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      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Seat Sharing and Admissions.
      • 4. Procedure for Grant of Admissions into PG (Medical, Dental & Super Specialty) Courses under the Management Quota Seats.
      • 5. Fee Structure.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 1. Short title, application and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admissions.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 1. Short title Applicability and Commencement.
      • 2. Definitions.
      • 3. Constitution, Composition, Disqualification and Functions of admission and fee regulatory committee.
      • 4. Fee Fixation.
      • 5. General.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats: University/ Government/Private Aided Colleges of Education.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Reservation of seats for InService Candidates/Candidates sponsored by other State Governments/Union Territories.
      • 9. Fee for B.Ed. Colleges.
      • 10. Penalty for irregular admissions.
      • 11. Transitory Provision.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Method of Admissions.
      • 5. Aided NonMinority Colleges.
      • 6. Unaided nonMinority Colleges.
      • 7. University/Government Colleges of Education.
      • 8. State Vide Institutions.
      • 9. Admission Process to fill up the Convener's seats.
      • 10. Admission Process to fill up Management Seats in UnAided NonMinority Colleges.
      • 11. Approval of Admissions.
      • 12. Categories exempted from Ed.CET.
      • 13. Reservation of seats for inservice candidates.
      • 14. Reservation of Seats for SC/ST/BC Communities.
      • 15. Reservation for Special Categories (NCC/Sports/CAP/PH).
      • 16. Penalty for irregular admission made under Management Quota.
      • 1. Short title and applicability.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats and Procedure of Admissions for the year 2003-2004 only.
      • 6. Rules of Reservation for admission.
      • 7. Fee for B.P.Ed./U.G.D.P.Ed Colleges.
      • 8. Admission Process In Minority Colleges.
      • 9.
      • 10. Penalty for irregular admissions made under Management Quota.
      • 1. Short title Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the EAMCET.
      • 4. Engineering, Agricultural and Medical Common Entrance Test (EAMCET).
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution of EAMCET Committee.
      • 7. Functions of the EAMCET Committee.
      • 8. Functions of the Chairman of the Committee.
      • 9. Functions of the Convenor of the Committee.
      • 10. Funds for the conduct of the Test.
      • 11. Special Direction from the Government.
      • 1. Short Title Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the EAMCET/EAMCETAC.
      • 4. Engineering, Agricultural and Medical Common Entrance Test (EAMCET).
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution of EAMCET Committee.
      • 7. Functions of the EAMCET Committee.
      • 8. Functions of the Chairman of the EAMCET Committee.
      • 9. Functions of the Convenor of the EAMCET Committee.
      • 10. Funds for the Conduct of the EAMCET.
      • 11. Engineering, Agricultural and Medical Common Entrance TestConducted by Association of Colleges (EAMCETAC).
      • 12. Functions of Committee of EamcetAC.
      • 13. Funds for the conduct of EAMCETAC.
      • 14. Special Direction from the Government.
      • 1. Short Title Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the EAMCET / EAMCET AC candidates satisfying the following requirements shall be eligible to appear for EAMCET / EAMCET AC.
      • 4. Engineering, Agricultural and Medical Common Entrance test (EAMCET).
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution of EAMCET Committee.
      • 7. Functions of the EAMCET Committee.
      • 8. Functions of the Chairperson of the EAMCET Committee.
      • 9. Functions of the Convenor of the Eamcet Committee.
      • 10. Funds for the conduct of the EAMCET.
      • 11. Engineering, Agriculture and Medical Common Entrance Test conducted by Association of colleges (EAMCET AC).
      • 12. Functions of Committee of EAMCET.
      • 13. Funds for the conduct of EAMCETAC.
      • 14. Special direction from the Government.
      • 1. Short Title Commencement and Applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the PECET.
      • 4. Scheme for the Common Entrance Test.
      • 5. Physical Education Common Entrance Test (PECET).
      • 6. Preparation of the Merit list and assigning ranking.
      • 7. Constitution of PECET Committee.
      • 8. Functions of the PECET Committee.
      • 9. Functions of the Chairman of the Committee.
      • 10. Functions of the Convenor of the Committee.
      • 11. Funds for the conduct of the Test.
      • 12. Special Direction from the Government.
      • 1. Short title and applicability.
      • 2. Definitions.
      • 3. Eligibility for appearing to the Ed.CET or Ed.CETAC.
      • 4. Education Common Entrance Test (Ed.CET).
      • 5. Preparation of the Merit List and assigning rank in (Ed.CET).
      • 6. Constitution of Ed.CET Committee.
      • 7. Functions of the Ed.CET Committee.
      • 8. Functions of the Chairman of the Ed.CET Committee.
      • 9. Functions of the Convener of the Ed.CET Committee.
      • 10. Funds for the conduct of the Ed.CET.
      • 11. Special Direction from the Government.
      • 12. Education Common Entrance Test Conducted by Association of Colleges of Education (Education Common Entrance Test of Association of Colleges).
      • 13. Functions of Committee of Ed.CETAC.
      • 14. Funds for the conduct of Ed.CETAC.
      • 15. Special direction from Permanent Committee.
      • 16. Adoption of own admission procedure.
      • 1. Short title and applicability.
      • 2. Definitions.
