Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH REGULATION OF ADMISSION TO THE M.D.S. COURSE IN GOVERNMENT DENTAL COLLEGE AND HOSPITAL, HYDERABAD RULES, 1985 CONTENTS 1. Short title 2. Number of Seats 3. Allotment of Seats 4. SPECIAL RESERVATION: 5. Eligibility 6. Notification 7. Applications 8. Entrance Test 9. Merit List 10. Selections 11. Admission Rules 12. Closure of Admissions 13. Commencement of the Course 14. Powers of Principal 15. Power of Government ANDHRA PRADESH REGULATION OF ADMISSION TO THE M.D.S. COURSE IN GOVERNMENT DENTAL COLLEGE AND HOSPITAL, HYDERABAD RULES, 1985 In exercise of the powers conferred by Section 3 read with subsection (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), and in supersession of the rules issued with the G.O.Ms.No.741, M and H, dated 22nd November, 1983 the Governor of Andhra Pradesh hereby makes the rules relating to Admission of students into Post Graduate Degree (Dental) Courses in the Medical Colleges of the State of Andhra Pradesh. These rules shall come into force on and with effect from the academic year 1985-86. 1. Short title :- (i) These Rules may be called the Andhra Pradesh Regulation of Admission to the M.D.S course in the Government Dental College and Hospital, Hyderabad, Rules, 1985. (ii) They shall apply to the M.D.S Course in Government Dental College and Hospital, Hyderabad. 2. Number of Seats :- The number of seats available in M.D.S. Course in the Government Dental College and Hospital, Hyderabad shall be as follows:- (1) Orthodontia - 1 seat (2) Peridontiology - 1 seat (3) Oral Medicine and Radiology - I seat (4) Presthetic Dentistry - 1 seat 3. Allotment of Seats :- Courses specified in Rule 2 are State Wide Courses. Admission to these courses shall be regulated as per the Andhra Pradesh Educational Institutions (Regulations of Admissions) Order 1974 as amended from time to time. 4. SPECIAL RESERVATION: :- (1) The rule of reservation shall be observed for seats in various specialities of Master of Dental Surgery in the order of rotation as specified below:- 5. Eligibility :- (1) A candidate for admission to the Post Graduate Degree in Dental Surgery must have a B.D.S. Degree (Bachelor of Dental Surgery) of a University established or incorporated by or under a Central Act or a State Act or an equivalent qualification recognised by the Dental Council of India and must have atleast one year experience after registration with Andhra Pradesh Dental Council. (2) Applicants who are already Post-Graduate Degree holders in a subject or admitted and registered for Post-Graduate Degree shall not be considered for selection for Post Graduate Degree course in another subject. 6. Notification :- Notification shall be issued by the Director of Medical Education inviting applications from the eligible candidates for admission to the Post Graduate Degree courses in the Dental College and Hospital, Hyderabad. 7. Applications :- (1) Candidates may obtain the application forms and rules governing the admissions by submitting a challan for Rs.5.00 with a self-addressed envelope of 11 c.m.x 25 c.m., size with stamps affixed to the value of Rs.5.00 to the Principal, Government Dental College/Hospital, Hyderabad. The amount of Rs.5.00 shall be credited in a Government Treasury/State Bank under the following Head of Account; "080 Medical:- A Allopathy (a) Tuition and other fees for Medical Education." (2) All applications duly filled in and with all necessary documents shall be delivered in person or sent by post to the Principal from whom the application forms were obtained so as to reach him on or before the last date of submission of applications. Applications unaccompanied by required certificates and applications with incomplete entries shall stand rejected automatically. (3) The filled in application forms received after the prescribed date and time shall not be considered. The Principal of the Dental College will not be responsible for Non-receipt of applications or delay in postal transit. (4) A registration fee of Rs.50.00 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 to the application form.. Fees once paid shall not be refunded. 8. Entrance Test :- (1) The Entrance Test shall be objective type (multiple choice 100 questions) to be answered in 1 1/2 hours duration. (2) The test shall be conducted at Government Dental College, Hyderabad. (3) All the candidates shall appear for Entrance Test and shall qualify themselves therein to be eligible for admission into Post- Graduate courses. (4) The standard of the test shall be that of B.D.S. Examination conducted by the Osmania University of Andhra Pradesh. (5) Minimum marks required to pass in the Entrance Test are as follows:- (i) 30 Marks for Scheduled Castes and Scheduled Tribe candidates. (ii) 40 marks for all other candidates. 9. Merit List :- (1) The examination Board constituted by the Government shall get the Entrance Test papers valued either manually or mechanically and prepare a Master Merit List on the basis of marks obtained in the entrance test. (2) In case of equality of marks in the Entrance Test, the total percentage of marks in B.D.S. upto second decimal place shall be taken into consideration for fixing the merit of the candidates. If the Entrance Test marks and B.D.S. marks are equal, marks obtained in the concerned subject shall be taken into consideration if the candidates opted for the same subject. (3) No request for retotalling or revaluation or personal identification of the answer sheets of the entrance test shall be entertained. 