Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ADMISSION INTO M.Sc.(NURSING) COURSE RULES, 1985 CONTENTS 1. Short title, Extent and Commencement 2. Number of Seats 3. Allocation of seats 4. Duration of the course 5. Entrance Test 6. Qualifications and Eligibility for admission 7. Notification 8. Issue and Receipt of applications 9. Documents to be produced by the Candidates 10. Selection Committee 11. Publication of the list of selected candidates 12. Joining time 13. Filling up the vacancies 14. . 15. Payment of Fees 16. Discontinuance of Course 17. Deputation 18. Bond to Serve the Government 19. Powers of Principal 20. Power of the Government 21. Finality of Selection ANDHRA PRADESH ADMISSION INTO M.Sc.(NURSING) COURSE RULES, 1985 In exercise of the powers conferred by section 3 read with sub- section (1) of section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, (A.P. Act. No.5 of 1983), the Governor of Andhra Pradesh hereby makes the following rules for the admission to the M.Sc. (Nursing) Course in the State of Andhra Pradesh. 1. Short title, Extent and Commencement :- (1) These rules may be called Andhra Pradesh Admission into M.Sc. (Nursing) Course Rules, 1985. (2) The admission shall be made in accordance with the orders issued in G.O. (P) No.646, dated 10th July, 1979 and as regulated in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974. 2. Number of Seats :- The total number of seats for admission into the 1st year of M.Sc., (Nursing) Course shall be such as may be specified in the notification to be issued inviting the applications for such admission. 3. Allocation of seats :- (1) Admission to 85% of the seats specified in the notification shall be reserved in favour of and allocated among the local candidates in relation to the local area in respect of the Andhra University and Nagarjuna University areas, Osmania University and Kakatiya University areas and Sri.Venkateswara university area in the ratio of 42:36:22 respectively The allocation of seats shall be as follows in the case of unit of 5 seats:- Total Seats 5 OC 3, SC 1, BC 1, (Unreserved for Non-local). (2) Local area:- (i) Part of the State comprising the Districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the local area for the purpose of admission to the seats reserved in favour of candidates from the Andhra University and Nagarjuna University areas. (ii) Part of the State comprising the Districts of Adilabad, Hyderabad (including twin cities) Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the local area for the purpose of admission to the seats reserved in favour of candidates from the Osmania University and Kakatiya University areas. (iii) Part of the State comprising the Districts of Anantapur, Kurnool, Chittor, Cuddapah and Nellor shall be regarded as the local area for the purpose of admission to the seats reserved in favour of candidates from Sri Venkateswara University area. (3) Local candidates:- A candidate for admission shall be regarded as local candidate in relation to a local area. (a) if she has studied in educational institution or educational institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which she appeared; or as the case may be first appeared in the relevant qualifying examination; or (b) where, during the whole or any part of the four consecutive academic years ending with the academic year in which she appeared or as the case may be first appeared for the relevant qualifying examination, she has not studied in any Educational Institution if she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of relevant qualifying examination in which she appeared or as the case may be appeared. (4) A candidate for admission to the course who is not regarded as local candidate under sub-rule (3) in relation to any local area shall (a) if she has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which she appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a Local candidate in relation to: (i) such local area where she has studied for the maximum period out of the period of seven years;or (ii) where the periods of her study in two or more local areas are equal, such local area where she has studied last in such equal periods;or (b) if during the whole or any part of the seven consecutive academic years ending with the academic year in which she appeared or as the case may be, first appeared for the relevant qualifying examination, she has not studied in the Educational Institutions in any local area, but has resided in the State during the whole of the said period of seven years be regarded as a local candidate in relation to; (i) such local area where she has resided for the maximum period out of the said period of seven years; or (ii) where the periods of her residence in two or more local areas are equal, such local area where she has resided last in such equal periods. Explanation:- For purpose of this sub-rule - (i) Educational Institution means, a School, a College, a