Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ADMISSION TO POST GRADUATE COURSES IN THE AYURVEDIC MEDICAL COLLEGES RULES, 1985 CONTENTS 1. . 2. Number of Seats 3. Reservation 4. Reservation in favour of local candidates 5. Local area 6. Local candidate 7. The following categories of candidates will be eligible to apply for admission to the remaining 15% of un-reserved seats 8. Selection of Candidates 9. Notification 10. Eligibility for Admission 11. Entrance Test 12. Marks 13. Constitution of Selection Committee 14. Basis and Method of Selection ANDHRA PRADESH ADMISSION TO POST GRADUATE COURSES IN THE AYURVEDIC MEDICAL COLLEGES RULES, 1985 In exercise of the powers conferred by Section 3 read with sub- section (1) of Section 15 of 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 admission to Post Graduate Medical Courses (Ayurveda) in the State of Andhra Pradesh. 1. . :- (1) These rules may be called the Andhra Pradesh Admission to Post Graduate Courses in the Ayurvedic Medical Colleges Rules, 1985. (2) They shall apply to all the Government Ayurvedic Medical Colleges in the State. 2. Number of Seats :- (1) Admission to the Post Graduate Degree Courses in Ayurveda shall be made once in a year. The number of seats allotted to the Medical Colleges in the State for the Post Graduate Degree Courses shall be as specified in Annexure I, to these rules. (2) The Government reserve the right to increase or decrease the number of seats from time to time consistent with the University and Central Council for Indian Medicine Rules. 3. Reservation :- (1) (i) 14%, 4% and 25% of the total number of seats available in each course of study shall be reserved for Scheduled Castes, Scheduled Tribes and Backward Classes respectively (ii) A candidate claiming reservation under clause (i), shall produce a certificate of his social status in the form specified in the Annexure-II appended to the application. (2) The seats reserved for the Scheduled Castes shall be made available to the Scheduled Tribes, and vice versa, if no qualified candidates are available in any of the categories. The seats reserved for both the Scheduled Castes and the Scheduled Tribe shall be made available to the candidates in general pool, if qualified candidates belonging to the Scheduled Castes and Scheduled Tribes are not available. TABLE Subject. No. of seats. O.C. B.C. S.C./S.T (1) (2) (3) (4) (5) Kayachikitsa 10 5 3 2 Salya, Salakya and Prasuthi Tantra 10 5 3 2 B.C. (A) 1 B.C. (B) 1 B.C. (C) .. B.C. (D) 1 __ 3 Atleast one Scheduled Caste candidate in each of the subjects should be selected, if available. (3) (i) Fifty per cent of seats for M.D. (Ayurveda) in the Speciality of Satya, Salakya and Prasuti Tantra are open for candidates from outside the State so long as the course is run as a Centrally Sponsored Scheme ; (ii) the number of candidates selected against open competition, Backward Classes and Scheduled Castes/Scheduled Tribes quota from outside the State should not be more than 3, 1 and 1 respectively in Salya, Salakya and Prasuti Tantra put together ; and (iii) in case any seats reserved for the candidates from outside the State are not filled up, such seats will be reallocated to the overall total seats and to the particular category viz., open competition reserved for Backward Classes and Scheduled Castes/Scheduled Tribes. 4. Reservation in favour of local candidates :- Admission to 85% of the seats, excluding the seats reserved for candidates from outside the State in the courses specified in Annexure I shall be reserved in favour of and allocated among the local candidates in relation to the local area in respect of the Andhra University including Nagarjuna University area, the Osmania University including Kakatiya University area and Sree Venkateshwara University including Srikrishna Deveraya University area in the ratio of 42:36:22 respectively. While determining the number of seats to be reserved in favour of local candidates in respect of each local area any fraction of 0.5 and above shall be counted as one, provided that there shall be atleast one un- reserved seat. 5. Local area :- (1) The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishana, Guntur and Prakasam shall be regarded as the local area in respect of Andhra University, and Nagarjuna University. (2) The part of the State comprising the districts of Adilabad, Hyderabad (including the twin cities of Hyderabad and Secunderabad) Ranga Reddy, Karimnagar, Khamam, Medak, Mahabubnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the local area in respect of Osmania University and Kakatiya University. (3) The part of the States comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the local area in respect of Sri Venkateshwara University, and Sri Krishna Devaraya University. 