In exercise of the powers conferred by section-12 of the
Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh ka Viniyaman avam shulk
ka Nirdharan) Adhiniyam, 2007 (No. 21 of 2007), the State Government, hereby,
makes the following rules relating to eligibility of admission, manner of
admission and reservation of seats in MD/MS/Diploma/MDS courses in Private
Unaided Medical/Dental Colleges. (1)
These rules shall be called the
"Madhya Pradesh Private Medical and Dental Post Graduate Course Admission
Rules, 2017". (2)
They shall come into force from the
date of their publication in the Madhya Pradesh Gazette and shall remain in force
from the academic year 2017-18 In these rules, unless the context otherwise requires,- (a)
"Act" means Madhya Pradesh
Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan)
Adhiniyam, 2007 (No. 21 of 2007); (b)
"Admission and Fee Regulatory
Committee" means the Committee constituted by the State Government under
the 'Act' for the supervision and guidance of admission process and for the
fixation of fee to be charged from candidates seeking admission in a Private professional
educational institution; (c)
"Category" means Scheduled
Castes, Scheduled Tribes and Other Backward Classes and unreserved category as
specified and laid down by Madhya Pradesh Government; (d)
"Class" means physically
handicapped (as specified and laid down by the ministry of labour, Government
of India) and women; (e)
"College" means Private
Medical or a Dental College/Institution in the State of Madhya Pradesh; (f)
"Counselling" means, process
of allotment of seat as per eligibility and merit of a candidate in qualifying
exam; (g)
"Competent Authority" means
Commissioner, Medical Education or any other Authority as authorized by the
State Government in this behalf; (h)
"DCI" means Dental Council
of India; (i)
"Examination" means the NEET
PG-2017/NEET MDS-2017 conducted by the National Board of Examination, New
Delhi; (j)
"In service candidates"
means medical officers whose name appears in the list issued by Commissioner,
Health Services, State Government for this purpose; (k)
"Left out seats" means,
seats falling vacant due to any reason after the last round of state level P.G.
counselling; (l)
"MCI" means Medical Council
of India; (m)
"M.P.M.C." means, Madhya
Pradesh Medical Council; (n)
"M.P.D.C." means, Madhya
Pradesh Dental Council; (o)
NEET PG-2017 means (National
Eligibility Cum Entrance Test PG-2017) "NEET MDS-2017" means
(National Eligibility Cum Entrance Test MDS 2017); (p)
"Other Backward Classes"
means Other Backward Class as specified and laid down by the Government of Madhya
Pradesh; (q)
"Registered candidates"
means eligible registered candidates for the process of P.G. counseling; (r)
"Remote and/or Difficult
Area" means any area situated in 89 tribal sub plan Blocks (Tribal
Development Blocks); (s)
"Scheduled Caste" means Scheduled
caste as specified and laid down by the Government of Madhya Pradesh; (t)
"Scheduled Tribe" means
Scheduled Tribe as specified and laid down by the Government of Madhya Pradesh; (u)
"Selected candidate" means,
such candidate who has been allotted seat on the basis of merit of NEET
PG-2017/NEET MDS-2017 Examination; (v)
" State Government" means
Government of Madhya Pradesh; (w)
"University" means, such
institutions to which the concerned medical college is affiliated with. (1)
Admission to Post Graduate Degree and
Diploma courses shall be governed and regulated by Medical Council of
India/Dental Council of India/University/State Government/Government of India
Rules and Regulations applicable at the time of allotment, scrutiny of
documents and admission, as the case may be. (2)
Post Graduate 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)
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 online registration for State level counselling
conducted as per clause (5) of Rule 3 of these rules or at the time of scrutiny
of the documents, or at the time of his/her admission or after admission, the
admission of candidate shall be cancelled by the Dean/Principal of the College
after permission from Director, Medical Education at any time during his/her
studies and FIR may be lodged against the candidate. (4)
Students found guilty of misconduct,
indiscipline and unauthorized absence shall be liable to disciplinary action
including expulsion from the College by the Dean/Principal and cancellation of
registration by the University. In case of continuous unauthorised absence of a
candidate for 45 days, process of cancellation of his/her admission shall be
initiated by the Dean/Principal of the concerned college after obtaining the
permission from Director, Medical Education. This period of absence shall not
be adjusted against any of the permitted leave to the candidate, and such
expelled candidate in Degree/Diploma courses shall not be eligible for
admission in State Post Graduate seats for next 3 years in case of a Degree
course and next 2 years in case of a Diploma course from the date of expulsion
and he shall have to deposit the tuition fee for the remaining period of course
in the concerned institute, otherwise the same shall be recovered as arrears of
land revenue. The original documents of the candidate shall be returned only
after the recovery of tuition fees as mentioned above. (5)
Common counselling for Non-NRI seats
of colleges and Madhya Pradesh Government Medical and Dental Colleges shall be
made by the office of the Commissioner, Medical Education as per the process
