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Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulations of Admissions into Under Graduate Ayush Professional Courses) Rules 2008

Published vide Notification No. G.O.Ms.No. 131, Health, Medical and Family Welfare (R.2), dated 25.4.2008

Last Updated 29th August, 2019 [ap445]

(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, Dr. NTR University of Health Sciences, Andhra Pradesh, Vijayawada.

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

(iv) "Common Entrance Test" means, Eamcet and Common Entrance Test - Association of Colleges (GET-AC), means 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 under-Graduate Courses concerned in various Un-aided Non-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 for constituted by the Competent Authority.

(vi) "Eamcet ranking based Management Seats" means the seats earmarked from out of the sanctioned intake of the seats in each course to be filled by the Committee for admissions constituted by the Competent Authority.

(vii) "Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled in the manner as prescribed in these rules towards Management quota.

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

(ix) "Institutions" means, unless otherwise specifically mentioned, all the Un-aided Non-Minority Professional Colleges imparting Professional Education in Ayush Courses.

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

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

(xii) "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 related Professional Course and has been assigned ranking in the Common Merit List as per the Rule 5 of the 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 25-2-2004.

(xiii) "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 ranking 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 C-category seats.

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

(a) Nationality and Domicile - The candidates should be Indian Nationals and should satisfy Local, Non-Local status requirement 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-C seats filled by the Management.

(c) Age Limit - Candidates should have completed the age of seventeen years on or before 31st 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 Scheduled Caste and Scheduled Tribes and Backward Classes, the marks obtained shall be a minimum of 40% marks taken together in Physics, Chemistry, Botany and Zoology. In addition any other qualification shall also be required to be possessed by candidates, as stipulated by Dr. Ntruhs for statutory bodies concerned.

Category-A Seats (50% of the sanctioned in take of the Seats) "Competent Authority Seats". - The seats shall be filled through counselling by the Committee for Admissions constituted by the Competent Authority as per merit from the candidates who are qualified at the common entrance test, Eamcet held by the State for that year and following the rules of reservation.

Category - B (20% of the sanctioned intake of the seats) - "Eamcet ranking based Management Seats". - The seats shall be filled through counselling by the Committee for Admissions constituted by the Competent Authority as per merit from the candidates who are qualified at the common entrance test, EAMCET held by the State for that year and following the rule of reservation by the A.P. Private Ayush Medical Colleges Management.

Category - C (30% of the sanctioned intake of the Seats) - "Managements 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.

(ii) Category-B Seats (Eamcet Ranking based Management Seats) (20% of the total Intake of the Seats) shall be filled by the Committee for Admissions constituted by the Competent Authority under these rules which shall include a nominee of the A.P.Private Ayush Medical Colleges Managements.

(iii) Category-C (Managements Seats) (30°/of the Total Intake of the Seats) The seats shall be filled by the . Managements of individual Colleges or Committee of Managements under these rules.

(Category-A-50% f 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 Government Professional Colleges and Private Colleges (Private Un-aided Non-Minority 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 rank in the Common Entrance Test and desirous of seeking admission into the Government/ Private Unaided Non-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) In case of same rank being obtained by more than one candidate, the marks obtained in Physics, Chemistry, Botany and Zoology shall be reckoned.

(d) 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 availability at the point of time with due regard to the eligibility of the candidate for a seat in a particular local area or 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 Non-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.

(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 Dr. NTR University of Health Sciences/ Government including marks obtained in the qualifying examination etc.

(vi) The Committee for admissions shall select and allot candidates in respect of seats to be filled by the Competent Authority in the Unaided Private Non-Minority Professional Colleges.

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

(viii) The candidates selected for admission into unaided Private Non-minority Professional Colleges shall pay the prescribed fee in the form of demand draft drawn on any nationalized bank in favour of the Registrar, Dr. NTR University of Health Sciences payable at Vijayawada. 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 by the next candidate in the merit list in the subsequent selections/ counselling.

(ix) The fee so collected shall be kept with the competent authority till the entire admissions process is completed. As soon as the admission process is completed, the fees so collected shall be transferred to the colleges concerned.

(x) candidates are considered for selection only for such categories for which they have claimed reservation in the application form and 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 candidate 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 regulations.

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

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

(i) Category-B Seats shall be filled by the Committee for admissions constituted by the Competent Authority under these Rules based on the merit obtained in EAMCET and following the Rules of Reservation.

(ii) The Committee for admissions shall complete the process of admissions within the time frame following such procedure as prescribed, for making admissions into the Category-B seas of all the Private Ayush Colleges.

