quality paper with at least 600 dpi resolutions.

·               The colours must possess the natural appearance and skin tone.

·               The photograph must not have kinks, scratches and stains.

(5)     At the time of scrutiny, candidate should furnish correct information. The candidate should put his full and same signature at the time of entrance examination, scrutiny and at the time of admission in the allotted college, If the signature differs, the candidate will not have any right for allotment of seat/admission.

(6)     If it is found that a candidate has hidden any relevant facts and/or provided incorrect information while filling up the application form at the time of conduct of entrance examination/allotment of a seat/during process of admission at the time of scrutiny of the documents and after his/her admission, then the admission shall be cancelled by the Dean/Principal of the College at any time during his/her studies and F.I.R. will be lodged against him/her.

Rule - 4.

(1)     The Students shall be entitled to (Including In-Service Candidates/Demonstrator):-

(a)      One weekly off (non cumulative);

(b)      Casual leave for 19 days per academic year.

(c)      Entitlement of Maternity leave without stipend during the entire tenure shall be 90 days with prior permission of the Dean/Principal. Medical certificate must be produced within ten days of proceeding on leave. As per M.P. Govt. Deptt. of Medical Education Ministry order no. F5/123/2013/01/55 Bhopal dated 03/06/2013. (Annex.)

(2)     As per Madhya Pradesh Government Medical Education Department order No. 147/4572/03/55/LV-M.E.-1, Dated 14-01-04 Medical leave shall be 15 days per year without stipend with prior permission. Sickness Certificate has to be produced within 10 days after proceeding on leave. This leave can be taken every year, but it will not be cumulative. Information regarding leave should be forwarded through Head of the Department of the concerned subject to the Dean Office.

Rule - 5.

Students found guilty of misconduct, indiscipline and absence shall be liable to disciplinary action including expulsion from College by the Dean/Principal and cancellation of registration by the University. If the candidate unauthorisedly & without information remains absent continuously for 30 days then his/her admission will be treated as cancelled automatically. This period of absence will not be adjusted against any of the permitted leave to the candidate.

Rule - 6.

All the Post Graduate degree and diploma seats recognised by MCI New Delhi has been distributed subjectwise, course wise and college-wise will be made available at the time of counselling.

Rule - 7. Reservation.

20% Seats are reserved for candidates belonging to Scheduled tribe, 16% seats are reserved for candidates belonging to Scheduled caste and 14% seats are reserved for candidates belonging to other Backward Classes other than creamy layer of Other Backward Classes of Madhya Pradesh or as amended from time to time.

(1)     Reservation for woman candidates shall be 30% according to merit cum option in each category.

(2)     The candidate claiming to be a candidate belonging to Scheduled castes/Scheduled Tribes/Other Backward Classes category of Madhya Pradesh shall have to attach a valid certified copy of certificate issued by the Competent Authority of Government of Madhya Pradesh with the application form and the Permanent original caste certificate has to be produced at the time of counselling. The Caste certificate should bear issue No., Dispatch no., date and seal of the issuing officer else it will Not be accepted. He/She will not be Eligible for reservation if fails to produce the permanent caste certificate . The sole responsibility will be of the candidate.

(3)     For Physically Handicapped candidates who are Bonafide residents of Madhya Pradesh and who belong to Scheduled caste/Scheduled Tribe/Other Backward Classes and Unreserved category, three percent (3%) seats are reserved for admission to P.G. courses will be made available at the time of counselling. Vide MCI order No 34(41) 2008-Medi/54469 dated 25 March, 2009 the seats shall be filled first by candidates with locomotor disability of lower limbs between 50-70% provided that in case seats remained unfilled on account of unavailability of candidate with locomotor disability of lower limbs between 50% to 70% than any such unfilled seat shall be filled by candidate with locomotor disability of lower limbs between 40% to less than 50%.

In Case eligible Physically Handicapped candidates are not available, the vacant seats will be filled by candidates of that category.

The candidate claiming admission against these seats will have to produce valid certificate, in the prescribed form, District Medical Board and eligibility certificate from superintendent vocational Rehabilitation Centre for Physically Handicapped, Government of India, Ministry of Labour, Napier Town, Jabalpur. both the certificates are necessarily to be presented in original. Non production of both the certificates at the time of scrutiny will disqualify a candidate for seat allotment & admission. The eligibility certificate should not have been issued more than 3 months before the date of counselling. After registration and scrutiny, on the basis of 50% to 70% disability and 40% and less than 50% separate merit lists shall be prepared on approval by DME, based on which the seats in handicapped quota will be allotted. In case of two candidates obtaining equal marks, the inter-se-merit will be decided by giving weightage to the age of the candidate.

Following disabilities are not eligible as per MCI guidelines.

(1)     Upper limb Handicapped

(2)     Visual Handicapped

(3)     Hearing Handicapped

(4)     Lower limb more than 70%; Handicapped.

In case the eligible candidate to the extent of reservation in any category i.e. Non service and in-service are not available the vacant seats of that category will be filled up by making available to other categories as given below.

(a)      The vacant seats of ST category shall be filled up by the eligible SC category candidates.

(b)      The vacant seats of SC category shall be filled up by the eligible ST category candidates.

(c)      In case the eligible candidates to the extent of reservation in ST and SC categories are not available the vacant seats shall be filled up by eligible OBC category candidates.

(d)      In case the eligible candidates are not available in these three reserved categories in the above manner the vacant seats shall then be filled up by the eligible unreserved category candidates.

(5)     In PG Degree and Diploma Courses of seats are reserved for In-service Medical officers of any Department of the Government of Madhya Pradesh (Except Demonstrator) will be made available at the time of counselling.

Rule - 8. Selection Criteria:

(In Service Candidate)

Selection process and conditions for P.G. degree and diploma courses for In-service candidates will be as under.

(1)     Medical Officer

(a)      Only those candidates, who are working as Medical Officers in the Department of Public Health & Family Welfare, Govt. of M.P. & who have completed 3 years of rural service on 30 April, 2014 of year of admission as Medical Officer, or a candidate who is working consecutively as contractual/RCH/NRHM other any other programme medical officer in Department of Public Health & Family Welfare, Govt. of M.P. and has completed 3 years of rural notified area service will be eligible as In-service candidate.

(a-1) In service candidates and candidates working on contractual basis as above, will have to execute a bond for serving in DHS for 5 years after completing degree and for 3 years after completing diploma worth Rs. 10.00 lac for degree and Rs. 8.00 lac for diploma.

(a-2) Only regular in-service candidates will be considered as sponsored candidates and will get salary from Sponsoree. Sponsorship mean considering in-service candidate doing service, and they will be paid salary by the concerned Sponsoring deptt. the salary will be paid. This sponsorship shall not be for tuition fee or any other benefit, rather such candidates shall have to deposit prescribed fees compulsorily for the course. Deptt. of Medical Education shall not pay any salary/stipend to such candidate

(a-3) The 3 years period of required service of candidate, while posted in rural area/notified area and if he/she was on unauthorized absence from duty/any dies-non period/any period of leave without pay/any period on training exceeding 3 months/attachment in urban area during the tenure of rural service will not be counted for the purpose of calculation of 3 years of service.

(b)      Other in-services candidates who have completed 5 years of service on 30 April, 2014 will be eligible. Such candidate will have to execute a bond for serving the State Govt. in the notified rural areas for at least 01 year and for four years in case of Degree and two years in case of Diploma in their parent Department in the state Government, after completing Post Graduate Degree. As per Government Instruction the bond is Rs. 10.00 Lac. for post graduate degree and Rs. 8.00 Lac. for Post Graduate Diploma course.

(c)      The Maximum age limit for the selection of In-service male candidates will be 45 years and for female candidates max. 50 years on 30th April of the year of admission.

(d)      The contractual candidates working in rural/notified areas will be given benefit of in-service quota by D.G.H.S. only once during their service period, in spite of obtaining degree/diploma by him/her before joining the service.

(2)     DEMONSTRATORS.

