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State of Telangana - Act

Telangana State Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2017

TELENGANA
India

Telangana State Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2017

Rule TELANGANA-STATE-UN-AIDED-NON-MINORITY-PROFESSIONAL-INSTITUTIONS-REGULATION-OF-ADMISSIONS-INTO-POST-GRADUATE-MEDICAL-AND-DENTAL-PROFESSIONAL-COURSES-RULES-2017 of 2017

Published on 9 May 2017
Commenced on 9 May 2017
[This is the version of this document from 9 May 2017.]
[Note: The original publication document is not available and this content could not be verified.]

Telangana State Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2017Published vide Notification No. G.O.Ms.No.40, Health, Medical and Family Welfare (C1), dated 9.5.2017G.O.Ms.No.40, Health, Medical and Family Welfare (C1), 09th May, 2017. - In exercise of the powers conferred by Sections 3 and 15 of the Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No: 5 of 1983), and in supersession of the orders issued in G.O.(s) 2nd and 3rd read above, the Governor of Telangana hereby makes the following Rules for admission into the Post Graduate Professional Courses in Medical and Dental in Un-aided Non- Minority Professional Institutions in the State:

1. Short title, applicability and commencement.

- (i) These rules may be called the Telangana State Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2017.

(ii)They shall apply to all Un-aided Non-Minority Professional Institutions imparting Post Graduate Professional Education in Medical and Dental courses for which admissions shall be made to the "Competent authority seats", and "Management seats" in such manner as prescribed herein.

(iii)These Rules shall come into force from the academic year 2017-18.

2. Definitions.

- 1. In these rules, unless the context otherwise requires;

(i)"Act" means the Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983)

(ii)"Competent Authority" means the Vice Chancellor, KNR University of Health Sciences, Telangana State, Warangal.

(iii)"Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to Competent Authority Seats in Professional Institutions offering P.G. Medical and Dental Courses in the State for Admissions in accordance with the rules laid down.

(iv)"Common Entrance Test" means, National Eligibility Cum Entrance Test (NEET-PG/NEET-MDS) which will be the basis for admission of the candidates into the Post Graduate Courses concerned in various Un-aided Non-Minority Professional Institutions in the State.

(v)"Competent Authority Seats (Convener quota)" means the seats earmarked from out of the sanctioned intake of seats in each course and in each college to be filled by the Committee for Admissions.

(vi)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled in such manner as may be prescribed by the Government or by the committee of admissions constituted.

(vii)"Inspecting Authority" means the Authority appointed by the Competent Authority for inspecting and scrutinizing the Admissions of the candidates made in the Un-aided Non-Minority Professional Institutions.

(viii)"Institutions" means, unless otherwise specifically mentioned, all the Unaided Non-Minority Professional Institutions imparting Professional Education in Medical and Dental courses,

(ix)"Qualified Candidate" in respect of all the seats to be filled by the Competent Authority means the candidate who has appeared for the NEET-PG/NEET-MDS for Post Graduate course admission and has been assigned ranking in the Common merit list.

(x)"Qualifying Examination" means the examination of the minimum qualification prescribed which entitles one to seek admission into the relevant Professional Post Graduate Course.

Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983) unless otherwise defined by the Government in Health Medical and Family Welfare Department or by the Competent Authority.

3. Seat Sharing and Admissions.

- (i) The Association of Private Medical and Dental Colleges Management of Telangana Members imparting studies in Post-Graduate Education in Medical & Dental Sciences Courses in their respective institution, would make available 50% of intake of their seats course wise out of total intake available in each of their member Medical & Dental Colleges, to the Government's PG Admission Cell for counseling and allocation of seats based on merit as per ranking to be determined / assigned by the Competent Authority based on National Eligibility cum Entrance Test-PG (NEET-PG/NEETMDS), as the case may be, and as per rules framed for the purpose in accordance with the terms of this agreement.

(ii)The seat matrix regarding the Convener & Management Quota seats in each Speciality in each Medical/Dental College shall be prepared by the University every year before counseling and any additional seats permitted by the MCI/DCI and the University will be included in the Counseling process.

(iii)If there is only one seat available in the specially, the seat will go to Management quote for the year 2017-18 and Convener quota in the year 2018-19. The allotment will be alternated in the subsequent years.

(iv)Similarly, If there are 3 seats in a specialty, one seat for the convener quota and one seat for Management quota will be allotted and the 3rd seat will go to the Management quota in the year 2017-18 and Convener quota in the year 2018-19. The allotment of third seat will be alternated in the subsequent years.

(v)If in a speciality one seat in degree and one seat in Diploma are available, the degree seat will be for Management quota and Diploma seat will be for convener quota and it will be vice-versa in the next year between the Management and Convener quota following the this year's sequence.

(vi)The unfilled seats after final phase of counseling for competent authority seats shall be surrendered to Management of respective Colleges. If a candidate allotted a seat after final counseling of the Convener quota fails to join the course in a Private College, that seat can be filled by the Management of respective Institutions with eligible candidates.

