Section 10 in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-Graduate Medical and Dental Professional Courses, 2004
10. Fees for Govt. Medical and Dental Colleges.
- (i) Fee for Government Medical Colleges: The fee in the Government Medical above as declared by the Government vide G.O.Ms.No. 254 HM & FW (El) Department, dated 28-04-1993 and subsequent amendments thereto from time to time.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:To the Director of NCC, Andhra PradeshTo the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP)To the Medical Board Constituted by the Competent Authority.To the Director, Sainik Welfare Department, Andhra Pradesh.Colleges shall be Rs. 10,000/-(Rupees ten thousand only) of which Rs. 3,000/- (Rupees three thousand only) shall be debited to the College Development Society. The fee shall be paid every year for five years.(ii)Fee for Dental Colleges: The fee in the Government Dental Colleges shall be Rs. 9,000/- (Rupees nine thousand only) of which Rs. 3,000/- (Rupees three thousand only) shall be credited to the College Development Society. The fee shall be paid every year for four year.(iii)The fee structure of the course may be reviewed once in three years by the Government.(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.