6. Local candidate :- (1) A candidate for admission to any course of study shall be regarded as local candidate in relation to a local area-- (a) If he/she has studied in an 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 he/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 he/she appeared or as the case may be first appeared for the relevant qualifying examination, he/she has not studied in any educational institution if he/she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination in which he/she appeared or, as the case may be, first appeared : (2) A candidate for admission to any course of study who is not regarded a local candidate under sub-rule (1), in relation to any local area shall, (a) if he/she has studied in an educational institution in the State for a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be appeared for the relevant qualifying examination be regarded as a local candidate in relation to (i) such local area where he/she studied for the maximum period out of the said period of seven years : or (ii) Where the periods of his/her study in two or more local areas are equal such local area where he/she studied last in such equal period ; or (b) if during the whole or any part of the seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination, he/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 local candidate in relation to :- (i) Such local area where he/she has resided for the maximum period out of the said period of seven years OR (ii) Where the periods of his/her residence in two or more local areas are equal such local area where he/she resided last in such equal period. Provided that clause (2) will not apply to those applying for 50% of quota for outside the State on All India basis for Salya, Salakya and Prasuti Tantra which are presently Centrally Sponsored Schemes. Explanation :- For purpose of this rule, (i) "educational institution" means a University or any educational institution recognised as such, by the State Government, a University or other authority competent in that behalf ; (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 ; The relevant qualifying examination for admission to M.D. (Ayurveda) being Bachelor of Ayurveda Medicine and Surgery Examination, the question whether a candidate is a local candidate or not shall be determined with reference to his/her appearance in the Bachelor of Ayurveda Medicine and Surgery examination. (iii) *(a) In reckoning the consecutive academic years during which a candidate has studied, any period of interruption of his/her study by reason of his/her failure to pass any examination shall be disregarded, and * (b) Any period of his study in a State-wide University or a State- wide Educational Institute shall be disregarded. (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 his/her parent or other guardian. (3) If a local candidate in respect of a local area is not available to fill up any seat reserved or allotted in favour of a local candidate in respect of that local areas, such seat shall be filled as if, it had not been reserved. 7. The following categories of candidates will be eligible to apply for admission to the remaining 15% of un-reserved seats :- (i) all candidates as defined in rule 6; (ii) 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 have resided in the State for a total period of ten years excluding period of employment outside the State ; (iii) candidates whose parents are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar Quasi public Institutions within the State ; (iv) candidates who are the spouses of those in employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognised by the Government, or a University or other competent authority and similar other Quasi Government Institutions within the State ; (v) candidates who are employees in the State Government Undertakings, Public Sector Corporation, Local Bodies, Universities and other similar Quasi Public Institutions within the State; (vi) candidates who are the spouses of the local candidates, as per Rule 6. N.B.- Relevant certificate shall be enclosed to the applications, in respect of their claims. In respect of Residence Certificate it should be from the Revenue authorities not below the rank of Tahsildar. 8. Selection of Candidates :- Selection of candidates shall be made by an entrance test, conducted by the selection committee, which shall be constituted by the Government for the purpose. 9. Notification :- Notification shall be issued by the Director, Indian Medicines and Homeopathy inviting applications from the eligible candidates for admission to Post Graduate Degree Courses in Ayurveda. (a) Applications :- (a) Form of application for admission along with a copy of prospectus shall be supplied to the candidates on receipt of a written request addressed to the Principal of the concerned Government Ayurvedic College in the State, and on payment of Rs. 10 (Rupees ten only); (b) The amount of Rs. 10 (Rupees ten only) being the cost of application form and prospectus, shall be credited in the State Bank of Hyderabad, at Gunfoundry Hyderabad, Andhra Pradesh or in a Government Treasury under following Head of Account:- "080 Medical-B. Other Systems of Medicine M.H. (05) Ayurvedic- S.H. (03) - Other Receipts. and the challan in support of such payment shall be enclosed to the written request for application form. Candidates from outside