Section 3 in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2003
3. Allotment of seats.
- The seats to be allotted in each Un-aided Non-Minority Professional Institution under these Rules for Admission of Candidates shall be classified as:(i)"Competent Authority Seats" (50% of the sanctioned in take of the seats): - These seats shall be filled up by the Competent Authority, duly following the A.P.Private Medical/Dental Colleges (Admissions into Post Graduate Medical/Dental Courses) Rules, 2003, and as amended from time to time.(ii)"Management Seats" (50% of the sanctioned intake of the seats) : - 50% of seats shall be reserved for allotment by the Management. The seats shall be filled by the Committee on admissions of the competent authority based on merit in the entrance test held by the NTR UHS for that year and with candidates who have applied to the Colleges/Institutions concerned for admission. In the Committee a representative of the managements of the Colleges concerned, will be a Member Allotment of 50% of management seats will be done by this Joint Committee purely on the basis of merit in the entrance test.
