Medical Council of India (MCI) proposal to amend the Screening Test Regulations 2002, approved by Health Ministry- (Press Information Bureau) (13 Feb 2018)

MANU/PIBU/0278/2018

Law of Medicine

A common National Entrance Exam viz. National Eligibility cum Entrance Test has been made mandatory for admission to all medical courses in the country. Indian students can also pursue medical education abroad and have to qualify a Screening Test called Foreign Medical Graduates Exam (FMGE), for registration to practice in India after obtaining primary medical qualification (MBBS) overseas. It has come to notice that medical institutions / Universities of foreign countries admit Indian students without proper assessment or screening of the students' academic ability to cope up with medical education with the result that many students fail to qualify the Screening Test.

In this regard, the proposal of Medical Council of India (MCI) to amend the Screening Test Regulations, 2002, making it mandatory to qualify NEET to pursue foreign medical course has been approved by this Ministry.

Thus, the Indian Citizens / Overseas Citizen of India intending to obtain primary medical qualification from any medical institution outside India, on or after May 2018, shall have to mandatorily qualify the NEET for admission to MBBS course abroad. The result of NEET shall be deemed to be treated as the Eligibility Certificate for such persons, provided that such persons fulfils the eligibility criteria for admission to the MBBS course prescribed in the Regulations on Graduate Medical Education, 1997.

Tags : PROPOSAL AMENDMENT SCREENING TEST REGULATIONS