the Andhra Pradesh State may remit the said amount by Postal Order at such Post Office as may be specified in the notification payable to the Principal of the concerned Government Ayurvedic College in the State, and enclose such postal order to the written request made to the concerned principal for application form. (c) A self addressed envelope of 11cm.x 25cm. size with stamps affixed of the value of Rs. 5.00 should be enclosed with the request for application if the candidate wishes to receive the application form and prospectus by post. (d) All applications duly filled in and with all necessary enclosures may be delivered in person or sent by Registered Post with Acknowledgment Due to the Principal of the concerned Govt. Ayurvedic College in the State, so as to reach him at such time and on such date as may be specified in the notification. (e) The filled in application forms received after the time and the date shall be rejected. The Principal shall not be responsible for non-receipt of application or for its delay in postal transit. *(f) If the candidate wishes to appear for more than one subject of speciality, he should submit application for each subject of speciality along with a prescribed registration fee separately. *(g) An amount of Rs. 100 * [for each speciality] shall be credited to the Head of account: "080 Medical-B. Other Systems of Medicine M.H. (05) Ayurvedic- S.H. (03) - Other Receipts. through challan towards registration fees. Candidates from outside of Andhra Pradesh State may remit the amount by Postal Order payable to the Principal of the concerned Government Ayurvedic College in the State payable at such Post office as may be specified in the notification. Fees once paid will not be refunded under any circumstances. However if a candidate is not admitted to the examination an amount of Rs. 80 shall be refunded. (h) The following shall be enclosed to the filled in applications : (i) Challan or the Postal Order as the case may be in support of payment of Rs. 100. (ii) an attested copy of the certificate of the qualifying examination ; (iv) a valid certificate of caste or Social Status ; and (v) two passport size photos of the candidate attested by a Gazetted Officer. 10. Eligibility for Admission :- (1) The Post Graduate courses leading to Doctor of Medicine in Ayurvedic is open to the holders of a degree or diploma obtained after undergoing a regular institutional course of study in Ayurveda, both theory and practical of not less than four years duration of a University established in India by a State, Provincial or a Central Act or of an Institution or a Board recognised by University Grants Commission or by a State Government ; or incorporated under a Central or a State Act. (2) The candidate should either have undergone six months' training as Interne/House Officer or have two years' Professional experience after passing the qualifying examination in Ayurveda. (3) Applicants who are already holding a Post Graduate Degree in a subject or already admitted and registered for Post Graduate degree in a subject shall be considered for selection for Post Graduate degree in another subject. 11. Entrance Test :- (1) Entrance Test shall be of objective Type (Multichoice 150 questions) to be answered in 2 1/2 hours duration and shall consist of two papers. (i) Paper I, General (Common to all specialities of 100 marks.) (ii) Paper II, Speciality (0.5 marks separately for Kayachikista and combined S.S.P.) Subjects to be examined in General Paper. (a) Sareera (c) Dravyaguna. (d) Rasa Tantra and Bhaisajya Kalpana. (e) Nidana. (2) One mark shall be awarded to each question and there shall be no deduction of marks for wrong answers. (3) The Test shall be conducted in English, Hindi and Telugu language. (4) The Syllabus for the Entrance test shall be that of the qualifying examination in Ayurveda. 12. Marks :- (1) Minimum marks required for pass in the Entrance Test are as follows : (i) 45% marks for Scheduled Caste and Scheduled Tribe candidates, and (ii) 50% marks for all other candidates. 13. Constitution of Selection Committee :- The following members shall constitute Selection Committee : 14. Basis and Method of Selection :- (1) Selection shall be made by the Selection Committee. (2) The Selection Committee shall, after completion of valuation of Entrance Test papers, cause a Master Merit List for various categories prepared either manually or mechanically. (3) Merit list shall be prepared on the basis of marks obtained in the Entrance Test subject to such reservations, as the State Government may by order direct from time to time in this behalf. (4) In the case of equality of marks in the Entrance Test, the total percentage of marks in the qualifying examination shall be taken into consideration for fixing the merit of candidates. If the Entrance Test marks and the qualifying examination marks are equal, marks obtained in the concerned subject of qualifying examination shall be taken into consideration if the candidate opted for the same subject. (5) Weightage of 3 marks shall be added to each of the following