Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR ADMISSION TO POST GRADUATE COURSES IN THE MEDICAL COLLEGES IN THE STATE OF ANDHRA PRADESH CONTENTS 1. . 2. Number of Seats 3. Reservation 4. Reservations in favour of Local Candidates 5. Applications 6. Eligibility 7. Notification 8. Entrance test 9. Merit Lists 10. Selections 11. Admission Rules 12. Closure of Admissions 13. Commencement of the Course 14. Transfer of Post Graduate students 15. Powers of Principals 16. Power of Government 17. . 18. . 19. . RULES FOR ADMISSION TO POST GRADUATE COURSES IN THE MEDICAL COLLEGES IN THE STATE OF ANDHRA PRADESH 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 (Andhra Pradesh Act No. 5 of 1983), the Governor of Andhra Pradesh hereby makes the following rules for the admission to the Post Graduate Medical Courses in the State of Andhra Pradesh. 1. . :- (1) These rules may be called the "Rules for Admission to Post Graduate Courses in the Medical Colleges in the State of Andhra Pradesh." (2) They shall apply to Post Graduate Medical Courses in the Medical College in the State. 2. Number of Seats :- (1) Seats in post-graduate degree and diploma courses in such Medical College shall be notified by the Government separately: (2) Extra seats for Medical Graduates of other States shall be provided on reciprocal basis. The number of seats allocated to the respective States will be announced separately. The Government of Andhra Pradesh shall have to select and nominate candidates of their own choice. These seats shall be excluded from the purview of the Selection Committee. (3) Extra seat for I.C.M.R. Sponsored Candidates :- One extra seat shall be provided in M.D. (Obstetrics and Cynaecology) in any medical college in the State of A.P. to a medical graduate of Andhra Pradesh selected in the competitive Examination under the Talent Research Scheme conducted by the I.C.M.R. 3. Reservation :- (1) 14%, 4%, 25% of the total number of seats [notified] both in Degree and Diploma Courses shall be reserved for Scheduled Castes, 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 seats in non-clinical subjects or in each group are reserved for inservice candidates. The reservation of inservice candidates shall be applicable in each category i.e.., O.C., S.C., S.T., and B.C. Candidates selected on merit in respective categories shall be counted against inservice quota. Explanation :- For purpose of this rule inservice candidate includes persons who are appointed in the following service. (i) Andhra Pradesh Medical and Health Services. (ii) Andhra Pradesh Insurance Medical Services. (iii) Andhra Pradesh Municipal Services. (iv) Andhra Pradesh Panchayat Raj Services. (v) Andhra Pradesh State Road Transport Corporation Services. 4. Reservations in favour of Local Candidates :- (1) Admission to 85% of the seats shall be reserved in favour of the local candidates in relation to the local area in respect of the educational Institution as specified in these rules and as provided in Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as amended. State wide Course :- M.D. (RT) is a State wide course and admissions to this course shall be regulated as provided in Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 for State-wide Course. (2) 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 purpose of admissions to the Andhra Medical College Viskhapatnam, Rangaraya Medical College, Kakinada, and Guntur Medical College, Guntur. (ii)The part of the State comprising the Districts of Adilabad, Hyderabad (including twin cities), Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad, Warangal (Osmania University and Kakatiya University area) shall be regarded as local area for the purpose of admissions 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 (Sri Venkateswara university area) shall be regarded as the local area for the purposes of admissions to the Kurnool Medical College, Kurnool and Sri Venkateswara Medical College, Tirupathi. (3) Local Candidates :- (i) A candidate for admission shall be regarded as local candidate in relation to a local area; (1) if he has 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 he appeared or as the case may be appeared in the relevant qualifying examination; or (2) where during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be appeared for the relevant qualifying examination, he has not studied in any educational institutions if he has resided in that area for a period of not less than 4 years immediately preceding the date of commencement of the relevant qualifying examination in which he appeared or as the case may be appeared. (ii) 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. (1) if he as studied in an Educational Institution in the State for a period of not less than 7 consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to; (a) such local area where he has studied for the maximum period out of the period of 7 years or: (b) where the periods of his study in two or more local areas are equal, such local area where he has studied last in such equal period or: (2) if during the whole or any part of the consecutive seven academic years ending with academic year in which he appeared or as the case may be, appeared for the relevant qualifying examination he has not studied in the educational institution in any local area, but has resided in the State during the whole of the said period of 7 years be regarded as a local candidate in relation to; (a) such local area where he has resided for the maximum period out of the said period of seven years; or (b) where the periods of his residence in two or more local areas are equal to such local area where he has resided last in such equal period. Explanation :-For purpose of this sub-rule; (i) "Educational Institution" means a University or any Educational Institution recognised by the State Government, University or any other competent authority. (ii) 'Relevant qualifying examination in relation to admission to any course of study", means the examination, a pass in which is the minimum educational qualification for admission to such course of study. (iii) In reckoning the consecutive academic years during which a candidate