Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 14 in Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh

14. Constitution of Selection Committee.

- (i) The Vice-Chancellor shall constitute a Selection Committee.
(ii)The Selection Committee shall provisionally select the candidates as per these Rules from among the candidates who passed the entrance Test and as per merit list.
(iii)On the dates notified the Candidates shall be called in order of merit by the Committee and selection and allotment of courses will be done based on the option excised by the candidates in order of merit at the time of counselling. The selection will be made only from among the candidates who are physically present, when their hall-ticket numbers are called out in order of merit.
(iv)The claims of the candidates will not be considered, if they are absent when called at the time of selection. If a candidate on merit is absent for selection, when he/she is called, then next in the merit would be selected. The selected candidates shall submit their original certificates to the Selection Committee.
(v)The candidates shall be called to appear before the Selection Committee one after another and they shall not enter the Selection Committee room in groups. Any person who obstructs the proceedings of the Selection Committee or otherwise misbehaves or causes disturbance at the Selection Committee meeting will be liable for disciplinary action as may be taken by the University.
(vi)The Selection Committee shall have power to review the provisional selection in case of any errors, misrepresentation, fraud, or glaring injustice. In all matters relating to selection and admissions the decision of the Selection Committee shall be final and binding on the candidates and selections cannot be questioned after admissions are closed.
(vii)If a candidate after choosing the subject fails to pay fees or after paying the fees fails to submit the bond, his/her selection stands cancelled automatically. He/she shall not be considered for selection for the same or any subject on the basis of merit in the entrance test during the same academic year. If a candidate is absent at the first selection, he/she will be considered for selection at the subsequent selection in the available courses.