Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH UNAIDED PRIVATE MEDICAL AND DENTAL COLLEGES (ESTABLISHMENT,MANAGEMENT AND ADMINISTRATION) RULES, 1992 CONTENTS 1. Short Title, extent and commencement 2. Definitions 3. Applications for permission to establish unaided Private Medical and Dental Colleges 4. Permission for the establishment of Medical and Dental Colleges in Private Sector 5. Affiliation and Recognition 6. Financial Aid 7. Management 8. Staff Structure 9. Selection of Staff 10. Review of the functioning of the College 11. Fee Structure 12. Admission ANDHRA PRADESH UNAIDED PRIVATE MEDICAL AND DENTAL COLLEGES (ESTABLISHMENT,MANAGEMENT AND ADMINISTRATION) RULES, 1992 In exercise of the powers conferred by Sections 20 and 21 read with Section 99 of the Andhra Pradesh Education Act, 1982 (Act 1 of 1982), the Governor of Andhra Pradesh hereby makes the following rules relating to the grant of permission for establishment of unaided Private Medical Colleges and Dental Colleges under Private Sector in the State. 1. Short Title, extent and commencement :- (1) These rules may be called the Andhra Pradesh Unaided Private Medical and Dental Colleges (Establishment, Management and Admission) Rules, 1992. (2) They shall come into force with effect from the date of publication in the Andhra Pradesh Gazette. (3) They shall apply to all such unaided Private Medical and Dental Colleges as the Government may by order specify. 2. Definitions :- In these rules unless the context otherwise requires: (a) "Act" means the Andhra Pradesh Education Act, 1982. (b) "Society" means a private Educational Society formed by an Association of individuals duly registered under the relevant Law for the time being in force. (c) "Managing Committee" means the Committee which is entrusted with the management of the affairs of the College. (d) "College" means unaided Private Medical or Dental College imparting Medical and Dental Education. 3. Applications for permission to establish unaided Private Medical and Dental Colleges :- (1) A Notification shall be issued in daily newspapers calling for applications to be submitted in the form prescribed in AnnexureII to these rules from the Societies desirous of establishing colleges under the private sector specifying the last date for submitting the applications. (2) The Societies may respond to the Notification, by applying to the Director of Medical Education in the prescribed Form seeking permission, for the establishment of Colleges. (3) No application form from any educational society for establishment of unaided private College shall be entertained except in response to the notification issued. Applications shall specify the place at which the College is proposed to be established and separate applications should be submitted in respect of each place. (4) Ever application shall be accompanied by the following documents: (a) A copy of the constitution and byelaws Memorandum and Articles of Association of the Society with the particulars of executive members thereof: (b) A list of members of Society as on the date of making the application. (c) Evidence of the financial viability of the Society and other requirements as prescribed in the AnnexureI. (d) In case the College is proposed to be located in private Accommodation, evidence to show the Societys ownership of its right to be in exclusive possession of the site and buildings; (e) In case the society proposes to use a Government hospital and its infrastructural facilities, it shall give an undertaking to Government to pay such charges as may be prescribed by Government. Permission for such use shall be for a maximum period of five years within which the society concerned should put up its own infrastructural facility. (f) Evidence of other infrastructural facilities available; (g) Nonrefundable application fee of Rs.20,000 for Medical CollegeRs.10,000 for Dental College shall be payable by way of Demand Draft drawn in favour of Director of Medical Education; and (h) Consent Letters of the persons who have given their willingness to serve on the teaching staff of the College proposed to be established. (5) Incomplete and time barred applications shall not be entertained. (6) Submission of an application in response to the notification shall not confer any right on the applicant for the establishment of the College and the Government reserve the right to reject any application without assigning any reasons. 4. Permission for the establishment of Medical and Dental Colleges in Private Sector :- After the last date for the receipt of the applications, a committee consisting of Director of Medical Education; an eminent person from the Medical field and a representative of University of Health Sciences will scrutinise the applications received, and forward them to the Government. The Government will select the society for the establishment of Medical College or Dental College at a particular place from among the applicants for that place and accord permission to the selected society with such conditions as may be deemed necessary, including number of seats allowed, for the establishment of College and to commence the functioning of College within the stipulated time. If the Society fails to fulfil the conditions within the stipulated time and fails to start functioning of the College the permission so granted shall be withdrawncancelled after due notice and another society which fulfills the requirement will be given permission for the establishment of the college. The decision of the Government under this rule shall be final. 5. Affiliation and Recognition :- The Society will make its own arrangements to obtain affiliation from the University of Health Sciences and to obtain recognition of Medical or Dental Council of India after fulfilling the conditions laid down by them for this purpose. 6. Financial Aid :- No financial aid or grant shall be given by the Government for the establishment or management of the College or for any other purpose. 7. Management :- The Society shall appoint a Committee for the Management of the College consisting of not more than 9 members. Such Committee shall include two nominees of Government and one nominee of the University of Health Sciences. 8. Staff Structure :- Qualification for the Teaching staff and the teacherstudent ratio shall be as per the standards laid down by University of Health Sciences and Medical or Dental Council of India. 9. Selection of Staff :- The selection of staff for appointment in the College shall be by a Committee constituted by the Managing Committee for the purpose, subject to such other conditions as may be prescribed by Government from time to time. The appointment of persons so selected shall be by the Secretary and Correspondent of the College after approval by the Managing Committee. 10. Review of the functioning of the College :- (1) Government shall arrange to review the functioning of the College every year or at such other intervals as may be considered necessary and based on such review may issue such directions as may be necessary for the proper functioning or improvement in the functioning of the College. If for any reason the Society and the Managing Committee fail to comply with the directions, within the stipulated time, the Government may cancel the permission given to the College after giving an opportunity. (2) The College which is established at a particular place shall not be allowed to be shifted to another place. (3) The number of admissions shall be limited to the number of seats authorised and this limit shall not be exceeded without prior approval of Government and MedicalDental Council. (4) The ownership and management of the College established shall not be changed without prior permission of the Government, 11. Fee Structure :- The Fee structure of the College shall be as specified by the Government by an Order, from time to time. 12. Admission :- Admission to the Colleges shall be as per the provisions in Section 3A of the Andhra Pradesh Educational Institution (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 as amended by the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) (Amendment) Act, 1992 and the Andhra Pradesh Professional Educational Institution (Regulation of admission into UnderGraduate Professional Courses through Common Entrance Test) Rules, 1989.