In supersession of the Medical Colleges of Assam
and Regional Dental College, Guwahati (Regulation of Admission into 1st year MBBS/BDS
Courses) Rules, 2015 and its subseqsuent amendments till date except as
respects the things done or omitted to be done before such supersession, the
Governor of Assam is hereby pleased to make the following rules to regulate the
admission of students into the MBBS/BDS courses in the Medical Colleges and
Dental Colleges of Assam, namely: - (1)
These rules may be called the Medical
Colleges and Dental Colleges of Assam, (Regulation of Admission into 1st year
MBBS/BDS Courses) Rules, 2017. (2)
They shall come into force on the date
of their publication in the Official Gazette and shall be applicable from the
academic session 2017 to regulate the admission of students to the MBBS/BDS
courses in the Medical Colleges and Dental Colleges of Assam, respectively. In
these rules, unless the context otherwise requires, (i)
"All India Quota" means the
seats reserved for the students selected by the Central Government under 15%
All India Quota; (ii)
"AMC" means Assam Medical
College, Dibragarh; (iii)
"Application form" means the
form at Schedule -I of these rules to be submitted by the candidate at the time
of counselling by filling it up as per the instructions along with all the
relevant annexure certificates. (iv)
"College" means Medical
Colleges and Dental Colleges of Assam; (v)
"Counselling list" means
category wise lists of candidates qualified in NEET to be called for
counselling for selection of candidates into 1st year MBBS/BDS courses in the
Medical Colleges and Dental Colleges of Assam in order of merit; (vi)
"DGHS" means Director
General of Health Services, Government of India; (vii)
"DME" means Director of
Medical Education, Assam; (viii)
"Examination Conducting
Authority" means any Authority as may be decided by the Government of India
from time to time to conduct the NEET; (ix)
"FAAMC" means Fakhruddin Ali
Ahmed Medical College, Barpeta; (x)
"General/Unreserved seats"
means the available state quota seats excluding those reserved for the
candidates mentioned in rule 6 and any other reservation as declared by the
Government of Assam from time to time; (xi)
"GMC" means Gauhati Medical
College, Guwahati; (xii)
"Government" means the
Government of Assam; (xiii)
"GOI" means the Government
of India; (xiv) "JMC" means Jorhat Medical College, Jorhat; (xv)
"MCI" means Medical Council
of India; (xvi) "Medical Examination Board" means the Medical
Examination Board, constituted by the Principals of the respective Medical
Colleges for the determination of the medical fitness of the candidates seeking
admission into the 1st year MBBS/BDS courses; (xvii) "Merit list" means the list of candidates in
order of merit prepared by the Examination Conducting Authority after
completion of NEET; (xviii)
"NEET" means National
Eligibility cum Entrance Test; (xix) "Qualifying examination" means the Higher Secondary
School Leaving Certificate (HSSLC) Examination in Science stream or any other
equivalent examination as mentioned in NEET Rules of a University/Board or
other examining body recognized by Government of India and/or Government of
Assam with Physics, Chemistry, Biology/Biotechnology (which shall include
practical tests in these subjects) and English as the compulsory subjects; (xx)
"RDC" means Regional Dental
College, Guwahati; (xxi) "Select List" means the category-wise list of
state quota candidates selected for admission into 1st year MBBS/BDS courses
after counselling; (xxii) "Selection Board" means the Selection Board
constituted as in rule 7 for counseling and selection of state quota candidates
for admission into 1st year MBBS/BDS Course; (xxiii)
"SMC" means Silchar Medical
College, Silchar; (xxiv)
"State Merit List" means the
list of State Quota candidates in order of merit for the State Quota Seats
prepared by the Examination Conducting Authority; (xxv)"State
Quota Candidates" means those candidates appearing the NEET and applying
for the State Quota Seats; (xxvi)
"State Quota Seats" means
the seats available for admission into 1st year MBBS/BDS Courses in the medical
colleges and dental colleges of Assam as per the Medical Council of India and
Dental Council of India norms, excluding the seats allotted under 15% All India
Quota, Central Pool, NE State Quota. (xxvii)
"TMC" means Tezpur Medical
College, Tezpur; The
following conditions must be fulfilled: (1)
(a) The Candidate must be a citizen of
India (b)
The candidate must be a permanent resident of Assam. The father/mother or the
candidate must be residing in the state of Assam continuously for not less than
a period of 20 years. (The certificate at Annexure-I in Application Form at
Schedule-I of these rules must be submitted if a candidate is called for
counselling): Provided
that this shall not be applicable to the sons/daughters of officers of All
India Services allotted to Assam (certificate regarding the service of
father/mother of the candidate from the concerned authority/Department of
Government of Assam must be submitted if a candidate is called for
counselling). (c)
The candidate must study in all classes from Class-VII to XII in the State of
Assam and must pass, the Qualifying Examination or its equivalent examination
from any Institute situated in the State of Assam. (Certificate at Annexure-If
in Application Form at Schedule-I of these rules must be submitted if a
candidate is called for counselling): Provided
that if a candidate studies outside Assam from Class-VII onwards because
his/her father/mother is posted outside Assam as a Assam State Government
employee or as a Central Government Employee or as an Employee of a
Corporation/Agency/instrumentality under Govt. of Assam or Central Govt.
