(1) This Act may be called the Tamil Nadu Admission to Undergraduate Courses in Medicine, Dentistry, Indian Medicine and Homeopathy on preferential basis to students of Government schools Act, 2020. (2) It shall come into force on such date as the State Government may, by notification, appoint.
In this Act, unless the context otherwise requires,— (a) “Government” means the State Government; (b) “Government seats” mean,— (i) all the seats in M.B.B.S., B.D.S., B.S.M.S., B.A.M.S., B.U.M.S. and B.H.M.S. courses in Government Colleges, excluding the seats reserved for all India quota; and (ii) 65 per cent of seats in M.B.B.S., B.D.S., B.S.M.S., B.A.M.S., B.U.M.S. and B.H.M.S. courses in non-minority educational institutions and 50 per cent of seats in minority educational institutions, or the seats as arrived at in accordance with the consensus between such institutions and the Government; (c) “Government schools” mean and includes Government schools, Corporation schools, Municipal schools, Adi Dravidar and Tribal Welfare schools, Kallar Reclamation schools, Forest Department schools and other schools managed by Government Departments; (d) “Students studied in Government schools” mean children who have studied from Sixth Standard to Higher Secondary Course in a Government school and qualifi ed in the National Eligibility-cum-Entrance Test. Explanation.— For the purpose of this defi nition, children belonging to weaker section and disadvantaged group who have studied upto eighth standard in a specifi ed category school or an unaided school, as per clause (c) of sub-section (1) of section 12 of the Right of Children to Free and Compulsory Education Act, 2009 and studied all remaining standards up to Higher Secondary Course in a Government school and qualifi ed in the National Eligibility-cum-Entrance Test, shall be deemed to be ‘Students studied in Government schools’; (e) “minority educational institution” means an educational institution recognized or declared as such by the Government, subject to such conditions as may be prescribed; (f) “M.B.B.S., B.D.S., B.S.M.S., B.A.M.S., B.U.M.S. and B.H.M.S. courses” mean the fi rst year of Bachelor of Medicine and Bachelor of Surgery, Bachelor of Dental Surgery, Bachelor of Siddha Medicine and Surgery, Bachelor of Ayurvedic Medicine and Surgery, Bachelor of Unani Medicine and Surgery and Bachelor of Homeopathic Medicine and Surgery; (g) “National Eligibility-cum-Entrance Test” means the Eligibilitycum-Entrance Test conducted by the authority designated under the Indian Medical Council Act, 1956, the Dentists Act, 1948, Indian Medicine Central Council (Minimum Standards of Education in Indian Medicine) Regulations, 1986 and the Homeopathy (Degree Course) Regulations, 1983 for admission to M.B.B.S., B.D.S., B.S.M.S., B.A.M.S., B.U.M.S. and B.H.M.S. courses, respectively; (h) “private school” means a school which is not a Government school.
Students studied in Government schools shall also be entitled to compete for the Government seats, other than those set apart on preferential basis, along with the students who studied in private schools.
Admission of students studied in Government schools on preferential basis under section 3 shall be made by following the reservation as per the law in force.
Notwithstanding anything contained in section 3, where adequate number of students studied in Government schools are not available for admission to the seats set apart on preferential basis, such unfilled seats shall be filled up with the students who studied in private schools
(1) The Government may, by notification, make rules for carrying out all or any of the purposes of this Act. (2) (a) All rules made under this Act shall be published in the Tamil Nadu Government Gazette, and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published. (b) All notifi cations issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are so published. (3) Every rule made, notifi cation or order issued under this Act shall, as soon as possible, after it is made or issued, be placed on the Table of the Legislative Assembly, and if, before the expiry of the session in which it is so placed or the next session, the Legislative Assembly makes any modifi cation in any such rule, notifi cation or order or the Legislative Assembly decides that the rule, notifi cation or order shall thereafter have eff ect only in such modifi ed form or be of no eff ect, as the case may be, so, however, that any such modifi cation or annulment shall be without prejudice to the validity of anything previously done under that rule, notifi cation or order.
If any difficulty arises in giving effect to any provisions of this Act, the Government may, by an order published in the Tamil Nadu Government Gazette, make such provisions not inconsistent with the provisions of this Act, as may be necessary or expedient for the purpose of removing the said difficulty: Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.
The Government may, from time to time, give such directions as it may deem fi t for giving effect to the provisions of this Act.