Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ADMISSION TO THE POST GRADUATE COURSES (UNANI) IN THE GOVERNMENT NIZAMIA TIBBI COLLEGE HYDERABAD RULES, 1985 CONTENTS 1. . 2. Number of seats 3. Reservation 4. Reservation in favour of Local Candidates 5. Local Area 6. Local Candidate 7 . following categories of candidates are eligible to apply for admission to the remaining 15% of unreserved seats 8. . 9. Notification 10. Eligibility for Admission 11. Entrance Test 12. Marks 13. Constitution of Selection Committee 14. Basis and method of selection 15. Conditions of Admission 16. Attendance 17. Private Practice 18. Stipends 19. Closure of Admission 20. Commencement of the Course 21. Inservice Candidates 22. Period of Study 23. Medium of Instruction 24. Admission Fees Deposits Etc 25. Power of Principals 26. Power to amend rules and Review selection or Admission of Candidates 27. Finality of Selection 28. Bond ANDHRA PRADESH ADMISSION TO THE POST GRADUATE COURSES (UNANI) IN THE GOVERNMENT NIZAMIA TIBBI COLLEGE HYDERABAD 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 Captitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983), the Governor of Andhra Pradesh hereby makes the following rules for admission to Post Graduate Medical Courses (Unani) in the State of Andhra Pradesh. 1. . :- These rules may be called the Andhra Pradesh Admission to the Post Graduate Courses (Unani) in the Government Nizamia Tibbi College Hyderabad Rules, 1985. 2. Number of seats :- (1) Admission to the Post Graduate Degree Course in Unani in Government Nizamia Tibbi college shall be made once in a year. The number of seats allotted to different specialities for post graduate degree course shall be as specified in Annexure I (A), 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 department shall be reserved for Scheduled Castes, Scheduled Tribes and Backward Classes respectively as specified in Clause IV of sub rule (3) of this rule. (ii) A candidate claiming reservation under clause (i) shall produce a certificate of 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 qualified candidates are not available in the category. The seats reserved for both Scheduled Castes and Scheduled Tribes shall be made available to the candidate in general pool, if qualified candidates belonging to the Scheduled Castes and Scheduled Tribes are not available. (3) (i) Fifty percent of seats for M.D. (Unani) in the speciality of Amraze-Niswan and Amraz-e Aftal are open for candidates from outside the State so long as the course is run under a Centrally Sponsored Scheme. (ii) The number of candidates selected against Other Caste, Backward Class and Scheduled Caste, Scheduled Tribe quota from outside the State shall not be more than 3, 1 and 1 respectively in Amraz-e-Niswan and Amraz-e-Aftal. (iii) In case seats reserved for the candidates from outside the State are not filled up,such seats shall be reallocated to the overall total seats and to the particular category viz. Open competition, Backward Classes and Scheduled Castes/Scheduled Tribes. (iv) Number and Allocation of Seats in different Specialities: The number of seats in different specialities shall be as specified in the table below. 4. Reservation in favour of Local Candidates :- Admission to 85% of the seats, after excluding the seats reserved for candidates from outside the State shall be reserved in favour of and allocated among the local candidates in relation to the local areas in respect of the Andhra University including the Nagarjuna University area, the Osmania University including the Kakitiya University area and the Sri Venkateswara University including the Sri Krishna Devaraya University area in the ratio of 42:36:22 respectively and this rule shall not apply in relation to any course of study in which the total number of available seats does not exceed three. While determining the number of seats to be reserved in favour of local candidates, 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 :- (a) The part of State comprising the districts of Srikakulam, Vizinagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the local area in respect of the Andhra University and Nagarjuna University. (b) The part of the State comprising the districts of Adilabad, Hyderabad (including the twin cities of Hyderabad and Secunderabad), Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the local area in respect of the Osmania University and Kakatiya University. (c) The part of the State comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as local area in respect of Sri Venkateswara 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 institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he appeared or as the case may be, 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 appeared or, as the case may be, appeared for the relevant qualifying examination, if he 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 appeared or as the case may be, appeared. (2) A candidate for admission to any course of study who is not regarded as a local candidate under sub-rule (1) above 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 a