Section 6 in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003
6. Procedure of Admissions.
- (A) To Fill Up Competent Authority Seats (Category A&B - 50% of the sanctioned intake of seats)(i)Committee for Admissions shall be constituted by the competent authority under these rules.(ii)The Committee will make advertisement calling for a single application in the prescribed form from the eligible qualified candidates who have been assigned ranking in the Common Entrance Test, desirous of seeking admission in private unaided Non-Minority/Minority colleges and also private colleges in respect of seats to be filled by the Competent Authority.(iii)The candidates who are qualified to seek admission as a consequence of obtaining ranking in the common entrance test and desirous of seeking admission into the Government/ unaided private/unaided minority professional institutions shall make application to the competent authority enclosing all the relevant documents including a copy of rank card issued. The application shall be acknowledged.(iv)The competent authority shall scrutinize all the applications received from the candidates. After scrutiny the competent authority shall prepare the following merit list namely -(a)Common merit list: containing the names of all the candidates arranged in the order of merit ranking assigned to them in the common entrance test.(b)Category wise merit list: containing the names of the candidates belonging to the concerned categories arranged in the order of merit ranking assigned to them in the common entrance test.(c)Minority category wise merit list: containing the names of the minority candidates concerned arranged in the order of merit ranking assigned to them in the common entrance test.(d)In case of same rank being obtained by more than one candidate, the marks obtained in Physics, Chemistry, Botany and Zoology shall be reckoned.(e)In case of a further tie, the older candidate shall be given the higher place in the merit list.(v)Candidates will be called for an interview in the order of merit for selection and allotment of course and institution.(a)All the candidates called for interview shall submit the specified original documents along with one set of duly attested photocopies and the Committee for Admissions shall be entitled to cause verification of all the documents produced by the Candidates.(b)As and when each candidate gets his turn for interview in the order of merit, choice of institutions and course will be given to him, depending upon availability at the point of time with due regard to the eligibility of the candidate for a seat in a particular local area or for a particular reserved category.(c)The selection of candidates and allotment of course/institutions in respect of seats to be filled by competent authority in Government Professional Colleges, Private Unaided Non-Minority and Private Unaided Minority Professional Colleges shall also be solely on the basis of merit as adjudged by the rank obtained in the Entrance Test subject to the condition that the candidate should have passed the qualifying examination with the minimum marks prescribed and following the rule of reservation.(d)Mere appearance at the Entrance Test and obtaining high rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the NTRUHS/Government including marks to be obtained in the qualifying examination etc.(vi)The Committee of Admissions shall select and allot candidates into various courses in respect of seats to be filled by competent authority in Government Professional Colleges, Unaided Private Professional Colleges and Un-aided Minority Professional Colleges.(vii)Once a candidate secures admission to a particular college/institution based on his/her option, no further claim for admission into other college/ institution, to any other kind of seat or any other course be entertained except as provided by the committee for admissions in the subsequent counseling, if any.(viii)The candidates selected by the competent authority for admission into Government Professional Institutions, Private Un-aided Non-Minority professional Colleges and Private Unaided Minority Professional Colleges shall pay the prescribed fee in the form of demand draft drawn on any Nationalized Bank in favour of the Registrar. NTRUHS payable at Vijayawada. If a candidate fails to pay the fee on the day of selection, the selection will be cancelled forthwith and it will be filled up in the subsequent selections/Counseling.(xi)The fee so collected as mentioned above shall be kept with the competent authority till the entire admission process is completed. As soon as the admission process is completed, the fees so collected shall be transferred to the colleges concerned.(x)A candidate after selection and allotment to a college/course can withdraw from the course only, with in one day from the date of admission as notified by the Competent Authority i.e., NTR University of Health Sciences, A.P., Vijayawada, then the fee paid by the candidate shall be refunded. Resultant vacancies if any shall be filled following the prescribed procedure, in the final counseling as notified by competent authority.(xi)Candidates are considered for selection only for such categories for which they have claimed reservation in the application form and have submitted supporting documents. Request for a change to any other category after submission of application shall not be considered.(xii)The selection will be made only from among the candidates who physically present themselves when called in order of merit. Claims of the candidates will not be considered if they are absent when called thrice at the time of selection and the next in the merit would be called.(xiii)Resultant vacancies will be open to all the candidates below the rank of candidates who have not joined the course and the candidates who were absent in the earlier selection. Resultant vacancies shall be filled by the candidates belonging to the same category of the seats as those who have not joined the course or vacated the seat.(xiv)The selection committee shall have the power to cancel the selection or admission of the candidates at any stage if it is detected either during selection or before closure of admissions that the selection or admission is against the regulation.(xv)All the candidates selected should undergo Medical Examination as directed by the Head of the Institution concerned. The admission of the candidates should be subject to their fitness in the Medical Examination.