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State of Andhra Pradesh - Act

Andhra Pradesh General Nurse Training Institutions (Admission into General Nurse Training and Grant of Permission to Private Schools of Nursing) Rules, 1997

ANDHRA PRADESH
India

Andhra Pradesh General Nurse Training Institutions (Admission into General Nurse Training and Grant of Permission to Private Schools of Nursing) Rules, 1997

Rule ANDHRA-PRADESH-GENERAL-NURSE-TRAINING-INSTITUTIONS-ADMISSION-INTO-GENERAL-NURSE-TRAINING-AND-GRANT-OF-PERMISSION-TO-PRIVATE-SCHOOLS-OF-NURSING-RULES-1997 of 1997

Published on 16 August 1997
Commenced on 16 August 1997
[This is the version of this document from 16 August 1997.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh General Nurse Training Institutions (Admission into General Nurse Training and Grant of Permission to Private Schools of Nursing) Rules, 1997Published vide Notification No. G.O.Ms.No.313, dated 16.8.1997Last Updated 4th November, 2019G.O.Ms.No.313. - In exercise of the powers conferred by Section 99 of the Andhra Pradesh Education Act, 1982 (Act 1 of 1982) the Governor of Andhra Pradesh hereby makes the following rules governing the grant of permission to private schools of Nursing and admission into such institutions.

1.

(1)These rules may be called the Andhra Pradesh General Nurse Training Institutions (Admission into General Nurse Training and Grant of Permission to Private Schools of Nursing) Rules 1997.

(2)They shall apply to all the Private Nursing schools or Institutions imparting General Nurse Training Course.

(3)They shall come into force at once.

2. [ Categorisation of Seats. [Substituted by Notification No. G.O.Ms. No. 256, dated 20.8.2004 (w.e.f. 16.8.1997).]

- (i) fifty percent (50%) of the total number of seats shall be set apart as "Government quota seats" and the remaining fifty percent of seats (50%) shall be called "Management quota seats.]

3. Method of Admission.

- [1. Admission to "Government Quota seats" shall be made by a Selection Committee consisting of the following for each district:-

(i)	District Medical and Health Officer, Chairman-cum-Convener
(ii)	Superintendent of Government District Hospital	Member
(iii)	Deputy Director, Social Welfare Department	Member
(iv)	Principal of Nursing School concerned	Member]

2. The Selection Committee shall select the candidates for admission based purely on merit on the basis of aggregate marks obtained by the candidates in the Group subject excluding languages. In deciding merit, candidates who quality under compartmental system will be placed after candidates who pass in a single attempt.

3. The Principals of private institutions shall admit the candidates as selected and allotted by the selection Committee on the basis of ranking assigned to them against 50% "[Government quota seats] [Substituted 'free seats' by Notification No. G.O.Ms. No. 256, dated 20.8.2004 (w.e.f. 16.8.1997).]".

(4)[ The minimum seats for each Nursing School should be 45, subject to maximum of 60 seats as per Indian Nursing Council regulations.Provided, Government can enhance seats to the Institutions where the seats are less than 60, based on inspection report conducted or caused to be conducted by the Director of Medical Education, A.P., Hyderabad. The managements should submit a prescribed application seeking enhancement of seats together with demand draft for Rs. 3,000/- (Rupees three thousand only) drawn in favour of the Director of Medical Education, A.P., Hyderabad and submit to the Director of Medical Education, 'the Director of Medical Education shall appoint and send inspection team to such Nursing School for inspection and after receipt of inspection report, the same shall be submitted to Government with necessary recommendations of the Director of Medical Education. On receipt of report, Government will take necessary action for issue of orders on enhancement of seats.] [Substituted by Notification No. G.O.Ms. No. 256, dated 20.8.2004 (w.e.f. 16.8.1997).]

5. Admission to "management seats" shall be done by the institution only after the list of candidates to be admitted is checked by the Selection Committee; and

6. The committee after completing the selection and admissions, shall close the admissions and furnish the list of admitted candidates under both the categories, namely free seats and management seats to the director of Medical Education or as the case may be to the Andhra Pradesh Nurses, Midwifery, Auxilary Nurse, Midwife and Health Visitor Council. Issue of hall tickets to the students permitting them to appear for the relevant examination shall be limited to the number of students admitted, as according to the list furnished by the Selection Committee.

4. Rule of Reservation.

- Rule of reservation shall be strictly followed while making the selection for both free seats and management seats. Unfilled seats meant for reserved categories shall be kept vacant and shall not be filled up. The rules in force regulating the reservation to the local candidates as prescribed by the Education Department shall be followed.

5. [ Fee Structure. [Substituted by Notification No. G.O.Ms. No. 256, dated 20.8.2004 (w.e.f. 16.8.1997).]