(a)      Six seats are reserved for Demonstrators working in Gov-Autonomous medical colleges will be made available at the time of counselling. Demonstrators who have completed five years of regular service as on 30/04/2014 are eligible. They have to submit NOC from their employer at the time of scrutiny and they have to execute a bond of Rs. 10.00 lac to serve the medical education department for five years after completing P.G. course compulsorily. The decision of medical education department to decide the post & place of posting will be final. The Medical Education department reserves all the rights related to posting and promotion. The candidate has no rights to apply for posting/promotion as per his/her choice. In above context The Demonstrator has to deposit an Affidavit to that effect compulsorily at the time of counselling.

(b)      The maximum age limit for the selection of demonstrators should not be more than 45 years for male candidate on 30th April of the year of admission and for female candidate the age limit should be 50 years

Rule - 9. Examination and Merit list:

(1)     The merit list based on the result declared by NBE 2014 for MD/MS/Diploma courses and results declared by AIIMS for MDS Courses will be considered.

(2)     Candidates can give option at the time of seat allotment for admission in either Govt. Autonomous Medical/Dental College as per his/her eligibility or private medical/dental college.

The option may be given as below.

(a)      Govt. Autonomous Medical/Dental College.

(b)      Private Medical/Dental College.

(c)      Both of them as above.

(3)     In-service candidates/Demonstrators will be selected on the basis of AIPGMEE 2014. In-service candidates/Demonstrators shall have to secure minimum qualifying marks in the AIPGMEE/AIPGDEE 2014 as prescribed in these rules for admission. A separate eligibility and merit list of successful in-service candidates/Demonstrators will be prepared.

(4)     All in Service Candidates will submit their application along with Marksheet to Commissioner Health Services. Commissioner Health Services will prepare a common merit list of all the in Service Candidates. Commissioner Health Services will add additional awarded marks for rural service on the basis of calculation as given below.

Demonstrators will send their application to DME through Dean of the concerned autonomous government medical college.

(4.1) Medical Officer

The inter-se merit of the successful In service candidate shall be fixed up by adding marks of weightage for their services rendered in rural areas. The candidates serving in rural area will get maximum of 50 marks, allotted on the following basis:-

(a)      For Government service of one year duration while posted in rural area a weightage of maximum 06 marks will be given. For the service in rural area, the maximum gain of marks will be 30 or 20 as per following marks for one year each, for five years.

If such services are rendered in Primary Health Centre or Community Health Centre situated in rural area, then 06 marks will be given for one year and if regular services are rendered in Primary Health Centre or Community Health Centre in Nagar Panchayat Area, which has been formed under the "Municipalities Act, 1961" then 04 marks will be given for one year.

(b)      For every year of such service, additional marks will be given, if the rural area comes under tribal sub plan and if such services are rendered in Primary Health Centre the candidate will get maximum 20 additional marks at the rate of 04 additional marks per year for five years and for rendering such services at community health center, the candidate will get total additional 10 marks at the rate of 02 marks per year for five years.

(b.1) For service rendered in rural areas/notified areas by female In service candidates two additional marks will be given for each year of service.

(c)      For the purpose of this rule, the period of service of candidate while posted in rural area are notified area and if he/she was on unauthorised absence from duty/any dies-non period/any period of leave without pay/any period of training exceeding three months/attachment in urban area during the tenure of rural service will not be counted for the purpose of calculation of marks for weightage of rural service.

(d)      The final merit list of In service candidates will be prepared on the basis of marks obtain in entrance examination and marks secured for weightage of rural/tribal area service (Equivalent to maximum 50 marks) given by Director of Health Services.

(e)      In case of two or more candidates obtaining equal marks, the inter-se merit will be decided as per procedure described in sub-rule (2) of rule 19.

(f)       The counselling of In-service candidates will be done by the Medical Education Department.

(4.2) Other departments shall send the name of the in-service Medical officers with the departmental remarks to the commissioner Health services Govt. of M.P. Commissioner Health services will add the names of these applicants to the list of in service candidates and will send it to the Director Medical Education.

(5)     Demonstrators-There is no provision of giving marks for service separately. On the basis of marks obtained in AIPGMEE 2014 the separate category wise merit list will be declared by Director Medical Education for counselling.

(6)     Scrutiny of documents.

All the in-service candidates/Demonstrators have to produce their documents in the desired format to the scrutiny committee. At the time of scrutiny in-service candidates/demonstrators have to produce no objection certificate and at the time of admission sponsorship certificate from the employer. In addition Demonstrators will have to submit an affidavit stating that after completion of their P.G. course they may be posted in any of the Govt. Autonomous Medical College by the department of medical education.

Rule - 10. Return to the Department after completing the course.

The normal term for PG degree is 36 months and for Post Graduate diploma is 24 months. Candidates completing the tenure will have to go back to their Parent department irrespective of their status of the examination whether they have passed or not. No extension to continue the studies shall be granted under any circumstances. It is compulsory for the candidate to undergo the extra training equivalent to the maternity leave period. No stipend/Salary will be paid for this duration.

Rule - 11. Fee, Bond etc.

Selected candidates except In-service/Demonstrator, non-service candidates will have to submit a Bond as per Government instructions i.e. Rs. 10.00 Lac. for postgraduate degree and Rs. 8.00 Lac. for Diploma courses for serving under the State Government for 1 years after completing PG degree/Diploma Course. All Deans of autonomous colleges will provide the list, to the Commissioner, Health Services, of candidates who are appearing for University exams from their institute at least three months before the start of examination. They will also provide list of successful PG candidates. The Commissioner, Health Services will issue appointment orders to such successful candidates within three months after declaration of the result, failing which the Bond filled by candidate will automatically be deemed as cancelled.

However, such Doctors will have to work under the State Govt. as directed.

However as per order no. F-4-7/2010/1/55 dt. 25.8.2010 Ministry of Medical Education Govt. of M.P., the U.G./P.G. student who have been selected in autonomous Dental/Medical colleges on the post of Asstt. Prof/S.R./J.R./Demonstrator, will be exempted from the rural service bond/notified areas service bond, on the condition that they will serve the institution in which posted for the duration equivalent to the bond period. Candidate leaving the job before completion of above duration will have to serve in Rural/Tribal Area for remaining period.

The Original documents of the candidate will remain deposited with the Dean/Head of the Institution of the Concerned College for the entire duration of his Bond-Period & will be released only after successful completion of Bond conditions.

If a candidate wants an exemption from Bond then as per order passed by Hon'ble High Court, Bench, Indore in W.P. No. 11677/2010 and others, he/she has to deposit the amount of bond money in the autonomous account of the concerned college. The Dean will be competent authority for the same. If a student wants to pursue higher education then he/she will have to deposit a Bank Guarantee equivalent to the amount of bond money in the concerned college. His/her original documents will be returned only after he/she has deposited the above mentioned Bank Guarantee. Candidate will have to complete his/her mandatory rural service, after completion of higher education. Bank Guarantee will be returned only after completion of rural service, else Bank Guarantee will be forfeited.

Rule - 12. Fee Structure.

Every Candidate including In-Service/Demonstrator Candidates shall have to pay regular fee as detailed below.

12.1 Fees Refund.

Student admitted through All India Quota or State Quota and who submits in writing for leaving that seat to his respective college authority before Seven days of last Counselling of State Quota shall be refunded the deposited fees after deducting 10% of the Annual Tuition Fees. No application for such refund will be considered after that period & the deposited fees will not be refundable. (This scheme will be equally applicable to the candidates taking admission within the state as well as outside the state.)

In case of re-allocation of seat in other Government/Private Medical/Dental College, 10% of the deposited Annual Tuition Fees ((Maximum Rs. 25000) will be deducted & remaining amount will be refunded to the candidate.

Rule - 13. Security Deposit.

(1)     Candidate will deposit Rs. 10,000 as security deposit in the form of a demand draft payable to Director, Medical Education, Madhya Pradesh, Bhopal at the time of counselling.

Provided that a candidate who belongs to Scheduled Caste/Scheduled Tribe category whose parents/Guardians income does not exceed Rs. 3.00 lacs per annum from all sources shall not make any security deposit. Provided that other Scheduled Caste/Scheduled Tribe candidates, whose parents/guardians income exceeds Rs. 3.00 lac per annum from all sources and all candidates belonging to Other Backward Classes category shall be required to deposit only Rs. 2,000/- as security deposit.