University or any Educational Institution recognised by the State Government or University or other competent authority. (ii) Relevant qualifying examination in relation to admission to any course of study means the examination a pass in which is the minimum Educational Qualification for admission to such course of study. (iii) (a) In reckoning the consecutive academic years during which a candidate has justified any period of interruption of her study by reason of her failure to pass any examinations; and (b) any period of her study in State-wide University or a State wide Educational Institution shall be disregarded [G.O.Ms.No.678 G.A. (SPF.B) dated 20-10-1975]. (iv) The question whether any candidate for admission to any course of study has resided in any local area shall be determined with reference to the places where the candidate actually resided and not with reference to the residence of her parent or other guardian. (5) While determining the number of seats, to be reserved in favour of local candidates under sub-rule 3 (1) any fraction of a seat shall be counted as one, provided that there shall be atleast one unreserved seat. (6) If a local candidate in respect of local area is not available to fill any seat reserved or allocated in favour of local candidate in respect of that local area such seat shall be filled in as if it has not been reserved. (7) (a) Applicants who claim to be local candidates under sub- rule (3) (a) shall produce evidence in the form of study certificate/certificates issued by the Heads of the Educational Institutions concerned, indicating the details of the year or years in which the candidate has studied in Educational Institution in such local area for a period of not less than four consecutive academic years ending with the academic year in which she appeared or as case the may be first appeared for the final year B.Sc. (Nursing) Examination. Those who do not qualify as local candidates under sub-rule (3) (a) but claim to qualify by virtue of residence under sub-rule (3) (b) shall produce a certificate issued by an officer of Revenue Department not below the rank of a Thasildar or Deputy Thasildar in independent charge of sub-taluk in the form annexed in G.O.Ms.No.628, Education, dated the 25th July, 1974 which may be appended to the application. (b) Applicants who claim to be local candidates under sub-rule (4) (a) shall produce evidence in the form of Study Certificates issued by the Head of Educational Institution/Educational Institutions concerned indicating the details of the year or years in which the candidate has studied in the respective Educational Institutions, for a period of not less than seven consecutive academic years ending with the academic year in which she appeared or as the case may be first appeared for the Final year of B.Sc., (Nursing) Examination. Those who do not qualify as Local Candidates under sub-rule (4) (a) but claim to qualify by virtue of residence under sub-rule (4) (b) shall produce a certificate of residence issued by an officer of the Revenue Department not below the rank of a Tahsildar or a Deputy Tahsildar in independent charge of Sub-Taluk in the form similar to that annexed to G.O.Ms.No.628, Education, dated the 25th July, 1974 with necessary modifications which may be appended to the application. (8) The following categories of candidates are eligible to apply for admission to the 15% of unreserved seats. (a) all candidates defined under sub-rule (3) and (4) (Study Certificate/residence certificate should be enclosed). (b) Candidates who have resided in the State for a total period of ten years excluding periods of study outside the State or either of whose parents has resided in the State for a period of ten years excluding period of Employment outside the State; Certificate to the effect from Revenue Official not below the rank of Tahsildar or Deputy Tahsildar in case of Independent sub-Taluk from where the candidate is claiming eligibility shall be enclosed. (c) Candidates who are children of the parents who are in the employment of this State or Central Government, Public Sector Corporation, Local Bodies, Universities and other similar quasi- public Institutions within the State. (Certificate from the Head of the Institution/Department should be enclosed.) (d) Candidates who are spouses to those in the Employment of State or Central Government Public Sector Corporation, Local Bodies, Universities and Educational Institutions recognised by the State or Central Government, a University or other competent authority and similar other quasi Government Institutions within the State. 4. Duration of the course :- The Duration of the Course shall be two years. 