The West Bengal Medical And Dental Colleges ( Regulation Of Admission ) Act, 1973

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XXXVI of 1973 
THE WEST BENGAL MEDICAL AND DENTAL COLLEGES 
(REGULATION OF ADMISSION) ACT, 1973. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Extraordinary, of the 13th September, 1973.] 
[13th September, 1973.] 
An Act to ensure adequate medical facilities in the districts for the 
advancement of socially and educationally backward classes of 
citizens by regulating admission in the Medical and Dental Colleges 
in West Bengal and to provide for matters connected therewith or 
incidental thereto; 
WHEREAS it is expedient to ensure adequate medical facilities in the 
districts for the advancement of socially and educationally backward 
classes of citizens by regulating admission in the Medical and Dental 
Colleges in West Bengal and to provide for matters connected therewith 
or incidental thereto; 
It is hereby enacted in the Twenty-fourth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Medical and Dental Short title 
Colleges (Regulation of Admission) Act, 1973. 	 and extent.  
(2) It extends to the whole of West Bengal. 
2. In this Act, unless the subject or context otherwise Definitions. 
requires,— 
(a) "Central Selection Board" means the Board constituted by 
the State Government under section 3; 
(b) "district" means any of the districts of Bankura, Birbhum, 
Burdwan, Cooch Behar, Darjeeling, Hooghly, Howrah, 
Jalpaiguri, Malda, Midnapore, Murshidabad, Nadia, Purulia, 
24-Parganas and West Dinajpur and includes Calcutta 
comprised within the territorial jurisdiction of the Corporation 
of Calcutta; 
(c) "Joint Entrance Examination" means the competitive 
examination held for the purpose of admission to the 
Pre-Medical Course in the Medical and Dental Colleges 
in West Bengal; 
133 
The West Bengal Medical and Dental Colleges 
(Regulation of Admission) Act, 1973. 
[West Ben. Act 
(Section 3.) 
(d) "normally resident" means a person who has been residing 
in a district in West Bengal continuously for at least two 
years immediately preceding the date of his making the 
application for admission to a Medical or Dental College; 
(e) "Pre-Medical Course" means the course of studies prescribed 
by any University in West Bengal for the preliminary 
examination of a student after his admission in any of the 
Medical or Dental Colleges; 
(t) "prescribed" means prescribed by rules made under this 
Act; 
(g) "qualifying examinations" means the examinations which 
are recognised by any University in West Bengal for the 
purpose of admission to the Pre-Medical Course in any of 
the Medical or Dental Colleges; 
(h) "Medical or Dental College" includes,— 
(i) the Medical College, Calcutta, 
(ii) the Nilratan Sircar Medical College, Calcutta, 
(iii) the R. G. Kar Medical College, Calcutta, 
(iv) the Calcutta National Medical College, Calcutta, 
(v) the Bankura Sammilani Medical College, Bankura, 
(vi) North Bengal University Medical College, 
(vii) Burdwan University Medical College, 
(viii) the Dr. R. Ahmed Dental College, Calcutta, and 
any other Medical or Dental College which may hereafter 
be notified by the State Government to be a Medical or 
Dental College. 
Constitution 
of the Central 
Selection 
Board. 
3. (1) The State Government shall constitute a Central 
Selection Board (hereinafter referred to as the Board), which shall 
consist of the Principals of all the Medical and Dental Colleges in 
West Bengal and two persons to be nominated by the State Government, 
as members. 
(2) The nominated members shall hold office for such period as the 
State Government may fix. 
(3) The Principal of the Medical College, Calcutta, shall be the 
Chairman of the Board and the Secretary of the Medical College, Calcutta, 
shall be its Secretary. 
(4) The Board shall have its office located at the Medical College, 
Calcutta. • 
134 
The West Bengal Medical and Dental. Colleges • 
(Regulation of Admission) Act, 197,3. 
XXXVI of 1973.] 
(Sections 4, 5.) 
4. The functions of the Board: shall be— 
(a) to hold in every year by itself or through any other authority 
to be appointed by the Board with the prior approval of 
the State Government, a Joint. Entrance Examination 
in such manner as may be prescribed and at such time as 
the State Government may, by notification, announce, 
for selection of candidates for admission to the 
Pre-Medical Course; 
(b) to allot candidates to the different Medical and Dental 
Colleges in West Bengal on the basis of merit displayed by 
such candidates in the Joint Entrance Examination and having 
regard to the preferences indicated by them in their 
applications, and 
(c) to prepare a waiting list of a reasonable nuMber of 
additional candidates for filling vacancies of seats, if any, 
occuring in any Medical or Dental College in West 
Bengal. 
Functions of 
the Board. 
5. ''(1) The total number of new admissions to be made to the Distribution 
Pre-Medical Course in each of the Medical or Dental Colleges in West of seats avail- 
able for new 
Bengal shall be announced by the State Government in every year admission. 
simultaneously with the announcement of the date for holding the Joint 
Entrance Examination. 