      • 3. Eligibility for appearing to the LPCET or LPCETAC.
      • 4. Language Pandits Common Entrance Test (LPCRT).
      • 5. Preparation of merit list am assigning rank in LPCET.
      • 6. Constitution of LPCET Committee.
      • 7. Functions of the LPCET Committee.
      • 8. Functions of the Chairman of the LPCET Committee.
      • 9. Functions of the Convener of the LPCET Committee.
      • 10. Funds for the conduct of the LPCET.
      • 11. Special Direction from the Government.
      • 12. Language Pandits Common Entrance Test.
      • 13. Functions of the Committee of LPCETAC.
      • 14. Funds for the conduct of LPCET AC.
      • 15. Special direction from Permanent Committee.
      • 16. Adoption of owner admission procedure.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Regulation of admission into educational institutions.
      • 3A. Special provision in respect of unaided private educational institutions.
      • 4. Special provision in respect of minority educational institutions.
      • 4A. Special provision in respect of NonResident Indian Students.
      • 5. Collection of capitation fee prohibited.
      • 6. Manner of giving donations.
      • 7. Regulation of fees.
      • 8. Application of Chapter XI of Act of 1982.
      • 8A. Exemption.
      • 9. Penalties.
      • 10. Offences by companies.
      • 11. Power to enter and inspect.
      • 12. Act to override other laws.
      • 13. Protection of acts done in good faith.
      • 14. Amendment to the Act 1 of 1982.
      • 15. Power to make rules.
      • 16. Repeal of Ordinance 3 of 1983.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats for D.Ed. Course.
      • 4. Eligibility criteria for Admission.
      • 5. Methods of Admission.
      • 6. Procedure of Admission.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Elementary Teacher Education Institution.
      • 9. Penalty for irregular admission.
      • 1. Shot title, applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the ECET/ECETAC.
      • 4. Engineering Common Entrance test (ECET).
      • 5. Subjects for Common Entrance Test.
      • 6. Preparation of the Merit List and Assigning ranks in ECET.
      • 7. Constitution of ECET Committee.
      • 8. Functions of the ECET Committee.
      • 9. Functions of the Chairman of the ECET Committee.
      • 10. Functions of the Convener of the ECET Committee.
      • 11. Funds for the conduct of the ECET.
      • 12. Engineering Common Entrance Test for Diploma Holders Conducted by Association of Colleges ECETAC.
      • 13. Constitution of Committee of ECETAC.
      • 14. Functions of Committee of ECETAC.
      • 15. Funds for the conduct of ECETAC.
      • 16. Special Direction from the Government.
      • 1. Short Title, Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the ECETFDH/ECETFDHAC.
      • 4. The Engineering Common Entrance Test (EcetFDH).
      • 5. Subjects for Common Entrance Test.
      • 6. Preparation of the Merit List and Assigning ranks in ECET (FDH).
      • 7. Constitution of ECETFDH Committee.
      • 8. Functions of the ECETFDH Committee.
      • 9. Functions of the Chairman of the ECETFDH Committee.
      • 10. Functions of the Convener of the ECETFDH Committee.
      • 11. Funds for the conduct of the ECETFDH.
      • 12. Engineering Common Entrance Test for Diploma Holders Conducted by Association of Colleges ECETFDHAC.
      • 13. Constitution of Committee of ECETFDHAC.
      • 14. Functions of Committee of ECETFDHAC.
      • 15. Funds for the conduct of ECETFDHAC.
      • 16. Special Direction from the Government.
      • 1. Short tile applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the ECETFDH.
      • 4. The Engineering Common Entrance test (ECET/FDH).
      • 5. Subjects for Common Entrance Test.
      • 6. Preparation of the Merit List and assigning ranking.
      • 7. Constitution of ECEFDH Committee.
      • 8. Functions of the ECEFDH Committee.
      • 9. Functions of the Chairman of the Committee.
      • 10. Functions of the Convener of the Committee.
      • 11. Funds for the conduct of the Test.
      • 12. Removal of Difficulty.
      • 13. Special Direction from the Government.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admission.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Govt. Medical and Dental Colleges.
      • 11. Compulsory Rural Service.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions to Category A Seats (Competent Authority Seats 97% of the Sanctioned intake of seats) and Category B Seats (Self Financing Seats3% of the Sanctioned intake of seats).
      • 6. Procedure for Admissions.
      • 7. Cut off date for admissions.
      • 8. Rides of Reservation for admission.
      • 9. Fees.
      • 1. Short title and Applicability.
      • 2. Definition.
      • 3. Eligibility.
      • 4. Entrance Test.
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution and functions of ICET Committee.
      • 7. Funds for the conduct of the Test.
      • 8. Special directions from the Government.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Categories exempted from LPCET.
      • 9. Fee for Pandit training Colleges.
      • 10. Penalty for irregular admissions.
      • 11. Transitory Provision.
      • 1. Short title and Applicability.
      • 2.
      • 3. Eligibility criteria for admissions.
      • 4. Method of Admissions (General).
      • 5. Fees.
      • 6. Categories exempted from LPCET 2004.
      • 7. Admission process to fill up the Convener's seats.
      • 8. Reservation of Seats for SC/ST/BC Communities.
      • 9. Reservation for special categories.
      • 10. Admission Process to fill up 55%/ 70% Seats in Unaided/Aided Minority Pandit Training Colleges.
      • 11. Penalty for irregular admissions made by the Private Managements.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats.
      • 6. Procedure for admissions filling up convenor seats.
