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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.

Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh

Published vide Notification No. G.O.Ms. No. 603, Health Medical and Family Welfare (R-2), dated 28.12.2004

Last Updated 15th October, 2019 [ap573]

G.O.Ms. No. 603. - In exercise of the powers conferred by sub-section (1) of Section 15 read with Section 3 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 supersession of all the rules issued earlier in respect of the admissions into Post Graduate Courses Ayurveda/Unani/Homoeopathy in Department of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homoeopathy (AYUSH), the Governor of Andhra Pradesh hereby makes the following rules for admission in to the Post Graduate Medical courses in Ayurveda, UNANI and Homoeopathy in the State of Andhra Pradesh.

1. Short title and applicability. - (i) These rules may be called the "Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh".

(ii) They shall apply to M.D. courses Ayurveda, Unani and Homoeopathy in the Medical Colleges of Indian System of Medicine and Homoeopathy in the State of Andhra Pradesh.

(iii) They shall come into force with immediate effect.

2. Number of Seats. - (a) Seats in M.D. Courses in Ayurveda, Unani and Homoeopathy Medical Colleges shall be notified by the Commissioner, Department of / Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homoeopathy, Andhra Pradesh.

(b) 50% of seats for M.D. (Ayurveda, Homoeopathy,and Unani) are open for candidates from outside the State and only for such courses as directed by Government of India and is run as a Central Sponsored Scheme. The Commissioner, Indian Medicines and Homoeopathy will notify every year to the Nandamuri Taraka Rama Rao University of Health Sciences, the number of seats and the name of the course for which such 50% of seats are reserved.

Note. - In case any seats reserved for the candidates from Outside the State is not filled, such seat (s) will be re-allocated to the overall total seats.

3. Reservations. - (i) 15%, 6% and 25% of the seats available in each course shall be reserved for S.C., S.T., and B.C. respectively.

(ii) A candidate claiming reservation under clause (i) above shall produce a certificate of his/her social status in the form specified in the Annexure-II appended to the application.

(iii) In the subjects, where the No. of seats are 4 or more, the reservation to Scheduled caste, Scheduled Tribe and Backward Class shall be followed. If the No. of seats are less than 4, the reservation whatsoever shall not be made applicable.

(iv) The seats reserved for the Scheduled Caste shall be made available to the Scheduled Tribes and vice-versa, if qualified candidates are not available in these categories. The seats reserved for both Scheduled Caste, and Scheduled Tribes shall be made available to the candidate in general pool, if qualified candidates belonging to the Scheduled Caste and Scheduled Tribes are not available.

(v) All the seats in respect of Saiya, salakya and Prasuthi thantra (SSP) will be treated as one unit for the purpose of Rule of Reservation as per Roster system.

(vi) The candidates will be allotted speciality subject at the time of admission by the selection committee based on the marks and higher ranking.

(vii) 15% of seats in clinical subjects and 30% of seats in non-clinical subjects are reserved for in-service candidates in each category. Candidates selected on merit in the respective categories shall be counted against in-service quota, candidates working on contract basis, consolidated pay basis, daily honorarium and ad-hoc basis are not considered as regular service candidates.

[Provided that in case of any seats remaining vacant in the quota reserved for in-service candidates, such seats shall be filled up by following the roster points from among the applicants who are in-service candidates and who have applied through their Head of Department and the selection shall be done on the basis of merit based on BAMS/BUMS/BHMS marks. These applicants need not appear for the Post Graduate Medical Entrance Test. The candidates who are selected shall serve the Government for a period of 5 (five) years and in default, he/she shall compensation the Government by remitting a sum of Rs. 1.00 lakh (Rupees one lakh only) along with the refunding the salary received during the study period.

Those in-service candidates who are having the remaining service of a minimum of (8) years as on the date of admission are only eligible to apply for the said seats.]

Explanation. - An in-service candidate is one who has put-in a minimum of three years of regular service under "Andhra Pradesh Indian Medicines and Homoeopathy Service Rules".

* The selection and admission of Scheduled Caste candidates shall be subject to the results of the appeals pending in Supreme Court of India, New Delhi.