has studied, any period of interruption of his study by reason of his failure to pass any examination shall be disregarded. (vi) 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 other guardian. (4) While determining under sub-rule (1) the number of seats to be reserved in favour of local candidates, any fraction of a seat shall be counted as one. (5) If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a candidate in respect of that local area such seat shall be filled in as if it has not been reserved. (6) Applicants who claim to be local candidates with reference to Rule 4 (3) (i) 1 or 4 (3) (ii) (1) shall produce evidence in the form of study certificate/certificates issued by the Head of the Educational Institution/Institutions concerned indicating the details of the year or years in which candidate has studied in Educational Institution in such local area for a period of not less than 4/7 consecutive academic years ending with the academic year in which he appeared or as the case may be appeared for the M.B.B.S. examination. Those who do not qualify as local candidate under Rule 4(3) (i) (1) and 4 (3) (ii) (1) 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 the Tahsildar or Deputy Tahsildar in independent charge of sub-taluk in the form annexed to G.O.Ms.No.628, Education, dated 25-7-1974, appended to application from with necessary modification (Annexure-IV). (7) The following categories are eligible to apply for admission to the remaining 15% of un-reserved seats. (i) All candidates defined under sub-rule (3) of Rule 4. (ii) Candidates, who have resided in the State for a total period of ten years excluding periods of study outside the State, or either whose parents have resided in the State for a total period of ten years excluding periods of employment outside the State. (iii) Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi Public Institutions within the State. (iv) Candidates who are spouses of those in employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognised by the Government, 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 with in the State. (vi) Candidates who are spouses of the local candidates, as per Rule 4 (3). 5. Applications :- (1) Candidates may obtain the application forms and rules governing the admissions by submitting a challan for Rs.5/- with self-addressed envelope of 11 cms x 25 cms, size with stamps affixed to the value of Rs.5/- to the principals of the respective University area to which he wishes to apply or in person. The amount of Rs.5/- shall be credited in a Government Treasury/State Bank under the following Head of Account. "058. Stationery and Printing Sale of Gazette etc.," (2) All applications duly filled in and with all necessary documents shall be delivered in person or sent by post to the principals from whom the application forms 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. [Applications un-accompanied by required certificate and applications with incomplete entries shall stand rejected automatically;] (3) The **] 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. [ (4) Applications for both local as well as unreserved seats filled in the University area (local area) will be valid for admission into the Medical Colleges in that University area (local area)". (5) A Registration fee of Rs.60/- 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. Fee once paid shall not be refunded. 6. Eligibility :- (1) Candidates who have passed M.B.B.S. examination of one of the Universities of the State or any other University recognised as equivalent thereto and who complete Internship on the date to be notified by the Chairman of the Examination Board are eligible to apply subject to the fulfilment of the conditions stipulated in Rule 4. (2) Applicants who are already Post Graduate Degree holders in a subject or admitted and registered for a Post Graduate Degree in a subject shall not be considered for selection for Post Graduate Degree or diploma] in another subject. (3) Applicants who are already Post Graduate Diploma holders in a subject or admitted and Registered for a Post Graduate Diploma Course in a subject shall not be considered for admission to Post Graduate Degree Course in the subjects available in another group. (4) Applicants who are already a Post Graduate Diploma holder in subject to be admitted and Registered for Post Graduate Diploma Course in a subject shall not be considered for admission to Post Graduate Diploma Course in any other subject. 7. Notification :- Notification shall be issued by the Director of Medical Education inviting applications from the eligible candidates for admission to the Post Graduate Degree/Diploma Course in the Medical College. 8. Entrance test :- (1) The entrance test shall be objective type multiple choice not exceeding 200 questions] to be answered in 3 hours duration. (2) The test shall be conducted at Visakhapatnam, Guntur, Kakinada, Kurnool, Tirupathi, Warangal and Hyderabad and the candidates will be considered for selection to the University area as defined under Rule 3 in which he appeared for that Test. (3) All the candidates shall appear for Entrance Test and shall qualify themselves therein to be eligible for admission into Post Graduate Course. (4) The syllabus for the Entrance Test shall be that of M.B.B.S standard of the Universities of Andhra Pradesh State. (5) Minimum marks required to pass in the Entrance Test are as follows:- (i) 50 marks for Scheduled Caste and Scheduled Tribe candidates. (ii) 60 marks for all other candidates. (2) The Selection committee after completion of valuation of Entrance Test papers cause a Master Merit List for various categories prepared either manually or mechanically. 9. Merit Lists :- (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 M.B.B.S xxx] upto 2nd decimal places shall be taken into consideration for fixing the merit of the candidates. If the Entrance Test marks and M.B.B.S Marks are equal, marks obtained in the concerned subject (M.B.B.S.) xxx] shall be taken into consideration if the candidates opted for the same subject. (3) Weightage of Marks:- Candidates under the following categories will be given weightage of marks as shown against them:- (i) Army Service of six months or more 3 Marks (ii) Diplomate holders applying or Degree Course in the same subject. 