(2)     The amount of security deposit shall be refundable without interest after successful completion of the course. In case a candidate does not join the allotted course, subject and institution or discontinues the study in a course and leaves college before completion of the course due to any reason, his/her claims on security deposit shall be forfeited.

Rule - 14. Eligibility.

(1)     Minimum qualifying marks obtained out of total maximum marks in AIPGMEE/AIPGDEE-2014 to be eligible shall be as given below:

(a)      Unreserved- 50%

(b)      Reserved -40%

(c)      Handicapped unreserved- 45%

(2)     The Candidate must be a bonafide resident of Madhya Pradesh.

Any one of the following conditions will be deemed to be included as bonafide resident of Madhya Pradesh:

2.1   Living in M.P. continuously since not less then 15 years.

2.2   Living in M.P. continuously since last 10 years and having immovable property in Madhya Pradesh./Industry/Business in M.P.

2.3   An employee/retired employee of Govt.-of M.P.

2.4   An employee/retired employee of a Institution/Corporation/Board/Commission under Govt. of M.P.

2.5   An employee of Government of India who is posted in Madhya Pradesh since last 10 years

2.6   An officer of All India services belonging M.P. cadre.

2.7   A person appointed in Madhya Pradesh by Hon'ble President of India/Hon'ble Governor of M.P. on Constitutional/Legal post.

Note (In case of above 2.1 to 2.7 the candidate must have the M.P. Bonafide resident certificate issued by the competent authority.)

2.8   The candidate must have passed all MBBS/BDS examinations from Medical/Dental College of Madhya Pradesh.

2.9   The candidates who are bonafide residents of Madhya Pradesh but they have passed M.B.B.S. course from outside M.P. should be recognized by Medical Council of India, New Delhi. This will also be applicable to those candidates to be selected for Master of Dental Surgery course.

2.10 Medical officers nominated by any Department of the Government of Madhya Pradesh (In-service candidates).

2.11 Demonstrator working in Govt.-Autonomous institution under Dept. of Medical Education M.P.

(3)     All admitted P.G. Medical students should be registered with MP. State Medical Council/M.P. State Dental Council to practice in the State of Madhya Pradesh. Else action will be taken for cancellation of admission.

3.1   Selected candidates who are not registered with M.P. State Medical Council must submit a copy of receipt of M.P. Medical Council registration fee & application within one month of allotment of P.G. seat.

3.2   Candidate should have completed compulsory internship from M.C.I./D.C.I. recognized institution on or before 31st March, 2014.

(4)     No candidate including In-service candidate/Demonstrator will be entitled for doing post graduation for a period of 3 years, if a seat was allotted to him/her through All India or State Pre P.G. Entrance Examination and he/she did not join or joined and left the seat thereafter, due to any reason during the last three years preceding 2013. In addition, a candidate who has obtained Post Graduate degree/diploma will not be eligible for three/two years from the date of completion of such course, respectively.

(5)     Such candidates who have been given admission through All India Quota in P.G. Courses in M.P. State on the basis of their All India merit in AIPGMEE 2014 & have also been selected in AIPGMEE 2014 merit list for M.P. State shall also be eligible to participate in M.P. State counselling. But the candidate will have to vacate the All India seat if he/she opts for M.P. State seat.

(6)     It is mandatory for the candidate to be present in person at the time of counselling with all necessary original documents. All such eligible candidates who have already taken admission in any Medical/Dental college have to produce a certificate from the Dean/Head of the Institution at the time of scrutiny, stating the names of the original documents deposited with the institution.

The certificate should not be more than three months old. The candidate has to compulsorily deposit all his/her original documents within the stipulated time period given on the allotment letter for the admission else the allotment of the seat will be deemed cancelled and this seat will be included in the next round of counselling treating it as a vacant seat

Such candidate to whom this seat was allotted will be declared not eligible for the subsequent rounds of counselling.

All other candidates except the candidates who are admitted in M.P. State Government Autonomous Medical/Dental Colleges after re-allocation will have to produce all original documents to participate in the last round of counselling.

Note. Vide Govt. of Madhya Pradesh, Medical Education Department order No. F-5-15/03/55/ME/1 dated 26/12/2003 the bonded student admitted to MBBS course who have qualified in AIPGMEE 2014 have to produce no objection certificate from Director of Health Services/Director of Medical Education than only they will be given admission in P.G. courses.

Rule - 15. Merit List:

(1)     Counselling will be done on the basis of merit list based on the result of AIPGMEE/AIPGDEE-2014, in which minimum qualifying marks for eligible candidates will be as follows:

(a)      Unreserved- 50%

(b)      Reserved - 40%

(c)      Physically Handicapped unreserved- 45%

(2)     Only earmarked seats will be available for physically handicapped candidates in Government Autonomous Medical/Dental College.

(3)     Separate merit list category wise shall be made of in-service candidates after adding the qualifying marks scored in AIPGMEE 2014 common entrance test and marks allotted by the Directorate of Health Services. Counselling will be done on the basis of final merit list of in-service candidates.

(4)     Merit list of the Demonstrator will be prepared separately.

Rule - 16. Counselling.

Detailed programme of counselling will be published separately, Procedure for counselling will be as follows:

(1)     First and second round of counselling will be on line, and the third round of counselling and the counselling for the left out seats will be offline.

(2)     Candidate has to register himself/herself with M.P. Online Candidate has to pay registration fee Rs. 500, Portal fee Rs. 30 and Rs. 100 at the time of choice locking. This amount may be deposited by the candidate in the authorised Kiosk of M.P. Online or can be paid through

·                      Internet Banking

·                      ATM cum Debit card

·                      Credit card

Note: The candidate has to deposit Rs. 530 at the time of registration and Rs. 100 at the time of choice locking. (in total Rs. 630).

(3)     Registration will be only once for both the Govt. Autonomous and Private Medical and Dental College.

(4)     If a candidate fails to register himselfherself due to any reason in the 1st round of counselling, HeShe may get himselfherself registered during the second round of counselling, but He She will be eligible for seats available at that time on the basis of merit cum choice.

(5)     After registration candidate has to get hisher original documents scrutinised at the place of counselling.

(6)     After scrutiny candidate has to fill choices for seat allotment online The candidates who have filled their choices online in the first round of counselling will be eligible to fill their choices again in the second round of counselling.

(7)     Such candidates who do not want to fill their choices for the available subjects colleges, they can give the option of opt for waiting.

(8)     After choice filling it is compulsory for the candidate to take admission on the allotted seat., else the candidate will not be eligible for the subsequent rounds of counselling. It is expected from the candidates to fill their choices carefully.

(9)     After declaration of the result of allotment candidate must obtain printout of hisher allotment letter by using the password provided by the M.P. online at the time of registration.

(10)   Candidates eligible for subsequent round of counselling will be as follows:-

(a)      Admitted candidates of previous rounds of counselling

(b)      Those eligible candidates who have not been allotted any seat in the previous rounds of counselling.

(c)      Those eligible candidates who have given "Opt for waiting option" in the previous rounds of counselling.

Note:(i) Such candidates who have not registered themselves in the first round of counselling can get themselves registered only in the second round of counselling.

(ii) candidates who have registered themselves in the first and second round of counselling will only be eligible to participate in the third round of counselling and for left out seats.

(11)   If a candidate after taking admission on the allotted seat resigns due to any reason then heshe will be considered not eligible for the subsequent round of counselling for Govt. MedicalDental colleges and Private MedicalDental colleges.

(12)   Candidate has to be physically present, and also must present original documents at the time of counselling.

(a)      Such eligible candidates who have already taken admission in all India or any other state Medical/Dental College will have to produce a certificate issued by the Dean/Institute Head in which it should be mentioned that all documents have been deposited with them. This certificate should not be more then three months old. Such candidates will have to deposit original documents compulsorily within the stipulated time limit, otherwise their admission will be treated as cancelled and the vacant seat will be shown in the next round of counselling, and also such candidate will not be eligible for next rounds of counselling.

