Section 6 in Andhra Pradesh Un-aided Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental professional Courses) Rules 2004
6. Procedure for Admissions.
- (A) To fill up Competent Authority Seats (Category-A & B 50% of the sectioned intake of the seats):(i)Committee for admissions shall be constituted by the Competent Authority under these rules.(ii)The committee will made advertisements calling for single application form 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 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 candidates received from the candidates, after scrutiny the Competent Authority 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.(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.(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.(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 for a particular reserved category.(c)The selection of candidates and allotment of course/institutions in respect of the seats to be filled by "Competent Authority" in Government Professional Colleges, Private Unaided Professional Colleges and 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 the seats to be filled by "Competent Authority" in the Government Professional Colleges, Unaided Private Professional Colleges and Unaided Minority Professional Colleges.(vii)Once a candidate secures admission to a particular college/institutions based on his/her option, no further claim for admission into other college/ institution, to any other kind of seat or any other course will be entertained, except as provided by the committee for admissions in the subsequent phase of counseling/subsequent counseling, if any.(viii)The candidates selected by the Competent Authority for admission into Government Professional Institutions, Private Unaided 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 Registrar, NTR UHS 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.(ix)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 UHS, 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 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 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 shall 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 UHS.(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 Sects shall be filled by the Managements of the Minority Institutions in a transparent manner from among the students who have passed EAMCET based on merit and who have applied to the institutions/ colleges concerned for admission by duly following rule of reservation in respect of category D seas only as applicable in the State.(ii)The Management of Private Un-Aided Minority Professional Institutions shall complete the process of admissions within the time frame stipulated for making admissions.(iii)The Managements shall issue a notification in two leading news papers calling for applications for admission into the above seats informing of the dates and venue of the counseling.(iv)The Managements of Minority Institutions shall fix a reasonable fee as cost of the application form.(v)The application forms shall be on sale at the institution and at the Office of Director of Medical Education, A.P. Hyderabad and at the Office of NTR University of Health Sciences, Vijayawada and Hyderabad.(vi)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.(vii)The Admissions shall be made in the following manner: -(a)Managements of the Minority Institutions shall scrutinize the application forms received and shall prepare merit lists as provided in (b).(b)The Management of the Minority Institutions shall prepare the following merit lists: -(i)Common merit list: - containing the names of 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 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 counseling with all their original certificates.(d)The above Managements shall select the candidates in the counseling by calling for candidates based on EAMCET ranking.(e)The Managements shall send a copy of the merit list and list of candidates selected to Competent Authority/University for approval.(f)The candidates selected for admission shall pay the fee prescribed and as notified in the form of demand draft drawn on any Nationalized Bank in favour of the Institution. 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 counseling as per prescribed procedure.(g)The fee so collected shall be kept with the managements till the entire admission process is completed. As soon as the admission process is completed only the fees collected payable to the NTRUHS shall be transferred to the NTRUHS.(h)"If a candidate after the final selection fails to report to the Principal of the respective College, on or before the stipulated time, and/or if any seat remains unfilled such seats shall be treated as vacant seats and shall be filled up by the Management by following EAMCET merit Ranking and Rules of Reservation as applicable", by following the same method of counseling.(i)The above rules shall be followed scrupulously. 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 of the seats).(a)"Management Seats" - the seats shall be filled up by the individual college Managements in the order of merit in the transparent manner following the procedure as detailed below:(1)Applications shall be called for from prospective candidates seeking admission in the individual colleges.(2)The college shall issue a receipt of the application received.(3)The college shall display the list of application received and prepare a merit list based on the marks obtained in the qualifying examination.(4)Admissions shall be made by the college based on merit list so prepared.(b)The candidates who have passed the qualifying examination not from the State have to submit the equivalency certificate to NTR University of Health Sciences. A.P., Vijayawada.
