The State Government hereby makes the following rules
relating to entrance to Post Graduate Medical (MD & MS) course, Post
Graduate Diploma and Dental (MDS) courses in Medical and Dental Colleges in the
State of Madhya Pradesh. (1)
These rules may be called the (Madhya
Pradesh Medical and Dental Post Graduate Course Entrance Examination Rules,
2013). (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 2013-14. In these rules, unless the context otherwise requires (a)
"NEET" means the National
Eligibility cum Entrance Test; (b)
"College" means a
Government/Autonomous Medical or a Dental College under the State Government; (c)
"Examination" means the
Entrance Examination conducted by National Board of Examination, New Delhi,
2013-14; (d)
"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; (e)
"Demonstrator" means
demonstrator working under Govt. of M.P. Medical Education Deptt. in
Govt./autonomous institution; (f)
"Other Backward Classes"
(means Other Backward Classes as specified and laid down by the Government of
Madhya Pradesh); (g)
"Rural Area" means the area
other than Municipal Corporation area and Municipal Council area; (h)
Notified area means: any areas
situated in the M.P. State notified 89 Tribal sub planning development blocks; (i)
"Scheduled Castes" means
Scheduled castes as specified and laid down by the Government of Madhya
Pradesh; (j)
"Scheduled Tribes" means
Scheduled Tribes as specified and laid down by the Government of Madhya
Pradesh; (k)
"Selected Candidate" means a
candidate who has been allotted a seat consequent upon counselling in 2013-14
and who has been issued an allotment letter; (l)
"State Government" means
Government of Madhya Pradesh; (m)
"Tribal Area" means area under
tribal sub plan; (n)
"MCI" means Medical Council
of India; (o)
"DO" means Dental Council of
India; (1)
PG Degree and Diploma courses will be
governed and regulated by MCI/DCI/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. Before filling up the application form,
candidates are advised to read and understand the rules thoroughly and fill up
complete and correct required information and enclose required documents,
failing which the applicants shall not be entitled to entrance examination, allotment
and admission etc. (4)
The candidate are instructed to
produce the same photograph at the time of admission which has been attached to
online NEET application form submitted to NBE 2013. (5)
At the time of registration, 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 allotment of a seat, at the time of
scrutiny of the documents and at the time of his/her admission, then the
admission shall be cancelled by the Dean/Principal of the College at any time
during his/her studies. (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. (2)
As per Madhya Pradesh Government
Medical Education Department order No. 147-4572-03-55-LV-M.E.-1, Dated 14
January 2004 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. 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. All the Post Graduate degree and diploma seats recognised
by MCI New Delhi has been distributed subject wise, course wise and
college-wise will be made available at the lime of counselling. 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 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 persons 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. ???(I) 34(41)
2008-med/54463 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 admission. The eligibility certificate should not
have been issued more than 3 months before the date of counselling. After
registration on the basis of 50% to 70% disability and 40% and less than 50%
separate merit lists shall be prepared by M.P. Online after approval of 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 (4)
In PG Degree and Diploma Courses of
seats are reserved for In-service Medical officers of any Department of the
Government of Madhya Pradesh will be made available at the time of counselling. 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 30th April
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) Inservice 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 inservice
candidates will be considered as sponsored candidates and will get salary from
DHS. Sponsorship mean considering inservice candidate doing service, the salary
will be paid. This sponsorship shall not be for tuition fee or any other
benefit. (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 by 30 April, 2013 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, after completing Post Graduate degree and 01 year
for diploma course. 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 inservice quota by D.G.H.S. only
once during their service period, inspite of obtaining degree/diploma by
him/her before joining the service. (2) Demonstators. (a)
Six seats are reserved for
Demonstrator working in Govt./Autonomous medical colleges will be made
available at the time of counselling. Demonstrator who have completed five
years of regular service 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 of promotion. The
candidate has no rights to apply for posting/promotion as per his/her choice. (b)
The maximum age limit for the
selection of demonstrators should not be more than 45 years on 30th April of
the year of admission. (1)
The merit list for admission in P.G.
