Section 3 in Telangana State Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2017
3. Seat Sharing and Admissions.
- (i) The Association of Private Medical and Dental Colleges Management of Telangana Members imparting studies in Post-Graduate Education in Medical & Dental Sciences Courses in their respective institution, would make available 50% of intake of their seats course wise out of total intake available in each of their member Medical & Dental Colleges, to the Government's PG Admission Cell for counseling and allocation of seats based on merit as per ranking to be determined / assigned by the Competent Authority based on National Eligibility cum Entrance Test-PG (NEET-PG/NEETMDS), as the case may be, and as per rules framed for the purpose in accordance with the terms of this agreement.(ii)The seat matrix regarding the Convener & Management Quota seats in each Speciality in each Medical/Dental College shall be prepared by the University every year before counseling and any additional seats permitted by the MCI/DCI and the University will be included in the Counseling process.(iii)If there is only one seat available in the specially, the seat will go to Management quote for the year 2017-18 and Convener quota in the year 2018-19. The allotment will be alternated in the subsequent years.(iv)Similarly, If there are 3 seats in a specialty, one seat for the convener quota and one seat for Management quota will be allotted and the 3rd seat will go to the Management quota in the year 2017-18 and Convener quota in the year 2018-19. The allotment of third seat will be alternated in the subsequent years.(v)If in a speciality one seat in degree and one seat in Diploma are available, the degree seat will be for Management quota and Diploma seat will be for convener quota and it will be vice-versa in the next year between the Management and Convener quota following the this year's sequence.(vi)The unfilled seats after final phase of counseling for competent authority seats shall be surrendered to Management of respective Colleges. If a candidate allotted a seat after final counseling of the Convener quota fails to join the course in a Private College, that seat can be filled by the Management of respective Institutions with eligible candidates.(vii)The 50% of the sanctioned intake of the seats (Management quota) to member institutions of TPMDCMA shall be filled by the ""Committee for Admissions"", with TPMDCMA nominee as one of its member, under the categories listed hereunder with the eligible candidates on the basis of inter se merit among the applicants qualified in NEET-PG/NEET-MDS.a. Management Quota - Subcategory 1:- 15% of the sanctioned intake of seats, course wise, in each of member institutions shall be filled by the candidates in General Merit based on the NEET ranking.b. Management Quota - Subcategory 2:- 15% seats out of total intake capacity, course wise, in each member institution shall be filled by Foreign Students/NRI/NRI sponsored candidates on the basis of inter se merit among the applicants qualified in NEET.c. Management Quota Subcategory 3: 10% seats out of total intake capacity, course wise, in each member institution shall be institutional preference / in-service management quota seats filled on the basis of inter se merit amoung the applicants qualified in NEET.(viii)On non-availability of candidates in any of the categories in vii (a),(b),(c) they can be filied from any other eligible candidates as prescribed by the Medical Council of India/Dental Council of India and the fee shall be on par with these category of students admitted under vii (c).(ix)In view of the making over of 50% of its total available seats in PG Course, the Government of Telangana, hereby exempts the members of the TPMDCMA from the obligation, if any, of providing for reservations for either SCs, STs or other backward classes separately, since the Government of Telangana itself is providing for requisite 'reservations' in seats now available to the Government out of aforesaid 50% of seats, in PG courses in the institutions/Colleges of private managements. The TPMDCMA need not make separate reservation under 15(5) of Article 371(J) of the Constitution of India.Procedure for Grant of Admissions into PG [Medical, Dental] Courses under the Management Quota Seats:
