Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH REGULATION OF ADMISSION OF CANDIDATES INTO DIPLOMA COURSE IN PHARMACY OFFERED IN POLYTECHNICS AND STATE-WIDE INSTITUTIONS RULES, 1993 CONTENTS 1. Short title, application and commencement 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. Exemption 13. . 14. . 15. Method of admission 16. Competent authority for admission 17. Procedure for admission into Polytechnics/Institutions including Private Unaided Polytechnics/Institutions 18. Reservations 19. General 20. Decision of the Director of Technical Education 21. Power of Government ANDHRA PRADESH REGULATION OF ADMISSION OF CANDIDATES INTO DIPLOMA COURSE IN PHARMACY OFFERED IN POLYTECHNICS AND STATE-WIDE INSTITUTIONS RULES, 1993 In exercise of the powers conferred by Sub-Section (1) of Section 15 read with Section 3 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fees Act, 1983 (Andhra Pradesh Act 5 of 1983) and in modification of the Andhra Pradesh Regulation of admissions of candidates into Polytechnics and State wide Institutions Rules, 1988 issued in G.O.Ms.No.146, LEN and TE (TE.1) Department, dated 13-7-1988, the Governor of Andhra Pradesh hereby makes the following rules f or admission of candidates into the I Year Diploma Course in Pharmacy in the Polytechnics and State-wide Institutions in the State. 1. Short title, application and commencement :- (1) These rules may be called the Andhra Pradesh Regulation of Admission of candidates into Diploma Course in Pharmacy offered in Polytechnics and State-wide Institutions, Rules, 1993. (2) They shall apply to Polytechnics, Institutions including State- wide Institutions and Institutions under Private Managements offering Diploma Course in Pharmacy. (3) They shall come into force from the academic year 1993-94. 2. . :- Omited] 3. . :- Omited] 4. . :- Omited] 5. . :- Omited] 6. . :- Omited] 7. . :- Omited] 8. . :- Omited] 9. . :- Omited] 10. . :- Omited] 11. . :- Omited] 12. Exemption :- (1) The requirement of residence in a local area as required under clause sub-rule (1) of Rule 3 shall not be applicable to candidates seeking admission against the supernumerary seats reserved in the year of Pharmacy Diploma Course on the recommendation of Government of India. (2) The children of the Ex-servicemen Defence Personnel including Border Security Forces residing in Andhra Pradesh are entitled to admissions in all the institutions regardless of the fact that they are residing in a particular University area. 13. . :- xxx] 14. . :- xxx] 15. Method of admission :- The candidates seeking admission into the Diploma Course (a) shall secure a pass in all subjects with a minimum of 35% at the qualifying examination; (b) shall pass the Entrance Examination; (c) not withstanding the provision contained in sub-rule (1) of rule 11, the candidates belonging to Scheduled Castes and Scheduled Tribes shall be considered for the purpose of ranking on the basis of their performance in the Entrance Examination without insisting on the 25% of marks. However, their admission shall be limited to the extent of the seats reserved for such Scheduled Castes and Scheduled Tribes respectively. Further, if there are any vacancies in SC/ST category after exhausting all passed candidates, failed candidates of SC/ST will also be considered for admission according to merit order. Still if there are vacancies, they will be transferred to general pool. 16. Competent authority for admission :- The Commissioner and Director of Technical Educational shall be the competent authority to issued Notification for admission for prescribing admission procedures, nominate Admission Officer and other Admission staff to select candidates for Pharmacy course in all the Polytechnics/Instructions in such manner as will be deemed fit. 17. Procedure for admission into Polytechnics/Institutions including Private Unaided Polytechnics/Institutions :- (1) The Admission Officer will make advertisement calling for a single application in the prescribed form from the qualified candidates who have been assigned ranking in the EEPH, desirous of seeking admission into Government Polytechnics/State-wide Institutions/ Private Unaided Polytechnics. This application form will also have appropriate column in regard to admission into Private Unaided Polytechnics in respect of "Free Seats" and "Payment Seats" and which minority religion they belong. (2) The Admission Officer shall be the competent authority to select and allot the candidates for admission in Pharmacy Course in Government Polytechnics and State-wide Institutions/Private Unaided Polytechnics on the basis of the ranking assigned to them in the Entrance Test as per the rules relating to Local and Non- Local candidates issued in G.O. (P) No.646 Education (W) Department, dated 10-7-1979 and all other rules of reservation in respect of SC/ ST/BC and other categories issued by Government from time to time. (3) Procedure for admission into Private Unaided Polytechnics:- The Seats in Unaided Private Polytechnics are divided into two distinct categories known as "Free seats" and "Payment seats". Fifty percent (50%) of seats are earmarked for each of the said two categories out of the total number of seats sanctioned by Government for the Course. The fee chargeable for "Free Seats' shall be equal to the fee charged in Government Polytechnics/Institutions. The fee chargeable for 'Payment Seats' shall be at the rates notified by the Government from time to time. (4) The Admission Officer shall be the competent authority to allot the students into Private Unaided Polytechnics both in respect of "Free Seats" and "Payment Seats". No Private Unaided Polytechnic shall call for applications for admission separately or individually. (5) The allotment of candidates shall be made by the Admission Officer to the "Free Seats" and "Payment Seats" as two separate categories. The principle of merit based on the [marks in the qualifying examination] shall be followed while