Courses declared by NEB will be considered. (2)
Candidates can give option in their
registration form for admission in either Govt. Autonomous college or private
medical/dental college. The option may be given as below: (a)
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 NEET 2013. In-service candidates/Demonstrators
shall have to secure minimum qualifying marks in the Pre-PG NEET as prescribed
in these rules for admission. The eligibility and separate merit list of
successful in-service candidates/Demonstrators will be prepared after
registration. (4)
Demonstrators. There is no provision of giving marks for service
separately on the basis of marks obtained in NEET P.G. the separate category
will merit list will be declared by Director Medical Education for counselling. (5)
After last day of registration the
list of inservice candidates will sent to Commissioner Health Services. After
adding the marks inservice as given below the final merit list will be prepared
by Commissioner Health and handed over to Director Medical Education. For
preparing the final merit list of inservice candidates, the calculation of
additional marks will be done as follows. (5.1) Medical Officers. 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 inservice 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 inservice
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. (6)
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 the Director Medical Education. (7)
Scrutiny of
Documents. All the inservice candidates/Demonstrator have to produce
their documents in the desired formate to the scrutiny committee. At the time
of scrutiny inservice candidates/demonstrator have to produce no objection
certificate and at the time of admission sponsorship certificate from the
employer. 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. 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. 28-8-2010
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. Every Candidate including In-Service/Demonstrator
Candidates shall have to pay regular fee as detailed below: 1. TUITION FEE (Degree) Rs. 35,000/- Per Annum. 2. TUITION FEE (Diploma) Rs. 35,000/- Per Annum. 3. HOSTEL FEE Rs. 10,000/- Per Annum. 4. STUDENT FUND Rs. 500/- Per Annum. 5. CAUTION MONEY (Refundable) Rs. 3,000/- 6. SECURITY DEPOSIT (Refundable) Rs. 10,000- 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 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.) The candidate
taking reallocation of seat through the entrance examination & counselling
of State Govt. will be entitled for transfer of fee from one institution to
another. (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 during scrutiny: 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. (1)
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: 1.1. Living
in M.P. continuously since not less then 15 years. 1.2. Living
in M.P. continuously since last 10 years and having immovable property in
Madhya Pradesh./Industry/Business in M.P. 1.3. An
employee/retired employee of Govt. of M.P. 1.4. An
employee/retired employee of a Institution/Corporation/Board/Commission under
Govt. of M.P. 1.5. An
employee of Government of India who is posted in Madhya Pradesh since last 10
years. 1.6. An
officer of All India services belonging M.P. cadre. 1.7. A
person appointed in Madhya Pradesh by Hon'ble President of India/Hon'ble
Governor of M.P. on Constitutional/Legal post. 1.8. The
candidate must have passed all MBBS/BDS examinations from Medical/Dental
College of Madhya Pradesh. 1.9. 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. 1.10. Medical officers nominated by
any Department of the Government of Madhya Pradesh (In-service candidates). 1.11. Demonstrator working in Govt.