(b)      Institute head will issue a certificate to the candidate regarding the number of original documents deposited by the candidate in the first round of counselling. The candidate can use this certificate in the counselling of other institutes outside the State. If the institutes are not satisfied with this certificate then the candidate will be given time to deposit original documents immediately before commencement of second round of counselling, the last date for deposition of fees for first round will remain 07 April 2014.

(13)   In the Third round offline counselling and the offline counselling for the left out seats in the Govt.-Autonomous/Private Colleges the candidate will have to deposit full annual fee and all original documents at site of counselling compulsorily otherwise they will not be allotted seat.

(14)  

(i)       For the reverted State quota seats from All India quota only those candidates will be eligible who have will allotted seats in the earlier round, such registered candidates who have not been allotted any seats in the earlier rounds and those candidates who have given the option "Opt for waiting".

(ii)      In service candidates (Medical Officers) and demonstrator will be eligible in their own category for seat allotment.

(iii)     The vacant seats of In service candidates and demonstrator will be filled up by the open candidates of same category.

(iv)    In case of vacant Physically handicapped seats it will be filled up by the open candidate of same category.

(v)      Reserved category candidates will have to submit income certificates of 2013-14 at the time of scrutiny, as per M.P. Govt. G.A.D. department letter no. C/3-11/1/3/2010 dated 7-9-2010,

Tehsildar/Nayab Tehsildar of their respective jurisdiction. In case of non presentation of income certificate the candidate will have to deposit security deposit of Rs. 10,000/- (Rupees Ten Thousand only)

(vi)    Reverted degree/diploma seats from All India quota made available to the state will be distributed in proportion to the State quota seats according to the M.P. Govt. reservation policy for all the categories i.e. In service and the open category by "Draw of lots". In case of dispute regarding no. of seats in any category, highest fraction will be considered and weightage will be given.

(vii)   Any candidate who has been allotted a seat and College once will be eligible for re allotment on the basis of his/her merit. Such candidates will have to complete the admission process within the stipulated date by depositing the fee in concern college.

In case re allotment in Govt./Private Medical and Dental College 10% (Maximum 20000) of annual tuition fee will be deducted and remaining amount will be refunded to the candidate.

Rule - 17. Admission.

The candidate who has been allotted a subject, course and college during the counselling has to report to the Dean/Principal of the College within the specified date and time.

(1)     Admission Committee consisting of Dean/Principal, Two Professors and Two Medical Teachers of the reserved categories will verify the original documents and if found eligible then will give admission to the candidate in the allotted subject, course and college.

(2)     Once admitted under All India or State quota candidate has to deposit all original documents in the concern college, A certificate to this effect will be issued to the candidate.

(2.1) After taking admission on the All India or State quota allotted seat candidate has to submit an affidavit stating that he/she will complete the course and will submit a seat leaving bond. Stating that if he/she resign on the seat due to any reason on the date of commencement of last round of counselling or thereafter and before the completion of the course he/she will have to deposit Rs. 5 Lacs to the Autonomous committee of concern College as financial penalty or else it will be recovered as land revenue arrear. Only after that original documents will be returned.

The admitted candidate Degree/Diploma Course will not be eligible or Pre P.O. Counselling for 3 years and 2 Years respectively.

(3)     The candidate admitted on All India or State quota will have to complete the rural Service bond or will have to deposit bond amount. The original documents will be returned only on submitting the no objection certificate from the Director Public Health and Family welfare Department.

(4)     Candidate will not be eligible for any change in the subject, course, category and college on any ground after the seat allocation or re allotment after the last round of counselling.

(5)     In compliance with the Hon'ble Supreme Court order, no candidate will be admitted in P.G. Course after 10th July 2014. As per Hon'ble Supreme Court Judgment dated 11-09-02 MCI Vs Madhu Singh and Others and read with Dr. Faraz Naseem Vs Union of India and Others, WP No. 433/2013 dated 14-03-2014

The further necessary action will be taken according to the direction or order issued by Hon'ble Supreme Court from time to time.

(6)     The candidate who fails to take admission by the last date of admission or leave the seat before the last date after taking admission or remains absent continuously for 30 days without the permission of head of the institutions or resigns from the seat after taking admission then his/her claim will be forfeited and his/her allotment/admission will be treated as cancelled and the candidate will be declared not eligible to participate in the further rounds of counselling.

(7)     Complete process of scrutiny and admission will be videographed showing the details of complete process of scrutiny and admission. 3 copies of CD of the Videography will be prepared one each will be deposited with Dean of the Concerned College, Director Medical Education and Registrar of the Concerned University. The Videography at the time of admission will be the responsibility of concerned Dean and at the time of scrutiny, the responsibility will be that of Dean, Gandhi Medical College Bhopal.

(8)     The list of admitted candidates in Govt. Autonomous Medical/Dental Colleges will be provided to the Director Medical Education by the Dean/Principal of the concerned college after every round of counselling. This list will also be displayed on concerned College website and notice board and will also be displayed on D.M.E. website.

(9)     A committee will be constituted under the Chairmanship of Director Medical Education for every round of counselling to supervise the counselling process. The Joint Director Medical Education will be the Coordinator and Nodal Officer, and will be responsible for complete admission process as per rules.

(10)   At the time of scrutiny and admission, finger prints of all fingers of both hands of the candidates will be taken and Dean/Principal will ensure it.

(11)   The State Government reserves the right to amend any rule and procedure for admission. The information in this regard will be available in the website of Director Medical Education and it will not be published separately. Therefore it is advised to the candidate to be in continuous contact with the Director Medical Education Website www.medicaleducation.mp.gov.in.

Rule - 18. Interpretation of Rules.

The State Government reserves the right to amend any rule and procedure for admission. In case of any dispute related to the interpretation of these rules and amendment relating to them, the decision of the State Government shall be final and binding on' all concerned.

Rule - 19. Repeal and Saving.

The Madhya Pradesh Medical and Dental Post-Gradate Courses Entrance Examination Rules, 2013 are hereby repealed:

Provided that any order made or action taken under these rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

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MADHYA PRADESH MEDICAL AND DENTAL POST GRADUATE COURSE ADMISSION RULES (DEGREE/DIPLOMA, 2014

 

PREAMBLE

The State Government hereby makes the following rules relating to entrance to Post Graduate Medical Degree (MD & MS) course, Post Graduate Diploma Course and Post Graduate Dental Degree (MDS) courses in Government Autonomous Medical and Dental Colleges in the State of Madhya Pradesh.

Rule - 1. Short Title and Commencement.

(1)     These rules may be called the (Madhya Pradesh Medical and Dental Post Graduate Course Admission Rules(Degree/Diploma), 2014.

(2)     They shall come into force from the date of their publication in the Madhya Pradesh Gazette and shall remain in force for the Academic year 2014-15.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires,

(a)      "AIPGMEE" means the All India Post Graduate Medical Entrance Examination, 2014.

(b)      "AIPGDEE" means the All India Post Graduate Dental Entrance Examination, 2014.

(c)      "College" means a Government/Autonomous Medical or Dental College under the State Government;

(d)      "Examination" means the AIPGMEE-2014/AIPGDEE-2014

(e)      "In-Service Candidate" means, Medical officer of the Government of Madhya Pradesh, who is serving under the Government of Madhya Pradesh on regular or contract basis.

(f)       "Demonstrator" means demonstrator working under Govt. of M.P. Medical Education Deptt. in Govt./autonomous institution.

(g)      "Other Backward Classes"(means Other Backward Classes as specified and laid down by the Government of Madhya Pradesh)

(h)     "Rural Area " means the area other than Municipal Corporation area and Municipal Council area;

(i)       Notified area means: any areas situated in the M.P. State notified 89 Tribal sub planning development blocks.

(j)       "Scheduled Castes" means Scheduled castes as specified and laid down by the Government of Madhya Pradesh;

(k)      "Scheduled Tribes" means Scheduled Tribes as specified and laid down by the Government of Madhya Pradesh.

(l)       "Category" means Scheduled caste, Scheduled tribe, Other backward class and unreserved category as specified and laid down by the Government of M.P.