- (i) An amount of Rs. 1000/-(Rupees one thousand only) per month per candidate can be charged for "Government Quota Seats". As regards Management quota seats, the fee shall not be more than Rs. 5,000/- (Rupees five thousand only) per month per candidate.

(ii)It shall be competent for the Government to fix the maximum fee chargeable for Government Quota seats and also fix an upper limit in respect of fee for the Management quota seats.

(iii)The other fees shall be fixed for each candidate for both Government quota and management Quota seats as follows:-

1. Admission Fee .............................................. Rs. 500/- per annum

2. Caution money deposit (refundable).....................Rs. 1,500/-

3. Special fees (Extra curricula, sports, games, function etc.)...................................................... Rs. 1,500/- per annum

4. Uniform fee .............................................Rs. 2,500/- per annum

5. Transportation .............................................Rs. 300/- per month

6. Library fee..................................................Rs. 500/- per annum

7. Laboratory fee ..........................................Rs. 2,500/- per annum

8. Referred fee (for failed students).....................Rs. 250/- per subject.]

6. Eligibility Criteria For Admission.

- The eligibility criteria for admission into General Nurse Training Course shall be as follows: -

(1)Nationality and Domicile. - The Candidates Should Be Indian Nationals and should satisfy local or as the case may be the non-local status requirements as laid down in Andhra Pradesh Educational Institutions (Regulation of Admissions) order 1974 as amended in G.O. (P) No. 646, Education (W) Department dated 10-7-1979; and

(2)[ Educational Qualifications and Age. [Substituted by Notification No. G.O.Ms. No. 256, dated 20.8.2004 (w.e.f. 16.8.1997).] - According to the Indian Nursing Council Regulations ,1986.

(i)For admission to Diploma in G.N.M. Course, the first, July be specified as the notional date for counting the age in the relevant academic year admission. The minimum age shall be 16 years completed and enter 17th year as on the 1st July of the year in which the admission is sought. The maximum age shall be 35 years. For S.C., S.T., and B.C. students, relaxation of upper age can be made for three years.

(ii)The following calendar is fixed for making admissions and examinations:-

1. Completion of all admissions by end of July.

2. Classes to commence by 1st of August.

3. Annual examinations by middle of June/July.

4. Supplementary examinations by December.

(iii)The Andhra Pradesh Nurses and Midwaives Council, should prescribe and standardise a common application form for examinations.

3. Examination Centres. - (i) There shall be one examination centre in each district for both Government and Private Schools and they will take their written examination at these centres. Practicals etc. shall be done at the district hospital/teaching hospital. The examinations may preferably be conducted at Government Degree Colleges, Government Junior Colleges or other Government Institutions in the District. For Hyderabad, Visakhapatnam or Vijayawada depending upon number of students more than one center can be opened. The Director of Medical Education should notify examination centers keeping in view the location of schools and students. Examinations shall be conducted by Director of Medical Education, Andhra Pradesh, Hyderabad. At the district level, examinations will be supervised by the Medical Superintendent of the Government, District Hospital.]

7. Inviting Of Applications For Admission.

- The Convenor of the Selection Committee shall publish an advertisement in the popular daily newspapers inviting applications in the prescribed form, from the candidates satisfying the eligibility criteria laid down under rule-6. The advertisement, among others, should indicate the application fee payable, registration fee, the last date for submission of the filled-in applications, the seats available in each institution the tuition fee payable etc.

8. Requirement Of Physical Facilities.

- The physical facilities in terms of land, buildings, class-room facilities, Laboratory facilities, requirement of personnel and equipment shall be as fixed by the Indian Nursing Council from time to time

9. Staffing Pattern.

- As specified in the Indian Nursing Council Regulations, 1986.

10. Clinical Facilities.

- No Permission to a private School of Nursing shall be accorded unless it has affiliation to a hospital, having a minimum of 160 beds.Note. (1) (a) The practice of considering different hospitals having lesser bed strength than 160 beds, leads to improper supervision and thereby improper training. Hence the strength of beds of 160 should be arrived at in such a way that preferably the 160 beds are located in one single hospital and, in any case, definitely not more than three hospitals put together. In no case shall one and the same Government or a private hospital be permitted to accord affiliation for practical training to more than one private School of Nursing. The Director of Medical Education shall maintain a list of Private Schools of Nursing and the private or the Government hospitals to which they stand affiliated in order to ensue that this stipulation is strictly adhered to. Any deviation in this regard will render the officer (S) concerned liable for stringent departmental action ;(b)Hospitals must invariably have all facilities for imparting training in all disciplines as per the regulations of Indian Nursing Council 1986; and

(2)Renewal of Permission shall be ordinarily for a period of 3 years which shall however the subject to fulfillment of all instructions/guidelines as may be prescribed by the Government from time to time.

11. [ Clinical Attachment Fee. [Substituted by Notification No. G.O.Ms. No. 245, dated 28.6.2006 (w.e.f. 16.8.1997).]