whether on deputation or transfer or regular posting, then the period for which
the said father/mother is working outside the State shall be relaxable for such
candidate. (Certificate of employment of father/mother outside the state
indicating the period of service from the concerned authority must be submitted
if a candidate is called for counselling). (d)
Candidate's age should not be below 17 years and above 25 years of age on the
31s1 day of December of the year in which the admission is sought for: Provided
that the maximum age limit is relaxable by 3 years in case of candidates
belonging to the SC/ST(P)/ST(H)/OBC/MOBC category. (1)
The candidates who qualify in the NEET
as per NEET Rules for admission into 1st year MBBS/BDS Courses shall have to
apply to the DME in a Declaration Form as per the Educational Notice published
by the DME immediately after the declaration of NEET result. The Declaration
Form shall be available in the office website (www.dmeassam.gov.in). (2)
Eligibility of the candidates to be
called for counselling. (a)
The candidate must pass the qualifying
examination. (b)
The candidate must pass all the four
subjects i.e. Physics, Chemistry, Biology/Biotechnology (which shall include
practical tests in these subjects) and English of the qualifying examination in
the same sitting and without grace marks. (c)
The candidate must obtain a minimum of
60% marks taken together in Physics, Chemistry and Biology/Biotechnology at the
qualifying examination in case of-candidates belonging to General/Unreserved
category. In respect of candidates belonging to SC/ST(P)/ST(H)/OBC/MOBC
category the marks obtained in Physics, Chemistry and Biology/Biotechnology
taken together in the qualifying examination shall be 50%. (d)
The Candidates who have secured a
position in the rank of 1st and 2nd in the current HSSLC (Sc.) examination
conducted by Assam Higher Secondary Education Council shall also be eligible to
be called for counseling. However he/she must secure the qualifying marks in
the NEET. Such a candidate must apply to the DME with authenticated proof
regarding his/her position in the HSSLC (Sc.) examination within 7(seven) days
of declaration of the result of the HSSLC (Sc.) examination or NEET whichever
is later provided he/she fulfills all other conditions. The
names of the rank holders shall be included at the top of the counseling list
of respective Category in order of their rank in HSSLC (Science) irrespective
of their Rank in NEET and admission shall be offered provided he/she fulfills
all other criteria for admission. (3)
The Director of Medical Education,
Assam shall prepare the counseling list immediately after receiving the
Declaration Forms from the State Quota candidates as well as State Merit List
prepared by Examination Conducting Authority. The counseling list shall be published
as an Educational Notice in the leading news papers of the State of Assam and
in the Official Website (www.dmeassam.gov.in) indicating the dates for
counseling and important terms and conditions to be fulfilled by the candidates
called for counseling. (a)
The candidates who are called for
counselling must be physically present before the Selection Board. (b)
They must submit the duly signed and
completed Application Form along with all the relevant certificates at
Annexures which must be signed by all the concerned Authorities/Officers as
noted and instructed in the Annexures. (c)
They must bring all original documents
like Admit Card of NEET, Admit Card and pass certificate of HSLC or equivalent
examinations, Mark sheet and Pass Certificate of HSSLC or equivalent
examinations, Permanent Residential Certificate (PRC), Caste Certificate issued
by competent authority, Certificate issued by competent authority for any other
reserved Category claimed by the candidates. (d)
Candidate should also bring a set of
self attested photocopies of all the original documents to be submitted at the
time of counselling. (e)
A candidate shall be required to
deposit an amount of Rs. 500/- (Rupees five hundred) only or any amount as
fixed by DME from time to time as counselling fee in cash to the Director of
Medical Education, Assam, at the time of counselling. The Director of Medical
Education, Assam shall utilize the amount so collected as counselling fee for
conducting the counselling procedure, provided he shall be required to submit
the expenditure statement along with the utilization certificate to the
Government. The
allocation/reservation of seats shall be as per Schedule-Ill of these Rules The
Selection Board for the purpose of selection of candidates for admission into
the 1st year MBBS/BDS courses shall consist of the following members:- (i) Director of Medical Education, Assam Chairman (ii) Additional Director of Medical Education (Administration) Assam Member Secretary (iii) Principal of all the Govt. Medical Colleges and Dental Colleges of
Assam Member (iv) Additional Director of Medical Education, Assam Member (v) Controller of Examinations, Srimanta Sankaradeva University of Health
Sciences Member (vi) Representative of Directorate of Forensic Science Laboratory. (Not
below the rank of Deputy Director) Member (vii) Representative of WPT and BC Deptt. Government of Assam (Not below the
rank of Deputy Secretary) Member (viii) Any other Govt. official as decided by the DME/Chairman of the
Selection Board to assist him in the process of counselling, if required. Member In
case of absence of Member Secretary, the Chairman shall appoint one of the