(iii) The Committee for admissions shall complete the admission process within the stipulated date as notified by the Dr. NTR University of Health Sciences.

(iv) 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, informing the dates and venue of the counselling.

(v) The Competent Authority shall fix a reasonable fee as cost of the application form.

(vi) The application forms shall be on sale in person and by post at the Office of Dr. NTR University of Health Sciences, Vijayawada and at Dr. NTR UHS camp office, Hyderabad, and such places as notified by the Competent Authority.

(vii) The Competent Authority 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.

(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.

(a) The Competent Authority shall scrutinize the application forms received and shall prepare a common merit list based on the seat matrix prepared by them.

(b) The Competent Authority shall scrutinize all the applications received from the candidates. After scrutiny, the Competent Authority 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.

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

(iv) 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 counselling with all their original certificates.

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

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

(f) The candidates selected for admission into Government Professional Colleges, Un-aided Private Non-Minority Professional Colleges shall pay the prescribed fee in the form of demand draft drawn on any Nationalized Bank in favour of the Registrar, Dr. NTR University of Health Sciences, payable at Vijayawada. If a candidate falls to be the fee on the day of selection, the selection will be cancelled forthwith and it will be filled up in the subsequent selections by Counselling as per the prescribed procedure.

(g) The fee so collected in the form 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 the Committee of Non-Minority Managements fails to fill up the seats under category-B, the unfilled seats shall be treated as vacant and the vacant seats shall be filled up by the Competent Authority by following the 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.

"Management Seats" - The seats shall be filled by the individual College Managements/Committee of Managements in the order of merit in a transparent manner by following the procedure as detailed below: -

(1) Individual College management shall give a notification in a leading newspaper inviting the prospective candidates to approach the college office for the applications for the said course.

(2) The College office shall invariably issue applications to all the candidates who request for applications.

(3) The filled in applications along with the necessary certificates shall be submitted by the candidates to the College office within the prescribed time period fixed by the College office.

(4) The College shall invariably issue a receipt of the application received.

(5) The College shall scrutinize all the applications received in respect of the eligibility in Biology, Physics and Chemistry subjects in 10 + 2 Course and other eligibility as specified by Dr. NTRUHS or statutory bodies concerned.

(6) The College shall prepare a merit list of all the candidates who have applied to the College based on the marks obtained in the three subjects mentioned in instruction (5) above.

(7) The merit list prepared by the College shall be sent to the Dr. NTR University of Health Sciences for scrutiny and approval.

(8) Dr. NTR University of Health Sciences shall verify the merit list and accord approval.

(9) The merit list approved by Dr. NTR University of Health Sciences containing the names of the applicants and the marks obtained by them shall be prominently displayed on the notice board of the college.

(10) Admissions shall be made by the College only on the basis of the merit list approved by the Dr. NTR University of Health Sciences".

(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, admission into 85% of seats in each course shall be reserved for the candidates belonging to three local areas in the State specified in this sub-rule namely, Andhra University Area (Andhra), Osmania University Area (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ration of 42:36:22 respectively and the balance of 15% seats shall be unreserved seats:

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

(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 Unviersity Local Area (Rayalaseema).

(B) "The Local Candidate": A candidate for admission shall be regarded as a local candidates in relation to a local area.

(a) If he has studied in 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.

(C) A Candidate for admission to the course who is not regarded as local candidate under clause (A) in relation to any local area shall :-

(i) 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:

(a) Such local area where he/she has studied for the maximum period our of the said period of seven years;

OR

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

OR

(ii) If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination he/she 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:

(a) Such local area where he/she has resided for the maximum period out of the said period of seven years.

OR

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

(D) The following categories of candidates 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 parents have resided in the State for a total period of ten years excluding period of employment outside the State.

(c) Candidates who are the children of the 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.

(E) 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 as if it has been un-reserved, in the orders of ranking assigned in the Common Merit List.

Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended in G.O.(P) No. 646 Education (W) Department, dated 10-07-1979.

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

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

(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:-

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

(ii) National Cadet Corps...1 /4% (0.25%)

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

(*) Note. - 3% Reservation provided to Physically Handicapped with the locomotary 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.II1, dated 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 Airforce, 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 fulfil the above reservation, the condition of five year 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&FW (El) Department, dated 28-04-1993 and subsequent amendments there to 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:

(4) Reservation of seats for women - 33/1/3% of seats are guaranteed for in each Category. This regulation of guarantee shall not be applicable if women candidates are selected on merit in each category from 33/1/3% 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.