categories. However, not more than * [3] marks shall be added to any one candidate. (i)*Primary Health Centre Service or Rural Service of 2 years or more and (ii) Service experience of 2 years or more. The claim for such weightage may be made enclosing attested copies of the relevant certificates to the application and not at a later date. (6) The Selection Committee shall provisionally select the candidates as per the reservations specified, for the seats available in the subjects. The Selection Committee may also select 25% of the candidates in each category as reserve for "on the spot" selection and admission to fill up the vacancies. (7) The member Secretary shall send intimation by Registered Post with Acknowledgment Due to all the provisionally elected candidates and also to the reserve candidates to report before the Selection Committee on the date decided by the Selection Committee for Medical examination etc. Postal delays in receipt of intimation will not be accepted as reasons for non-appearance on the date fixed for personal appearance for filling up of vacancies. (8) The option of the candidates in regard to the subject of Post Graduate Course, made in their applications is final. (9) Marks of the candidates in order of merit and in order of Roll number also may be displayed on the notice Board of the College after the actual date of publication of the Selection list. (10) On the dates notified, the candidates shall be selected at the centres till all the seats are filled. The selection shall be only from among the candidates who report themselves when their roll numbers are called out in the order of merit. (11) Claims of the candidates will not be considered, if absent at the time of selection. If a candidate on merit is absent for selection when called for, the next in merit would be selected in his/her place. The selected candidates shall submit their original certificates to the selection committee and pay the fees immediately. The candidates may submit the bond within 5 days from the date of commencement of course. (12) The Selection Committee shall have the to review the selection in case of any error, misrepresentation, fraud or glaring injustice done. (13) (a) The Selection Committee shall not be responsible for undelivered letters by the Postal authorities, or late receipt etc. (b) Provisionally selected candidates must submit all the original certificates and bond forms at the time or reporting for admission. (14) In all matters relating to selection and admission, the decision of the Selection Committee shall be final and binding on the candidates. (15) Conditions of Admission :- (1) Candidates joining the course shall execute a bond on a non Judicial stamped paper of value of Rs. 5 in the form specified in Annexure to complete the prescribed period of training or in default to pay Rs. 10,000/- or the stipend that was received during the course of training with penal interest, which ever is higher. (2) Candidates selected shall submit their original certificates at the time of admission into the course to the concerned Principal, Government Ayurvedic College, in the State. Their certificates shall not be returned to the candidates till they completed their course and appear for the final university examination. However the candidates may withdraw from the course within * [thirty days] from the date of reporting for admission and the bonds executed by them shall be returned to them, but their request for selection to any other subject during the academic year shall not be considered. (3) The Principal of the concerned Government Ayurvedic College, shall verify the correctness of the documents. On his satisfaction and after obtaining the bond, he shall direct the candidate to credit college fee etc., immediately. (16)Attendance:- (1) Candidates selected to the various courses should be whole time students. Service candidates may apply for study leave and are required to produce the orders where in such leave has been sanctioned to them from the competent authority before joining the course. (2) The Post Graduate students shall complete seventy five percentage of attendance in all before they appear subjects separately, for final examination in the subjects. However ten percentage of attendance may be relaxed on production of medical certificate by Vice-Chancellor as is being done in the case of Bachelor of Ayurvedic Medicine and Surgery course. (3) If any candidate who discontinues his studies on any ground in any year of the Post Graduate Course for more than six months, he shall forefeit the seat in the course and shall not be re-admitted. If the candidate rejoining the course within six months of his absence his course may be extended by that extent. However such re- admission may be entertained once in an entire course of study. (4) Fifteen days vacation may be given to Post Graduate students at the end of each academic year during the course of study with stipend. However, this shall not apply to inservice candidates. (17) (1) Private Practice :- No Post Graduate student shall do any private