No.MCI-_18(1)/2018-Med./187262— In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Board of Governors in Super-session of Medical Council of India with the previous sanction of the Central Government, hereby makes the following Regulations to further amend the “Postgraduate Medical Education Regulations, 2000”, namely: –
1. (i) These Regulations may be called the “Postgraduate Medical Education Regulations (Amendment), 2019.
(ii) They shall come into force from the date of their publication in the Official Gazette.
2. In the “Postgraduate Medical Education Regulations, 2000”, under the heading of “Selection of Postgraduate Students” clause 9 (5) shall be substituted as under:-
Provided further that 5% of the annual sanctioned intake capacity in Government or Government aided higher educational institutions shall be filled up by candidates with benchmark disabilities in accordance with the provisions of the Rights of Persons with Disabilities Act, 2016, based on the merit list of ‘National Eligibility-cum-Entrance Test’ for admission to Postgraduate Medical Courses. For this purpose, the “Specified Disability” contained in the Schedule to the Rights of Persons with Disabilities Act, 2016 is annexed in Appendix ‘III’ and the eligibility of candidates to pursue a course in medicine with specified disability shall be in accordance with Appendix ‘IV’. If the seats reserved for the persons with disabilities in a particular category remain unfilled on account of unavailability of candidates, the seats should be included in the annual sanctioned seats for the respective Category.
In order to be eligible for admission to Postgraduate Course for an academic year, it shall be necessary for a candidate to obtain minimum of marks at 50th percentile in the ‘National Eligibility-Cum-Entrance Test for Postgraduate courses’ held for the said academic year. However, in respect of candidates belonging to Scheduled Castes, Scheduled Tribes, and Other Backward Classes, the minimum marks shall be at 40th percentile. In respect of candidates with benchmark disabilities specified under the Rights of Persons with Disabilities Act, 2016, the minimum marks shall be at 45th percentile for General Category and 40th percentile for SC/ST/OBC.
Please refer the link for the official notification of the regulations: NOTIFICATION
[Notification dt. 13-03-2019]
Medical Council of India