Members of the above Committee as Member Secretary. (a)
During the counselling the candidates
shall be called in order of merit and they shall pay their counselling fees. (b)
The Application Form and its relevant
certificates, testimonials and documents shall be scrutinized by a Committee
constituted by the DME to determine all the eligibility criteria of the
candidate for State Quota seat. (c)
After scrutiny and verification of the
documents if the candidate is found eligible then Selection Board shall allot a
seat to the candidate in the MBBS/BDS courses in a college according to the
choice of the candidate and subject to availability of the seat in that
particular college at the point of time of his/her appearing before the
Selection Board: Provided
that in case of non-availability of seats, in the College/Course of his first
choice, a candidate shall be allotted seat in the college/course of his next
order of preference and so on. Provided
that a reserved category candidate as in 5 (a), (b), (c), (d) in the
Schedule-Ill of these Rules entitled for selection on the basis of his/her
merit position in General/Unreserved Category shall have the option of taking a
seat in the college where a specified number of seats have been kept reserved
for reserved category but while computing the percentage of reservation he/she
shall be deemed to have been admitted as a General/Unreserved category candidate
and not as a reserved category candidate. Under such circumstances one seat of
unreserved category of another college of his/her next preference shall be
converted to the respective reserved category of that particular candidate to
maintain the total number of reserved category seats. (d)
If the Selection Board is satisfied
prima-facie that any documents including PRC, age and schooling, caste
certificate etc. produced by the candidate is of doubtful in nature, the Board
shall withheld the selection after allotment of the seat and the documents
shall be referred for further verification by the Government of Assam. The
views of the Government in this regard shall be final in determining the
eligibility of the candidate. (e)
After completion of the counselling
the Category Wise Select List shall be prepared by the Chairman and the Member
Secretary of the Selection Board on the basis of the counseling and the same
shall be sent for approval by the Govt. (a)
The Government approved select List
shall be published in the leading local daily newspapers published from
Assam/website of the DME (www.dmeassam.gov.in) directing the candidates to take
admission into the offered course at the allotted college within the stipulated
time and date. However,
no admission will be allowed unless the candidate is found to be physically fit
by the Medical Examination Board at the time of admission. (b)
The candidate must deposit their
original Certificates/Testimonials at the Office of the Principal of the
respective Colleges at the time of admission which shall be returned after
completion of the course. Such documents may be returned earlier before the
last date of admission if the candidate applies to the respective Principal for
receiving the same specifying justified ground with proof. However, the
certificates shall be returned to the candidate with a condition that the
candidate shall submit back the documents again within a fixed period of time
before the last date of admission as decided by the Principal failing which the
seat shall be treated as surrendered. If such situation arises after the last
date of admission then the candidate must deposit a Bank Draft in favour of
Director of Medical Education, Assam amounting Rs. 3.00 Lakhs for MBBS and 2.00
Lakhs for BDS course for obtaining his/her original testimonials. However, the
draft shall be returned back to the candidate after resubmission of the
original testimonials within the stipulated time as fixed by the Principal. (a)
Any candidate who fails to get
admitted within a stipulated time as mentioned in the Notice shall
automatically forfeit his/her allotted seat. (b)
Any candidate, as reported by the
Principal of the concerned college, failing to attend his/her classes regularly
at a stretch for a period of 20 (twenty) days after admission without proper
information with justified ground shall forfeit his/her seat automatically and
no further communication shall be made to the candidate in this regard and the
seat shall be regarded as a vacant seat: Provided
that the prayer for retaining his/her seat may be considered only if the
application regarding his/her absence is received by the Principal of the
concerned College within the period of 20 (twenty) days of absence. The
application with justified ground of his/Tier absence must be signed by the
candidate or his/her parent or legal guardian with proper documentary evidence. (c)
If at any stage during and after the
process of selection/admission it is found that a candidate or his/her guardian
has furnished a false statement in the Application or if the Certificates, Mark
sheets, Permanent Resident Certificate (PRC) and other documents furnished with
the Application are found false or fabricated, the seat, given to such
applicant shall be forfeited forthwith without any refund of any fee etc. paid
in this regard and criminal proceedings shall be drawn against such candidates
and his/her parents. (1)
Subsequent counseling shall be held as
per schedule of MCI/DGHS to fill- up the vacant seats after first counseling.
