Section 2 in Andhra Pradesh Un-aided Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Course Rules, 2006
2. Definitions.
- (i) In these rules, unless the context otherwise requires;(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act. No. 5 of 1983):(b)"Common Entrance Test" means EAMCET, the examination conducted for assigning rank or merit to candidates, which will be the basis for admission of the candidates into EAMCET based Management Seats etc. except the Management Seats for the first year of under Graduate Courses concerned in various Un-aided Minority Professional Institutions in the State:(c)"EAMCET Ranking Based Management Seats for Minority Candidates" means the seats earmarked from out of the sanctioned intake of the seats in each course and in each college to be filled by the Minority Institutions with the Minority Students on the basis of EAMCET ranking.(d)"Inspecting Authority" means the Authority appointed by the Government for inspecting and scrutinizing the admissions of the candidates made in the Un-aided Minority Professional Institutions:(e)"Institution" means, unless otherwise specifically mentioned, all the Un-aided Minority Professional Institutions imparting professional education in Medical and Dental Courses.(f)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled by the Management of the Un-aided Minority Professional Institutions in the order of merit in a transparent manner.(g)"Qualified candidate in respect of seats to be filled by EAMCET ranking based Management (Minority) Seats" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Courses and has been assigned ranking in the Common Merit List as per Rule 5 of the A.P. Common Entrance Test for entry into Engineering, Architecture. Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004.(h)"Qualified Candidate in respect of Management seats shall be as specified in Rule 3 (d).(i)"Qualifying Examination" means the examination of the minimum Qualification prescribed for passing of which entitles one to seek admission into the relevant Professional Courses.(ii)Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admission and Prohibition of Capitation Fee Act, 1983 (A.P. Act 5 of 1983) unless otherwise defined by the Government in Health Medical and Family Welfare Department or by the Dr. NTRUHS.