Note. - If candidates from outside the State are not available such seats shall be filled up by the candidates of Andhra Pradesh (Local and non-Local) on merit basis.

4. Reservation in favour of local candidates. - Admission to 85% of the seats shall be reserved in favour of and allocated among the local candidates in relation to the local area in respect of the Andhra University including the Nagarjuna University area, the Osmania University including the kakatiya University area and S.V. University including the Sri Krishna Devaraya University area in the ratio of 42:36:22 respectively. While determining the number of seats to be reserved in favour of local candidates, in respect of local area any fraction of 0.5 and above shall be counted as one provided that there shall be at least one unreserved seat.

5. Local Area. - (i) The part of the State comprising the Districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasham shall be regarded as the local area in respect of the Andhra University and the Nagarjuna University.

(ii) The part of the State comprising the Districts of Adilabad, Hyderabad (including the twin cities of Hyderabad and Secunderabad), Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the local area in respect of the Osmania University and the Kakatiya University.

(iii) The part of the State comprising the Districts of Ananthapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as local area in respect of S.V. University and Sri Krishna Devaraya University.

6. Local Candidate. - (i) A candidate for admission to any course of study shall be regarded as local candidate in relation to local area:- (a) If he /she has studied in any educational institution(s) in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she 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/she appeared or, as the case may be, first appeared for the relevant qualifying examination, if he/she has not studied in any educational institution, if he/she 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 in which he/she appeared or as the case . may be, first appeared.

(ii) A candid ate for admission to any course of study who is not regarded as a local candidate under sub-rule (i) above in relation to any local area shall:

(a) If he/she has studied in an educational institution in the State of a period of not less than 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 be regarded as a local candidate in relation to:-

    (i) such local area where he/she has studied for the maximum period out of the said period of seven years; or

    (ii) where the period of his/he study in two or more local areas are equal, such local area where he/ she studied last in such equal periods, or

(b) If during the whole or any part of the 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 had not studied in the educational institutions in any local area, but has resided in the State during the whole of said period of seven years, be regarded as local candidate in relation to:

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

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

Explanations. - (i) "Educational institutions" means a University or any educational institution recognized by the State Government, a University or any other authority competent on that behalf:

(ii) "Relevant qualifying examination" means the minimum educational qualification required for admission in to the relevant course of study.

Note. - The relevant qualifying examination for admission to Doctor of Medicine (Ayurveda/Unani/ Homeopathy) being Bachelor of Ayurvedic/Unani/Homoeopathy and Surgery examination, the question whether a candidate is a local candidate or not shall be determined with reference to his/her first appearance in the BAMS/ BUMS/BHMS/MBS(H) examinations,

(iii) (a) In reckoning the consecutive academic years during which a candidate has studied any period of interruption of his/her study by reasons of his/her failure to pass any examination shall be disregarded; and

(b) Any period of his/her study in a State-wide University or a State wide educational institution shall be disregarded.

(iv) The question whether any candidate for admission to any course of study has resided in any local area shall be determined with reference to the places where the candidate actually resided and not with reference to the residence of his/her parent or guardian.

(v) If a local candidate in respect of a local area is not available to fill up any seat reserved or allotted in favour of local candidate in respect of that local area, such seat shall be filled as if it has not been reserved.

7. The following categories of candidates are eligible to apply for admission to the 15% of Unreserved Seats. - (i) All candidates defined under Rule 6.

(ii) Candidates, who have resided in the State for a total" period of ten years excluding periods of study outside the state, or either whose parents have resided in the State for a total period of ten years excluding periods of employment outside the State.

(iii) Candidates whose parents are in the employment of this State or Central Government. Public Sector Corporations, Local Bodies, Universities and other similar quasi public institutions within the State.

(iv) Candidates who are spouses of those in employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and educational institutions recognized by the Government, a University or other competent authority and similar other quasi Government institutions within the State.

(v) Candidates who are employees in the State Government undertakings, Public Sector Corporation, Local Bodies, Universities and other similar quasi-public institutions within the State.

