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Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

Published vide Notification No. G.O. Ms. No. 34, Higher Education (E.C.), Dated 11th June 2003

Last Updated 4th November, 2019 [ap317]

(a) "Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A. P. Act No. 5 of 1983)

(b) "Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to Unaided Minority Professional Institutions offering Engineering (Including Technology), Pharmacy and [***] in the State for Admissions in accordance with the provisions laid down".

(c) "Common Entrance Test" means EAMCET, the examination conducted for assigning rank or merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Under-Graduate Courses in various Unaided Minority Professional Institutions in the State.

(d) "Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.

(e) "Concerned Minority" means the Minority status (Linguistic or Religious) to which Minority Institution belongs;

(f) "Convenor of Admissions" means the Commissioner/Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission.

(g) "Convenor Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled by the Convenor of Admission.

(h) "Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled by the Management of the Unaided Minority Professional Institution,

(i) "Inspecting Authority" means the Authority/Officer appointed by the Competent Authority for inspecting and scrutinising the Admissions of the candidates made in the Unaided Minority Professional Institutions.

(j) "Institutions" means, unless otherwise specifically mentioned, all the Unaided Minority Professional Institutions imparting Professional Courses in Engineering (Including Technology), Pharmacy and [***].

(k) "Local area" means the territorial jurisdiction prescribed for identifying the local candidate:

(l) "Local Candidate" means the Candidate in relation to the local area as specified in Rule 8.

(m) "Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Course and has been assigned ranking in the Common Merit List under Rule 5 of the A. P. Common Entrance Test for entry into Engineering, [***], Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.

[(n) "Qualifying Examination" means the examination of the minimum qualification prescribed for passing of which entitles one to seek admission into the relevant Professional Course and as prescribed in the Andhra Pradesh Common Entrance test for entry into Engineering, Pharmacy, Agricultural, Medical and Dental Courses Rules, 2004.]

(o) "State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (A. P. Act No. 16 of 1988).

(p) "University" means the University concerned in which the particular courses are offered:

(ii) Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983.

(a) The admissions shall be made in the order of merit on the basis of the ranking assigned in EAMCET as per sub-rule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, [***], Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.

(b) The Unaided Minority Professional Institutions shall admit candidates as allotted by the "Convenor of Admissions" in terms of Rules laid herein.

(c) The total number of candidates to be admitted in each course in the Unaided Minority Professional Institutions shall not exceed the limits prescribed by the All India Council for Technical Education/ Government from time to time.

(d) The admission of the candidates made in various Unaided Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.

(i) The Candidate shall be of Indian Nationality.

(ii) The Candidate should have completed 16 years of age as on 31st December of the Academic year for which the admissions are being conducted.

[(iii) The candidate should have passed the qualifying examination (10+2) or equivalent on the date of his/her Counselling for admission, and secured a rank at Common Entrance Test conducted by the State and should also satisfy other conditions laid down in these Rules.

(iv) The Candidate should satisfy Local/ Non-local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as subsequently amended.

(i) Convenor Seats

(ii) Management Seats

(b) The Convenor seats shall be 30% of sanctioned intake of seats in each course in Un-Aided Minority Professional Institution, which shall be filled with eligible candidates on the basis of Rank obtained at EAMCET and by following Rules of Reservation laid down by the Government from time to time:

(c) The Management Seats shall be:

(i) 15% of the total intake of seats in each course in respect of Un-Aided Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs.

(ii) 55% of the total Intake of seats in each course in Un-Aided Minority Professional Institutions, which shall be filled with the concerned Religious/Linguistic Minority eligible candidates only on the basis of Rank, obtained at EAMCET [/EAMCET-AC] by following Merit Order and Transparency and eligibility condition at Rule 4(iv) and Rule of Reservation for Women.

(b) The Management Seats shall be filled by the Management of the Unaided Minority Professional Institution following the eligibility criteria and ensuring merit and transparency.

(i) Committee for Admissions shall be constituted with the following members to advise the Convenor of Admissions in the matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.

(a) Chairman of Andhra Pradesh State Council of Higher Education.

(b) Secretary of Andhra Pradesh State Council of Higher Education.

(c) Convenor of Admissions (Member-Convenor).

(d) Convenor of Admissions of the Previous year.

(e) Professor in-charge of Computer/ online systems in Admission camp.

(f) Two nominees of the Universities as nominated by the State Council.

(g) Commissioner/Director of Technical Education or his nominee.

(h) Special Invitee nominated by the State Council.

(ii) The Convenor of Admissions shall collect Rank lists of the qualified candidates of EAMCET prepared by the Convenor, EAMCET as per subrule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, [***], Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.

(iii) The Convenor of Admissions shall adopt on-line computerized system of Counselling either by following centralized or decentralized Counselling at various centres for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall prepare the programme of schedule for admissions, notify the programme of admissions and shall make all the necessary arrangements for manpower, Admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, Mobilization of Software etc., in consultation with the Admission Committee.

