Section 2(1) in Telangana Medical & Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017
(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 constituted by the Competent Authority to select and make allotment of candidates to Professional Institutions offering Medical and Dental Courses in the State for admissions in accordance with the provisions laid down".(iv)"Common Entrance Test" means, NEET will be the basis for admission of the candidates for admission in to I-Year MBBS/BDS in various Government, Un-aided' Non-Minority & Minority Medical/Dental Colleges in the State.(v)"Competent Authority Seats" means the seats earmarked from out of the sanctioned intake of seats in MBBS/BDS Courses in each College to be filled by the Committee for Admissions constituted by the Competent Authority.(vi)Neet ranking based Management seats means the seats earmarked from the sanctioned intake of the seats in each course to be filled by the Committee for admissions constituted by the Competent Authority.(vii)"Management Seats" means the seats earmarked from the sanctioned Intake of seats in each' course to be filled in the manner as prescribed by the Government towards Management quota.(viii)"Inspecting Authority'' means the seats Authority appointed by the Competent Authority for inspecting and scrutinizing the admissions of the candidates made in the Un-aided- Non-Minority & Minority Professional Institutions.(ix)"Institutions" means, unless otherwise specifically mentioned all the Un-aided Minority & Non-Minority Professional Colleges imparting Professional Education in Medical and Dental Courses.
