Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH MEDICAL COLLEGES (ADMISSION INTO POST-GRADUATE MEDICAL COURSES) RULES, 1997 CONTENTS 1. . 2. Number of seats 3. Reservations 4. . 5. Applications 6. Eligibility 7. Notification 8. Entrance test 9. Merit lists 10. Selections 11. Admission rules 12. Closure of admissions 13. Duration of course 14. Commencement of the courses 15. Mutual transfers or transfers 16. Powers of the Principals of Medical Colleges 17. Powers of University of Health Sciences 18. . ANDHRA PRADESH MEDICAL COLLEGES (ADMISSION INTO POST-GRADUATE MEDICAL COURSES) RULES, 1997 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 (AP Act No. 5 of 1983) and in supersession of all the rules in force governing the admissions into Post-Graduate courses, the Governor of Andhra Pradesh hereby makes the following rules for admission into the Post-Graduate Medical Courses in the State of Andhra Pradesh. 1. . :- These rules may be called the Andhra Pradesh Medical Colleges (Admission into Post-Graduate Medical Courses) Rules, 1997. 2. Number of seats :- The number of seats in Post-Graduate Degree and Diploma Courses in the various disciplines in each Medical College which shall be notified by University of Health Sciences every year. 3. Reservations :- (1) 15%, 6%, 25% of the total number of seats notified in each group for Degree and Diploma Courses separately shall be reserved for Scheduled Caste, Scheduled Tribes and Backward Classes respectively. (2) 15% of seats in Clinical subjects i.e., in Medicine, Surgery, Obstetrics and Gynaecology Groups and 30% of the seats in non- clinical subjects in each group for Degree and Diploma Courses separately are reserved for in-service candidates in each category under service quota. Candidates selected on merit in respective categories shall be however counted against service quota. Service rendered shall be calculated as per date specified by University of Health Sciences. Explanation 1 It is hereby clarified that "in-service candidates" means a candidate who has put in,-- (a) two years of continuous regular tribal service; (b) three years of continuous regular rural service; or (c) six years of continuous regular service. Explanation 2 (a) 'Tribal service' means service in tribal institutions recognised by Government of Andhra Pradesh. (b) 'Rural service' means service in Primary Health Centres, Subsidiary Health Centres, Dispensaries, Taluk Hospitals, Mobile Medical Units, Leprosy Control Units or the Sample Survey-cum- Assessment Units, under Leprosy Temporary Hospitalisation Wards situated in Taluks and Leprosy Training Centre at Pogiri, (Ref : G.O. Ms. No. 31, HMandFW (B2) Department, dt. 11-2-1997). (c) 'Continuous regular service' means regular service in Andhra Pradesh in the following services, namely (a) Andhra Pradesh Medical and Health Services; (b) Andhra Pradesh Insurance Medical Services; (c) Andhra Pradesh Vaidhya Vidhana Parishad; or (d) University of Health Sciences. 4. . :- (1) Reservation in favour of the local candidates (A) Admission to 85% of the seats shall be reserved in favour of the local candidates in relation to the local area as provided in Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as amended from time to time. State-wide Course : M.D. (R.T) is State-wide course and admission to this course shall b e regulated as per the provisions in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 for State-wide course. (B) Local Area :- (i) The part of the State comprising the Districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam (Andhra University and Nagarjuna University area) shall be regarded as the local area for the purposes of admission to the Andhra Medical College, Visakhapatnam, Rangaraya Medical College, Kakinada and Guntur Medical College, Guntur. (ii) The part of the State comprising the Districts of Adilabad, Hyderabad including cities of Hyderabad and Secunderabad Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal (Osmania University and Kakatiya University area) shall be regarded as local area for the purpose of admission to the Osmania Medical College, Hyderabad, Gandhi Medical College, Hyderabad and Kakatiya Medical College, Warangal. (iii) The part of the State comprising the Districts of Ananthapur, Kurnool, Chittoor, Cuddapah and Nellore i.e., Sri Venkateswara University area shall be regarded as local area for the purpose of admission to the Kurnool Medical College, Kurnool and Sri Venkateswara Medical College, Tirupathi. (C) Local Candidates :- (I) A candidate for admission shall be regarded as local candidate in relation to a local area,-- (i) If the candidate 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 the candidate appeared or as the case may be first appeared in the relevant qualifying examination, or (ii) Where during the whole or any part of the four consecutive academic year ending with the academic year in which the candidate appeared or as the case may be first appeared for the relevant qualifying examination, the candidate has not studied in educational institutions, if the candidate had 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 the candidate appeared or as the case may be first appeared. (2). A candidate for admission to any course of study who is not regarded as a local candidate under sub-rule (I) above in relation to any local area shall,-- (i) If the candidate has studied in educational institutions in the State for a period of not less than seven consecutive academic years ending with academic year in which the candidate appeared or as the case may be first appeared for the relevant qualifying examination be regarded as local candidate in relation to,-- (a) such local area where the candidate has studied for the maximum period out of the said period of seven years; or (b) where the period of the