Section 2 in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003
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)"Competent Authority" means the Vice Chancellor, NTR University of Health Sciences, Andhra Pradesh, Vijayawada.(c)"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.(d)"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 competent authority 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.(e)"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.(f)"Competent Authority Seats for minority candidates" 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 with the concerned minority students.(g)"EAMCET Ranking Based Management seats for Minority Candidates" 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 appointed by the Management of the Un-aided Minority Professional Institutions with the concerned minority students or if the minority institution(s) or minority management committee concerned so desire, by the committee of admissions constituted by the competent authority.(h)"EAMCET Ranking Based Management seats for General Category" mans the seats earmarked from out of the sanctioned intake of seats in each course and in each college to be filled by the Committee appointed by the Management of the Un-aided Minority Professional Institutions or if the minority institution (s) or minority management committee concerned so desire, by the committee of admissions constituted by the competent authority.(i)"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 or if the Minority Institution (s) concerned so desire, by the committee of admissions constituted by competent authority or by the minority management committee.(j)"Inspecting Authority" means the Authority appointed by the Competent Authority for inspecting and scrutinizing the Admissions of the candidates made in the Unaided Minority Professional Institutions.(k)"Institutions" means, unless otherwise specifically mentioned, all the Un-aided Minority Professional Institutions imparting Professional Education in Medical and Dental courses.(l)"Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.(m)"Local Candidate" means the Candidate in relation to the local area as specified in Rule 8(B).(n)"Qualified Candidate" in respect of seats to be filled by the competent authority and EAMCET ranking based management (minority and general) 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, 2003.(o)"Qualified Candidate" in respect of management seats shall be as specified in Rule 3(d).(p)"Qualifying Examination" means the examination of the minimum qualification prescribed for passing of which entitles one to seek admission into the relevant Professional Course.(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 (Act No. 5 of 1983) unless otherwise defined by Government in Health Medical and Family Welfare Department or by the competent authority.