(vi) Candidates who are the spouses of the local candidates as per Rule 6.

Note. - Relevant certificates shall be enclosed to the applications in respect of their claim, in respect or residence. The certificates should be from the revenue authorities not below the rank of a Mandal Revenue Officer concerned.

8. Notification. - A notification shall be issued by the N.T.R. University of Health Sciences, A.P. Vijayawada inviting applications from the eligible candidates to appear for the entrance test for admission to Post Graduate Degree Courses in Ayurveda/Unani/Homoeo.

8A. Applications. - (a) The candidate may obtain the application form and prospectus governing the rules of admission either in person by submitting a Demand Draft as fixed by the N.T.R. University of Health Sciences, Vijayawada in favour of the Registrar, N.T.R. University of Health Sciences, Vijayawada on any nationalized bank payable at Vijayawada OR by post enclosing a self-addressed envelope of 20 cms x 25 cms duly affixing adequate stamps.

(b) The entire procedure of admission i.e., calling for application, receipt of application, scrutiny of eligibility, issue of Hall tickets, conduct of entrance examination, declaration of results list etc., shall be dealt with by the N.T.R. University of Health Sciences, Vijayawada.

(c) The filled in application forms received after the time and the date shall be rejected. The N.T.R. University of Health Sciences shall not be responsible for non-receipt of application or for its delay in postal transit.

(d) Application forms without required certificates, incomplete entries and form ineligible candidates will be summarily rejected.

(e) The following shall be enclosed to the filled-in application form:

(i) Attested copy of the provisional/ Original Degree Certificate of the qualifying examination.

(ii) Attested copies of memo of marks obtained in all examinations of the qualifying examination (from 1st year to final year)

(iii) Attested copy of Date of Birth Certificate.

(iv) Two conduct certificates (one should be from the head of the Institution, where he/she studied the qualifying examination.

(v) Attested copy of House Subagency/ Internee ship Certificate.

(vi) Certificate of Caste or Social Status as in proforma issued by Mandal Revenue Officer concerned.

(vii) Study certificate/Residence certificate in support of local/Non-local status where applicable.

(viii) Nativity Certificate issued by Revenue Official not below the rank of District Revenue Authority by the candidates claiming the seat under the seats reserved for outside the State candidates.

(ix) Attested copy of Medical Registration Certificate.

(x) Service certificate if he/she is in-service issued by the concerned Directorate.

(xi) Any other certificate as may be prescribed by the N.T.R. University of Health Sciences, Vijayawada.

9. Eligibility for Admission. - (i) The Post Graduate Course leading to Doctor of Medicines in Ayurveda/ Unani/Homoeopathy are open to the holders of BAMS/BUMS/BHMS/MBS (H) Degree of N.T.R. University of Health Sciences and holders of Degree of any other University/Statutory body included in the 2nd schedule to the Indian Medicines Central Council Act, 1970, the candidates who have joined BAMS/Course after 15-7-1995 shall pass the subject concern at degree level in first attempt.

(ii) The candidate should have completed training as Internee/House Subagency as on the date of notification.

(iii) For in-service candidates (3) years of regular service shall be calculated, as on the date of notified by the N.T.R. University of Health Sciences, Vijayawada.

(iv) "Candidates coming from within the State who are already admitted and studying M.D. (Ayurveda/Unani/ Homoeopathy) Courses shall not be permitted to appear for M.D. (Ayurveda/Unani/Homoeopathy) entrance test unless they discontinue the course by the remitting the bond amount and the stipend taken up to that date before submitting application form and such candidates shall submit the discontinuance certificate issued by the head of the institution along with the application.

(v) Candidates who are already holding a Post Graduate Degree in Ayurveda/ Unani/Homoeopathy in any subject shall not be Eligible to appear for Entrance Test for admission into another Post Graduate (Ayurveda/ Unani/ Homoeopathy).

10. Entrance Test. - (i) The Entrance Test will be conducted at venue to be notified by the NTR UHS and the modalities of conducting entrance test shall also be notified by 8 the NTR UHS from time to time for admission of candidates. The merit obtained by the candidate in the Entrance Test shall be considered for admission into the same academic year.

