Section 10 in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2003
10. Procedure to regulate, in case the 50% ceiling exceeds.
- If the admission to a course in a Private Medical/Dental College exceeds 50% of the management quota for any reason beyond the control the Management of the said College/Institute, such as by instructions of a Court Order, then the management shall surrender an equal number of seats from its management quota to the Government quota for the next year. The surrender of seats shall however, be from the same course (for example: If the management of a Private Medical/Dental College has to appoint any candidate beyond its quota of 50% by instructions of a Court Order in a Course to any student, it shall surrender a seat out of its 50% quota to the Government quota in the next academic year).
