Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 24 in Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh

24. Powers of the Principal.

- Not withstanding anything contained in these rules, the Principal of the respective Colleges of Indian Systems of Medicine and Homoeopathy may at any time before completion of the Post Graduate course either on his own motion or on the application of any person after due and proper enquiry and after giving the person two weeks time from the date of the receipt of the show cause notice to submit a written application and or a personal hearing, order the cancellation of admission to the first Post Graduate course if in his opinion such candidates has furnished fraudulent or incorrect information in the application form or in the documents attached, certificates enclosed thereto, or in any other fraudulent manner, obtained admission into such course. Against any such order of the Principal an appeal shall lie to the N.T.R. University of Health Sciences, Andhra Pradesh, Vijayawada.