(ii) The syllabus for the Entrance Test shall be that of the qualifying examination in Ayurveda, i.e. BAMS. Unani i.e., BUMS and Homoeopathy i.e. BHMS N.T.R. University of Health Sciences, Vijayawada, Andhra Pradesh.

(iii) The question paper will be in English, Telugu and Urdu.

(iv) Marks: Minimum marks required for pass in the entrance test are as follows:

(i) 40 per cent for SC and ST candidates and

(ii) 50% for all other candidates.

11. Constitution of Entrance Test Committee. - The vice-Chancellor, N.T.R. University of Health Sciences. Andhra Pradesh shall constitute Entrance Test Committee for conduct of Entrance Test.

12. Constitution of Valuation Committee. - The Vice-Chancellor of NandamuriTaraka Rama Rao University of Health Sciences, Andhra Pradesh, shall constitute a valuation committee forvaluation of scripts of Entrance Test and for preparation of merit list as per regulations.

13. Merit List. - (i) The valuation committee shall, after completion valuation of entrance test papers prepare a master merit list for various categories prepared either manually or mechanically.

(ii) Merit list shall be prepared on the basis of marks obtained in the Entrance Test, subject to sub-rule (iii) of this rule.

(iii) In the case of equal number of marks in the Entrance Test, the total percentage of marks in the qualifying examination shall be taken into consideration for fixing the merit of candidate, if the Entrance Test marks and the qualifying examination marks are also equal, marks obtained in the concerned subject of the qualifying examination shall be taken into consideration, if the candidate opts for the same subject.

(iv) Marks of the candidates in order of merit and in order of Hall Ticket number will be displayed on the notice board of the University and at respective Colleges of Indian Systems of Medicine and Homoeopathy.

Note. - If the candidate fails to submit the memo of marks from first year to final year of BAMS/BUMS/BHMS/MBS (H) Course, the minimum marks shall be taken into Consideration.

(v) Re-totalling of marks: Any candidate who wishes to have re-totalling of marks, should apply to the Registrar, N.T.R. University of Health Sciences, Vijayawada within (5) days of announcement of the results enclosing a fee of Rs. 500/- or as may be prescribed from time to time by N.T.R. University of Health Sciences, Vijayawada by crossed D.D. drawn in favour of Registrar N.T.R. University of Health Sciences, Vijayawada payable at Vijayawada.

14. Constitution of Selection Committee. - (i) The Vice-Chancellor shall constitute a Selection Committee.

(ii) The Selection Committee shall provisionally select the candidates as per these Rules from among the candidates who passed the entrance Test and as per merit list.

(iii) On the dates notified the Candidates shall be called in order of merit by the Committee and selection and allotment of courses will be done based on the option excised by the candidates in order of merit at the time of counselling. The selection will be made only from among the candidates who are physically present, when their hall-ticket numbers are called out in order of merit.

(iv) The claims of the candidates will not be considered, if they are absent when called at the time of selection. If a candidate on merit is absent for selection, when he/she is called, then next in the merit would be selected. The selected candidates shall submit their original certificates to the Selection Committee.

(v) The candidates shall be called to appear before the Selection Committee one after another and they shall not enter the Selection Committee room in groups. Any person who obstructs the proceedings of the Selection Committee or otherwise misbehaves or causes disturbance at the Selection Committee meeting will be liable for disciplinary action as may be taken by the University.

(vi) The Selection Committee shall have power to review the provisional selection in case of any errors, misrepresentation, fraud, or glaring injustice. In all matters relating to selection and admissions the decision of the Selection Committee shall be final and binding on the candidates and selections cannot be questioned after admissions are closed.

(vii) If a candidate after choosing the subject fails to pay fees or after paying the fees fails to submit the bond, his/her selection stands cancelled automatically. He/she shall not be considered for selection for the same or any subject on the basis of merit in the entrance test during the same academic year. If a candidate is absent at the first selection, he/she will be considered for selection at the subsequent selection in the available courses.