(xvi)The Competent Authority/Committee for Admissions shall prepare the final list of candidates, admitted course wise and institution-wise and send the same to NTR University of Health Sciences.(xvii)The Competent Authority in consultation with Committee for admission shall fix the cut off dates for each stage of admission contemplated above.(B)To Fill Up Category-C&D Seats (15% and 10% of the Sanctioned Intake of Seats).(i)Category-C&D seats shall be filled by the committee of the Minority managements in a transparent manner from among the students who have passed EAMCET based on merit therein and have applied to the committee constituted by the institutions/Colleges concerned for admission and by duly following Rules of Reservation in respect of category D seats only as applicable in the State.(ii)The Managements of private Un-aided minority Professional Institutions shall complete the process of admissions within the time frame following such procedure as prescribed by the competent authority for making admissions into the Category-C&D seats of all the Private Medical and Dental Colleges.(iii)The Committee of Minority Managements will function at a convenient place and shall complete the admissions process within stipulated date as notified by the NTR UHS.(iv)The committee of the Minority Managements so constituted shall issue a notification in two leading news papers calling for a single common application form for admission into the above seats in all the colleges concerned, informing of the dates and venue of the counseling.(v)The Committee of Minority Managements shall fix a reasonable fee as cost of the application form in consultation with the Competent Authority.(vi)The application forms shall be on sale in person and by post at all the private medical colleges/dental colleges and at the office of the Director of Medical Education, A.P., Hyderabad and at the Office of the NTR University of Health Sciences, Vijayawada and Hyderabad and such places as notified by the Competent Authority.(vii)The Committee of Minority Managements will also issue the guidelines for selection and allotment of candidates against the above seats basing upon the rules as applicable herein and indicating the prescribed fee and other rules.(viii)The observer appointed by the Competent Authority shall monitor and guide the Committee in the admission process to Category-"C&D" seats.(ix)The Competent Authority shall pool up the above seats in all the colleges and shall prepare the seat matrix separately for each region by following the Rules of reservation in respect of category-D seats.(x)The Admissions shall be made in the following manner: -(a)The Committee of the Minority Managements shall scrutinize the application forms received and shall prepare a common merit list based on EAMCET Rank and seat Matrix prepared by the competent authority for the category D seats and a minority merit list for category C seats.(b)The committee of the Minority Managements shall scrutinize all the applications received from the candidates. After scrutiny the Minority Management Committee shall prepare the following merit list namely -(i)Common merit list: containing the names of all the candidates arranged in the order of merit ranking assigned to them in the common entrance test.(ii)Category wise merit list: containing the names of the candidates belonging to the concerned categories arranged in the order of merit ranking assigned to them in the common entrance test for the category D seats.(iii)Minority category wise merit list containing the names of the minority candidates concerned arranged in the order of merit ranking assigned to them in the common entrance test for the category C seats.(iv)In case of same rank being obtained by more than one candidate, the marks obtained in Physics, Chemistry, Botany and Zoology shall be reckoned.(v)In case of a further tie, the older candidate shall be given the higher place in the merit list.(c)The candidates shall attend the counselling with all their original certificates.(d)The committee of minority managements shall select the candidates in the counselling by calling for candidates based on EAMCET ranking and as per the seat matrix approved by the Competent Authority.(e)The committee of minority managements shall send a copy of the merit list and list of candidates selected into respective colleges to the competent authority for approval.(f)The candidates selected for admission into Government Professional Colleges, unaided Private Professional Colleges or unaided minority professional colleges shall pay the prescribed fee in the form of demand draft drawn on any Nationalized Bank in favour of the authority as notified by the committee in the notification. If a candidate fails to pay the fee on the day of selection the selection will be cancelled forthwith and it will be filled up in the subsequent selections by Counselling as per prescribed procedure.(g)The fee so collected as mentioned above shall be kept with the Committee of minority managements till the entire admission process is completed. As soon as the admission process is completed, the fees so collected shall be transferred to the colleges concerned.(h)If a candidate after the final selection fails to report to the Principal of the respective college on or before the stipulated time, the seat will be treated as vacant and the Principal of the respective college shall fill up the vacant seat by the Management under Category-E, provided the procedure of admission and counselling including subsequent counselling to fill up the seats as prescribed should have been followed.(i)The above rules shall be followed sorupulously. Any violation of the rules shall entail cancellation of admissions of the candidates concerned and conduct of admissions afresh following the procedure etc.(C)To Fill Up Management Seats (E-Category-25% of the Sanctioned Intake Seats).(a)"Management Seats" - 25% of the sanctioned intake of seats shall be filled up by the Management of the Institution keeping them open to all the candidates giving preference to concerned minority candidates satisfying the eligibility criteria under Rule (3) including candidates belonging to other States, Union Territories of India, the Non-Resident Indian and foreign nationals on the basis of marks secured in the qualifying examination and ensuring transparency.(b)The candidates who have passed the qualifying examination from outside the State or outside the Country has to submit the equivalency certificate from NTR University of Health Sciences, A.P., Vijayawada.
