Section 2(1) in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules, 2004
(1)In these rules, unless the context otherwise requires;(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act No. 5 of 1983).(ii)"Competent Authority" means the Vice Chancellor, NTR University of Health Sciences, Andhra Pradesh, Vijayawada.(iii)"Committee for admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to Professional Institutions offering Medical and Dental Courses in the State for admissions in accordance with the provisions laid down.(iv)"Common Entrance Test" means, EAMCET and Common Entrance Test - Association of Colleges (CET-AC), the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates into the first year of under-Graduate Courses concerned in various Unaided Non-Minority Professional Institutions in the State.(v)"Competent Authority Seats" 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 of Admissions.(vi)"EAMCET ranking based Management Seats" means the seats earmarked from out of the sanctioned intake of the seats in each course to be filled by the Committee of admissions constituted by the Competent Authority.(vii)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled in the manner as prescribed in these rules towards Management quota.(viii)"Inspecting Authority" means the Authority appointed by the Competent Authority for inspecting and scrutinizing the admissions of the candidates made in the Unaided Non-Minority Professional Institutions.(ix)"Institutions" means, unless otherwise specifically mentioned, all the Un-aided Non-Minority Professional Colleges imparting Professional Education in Medical and Dental Courses.(x)"Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.(xi)"Local Candidate" means the candidate in relation to the local area as specified in Rule 9(B).(xii)"Qualified candidate" in respect of seats to be filled by "Competent Authority" means the candidate who has appeared for the Common Entrance Test for admission into the relates Professional Course and has been assigned ranking in the Common Merit List as per the Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004 issued in G.O.Ms.No. 16, Higher Education (EC) Department, dated 25-2-2004.(xiii)"Qualified Candidate" in respect of Management seats shall be the candidate assigned ranking in Common Entrance Test conducted by the Association of Managements or assigned rank in the merit list prepared by the college out of the applications received as the case may be who shall be eligible for admission in C-category seats,(xiv)"Qualifying Examination" means the examination of the minimum qualification prescribed for passing of which entitles one to seek admission into the relevant Professional Course.