      • 7. Rules of Reservation for admission.
      • 8. FEE for 3 year and 5 year LL.B./B.L.
      • 1. Short title applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility for appearing to the PECET/PECETAC.
      • 4. Scheme for the Conduct of PECET.
      • 5. Scheme for award of incentive marks: Maximum 100 marks.
      • 6. Physical Education Common Entrance Test (PECET).
      • 7. Preparation of the Merit List and assigning rank for PECET.
      • 8. Rank Cards for PECET.
      • 9. Constitution of PECET Committee.
      • 10. Functions of the PECET Committee.
      • 11. Functions of the Chairperson of the PECET Committee.
      • 12. Functions of the Convenor of the Committee.
      • 13. Funds for the conduct of PECET.
      • 14. ReExamination of PECET.
      • 15. Physical Education Common Entrance TestConducted by Association of Colleges of Physical Education (PECETAC).
      • 16. Results.
      • 17.
      • 18. Funds for the conduct of PECETAC.
      • 19. ReExamination of PECETAC.
      • 20. Percentage of Seats to be filled by the Convener and the Management.
      • 1. Short title, applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the PACET and PACETAC.
      • 4. Planning and Architecture Common Entrance Test (PACET).
      • 5. Preparation of the Merit List and Assigning Rank.
      • 6. Constitution of PACET Committee.
      • 7. Functions of the PACET Committee.
      • 8. Functions of the Chairman of the PACET Committee.
      • 9. Functions of the Convener of the PACET Committee.
      • 10. Funds for the Conduct of the PACET.
      • 11. Planning and Architecture Common Entrance Test Conducted by Association of Colleges PACETAC.
      • 12. Funds for the Conduct of PACETAC.
      • 13. Removal of Doubts.
      • 14. Special Direction from the Government.
      • 1. Short title applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing in the PGECET/PGECETAC.
      • 4. Post Graduate Engineering including Technology/Pharmacy / Architecture and Planning Common Entrance Test (PGECET).
      • 5. Preparation of the Merit List and assigning rank in PGECET.
      • 6. Constitution of Committee of PGECET.
      • 7. Functions of the PGECET Committee.
      • 8. Functions of the Chairperson of the PGECET Committee.
      • 9. Functions of the Convenor of the PGECET Committee.
      • 10. Funds for the conduct of the PGECET.
      • 11. Post Graduate Engineering including Technology/Pharmacy / Architecture and Planning Common Entrance Test of Association of Colleges (PGECETAC).
      • 12. Special Direction from the Government.
      • 1. Short Title applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing in the PGLCET/ PGLCETAC.
      • 4. Post Graduate Law Common Entrance Test (PGLCET).
      • 5. Preparation of the Merit List and assigning rank in PGLCET.
      • 6. Constitution of Committee of PGLCET.
      • 7. Functions of the PGLCET Committee.
      • 8. Functions of the Chairperson of the PGLCET Committee.
      • 9. Functions of the Convenor of the PGLCET Committee.
      • 10. Funds for the conduct of the PGLCET.
      • 11. Post Graduate LAW Common Entrance Test of Association of Colleges (PGLCETAC).
      • 12. Special Direction from the Government.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Unfilled seats.
      • 5. Admission Process.
      • 6. Fee Structure.
      • 7. Capitation Fees.
      • 8. Submission of Bond by Super Speciality students.
      • 9. Cut off date for admissions.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Allotment of seats on rotation basis.
      • 5. Unfilled seats.
      • 6. Authority for admissions.
      • 7. Rule of reservation shall not apply for admission to Super Speciality (2nd P.G.) courses.
      • 8. Stipend.
      • 9. Submission of Bond by P.G. students.
      • 10. Fee Structure.
      • 11. Cut off date for admissions.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Method of Admissions.
      • 5. AidedMinority Colleges of Education.
      • 6. Unaided Minority Colleges of Education.
      • 7. Admission Process to fill up the Convener's seats.
      • 8. Admission Process to fill up Management Seats in Minority Colleges.
      • 9. Approval of Admissions.
      • 10. Reservation of Seats For SC/STJ BC Communities.
      • 11. Reservation for Special Categories (NCC /Sports/CAP/ PH).
      • 12. Penalty for irregular admission made under Management Quota.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Bridge Courses.
      • 9. Fee for Professional Institutions offering Engineering (including Technology) and Pharmacy Courses.
      • 10. Transitory Provision.
      • 1. Short Title applicability and commencement.
      • 2. Definitions.
      • 3. Rounding of decimal fraction marks to next highest whole number.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats.
      • 6. Authority of Admissions for Convenor Seats & Management Seats.
      • 7. Procedure of Admissions.
      • 8. Rules of Reservation for Admission.
      • 9. Fee for MBA and MCA Courses.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Professional Institutions offering MBA/MCA courses.
      • 9. Transitory Provision.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Professional Institutions offering Post Graduate Engineering, including Technology/ Pharmacy/ Architecture and Planning Courses courses.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Professional Institutions offering Post Graduate Law (LLM/ML) Courses.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of Seats.
      • 5. Preparation of the merit list and assigning State Architecture Rank (SAR).
      • 6. Method of Admission.
      • 7. Procedure of Admissions.
      • 8. Rules of Reservation for admission.
      • 9. Funds for the conduct of the Admissions.
      • 10. Fee for Professional Institutions offering B.Arch course.