(m)    " Class" means Physically Handicapped (PH.) (As specified and laid down by the Ministry of labour Govt. of India) and women.

(n)     "Selected Candidate" means a candidate who has been allotted a seat consequent upon counselling in 2014-15 based on merit list of AIPGMEE- 2014/AIPGDEE-2014 Conducted by NBE, New Delhi and AIIMS, New Delhi & who has been issued an allotment letter.

(o)      " State Government" means Government of Madhya Pradesh;

(p)      "Tribal Area" means area under tribal sub plan;

(q)      "MCI" means Medical Council of India;

(r)      "DCT" means Dental Council of India;

Rule - 3. General:

(1)     PG Degree and Diploma courses will be governed and regulated by MCI/DO/University/State Government/Government of India/Autonomous Society of the College under the rules and regulations in force as amended from time to time at the time of entrance examination, allotment, admission, as the case may be.

(2)     PG courses are full time courses for a period of three years in case of degree and two years in case of diploma from the date of admission. Students shall not be allowed to do private practice, part time job or any other job during the entire period of study.

(3)     Correct information must be furnished and produced whenever required.

All the eligible candidates are required to get registration done compulsorily at the site of counselling. Only those candidates who have registered themselves shall only be eligible to participate in counselling Before filling up the Scrutiny form, candidates are advised to read and understand the rules thoroughly and fill up complete and correct required information in the scrutiny form and enclose required documents, failing which the applicants shall not be entitled to seat allotment and admission etc.

(4)     The candidates are instructed to produce 30 copies of the same photograph at the time of Counselling & Admission which has been attached to online AIPGMEE-2014 & AIPGDEE -2014 application form.

Specification for Photograph:

·               A photograph of minimum 35x45 mm with at least 75% coverage of face & head of the candidate.

·               A caption indicating name of candidate and date of taking photograph should be there at the bottom of photo.

·               Photograph would be taken in a transparent/very light coloured background.

·               The photograph needs to display full front view of the face. Please look directly into the camera with a neutral expression.

·               Avoid photograph with reflection or shadow on the face with red eyes.

·               The photograph needs to be printed on a high quality paper with at least 600 dpi resolutions.

·               The colours must possess the natural appearance and skin tone.

·               The photograph must not have kinks, scratches and stains.

(5)     At the time of scrutiny, candidate should furnish correct information. The candidate should put his full and same signature at the time of entrance examination, scrutiny and at the time of admission in the allotted college, If the signature differs, the candidate will not have any right for allotment of seat/admission.

(6)     If it is found that a candidate has hidden any relevant facts and/or provided incorrect information while filling up the application form at the time of conduct of entrance examination/allotment of a seat/during process of admission at the time of scrutiny of the documents and after his/her admission, then the admission shall be cancelled by the Dean/Principal of the College at any time during his/her studies and F.I.R. will be lodged against him/her.

Rule - 4.

(1)     The Students shall be entitled to (Including In-Service Candidates/Demonstrator):-

(a)      One weekly off (non cumulative);

(b)      Casual leave for 19 days per academic year.

(c)      Entitlement of Maternity leave without stipend during the entire tenure shall be 90 days with prior permission of the Dean/Principal. Medical certificate must be produced within ten days of proceeding on leave. As per M.P. Govt. Deptt. of Medical Education Ministry order no. F5/123/2013/01/55 Bhopal dated 03/06/2013. (Annex.)

(2)     As per Madhya Pradesh Government Medical Education Department order No. 147/4572/03/55/LV-M.E.-1, Dated 14-01-04 Medical leave shall be 15 days per year without stipend with prior permission. Sickness Certificate has to be produced within 10 days after proceeding on leave. This leave can be taken every year, but it will not be cumulative. Information regarding leave should be forwarded through Head of the Department of the concerned subject to the Dean Office.

Rule - 5.

Students found guilty of misconduct, indiscipline and absence shall be liable to disciplinary action including expulsion from College by the Dean/Principal and cancellation of registration by the University. If the candidate unauthorisedly & without information remains absent continuously for 30 days then his/her admission will be treated as cancelled automatically. This period of absence will not be adjusted against any of the permitted leave to the candidate.

Rule - 6.

All the Post Graduate degree and diploma seats recognised by MCI New Delhi has been distributed subjectwise, course wise and college-wise will be made available at the time of counselling.

Rule - 7. Reservation.

20% Seats are reserved for candidates belonging to Scheduled tribe, 16% seats are reserved for candidates belonging to Scheduled caste and 14% seats are reserved for candidates belonging to other Backward Classes other than creamy layer of Other Backward Classes of Madhya Pradesh or as amended from time to time.

(1)     Reservation for woman candidates shall be 30% according to merit cum option in each category.

(2)     The candidate claiming to be a candidate belonging to Scheduled castes/Scheduled Tribes/Other Backward Classes category of Madhya Pradesh shall have to attach a valid certified copy of certificate issued by the Competent Authority of Government of Madhya Pradesh with the application form and the Permanent original caste certificate has to be produced at the time of counselling. The Caste certificate should bear issue No., Dispatch no., date and seal of the issuing officer else it will Not be accepted. He/She will not be Eligible for reservation if fails to produce the permanent caste certificate . The sole responsibility will be of the candidate.

(3)     For Physically Handicapped candidates who are Bonafide residents of Madhya Pradesh and who belong to Scheduled caste/Scheduled Tribe/Other Backward Classes and Unreserved category, three percent (3%) seats are reserved for admission to P.G. courses will be made available at the time of counselling. Vide MCI order No 34(41) 2008-Medi/54469 dated 25 March, 2009 the seats shall be filled first by candidates with locomotor disability of lower limbs between 50-70% provided that in case seats remained unfilled on account of unavailability of candidate with locomotor disability of lower limbs between 50% to 70% than any such unfilled seat shall be filled by candidate with locomotor disability of lower limbs between 40% to less than 50%.

In Case eligible Physically Handicapped candidates are not available, the vacant seats will be filled by candidates of that category.

The candidate claiming admission against these seats will have to produce valid certificate, in the prescribed form, District Medical Board and eligibility certificate from superintendent vocational Rehabilitation Centre for Physically Handicapped, Government of India, Ministry of Labour, Napier Town, Jabalpur. both the certificates are necessarily to be presented in original. Non production of both the certificates at the time of scrutiny will disqualify a candidate for seat allotment & admission. The eligibility certificate should not have been issued more than 3 months before the date of counselling. After registration and scrutiny, on the basis of 50% to 70% disability and 40% and less than 50% separate merit lists shall be prepared on approval by DME, based on which the seats in handicapped quota will be allotted. In case of two candidates obtaining equal marks, the inter-se-merit will be decided by giving weightage to the age of the candidate.

Following disabilities are not eligible as per MCI guidelines.

(1)     Upper limb Handicapped

(2)     Visual Handicapped

(3)     Hearing Handicapped

(4)     Lower limb more than 70%; Handicapped.

In case the eligible candidate to the extent of reservation in any category i.e. Non service and in-service are not available the vacant seats of that category will be filled up by making available to other categories as given below.

(a)      The vacant seats of ST category shall be filled up by the eligible SC category candidates.

(b)      The vacant seats of SC category shall be filled up by the eligible ST category candidates.

(c)      In case the eligible candidates to the extent of reservation in ST and SC categories are not available the vacant seats shall be filled up by eligible OBC category candidates.

(d)      In case the eligible candidates are not available in these three reserved categories in the above manner the vacant seats shall then be filled up by the eligible unreserved category candidates.

(5)     In PG Degree and Diploma Courses of seats are reserved for In-service Medical officers of any Department of the Government of Madhya Pradesh (Except Demonstrator) will be made available at the time of counselling.

Rule - 8. Selection Criteria:

(In Service Candidate)

Selection process and conditions for P.G. degree and diploma courses for In-service candidates will be as under.

(1)     Medical Officer

(a)      Only those candidates, who are working as Medical Officers in the Department of Public Health & Family Welfare, Govt. of M.P. & who have completed 3 years of rural service on 30 April, 2014 of year of admission as Medical Officer, or a candidate who is working consecutively as contractual/RCH/NRHM other any other programme medical officer in Department of Public Health & Family Welfare, Govt. of M.P. and has completed 3 years of rural notified area service will be eligible as In-service candidate.

