Section 2 in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-Graduate Medical and Dental Professional Courses, 2004
2. Definitions.
(1)In these rules, unless the context otherwise requires:(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act No. 5 of 1983).(b)"Common Entrance Test" means Eamcet, the examination conducted for assigning rank or merit to candidates, which will be the basis for admission of the candidates into the first year of concerned under-Graduate Courses in various Government Professional Institutions in the State.(c)"Competent Authority" means the Vice Chancellor, NTR University of Health Sciences, Vijayawada. Andhra Pradesh, Vijayawada in respect Medical and Dental Courses.(d)"Committee for admissions" means the Committee nominated 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."(e)"Institutions" means, unless otherwise specifically mentioned, all the Government Professional Colleges imparting under Graduate Professional Education in medical and dental courses.(f)"Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.(g)"Local Candidate" means the candidate in relation to the local area as specified in Rule 9(B).(h)"Qualified candidate" in respect of seats to be filled by "Competent Authority" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Course and has been assigned ranking in 'the Common Merit List as per the Andhra Pradesh Common Entrance Test for entry in to Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004 issued in G.O.Ms.No. 16, Higher Education (EC) Department, dated 25-02-2004.(i)"Qualifying Examination" means the examination of the minimum qualification prescribed, passing of which entitles one to seek admission into the relevant Professional courses.(j)"University" means the NTR University of Health Sciences.(2)Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admission and Prohibition of Capitation Fee Act, 1983 (A.P. Act 5 of 1983) unless otherwise defined by Government in Health Medical and Family Welfare Department or by the Competent Authority.
