Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH REGULATION OF ADMISSION TO SUPER SPECIALITIES IN THE MEDICAL COLLEGES RULES, 1983 CONTENTS 1. xxx xxx xxx 2. Number of seats 3. Reservations 4. Applications 5. Eligibility 6. Entrance Test 7. Method of selection 8. xxx xxx xxx 9. xxx xxx xxx 10. Closure of admissions 11. Power of Principals 12. Power of Government ANDHRA PRADESH REGULATION OF ADMISSION TO SUPER SPECIALITIES IN THE MEDICAL COLLEGES RULES, 1983 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 Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983), the Governor of Andhra Pradesh hereby makes the following Rules relating to the admission of students into the Super Specialities in the Medical Colleges of the State of Andhra Pradesh. 1. xxx xxx xxx :- (1) These Rules may be called the Andhra Pradesh Regulation of Admission to Super Specialities in the Medical Colleges Rules, 1983. (2) They shall apply to the Course in Super Specialities in the Medical Colleges. (3) All eligible Candidates under Rule 5 can apply for these courses. 2. Number of seats :- The number of seats available in the Medical Colleges of the State shall be as may be notified by Government by an order, from time to time. 3. Reservations :- No reservations will be followed for Scheduled Castes, Scheduled Tribes and Backward Classes, since these are common to all regions of the State and are less than four in each subject. 4. Applications :- (1) A candidate is permitted to opt only one subject according to his choice. (2) Candidates may obtain the application forms and rules governing the admissions by submitting a challan for Rs.5 with a self-addressed envelop of 11cm. x 25 cm. size with stamps affixed to the value of Rs.4 from the Principal, Osmania Medical College, Hyderabad/Principal, Andhra Medical College, Visakhapatnam. The said amount of Rs.5 shall be credited to "080 Medical A. Allopathy (a) Tuition and other Fees for Medical Education." (3) All applications duly filled in and with all necessary document s shall be delivered in person or sent by post to the Principals from whom the applications forms were obtained so as to reach him on or before the last date of submission of application. The application form obtained from a particular college shall be posted to the same college from which it has been obtained. Application forms obtained from one college and posted to the other college shall be invalidated and will not be transmitted to the other college. (4) The filled in application forms received after the prescribed date and time shall not be considered. The Member Secretary or Principal of the Medical College as the case may be will not be responsible for non-receipt of applications or delay in postal transit. (5) A Registration fee of Rs.50 shall be credited to the head of Account "080 Medical A. Allopathy (a) Tuition and other fees for Medical Education" through Challan and the Challan shall be enclosed at the time of submission of application form. Fees once paid shall not refunded. ......]. 5. Eligibility :- (1) Prior qualification required to apply for the courses are shown as noted against each:- (i) D.M. (Neurology).- M.D. General Medicine or Paediatrics. (ii) M.S. (Neuro-Surgery) - General Surgery or Orthopaedics. (iii) D.M. (Cardiology). - M.D. General Medicine or Paediatrics. (iv) M.Ch. (Cardio-Thoracic-Surgery). - M.S. General Surgery. (v) M.Ch. (Gentio-Urinary Surgery). - M.S. General Surgery or M.D. [Obst.] (vi) M.Ch. [Paediatric-Surgery]. - M.S. General Surgery or Orthopaedics. (vii) M.Ch. [Plastic-Surgery]. - M.S. General Surgery or Orthopaedics to E.N.T. (viii) D.M. (Gastro-Enterology]. - M.D. General Medicine or Paediatrics. (2) The candidate should be local/non-local candidate as the case may be as per G.O.P. No. 646, dt.10-7-1979 of Education (w) Department of Government of Andhra Pradesh. 6. Entrance Test :- (1) Entrance Test for admission to the courses specified in Rule 2 shall be of objective type. Each subject will have separate paper containing 100 multiple choice questions to be answered in one and half hours duration. (2) The syllabus for the Entrance Test shall be that of M.D./M.S. standard of the Universities of Andhra Pradesh. (3) Minimum marks required to pass in the Entrance Test shall be 25 for Scheduled Castes and Scheduled Tribes, and 30 for all others. 7. Method of selection :- [(1) Selection will be made by the Selection Committee constituted by the Government.] (2) The selection of candidates shall be in accordance with the merit in the Entrance Test. (3) If two candidates got equal marks in the Entrance Test marks obtained in Medicine in M.B.B.S., for Medical Specialities and marks obtained in Surgery for Surgical Specialities shall be taken into consideration in fixing the merit of the candidates. (4) Marks of the candidates in order of merit and in order of Roll Number also will be displayed on the Notice Boards of the respective colleges 5 days before the actual date of selection. (5) On the dates notified, the candidates shall be selected at the Osmania Medical College, Hyderabad till all the seats are filled. The selection will be only from among the candidates who physically present themselves when their Roll Numbers are called out, in the order of merit. (6) 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 is called, the next in merit would be selected in his place. The selected candidates shall submit their original certificates to the Selection Committee and pay fees immediately. The candidate can submit the prescribed bond within 5 days from the date of commencement of course. (7) The Selection Committee has got right to review the selection in case of any errors, misrepresentation, fraud or glaring injustice done. In all matters relating to selections and admissions the decision of the selection Committee shall be final and binding on the candidate and selections cannot be questioned after admissions are closed. 8. xxx xxx xxx :- The vacancies of the 1st list shall be notified in the respective Medical College on 15th day of the commencement of the course.] The willing candidates who wish to join the vacant courses shall report to the Member Secretary on the dates notified for admission. The member Secretary shall select the candidates from among the candidates who physically report according to merit in the Entrance Test. The selected candidates have to pay the fees and submit the original certificates and other documents immediately. 9. xxx xxx xxx :- All the candidates joining in the Second Post Graduate Degree Course (Super-Speciality) should execute a bond on a stamped paper of Rs.5 value as prescribed in the Annexure to complete the said course as per the requirements of the Institute. They should serve the Government of Andhra Pradesh for a period of 5 years after completion of the course. In the event of his leaving the studies in mid-term or in case of his failure to serve the Government of Andhra Pradesh for a period of 5 years after completion of the course he has to pay to the Government of Andhra Pradesh a sum of Rs.20,000 (Rupees twenty thousands only). 10. Closure of admissions :- The admissions stand closed at the end of thirty days from the commencement of the course. The course shall commence with effect from the date to be announced by the Selection Committee. The duration of the course shall be calculated from the date of commencement of the course without any reference to the admission of any individual. 11. Power of Principals :- Notwithstanding anything contained in these Rules, the Principals of the Medical Colleges in the State may at any time before completion of the Post Graduate Course either on their 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 on personnal hearing, order the cancellation of admission to the 1st year course, if in their opinion, such candidates had furnished incorrect particulars/or false information 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 of Medical Education. 12. Power of Government :- The Government may either suo motu or on an application made to them call for and examine records relating to any or valuation of answer scripts, selection or admission or cancellation there of made by the authority incharge of selection or of 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 admission already made provided that Government may before cancelling such selection or admission give an opportunity to the authority-in-charge of selection or admission and to the person affected to show cause against cancellation.