(a-1) In service candidates and candidates working on contractual basis as above, will have to execute a bond for serving in DHS for 5 years after completing degree and for 3 years after completing diploma worth Rs. 10.00 lac for degree and Rs. 8.00 lac for diploma.

(a-2) Only regular in-service candidates will be considered as sponsored candidates and will get salary from Sponsoree. Sponsorship mean considering in-service candidate doing service, and they will be paid salary by the concerned Sponsoring deptt. the salary will be paid. This sponsorship shall not be for tuition fee or any other benefit, rather such candidates shall have to deposit prescribed fees compulsorily for the course. Deptt. of Medical Education shall not pay any salary/stipend to such candidate

(a-3) The 3 years period of required service of candidate, while posted in rural area/notified area and if he/she was on unauthorized absence from duty/any dies-non period/any period of leave without pay/any period on training exceeding 3 months/attachment in urban area during the tenure of rural service will not be counted for the purpose of calculation of 3 years of service.

(b)      Other in-services candidates who have completed 5 years of service on 30 April, 2014 will be eligible. Such candidate will have to execute a bond for serving the State Govt. in the notified rural areas for at least 01 year and for four years in case of Degree and two years in case of Diploma in their parent Department in the state Government, after completing Post Graduate Degree. As per Government Instruction the bond is Rs. 10.00 Lac. for post graduate degree and Rs. 8.00 Lac. for Post Graduate Diploma course.

(c)      The Maximum age limit for the selection of In-service male candidates will be 45 years and for female candidates max. 50 years on 30th April of the year of admission.

(d)      The contractual candidates working in rural/notified areas will be given benefit of in-service quota by D.G.H.S. only once during their service period, in spite of obtaining degree/diploma by him/her before joining the service.

(2)     DEMONSTRATORS.

(a)      Six seats are reserved for Demonstrators working in Gov-Autonomous medical colleges will be made available at the time of counselling. Demonstrators who have completed five years of regular service as on 30/04/2014 are eligible. They have to submit NOC from their employer at the time of scrutiny and they have to execute a bond of Rs. 10.00 lac to serve the medical education department for five years after completing P.G. course compulsorily. The decision of medical education department to decide the post & place of posting will be final. The Medical Education department reserves all the rights related to posting and promotion. The candidate has no rights to apply for posting/promotion as per his/her choice. In above context The Demonstrator has to deposit an Affidavit to that effect compulsorily at the time of counselling.

(b)      The maximum age limit for the selection of demonstrators should not be more than 45 years for male candidate on 30th April of the year of admission and for female candidate the age limit should be 50 years

Rule - 9. Examination and Merit list:

(1)     The merit list based on the result declared by NBE 2014 for MD/MS/Diploma courses and results declared by AIIMS for MDS Courses will be considered.

(2)     Candidates can give option at the time of seat allotment for admission in either Govt. Autonomous Medical/Dental College as per his/her eligibility or private medical/dental college.

The option may be given as below.

(a)      Govt. Autonomous Medical/Dental College.

(b)      Private Medical/Dental College.

(c)      Both of them as above.

(3)     In-service candidates/Demonstrators will be selected on the basis of AIPGMEE 2014. In-service candidates/Demonstrators shall have to secure minimum qualifying marks in the AIPGMEE/AIPGDEE 2014 as prescribed in these rules for admission. A separate eligibility and merit list of successful in-service candidates/Demonstrators will be prepared.

(4)     All in Service Candidates will submit their application along with Marksheet to Commissioner Health Services. Commissioner Health Services will prepare a common merit list of all the in Service Candidates. Commissioner Health Services will add additional awarded marks for rural service on the basis of calculation as given below.

Demonstrators will send their application to DME through Dean of the concerned autonomous government medical college.

(4.1) Medical Officer

The inter-se merit of the successful In service candidate shall be fixed up by adding marks of weightage for their services rendered in rural areas. The candidates serving in rural area will get maximum of 50 marks, allotted on the following basis:-

(a)      For Government service of one year duration while posted in rural area a weightage of maximum 06 marks will be given. For the service in rural area, the maximum gain of marks will be 30 or 20 as per following marks for one year each, for five years.

If such services are rendered in Primary Health Centre or Community Health Centre situated in rural area, then 06 marks will be given for one year and if regular services are rendered in Primary Health Centre or Community Health Centre in Nagar Panchayat Area, which has been formed under the "Municipalities Act, 1961" then 04 marks will be given for one year.

(b)      For every year of such service, additional marks will be given, if the rural area comes under tribal sub plan and if such services are rendered in Primary Health Centre the candidate will get maximum 20 additional marks at the rate of 04 additional marks per year for five years and for rendering such services at community health center, the candidate will get total additional 10 marks at the rate of 02 marks per year for five years.

(b.1) For service rendered in rural areas/notified areas by female In service candidates two additional marks will be given for each year of service.

(c)      For the purpose of this rule, the period of service of candidate while posted in rural area are notified area and if he/she was on unauthorised absence from duty/any dies-non period/any period of leave without pay/any period of training exceeding three months/attachment in urban area during the tenure of rural service will not be counted for the purpose of calculation of marks for weightage of rural service.

(d)      The final merit list of In service candidates will be prepared on the basis of marks obtain in entrance examination and marks secured for weightage of rural/tribal area service (Equivalent to maximum 50 marks) given by Director of Health Services.

(e)      In case of two or more candidates obtaining equal marks, the inter-se merit will be decided as per procedure described in sub-rule (2) of rule 19.

(f)       The counselling of In-service candidates will be done by the Medical Education Department.

(4.2) Other departments shall send the name of the in-service Medical officers with the departmental remarks to the commissioner Health services Govt. of M.P. Commissioner Health services will add the names of these applicants to the list of in service candidates and will send it to the Director Medical Education.

(5)     Demonstrators-There is no provision of giving marks for service separately. On the basis of marks obtained in AIPGMEE 2014 the separate category wise merit list will be declared by Director Medical Education for counselling.

(6)     Scrutiny of documents.

All the in-service candidates/Demonstrators have to produce their documents in the desired format to the scrutiny committee. At the time of scrutiny in-service candidates/demonstrators have to produce no objection certificate and at the time of admission sponsorship certificate from the employer. In addition Demonstrators will have to submit an affidavit stating that after completion of their P.G. course they may be posted in any of the Govt. Autonomous Medical College by the department of medical education.

Rule - 10. Return to the Department after completing the course.

The normal term for PG degree is 36 months and for Post Graduate diploma is 24 months. Candidates completing the tenure will have to go back to their Parent department irrespective of their status of the examination whether they have passed or not. No extension to continue the studies shall be granted under any circumstances. It is compulsory for the candidate to undergo the extra training equivalent to the maternity leave period. No stipend/Salary will be paid for this duration.

Rule - 11. Fee, Bond etc.

Selected candidates except In-service/Demonstrator, non-service candidates will have to submit a Bond as per Government instructions i.e. Rs. 10.00 Lac. for postgraduate degree and Rs. 8.00 Lac. for Diploma courses for serving under the State Government for 1 years after completing PG degree/Diploma Course. All Deans of autonomous colleges will provide the list, to the Commissioner, Health Services, of candidates who are appearing for University exams from their institute at least three months before the start of examination. They will also provide list of successful PG candidates. The Commissioner, Health Services will issue appointment orders to such successful candidates within three months after declaration of the result, failing which the Bond filled by candidate will automatically be deemed as cancelled.

However, such Doctors will have to work under the State Govt. as directed.

However as per order no. F-4-7/2010/1/55 dt. 25.8.2010 Ministry of Medical Education Govt. of M.P., the U.G./P.G. student who have been selected in autonomous Dental/Medical colleges on the post of Asstt. Prof/S.R./J.R./Demonstrator, will be exempted from the rural service bond/notified areas service bond, on the condition that they will serve the institution in which posted for the duration equivalent to the bond period. Candidate leaving the job before completion of above duration will have to serve in Rural/Tribal Area for remaining period.

