The Chhattisgrh Chikitsa mahavidyalaon ke snatkottar pathyakramon main pravesh adhiniyam, 2002

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CHHi\ TI1SGARH ADHINIYAM 
(No. 28 of 2002) 
CHHAITISGARH CHIKITSA MAHAVIDYALAYON KE SNATKOITAR 
PATHYAKRMON MAIN PRAVFSH ADHINIYAM, 2002 . 
An Act to r~gulate admission to Postgraduate Medical courses in the MedicaJ Colleges 
or Chhattisgarh. 
Be it enacted by the Chhattisgarh Vidhan Manda! in the Fifty-third Year of the Republic of 
India as follows :-
I. (1) This Act may be called the "Chhattisgarh Chikitsa Mahavidyalayon Ke 
Snatkottar Pathyakrmon Main Pravesh Adhiniyam, 2002 (No . 28 of 2002), " 
(2) It shall extend to the whole of Chhattisgarh, 
(3) It shall come into force in the official gazelle of Chhattisgarh . 
2. The expression "State Government" shall include, and be deemed to have always included, the 
State Government as it preexisted prior. to 1st November , 2000 in relation to area now 
comprised in the State of Chhattisgarh. 
3. The admission to Postgraduate courses in the Medical Colleges of Chhattisgarh shall be 
regulated by rules made by the State Government. 
Short Titlr , E.xlrnl 
and Commrnamr nL 
Tht aprcsstun "S&stt 
Government.. to In• 
elude, the State Go.-. 
unmrnt as It prttx• 
istrd prior lo Isl No­
,-rmbrr ; lOO(i. 
The admission lo 
Poslgradul t cour--~ 
In lhc Media.I Col· 
lege( of Chhatli<K3rb 
to br rtgula _led by 
rulc-s madr by Cht 
Si.tt Gonmmtn t. 
4. (I) The State Government may make rules from time to time to carry out the purpo ses · Po\ttrstomake ndts. 
of this Act, and may also amend such rules from time to time • 
(2) All the rules ma.cir. under this Act shall be laid on the table of the V_idhan Sabha . 
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5. (I) Tile Chhallisgarh Medical Snatkotlar Pravesh Precksha Niyam, 2002, shall be 
deemed lo be rules made by the State Government under this Act. 
. ·, ... 
(2) All actions taken and acts done under the Chhattigarh Medical Snatkottar Pravcsh 
Parccksha Ni yam, 2002 even before the commcncemen1 of this Act shall be lb:­
med to be actions taken and acts done under this Act. 
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