Andhra Pradesh un-aided Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dentral Professional Courses) Rules, 2003
Published vide Notification No. G.O. Ms. No. 47, Health, Medical & Family Welfare (E-2), 7th February, 2004
Last Updated 14th August, 2019 [ap330]
(i) "Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P.Act No. 5 of 1983).
(ii) "Competent Authority" means the Vice Chancellor. NTR University of Health Sciences, Andhra Pradesh, Vijayawada.
(iii) "Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to Professional Institutions offering P.G. Medical and Dental Courses in the State for Admissions in accordance with the rules laid down.
(iv) "Common Entrance Test" means, the examination conducted by NTR UHS for assigning rank or merit to candidates, which will be the basis for admission of the candidates into the Post Graduate Courses concerned in various Un-aided Minority Professional Institutions in the State.
(v) "Competent Authority Seats" means the seats earmarked from out of the sanctioned intake of seats in each course and in each College to be filled by the Committee for Admissions.
(vi) "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 Institutions in such manner as maybe prescribed by the Government or by the committee of admissions constituted by the competent authority.
(vii) "Inspecting Authority" means the Authority appointed by the Competent Authority for inspecting and scrutinising the Admissions of the candidates made in the Un-aided Minority Professional Institutions.
(viii) "Institutions" means, unless otherwise specifically mentioned, all the Un-aided Minority Professional Institutions imparting Professional Education in Medical and Dental courses.
(ix) "Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.
(x) "Local Candidate" means the candidate in relation to the local area as specified in Presidential Order.
(xi) "Qualified Candidate" in respect of seats to be filled by the 'Competent Authority' means the candidate who has appeared for the Entrance Test for Post Graduate course admission and has been assigned ranking in the Common merit list.
(xii) "Qualifying Examination" means the examination of the minimum qualification prescribed which entitles one to seek admission into the relevant Professional Post Graduate Course.
(xiii) Rule of reservation as defined by Social Welfare Department.
2. Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation fee) Act, 1983 (Act No. 5 of 1983) unless otherwise defined by the Government in Health Medical and Family Welfare Department or by the Competent Authority. 3. Allotment of seats.- The seats to be allotted in each Un-aided Minority Professional Institution under these Rules for Admission of Candidates shall be classified as follows, for the current academic year i.e. 2003-2004 only.(i) "Competent Authority Seats" (25% of the sanctioned in take of the seats):- These seats shall be filled up by the Competent Authority, duly following the A.P. Private Medical/Dental Colleges (Admissions into Post Graduate Medical/Dental Courses) Rules. 2003, and as amended from time to time.
(ii) "Management Seats" (75% of the sanctioned intake of the seats):- 75% of seats shall be reserved for allotment by the Management. The seats shall be filled by the Management, with the eligible candidates from amongst the Minorities only.
4. Allotment of seats. - The seat allotment cycle is appended to the G.O. as Annexure. 5. Un-filled seats. - The Un-filled seats will go to Competent Authority/NTR University of Health Sciences for filling up as per merit. 6. Authority for Admissions. - (i) Competent Authority Seats (25% of the total intake of the seats):-These seats shall be filled by the Committee for Admissions appointed by the "Competent Authority" under these Rules.(ii) Management Seats (75% of the total intake of the seats):- These seats shall be filled by the Management of the Minority Colleges.
7. Service Seats. - Service seats will be offered at Private College as per the service quota rules of State Government. In-service candidate will draw salary from his/her parent Department. The in-service candidate will, however, pay the tuition fee as any other non-service student is paying to the Private College. 8. Fees structure as follows for the current academic year 2003-2004 is only. -(i) Competent Authority setas:-
|
Per annum |
(ii)Management Seats. - These seats will be filled by the Management. No specific fee is suggested by the Government. The Management of the Institutions concerned shall fix a reasonable fee, taking into consideration the recurring and non-recurring expenditure.
9. Capitation fee. - The Management shall not charge any capitation fee or resort to collect any other amount in any form; other than fixed under rule 8(i) 10. Stipend. - No stipend will be paid to the P.G. students admitted in Private Medical/Dental Colleges, by the Management. The Management also shall not collect any amount as one time lumpsum stipend fee. They will be non- stipendary seats. However, students of in-service quota shall be eligible to get the stipend as per the existing rules of Government. 11. Submission of Bond by P.G. Student. - The Post Graduate student admitted shall give a bond to the Management for payment of total course fee of two/three years, if he/ she discontinues the course midstream. 12. Cut off date for admissions. - The Competent Authority, the Management of the concerned Private Unaided Minority Colleges shall close the admission process on such date as notified by the Competent Authority i.e. NTR UHS. Subsequent to this date no admissions in the Private Un-aided Minority Professional Institutions shall be made.Annexure
Seat Allotment Matrix
Cycle Year |
Management/Competent Authority |
75% : 25% |
Setas Allotted |
If One Seat is Sanctioned |
|||
1st Year |
Management |
75% |
1 |
|
Competent Authority |
25% |
- |
2nd Year |
Management |
75% |
- |
|
Competent Authority |
25% |
1 |
3rd Year |
Management |
75% |
1 |
|
Competent Authority |
25% |
- |
4th Year |
Management |
75% |
1 |
|
Competent Authority |
25% |
- |
If Two Seats are Sanctioned |
|||
1st Year |
Management |
75% |
2 |
|
Competent Authority |
25% |
- |
2nd Year |
Management |
75% |
1 |
|
Competent Authority |
25% |
1 |
3rd Year |
Management |
75% |
1 |
|
Competent Authority |
25% |
2 |
4th Year |
Management |
75% |
1 |
|
Competent Authority |
25% |
1 |
If three Seats are Sanctioned |
|||
1st Year |
Management |
75% |
2 |
|
Competent Authority |
25% |
1 |
2nd Year |
Management |
75% |
3 |
|
Competent Authority |
25% |
- |
3rd Year |
Management |
75% |
2 |
|
Competent Authority |
25% |
1 |
4th Year |
Management |
75% |
2 |
|
Competent Authority |
25% |
1 |
If Four Seats are Sanctioned |
|||
1st Year |
Management |
75% |
3 |
|
Competent Authority |
25% |
1 |
2nd Year |
Management |
75% |
3 |
|
Competent Authority |
25% |
1 |
3rd Year |
Management |
75% |
3 |
|
Competent Authority |
25% |
1 |
4th Year |
Management |
75% |
3 |
|
Competent Authority |
25% |
1 |
If Five Seats or more are sanctioned: |
|||
1. The pattern for four seats will be followed as above. |
|||
2. The remaining seats i.e. 1, 2 or 3, the pattern given for that as above will be followed. |