15. Conditions of Admission. - (i) The respective Principals of Indian Systems of Medicine and Homoeopathy shall verify the correctness of documents. On his satisfaction he shall direct the candidates to credit the College fee etc. immediately.

(ii) Candidates joining courses shall execute a bond a non-judicial stamp paper of value of Rs. 100/- in the form specified in Annexure-I to complete the prescribed period of training or in default to pay Rs. 10,000/- or an amount as may be prescribed by N .T. R. University of Health Sciences, Vijayawada and refund the stipend received up to that date to Government.

(iii) The Original Certificates submitted shall not be returned to the candidates till they complete their course and appear for the Final University Examination. However, the candidates may withdraw from the course before the second/final selections and the bonds executed by them shall be returned to them.

(vi) Payment of Fees. - (a) Tuition Fee: The selected candidates have to pay tuition fee and other constituent fee, special fee and caution money deposits at the rates laid down for the purpose from time to time subject to the conditions laid therein at the time of admission. The regulations governing the same will be informed.

(b) All the selected candidates shall pay the following fee or as may be revised from time to time by N.T.R. University of Health Sciences payable at Vijayawada in form of crossed demand draft on Any Nationalised Bank in favour of the Registrar N.T.R. University of Health Sciences, Vijayawada payable at Vijayawada on the date of selection. The fee once paid shall not be refund under any circumstances.

(1)

Registration

Fee Rs. 2000/-

(ii)

Admission

Fee Rs. 700/-

(iii)

I.U.T/

Sports Fee Rs. 200/- per annum

(iv)

Student

welfare Fund Rs. 100/-per annum

16. Attendance. - (i) Candidates select d to various courses shall be whole time students. Service candidates may apply for study leave and are require to produce the orders where in such leave has been sanctioned to them, from the competent authority within three months after joining the course.

(ii) The post graduate students shall put-in 85% of attendance in all subjects separately before they appear for final examination. However, 10% of attendance may be relaxed by the Vice-Chancellor on production of medical certificate in deserving cases.

(iii) Sanction of leave of absence beyond (3) months and termination of studentship: Every student shall attend his/her classes (Theory, Practicals and Clinical) on all working days unless he/she is granted leave of absence by the Principal. If a student is absent continuously for a period of (91) days or more and seeks permission to attend the course before one year after discontinuation his/her application shall be forwarded to the Registrar with the recommendation of the Principal. If the Vice-Chancellor is satisfied with the reasons, he may grant leave of absence attaching such conditions as he may deem necessary, candidates who 'are absent for a continuous period of one year or more without permission shall be deemed to have forfeited the admission into the course and his/her studentship shall stand cancelled without any further notice.

(iv) 15 days of vacation may be given to post-graduate students at the end of each academic year, during the course of study with stipend, However, this shall not apply to in-service candidates.

(v) Maternity Leave: Post Graduate students are eligible for Maternity Leave not exceeding (30) days without loss of stipend.

17. Private Practises. - (i) No Post Graduate student shall do any private practise, or consultation practise and shall not accept any part time employment during the Post Graduate course.

(ii) Candidates are required to follow the rules and regulations of the College and should also abide by the regulations of the University and they shall not make any correspondence with higher authorities directly without prior permission of the Professor of the concerned Unit and Principal.

18. Accommodation. - Candidates selected are required to stay in the Hostel wherever accommodation is available.

19. Stipends. - (i) Stipends may be paid to the Post Graduate students who are regular in attendance and show good progress every month in their academic pursuits. The total period during which the stipends may be paid to the students shall not exceed thirty six (36) months for the course. No candidates will be eligible to draw the stipend for more than thirty six (36) months during the entire Post Graduate study period.

(ii) In-service candidates shall not be paid stipend if they draw leave salary or salary.

(iii) All the selected candidates are required to pay the admission fee, tuition fees, deposits etc., as per rules in force.