      • 11. Penalty for violation of rules.
      • 1. Short Title, Applicability and Commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats and Authority of Admission for Convener Seats and Management Seats.
      • 6. Procedure of Admissions.
      • 7. Fee for Planning and Architecture Courses.
      • 8. Rules of Reservation for admission.
      • 1. Short Title applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for professional Institutions offering B. Arch/B.Planning Courses.
      • 9. Transitory provision.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions to Category A&B Seats, Category C Seats, Category D Seats and Category E Seats.
      • 6. Procedure of Admissions.
      • 7. Cut off date for admissions.
      • 8. Rules of Reservation for admission.
      • 9. (i) Fee for Medical Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for Admission.
      • 7. Cut off date for admissions.
      • 8. Fees for Private Unaided Minority Medical and Dental Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for Admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Private Unaided Minority Medical & Dental Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for Admissions.
      • 7. Cut off date for admissions.
      • 8. Rules of Reservation for Admissions.
      • 9. Fees for Private Unaided Minority medical & Dental Colleges.
      • 1. Short title, applicability and commencement.
      • 2.
      • 3. Allotment of seats.
      • 4. Allotment of seats on rotation basis.
      • 5. Unfilled seats.
      • 7. Service Seats.
      • 8. Fees Structure.
      • 9. Capitation fees.
      • 10. Procedure to regulate, in case the 50% ceiling exceeds.
      • 11. Stipend.
      • 12. Submission of Bond by P.G. Student.
      • 13. Cut off date for admissions.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions to CategoryA seats, CategoryB seats and CategoryC Seats.
      • 6. Procedure of Admissions.
      • 7. Cut off date for admissions.
      • 8. Rules of Reservation for admission.
      • 9. (i) Fee for Private Unaided NonMinority Medical Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Private Unaided NonMinority Ayush Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for admissions.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Private Unaided NonMinority Medical and Dental Colleges.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Engineering (including Technology) / Pharmacy Colleges.
      • 9. Transitory Provision.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Unfilled seats.
      • 5. Admission Process.
      • 6. Fee structure.
      • 7. Capitation fees.
      • 8. Submission of Bond by P.G. Student.
      • 9. Cut off date for admissions.
      • 1. Short title, and applicability and commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility Criteria for Admission.
      • 5. Allotment of Seats.
      • 6. Authority of Admissions for Convenor Seats and Management Seats.
      • 7. Procedure of Admissions.
      • 8. Rules of Reservation for admission.
      • 9. Fee for Engineering (Including Technology/Architecture/Pharmacy Colleges.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Engineering (including Technology) / Pharmacy Colleges.
      • 9. Transitory Provision.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment Of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure Of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Penalty for violation of rules.
      • 9. Fee for Engineering (including Technology) / Pharmacy Colleges.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Penalty for violation of rules.
      • 9. FEE for Engineering (including Technology) /Pharmacy Colleges.
      • 1. Short Title and Applicability and Commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility Criteria for Admission.
      • 5. Allotment of Seats.
      • 6. Authority of Admissions for Convenor Seats.
      • 7. (A) Procedure of Admissions to fill up Convenor Seats (95%).
      • 8. Rules of Reservation for admission.
      • 9. Fees.
      • 1. Short title, applicability and Commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Allotment of seats.
      • 5. Unfilled seats.
      • 6. Authority for Admissions.
      • 7. Service Seats.
      • 8. Fees structure as follows for the current academic year 2003-2004 is only.
      • 9. Capitation fee.
      • 10. Stipend.
      • 11. Submission of Bond by P.G. Student.
      • 12. Cut off date for admissions.
      • 1. Short title, Applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility.
      • 4. Entrance Test.
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution and functions of ICET Committee.
      • 7. Funds for the conduct of the Test.
      • 8. Removal of Doubts.
      • 9. Special directions from the Government.
      • 1. Short title and applicability.
      • 2. Number of Seats.
      • 3. Reservations.
      • 4. Reservation in favour of local candidates.
      • 5. Local Area.
      • 6. Local Candidate.
      • 7. The following categories of candidates are eligible to apply for admission to the 15% of Unreserved Seats.
      • 8. Notification.
      • 8A. Applications.
      • 9. Eligibility for Admission.
      • 10. Entrance Test.
      • 11. Constitution of Entrance Test Committee.
      • 12. Constitution of Valuation Committee.
      • 13. Merit List.
      • 14. Constitution of Selection Committee.
      • 15. Conditions of Admission.
      • 16. Attendance.
      • 17. Private Practises.
      • 18. Accommodation.
      • 19. Stipends.
      • 20. Commencement of the Course.
      • 21. Closure of Admission.
      • 22. Period of Study.
      • 23. Medium of Instruction.
      • 24. Powers of the Principal.
      • 25. Power to amend Rules and Review Selection or Cancellation of Admission of candidates.
      • 26. InService candidates.