candidate's study in two or more local areas are equal, such local area where the candidate has last studied in such equal periods; or (ii) If during the whole or any part of the seven consecutive academic years ending with the academic year in which the candidate appeared, or as the case may be first appeared for the relevant qualifying examination, the candidate has not studied in the educational institution in any local area, but the candidate has resided in the State during the whole of the said period of seven years be regarded as a local candidate in relation to-- (a) such local area where the candidate has resided for the maximum period out of the said period of seven years; or (b) where the period of the candidates residence in two or more local areas are equal, such local area where the candidate has resided last in such equal periods. Explanation It is hereby clarified that for the purpose of this sub- regulation,-- (i) "Educational Institutions" means a University or any Educational Institution recognised by the State Government, a University or any other competent authority. (ii) "Relevant qualifying examination" in relation to an admission to any course of study" means a pass in an examination 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 or had an interruption of his study by reason of his failure to pass any examination and any period of his study in a State-wide University or a State-wide educational institution shall be disregarded. (b) the status of candidate who passed the MBBS examination from Siddhartha Medical College will be decided basing on their study period prior to their admission into MBBS course at Siddartha Medical College for arriving at the local and non-local status, since it is a State-wide institution. (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 parent or guardian. (D) While determining the status under clause (A) of sub-rule (1) the number of seats to be reserved in favour of local candidates, any fraction of seat shall be counted as one provided that there shall be one unreserved seat. (E) If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of local candidate in respect of that local area such seats shall be filled in as if it had not been reserved. (F) The applicant who claims to be a local candidate with reference to sub-rule 4(C)(I)(i) or 4(C) (II) (i) shall produce study certificate or certificates issued by the Head of the Educational Institution or Institutions concerned in a format 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 or as the case may be seven consecutive academic years ending with the academic year in which the candidate appeared or as the case may be, first appeared for the Part II of final MBBS examination. Those who did not qualify as local candidate under sub-rule 4(C) (I) (i) and 4(C) (II) (i) but claim to qualify by virtue of residence shall produce a certificate issued by an officer of the Revenue Department not below the rank of Mandal Revenue Officer of independent charge of a sub-taluk or Mandal in the form annexed to G.O. P. No. 628, Education, dt. 25-7-74 appended to the application form with necessary modification. (G) The following categories are eligible to apply for admission to the remaining 15% of unreserved seats (i) All candidates defined under sub-rule (C) of Rule 4. (ii) Candidates who have resided in the State for total period of ten years excluding the period of study outside the State or either of those parents have resided in the State for a total period of ten years excluding the period of employment outside the State. (iii) Candidates who are children of parents who are in the employment of the State or Central Government, Public Sector Corporations, Local bodies, Universities and other similar quasi- Public Institutions in the State. (iv) Candidates, who are spouses of those in employment of the 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 employed in the State Government undertakings, 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 4(C). 5. Applications :- (i) Candidates may obtain the application forms and regulations governing the admissions in person by submitting a D.D. for the amount specified by University of Health Sciences Regulations. (ii) Applications duly filled in and with all necessary documents shall be submitted as per the Regulations of University of Health Sciences. (iii) The applications received after the prescribed date and time shall not be considered. The Principal of the Medical College will not be responsible for non-receipt of applications on account of any delay or loss in postal transit. (iv) Filled in application forms sent to a particular Medical College shall be deemed to be purporting to the local area to which the Medical College belongs and the candidate shall be treated as local or non-local, as the facts of the candidate case warrant with respect to the Medical College and will be considered for selection to the seats available in that local area only. (v) The Registration fee for Entrance Test shall be paid through a Demand Draft as prescribed by the University of Health Sciences according to the Regulations of University of Health Sciences. 6. Eligibility :- (i) Candidates who have passed the MBBS examination recognised by the Indian Medical Council and who will complete internship on or before the date specified in Regulations of UHS are eligible to apply subject to the fulfilment of the conditions stipulated in Rule 4. (ii) Candidates who are already admitted and studying Post- Graduate Degree or Diploma courses shall not be permitted to appear for Entrance Test until they complete the course or discontinue the course by remitting the bond amount and stipend taken upto that date before submitting the application form for Entrance Test and such candidates shall submit the discontinuance certificate issued by the Head of the institution along with the application form. 7. Notification :- Notification shall be issued by the University of Health Sciences, inviting applications from the eligible candidates to appear for the Entrance Test to the P.G. Degree or for the Diploma courses in the Medical Colleges. 