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State of Telangana - Section

Section 3 in Telangana Medical & Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017

3. Eligibility Criteria for Admission.

- Admission Into various courses in different Professional Educational Institutions shall be -governed by the rules of admission prescribed herein. The Eligibility criteria for admission into Medical and Dental Courses shall be as-mentioned below.(a)Nationality and Domicile: The candidates should be Indian Nationals (or) Person of Indian Origin (PIO)/Overseas Citizens of India (OCI) card holder and should satisfy Local, Non-Local status requirement as laid down to the Andhra Pradesh Education 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 31th 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.I. Number of Seats. - The number of seats under competent authority in MBBS & BDS Courses to be filled as per merit from the candidates who have qualified in NEET held by the Government of India for that year and following the rules of reservation, in each Medical & Dental Colleges shall be notified before counseling.II. Reservations. - (a) 15% of seats in each course shall be reserved for candidates belonging to Scheduled Caste.(b)6%, of seats in each course shall be reserved for candidates belonging to Scheduled Tribes.(c)29% of the total number of seats notified shall be reserved for candidates belonging to Backward Class, as follows.Group-A - 7%Group-B - 10%Group-C- 1%Group-D - 7%Group-E - 4%Candidates claiming admission under reserved category (SC, ST, BC) should submit all the relevant original certificates in person to the respective verification officers from the Departments of SC, ST, BC Welfare respectively without fail at the notified time of verification of certificates. Otherwise their claim for reservation category will not be considered. The decision of concerned verifying officer is final for confirming the validity of caste certificate.The Commissioner/Director, SC, ST, BC Welfare, Minority Welfare are hereby informed to depute the Officers to the respective counseling centers in the State/States without fail on receipt of requisition from the Registrar, KNR UHS, Warangal. The verification officers deputed shall attend duties continuously at the counseling centre as per schedule, without fail. TA, DA and Honorarium will be paid by the University.(d)85% of seats are reserved for local candidates in non-state wide institutions. 15% seats are treated as un-reserved seats.(e)15% seats shall be unreserved in each college and reservation shall be maintained as far as possible for un-reserved seats on total seats available.(f)Statutory reservations will be calculated on total available seats in course wise (MBBS/BDS) in the State of Telangana.(g)Horizontal reservations will be calculated on total seats available in each category (SC,ST,BC) in each course as per the percentage allocated to the categories.III. Rules of Reservation for Admission (Area). - Seats shall be reserved for the following categories in admissions to professional courses.
(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 un reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations, and Admissions) Order, 1974 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 ratio of 42:36:22 respectively and v the balance of 15% seats shall" be un-reserved seats:
Explanations for purpose of these Rules:
(A)"The Local Areas" means
(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 University Local. Area (Telangana).
(b)The part of the state comprising the District of Srikakulam Vizianagaram, Vishakapatnam, East/Godavari, West Godavari, Krishna, Guntur and Prakasham shall be regarded as the Andhra University Local area (Andhra).
(c)The part of the State comprising the Districts of Ananthapur, Kurnool, Chittoor, Cuddapph and Nellore shall be regarded as the Sri Venkateswara University 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 into 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 out 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 may 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.State Wide Institution: Government Dental College, Hyderabad is a state wide institution with distribution of 85% BDS seats in the ratio of 42 : 36 : 22 for A.U( Andhra University), O.U. ( Osmania University), S.V.U ( Sri Venkateshwara University) respectively, 15% of total BDS seats are un-reserved. as specified in Andhra Pradesh Educational Institutions (Regulations of Admission) order 1974 as amended from time to time.IV. Horizontal Reservation of Seats. - (a) 33 1/3% of seats are guaranteed for women and candidates 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.
(b)Reservation for special categories : 3% seats shall be reserved for differently abled candidates in each Category.
Reservations to Physically challenged candidates: The reservations to Physically Challenged Candidates shall be implemented in each category on the total number of seats for that category in MBBS and BDS Courses separately.KNR University of Health Sciences shall constitute a Medical board comprising of Professors of Orthopedics and General Medicine Departments from Government Medical Colleges including NIMS. The candidate should appear before the board constituted for assessment of percentage of disability as per the norms of the Government. The decision of the Medical board constituted by the University is final in all respects. The University will notify the list of eligible candidates on the web-site for exercising options. The candidate should fulfill the eligibility criteria as per Medical Council of India norms as follows:Reservation to Physically challenged candidates is applicable to locomotor disorders of lower limbs with disability between 50% to 70% as category-I and between 40% to 50% as category - II.
(c) National cadet corps (NCC) : 1%
(d) Games and Sports : 1/2 % (0.5%)
(e) CAP (Children of Ex-serviceman and servicepersonnel) : 1%
(f) PMC (Police Martyrs children) : 0.25%
The priorities in respect of categories c,d , e & f mentioned above are as per directions issued by the Government of Telangana from time to time.Note: The candidates claiming reservations benefits under above mentioned c,d,e & f categories shall produce original documents in support of their claim and the verification of above certificates shall be completed and priority list to be submitted to the University by the following authorities.
*NCC - The Director of NCC, Telangana.
*Sports & Games - The Vice-Chairman and Managing Director, SportsAuthority of Telangana.
*CAP - The Director, Sainik Welfare Department,Telangana.
*PMC - The Director General of Police Telangana.
The decision of above authorities is final with regard to finalization of priority.* The priorities for selection will be notified by the respective Directorates/Government from time to time which will be implemented for selection and for admission.The Director of NCC, Telangana, The Vice-Chairman and Managing Director, Sports Authority of Telangana, The Director, Sainik Welfare Department, Telangana, The Director General of Police Telangana. are hereby informed to depute the Officers to the respective counseling centers in the State/States without fail on receipt of requisition from the Registrar, KNR UHS, Warangal. The verification officers deputed shall attend duties continuously at the counseling centre as per schedule, without fail. The verification Officers shall submit final merit/priority list in time-bound manner to meet the schedule of selection to the Registrar, KNR University of Health Sciences, Warangal without fail. The decision of the verification Officers with regard to finalization of priority/merit list is final in all respects. KNR University will fill-up the seats as per the merit list/priority list prepared and submitted by the respective departments TA, DA and Honorarium will be paid by the University.
(g)Reservations for Anglo Indians.
One (1) BDS Seat in Government Dental College, Hyderabad which is a state wide institution shall be reserved for Anglo Indian Candidate from un-reserved seats. The candidates shall produce certificate in support of his/her claim in the prescribed proforma issued by Mandal Revenue Officer subject to scrutiny and confirmation by the Secretary, Department of Minority Welfare, Government of Telangana.V. Preparation of the Seat Matrix: The committee constituted by the Vice- Chancellor, KNR University of Health Sciences shall prepare the seat matrix for the Competent Authority seats as per the guidelines given below:-a. The reservations to SC, ST and BCs shall be 15, 6 and 29% in MBBS & BDS.b. The number of seats for SC, ST and BCs shall be maintained as per reservations MBBS & BDS.c. The 29% of seats for BCs shall be distributed as BC-A 7%, BC-B - 10%, BC-C - 1%, BC-D 7% and BC- E 4%.d. The reservations for BC sub groups shall be maintained as far as possible. When a seat cannot be earmarked for a sub-group, the seat shall be allotted to BC sub groups by rotation.e. Reservation for special categories :
(1) Differently abled candidates in eachCategory. : 3%
(2) National cadet corps ( NCC ) : 1%
(3) Games and Sports : 1/2 % (0.5%)
(4) CAP (Children of Ex-serviceman and servicepersonnel) : 1%
(5) PMC (Police Martyrs children) : 0.25%