Section 6 in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses) Rules, 2003
6. Procedure for Admissions.
- A. To Fill Up Competent Authority Seats(Category-A-97% of the Sanctioned intake of seats)(i)Committee for Admissions shall be constituted by the Competent authority under these rules.(ii)The Competent Authority will 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 in respect of seats to be filled by the Competent Authority.(iii)The candidates who are qualified to seek admission as a consequence of obtaining ranking in the common entrance test and desirous of seeking admission into the Government/ unaided private/unaided minority professional institutions shall make application to the competent authority enclosing all the relevant documents including a copy of rank card issued. The application shall be acknowledged.(iv)The competent authority shall scrutinize all the applications received from the candidates. After scrutiny the competent authority shall prepare the following merit list namely-(a)Common merit list: containing the names of all the candidates arranged in the order of merit ranking assigned to them in the common entrance test.(b)Category wise merit list: containing the names of the candidates belonging to the concerned categories arranged in the order of merit ranking assigned to them in the common entrance test.(c)Minority category wise merit list: containing the names of the minority candidates concerned arranged in the order of merit ranking assigned to them in the common entrance test.(d)In case of same rank being obtained by more than one candidate, the marks obtained in Physics, Chemistry, Botany and Zoology shall be reckoned.(e)In case of a further tie, the older candidate shall be given the higher place in the merit list.(v)Candidates will 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 will 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 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, unaided Private Professional Colleges and unaided minority professional colleges shall also be solely on the basis of merit as adjudged by the rank obtained in the Entrance Test subject to the condition that the candidate should have passed the qualifying examination with the minimum marks prescribed.(d)Mere appearance at the Entrance Test and obtaining high rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination etc.(vi)The Committee of Admissions shall select and allot candidates into various courses in respect of the seats to be filled by 'competent authority' in the Govt. Professional Colleges, unaided Private Professional Colleges and unaided 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 other course will be entertained, except as provided by the committee for admissions in the subsequent counseling, if any.(viii)The candidates selected for admission into Government Professional Colleges, unaided Private Professional Colleges or unaided minority professional colleges shall pay the prescribed fee in the form of demand draft drawn on any nationalized bank in favour of Registrar, NTRUHS 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 in the subsequent selections/counseling.(ix)The fee so collected shall be kept with the competent authority (ill 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.(x)A candidate after selection and allotment to a college/course can withdraw from the course only, within in one day from the date of admission as notified by the Competent Authority i.e., NTR University of Health Sciences, A.P., Vijayawada, then the fee paid by the candidate shall be refunded. Resultant vacancies if any shall be filled following the prescribed procedure, in the final counseling as notified by competent authority.(xi)Candidates are considered for selection only for such categories for which they have claimed reservation in the application form and have submitted supporting documents. Request for a change to any other category after submission of application shall not be considered.(xii)The selection will be made only from among the candidates who physically present themselves when called in order of merit. Claims of the candidates will not be considered if they are absent when called thrice at the time of selection and the next in the merit would be called.(xiii)Resultant vacancies will 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.(xiv)The selection committee shall have the power to cancel the selection or admission of the candidates at any stage if it is detected either during selection or before closure of admissions that the selection or admission is against the regulation.(xv)All the candidates selected should undergo Medical Examination as directed by the Head of the Institution concerned. The admission of the candidates shall be subject to their fitness in the medical examination.(xvi)The Competent Authority/Committee for Admissions shall prepare the final list of candidates, admitted course wise and institution-wise and send the same to University.(xvii)The Competent Authority in consultation with Committee for admission shall fix the cut off dates for each stage of admission contemplated above.B. To Kill up Category B Seats (Sell Financing Seats/College Development Seats - 3% of the sanctioned intake of the sets):(a)Self Financing Sets/College Development Seats - 3% of the sanctioned intake of the seats shall be filled by the Government/Committee appointed by the Government, keeping them open to all the candidate: satisfying the eligibility criteria under Rule (3) for admission including candidates belonging to other States Union Territories of India, Non Resident Indian and Foreign national on the basis of marks secured in the qualifying examination based on merit and ensuring transparency.(b)The candidates who have passed the qualifying examination from outside the State or outside the Country have to submit the equivalency certificate from NTR University of Health Sciences, A.P., Vijayawada.