The Original documents of the candidate will remain deposited with the Dean/Head of the Institution of the Concerned College for the entire duration of his Bond-Period & will be released only after successful completion of Bond conditions.

If a candidate wants an exemption from Bond then as per order passed by Hon'ble High Court, Bench, Indore in W.P. No. 11677/2010 and others, he/she has to deposit the amount of bond money in the autonomous account of the concerned college. The Dean will be competent authority for the same. If a student wants to pursue higher education then he/she will have to deposit a Bank Guarantee equivalent to the amount of bond money in the concerned college. His/her original documents will be returned only after he/she has deposited the above mentioned Bank Guarantee. Candidate will have to complete his/her mandatory rural service, after completion of higher education. Bank Guarantee will be returned only after completion of rural service, else Bank Guarantee will be forfeited.

Rule - 12. Fee Structure.

Every Candidate including In-Service/Demonstrator Candidates shall have to pay regular fee as detailed below.

12.1 Fees Refund.

Student admitted through All India Quota or State Quota and who submits in writing for leaving that seat to his respective college authority before Seven days of last Counselling of State Quota shall be refunded the deposited fees after deducting 10% of the Annual Tuition Fees. No application for such refund will be considered after that period & the deposited fees will not be refundable. (This scheme will be equally applicable to the candidates taking admission within the state as well as outside the state.)

In case of re-allocation of seat in other Government/Private Medical/Dental College, 10% of the deposited Annual Tuition Fees ((Maximum Rs. 25000) will be deducted & remaining amount will be refunded to the candidate.

Rule - 13. Security Deposit.

(1)     Candidate will deposit Rs. 10,000 as security deposit in the form of a demand draft payable to Director, Medical Education, Madhya Pradesh, Bhopal at the time of counselling.

Provided that a candidate who belongs to Scheduled Caste/Scheduled Tribe category whose parents/Guardians income does not exceed Rs. 3.00 lacs per annum from all sources shall not make any security deposit. Provided that other Scheduled Caste/Scheduled Tribe candidates, whose parents/guardians income exceeds Rs. 3.00 lac per annum from all sources and all candidates belonging to Other Backward Classes category shall be required to deposit only Rs. 2,000/- as security deposit.

(2)     The amount of security deposit shall be refundable without interest after successful completion of the course. In case a candidate does not join the allotted course, subject and institution or discontinues the study in a course and leaves college before completion of the course due to any reason, his/her claims on security deposit shall be forfeited.

Rule - 14. Eligibility.

(1)     Minimum qualifying marks obtained out of total maximum marks in AIPGMEE/AIPGDEE-2014 to be eligible shall be as given below:

(a)      Unreserved- 50%

(b)      Reserved -40%

(c)      Handicapped unreserved- 45%

(2)     The Candidate must be a bonafide resident of Madhya Pradesh.

Any one of the following conditions will be deemed to be included as bonafide resident of Madhya Pradesh:

2.1   Living in M.P. continuously since not less then 15 years.

2.2   Living in M.P. continuously since last 10 years and having immovable property in Madhya Pradesh./Industry/Business in M.P.

2.3   An employee/retired employee of Govt.-of M.P.

2.4   An employee/retired employee of a Institution/Corporation/Board/Commission under Govt. of M.P.

2.5   An employee of Government of India who is posted in Madhya Pradesh since last 10 years

2.6   An officer of All India services belonging M.P. cadre.

2.7   A person appointed in Madhya Pradesh by Hon'ble President of India/Hon'ble Governor of M.P. on Constitutional/Legal post.

Note (In case of above 2.1 to 2.7 the candidate must have the M.P. Bonafide resident certificate issued by the competent authority.)

2.8   The candidate must have passed all MBBS/BDS examinations from Medical/Dental College of Madhya Pradesh.

2.9   The candidates who are bonafide residents of Madhya Pradesh but they have passed M.B.B.S. course from outside M.P. should be recognized by Medical Council of India, New Delhi. This will also be applicable to those candidates to be selected for Master of Dental Surgery course.

2.10 Medical officers nominated by any Department of the Government of Madhya Pradesh (In-service candidates).

2.11 Demonstrator working in Govt.-Autonomous institution under Dept. of Medical Education M.P.

(3)     All admitted P.G. Medical students should be registered with MP. State Medical Council/M.P. State Dental Council to practice in the State of Madhya Pradesh. Else action will be taken for cancellation of admission.

3.1   Selected candidates who are not registered with M.P. State Medical Council must submit a copy of receipt of M.P. Medical Council registration fee & application within one month of allotment of P.G. seat.

3.2   Candidate should have completed compulsory internship from M.C.I./D.C.I. recognized institution on or before 31st March, 2014.

(4)     No candidate including In-service candidate/Demonstrator will be entitled for doing post graduation for a period of 3 years, if a seat was allotted to him/her through All India or State Pre P.G. Entrance Examination and he/she did not join or joined and left the seat thereafter, due to any reason during the last three years preceding 2013. In addition, a candidate who has obtained Post Graduate degree/diploma will not be eligible for three/two years from the date of completion of such course, respectively.

(5)     Such candidates who have been given admission through All India Quota in P.G. Courses in M.P. State on the basis of their All India merit in AIPGMEE 2014 & have also been selected in AIPGMEE 2014 merit list for M.P. State shall also be eligible to participate in M.P. State counselling. But the candidate will have to vacate the All India seat if he/she opts for M.P. State seat.

(6)     It is mandatory for the candidate to be present in person at the time of counselling with all necessary original documents. All such eligible candidates who have already taken admission in any Medical/Dental college have to produce a certificate from the Dean/Head of the Institution at the time of scrutiny, stating the names of the original documents deposited with the institution.

The certificate should not be more than three months old. The candidate has to compulsorily deposit all his/her original documents within the stipulated time period given on the allotment letter for the admission else the allotment of the seat will be deemed cancelled and this seat will be included in the next round of counselling treating it as a vacant seat

Such candidate to whom this seat was allotted will be declared not eligible for the subsequent rounds of counselling.

All other candidates except the candidates who are admitted in M.P. State Government Autonomous Medical/Dental Colleges after re-allocation will have to produce all original documents to participate in the last round of counselling.

Note. Vide Govt. of Madhya Pradesh, Medical Education Department order No. F-5-15/03/55/ME/1 dated 26/12/2003 the bonded student admitted to MBBS course who have qualified in AIPGMEE 2014 have to produce no objection certificate from Director of Health Services/Director of Medical Education than only they will be given admission in P.G. courses.

Rule - 15. Merit List:

(1)     Counselling will be done on the basis of merit list based on the result of AIPGMEE/AIPGDEE-2014, in which minimum qualifying marks for eligible candidates will be as follows:

(a)      Unreserved- 50%

(b)      Reserved - 40%

(c)      Physically Handicapped unreserved- 45%

(2)     Only earmarked seats will be available for physically handicapped candidates in Government Autonomous Medical/Dental College.

(3)     Separate merit list category wise shall be made of in-service candidates after adding the qualifying marks scored in AIPGMEE 2014 common entrance test and marks allotted by the Directorate of Health Services. Counselling will be done on the basis of final merit list of in-service candidates.

(4)     Merit list of the Demonstrator will be prepared separately.

Rule - 16. Counselling.

Detailed programme of counselling will be published separately, Procedure for counselling will be as follows:

(1)     First and second round of counselling will be on line, and the third round of counselling and the counselling for the left out seats will be offline.

(2)     Candidate has to register himself/herself with M.P. Online Candidate has to pay registration fee Rs. 500, Portal fee Rs. 30 and Rs. 100 at the time of choice locking. This amount may be deposited by the candidate in the authorised Kiosk of M.P. Online or can be paid through

·                      Internet Banking

·                      ATM cum Debit card

·                      Credit card

Note: The candidate has to deposit Rs. 530 at the time of registration and Rs. 100 at the time of choice locking. (in total Rs. 630).

(3)     Registration will be only once for both the Govt. Autonomous and Private Medical and Dental College.