- (i) The Nursing Institution which require clinical attachment for the purpose of imparting to its students in Government Hospitals, shall have to pay a fee as specified below:-

(1)Rs. 500/- (Rupees five hundred only) per student in General Nurse Midwifery course for a period not exceeding six months;

(2)Rs. 1000/- (Rupees one thousand only) per student both in General Nurse Midwifery course for a period above six months and below one year;However, Government reserve the right to revise this Fee from time to time; and

(ii)Permission for affiliation of a private Nursing School in any Government Hospital shall be given only by the Government and no superintendent of the Hospital or any other authority subordinate to the Government is authorized to issue such permission.]

12. [ [Substituted by Notification No. G.O.Ms. No. 256, dated 20.8.2004 (w.e.f. 16.8.1997).]

(i)The Director of Medical Education in the capacity of Ex-Officio President of Andhra Pradesh. Nursing Council will prepare an appropriate proforma for application form for Essentiality Certificate and the price of application form shall Rs. 5,000/- and is revisable by the Government from time to time.

(ii)The President, Andhra Pradesh Nurses and Midwaives Council, or Inspection team appointed by him shall conduct two inspections of the proposed Nursing School, while giving its recognition within a gap of three months, so that after first inspection is over, the Management of the school is able to have sufficient time to rectify what ever the deficiencies are pointed out and communicated to them. If the school is having all the facilities and maintaining in conformity with the regulations of Indian Nursing Council. New Delhi, based on inspection report, further action can be taken for its recognition and there is no need to send second inspection before recognition. The inspection fee for each inspection shall be Rs. 2,500/- (Rupees two thousand and five hundred only) and shall be payable to the Director of Medical Education, A.P., Hyderabad byway of Demand Draft drawn in favour of the President Andhra Pradesh Nurses and Midwaives Council.

(iii)After recognition, there shall be conducted two inspections for each year to verify whether the institute is following Indian Nursing Council regulations and norms prescribed by Government/Director of Medical Education, A.P., Hyderabad.]

13.

The syllabus for the course will be prescribed by the Director of Medical Education and Examination for awarding Diploma will also be conducted by the Director of medical Education in accordance with the guidelines prescribed by Indian Nursing Council in this regard.

14.

The Government have constituted a Committee for examination and consideration of the applications submitted seeking permission for establishing private Nursing Schools vide G.O.Ms.No.267, HM&FW (E1) Department, Dated 14-7-1997 under the Chairmanship of Justice P. Ramachandra Raju (Retired Judge). Government will issue Essentiality Certificate to only such applicant institutions which are recommended by this committee.

15.

Institutions which obtain Essentiality Certificate from Government shall be deemed to be recognized by the State Government and diploma or as the case may be the Certificate awarded by them shall be considered valid unless the Nursing Council of India or the Andhra Pradesh Nursing council finds its performance far below and recommends to the state Government to de-recognise the institution.

16.

(a)The above rules shall be made applicable to the existing institutions also. The existing institutions having any deficiencies as per the stipulations of these rules shall make good such deficiencies within a period of one year from the date of issue of these rules; and

(b)In case, any deficiencies or irregularities are noticed during the course of the functioning of an institution, depending on gravity of such deficiencies or irregularities, a notice shall be given to the institution concerned calling upon it to make good the deficiencies and also to take appropriate steps for its proper functioning with a maximum period to be notified. If the institute fails to do so, the permission accorded to if shall be cancelled and the students admitted to the course shall be transferred to the nearest Government cum Nursing School. The students so transferred to the Government institution shall not be entitled for stipend on per with the other students.

17. Security Deposit.

(1)There shall be a security Deposit to be maintained by the applicant Institutions for a minimum period of 5 (five) years in a Nationalised Bank in the joint name of the principal of the Institution and the Head of the Department concerned which is under the administrative control of the Health Medical and Family Welfare Department as an evidence of the financial credibility of the Institution. This Security Deposit shall be maintained in the form of a Fixed Deposit in a joint account as mention above. The Fixed Deposit certificate shall be kept in the custody of the concerned Head of Dept. till the period of five years is completed. The period of Five Years will be reckoned from the date from which the Institution Commences the first batch of admissions. The Security Deposit to be maintained by the Nursing Schools should be as follows:-a. Rs. 5.00 lakhs where the Institution is located in places other than those recognized as backward areas:b. Rs. 2.50 lakh for Institutions to be located in backward areas: and

(2)The definition of Backward area shall be the one fixed by the Government from time to time.

18.

On issues other than those expressly provided for in these rules, the regulations of Indian Nursing council shall apply.

19.

The Director of Medical Education, Andhra Pradesh, Hyderabad and all other officers concerned shall take suitable action as per the instructions issued through this G.O.[Substituted by Notification No. G.O.Ms. No. 256, dated 20.8.2004 (w.e.f. 16.8.1997).]

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State of Andhra Pradesh - Act