Andhra Pradesh Un-aided Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules, 2004

Published vide Notification No. G.O. Ms. No. 185, Health, Medical and Family Welfare (EI), dated 30.6.2004

Last Updated 21st August, 2019 [ap343]

Whereas the Hon'ble Supreme Court in TMA Pai foundation case *and Islamic Academy of Education and another v. State of Karnataka and others **laid down the procedures to be followed in admissions in professional courses which includes in Medical and Dental Colleges and while allowing the Minority and Non-Minority Institutions to evolve mechanism for admission into their colleges and fees structure, the Hon'ble Supreme Court has also categorically held that merit shall not be sacrificed and merit only be the basis for the purpose of admissions: and

* 2002 (8) Supreme 62 = 2002 (6) ALT 35 (D.N.).

** 2003 (6) Supreme 303.

No. G.O. Ms. No. 185. - Therefore, in exercise of powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act No. 5 of 1983) and in supersessions of the Andhra Pradesh Unaided Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules. 2003, issued in G.O.Ms. No. 488, HM & FW (El) Department, dated 05-09-2003, the Governor of Andhra Pradesh hereby makes the following Rules for admissions into Under Graduate Professional Courses in Medical and Dental in Un-aided Minority Professional Institutions in the State.

1. Short title applicability and commencement. - (i) These rules may be called the Andhra Pradesh Un-aided Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules. 2004.

(ii) They shall apply to all Un-aided Minority Professional Institutions imparting Under-Graduate Professional Courses in Medical and Dental Courses for which admissions shall be made to the "Competent Authority Seats" in such manner as specified in these rules.

(iii) These rules shall come into force from the academic year 2004-2005.

2. [Definitions]. - (1) In these rules, unless the context otherwise requires;

(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) "Competent Authority" means the Vice-Chancellor, NTR University of Health Sciences, Andhra Pradesh, Vijayawada.

(c) "Committee for admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to Professional Institutions offering Medical and Dental Courses in the State for admissions in accordance with the provisions laid down".

(d) "Common Entrance Test" means EAMCET and Common Entrance Test- conducted by Association of Colleges (CET-AC), the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates into the first year of concerned under-Graduate Courses in various Un-aided Minority Professional Institutions in the State

(e) "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 of Admissions.

(d) "Competent Authority Seats for minority candidates" 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 of admissions with the candidates belonging to the concerned minority.

(g) "EAMCET Ranking Based Management Seats for Minority Candidates" means the seats earmarked from out of the sanctioned intake of the seats in each course and in each college to be filled by the Competent Authority with a 'nominee of the Management with the concerned Minority students.

(h) "EAMCET Ranking Based Management seats for General Category" 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 of admissions constituted by the Competent Authority with a nominee of the Management of the Minority Institution.

[(i) "Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled by the manner as prescribed in these rules to words Management quata.]

(j) "Inspecting Authority" means the Authority appointed by the Competent Authority for inspecting and scrutinizing the admissions of the candidates made in the Unaided Minority Professional Institutions.

(k) "Institutions" means, unless otherwise specifically mentioned, all the Un-aided Minority Professional Educational Institutions in Medical and Dental Courses.

(l) "Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.

(m) "Local Candidate" means the candidate in relation to the local area as specified in Rule 9(B).

(n) "Qualified candidate" in respect of seats to be filled by "Competent Authority" means the candidate who has appeared for the Common Entrance Test for admission into the relates Professional Course and has been assigned ranking in the Common Merit List as per the Rule 5 of Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004 issued in G.O.Ms.No. 16, Higher Education (EC) Department, dated 25-02-2004.

(o) "Qualified Candidate" in respect of Management seats shall be the candidate assigned ranking in Common Entrance Test conducted by the Association of Managements or assigned rank in the merit list prepared by the college out of the applications received as the case may be who shall be eligible for admission in E-category seats.

(p) "Qualifying Examination" means the examination of the minimum qualification prescribed for passing of which entitles one to seek admission into the relevant Professional Courses.

(2) 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.P. Act 5 of 1983) unless otherwise defined by Government in Health Medical and Family Welfare Department or by the Competent Authority.

3. Eligibility Criteria for Admission. - Admission into various courses in different Professional Educational Institutions shall be governed by the rules of admission prescribed herein the eligibility criteria for admission into Medical and Dental Courses shall be as mentioned below:

(a) Nationality and Domicile. - The candidates should be Indian Nationals and should satisfy Local, Non-Local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as amended in G.O. (P) No. 646 Education (W) Department, dated 10-07-1979.

(b) The above clause (a) Nationality and Domicile is not applicable for the category-E seats filled by the Management.

(c) Age Limit. - Candidates should have completed the age of seventeen years on or before 31 st December of the year of admission.

(d) Educational Qualifications. - The Candidates should pass two years intermediate examination (10+2 pattern) or equivalent examination with Physics, Chemistry, Botany, Zoology and English individually and must have obtained a minimum of 50% marks taken together in Physics, Chemistry, Botany and Zoology at the qualifying examination. In respect of candidates belonging to Schedule Caste and Scheduled Tribes, and the Backward Classes the marks obtained shall be a minimum of 40% marks taken together in Physics, Chemistry, Botany and Zoology.

4. 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:-

(i) Category-A - (25% of the sanctioned in take of the seats) - Competent Authority Seats for General Students: These seats shall be filled up through counseling by the Competent Authority as per merit/ranking obtained EAMCET for that year duly following Rules of Reservation.

(ii) Category - B (25% of the sanctioned intake of the seats) - Competent Authority Seats for Minority Candidates: These seats shall be filled with the concerned Minority candidates through counseling by the Competent Authority as per merit from the students who have passed the common entrance test, held by the State (EAMCET) for that year.