20. Commencement of the Course. - The course shall be commenced as per the date mentioned by the respective colleges of Indian Systems of Medicine and Homoeopathy. The duration of the course shall be calculated from the date of commencement of the course and shall be uniform for all the candidates irrespective of their individual dates of admission.

21. Closure of Admission. - (i) Admissions shall be closed one month after commencement of the course.

(ii) Any vacancy arising as on the day of closure of admissions or after closure of admissions shall not be filled-up.

22. Period of Study. - (i) The period of training of Doctor of Medicine in Ayurveda/Unani/ Homoeopathy Post Graduate Degree shall be of three (3) years duration in The system concerned.

(ii) The course shall comprise of two parts:

(a) A pre-registration course of one academic year duration, during which period a student undergoes training in the subjects for Doctor of Medicine in Ayurveda/Unani/ Homoeopathy Degree Part-I Examination and take part in seminars, group discussions, herbal and education tours, clinical meetings, extension lectures etc.

(b) In the subsequent two years course, the student will have intensive training and specialization in the subject concerned.

23. Medium of Instruction. - Telugu/English/Urdu shall be the medium of Instruction and examination at the Post Graduate level.

24. Powers of the Principal. - Not withstanding anything contained in these rules, the Principal of the respective Colleges of Indian Systems of Medicine and Homoeopathy may at any time before completion of the Post Graduate course either on his own motion or on the application of any person after due and proper enquiry and after giving the person two weeks time from the date of the receipt of the show cause notice to submit a written application and or a personal hearing, order the cancellation of admission to the first Post Graduate course if in his opinion such candidates has furnished fraudulent or incorrect information in the application form or in the documents attached, certificates enclosed thereto, or in any other fraudulent manner, obtained admission into such course. Against any such order of the Principal an appeal shall lie to the N.T.R. University of Health Sciences, Andhra Pradesh, Vijayawada.

25. Power to amend Rules and Review Selection or Cancellation of Admission of candidates. - (i) The Government shall have the power to add or to delete or amend or alter these rules from time to time.

(ii) The University may either suo motu or on an application made to them, call for and examine records relating to any selection or admission or cancellation thereof made by the authority in charge of selection or admission for the purpose of sati stying themselves as to the legality or regularity of such selection or admission orders in relation thereto, as they deem fit including cancellation of the selections already published or admissions already made provided that the University may before cancelling such selection or admission give an opportunity to the authority in charge of selection or admission and to the person effected to show cause against such cancellation.

26. In-Service candidates. - (i) In-service candidates shall join the course on or before the commencement of course after getting relief from the concerned Institution. The Commissioner of Department of AYUSH., shall relieve them if they apply for relief enclosing a copy of the selection and allotment order issued by the Member Secretary.

(ii) In-service candidates of Indian System of Medicine and Homoeopathy Department who have put-in three (3) years of regular service or more and are selected as in-service candidate for admission in Clinical subjects and non-clinical subjects will be deputed with full pay and allowances in the teaching institutions or in the Hospitals attached to the teaching institutions to prosecute post graduate studies for a period of three (3) years. On selection and allotment the Commissioner, Indian Medicines and Homoeopathy Department shall issue relief orders to the in-service candidates and permit to join the course.

(iii) Any candidate in Government service other than the "in-service" candidate if selected for any Post-Graduate course, shall not be entitled for allowances or any kind of leave including extraordinary leave for prosecuting Post Graduate course unless he has put in minimum of three (3) years of service, on duty, in the respective service.

Annexure-I

(G. O.Ms.No. Hm&Fw (R2) Department, dated 28-12-2004)

(Non-Judicial Stamped Paper for Rs. 100/-)

I, Dr......................S/o or D/o...........selected for Post Graduate Degree in M.D. (Ayurveda/Unani/Homoeopathy) course in.....................do hereby undertake to complete the said course as per the requirement of the University in case of discontinuing studies, 1 undertake to pay to the N.T.R. University of Health Sciences a sum of Rs. 10,000/ - (Rupee ten thousand only) and refund the amount received as stipend up to that date.