(iv) No Management of Unaided Minority Professional Institution shall call for applications for admission separately or individually for the Convenor seats.

(v) Candidates shall be called for Counselling and provisional allotment of Courses / Institutions shall be made in the order of merit assigned at EAMCET by following the Rules of Reservation including G.O.Ms.No. 550, H.E. dated 30-7-2001 issued by the Government from time to time and such allotment is only provisional.

(vi) The selection of candidates and allotment of Courses/Institutions in respect of Unaided Minority Professional Institutions shall also be solely on the basis of merit as adjudged by the rank obtained in the Entrance Test subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.

(vii) Once a candidate secures admission to a particular College/Institution based on his/her option no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained except as provided by the Convernor of Admissions.

[(viii)The candidates admitted into Un-Aided Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the Committee for fixation of Fee Structure constituted by the State Government.]

(ix) After completion of this stage of admissions the Convenor of Admissions shall hand over the remaining seats to the competent authority to fill them.

(x) All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of Admissions shall be entitled to cause verification of all the documents produced by the candidates.

[(B) To fill up management seats (15%): - 15% of the Management seats shall be filled up by the Management, keeping them open to all the eligible candidates for admission including candidates belonging to other States and Union Territories of India and the Non-Residents of India on the basis of either Rank obtained at EAMCET conducted by the State or EAMCET-AC conducted by Association of Colleges or Rank obtained at All India Engineering Entrance Examination conducted by the Central Board of Secondary Education. The vacant seats, if any may be filled up with candidates securing marks in the qualifying examination not less than 50% of marks in aggregate or in Group Subjects by ensuring merit and transparency.]

(C) To Fill up Management Seats (55%). - (a) For the 55% of seats to be filled by the Management with relevant Minority candidates (vide Rule 5(c) (ii) of these Rules) the procedure of admission as given below shall be followed in order to ensure transparency and merit.

(i) The Management of the Un-aided Minority Professional Institution shall decide the programme of admission and display it on the notice board of the college and also give wide publicity of the same.

(ii) The Management of the Unaided Minority Professional Institution shall issue a notification separately in respect of each college in all leading newspapers inviting applications from the relevant minority candidates desiring to seek admission in the College. The notification should contain cost of application, number of seats available for admission in each course, eligibility criteria, fee payable etc.,

(iii) The application forms shall be made available at a reasonable cost to the candidates from the sales counters of the college concerned and also at the offices mentioned below for accessibility and Transparency.

(a) Principal Secretary to Government, Minority Welfare Department

(b) Commissioner of Technical Education, and

(c) Secretary, Andhra Pradesh State Council of Higher Education

(iv) The filled in applications shall be received on or before the prescribed last date by the same authorities/ offices which have supplied the blank applications.

(v) A register shall be maintained to account for the sale of applications and receipt of filled in applications, entering the name of the candidate with his signature and the date of receipt and the signature of the officer who is in-charge of the register.

(vi) An acknowledgement shall be issued for the receipt of filled in application to each of the candidate.

(vii) The Management shall arrange to collect the filled in applications from other offices mentioned above and shall prepare merit order of all the candidates who have applied for admission on the basis of the rank obtained at EAMCET.

(viii) The list of candidates selected for Counselling and allotment of seats shall be displayed on the notice board of the college/Websites of the Institute, Convenor of EAMCET [/EAMCET-AC] and State Council and also the candidates shall be intimated individually of the date and time of Counselling with all the information like the fee payable at the time of admission in the form of cheque/ DD and also other instructions to be followed for the purpose of admission.

(ix) The candidates selected for admission after Counselling shall be directed to pay the prescribed fee on the date of Counselling and a list of all the admitted candidates shall be displayed on the notice board of the college and it shall be communicated within seven days to the competent authority, Commissioner of Technical Education and Principal Secretary to Government, Minority Welfare Department.

(x) If any vacancies arise after completing the first round of Counselling, they shall be displayed on the notice board of the college and the procedure of admission laid in (viii) and (ix) above shall be repeated to fill up the vacancies.

(xi) The vacant seats still if any, shall be filled by the Management of the College with eligible non-minority candidates following rule of reservation.

(b) After completion of admissions, each Unaided Minority Professional Institution shall submit to the Competent Authority, the statements containing full particulars of candidates, admitted under the sub-rules at (A) and (B) above within two weeks from the date of completion. The Competent Authority shall verify the correctness of admissions through the inspecting authority and if any irregularity is noticed it shall call upon such professional Institution to rectify the same.

(c) If it is found that no steps were taken by the Management to rectify the irregularities in admissions made by them, penal action shall be initiated against the Management of the college.

(d) The competent authority shall fix the cut-off dates for the Management to complete the above process and to submit the lists of admitted candidates.

