Section 2(1) in A.P. Private Dental Un-aided Minority Professional Institutions (Admission into Post Graduate Dental Courses) Rules, 2017
(1)In these rules, unless the context otherwise requires;(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act No.5 of 1983)(ii)"Competent Authority" means the Vice-Chancellor, Dr. NTR University of Health Sciences, Andhra Pradesh, Vijayawada.(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. Dental Courses in the State for Admissions in accordance with the rules laid down.(iv)"Common Entrance Test" means, National Eligibility-cum-Entrance Test (NEET-MDS) 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 Unaided Minority Professional Institutions.(viii)"Institutions" means, unless otherwise specifically mentioned, all the Unaided Minority Professional Institutions imparting Professional Education in Dental Courses.(ix)"Qualified Candidate" in respect of seats to be filled by the 'Competent Authority' means the candidate who has appeared for the NEET-MDS 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 Andhra Pradesh 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.Seat Sharing and Admissions:(i)Tine Un-aided Minority Professional Institutions, imparting studies in Post Graduate Education in Medical and Dental Sciences Courses in their respective Institutions, would make available 50% of intake of their seats course wise out of the total intake available, in each Minority Institution, to the Government's PG Admission Cell for counselling and allocation of seats to the concerned minority candidates; based on merit; as per ranking to be determined/assigned by the competent authority based on National Eligibility-cum-Entrance Test (NEET-MDS), and as per Rules framed for the purpose.(ii)The seat matrix regarding the Convener and Management quota seats in each speciality' in each Minority Dental College shall be prepared by the University every year before counselling and any additional seats permitted by the DCI and the University will be included in the counselling process.(iii)If there is only one seat available in the speciality, the seat will go to Management quota 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, one seat for Convener quota and one seat for Management quota will be allotted and the 3rd seat will go to 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 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 counselling for competent authority seats shall be surrendered to Management of respective colleges. If a candidate allotted a seat after final counselling 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) of the Minority Institutions shall be filled by Admission/Counselling Committee under the categories listed hereunder with the eligible candidates on the basis of inter se merit among the applicants qualified in NEET-MDS.a. Management Quota- Subcategory 1: 25% of the sanctioned intake of seats, course wise, in each of the institutions shall be filled by the candidates in General Merit based on the NEET ranking through counselling conducted by Admission/Counselling Committee.b. Management Quota-Sub-category 2: 15% seats out of total intake capacity, course wise, in each institutions shall be filled by foreign students/NRI/NRI sponsored candidates on the basis of inter se merit among the applicants qualified in NEET, through counselling conducted by Admission/ Counselling Committee.c. Management Quota-Sub-category 3: 10% seats out of total intake capacity, course wise, in each of the institutions shall be Institutional preference/In-service management quota seats filled on the basis of inter se merit among the applicants qualified in NEET, through counselling conducted by Admission/Counselling Committee.(viii)On non-availability of candidates in any of the categories in vii(a), (b) or (c), they can be filled by the Management of respective minority institutions 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)The Minority Institutions shall admit Minority Candidates in atleast 70% of the total seats in order to retain the status of a Minority College.(x)In view of the institutions being Minority Institutions, the State Government exempt the Minority Institutions from the provision of reservation for either SCs, STs or other backward classes separately in admissions except for the concerned minority candidates.Procedure for Grant of Admissions into PG (Dental) Courses under the Management Quota Seats:
