Section 2 in A.P. Private Medical/dental Unaided Non-Minority Professional Institutions (Admissions Into Post Graduate Medical / Dental Courses/ Super Speciality Courses) Rules, 2013
2. Definitions.
- 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 P.G. Medical and Dental Courses / Super Speciality Courses in the State for Admissions in accordance with the rules laid down.(iv)"Common Entrance Test" means, the examination conducted by NTR UHS for assigning rank or merit to candidates, which will be the basis for admission of the candidates into the Post Graduate Courses / Super Speciality Courses concerned in various Un-aided 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 for Admissions.(vi)"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 Non-Minority Professional Institutions in such manner as may be prescribed by the Government or by the committee of admissions constituted by the Competent authority.(vii)"Inspecting Authority" means the Authority appointed by the Competent Authority for inspecting and scrutinising the Admissions of the candidates made in the Un-aided Non-Minority Professional Institutions.(viii)"Institutions" means, unless otherwise specifically mentioned, all the Un-aided Non-Minority Professional Institutions imparting Professional Education in Medical and Dental courses.(ix)"Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.(x)"Local Candidate" means the Candidate in relation to the local area as specified in Presidential Order.(xi)"Qualified Candidate" in respect of seats to be filled by the 'Competent Authority' means the candidate who has appeared for the Entrance Test for Post Graduate course / Super Speciality Courses admission and has been assigned ranking in the Common merit list.(xii)"Qualifying Examination" means the examination of the minimum qualification prescribed which entitles one to seek admission into the relevant Professional Post Graduate Course / Super Speciality Courses.(xiii)Rule of reservation as defined by Social Welfare Department.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 (Act No. 5 of 1983) unless otherwise defined by the Government in Health Medical and Family Welfare Department or by the Competent Authority.