8. Entrance test :- There shall be a Common Entrance Test for clinical, pre-clinical and para-clinical subjects. (i) The test shall consist of 200 multiple choice questions to be answered in three hours duration. Each question carries one mark. The approximate distribution of questions will be as follows : TABLE S. No. Subjects No. of question [1] [2] [3] (1) Pre-clinical 15 (2) Para-clinical including SPM 35 (3) Surgery & Allied Specialities 60 (4) Medical & Allied Specialities 60 (5) Obstetrics & Gynacology 30 Total 200 The syllabus for Entrance Test shall be that of the MBBS examination standard of the University of Health Sciences. (ii) The test shall be conducted on the date notified by University of Health Science, at Osmania Medical College, Hyderabad (2) Gandhi Medical College, Hyderabad, and (3) Kakatiya Medical College, Warangal and for the Osmania University or Kakatiya University areas; and (1) Andhra Medical College, Visakhapatnam (2) Rangaraya Medical College, Kakinada and (3) Guntur Medical College, Guntur for the AU/NU area and (1) S.V. Medical College, Tirupathi, and (2) Kurnool Medical College, Kurnool for the SVU area; for the local areas as defined under Regulation 4 and subject Regulation 5 (IV). The candidate will be considered for selection to the University area local area wise. (iii) The candidates shall collect their Hall Tickets as notified by the University of Health Sciences at their respective centres chosen by them by producing State Medical Council Registration Certificate in original for identification purpose alongwith application or as the case may be, the Registration Acknowledgment card. (iv) The test centre once chosen by the candidate shall not be changed under any circumstances. (v) All the candidates who appear for the Entrance Test and qualify themselves are eligible for admission into Post-Graduate Courses for that academic year only. (vi) The minimum marks required to pass the Entrance Test are 80 marks for Scheduled Caste and Scheduled Tribes candidates and 100 marks for others. (vii) Candidates already registered and are studying Post-Graduate Degree and Diploma Courses are not eligible. 9. Merit lists :- (i) The examination board constituted by the NTR University of Health Sciences shall get the Entrance Test papers valued either manually or mechanically and prepare a common master merit list of the passed candidates on the basis of marks obtained in the Entrance Test subject to sub-rule (II). Marks of the candidates in order of merit and in order of hall ticket numbers will be displayed on the notice boards of the respective colleges and in the office of NTR University of Health Sciences.(Subs. by G.O.Ms.335 dt. 12-10- 2000) (ii) In case of equality of marks in the Entrance Test, the total percentage of marks in MBBS excluding pre-professional course non-medical subjects of 1st year integrated MBBS course upto 2 decimal places shall be taken into consideration for fixing the merit of the candidates. If the Entrance Test marks and MBBS marks are equal, marks obtained in the concerned subject in MBBS shall be taken into consideration if the candidates opt for the same subject. (iii) Any candidate who wishes to have re-totalling of marks, should pay a fee specified by the UHS to enable the University to verify the same. Such application shall be submitted within 5 days after announcement of the results of the Registrar, University of Health Sciences, Vijayawada. 10. Selections :- (i) Provisional selection shall be made by the Selection Committee constituted by the University of Health Sciences subject to these rules. (ii) The University of Health Sciences will announce the dates and centre or centres at which selections will be made. (iii) The Selection Committee shall display the charts showing the allocation of seats to Scheduled Castes. Schedule Tribes and Backward Classes in the Medical Colleges of the University area local area wise at the time of selections. (iv) On the dates notified the candidates shall be called in order of merit by the Selection Committees and ask them to opt for subject of the candidates choice in them available subjects in the college. The Selection Committee will issue the selection order immediately. The selection will be made only from among the candidates who physically present themselves when their hall ticket numbers are called out in order of merit. (v) (a) Claims of the candidates will not be considered if they are absent when called at the time of selection and the next in the merit would be selected. The selected candidate shall submit the original certificates to the Selection Committee and pay fees immediately at the counters available at the centre. The candidates shall submit required bond on or before the date fixed for the same. (b) If a candidate after choosing the subject fails to pay the fees or after paying the fees fails to submit the bond the selection of such candidate stands cancelled automatically. (c) The candidates shall be called to appear before the Selection Committee one after the other and they shall not enter the Selection Committee room in groups. (d) Any person who obstructs the proceedings of the Selection Committee or otherwise misbehaves or causes disturbance at the Selection Committee meetings and obstructs or causes obstruction to its peaceful functioning shall be liable for such disciplinary action as may be taken by the University. (e) Candidates shall be present till the end of the selections and be available in case if