(4)     If a candidate fails to register himselfherself due to any reason in the 1st round of counselling, HeShe may get himselfherself registered during the second round of counselling, but He She will be eligible for seats available at that time on the basis of merit cum choice.

(5)     After registration candidate has to get hisher original documents scrutinised at the place of counselling.

(6)     After scrutiny candidate has to fill choices for seat allotment online The candidates who have filled their choices online in the first round of counselling will be eligible to fill their choices again in the second round of counselling.

(7)     Such candidates who do not want to fill their choices for the available subjects colleges, they can give the option of opt for waiting.

(8)     After choice filling it is compulsory for the candidate to take admission on the allotted seat., else the candidate will not be eligible for the subsequent rounds of counselling. It is expected from the candidates to fill their choices carefully.

(9)     After declaration of the result of allotment candidate must obtain printout of hisher allotment letter by using the password provided by the M.P. online at the time of registration.

(10)   Candidates eligible for subsequent round of counselling will be as follows:-

(a)      Admitted candidates of previous rounds of counselling

(b)      Those eligible candidates who have not been allotted any seat in the previous rounds of counselling.

(c)      Those eligible candidates who have given "Opt for waiting option" in the previous rounds of counselling.

Note:(i) Such candidates who have not registered themselves in the first round of counselling can get themselves registered only in the second round of counselling.

(ii) candidates who have registered themselves in the first and second round of counselling will only be eligible to participate in the third round of counselling and for left out seats.

(11)   If a candidate after taking admission on the allotted seat resigns due to any reason then heshe will be considered not eligible for the subsequent round of counselling for Govt. MedicalDental colleges and Private MedicalDental colleges.

(12)   Candidate has to be physically present, and also must present original documents at the time of counselling.

(a)      Such eligible candidates who have already taken admission in all India or any other state Medical/Dental College will have to produce a certificate issued by the Dean/Institute Head in which it should be mentioned that all documents have been deposited with them. This certificate should not be more then three months old. Such candidates will have to deposit original documents compulsorily within the stipulated time limit, otherwise their admission will be treated as cancelled and the vacant seat will be shown in the next round of counselling, and also such candidate will not be eligible for next rounds of counselling.

(b)      Institute head will issue a certificate to the candidate regarding the number of original documents deposited by the candidate in the first round of counselling. The candidate can use this certificate in the counselling of other institutes outside the State. If the institutes are not satisfied with this certificate then the candidate will be given time to deposit original documents immediately before commencement of second round of counselling, the last date for deposition of fees for first round will remain 07 April 2014.

(13)   In the Third round offline counselling and the offline counselling for the left out seats in the Govt.-Autonomous/Private Colleges the candidate will have to deposit full annual fee and all original documents at site of counselling compulsorily otherwise they will not be allotted seat.

(14)  

(i)       For the reverted State quota seats from All India quota only those candidates will be eligible who have will allotted seats in the earlier round, such registered candidates who have not been allotted any seats in the earlier rounds and those candidates who have given the option "Opt for waiting".

(ii)      In service candidates (Medical Officers) and demonstrator will be eligible in their own category for seat allotment.

(iii)     The vacant seats of In service candidates and demonstrator will be filled up by the open candidates of same category.

(iv)    In case of vacant Physically handicapped seats it will be filled up by the open candidate of same category.

(v)      Reserved category candidates will have to submit income certificates of 2013-14 at the time of scrutiny, as per M.P. Govt. G.A.D. department letter no. C/3-11/1/3/2010 dated 7-9-2010,

Tehsildar/Nayab Tehsildar of their respective jurisdiction. In case of non presentation of income certificate the candidate will have to deposit security deposit of Rs. 10,000/- (Rupees Ten Thousand only)

(vi)    Reverted degree/diploma seats from All India quota made available to the state will be distributed in proportion to the State quota seats according to the M.P. Govt. reservation policy for all the categories i.e. In service and the open category by "Draw of lots". In case of dispute regarding no. of seats in any category, highest fraction will be considered and weightage will be given.

(vii)   Any candidate who has been allotted a seat and College once will be eligible for re allotment on the basis of his/her merit. Such candidates will have to complete the admission process within the stipulated date by depositing the fee in concern college.

In case re allotment in Govt./Private Medical and Dental College 10% (Maximum 20000) of annual tuition fee will be deducted and remaining amount will be refunded to the candidate.

Rule - 17. Admission.

The candidate who has been allotted a subject, course and college during the counselling has to report to the Dean/Principal of the College within the specified date and time.

(1)     Admission Committee consisting of Dean/Principal, Two Professors and Two Medical Teachers of the reserved categories will verify the original documents and if found eligible then will give admission to the candidate in the allotted subject, course and college.

(2)     Once admitted under All India or State quota candidate has to deposit all original documents in the concern college, A certificate to this effect will be issued to the candidate.

(2.1) After taking admission on the All India or State quota allotted seat candidate has to submit an affidavit stating that he/she will complete the course and will submit a seat leaving bond. Stating that if he/she resign on the seat due to any reason on the date of commencement of last round of counselling or thereafter and before the completion of the course he/she will have to deposit Rs. 5 Lacs to the Autonomous committee of concern College as financial penalty or else it will be recovered as land revenue arrear. Only after that original documents will be returned.

The admitted candidate Degree/Diploma Course will not be eligible or Pre P.O. Counselling for 3 years and 2 Years respectively.

(3)     The candidate admitted on All India or State quota will have to complete the rural Service bond or will have to deposit bond amount. The original documents will be returned only on submitting the no objection certificate from the Director Public Health and Family welfare Department.

(4)     Candidate will not be eligible for any change in the subject, course, category and college on any ground after the seat allocation or re allotment after the last round of counselling.

(5)     In compliance with the Hon'ble Supreme Court order, no candidate will be admitted in P.G. Course after 10th July 2014. As per Hon'ble Supreme Court Judgment dated 11-09-02 MCI Vs Madhu Singh and Others and read with Dr. Faraz Naseem Vs Union of India and Others, WP No. 433/2013 dated 14-03-2014

The further necessary action will be taken according to the direction or order issued by Hon'ble Supreme Court from time to time.

(6)     The candidate who fails to take admission by the last date of admission or leave the seat before the last date after taking admission or remains absent continuously for 30 days without the permission of head of the institutions or resigns from the seat after taking admission then his/her claim will be forfeited and his/her allotment/admission will be treated as cancelled and the candidate will be declared not eligible to participate in the further rounds of counselling.

(7)     Complete process of scrutiny and admission will be videographed showing the details of complete process of scrutiny and admission. 3 copies of CD of the Videography will be prepared one each will be deposited with Dean of the Concerned College, Director Medical Education and Registrar of the Concerned University. The Videography at the time of admission will be the responsibility of concerned Dean and at the time of scrutiny, the responsibility will be that of Dean, Gandhi Medical College Bhopal.

(8)     The list of admitted candidates in Govt. Autonomous Medical/Dental Colleges will be provided to the Director Medical Education by the Dean/Principal of the concerned college after every round of counselling. This list will also be displayed on concerned College website and notice board and will also be displayed on D.M.E. website.

(9)     A committee will be constituted under the Chairmanship of Director Medical Education for every round of counselling to supervise the counselling process. The Joint Director Medical Education will be the Coordinator and Nodal Officer, and will be responsible for complete admission process as per rules.

(10)   At the time of scrutiny and admission, finger prints of all fingers of both hands of the candidates will be taken and Dean/Principal will ensure it.

(11)   The State Government reserves the right to amend any rule and procedure for admission. The information in this regard will be available in the website of Director Medical Education and it will not be published separately. Therefore it is advised to the candidate to be in continuous contact with the Director Medical Education Website www.medicaleducation.mp.gov.in.

Rule - 18. Interpretation of Rules.

The State Government reserves the right to amend any rule and procedure for admission. In case of any dispute related to the interpretation of these rules and amendment relating to them, the decision of the State Government shall be final and binding on' all concerned.

Rule - 19. Repeal and Saving.

The Madhya Pradesh Medical and Dental Post-Gradate Courses Entrance Examination Rules, 2013 are hereby repealed:

Provided that any order made or action taken under these rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.