Section 9 in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses) Rules, 2003
9. Fees.
- (i) Fee for Govt. Medical Colleges(a)The fee for Competent Authority seats (Category A) in the Government Medical Colleges shall be Rs. 10,000/- (Rupees ten thousand only) of which Rs. 3,000/- (Rupees three thousand only) shall be credited to the College Development Society. The fee shall be paid every year for five years.(b)The fee in respect of Self financing seats /College Development Society Seats (Category B) in the Government Medical Colleges shall be 12,000/- US Dollars or equivalent the Indian Rupees per annum shall be payable by the candidate every year for five years and shall be credited to the account of the College Development Society.(ii)Fee for Dental Colleges:(a)The fee for Competent Authority Seats (Category-A) in the Government Dental Colleges shall be Rs. 9,000/- (Rupees nine thousand Only) of which Rs. 3,000/- (Rupees three thousand only) shall be credited to the College Development Society. The fee shall be paid every year for four years.(b)The fee in respect of Self financing seats/College Development Society Seats (Category-D) in the Government Dental Colleges shall be 6,000 US Dollars or equivalent in Indian Rupee per annum in respect of BDS Course payable every year for four years and to be credited to College Development Society concerned.(iii)The fee structure of the Course may be reviewed once in three years by the Government.(iv)The candidates selected and admitted into professional courses shall pay the fee as prescribed by the University towards the fee payable to the University, which is non-refundable.