they are recalled for any reasons. (vi) (a) Vacancies after the 1st selection shall be displayed on the date notified in all the Medical Colleges. These vacancies shall be filled by the Selection Committee on the dates at the centres to be notified by the University as per merit, subject to these rules. (b) Resultant vacancies will be open to all the candidates with ranks below the rank of the candidate who vacated the seat for that speciality, in that area and also those candidates who were absent in the earlier selections. (vii) The Selection Committee shall have power to review the provisional selection in case of any errors, misrepresentation, fraud or gross injustice. In all matters relating to the selections and admissions the decision of the Selection Committee shall be final and binding on the candidates and selection shall not be questioned after closure of admission. (viii) The vacant seats in non-clinical subjects pre and para-clinical subjects at the end of 3rd selection in each region shall be filled from among the applicants who are inservice candidates who have applied through their respective heads of departments on a separate proforma, available at University of Health Sciences in advance to the Registrar, University of Health Sciences. The selections shall be done on the basis of merit basing on MBBS marks. These applicants need not appear to the Post- Graduate Medical Entrance Test. The candidates so selected in non-clinical subjects pre and para-clinical subjects shall submit an undertaking that the candidate shall serve the Government for a period of 10 years and execute a bond to the effect that in default an amount of Rs. 50,000/- (Rupees fifty thousand only) shall be paid by the candidate to the Government of A.P. 11. Admission rules :- (i) The dates of admission of selected candidates will be the dates as communicated to them in the letter of selection. (ii) All the candidates joining the post graduate degree or diploma courses should execute the bond on a non-judicial stamped paper of Rs. 100/- value as prescribed in Annexure I to ensure completion of the prescribed period of training or in default or for any other reason has to pay Rs. 20,000/- (Rupees Twenty thousand only) or such amount as specified by the University of Health Sciences to the University of Health Sciences and shall refund the amount received as stipend upto that date to the Government. (iii) The original certificates submitted by the candidates shall not be returned to the candidates till they complete their courses of study and appear for the University examination subject to sub-rule (ii) above. (iv) Attendance Candidates selected to the various courses should be whole time students. Service candidates will have to apply for leave to prosecute study and required to produce the leave sanction order from the competent authority not later than three months after joining the course. (v) (a) Leave The post-graduates are eligible for 30 days leave in the academic year and they can avail a maximum 10 days at a time. If they avail more than 10 days at a time, the stipend shall be deducted proportionately. The balance of leave in a year if any shall not be carried forward to the next academic year. (b) Maternity leave Post-graduate students are eligible for maternity leave not exceeding 30 days without loss of stipend. (vi) Sanction of leave of absence beyond 3 months and termination of studentship Every candidate after his admission shall attend the classes (Theory, Practical and Clinical) on all the working days unless the candidate is granted leave of absence by the Principal. If a student absents continuously for a period of 91 days or more and seeks permission to attend the course before one year after discontinuation the candidates application shall be forwarded to the Registrar with the recommendations of the Principal. If the Vice- Chancellor is satisfied with the reasons, he may grant leave of absence attaching such conditions as may be deemed necessary. Candidates who are absent for a continuous period of one year or more without permission, shall be deemed to have forfeited the admission into the course and the studentship shall stand cancelled without any further notice. (vii) Private practice No post-graduate is allowed to do any private practice or consultation and should not accept any part time employment in any State or Central or quasi Government or Private organisations during the post-graduation. (viii) Accommodation Candidates selected are required to stay in hostel wherever accommodation is available. (ix) College regulations 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 the higher authorities directly without prior permission of the principal. (x) Fees : (a) Tuition fee All the candidates selected are required to pay the tuition fee as prescribed by the Government immediately. If any of the candidates who joined in a course is allotted to another Medical College the tuition fees paid by the candidate will be adjusted to the newly selected course and the tution fee paid already shall not be refunded under any circumstances. (b) Registration fee All the candidates selected are required to pay registration fee for the course as specified by the University of Health Sciences at the time of admission by Demand Draft obtained from a nationalised Bank drawn in favour of Registrar, University of Health Sciences payable at Vijayawada, or cash paid at the selection centre. (xi) Stipends Stipends will be paid to the post-graduates as long as the Government continue the existing schemes for such payment and who are regular in attendance and show good progress every month. The total period during which the students are paid stipends shall not exceed 36 months for degree course and 24 months for diploma course. (a) No post-graduate degree holder who