candidate in relation to (i) such local area where he/she has 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 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 he/she appeared or, as the case may be, appeared for the relevant qualifying examination, he/she had 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 he has resided for the maximum period out of the said period of seven years; or (ii) where the periods of his residence in two or more local areas are equal, such local area where he/she has resided last in such equal period. Provided that clause (2) will not apply to those applying for 50% of quota from outside the State and All India basis for Amraz-e- Niswan and Amraz-e-Aftal speciality which are presently Centrally Sponsored Schemes. Explanations For the purpose of this rule; (i) "Educational Institutions" means a University or any educational institution recognised as such by this 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. (iii) (a) In reckoning the consecutive academic years during which a candidate has studied, any period of interruption of his study by reason of his 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 institution, shall disregarded. (iv) (a) 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 place 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 in 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. following categories of candidates are eligible to apply for admission to the remaining 15% of unreserved seats :- (i) All candidates defined under rule 6. (ii) Candidates, who have resided in the State for total period of ten years excluding periods of study outside the State, or either whose parents have resided in the State for a total period of ten years excluding periods of employment outside the State; and (iii) Candidates who are children of parents who are in the employment of this State or Central Govt. Public Sector Corporations, Local Bodies Universities and other similar quasi public Institutions within the State. (iv) Candidates who are spouses of those in employment of this State or Central Government's Public Sector, Corporation, Local Bodies, Universities and Educational Institutution recognised by the Government, a University or other competent authority and similar other competent authority and similar other quasi Government Institutions within the State. (v) Candidates who are employed in the State Government undertaking public sector Corporations, Local Bodies, Universities and other similar quasi public institutions within the State. (vi) Candidates who are spouses of the local candidates as per rule 6. 8. . :- 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 of Indian Medicine and Homeopathy inviting application from the eligible candidates for admission to post Graduate Degree Courses in Unani. 9(A) Applications (a) Form of application for admission along with a copy of prospectus will be supplied to the candidates on receipt of written request addressed to the Principal, Government Nizamia Tibbi College, Charminar, Hyderabad Andhra Pradesh (ANNEXURE -I.B), (b) An amount of Rs. 10/- being the cost of application form and prospectus, shall be paid at the State Bank of Hyderabad Andhra Pradesh or in any Treasury and shall be credited to/the following head of account. "080-Medical B. Other systems of Medicine, M.H. 15-Unani, S.H. (03) other Receipts.". and the challan in support of such payment shall be enclosed to the written request for an application form. Candidates from outside the Andhra Pradesh State may remit the amount through a Postal Order in favour of the Principal, Government Nizamia Tibbi College, Hyderabad payable at Jubilee Post Office Hyderabad and enclose the Postal Order with a written request for application form. (c) A self addressed envelope of 11 c.m. x 25 c.m. size with stamps affixed to the value of Rs.5.00 should be enclosed with a 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 documents may be delivered in person or sent by Registered post with Acknowledgement Due to the Principal, Government Nizamia Tibbi College, Charminar, Hyderabad-Andhra Pradesh, so as to reach him on or before the last date of submission of application. (e) The filled in application forms received after the prescribed date shall be rejected. The principal shall not be responsible for non- receipt of application or 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 the prescribed Registration Fee separately. (g) An amount of Rs.100/- for each speciality shall be credited to the following Head of Account. "080- Medical B. Other Systems of Medicine, M.H. 15 Unani, S.H. (03) Other receipts". through challan towards registration fees. Candidates from outside of Andhra Pradesh State may remit the amount by Postal Order in favour of the Principal, Government Nizamia Tibbi college, Hyderabad payable at Jubilee Post Office, Hyderabad. (h) The following documents shall be attached to the filled in applications. (i) Challan or postal order for Rs.100/- (ii) A certified copy of the certificate of the qualifying examination. (iii) A certified copy of the Memorandum of marks obtained in the qualifying examination (from 1st year to final year). (iv) A valid certificate of caste or social status, and (v) Two passport size photos of the Candidates attested by a Gazetted Officer. 