In the subsequent counseling all the candidates who have already been admitted
and who did not appear the counseling before shall also be called to attend the
counseling and they will get the chance to change their course and college or
to get allotment of a new seat against vacancy in order of merit. (2)
Any seat remaining vacant against 15%
all India Quota as surrendered by DGHS (GOI) shall be filled up from amongst
the candidates of the General/SC/ST(P)/ST(H)/OBC-MOBC categories on the basis
of percentage of reservation, (3)
(a) In case of non availability of
eligible candidate of TGL/Ex- TGL quota/Moran Community Quota and Mattak
Community Quota, such vacant seats shall be filled up from the OBC/MOBC
category. (b)
If any reserved category seat cannot be tilled up from the concerned reserved
category due to non availability of eligible candidate in that particular
category then the vacant seat shall be filled up from the un-reserved candidate
in order of merit. Any
candidate who wants to surrender his/her seat after the last date of admission
as fixed by MCI/DGHS for that particular session shall have to pay a sum of Rs.
3,00,000/-(Rupees three lakhs) only in case of MBBS Course and a sum of Rs.
2,00,000/- (Rupees two lakhs) only in case of BDS Course as penalty. The amount
shall have to be paid in the form of a Demand Draft in favour of Director of
Medical Education, Assam payable at Guwahati. Transfer
from one Medical College to another Medical College shall be guided in
accordance with the MCI Regulations from time to time. Candidate
aggrieved by the decision of the Selection Board have the right to appeal to
the Government within 7(seven) days from his/herdate of counselling. Such
appeals are to be addressed to: The
Senior-most Secretary to the Government of Assam, Health and Family Welfare (B)
Deptt. Dispur, Guwahati - 781006, Assam. The
Government shall dispose of all appeals before the last date of admission for
that particular session as fixed by MCI/DGHS. (a)
All candidates selected for admission
into MBBS Course in the Medical Colleges of Assam shall enter into an agreement
in a non judicial stamp paper of Rs. 100/- (Rupees one hundred) only with the
Government of Assam as in Schedule II-A, appended to these Rules for binding
himself/herself to serve under the Government of Assam for a period of 5 years
in any institute offered by the Govt. or 1 year Rural Service on completion of
the MBBS Course and in breach thereof to pay a sum of Rs. 3 0,00,000/-(Rupees
thirty lakhs) only to the Government as compensation. (b)
All candidates selected for admission
into BDS course shall enter into an agreement in a non-judicial stamp paper of
Rs. 100/- (Rupees one hundred) only with the Government of Assam as in Schedule
- II - B appended to these rules for binding himself/herself to serve under the
Government of Assam for a period of 5 years in any institute offered by the
Govt. or 1 year Rural Service on completion of the BDS course and in breach
thereof to pay a sum of Rs. 20,00,000/- (Rupees twenty lakhs) only to the
Government as compensation. The
amount of fees paid by the candidate at the time of admission shall be refunded
after deduction of 10% of the total amount of paid fees if the candidate
surrenders his/her seat before the last date of admission as fixed by MCI/DGHS. In
pursuance to the Judgement of the Hon'ble Supreme Court of India dated;
08/05/2009 in Civil Appeal No. 887/2009, the Medical Council of India has
framed the "Medical Council of India (Prevention and Prohibition of
Ragging in Medical College/Colleges/Institutions) Regulations, 2009" which
have been notified on 3 rd August, 2009 by which ragging is prohibited by Law
in all its forms, from Medical Colleges/Institutions in the Country. Preventing
its occurrence by following the provision of this Regulation and punishing
those who indulge in ragging, as provided for in this regulations and the
appropriate law In force, the Medical Council of India has made it mandatory
for all students/parents to submit anti-ragging related affidavits to the institutions
at the time of Admission (details can be downloaded from the web site of MCI). In
case of any doubt regarding interpretation of any clause of these rules during
the counselling period then the decision of the Selection Board regarding the
interpretation of that particular clause shall be final. Where
the Government is of the opinion that it is necessary or expedient so to do so,
it may by order, not inconsistent with the provisions of these rules and for
reasons to be recorded in writing, relax any of the provisions of these rules,MEDICAL COLLEGES
AND DENTAL COLLEGES OF ASSAM, (REGULATION OF ADMISSION INTO 1ST YEAR MBBS/BDS
COURSES) RULES, 2017
PREAMBLE