Section 2 in Telangana Private Medical Un-aided Minority Professional Institutions (Admission into Post Graduate Medical Courses) Rules, 2017
2. Definitions.
- 1. In these rules, unless the context otherwise requires;(i)"Act" means the Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983).(ii)"Competent Authority" means the Vice Chancellor, KNR University of Health Sciences, Warangal.(iii)"Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to Competent Authority Seats in Professional Institutions offering P.G. Medical Courses in the State for Admissions in accordance with the rules laid down.(iv)"Common Entrance Test" means, National Eligibility Cum Entrance Test (NEET-PG) which will be the basis for admission of the candidates into the Post Graduate Courses concerned in various Un-aided Minority Professional Institutions in the State.(v)"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 for Admissions.(vi)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled in such manner as may be prescribed by the Government or by the committee of admissions constituted by the Government.(vii)"Inspecting Authority" means the Authority appointed by the Competent Authority for inspecting and scrutinizing the Admissions of the candidates made in the Un-aided Minority Professional Institutions.(viii)"Institutions" means, unless otherwise specifically mentioned, all the Un-aided Minority Professional institutions imparting Professional Education in Medical Courses.(ix)"Qualified Candidate" in respect of seats to be filled by the 'Competent Authority' means the candidate who has appeared for the NEET-PG for Post Graduate course admission and has been assigned ranking in the Common merit list.(x)"Qualifying Examination" means the examination of the minimum qualification prescribed which entitles one to seek admission into the relevant Professional Post Graduate Course.(xi)"minority Candidate" means the applicant belonging to the concerned minority religion same as the status of the institution.Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983) unless otherwise defined by the Government in Health, Medical and Family Welfare Department or by the Competent Authority.