(iii) Category - C (15% of the sanctioned intake of the seats) - EAMCET Ranking Based Management seats for the Minority Candidates: - The seats shall be filled through counseling by the Committee for Admissions appointed by the Competent Authority as per merit from the candidates who have qualified at the common entrance test, EAMCET held by the State for that year [......]' as agreed to by the A.P. Private Medical and Dental Colleges Managements Association, Hyderabad.

(iv) Category -D (10% of the sanctioned intake of the seats) - EAMCET Ranking Based Management seats for the General Candidates:- The seats shall be filled through counseling by the Committee for Admissions appointed by the Competent Authority as per merit from the candidates who have qualified at the common entrance test, EAMCET held by the State for that year and following the rules of reservation as agreed to by the A.P. Private Medical and Dental Colleges Managements Association, Hyderabad.

(v) Category - E (25% of the sanctioned intake of the seats) - Management Seats: - The seats shall be filled by the Managements of individual Colleges or Committee of Managements in the order of merit based on the applications received following a transparent procedure as specified in these rules.

5. Authority for Admissions. - (a) Category-A Seats: All the Competent Authority Seats under this category shall be filled by the Committee for Admissions appointed by the Competent Authority under these Rules.

(b) Category-B Seats: These Seats shall be filled by the Committee for admissions appointed by the Competent Authority under these Rules.

(c) Category-C Seats: These seats shall be filled by the Committee of admissions appointed by Competent Authority under these rules which shall include a nominee of the A.P. Private Medical and Dental Colleges Managements Association.

(d) Category-D Seats: These seats shall be filled by the Committee of admissions appointed by Competent Authority under these rules which shall include a nominee of the A. P. Private Medical and Dental Colleges Managements Association.

(e) Category-E Seas: These seats shall be filled by the Managements of individual Colleges or Committee of Managements under these rules.

6. Procedure for Admissions. - (A) To fill up Competent Authority Seats: (Category-A & B-50% of the sanctioned intake of the seats)

(i) Committee for admissions shall be constituted by the Competent Authority under these rules.

(ii) The Competent Authority shall issue an advertisement calling for a single application in the prescribed form from the eligible qualified candidates who have been assigned ranking in the Common Entrance Test, desirous of seeking admission in Private Un-aided Non-Minority/Minority Colleges and also Private Colleges in respect of seats to be filled by the Competent Authority.

(iii) The candidates who are qualified to seek admission as a consequence of obtaining ranking in the common Entrance Test and desirous of seeking admission into the Government/ Unaided Private/Unaided Minority Professional Institutions shall make application to the Competent Authority enclosing all the relevant documents including a copy of rank card issued. The application shall be acknowledged.

(iv) The Competent Authority shall scrutinize all the applications received from the candidates. After scrutiny, the Competent Authority shall prepare the following merit list namely:-

    (a) Common Merit List: containing the names of all the candidates arranged in the order of merit ranking assigned to them in the common entrance test.

    (b) Category wise merit list: containing the names of the candidates belonging to the reserved categories arranged in the order of merit ranking assigned to them in the common entrance test.

    (c) Minority category wise merit list: containing the names of the minority candidates concerned arranged in the order of merit ranking assigned to them in the common entrance test.

    (d) In case of same rank being obtained by more than one candidate, the marks obtained in Physics, Chemistry, Botany and Zoology shall be reckoned.

    (e) In case of a further tie, the older candidate shall be given the higher place in the merit list.

(v) Candidates shall be called for an interview in the order of merit for selection and allotment of course and institution:

    (a) All the candidates called for interview shall submit the specified original documents along with one set of duly attested photocopies and the Committee for admissions shall be entitled to cause verification of all the documents produced by the candidates.

    (b) As and when each candidate gets his turn for interview in the order of merit, choice of institutions and course shall be given to him. depending upon the availability at the point of time with due regard to the eligibility of the candidate for a seat in a particular local area for a particular reserved category.

    (c) The selection of candidates and allotment of course/institutions in respect of the seats to be filled by "Competent Authority" in Government Professional Colleges, Private Unaided Professional Colleges and Unaided Minority Professional Colleges 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 with the minimum marks prescribed and following the Rule of Reservation.

    (d) Mere appearance at the Entrance Test and obtaining high 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 etc.

(vi) The Committee of admissions shall select and allot candidates into various courses in respect of the seats to be filled by "Competent Authority" in the Government Professional Colleges, Unaided Private Professional Colleges and Unaided Minority Professional Colleges.

(vii) Once a candidate secures admission to a particular college/institutions based on his/her option no further claim for admission into other college/ institution, to any other kind of seat or any other course will be entertained, except as provided by the committee for admissions in the subsequent counseling, if any.

(viii) The candidates selected by the Competent Authority for admission into Government Professional Institutions, Private Unaided Non-Minority Professional Colleges and Private Unaided Minority Professional Colleges shall pay the prescribed fee in the form of demand draft drawn on any nationalized bank in favour of Registrar, NTR University of Health Sciences payable at Vijayawada. If a candidate fails to pay the fee on the day of selection, the selection shall be cancelled forthwith and it shall be filled up in the subsequent selections or counseling.

(ix) The fee so collected as mentioned above, shall be kept with the Competent Authority till the entire admission process is completed. As soon as the admission process is completed, the fees so collected shall be transferred to the colleges concern.