made under the Rule 3 (vi) of Madhya Pradesh Government Autonomous Medical and
Dental Medical College Post Graduate Courses (Degree/Diploma) Admission Rules,
2017. Information regarding the Post Graduate seats
(M.D./M.S./Diploma/M.D.S.) in private medical/dental Colleges of the state,
category wise/subject wise will be made available on the designated portal
www.dme.mponline.gov.in. These seats shall be filled up by the qualified
candidates through examination and counselling as per clause (5) rule 3 of
these rules. (1)
As per the Medical Council of India
Postgraduate Medical Education Regulations, 2000, amended up to January, 2017,
Regulation No. 9 (VI), read with Admission rules 2008 made under the Act,
colleges shall be allowed to fill 15% of the total sanctioned seats in a
college by NRI candidates. The counselling process of the NRI candidates as per
the state merit list shall be done by the concerned college. The remaining
seats to be filled by a college shall be allocated through the common
counselling conducted as per clause (5) Rule 3 of these rules in accordance
with the applicable reservation policy of State Government for different
categories and class. (2)
As per the Regulation No. 9 (VI) of
the Medical Council of India Postgraduate Medical Education Regulations, 2000
as amended up to January, 2017, out of the total seats in a college, 50% seats
in a college shall be filled by the State Government as per the Madhya Pradesh
Government Autonomous Medical and Dental Medical Colleges Post Graduate Courses
(Degree/Diploma) Admission Rules, 2017. (3)
The reservation for different
categories as per the present policy of the State Government for non-NRI seats
shall be as under:- (a)
20% of the seats shall be reserved for
candidates belonging to Scheduled Tribes; (b)
16% of the seats shall be reserved for
candidates belonging to Scheduled Castes; (c)
14% of the seats shall be reserved for
candidates belonging to Other Backward Class (OBC) other than creamy layer of
other backward class. (4)
Reservation for woman candidates shall
be 30% of total seats in each category according to merit cum option in the
respective category. This reservation shall not be made institute wise or
subject wise. (5)
The candidate claiming to be a
candidate belonging to Scheduled Castes/Scheduled Tribes/Other Backward Classes
(Non Creamy layer) category/domicile of Madhya Pradesh shall have to furnish
details of permanent caste certificate and/or Madhya Pradesh state domicile
certificate issued by the Competent Authority of the State Government and the
original certificate has to be produced at the time of counselling conducted as
per clause (5) rule 3 of these rules. If a candidate fails to produce original
permanent caste and/or Madhya Pradesh State domicile certificate, he/she shall
not be eligible for reservation. The candidate himself/herself shall be responsible
for the same. The candidate belonging to the UR (unreserved) category shall be
required to produce state domicile certificate to be eligible for allotment of
UR seats reserved for state domicile candidates. (6)
For such physically handicapped (PH)
candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward
Classes (non-creamy) and unreserved category, three percent 3% seats shall be
reserved category-wise for admission to P.G. courses. This reservation shall be
horizontal. These candidates shall also be eligible as per their choice cum
merit for allotment from open seats of their category. The seat allotment process for physically handicapped
candidate shall be as follows: (a)
Scheduled Tribe physically handicapped
candidates:-The following shall be followed depending upon the eligibility. ST
OPEN*=> ST PH (b)
Scheduled Caste physically handicapped
candidates:- The following shall be followed depending upon the
eligibility. SC OPEN* => SC PH (c)
Other backward class physically
handicapped candidates:- The following shall be followed depending upon the
eligibility. OBC OPEN* => OBC PH (d)
Unreserved physically handicapped
candidates:- The following shall be followed depending upon the
eligibility. UR OPEN* => UR PH Note: Open means any seat in the same category other than
seat reserved for physically handicapped candidates in that category. In case eligible physically handicapped candidates are not
available in its category and class then the vacant seats shall be filled by
open candidates of same category. The seats reserved for physically handicapped candidates
vide order dated 25-03-2009 issued by the Medical Council of India shall be
filled up firstly by the candidates having locomotor disability of lower limb
between 50-70 percent (PH-1): Provided that if the seats remain vacant due to
non-availability of the candidates with locomotor disability of lower limb
between 50-70% then any such seats shall be filled up by those candidates who
have locomotor disability of lower limbs between 40% to 50% (PH-2). The
eligibility of candidates having locomotor disability shall be ascertained
after the verification of the documents. The provisional allotment of
non-eligible shall be cancelled and such vacant seats shall be cancelled and
the seats thus fallen vacant will be included in the next round of counselling. (7)
The candidate claiming physically
handicapped reservation will have to produce a valid certificate, in the
prescribed form from District Medical Board and a eligibility certificate from
the superintendent of vocational Rehabilitation Centre for Physically
Handicapped, Government of India, Ministry of Labour, Napier Town, Jabalpur.
