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State of Andhra Pradesh - Act

Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003

ANDHRA PRADESH
India

Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003

Rule ANDHRA-PRADESH-UN-AIDED-MINORITY-PROFESSIONAL-INSTITUTIONS-REGULATION-OF-ADMISSIONS-INTO-UNDER-GRADUATE-MEDICAL-AND-DENTAL-PROFESSIONAL-COURSES-RULES-2003 of 2003

Published on 5 September 2003
Commenced on 5 September 2003
[This is the version of this document from 5 September 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003Published vide Notification No. G.O. Ms. No. 489, Health, Medical and Family Welfare (E1), dated 05.09.2003Last Updated 13th August, 2019R.S. to Part-I A.P. Gazette (Extraordinary) dated 10-9-2003G.O. Ms. No. 489. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act No. 5 of 1983) and in supersession of the Andhra Pradesh Professional Educational Institutions (Regulation of Admission into Under Graduate Professional Courses through Common Entrance Test) Rules. 1983, issued in G.O.Ms.No. 184, Education, dated 20-08-1993, G.O.Ms. No. 459, HM&FW (El) Department, dated 08-09-1993, G.O.Ms.No. 550, HM&FW (E1) Department, dated 13-11-1993 and G.O.Ms.No. 225, HM&FW (El) Department, dated 16-06-2001 the Governor of Andhra Pradesh hereby makes the following Rules for admission into the Under Graduate Professional Courses in Medical and Dental in Un-aided Minority Professional Institutions in the State.

1. Short title applicability and commencement.

- (i) These rules may be called the Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules 2003.

(ii)They shall apply to all Un-aided Minority Professional Institutions imparting Under-Graduate Professional Education in Medical and Dental courses for which admissions shall be made to the "Competent Authority Seats", "EAMCET ranking based Management Seats" and "Management Seats" in such manner as prescribed herein.

(iii)These Rules shall come into force from the academic year 2003-2004.

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.

3. Eligibility Criteria for Admission.

- Admission into various Courses in different Professional Educational Institutions shall be governed by the rules of admission prescribed herein. The eligibility criteria for Admission into Medical and Dental Courses shall be as mentioned below:

(a)Nationality and Domicile. - The candidates should be Indian Nationals and should satisfy Local, Non-local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as amended in G.O.(P) No. 646, Education (W) Department dated 10-07-1979.

(b)The above clause (a) Nationality and Domicile is not applicable for the category E Seats filled by the management.

(c)Age Limit: Candidates should have completed the age of seventeen years on or before 31st December of the year of admission.

(d)Educational Qualifications: The candidates should pass two years intermediate examination (10 + 2) pattern) or equivalent examination with Physics, Chemistry, Botany, Zoology and English individually and must have obtained a minimum of 50% marks taken together in Physics, Chemistry, Botany and Zoology at the qualifying examination. In respect of candidates belonging to Scheduled Caste and Scheduled Tribes, the marks obtained shall be a minimum of 40% marks taken together in Physics, Chemistry, Botany and Zoology.

4. Allotment of seats.

- The seats to be allotted in each Un-aided Minority Professional Institution under these Rules for Admission of Candidates shall be classified as:

(i)Category-A-(25% of the sanctioned intake of the seats)-Competent Authority Seats for General Students. - These seats shall be filled up through counseling by the competent authority as per merit/ ranking following the Rules of Reservation from the students who have passed the common entrance test held by the State (EAMCET) for that year.

(ii)Category-B-(25% of the sanctioned intake of the seats)-(Competent Authority Seats for Minority Candidates). - These seats shall be filled up with the concerned minority candidates through counseling by the competent authority as per merit from the students who have passed the common entrance test held by the State (Eamcet) for that year.

(iii)Category-C-(15% of the sanctioned intake of the seats)-EAMCET Ranking Based Management seats for the Minority Candidates. - Seats to be filled up through a common counseling by a committee of managements of the Un-aided Minority colleges/institutions to be constituted as per the schedule prescribed by the Competent Authority or if the minority institution(s) or minority management committee concerned so desire, by the committee of admissions constituted by the competent authority. The seats shall be filled based on merit in the common entrance test (EAMCET) held by the State for that year and with minority candidates concerned who have applied to the committee of Minority Institutions constituted by colleges/institutions concerned.

(iv)Category-D-(10% of the sanctioned intake of the seats) - EAMCET Ranking Based Management seats for the General Candidates. - Seats to be filled up through a common counselling by a committee of minority managements of the colleges/ institutions to be constituted as per the schedule prescribed by the competent authority or if the minority institution(s) or minority management committee concerned so desire, by the committee of admissions constituted by the competent authority. The seats shall be filled based on merit in the common entrance test (EAMCET) held by the State for that year and with candidates who have applied to the committee constituted by colleges/ institutions concerned for admission and by following the rules of reservation.