(x) Candidates are considered for selection only for Such categories for which they have claimed reservation in the application form and have submitted supporting documents. Request for a change to any other category after submission of application shall not be considered.

(xi) The Selection shall be made only from among the candidates who physically present themselves when called in order of merit. Claims of the candidates shall not be considered if they are absent when called thrice at the time of selection and the next in the merit would be called.

(xii) Resultant vacancies shall be open to all the candidates below the rank of candidates who have not joined the course and the candidates who were absent in the earlier selection. Resultant vacancies shall be filled by the candidates belonging to the same category of the seats as those who have not joined the course or vacated the seat.

(xiii) The selection committee shall have the power to cancel the selection or admission of the candidates at any stage if it is detected either during selection or before closure of admissions that the selection or admission is against the regulation.

(xiv) The Competent Authority/Committee for admissions shall prepare the final list of candidates, admitted course wise and send the same to NTR University of Health Sciences.

(xv) The Competent Authority in consultation with Committee for admission shall fix the cut off dates for each stage of admission contemplated above.

(B) To fill up Category-C & D, Seats (15% and 10% of the sanctioned intake of seats)

(i) Category C & D Seats shall be filled by Committee for Admissions constituted by the Competent Authority duly following Rule of Reservation as applicable in the State.

(ii) The Committee for Admissions constituted by the Competent authority shall complete the process of admissions within the time frame following such procedure as prescribed by the Competent Authority for making admissions into the Category C & D seats of all the Private Medical and Dental Colleges.

(iii) The Committee for Admissions constituted by the Competent Authority shall issue a notification in two leading news papers calling for a single common application form for admission into the above seats in all the Colleges concerned, informing of the dates and venue of the counseling.

(iv) The said Committee shall fix a reasonable fee as cost of the application form in consultation with the Competent Authority.

(v) The application forms shall be on sale in person and by post at the Office of Director of Medical education, A.P. Hyderabad and at the Office of NTR University of Health Sciences, Vijayawada and Hyderabad and such places as notified by the Competent Authority.

(vi) The said Committee will also issue the guidelines for selection and allotment of candidates against the above seats basing upon the rules as applicable herein and indicating the prescribed fee and other Rules.

(vii) The Competent Authority shall monitor and guide the Committee in the admission Process to Category C & D.

(viii) The Competent Authority shall pool up the above seats in all the Colleges and shall prepare the seat matrix separately for each region by following the Rules of Reservation as in respect of B category seats in G.O.Ms.No. 184, HM & FW (El) Dept., dt. 30-6-2004.

(ix) The Admissions shall be made in the following manner:-

    (a) The Committee for Admissions constituted by the Competent Authority shall scrutinize the application forms received and shall prepare a common merit list based on EAMCET Rank and seat matrix prepared by the Competent Authority for the Category C & D seats.

    (b) The above said Committee shall scrutinize all the applications received from the candidates. After scrutiny the Committee shall prepare the following merit lists namely:-

      (i) Common merit list: containing the names of the candidates arranged in the order of merit ranking assigned to them in the common entrance test.

      (ii) Category wise merit list: containing the names of the candidates belonging to the reserved categories arranged in the order of merit ranking assigned to them in the Common Entrance Test for the Category D Seats.

      (iii) Minority category wise merit list containing the names of the Minority candidates concerned arranged in the order of merit ranking assigned to them in the Common Entrance Test.

      (iv) In case of same rank being obtained by more than one candidate, the marks obtained in Physics, Chemistry, Botany and Zoology shall be reckoned.

      (v) In case of a further tie, the older candidate shall be given the higher place in the merit list.

    (c) The candidates shall attend the counseling with all their original certificates.

    (d) The above said Committee shall select the candidates in the counseling by calling for candidates based on EAMCET ranking and as per the seat matrix approved by the Competent Authority.

    (e) The Competent Authority shall send a copy of the merit list and list of candidates selected into respective Colleges to the Managements of respective College for information.

    (f) The candidates selected for admission into Un-aided Private Professional Colleges or Un-aided Minority Professional Colleges shall pay the prescribed fee in the form of demand draft drawn on any Nationalized Bank in favour of the authority as notified by the committee in the notification. If a candidate fails to pay the fee on the day of selection, the selection will be cancelled forthwith and it will be filled up in the subsequent selections by counseling as per prescribed procedure.

    (g) The fee so collected as mentioned above shall be kept with the Competent Authority till the entire admission process is completed. As soon as the admission process is completed, the fees so collected shall be transferred to the colleges concerned.

    (h) If a candidate after the final selection fails to report to the Principal of the respective College, on or before the stipulated time and/or if any seat under Category C, D and E remain unfilled such seats shall be treated as vacant seats and shall be filled up by the Competent Authority by following EAMCET merit Ranking and Rules of Reservation as applicable.

    (i) The above rules shall be followed scrupulously. Any violation of the rules shall entail cancellation of admissions of the candidates concerned and conduct of admissions afresh following the procedure etc.

[(C) To Full Up Management Seats (General)](E - Category - 25% of the sanctioned intake of the seats). - "Management Seats" - The seats shall be filled by the individual College Managements/Committee of Managements in the order of merit in a transparent manner following the procedure as detailed below:-

(1) Applications shall be called for form prospective candidates seeking admission in the individual Colleges.