The certificate from Jabalpur should have been issued within three months of
the date of first counselling. (8)
As per guidelines of the Medical
Council of India, the following types of disabilities shall not be considered
as disability for the admission:- (1)
Upper limb Handicapped (2)
Visually Handicapped (3)
Hearing Handicapped (4)
More than 70% Lower limb Handicapped (9)
In case the eligible candidates are
not available to the extent of reservation in any category, the vacant seats of
that category shall be filled up by making the vacant seat available to other
categories as under:- Firstly allotment of scheduled tribe candidates shall be
ensured and thereafter (a)
the vacant seats of Scheduled Tribes
category shall be filled up by the eligible SC category candidates. The
following formula shall be followed depending upon the eligibility. SC OPEN
=> SC PH => ST (OPEN)=>ST (PH) (b)
the vacant seats of Scheduled Castes
category shall be filled up by the eligible Scheduled Tribes category
candidates. The following formula shall be followed depending upon the
eligibility. ST OPEN => ST PH => SC (OPEN) =>SC (PH) (c)
The vacant seats of Scheduled Castes
and Scheduled Tribes category shall be filled up by the eligible OBC category
candidates. The following formula shall be followed depending upon the
eligibility. OBC OPEN => OBC PH => SC (OPEN) =>SC (PH) => ST OPEN
=>STPH (d)
In case the eligible candidates are
not available in these three reserved categories in the above manner, the
vacant seats shall be filled up by the eligible unreserved category candidates.
The following formula shall be followed depending upon the eligibility. UR
OPEN=> URPH=> OBC OPEN =>OBC PH => SC (OPEN)=>SC (PH) => ST
OPEN=>ST PH (1)
The Candidate must be a citizen of
India. (2)
For domicile candidate, the candidate
must have Madhya Pradesh state domicile certificate issued by the competent
authority of the State Government. (3)
As per the regulation 9 (IV) of the
Medical Council of India Regulation 2000, the process to award the incentive
marks for service as on 28th February, 2017 to the in service candidates shall
be administered by the Public Health and Family Welfare Department of the
Government of Madhya Pradesh. The in-service candidates shall be eligible for
allotment on the basis of total marks calculated after adding the incentive
marks in the marks obtained in the examination. (4)
The candidate must have passed all
MBBS/BDS Examinations from any recognized Medical/Dental College of India. (5)
The candidate must have completed
compulsory internship from a Medical Council of India/Dental Council of India
recognized institution on or before 31.03.2017. (6)
The candidate must be permanently
registered with the Madhya Pradesh Medical Council/Madhya Pradesh Dental
Council, as the case may be, within one month from the date of admission on the
allotted Post Graduate seat. The candidate shall have to produce either permanent
registration certificate or the documentary proof of submission of application
for registration and deposition of requisite fee for registration in the Madhya
Pradesh Medical Council/Madhya Pradesh Dental Council, otherwise the process
for cancellation of the admission shall be initiated. (7)
The candidates belonging to Scheduled
Castes, Scheduled Tribes and Other Backward Classes category shall produce
permanent caste certificate issued by the competent authority of the State
Government to be eligible for issuing such certificate. (8)
The qualifying marks in eligibility
examination for admission to the Post Graduate Medical and Dental courses shall
be 40th percentile for Scheduled Castes, Scheduled Tribes and Other Backward
Classes candidates and 50th percentile for unreserved category candidates and
45th percentile for physically handicapped candidates of unreserved category. (9)
Any candidate who has been admitted on
any seat in private medical/dental college, if resigns from the seat or is
expelled by the college, shall not be eligible for the admission in the Post
Graduate degree course for 3 years and for Post Graduate diploma course for 2
years from the date of such resignation/expulsion. The candidates shall give an
undertaking to this effect at the time of scrutiny during counselling process
in the Proforma-2 appended to these rules. (10)
Such Candidates who have completed
Post Graduate Degree course shall not be eligible for admission in Post
Graduate seats for the next three years from the date of completion of the
course. Such candidates who have completed Post Graduate Diploma course in any
subject between 1st May, 2016 to 31st December, 2016 shall be eligible for
admission in PG Degree course in the same subject. The candidates at the time
of scrutiny during the counselling process shall give an under taking to this
effect in Proforma-2. (11)
The candidate shall be present with
the Proforma-1 at the time of counselling conducted as per clause (v) Rule 3 of