(vii)The 50% of the sanctioned intake of the seats (Management quota) to member institutions of TPMDCMA shall be filled by the ""Committee for Admissions"", with TPMDCMA nominee as one of its member, under the categories listed hereunder with the eligible candidates on the basis of inter se merit among the applicants qualified in NEET-PG/NEET-MDS.

a. Management Quota - Subcategory 1:- 15% of the sanctioned intake of seats, course wise, in each of member institutions shall be filled by the candidates in General Merit based on the NEET ranking.b. Management Quota - Subcategory 2:- 15% seats out of total intake capacity, course wise, in each member institution shall be filled by Foreign Students/NRI/NRI sponsored candidates on the basis of inter se merit among the applicants qualified in NEET.c. Management Quota Subcategory 3: 10% seats out of total intake capacity, course wise, in each member institution shall be institutional preference / in-service management quota seats filled on the basis of inter se merit amoung the applicants qualified in NEET.

(viii)On non-availability of candidates in any of the categories in vii (a),(b),(c) they can be filied from any other eligible candidates as prescribed by the Medical Council of India/Dental Council of India and the fee shall be on par with these category of students admitted under vii (c).

(ix)In view of the making over of 50% of its total available seats in PG Course, the Government of Telangana, hereby exempts the members of the TPMDCMA from the obligation, if any, of providing for reservations for either SCs, STs or other backward classes separately, since the Government of Telangana itself is providing for requisite 'reservations' in seats now available to the Government out of aforesaid 50% of seats, in PG courses in the institutions/Colleges of private managements. The TPMDCMA need not make separate reservation under 15(5) of Article 371(J) of the Constitution of India.

Procedure for Grant of Admissions into PG [Medical, Dental] Courses under the Management Quota Seats:

1. TS Private Medical & Dental Colleges Managements Association shall nominate one member representative to the Committee for Admissions constituted by the Competent authority. The entire process shall be strictly in accordance with the procedure envisaged by Government of India vide letter No. F.No.V.11011/1/2015- MEP (Pt), date 10-3-2017 & No.F.No.V.11025/04/2016- MEP, date 06-04-2017.

2. The Committee for admission shall authorise one amongst them to issue notification in two National Newspapers, calling for application from NEET-PG/ NEET-MDS qualified candidates for admission to management quota (Sub-Category 1) and Management quota (Subcategory 2 & 3) in PG Medical/Dental courses separately, The admission process and number of seats under management quota shall be displayed in the Association and Knruhs Websites.

3. He shall invite Online or Offline Applications in the form prescribed by it, from the NEET-PG or NEET-MDS eligible candidates for participating in Centralized Admission Process (CAP) for seeking admission to the Courses to Management quota (sub-category-1) and (sub-category 2 & 3) separately.

4. He shall prepare a merit list from the eligible candidates who have applied to the Management Quota seats Online or Offline in the prescribed form for admission to Post Graduate Medical Courses and Post Graduate Dental Courses on the basis of the marks at percentile in the NEET-PG examination or NEET-MDS examination.

5. The Committee for Admissions shall authorise one amongst them to notify the Venue, Date and Time of counseling for each category of Management Quota Seats.

6. On the Day of counseling the eligible candidates shall attend the counseling in person with all the Original Certificates and the fee prescribed. The candidates will be called in the order of Merit for counseling to Opt for the Subject and College of his/her choice.

7. counseling will be held separately for Management Quota - Subcategory 1 and Management Quota - Subcategory 2 & 3.

8. The Selected candidate will be issued Provisional Selection Intimation with a direction to report to the concerned Principal within the date specified.

9. If a candidate opts a seat and fails to pay the fee at respective Institution the seat will be treated as vacant and will be filled in the second counseling.

10. If a selected candidate fails to report to the Principal within the stipulated time, the Selection and Admission of the candidate will be cancelled automatically and the seat will be filled in the second counseling.

11. The Certificates of the Candidates will be sent to the respective colleges after closure of admissions to management quota seats.

12. The Committee for admissions shall authorise one amongst them to notify the Venue, Date and Time of 2nd counseling to fill up the vacant seats if any, after 1st counseling for Management Quota Seats.

13. The Admissions through counseling into Management Quota seats will be closed at the end of 2nd counseling and the candidates who were admitted will be considered as the Bonafide Candidates of the respective colleges. The Fee paid by the candidates and the Original Certificates will be sent to the respective colleges.

14. The College Fee shall be paid in the form of crossed demand draft in favour of Secretary, TPMDCMA" payable at Hyderabad.

15. The Candidates shall pay prescribed Non - Refundable Application Fee, counseling fee and University Fee.

16. The Candidates are bound by the Regulations to be made by the Association with regard to Admission, Cancellation and Withdrawal from the Course.

17. The TPMDCMA shall constitute a Grievance Redressal Committee composed of a Dean/Principal of Medical/ Dental College, one eminent person in Public Service and one member nominated by the University. Any grievance as to the determination of their merit and entitlement for admissions, cancellation of seats, refund of fees, return of documents, etc the students or the colleges concerned must approach the Grievance Redressal Committee headed by a Principal/Dean/ Director of a Medical/Dental college and the decision of Grievance Redressal Committee shall be binding on both Parties.

18. All institutions shall display their fee structure in the college notice board and college website.

19. The college shall pay stipend to all the PG students as per the MCI/DCI/Telangana State regulations.

20. All the candidates admitted into management quota seats in unaided private Medical/Dental colleges, on completion of their postgraduate course shall work for one year as 'Senior Resident' in the Institution where they pursued postgraduate course.

The Management shall pay a stipend of Rs. 30,000/- per student per month for medical students and Rs. 25,000/- to per student per month for Dental students.These orders are subject to directions/outcome of the court cases pending, if any and as per the guidelines/ directions issued by MCI/GOI from time to time.

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