10. Eligibility for Admission :- (1) The Post Graduate Courses in Unani Medical Sciences are open to holders of a degree or diploma in Unani obtained after under going a regular institutional course of study in Unani, 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 candidates should either have undergone six months' training as Internees/House Officer or have two years' Professional experience after passing the qualifying examination. (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 not be considered for selection for Post Graduate Degree in another subject. 11. Entrance Test :- (a) Selection of the candidate shall be made by an entrance test, conducted by the Selection Committee, constituted by the Government. (b) The Entrance Test shall be held at Hyderabad. The syllabus for the Entrance Test shall be that of the qualifying examination in Unani and shall consist of two papers of two hours duration each. Selection of candidates shall be made on the basis of total marks obtained in both the papers. Paper-IThis paper shall be common to all the Post Graduate courses and shall consist of 100 questions of objective type in the subject noted below "Teshreeh, Munafual Aza, Illmut Jarasim-vo-Marziyath, Illmul advia and Kulliyat." One mark shall be allotted to each question and there shall be no negative marks. Paper II (i) This paper shall consist of the concerned speciality consisting of five questions in each speciality carrying 100 marks. (ii) The Entrance Test for different specialities shall be held on different dates. (ii) The candidates may appear for more than one paper of speciality at a time. 12. Marks :- Minimum marks required for pass in the Entrance Test are as follows (i) 45% marks for S.C. and S.T. candidates. (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 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 will be added to each of the following categories. However not more than 3 marks shall be added to any one candidate. (i) P.H.C. services or rural service of 2 years or more and (ii) Service experience of 2 years or more. (6) The Selection Committee shall provisionally select the candidates as per reservations specified for the seats available in the subjects. The Selection Committee shall 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 selected candidates and also to the reserve candidates to report to the Principal, Government Nizamia Tibbi College, Hyderabad on the date decided by the Selection Committee for verification of original documents. (8) The option of the candidates regarding the subject of Post Graduate course as written in their application is final. (i) The candidates who do not report before the Principal Nizamia Tibbi College, Hyderabad on the specified date and time for whatever reasons, shall be deemed to have been not reported and their provisional selection shall automatically stand cancelled without any further intimation or notification and the candidate next in merit shall be admitted in his place. The same procedure shall be adopted in respect of the candidates who are under reserve list. (9) Marks of the candidates in order of merit and in order of Roll Number also will be displayed on the notice Board of the College after 15 days of the actual date of Selection List. (10) On the dates notified, the candidate shall be selected at the centres till all the seats are filled. The selection will be made only from among the candidates who physically present themselves when their roll numbers are called out in the order of merit. (11) Claims of the candidates will not be considered if they are found absent when called at the time of selection. If a candidate on merit is, absent for selection when he/she is called, the next in the merit list shall be selected in his place. The selected candidates shall submit their original certificates to the Principal, Nizamia Tibbi College, Hyderabad and pay fees immediately. The candidate can submit bond within 5 days from the date of commencement of course. (12) The Selection committee shall have the right to review the selection in case of any error, misrepresentation, fraud or glaring injustice done. (13) The Selection Committee or the Principal, Nizamia Tibbi College shall not be responsible for undelivered letters by the postal authorities or late receipt etc. (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 have to execute a bond on stamped of value of Rs.5/-as prescribed in Annexure to complete the prescribed period of training or in default to pay a sum of Rs. 10,000/- or the stipend that was received during the course of training with penal interest whichever is higher (2)Candidates selected shall have to submit their original certifucates at the time of admission into the course to Principal, Government Nizamia Tibbi College, Hyderabad Their certificates hsall not be returned till they complete their course and appear for the final University Examination. However the candidates can withdraw from the course within thirty days from the date of reporting for admission and bonds will not be considered for selection to any other subject during that academic year. (3) The Principal, Government Nizamia Tibbi College, Hyderabad, Shall verify the Correctness of the documents. On his satisfaction he shall direct the candidate to credit the college fee etc., immediately. 