(2) Out of the total number of seats available for new admission in 
any year the.  State Government may, by notification, direct that some 
of the seats are to be reserved for the nominees of the Government of 
India, some for the nominees of the State Government and some for the 
nominees of donors. 
(3) Out of the remaining seats, that is, after taking into account seats 
excluded under sub-section (2), 15 per cent. and 5 per cent. of the 
seats shall be reserved for candidates belonging to Scheduled Castes 
and Scheduled Tribes respectively of this State: 
Provided that— 
(a) if the required number of candidates belonging to the 
Scheduled Tribes and fulfilling the requisite qualifications 
are not available the seats remaining vacant shall be filled 
by candidates belonging to Scheduled Castes who fulfil 
such qualifications and vice versa, and 
(b) if the required number of candidates belonging to both the 
Scheduled Castes and Scheduled Tribes and fulfilling the 
requisite qualifications are not available the seats remaining 
vacant shall be treated as unreserved. 
135 
' The West Bengal Medical and Dental Colleges 
(Regulation of Admission) Act, 1973. 
[West Ben. Act 
(Section 5.) 
(4) The seats in which Pre-Medical students seek re-admission shall, 
if the regulations in force in any of the Medical or Dental Colleges in 
West Bengal so require, be excluded from the total number of seats 
available for new admission as announced under sub-section (1). 
(5) The seats which remain vacant after taking into account the 
reservations referred to in sub-sections (2), (3) and (4) shall be 
distributed in the different districts of West Bengal in the manner set 
out in sub-section (6). 
(6) The number of seats reserved for a district shall bear the same 
proportion to the total number of seats available in any of the Medical 
or Dental Colleges in West Bengal as the population of the district bears 
to the population of the entire State of West Bengal. 
Explanation 1.—For the purpose of this section the figures of 
districtwise population as given in the latest census report shall be taken 
to be the population of the districts and the population of the entire State 
of West Bengal shall be calculated by adding up the figures of population 
of all the districts. 
Explanation 2.—The number of seats to be reserved in the different 
districts may be explained by the following formulae:— 
P 
pi ,  P2 ,  P3 
D', D 2, D3  
S', S 2, S 3  
= Total population of the State 
= Population of Districts Nos. 1, 2, 3, . . . 
= Number of seats to be reserved for 
Districts Nos. 1, 2, 3, . . . 
= Number of available seats in Medical or 
Dental Colleges Nos. 1, 2, 3, . . . 
In Medical 	 In Medical 	 In Medical 
College No. 1. 	 College No. 2. 	 College No. 3. . . 
S' Di = P — x PI; 	 —52 x Ph' 	 P —S3x P'; and so on P  
D2= —S'  x P2; 	 —S2 
 x P2; 	 —S3 x P2; and so on P 	 P 	 P 
D3  = ix P3; 	 S' 
' — x P 3. 	 —S3x P3.'  and so on P 	 P 	 P  
(7) Notwithstanding anything contained in sub-sections (5) and (6) 
when the required number of candidates fulfilling the requisite 
qualifications is not available from one or more districts the seats so 
remaining vacant shall be treated as unreserved and shall form a general 
pool which shall be filled up in accordance with the provisions laid down 
in sub-sections (2) and (3) of section 6. 
136 
The West Bengal Medical and Dental Colleges 
(Regulation of Admission) Act, 1973. 
XXXVI of 1973.] 
(Section 6.) 
6. (1) In order that a candidate may be considered eligible for Conditions of 
admission in any of the seats referred to in sub-section (6) of ebi for 
admissio
lity
n. 
section 5, he shall,— 
(a) submit his application in such form, deposit such fees 
and comply with such other formalities as may be 
prescribed; 
(b) submit a certificate in the prescribed form that he is normally 
resident in the district from the reserved quota of which he 
wishes to be selected; 
(c) give an undertaking by executing a bond in the prescribed 
form that on completion of his course of study he shall 
compulsorily serve for a minimum period of three years in 
the particular district from the reserved quota of which he 
is selected; 
(d) satisfy that he has passed any of the qualifying examina-
tions; 
(e) fulfil such other qualifications regarding nationality, 
citizenship, age, etc., as may be prescribed; 
(f) obtain such qualifying marks in the aggregate, in the 
Joint Entrance Examination, as may be fixed by the 
Board. 
(2) A candidate who seeks admission in any of the seats referred 
to in sub-section (2) of section 5 must fulfil such qualifications as may 
be prescribed and a candidate who seeks admission in any of the seats 
referred to in sub-section (3) or sub-section (7) of section 5 must 
comply with the requirements enumerated in clauses (a) and (d) to (f) 
of sub-section (1) and shall also give an undertaking by executing a bond 
in the prescribed form that on completion of his course of study he shall 
• compulsorily serve for a minimum period of three years in any 
district in West Bengal other than Calcutta, to be mentioned by him in 
such bond. 