(v)Category-E-(25% of the sanctioned intake of the seats) - Management Seats. - Seats filled up by the management of the college/institution giving preference to minority students concerned through any rational and transparent method of selection devised by itself subject to fulfillment of the eligibility criteria prescribed by the Medical Council of India/Dental Council of India/Government of India/ State Government or if the Minority Institution(s) concerned so desire, by the committee of admissions constituted by competent authority or by the minority management committee.

5. Authority for Admissions to Category A&B Seats, Category C Seats, Category D Seats and Category E Seats.

(a)All the Competent Authority Seats (Category A&B) shall be filled by the Committee for Admissions nominated by the Competent Authority under these Rules.

(b)The Category-C&D seats shall be filled by the Committee of Minority Managements constituted by the private unaided minority professional colleges as per the rules laid down.

(c)The Category-E Management Seats shall be filled up by the Management of the Concerned College through a rational and transparent method of selection subject to fulfillment of the eligibility criteria.

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.

7. Cut off date for admissions.

- The Competent Authority, the management of the concerned private colleges shall close the admission process as notified by NTR UHS. Subsequent to this date no admissions in the private un-aided minority professional institutions shall be made in pursuance of the judgment rendered by the Hon'ble Supreme Court in Madhu Singh Case.

8. Rules of Reservation for admission.

- Seats shall be reserved for the following categories in Admissions to Professional Courses:

(1)Region-Wise reservation of Seats. - (a) Admission to 85% of the "Competent Authority Seats" in each Course shall be reserved for the local candidates and the remaining 15% of the "Competent Authority Seats" shall be unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.

(b)In respect of State Wide Institutions, admission into 85% of seats, in each course shall be reserved for the candidates belonging to the three local areas in the State specified in this sub-rule namely, Andhra University area (Andhra), Osmania University area (Telangana) and Sri Venkateswara University area (Rayqlaseema) in the ratio of 42 : 36 : 22 respectively and the balance of 15% seats shall be un-reserved seats.

Explanations. - for purpose of these Rules:

(i)"The Local Areas" means:

(a)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak Mahabubnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local Area (Telangana).

(b)The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra Unviersity Local Area (Andhra).

(c)The part of the State comprising the districts of Anantapur, Kumool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local area (Rayalaseema).

(ii)"The Local Candidate" means:

(A)A candidate for admission shall be regarded as a local candidate in relation to a local area.

(a)If he has studied in Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examination.

(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination he has not studied in any Educational Institutions, if he has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he appeared or as the case may be first appeared.

(B)A candidate for admission to the Course who is not regarded as local candidate under clause (A) in relation to any local area shall.

(a)If he has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to............

(i)Such local area where he has studied for the maximum period out of said period of seven years:

(ii)Where the period of his study in two or more local areas are equal, such local area, where he has studied last in such equal period.

(b)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination he has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to...

(i)Such local area where he has resided for the maximum period out of the said period of seven years

(ii)Where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.

(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(a)All the candidates eligible to be declared as local candidates.

(b)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent have resided in the State for a total period of ten years excluding period of employment outside the State.

(c)Candidates who are children of parents who are in employment of the state or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions other similar quasi Public Institutions within the State.

(d)Candidates who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognized by the Government or University OR other competent authority and similar quasi Government Institutions within the State.

(D)If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled as if it has been unreserved, in the order of ranking assigned in the common merit list.

Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as amended in G.O.(P).No. 646., Education (W) Department, dated 10-07-1979.

(2)Reservation of seats for SC/ST/BC Communities. - (a) 15% of seats in each course shall be reserved for the candidates belonging to Scheduled Caste as shown below: -SC-A .. 1%SC-B .. 7%SC-C .. 6%SC-D .. 1%

(b)6% of seats in each course shall be reserved for the candidates belonging to the Scheduled Tribes.

The seats reserved for Scheduled Tribes shall be made available to Scheduled Castes and Vice-Versa, if qualified candidates are not available in the category.If qualified candidate belongs to Scheduled Castes and Scheduled Tribes communities are not available, the left over seats reserved for them shall be treated as open competition seats and shall be filled by the candidates of General Pool.