5. Entrance Test :- (1) There shall be an Entrance Test. The entrance test shall be Objective type (Multiple choice); (2) The centre of Examination shall be the College of Nursing, Hyderabad; (3) All candidates shall appear for Entrance Test and shall qualify themselves therein to be eligible for admission into M.Sc. (Nursing) Course; (4) The Syllabus for the Entrance Test shall be that of B.Sc. (Nursing) standard of any of the Universities of the Andhra Pradesh State; (5) The questions for the Entrance Test shall be one hundred and fifty which are objective type - Multiple choice covering all the subjects prescribed for B.Sc (Nursing)a except English. The duration of test shall be two and half hours. 6. Qualifications and Eligibility for admission :- (a) The Minimum General Educational Qualification required for admission into this Course shall be B.Sc., (Nursing) from any University or Institution recognised or established under any State or Central Act. (b) Age limit:- Candidate should have not completed the age of 45 years as on 31st December of the year of admission. For candidates belonging to Scheduled Castes and Scheduled Tribes the maximum age limit shall be 48 years and they must not have completed 48 years of age as on 31st December of the year of admission. (c) Only Women Candidates are eligible to apply for the M.Sc. (Nursing). (d) A candidate applying for M.Sc.,(Nursing) should be an employee of the Government of Andhra Pradesh and shall have put in not less than two years of service in any Department or in any Institution of the State Government in any capacity in Nursing. (e) Must have secured not less than * [40%] of marks in the Entrance Test and * [35%] of marks in the case of Candidates belonging to Scheduled Castes and Scheduled/Tribes. 7. Notification :- The Director of Medical Education, Andhra Pradesh Hyderabad shall publish the Notification inviting the applications from the candidates for admission into 1st year M.Sc.,(Nursing) Course. 8. Issue and Receipt of applications :- (a) Issue of applications :- Candidates may obtain the application forms prescribed in Appendix I to these rules on requisition made to the Principal, College of Nursing, Hyderabad either in person or by post by producing a challan for Rs.5- credited under the Head of Account "058- Stationery and Printing 010 Sale of Gazette etc.," Those who wish to obtain the application forms by post may send along with Treasury receipt,. a self addressed envelope of 30 cms x 8 cms duly affixing stamps worth Rs.5/- (b) Receipt of Applicants:- (1) All application forms duly filled in and with all necessary documents shall be delivered either in person or sent by post to the Principal, College of Nursing, Hyderabad so as to reach on or before the last date and time as prescribed in the notification. (2) The application forms duly filled in received after the date and time notified shall not be considered. (3) The Principal, College of Nursing, Hyderabad will not be responsible for non-receipt of applications or delay in postal transit and hence the candidates are advised either to send them by post sufficiently in advance or handover them in person on or before the last date and time notified. 9. Documents to be produced by the Candidates :- The following documents shall be submitted by the Candidates alongwith the application form. (i) The Original Treasury receipt of Rs.10/- (Rupees ten only) being the Registration fee for application credited under the Head of Account "080- Medical-A. Allopathy- (a) Tuition fee and other fees for medical Education". (ii) Attested copy of the Secondary School Certificate for identity and date of Birth. (iii) Bonafide Certificates of study as issued by the authorities of the concerned educational institution or a certificate in the form prescribed and annexed to the application form. (iv) A certified copy of the Statement of marks obtained by the Candidate at the qualifying examination i.e., B.Sc. (Nursing). (v) Two conduct certificates one from the head of the institution in which the candidate last studied and other from a responsible officer of the State Government or from any other respectable person. (vi) Certified copy of the transcript (vii) A certificate of Social Status in case of candidates belonging to Scheduled Caste and Scheduled Tribes and Backward Classes annexed to the application form. (viii) Service certificate indicating the years of service signed by the Head of Institution/employer. If the application of a candidate is defective for want of any of the above certificates or documents or if the documents or certificates produced are found defective in any respect the application shall not be considered. 