(2) The College shall Issue a receipt of the application received.

(3) The College shall display the list of applications received and prepare a merit list based on the marks obtained in the qualifying examination.

(4) Admissions shall be made by the College based on the merit list so prepared after obtaining approval from the NTR University of Health Sciences.

7. Exercise of option. - The option once exercised by the candidate for a seat in any category is final. The Candidates shall not be allowed to take seats of other categories or Institution, once he accepts admission into a particular category or Institution.

8. Cut off date for admission. - The Competent Authority, the Managements of the concerned Private colleges shall close the admission process as notified by NTR University of Health Sciences Subsequent to this date no admissions in the private un-aided Minority professional institutions shall be made in pursuance of the judgment rendered by the Hon'ble Supreme Court in Madhu Singh Case.

9. Rules of Reservation for Admission. - Seats shall be reserved for the following categories in admissions to professional courses.

(1) Region-wise reservation of seats:

(a) Admission to 85% of the "Competent Authority Seats" in each course shall be reserved for the local candidates and the remaining 15% of the "Competent Authority Seats" shall be unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.

(b) In respect of State wide institutions, admissions into 85% of seats in each course shall be reserved for this sub-rule namely, Andhra University Area (Andhra). Osmania University Area (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ratio of 42:36:22 respectively and the balance of 15% seats shall be unreserved seats:

Explanations for purpose of these Rules:

(1) "The Local Areas" means:

(a) The part of the State comprising the Districts of Adilabad, Hyderabad (Including Twin Cities) Rangareddy, Karimnagar, Khammam, Medak, Mahaboob-nagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local Area (Telangana).

(b) The part of the State comprising the Districts of Srikakulam, Vizianagaram, Vishakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local Area (Andhra).

(c) The part of the State comprising the Districts of Ananthapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local Area (Rayalaseema).

(2) "The Local Candidate" means:

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

    (a) If he has studied in the 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 the 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 local areas are equal, such local area, where he has studied lasting 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 the 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

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

(C) The following categories of candidates are eligible to apply 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 of ten years excluding period of employment outside the State.

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

    (d) Candidates who are spouses of those in the employment of the State or Central • Government, public Sector corporations, Local Bodies, Universities and Educational Institutions recognized 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 shall be reserved for the candidates belonging to Scheduled Caste as shown below:

SC - A

...

1%

SC - B

...

7%

SC - C

...

6%

SC - D

...

1%

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

The seats reserved for Scheduled Tribes shall be made available to Scheduled Castes and Vice-Versa, if qualified candidates are not available in the category. If qualified candidates belongs to Scheduled Castes and Scheduled Tribes communities are not available, the left over seats reserved for them shall be treated as open competition seats and be filled by the candidates of General pool.

(c) 25% seats in each course 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%

If qualified candidates belonging to Backward Classes of a particular group are not available, the left over seats can be adjusted for the candidates of next group. If qualified candidates belonging to backward classes are not available to fill up the 25% seats reserved for them, the left over seats shall be treated as open competition seats and shall be filled up with candidates of General Pool.

(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 Government and issued by the Revenue Authorities in the Government (Vide G.O.Ms.No.58. Social Welfare (J) Department, dated 12-05-1997).

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

    (i) NCC      ....

    (ii) Sports & Games      ....

    (iii) Physically Handicapped      ....

    (iv) CAP      ....

to the extent indicated against them:

    (i) Physically Handicapped      ... 3% (*)

    (ii) National Cader Corps      ... ¼% (0.25%)

    (iii) Games and Sports      ... ½% (0.50%)

(*)Note. - 3% Reservation provided to Physically Handicapped with the locomotoiy disorders and that too with disability of lower limbs between 50% to 70%, as per the instructions of Govt, of India Lr.F.No.U. 12021 /8/2002-MEC/ ME.Ill, dt. 12-05-2004 under Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

    (iv) 1% for the Children of Ex-servicemen and serving service personnel of the three wings of the Defence Services i.e., Army, Navy and Air force, subject to the condition that the Ex-service men etc., are residing for a minimum of five years in Andhra Pradesh, provided that if suitable candidates are not available equivalent to fulfill the above reservation, the condition of five years minimum period of residence shall not be insisted upon.

(b) The priorities in respect of the categories mentioned in item (a) above as declared by the Government vide G.O.Ms.No. 254, HM&FE (El) Department, dated 28-04-1993 and subsequent amendments thereto from time to time.

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

To the Director of NCC, Andhra Pradesh

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

To the Medical Board Constituted by the Competent Authority.

To the Director, Sainik Welfare Department, Andhra Pradesh.

(4) Reservation of seats for women. - 33 ⅓% of seats are guaranteed for women candidates in each category. This regulation of guarantee shall not be applicable if women candidates are selected on merit in each category from 33 ⅓% or more of the seats therein. When the number of women candidates falls short of this percentage, it shall be made up by replacing the last selected male candidate by women candidate in that category.

10. Fees for Private Un-aided Minority Medical & Dental Colleges. - Orders will be issued separately, based on the recommendations of the committee constituted for the purpose.

Note. - The above G.O.Ms.No. 185 H.M. & F.W. (E. 1) dt. 30-6-2004, was superseded by G.O.Ms.No. 217 H.W.& P.W. (E.l) dt. 23-7-2004.

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