(c)25% seats in each course shall be reserved for the candidates belonging to the Backward Classes and shall be allocated among the four groups of Backward Classes as shown below:

GROUP 'A' .. 7%GROUP 'B' .. 10%GROUP 'C' .. 1%GROUP 'D' .. 7%If qualified candidates belonging to Backward Class of a particular group are not available, the left over seats can be adjusted for the candidates of next group. If qualified candidates belonging to backward classes are not available to fill up the 25% seats reserved for them, the left over seats shall be treated as open competition seats and shall be filled up with candidates of General Pool.

(d)No candidate seeking reservation for admission under the above categories be allowed to participate in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Government and issued by the Revenue Authorities in the Government (Vide G.O.Ms.No. 58., Social Welfare (J) Department., dated 12-05-1997).

(3)Reservation for Special Categories. - (a) Seats shall also be reserved in each course for the following categories, to the extent indicated against them:

(i)Physically Handicapped .. 1/4% (0.25%)

(ii)National Cadet Corps .. 1/4% (0.25%)

(iii)Games and Sports .. 1/2% (0.50%)

(iv)1% for the Children of Ex-servicemen and serving service personnel of the three wings of the Defence Services i.e.. Army, Navy and Airforce, subject to the condition that the Ex-service men etc. are residing for a minimum of five years in Andhra Pradesh, provided that if suitable candidates are not available equivalent to fulfill the above reservation, the condition of five year minimum period of residence shall not be insisted upon.

(b)The priorities in respect of the categories mentioned in item (a) above as declared by the Government vide G.O.Ms.No. 254, HM&FW (El) Department, dated 28-04-1993 and subsequent amendments thereto.

Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Committee for Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation to the following authorities:

(i)NCC .. To the Director of NCC, Andhra Pradesh

(ii)Sports & Games .. To the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP)

(iii)Physically Handicapped .. To the Medical Board constituted by the Competent Authority.

(iv)CAP.. To the Director, Sainik Welfare Board, Andhra Pradesh.

(4)Reservation of seats for women. - 33 1/3 % of seats are guaranteed for women candidates in each category. This regulation of guarantee shall not be applicable if women candidate is selected on merit in each category form 33 1/3 % or more of the seats therein. When the number of women candidates falls short of this percentage, it shall be made up by replacing the last selected male candidate by women candidate in that category.

9. (i) Fee for Medical Colleges.

(a)The fee for Competent Authority Seats (Category-A-25% Category-B-25%) seats after concession by the management shall not exceed Rs. 55,000/- (Rupees fifty five thousand only) per annum and shall be payable by the Candidate every year for five years.

(b)The fee for EAMCET Ranking Based Management Seats (Category-C-15% & Category-D-10%) shall not exceed Rs. 2,00,000/- (Rupees two lakhs only) per annum and shall be payable by the candidate every year for five years.

(c)The fee for Management Seats (Category-E-25%, to be filled by the Management directly, no specific fee is suggested by the Government and the management of the Institution concerned shall fix a reasonable fee.

(ii)Fee for Dental Colleges. - The fee payable shall be:

(a)The fee for Competent Authority Seats (Category-A-25% Category-B-25%) after concession by the Management shall not exceed Rs. 40,000/- (Rupees forty thousand only) per annum and shall be payable by the Candidate every year for four years.

(b)The fee for EAMCET Ranking Based Management Seats (Category-C-15% & Category-D-10%) shall not exceed Rs. 1,10,000/- (Rupees one lakh and ten thousand only) per annum and shall be payable by the candidate every year for four years.

(c)The fee for Management Seats (Category-E-25%) to be filled by the Management directly, no specific fee is suggested by the Government and the management of the Institution concerned shall fix a reasonable fee.

(iii)The management shall not collect any other fees in any other form i.e., in the name of development fee, building fund fee, infrastructure development fee, etc., except the following fee/deposits from all categories namely A,B,C,D & E:

(A)Hostel fee should be collected in the following manner:

(a)Hostel Rent : Per Quarter in Advance.

(b)Mess Charges : Per month at the end of the Month

(B)A Nominal refundable Deposit of Rs. 10,000/- at the time of admission towards library deposit, laboratory deposit, etc.

(C)The Management of the private college will be permitted to collect a stipend fee of Rs. 25,000/- which should be collected in installments at Rs. 5,000/- per annum for five years from the students and the same will be disbursed during their internship as stipend if the student wish to continue in the same institution only.

(D)The management shall not charge any capitation fee or resort to profiteering in accordance with the judgments of the Supreme Court of India read above.

(iv)The candidates selected and admitted into professional courses shall pay the fee as prescribed by the University towards the fee payable to the University, which is non-refundable.

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State of Andhra Pradesh - Act