1. Region-wise reservation of seats. - (a) Admission to 85% of the "Convenor seats" in each Course shall be reserved for the local candidates and the remaining 15% of the "Convenor seats" shall be un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.

(b) Admission to 85% of the "Management Seats" mentioned in Rule 7(C) above shall be reserved for local candidates.

i. The Local Areas means:

1. The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local area (Telangana).

2. The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local area (Andhra).

3. The part of the State comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local area (Rayalaseema).

ii. The Local Candidate means:

(A) A candidate for admission shall be regarded as a local candidate in relation to a local area.

(a) If he has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examination OR

(b) Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination he has not studied in any Educational Institutions, if he has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he appeared or as the case may be first appeared.

(B) A candidate for admission to the Course who is not regarded as local candidate under clause (a) in relation to any local area shall.

(a) If he has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to.....

(i) Such local area where he has studied for the maximum period out of said period of seven years.

OR

(ii) Where the period of his study in two or more areas are equal, such local area, where he has studied last in such equal period.

OR

(b) If, during the whole or any part of seven consecutive academic years ending with the academic year in which he appeared or as case may be first appeared for the relevant qualifying examination he has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to....

(i) Such local area where he has resided for the maximum period out of the said period of seven years. OR

(ii) Where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.

OR

(C)The following categories of candidate are eligible to apply for admission to the remaining 15% of un-reserved seats:

(a) All the candidates eligible to be declared as local candidates

(b) Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent have resided in the State for a total period often years excluding period of employment outside the State.

(c) Candidates who are children of parents who are in the employment (c) of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(d) Candidates who are spouses of those ion the employment of the State or Central Government Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognised by the Government or University OR other competent authority and similar quasi-Government Institutions within the State.

(D) If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled if it had not been reserved.

Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.

(2) Reservation of seats for SC/ST/BC Communities. - (a) 15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Caste as shown below:

(b) 6% of seats in each course in each Institution shall be reserved for the candidates belonging to the Scheduled Tribes.

(c)25% seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four groups of Backward classes as shown below:

Group 'A' - 7%

Group 'B' - 10%

Group 'C' - 1%

Group 'D' - 7%

(d) No candidate seeking reservation for admission under the above categories be allowed to participate in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt., and issued by the Revenue Authorities in the Govt, (vide G.O.Ms.No. 58, Social Welfare (J) Department, dated 12-5-1997)

(3) Reservation for Special Categories. - (a) Seats shall also be reserved in each course of an institution, for the following categories, to the extent indicated against them.

(i) Physically Handicapped (PH) - There shall be 3% (three per cent) horizontal reservation in each category (OC, BC, SC, ST) for Visually handicapped/ hearing impaired/orthopaedically Handicapped (each 1%) (one per cent)

(ii) Children of Armed Forces Personnel (CAP) - 2% (two per cent) for the children of armed persons i.e., Ex-servicemen, Defence Personnel including the Children of Border Security Force and the Central reserve police force personnel residing in Andhra Pradesh for a minimum period of 5 years.

(iii) National Cadet Corps (NCC) -1% (one per cent) for National Cadet Corps candidates.

(iv) Sports and Games (SP) - 1/2% (half per cent) for Sports and Games candidates.

Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convener of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities:

(i) NCC-To the Director of NCC, Andhra Pradesh.

(ii) Sports & Games - To the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP).

(iii) Physically Handicapped - To The Director, Medical & Heath Services, A. P.

(iv) CAP - To The Director, Sainik Welfare Board of A. P.

(b) The priorities in respect of the special categories mentioned above in items above shall be in accordance with Government Orders issued from time to time.

(4) Reservation of seats of women. - There shall be a reservation of 33¹/₃% of seats in favour of women candidates in each course and in each category (OC/SC/ST/ BC/CAP/NCC/PH/SP)

(1) A uniform fee of Rs. 22,000/- (Rupees twenty-Two Thousand only) per student per annum shall be payable by the candidates admitted in Un-Aided Minority Professional Institutions offering Engineering (Including Technology) [***] and Pharmacy Courses under both the Convenor Seats (30%) and Management seats (55%).

(2) The Managements may charge upto a fee of Rs. 75,000/- per student per annum for the 15% seats under the management quota.

(3) The Management shall not collect any other fees in the name of Development Fee, Building Fee, Infrastructure Development Fee etc., except Refundable Deposits like Library Deposit, Laboratory Deposit etc., and shall not charge any capitation fees or resort to profiteering in accordance with the judgment of the Supreme Court cited above.

(4) The fee structure of the courses shall be reviewed by the Government once in two years.

(5) The candidates who were admitted in the colleges prior to the academic year 2003-2004 shall continue to pay the fees at the rate existing at the time of their admission.

(ii) The candidates who were admitted in the colleges prior to the academic year 2003-2004 shall continue to pay the fees at the rate existing at the time of their admission.]