practice, or consultation practice and should not accept any part-time employment during his Post Graduation. (2) Candidates are required to follow the rules and regulations of the college and should also abide by the regulations of the university, and they shall not make any correspondence with higher authorities directly without prior permission of the Professor of the concerned unit. (18) Stipends :- (1) Stipends may be paid to the Post Graduate students who are regular in attendance and show good progress every month in their academic pursuits. The total period during which the stipends may be paid to the students shall not exceed thirty six months for the course. (a) service candidates shall not be paid stipends if they draw leave salary ; and (b) all the selected candidates are required to pay the admission fees, tuition fees, deposits etc. as per rules in force. Fees once paid shall not be refunded under any circumstances. (19) Closure of Admissions :- (1) No further selection for admission shall be made after 60 days from the date of notification of list of selection. (2) Any vacancy arising after closure of admission shall not be filled up. (20) Commencement of the Course :- The course shall be commenced with effect from the last date of admission fixed for the List of selected candidates. The duration of the course shall be calculated from the date of commencement of the course and shall b e uniform for all the candidates irrespective of their individual dates of admission. (21) Inservice Candidates :- (a) In service candidates who are selected in Post Graduate courses in the Government Ayurvedic Medical College or Colleges may be given paid postings subject to availability of vacancies in the concerned Departments of the College or Colleges in the order of seniority. (b) All temporary candidates selected for Post Graduate Courses who could not get paid postings have to resign their job as they will not be entitled for sufficient leave for prosecuting Post Graduate Course as per Andhra Pradesh Leave Rules. (22) Period of Study :- (1) The period of training of Doctor of Medicine in Ayurveda Degree shall be of 3 years duration in the Department, concerned. (2) The course shall comprise of two parts- (a) a pre-registration course of one academic year duration during which period a student undergoes training in the subjects for Doctor of Medicine in Ayurveda Degree Part-I Examination and take part in seminars Group discussions, Herbal and Educational Tours, Clinical meetings, Extension Lecturers etc., (b) a subsequent two years course when the student will have intensive training and specialisation in the subject concerned. (23) Medium of Instruction :- Hindi/Telugu or English shall be the medium of instruction and examination at the Post-Graduate level. (24) Admission Fee, Deposits etc .:- Every candidate admitted to the course shall credit the following fees to the relevant Head of Account within a week's time from the date of his admission, failing which the admission shall be cancelled and a chance will be given to the next candidate in the selection list. Sl. No. Fees. Amount. Head of Account. Rs. 1. Admission Fees 10.00 "080 Medical B. Other Systems of Medicine, M.H. 05 Ayurvedic, S.H. (03) Other Receipts." 2. Caution Money Deposit : (a) Library .. Rs. 50/- 100.00 (b) Laboratory ..Rs. 50/- (25) Powers of Principals :- Notwithstanding anything contained in these rules, the Principal of the concerned Ayurvedic Medical College, in the State may at any time before completion of the Post-Graduate Course either on his 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 the receipt of the show cause notice to submit a written application and/or a personal hearing, order the cancellation of admission to the year Post- Graduate Degree, if in his opinion, such candidates had furnished false or incorrect information in the application form or in the documents attached, certificates enclosed thereto, or in the statements made either before the authority in charge of admissions or the Principal or in any other fraudulent manner, obtained admission into such course. Against any such order of the Principal an appeal shall lie to the Director of Indian Medicines and Homoeopathy. (26) Power to amend Rules and Review Selection or Admission of candidates :- (1) The Government shall have the power to add or to delete or amend or alter these rules from time to time. (2) 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 the selections already published or admissions already made provided that the Government may before cancelling such selection or admission, give an opportunity to the authority incharge of selection or admission and to the person affected to show cause against such cancellation. (27) Finality of Selection :- All selections under these rules shall be subject to any general rule or order that may be made by the Government from time to time. (28) Bond :- The selected candidates shall have to executed bond with the Government ensuring the prosecution of study for three years, in the prescribed from specified in Annexure-III.