Section 3 in A.P. Private Medical/dental Unaided Non-Minority Professional Institutions (Admissions Into Post Graduate Medical / Dental Courses/ Super Speciality Courses) Rules, 2013
3. Seat Sharing and Admissions.
- (i) The Association of Private Medical & Dental Colleges Management of AP members, imparting studies in Post Graduate education in Medical and Dental Sciences / Super Speciality Courses in their respective Institutions, would make available 50% of intake of their seats course wise; out of the total intake available, in each of their member - Medical and Dental Colleges, to the Government's PG CET Cell / Super Speciality CET, for counseling and allocation of seats; based on merit; as per ranking to be determined/assigned by the Common Entrance Test, being conducted by the Governmental agency - PGCET or National Eligibility-cum-Entrance Test (NEET)-PG / Super Speciality CET, as the case may be, and as per Rules framed for the purpose in accordance with the terms of this agreement.(ii)The seat matrix regarding the Convener and Management quota seats in each speciality in each Medical /Dental College shall be prepared by the University every year before counseling and any additional seats permitted by the MCI/ DCI and the University will be included in the counseling process.(iii)If there is one seat in a speciality in a college , it shall be rotated between the Management and convener quota following the last years sequence. 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 be rotated between the Management and Convener quota following the last years sequence. 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 last year's sequence.(iv)The unfilled seats after second and the final counseling for Competent authority seats shall be surrendered to Managements to fill them as Management quota seats. If a candidate allotted a seat after second and the final counseling of the convener quota fails to join the course in a private college, that seat can be filled by the Management, treating it as a Management quota seat.(v)The 50% of the sanctioned intake of the seats (Management quota) shall be filled by the individual Private Un-aided Non-Minority Institutions with the eligible candidates in the order of merit in a manner that fulfils the test of being fair, transparent and non-exploitative.(vi)Weightage of 15% of marks is allotted to interviews while preparing the merit list "to assess the candidate's characters, motivation and suitability for the medical profession and studies ".