10. Selection Committee :- (a) Selection Committee shall consist of (1) Principal College of Nursing, Hyderabad (2) Professor, College of Nursing, Hyderabad (3) One Assistant Professor, College of Nursing, Hyderabad. The Principal shall be the Chairman. (b) The Selection Committee after completion of valuation of Entrance Test papers shall prepare a Master Merit list on the basis of marks obtained at the Entrance Test, subject to the procedure of reservation prescribed in the rules. (c) In case of equality of marks in the Entrance Test, the total percent of marks in B.Sc., (Nursing) upto 2 decimal places shall be taken into consideration for fixing the merit of the candidates. If the Entrance Test marks and B.Sc., (Nursing) marks are equal, the candidate who is elder in age shall be given the higher place. (d) If, at the time of selection of candidates the selection Committee becomes aware of any irregularity, it may reject the application of a candidate for the reasons to be recorded in writing. (e) The Selection Committee has the right to review the Selection in case of any errors, misrepresentation, fraud or glaring injustice done. In all matters relating to selections and admission the decision of the Selection Committee shall be final and binding on the candidate and selection cannot be questioned after admissions are closed. 11. Publication of the list of selected candidates :- (a) The Principal, College of Nursing Hyderabad shall put on the Notice Board names of the provisonally selected candidates to be admitted, alongwith marks and shall intimate them of such selection by Registered Post with Acknowledgment due to the address given in the application forms. The candidates shall be instructed to produce all original certificates at the time of reporting. (b) The Principal, shall verify the correctness of the certificates and Marks with the Originals before admission. 12. Joining time :- The selected candidates shall join the College within the specified time. Failure to join the course in time shall result in cancellation of admission automatically. 13. Filling up the vacancies :- If any vacancy arises owing to the failure of candidates to join the college within the time specified by the College authorities or for other reasons the Principal, College of Nursing, Hyderabad shall allot from the reserve list and intimate candidates. 14. . :- All admission shall be completed within * [two months] from the date of publication of 1st list of candidates 15. Payment of Fees :- All candidates joining the M.Sc., (Nursing) course shall pay the following fees:- 16. Discontinuance of Course :- (a) All candidates joining the M.Sc., (Nursing) shall execute a bond on Non-judicial Stamp Paper of value of Rs.5/- as prescribed in annexure-I to the rules to ensure completion of the prescribed period of training on any account except ill health or in default to pay Rs.1,000/- by remitting the amount to the Head of Account "080- Medical -A Allopathy (a) Tuition fees and Fees for Medical Education (b) other remittances" and submit the Treasury receipt to the Principal, College of Nursing Hyderabad and the Principal, shall relieve the candidate on receipt of the Challan. 17. Deputation :- Regular in-service candidates of Medical and Health Department shall be on deputation. 18. Bond to Serve the Government :- All In-service candidates of Medical and Health Department on admission have to execute a bond on a Non-Judicial Stamp paper worth Rs.20/- (Rupees twenty only) (Annexure II), embodying the conditions of training and agreeing to serve the State government for a period of atleast 3 years on successful completion of the course in any capacity as the Government may consider suitable and in default they shall pay Rs.10,000. 19. Powers of Principal :- Notwithstanding anything contained in these rules, the Principal, College of Nursing, Hyderabad may at any time before the completion of the Post-Graduate course either on her own motion or on the application of any person after due and proper enquiry and after giving the person two weeks time from the date of receipt of the show-cause notice to submit a written explanation and/or a personal hearing order the cancellation of admission of the candidate, if in their opinion, such candidates had furnished fraudulent or incorrect particulars in the application forms or in the documents attached thereto, or in the Statements made either before the authority in-charge of admission or the Principal or on any other manner. Against any such order of the Principal, an appeal shall be made to the Director of Medical Education. 20. Power of the Government :- Notwithstanding anything contained in these rules, the Government may either suo-moto or on an application made to them call for and examine records relating to any selection or admission or cancellation thereof made by the authority incharge of Selection or admission for the purpose of satisfying themselves as to the legality or regularity of such selection or admission orders in relation thereto as they deem fit including cancellation of selection already published or admission already made ; provided that the Government may before cancelling such selection or admission give an opportunity to the authority in-charge of the Selection or admission and to the person effected to show cause against such cancellation. 21. Finality of Selection :- All selections under these rules shall be subject to any general rules or orders that may be made by the Government from time to time.