these rules and shall produce all necessary original documents as mentioned
below during the counselling:- (1)
All India result slip of NEET
PG-2017/NEET MDS-2017 and admit card issued to the candidate for examination
with photo. (2)
10th class and 12th class mark sheet. (3)
Mark sheets of MBBS/BDS examination. (4)
Compulsory Internship completion
certificate or certificate relating to completion of internship till 31st
March, 2017 issued by an authorised officer. (5)
Madhya Pradesh Medical Council/Madhya
Pradesh Dental Council, permanent/temporary registration certificate or a
receipt of application for registration. (6)
Post Graduate education undertaking in
proforma-2. (7)
Aadhar card. (8)
Domicile certificate issued by the
competent authority of the State Government, (if applicable). (9)
Caste certificate issued by the
competent authority (if applicable). (10)
Income certificate of the current year
(2016-17) issued by tehsildar/nayab tehsildar for determination of creamy
layer/non-creamy layer status of candidate. (if applicable). (11)
The certificate issued by the District
Medical Board and physically handicapped rehabilitation centre, Napier Town,
Jabalpur for a physically handicapped candidate. (12)
No objection certificate issued by
Department of Public Health and Family Welfare/Department of Medical Education,
State Government to the rural service bonded candidates. (12)
Eligibility for allotment of left out
seats.- (1)
Following candidates shall be eligible
for the allotment of left out seats:- (a)
Such registered candidates who have
not been allotted any seat in the earlier rounds of counselling. (b)
Such registered candidates who have
given "Opt for waiting" option in the earlier rounds of counselling (c)
Such registered candidates who did not
opt choice filling in earlier rounds. (2)
The following candidates shall not be
eligible for the allotment of the left out seats- (a)
who have been admitted in any allotted
seat in previous rounds of counselling. (b)
who were allotted seat in the previous
rounds of counselling, but did not take admission on the allotted seat. (c)
who have resigned from their allotted
and admitted seat. The Admission and Fee Regulatory Committee constituted
under the Act shall be the authority to decide the fee structure for MDS, MS
and Diploma Courses except for colleges under Private Universities. For
colleges under Private Universities, Fee structure, as approved by the
competent authority shall apply. Tuition fee, after deduction of 10% shall be refunded to
the candidate admitted in Post Graduate Course through State counselling if
he/she resigns from his/her seat till 5.00 p.m. on the last day of last round
of counselling. A committee shall be constituted under the Chairmanship of
Director Medical Education for counselling to supervise the counselling
process. The committee shall consists of the following members:- 1. Director, Medical Education Chairman 2. One representative of the Chairman of-AFRC Member 3. One representative of the Chairman of-Private University Regulatory
Commission Member 4. Two members nominated by the APDMC- Member 5. One representative from the Madhya Pradesh-Medical University Member 6. Principal of the govt. autonomous Dental-colleges Member 7. Deans of all govt. autonomous Medical-college Member 8. Joint Director, Department of Medical-Education Member 9. One representative of the reserved category-nominated by the Director
of Medical Education Madhya Pradesh Member The committee shall work in coordination with the
Counselling committee constituted under the Madhya Pradesh Government
Autonomous Medical and Dental Medical College Post Graduate Courses
(Degree/Diploma) Admission Rules, 2017. The counselling process shall be
conducted as per Rule 3(vi) of the Madhya Pradesh Government Autonomous Medical
and Dental Medical College Post Graduate Courses (Degree/Diploma) Admission
Rules, 2017. (1)
The candidate who has been allotted a
subject, course and college during the counselling shall report to the
Dean/Principal of the College within the specified date and time for completion
of the admission process. (2)
A candidate who is admitted on the
allotted seat shall deposit the following original documents with the concerned
college:- (a)
MPMC/MPDC permanent registration
certificate (if available) or an affidavit to the effect that he/she will
deposit the MPMC/MPDC permanent registration certificate within 3 months of
admission or will deposit receipt of application for permanent registration. (b)
No objection certificate issued by
Public Health & Family Welfare Department/Medical Education Department to
the bonded candidates of Madhya Pradesh Government for rural service. (c)
MBBS/BDS degree or MBBS/BDS final
prof, marksheet. A certificate mentioning the documents deposited by Candidate
shall be issued to the candidate by the Dean/Principal of concerned college (3)
The original documents of the