10. Selections :- (1) Provisional selections shall be made by the Selection Committee constituted by the Government. (2) Marks of the candidates in order of merit and in order of roll number also will be displayed on the Notice Board of the Dental College 5 days before the actual date of selection. (3) On the dates notified, the candidates shall be called according to Master Merit List and the candidates shall be asked to select the subject of his choice, 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. (4) 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 committees and pay fees immediately. The candidates can submit the prescribed bond on or before the date of commencement of course. Candidates who opt for a subject and do not join the course are not eligible to be considered for subsequent selection in the vacancies in the same academic year. (5) The Selection Committee shall have power to review the selection in case of any errors, misrepresentation, fraud or glaring injustice. 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. (6) Vacancies of the 1st list shall be notified in the Dental College on 2nd day of the commencement of the course. These vacancies shall be filled by the Principal Government Dental College and Hospital on the date notified as per merit subject to these rules. The Selected candidates have to pay the fees and submit the original certificates and other documents immediately. 11. Admission Rules :- (1) All candidates joining the Post Graduate Degree Courses shall execute the bond on a stamped paper of the value Rs.5.00 (Rupees five only) to ensure completion of the prescribed period of training or in default to pay Rs,1,000.00 to Government i.e., the amount mentioned in the bond and shall have to refund the amount received as stipend up to that date. But the candidates, who discontinued the course under this clause shall not be considered for any other subject during the same academic year. The course imparted prior to discontinuance shall not be counted for any other purpose. (2) The certificates, shall not be returned to the candidate till they complete their course and appear for the University Examination subject to clause (1). (3) Attendance:- Candidates selected to the various courses shall be whole time students. Service candidates i.e., State, Central Quasi Government or any other organisation who are in employment will have to apply for leave and are required to produce the leave sanction orders from the competent authority before joining the course. (4) Private Practice:- No Post-Graduate shall be allowed to have any private practice or consultation and shall not accept any part- time employment in any State, Central or Quasi Government, or Private Organisations during their Post Graduation Course. (5) 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 higher authorities directly without prior permission of the Principal. (6) Stipends:- Stipends will be paid to the Post-Graduates who are regular in attendance and show good progress every month, (as long as the Government continue the existing scheme). The total period during which the stipends are paid to the students shall not exceed 30 months for degree courses. (7) Service candidates will not be paid stipends, if they draw leave salary, but they will be paid stipend if they are prepared to proceed on extra-ordinary leave keeping the leave at their credit, provided they give an undertaking to the Director of Medical Education or the authority competent in writing that they are availing such extra-ordinary leave. (8) Fees:- All the selected candidates are required to pay the tuition fees immediately. If any of the candidate who joined in a course if selected subsequently for another course, the Government fees paid already by the candidates will be adjusted to the newly selected course. 12. Closure of Admissions :- The Admissions stand closed at the end of 30 days from the commencement of the course. 13. Commencement of the Course :- The course shall normally commence with effect from the date decided by the selection committee. The duration of the course shall be calculated from the date of commencement of the course and shall be uniform for all the candidates irrespective of individual dates of admission. 14. Powers of Principal :- Notwithstanding any thing contained in these rules, the Principal of Dental College 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 or on a personal hearing, order the cancellation of admission to the 1st y e a r course, if in his opinion, such candidate 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 Principal or in any other manner. Against any such order of the Principal, an appeal shall lie to the Director of Medical Education. 15. Power of Government :- 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 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 such cancellation.