Signature of the candidate

Date:


Signed by the above bounded in the presence of:


Witness

Sureties

1. Signature:

1. Signature:

name and

Name and

Address in full:

Address in full:

2. Signature:

2. Signature:

Name and

Name and

Address in full:

Address in full:

N.B. - Sureties should be two permanent Gazetted Officers of A.P. Government.

Annexure-II

(G.O.Ms.No. 603, HM and FW (R2) Department, dated 28-12-2004)

Subject

No. of Seats

O.C.

B.C.

S.C.

S.T.

Services

(1)

Ayurveda

(a) Kayachikista

(2)

10

(3)

(5)

(4)

*2@

(5)

*1

(6)

1

(7)

O.C.-l

B.C./S.C./S.T-l

(b) Salya, Salakya and Prasuthi, Tantra

10

(5)

*2@

*1

1

O.C.-l B.C/S.C./S.T-l

*+1 B.C. or S.C.

@ B.C.-2, B.C. (B)-l, B.C. (A) or (D)-l

B.C. (A,B) and (D) shall be limited to 1 seat each in each subject

***One (1) extra seat each in K.C. and S.S.P shall be allotted to either to B.C. (A or D) or S.C. on merit basis.

(e) Dravyaguna

***6

3

-

-

-


(d) Rasasatra

5

3

1

1

-

-

***3 seats in Dravyaguna are reserved for candidates from outside the State, candidates who are eligible to appear for Entrance Test either as local or Non-local are not eligible to seek admission for the seats reserved for the candidates from outside the State. Candidates seeking admissions under this quota shall produce a certificate from a Revenue Official not below the rank of District Revenue Authority from the State from which he/she belongs or claims nationality.

2 seats in Rasasastra reserved for candidates from out side the State, for first admission and 3 seats for local candidates like-wise.

Annexure-III

(G:O.Ms.No. 603. HM & FW (R2) Department, dated 28-12-2004)

Subject

No. of Seats

O.C.

B.C.

S.C.

S.T.

Services

(1)

(2)

(3)

(4)

(5)

(6)

(7)

Unani

(a) Moulajet

10


10

(5)


(5)

*2@


*2@

*1


*1

1


1

O.C-1

B.C./S.C./S.T.-l

O.C-1

(b) Qabalath-e-






B.C./S.C./S.T-l

Amraj-e-Niswan

*+1 B.C. or S.C

@ B.C-2, B.C. (B)-l, B.C. (A) or (D)-l

B.C. (A, B) and (D) shall be limited to 1 seat each in each subject

***One (1) extra seat each in Moulajat and Qabalath-e-Amraj-e-Niswan shall be allotted to either to B.C. (A or D) or S.C. on merit basis.

(e) Advia

***6

3

-

-

-

-

***3 seats in Dravyaguna are reserved for candidates from outside the State. Candidates who are eligible to appear for Entrance Test either as local or Non-local are not eligible to seek admission for the seats reserved for the candidates from outside the State, candidates seeking admissions under this quota shall produce a certificate from a Revenue Official not below the rank of District Revenue Authority from the State from which he/she belongs or claims nationality.

Annexure-IV

(G.O.Ms.No. 603, H.M & F.W. (R2) Department, dated 28-12-2004)

1.

Homeopathy

Total seats

Seats reserved for candidates of A.P.

Seats reserved for candidates of outside the State.


a. Repertory

b. Materia Medical

c. Phloslophy and Organon

6

6

6

*2

*2

*2

*4

*4

*4

The candidates who satisfy local or non-local status as per G.O.P.No. 646, Education Department, dated 10-07-1979 are eligible for admission into the seats reserved for the candidates of A.P. The two (2) seats in each subject shall be filled by open competition and no reservation shall apply to these seats.

(i) candidates who are eligible to appear for Entrance Test either as Local or Non-local are not eligible to seek admission for the seats reserved for candidates from outside the State. Candidates Seeking admissions under this quota shall produce a certificate from a Revenue Official not below rank of District Revenue Authority from the State from which he/she belongs or claims nativity.

(ii) All the seats are open to the candidates from outside the State and no reservation for these seats.

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