enjoyed the stipend earlier for 36 months is eligible for further stipend either to study post- graduate degree or diploma in any speciality if selected. (b) No post-graduate diploma holder who enjoyed the stipend earlier for 24 months is eligible for further stipend to study another post-graduate diploma in any speciality. However, the post- graduate diploma holder if selected for P.G. Degree is eligible for stipend for another 12 months only and no candidate shall be eligible for stipend for more than 36 months for entire P.G. study period. (xii) Deputation to in-service candidates selected under service quota shall be restricted to 3 years only i.e., (36 months). The candidates selected to prosecute post-graduate courses under in service quota shall be sanctioned deputation for not more than one course in his service or life time. The candidate selected under service quota shall be deputed only to such branches specified by concerned Director or Registrar, University of Health Sciences. (a) As a special measure the S.T. candidates who are eligible to be considered as inservice candidates as per Rule 3(2) if selected to the PG course either under inservice seats or non-service seats on merit are eligible for deputation for not more than one course in his service or life time. (b) In case, if a service candidate is selected under in-service quota for diploma course the candidate may be given deputation if the candidate is otherwise eligible for a period of 2 years. If the candidate is selected for a degree course in the same subject the candidate may be allowed deputation for another period of 12 months. But no candidate shall be allowed deputation for studying 2nd post graduate diploma course under service quota. (c) In-service candidates shall join the course on or before the commencement of the course after getting relieved from the concerned Head of the Institution. The Heads of the Medical Institutions shall relieve them if they apply for relief enclosing a copy of the selection and allotment order issued by the Chairman, Selection Committee. (d) Any candidate in Government service other than, the In-service candidate as defined under Rule 3(2) if selected for any post- graduate course shall not be entitled for any kind of leave including extraordinary leave without allowances for prosecuting post courses unless the candidate has put in a minimum service specified in Rule 3(2). 12. Closure of admissions :- (i) The admissions shall be closed one month after commencement of course. (ii) Any vacancy existing as on the date of closure of admission or arising after the closure of admissions shall not be filled. 13. Duration of course :- (i) The duration of post graduate diploma and degree courses are of 2 years and 3 years a respectively. No exemptions shall be given from the above period of training either for doing housemanship or any other experience or service or diploma. (ii) A candidate registered for MD/MS Degree examinations should clear the examination within four (4) years from the date of completion of course and the candidates registered for P.G. Diploma course should clear examination within two (2) years from the date of completion of course. If the candidate fails to pass the examination within the period specified above, the candidate shall n ot be permitted to appear to the examination thereafter and qualify for the award of MD/MS Degree or P.G. Diploma. 14. Commencement of the courses :- The course shall normally commence with effect from the date notified by UHS. The duration of the course shall be calculated from the date of commencement of the courses and shall be uniform to all the candidates irrespective of their individual dates of admission for each local area. 15. Mutual transfers or transfers :- Mutual transfers or transfers against clear vacancies in the same subject as that of the applicant from one college to another shall not ordinarily be permitted and if permitted in exceptional circumstances they shall be at the discretion of the University. The candidates shall apply through proper channel after closure of admissions. The transfers shall not be permitted beyond one month from the date of closure of admission. No transfer shall be claimed as a matter of right. 16. Powers of the Principals of Medical Colleges :- Notwithstanding anything contained in these rules, the Principals of Medical Colleges in the State may at any time before completion of the post-graduate course either on their own 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 written explanation and on a personal hearing, order, cancellation of admission to the 1st year post- graduate degree or diploma course if in their 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 admission or the Principals or in any other manner. Against any such order of the Principal an appeal will lie with the Registrar, University of Health Sciences, A.P., Vijayawada. 17. Powers of University of Health Sciences :- The University of Health Sciences may either suo motu or on an application made to them call for and examine the records relating to any selection or admission or cancellation thereof, made by the Selection Committee for the purpose of satisfying themselves as to the legality or regularity of such selection of admission orders, as they deem fit including cancellation of the selection already published or admission already made : Provide that University of Health Sciences may before cancelling such selection of admission given an opportunity to Selection Committee and to the individual effected to show cause against such cancellation. 18. . :- These rules shall supercede the earlier rules/orders issued by the Government with reference to admission into P.G. Medical Courses in the Medical Colleges in the State of A.P. affiliated to University of Health Sciences.