making admissions to the "Free Seats" and "Payment Seats". (6) The allotment of candidates into "Payment Seats" shall be made by the Admission Officer based on the willingness of the candidates for admission to such seats. The principle of merit shall be followed to determine the eligibility of the candidates for "Free Seats" Vis-a- vis "Payment Seats". The Admission Officer shall also follow the principle of inter-se merit while making admissions within "Free Seats" category as also in the "Payment Seats" category. It shall be open to a higher ranking candidate to opt for a "Payment Seat". (7) Candidates who have secure higher ranks [based on marks in the qualifying examination]will be called for an interview in the order of merit for selection and allotment of Institution. For the convenience of the candidates, representatives of all polytechnics including Private Polytechnics in the State shall sit at a common table. As and when each candidate gets his turn for interview in the order of merit, choice of institution will be given to him depending upon availability at that point of time with due regard to the eligibility of the candidate for a seat in a particular local area for a particular reserved category. (8) However, with regard to admission into "Payment Seats", the Admission Officer, EEPH will give atleast (10) days time to the candidates after the "Free Seats" in Private Polytechnics are filled up, to opt to be admitted against 50% "Payment Seats" so that the candidates shall comply with the deposit and cash security/bank Guarantee taking the institution charging the highest fee as the basis within the said ten days. The cash Security/Bank Guarantee shall be in favour of the Admission Officer who shall transfer the same in favour of the appropriate College and if the student is admitted in an institution charging less fee, the difference shall be refunded to the student. (9) The candidates admitted in a Private Unaided Polytechnic against 50% "Payment Seats" shall pay at admission time the fee charged by the management for the whole course divided by the number of years of the course subject to a ceiling prescribed by the Government. The candidates also have to furnish Cash Security/Bank guarantee towards the fee for the remaining year. (10) [After completion of admissions, the Admission Officer shall prepare a waiting list of the candidates based on the EEPH ranking, and publish the same along with the marks obtained by them in the EEPH. The said list shall be followed by the Admission Officer for filling up of casual vacancies or drop-out vacancies arising after the admissions are finalised. These vacancies shall be filled by the Admission Officer until such date as may be prescribed by the competent authority. Any vacancy still remaining after such date can be filled by managements from the above waiting list. The Admission Officer, upto the above mentioned cut off date, and the managements after the said cut off date, shall observe the principle of merit, rules of reservation and other prescribed Forms while making the admissions from this waiting list. 18. Reservations :- (1) For the purpose of admission into Pharmacy Diploma Course, each Polytechnic/Institution shall be considered as a unit applying the rules of reservation as prescribed by the Government from time to time in the manner specified in Annexure in respect of "Free Seats:/Payment Seats" in all the Institutions. (2) The rule of reservation as prescribed by the Government from time to time shall apply to the Polytechnics/Institutions. (3) the seats available in each Polytechnic/Institution will be allocated to local candidates in accordance with the provision contained in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974. (4) The seats available in State-wide Institutions/State-wide courses as are established or declared from time to time by the Government and also in all Private Unaided Polytechnics shall be allocated in the ratio of 42:36:22 among the local candidates of Andhra University, Osmania University and Sri Venkateswara University areas respectively. (5) (a) In respect of Minority Institutions 50% of the total seats shall be reserved to the candidates belonging to the concerned Minority in which half shall be payment [seats] and half shall be free seats. The other 50% seats shall be open to the non-minorities in which half shall be payment seats and half shall be Free seats,. The rule of reservation applicable to SC, ST, BC etc., shall be applicable to the free seats and payment seats for those 50% seats meant for non-minorities. [(b) The allotment of candidates shall be made by the Admission Officer, according to the merit in the qualifying examination.] 19. General :- Notwithstanding anything contained in these rules, the Secretary, State Board of Technical Education and Training, Andhra Pradesh and Director of Technical Education as the case may be, may either suo-moto or on an application of any person and after due and proper enquiry, order the with holding of the publication of result of the Entrance Test or cancel the admission of candidate if already made, or debar any candidate from applying for admission to this course permanently or for specified period, or discharge him from the course of study, at any stage etc., if in the opinion of the Secretary, State Board of Technical Education and Training, Andhra Pradesh/Director of Technical Education, as the case may be, such action is warranted on the basis of guidelines that may be evolved by the State Board of Technical Education and Training. 20. Decision of the Director of Technical Education :- If any ambiguity or doubt arises in the interpretation and implementation of these rules, the decision of the Director of Technical Education shall be final. 21. Power of Government :- The Government shall have the power to increase or decrease the number of seats or cancel a course or introduce a new course in a Polytechnic or Institution at any time.