16. Attendance :- (1) Candidates selected to the various courses shall be whole time students. In service candidates may have to apply for study leave and are required to produce the orders in which such leave has been granted from the competent authority before joining the course. (2) The Post Graduate students shall complete seventy five percent attendance in all before they appear for the examination in the subjects separately. However, ten percent of attendance may be relaxed on production of Medical certificate by the Vice Chancellor of Osmania University, Hyderabad. (3) If any candidate discontinues his studies on any ground in any year of the Post Graduate course for more than six months he shall forfeit has seat in the course and shall not be re admitted. If the candidate rejoins the course within six months of his absence, his course shall be extended to that extent. Such re-admission shall be once in an entire course of study. 17. Private Practice :- (a) No post Graduate student is allowed to do any private practice or consultation and shall not accept any part-time employment during his course of study. (b) Candidates are required to follow the rules and regulations of the college and should also abide by the regulations of the University. Under no circumstances they should have 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 based on their attendance. The total period during which the stipends are paid to the students shall not exceed thirty six months for the course. (2) In service candidates shall not be paid stipends, if they draw leave salary. (3) All the selected candidates are required to pay the admission fees, tuition fees, deposite etc., as per rules in force. 19. Closure of Admission :- (1) No further selection for admission shall be made after sixty 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 first list of selected candidates. The duration of the course shall be calculated from this date of commencement of the course and shall be uniform for all the candidates irrespective of their individual dates of admission. 21. Inservice Candidates :- (a) Inservice candidates who are selected will be given paid postings subject to the availability of vacancies in the concerned department of the College in the order of seniority. (b) All temporary candidates selected for Post Graduate courses who could not get paid postings have to resign their jobs as they will not be entitled for sufficient leave for prosecuting Post Graduate Courses as per Andhra Pradesh Leave Rules. 22. Period of Study :- (1) The period of training of M.D. (Unani) shall be three years in the Department concerned. (2) The course shall comprise of two parts viz., (a) the part consists of a pre-registration course of one academic year duration, during which period students undergo training in the subjects for M.D. (Unani) Part -I examination and take part in seminars, group discussions, Herbal and Educational Tours, Clinical meetings, Extension Lecturers etc., and (b) the second part consists of subsequent two years course, when the student will have an intensive training and specialisation in the subject concerned. 23. Medium of Instruction :- Urdu/English shall be the medium of instruction and examination at the post graduate level. 24. Admission Fees Deposits Etc :- Every candidate admitted to the course shall have to credit the following fees in the relevant Head of Account within a week's time of submission of original certificates, failing which the admissions shall be cancelled and chance will be given to others. 25. Power of Principals :- Notwithstanding anything contained in these rules, the Principal of the Nizamia Tibbi College, Hyderabad may at any time before completion of the post Graduate Course either on his 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 the receipt of the show-cause notice to submit a written explanation and/or a personal hearing, order the cancellation of admission to the year Post Graduate Degree if in his opinion such candidate had furnished fraudulent or incorrect particulars in the application form or in the documents attached thereto, or in the statements made either before the authority incharge of admissions or the Principals or in any other manner. Against any such order of the Principal an appeal shall lie to the Director. Indian Medicine and Homeopathy, Andhra Pradesh, Hyderabad. 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 many 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 selection already published or admissions already made provided that 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 execute a bond with the Government ensuring the prosecution of study for three years in the prescribed form specified in Annexure-III.