candidate admitted through state counselling will only be returned on
presenting the "No objection certificate" issued by Department of
health and family welfare/Department of medical education after completing the
rural service bond or on depositing the bond amount. (4)
Fees of those candidates shall be
forfeited who have deposited the fees of the allotted institute online at the
time of scrutiny but have failed to report for admission process in the
concerned college within the stipulated dates. (5)
The candidate shall not be eligible
for any change in the subject, course, category and college on any ground after
the last round of counselling or after allotment of the left out seats. (6)
If any candidate fails to take
admission on the last date of admission or leaves the seat after taking
admission, his/her claim on the seat shall be forfeited and his/her admission
shall be treated as cancelled and the candidate shall be declared ineligible to
participate in the further rounds of counselling and allotment of left out
seats. (7)
The list of admitted candidates in
Private Medical/Dental Colleges shall be provided by the Dean/Principal of the
concerned college to the Director, Medical Education after every round of
counselling. This list shall also be displayed on website and notice board of the
concerned college. The following facilities shall be provided to the admitted
students who- (a)
one day weekly off (non cumulative). (b)
19 days casual leave per academic
year. (c)
Maternity leave with stipend during
the entire tenure for 180 days with prior permission of the Dean/Principal of
the college. Medical certificate must be produced within ten days of proceeding
on leave as per Madhya Pradesh Government Department of Medical Education
Ministry Order no. F5/123/2013/01/55 Bhopal dated 03/06/2013 (Annexure-01) and
G.A.D. order no. F1-7/1/2010/ni/4 Bhopal dated 07/06/2010(Annexure-01-A). (d)
As per the Government order NO.
147/4572/03/55/M.E.-1, Dated 14-01-04, Medical leave shall be 15 days per year
without stipend with prior permission. Medical certificate has to be produced
within 10 days after proceeding on leave. Medical leave can be availed every
year and no carry forward of this leave shall be allowed i.e. this leave would
be non-cumulative. (1)
Seat Leaving Bond After taking admission on the allotted seat, candidate
shall submit an affidavit stating that he/she shall complete the course and
shall submit a seat leaving bond, stating that if he/she resigns from the seat
after the last date of last round of Madhya Pradesh State combined Post
Graduate counselling, 2017 or thereafter and before the completion of the
course or is expelled from course due to any reason after admission, he/she
shall have to deposit total prescribed tuition fees for the whole duration of
Post Graduate course in the concerned institution. The original documents shall
be returned to the students only after deposition of such fee. In addition such
admitted candidates in Degree/Diploma course shall not be eligible for next 3
years for admission in Post Graduate seats in case of Degree Course and next 2
years in case of Diploma Course from the date of resignation/expulsion
(Proforma-5). (2)
Rural Service Bond. (a)
Candidate shall have to submit a bond
(Proforma-3) as per Madhya Pradesh Government instructions i.e. Rs. 10.00 lacs
(Rupees Ten lacs) for post graduate degree (MD/MS/MDS) and Rs. 8.00 lacs
(Rupees Eight lacs) for diploma course for serving under the state government
in the notified area for one year after completing Post Graduate Degree/Diploma
course. All Deans of private Medical/Dental Colleges shall provide the list of
such candidates to the Commissioner, Health services, State Government who are
appearing for university exams from their institutes at least three months
prior to the start of examination. They shall also provide the list of
successful Post Graduate candidates within 15 days from the date of declaration
of the examination results. The Commissioner, Health services shall issue
appointment orders to such successful candidates within three months after
declaration of result. (b)
For in service candidates the rural
service bond will be as per Proforma-4. The State Government reserves the right to amend any rule
and process of counselling and admission. The information in this regard shall
be available on the website of Commissioner, Medical Education Madhya Pradesh
and designated portal for counselling www.dme.mponline.gov.in Therefore, the
candidates should be in constant touch with the Commissioner Medical Education
official Website www.medicaleducation.mp.gov.in and portal
www.dme.mponline.gov.in In case of any dispute relating to the interpretation of
these rules and their amendment, the decision of the State Government shall be
final and binding on all concerned.MADHYA
PRADESH PRIVATE MEDICAL AND DENTAL POST GRADUATE COURSE ADMISSION RULES, 2017
PREAMBLE