(3) For the purpose of sub-section (3) of section 5 the selection of 
candidates shall be made on the basis of competition in the Joint Entrance 
Examination amongst candidates for these reserved seats only, for the 
purpose of sub-section (6) of section 5 the selection of candidates shall 
be made on the basis of competition in the Joint Entrance Examination 
amongst candidates for the reserved seats of each district only and for 
the purpose of sub-section (7) of section 5 the selection of candidates 
shall be made on the basis of competition in the said Examination 
amongst the remaining candidates. 
137 
The West Bengal Medical and Dental Colleges 
(Regulation of Admission) Act, 1973. 
[West Ben. Act 
(Sections 7-10.) 
Admission 7. (1) A list showing the total number of selected candidates, 
including candidates selected in each category and allotted for 
admission to the different Medical and Dental Colleges in West Bengal 
together with the marks secured by these candidates, if any, shall be 
hung up on the notice board of the Medical College, Calcutta, and the 
relevant portions of such list shall also be hung up on the notice boards 
of the individual Medical and Dental Colleges. 
(2) Every candidate selected for admission to a Medical or Dental 
College shall undergo a medical test to be arranged by the Principal of 
the College concerned. 
(3) On being found physically and mentally fit the candidates shall 
be asked to deposit the requisite fees by the date or dates to be fixed 
by the Principal. 
(4) On being admitted to the Pre-Medical Course in any of the 
Medical or Dental Colleges the candidates concerned shall abide by the 
rules and regulations of that college and shall not seek transfer from one 
college to another or from one course to another except under such 
circumstances and subject to such conditions as may be prescribed. 
Decisionof 	 8. The decision of the Central Selection Board in the matter of the Central 
Selection selection and allotment of candidates or in the preparation of the waiting 
Board tobe lists shall be final. final. 
Power to 	 9. If any difficulty arises in giving effect to the provisions of this remove diffi- 
culty. 	 Act, or the rules made thereunder, the State Government may, upon 
request by the Central Selection Board or by a Principal of any of the 
Medical or Dental Colleges or on its own initiative, by order, authorise 
anything to be done which appears to it to be necessary for the purpose 
of removing such difficulty and the decision of the State Government 
in this connection shall be final. 
Transitional 	 10. (1) Notwithstanding anything contained elsewhere in this provision. Act, it is hereby declared that the Joint Entrance Examination for 
admission to Engineering Degree Colleges and Pre-Medical Course in 
the Medical and Dental Colleges in West Bengal held in May, 1973, 
under the authority of the West Bengal Board of Examination for 
admission to Engineering Degree Colleges, constituted under the 
Government of West Bengal, Education Department (Technical 
Branch) Order No.164-Edn.(T)/6E-1/71, dated the 18th February, 1972, 
as subsequently amended by the Government of West Bengal, Education 
Department (Technical Branch) Order No. 1671-Edn.(T)/6E- 8/72, 
dated the 12th December, 1972, shall be deemed to be the Joint Entrance 
138 
The West Bengal Medical and Dental Colleges 
(Regulation of Admission) Act, 1973. 
XXXVI of 1973.] 
West Ben. 
Ord. EV of 
1973. 
(Sections 11, 12.) • 
Examination for the year 1973 held in pursuance of the provisions of 
section 4, by the Central Selection Board constituted under section 3 and 
the selection and allotment of candidates and the preparation of the 
waiting lists for admission to the Pre-Medical Course in the year 1973 
shall take place accordingly. 
(2) For the purpose of sub-section (1), the Central Selection Board 
may require a candidate to comply with all or any of the requirements 
enumerated in sub-section (1) of section 6. 
11. (1) The State Government may, by notification in the Official Power to 
Gazette, make rules for carrying out the purposes of this Act. 	 make rules. 
(2) Without prejudice to the generality of the foregoing power, such 
rules may provide for all or any of the following matters, namely:— 
(a) the manner in which the Joint Entrance Examination referred 
to in clause (a) of section 4 shall be held; 
(b) the form of application, amount of fees and other formalities 
referred to in clause (a), form of the certificate referred 
to in clause (b), form of the bond referred to in clause 
(c), other qualifications referred to in clause (e), of 
sub-section (1), and the qualifications referred to in 
sub-section (2), of section 6; 
(c) the circumstances under which and the conditions subject 
to which transfer may be sought from one college to another 
or from one course to another, referred to in sub-section (4) 
of section 7; 
(d) any other matter which may be or is required to be prescribed. 
12. (1) The West Bengal Medical and Dental Colleges (Regulation Repeal and 
of Admission) Ordinance, 1973, is hereby repealed. 	 savings. 
(2) Anything done or any action taken under the said Ordinance 
shall be deemed to have been validly done or taken under this Act as 
if this Act had commenced on the 7th day of August, 1973. 
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