Autonomous institution under Deptt. of Medical Education M.P. (2)
All P.G. Medical students should be
registered with M.P. State Medical Council to practice in the State of Madhya
Pradesh. (2.1) 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. (2.2) Candidate should have completed
compulsory internship from M.C.I./D.C.I. recognized institution on or before
31st March, 2013. (3)
No candidate including In-service
candidate/Demonstrator will be entitled fordoing 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 2012. In
addition, a candidate who has obtained Post Graduate degree/diploma will not be
eligible to appear in the P.G. entrance examination for three/two years from
the date of completion of such course. (4)
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 NEET P.G. 2013 & have also been selected in NEET
P.G. 2013 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. Note. Vide Govt. of Madhya Pradesh, Medical Education
Department order No. F-5-15/03/55/ME/1 dated 26 December 2003 the bonded student
admitted to MBBS course who have qualified in NEET 2013-14 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. Separate merit for In-service (medical
officer)/demonstrator and non service (Open) candidates will be declared after
approval of DME. (1)
A merit list of Un reserved non
service (Open) category shall be declared which shall be consist of all
successful candidates as per NEET Pre P.G. declared results. (2)
The separate merit list of all non
service (Open) reserved category (Scheduled Caste/Scheduled Tribe/Other
Backward Classes) will be declared as per the NEET Pre. P.G. declared results. (3)
In all the non service (Open) category
wise list the physically handicapped candidate will also be included according
to their merit. (4)
The list of physically handicapped
candidate will also be prepared category wise as per their merit. (5)
There will be no waiting list. (6)
Separate merit list as above para 1-5
category wise shall be made of in-service candidates after adding the
qualifying marks scored in NEET P.G. 2013 common entrance test and marks
allotted by the Director of Health Services. Counselling will be done on the
basis of final merit list of in-service candidates. (7)
Merit list of the Demonstrator will be
prepared separately. (1)
The Counselling will be done online
and the Programme for counselling will be published separately. (2)
Inservice (Medical Officer) &
Demonstrator will only eligible to the his/her seat from their own category. (3)
Seats remaining vacant after
counselling (allotment) of In-service/Demonstrator candidates shall be made
available to non service (open) candidates category wise. (4)
in case of eligible physically
handicapped candidates are not available the vacant seats will be filled by
candidates of that category. (5)
All reserved category candidates has
to compulsorily produce latest income certificate at the time of scrutiny.
Government of M.P. general administration department circular number
C/3-11/1/3/2010 dated 7 September 2011 has authorised Tahsildar/Naib Tahsildar
to issue income certificate under their area. (6)
The number of seats available to the
State from All India quota (Degree & Diploma course separately) will be
distributed in all the categories in service and open category in the same
ratio, as prescribed for State Quota seats and these seats will be distributed
to a subject, course and college, which will be decided by random selection. In case of any dispute regarding the number of seats to be
added to a category the highest fraction shall be taken into consideration and
shall be given preference. (7)
Once allotted the seat and college,
the candidate will be eligible for Re-allotment according to his/her merit as
according to first allotment the candidate has to deposit the fees in the
concerned college within the given last date and has to complete the
formalities of admission. Consequent upon a candidate's allotment for a subject,
course and a college by counselling, he/she shall report on the notified date
and time to the Dean/Principal of the College concerned (1)
The admission committee consisting of
Dean/Principal, two Professors and at least two Medical teachers belonging to
reserved category shall also verify the original documents and if found
eligible, shall give admission in a subject, course and the college allotted to
the candidate. (2)
Once admitted either through All India
or State quota, all original certificates shall be kept by the college and a
certificate to that effect will be issued to the candidate by the college
authorities. (3)
Original documents shall be returned
to the candidates only on completion of their tenure or their resignation or
leaving from the seat of the course and the college due to any reason. The
original documents will be returned to the candidates, admitted on state quota
seats only on full filling the bond of rural service or after depositing bond
money and getting no objection certificate from department of public health
& family welfare deptt. (4)
A candidate so admitted to a
particular subject, course/category and college will not be entitled for any
change on any ground. (5)
No admission in P.G.
course/subject/college will be made after 31 May 2013 as per guidelines issued
by MCI in pursuance of direction laid down by Hon'ble Supreme Court Judgment
dated 11 September 2002 MCI Vs. Madhu Singh & Ors. The action will be taken according to the direction or
order issued by Hon'ble Supreme Court. (6)
The claim of the candidates, who do
not joined by the last date of joining/joined and left/joined and remained
absent for a period of continuous fifteen days without prior permission of the
Head of the institution, shall be forfeited and allotment/admission given shall
be deemed to have been cancelled. 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 amendments relating to them, the decision of
the State Government shall be final and binding on all concerned. The Madhya Pradesh Medical and Dental Post-Gradate Courses
Entrance Examination Rules, 2012 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.MADHYA PRADESH MEDICAL AND DENTAL POST
GRADUATE COURSE ENTRANCE EXAMINATION RULES, 2013
PREAMBLE