3 Marks (iii) [xxx] Tutors, with an experience of two years or more applying for Degree Course in the same subject. 3 Marks (iv) [xxx] [(4) In service candidates as defined in rule 3 (2)] who have put in two years of rural service in rural areas shall be given weightage of 10% of marks obtained in the entrance test and who have served for three years or more in rural areas shall be given weightage of 15% of marks obtained in the Entrance Test. Any fraction of 0.5 and above will be counted as one mark. The claim should be supported by certificates along with the applications and not subsequently.] (5) In service candidates who have put in one year service on duty in the Institutions of Medical and Health Department in Tribal areas as notified by the Government shall be given weightage of 10% of marks in the Entrance Test and those who have served two years or more shall be given weightage of 15% of marks obtained in the Entrance test. Any fraction of 0.5 and above will be counted as one mark.] 10. Selections :- (1) Provisional selections shall be made by the Selection Committees constituted by the Government. (2) Marks of the candidates in order of merit and in order of Roll Number will be displayed on the Notice Boards of the respective colleges 5 days before the actual date of selection. (3) The Selection Committee shall display the Charts showing the allocation of seats in Medical Colleges of the University area (local area) at the time of selections. (4) On the dates notified, the candidates shall be selected as per merit] at the Centres 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. (5) 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. 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 commencement of course. (6) The Selection Committee shall have power to review the provisional selection in the 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. (7) Vacancies of 1st selection list shall be notified on 3rd day from the date of commencement of the course in all the Medical Colleges. These vacancies shall be filled in by the Member Secretaries on the dates to be notified as per merit subject to these rules. 11. Admission Rules :- (1) All candidates joining the Post Graduate Degree, Diploma Courses should execute the bond on a stamped paper Rs.5 value as prescribed in Annexure III to ensure completion of the prescribed period of training or in default to pay Rs.1,000 to Government the amount mentioned in the bond and shall have to forego stipend due to him if any in that month. But the candidates who discontinued the course under this class, shall not be considered for any other subject on the basis of merit in the entrance test during the same academic year. The course imparted prior to discontinuance shall not be counted for any other purpose.] (2) The original certificates submitted by the candidates shall not be returned to the candidates till they complete their course of study and appear for the University examination:, subject to sub-rule (1)]. (3) Attendance :- Candidates selected to the various courses should be whole time students. Service Candidates or Army Officers or candidates coming from Railways, etc., will have to apply for leave and are required to produce the leave sanction orders from the competent authority before joining the course. (4) Leave :- The Post Graduates are eligible for 30 days leave in the academic year and they can avail maximum 10 das 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]. (5) 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, Central or Quasi Government, or Private Organisations during their Post Graduation. (6) Accommodation :- Candidates selected are required to stay in the hostel wherever accommodation is available. (7) College Regulation :- 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. (8) Stipend :- Stipends will be paid to the Post Graduates as long as the Government continue the existing schemes and who are regular in attendance and show good progress every month. The total period during which the stipends are paid to the students shall not exceed 36 months for degree course or 24 months for Diploma Course. No candidate will be eligible to draw the stipend for more than 36 months during his entire Post Graduate study period. (9) Inservice candidates will not be paid stipends if they draw leave salary but they will be paid stipend if they are sanctioned extraordinary leave]. (10) 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 or allotted to another Medical College the tuition fees paid already by the candidate will be adjusted to the newly selected course, and the tuition] fees paid already shall not be refunded under any circumstances. 12. Closure of Admissions :- (1) The admissions stand closed at the end of 30 days from the commencement of the Course. (2) Any vacancy arising after closure of admission shall not be filled. 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 their individual dates of admission for each local area. 14. Transfer of Post Graduate students :- Applications for transfer of Post Graduate students from One Medical College to another within the State will be considered only after the closure of admission and before completion of 1st year subject to the availability of vacancies with the concurrence of the Principals of Medical Colleges and Universities concerned. The Principal of Medical College who is also a Member-Secretary is the authority to transfer the students within the University area. No candidate can claim the transfer as a matter of and it is purely left to the discretion of the authorities concerned. 15. Powers of Principals :- 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 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 a personal hearing, order the cancellation of admission to the 1st year Post Graduate Degree/Diploma, if in their opinion, such candidates had furnished fraudulent or incorrect particulars in the application forms 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. 16. Power of Government :- The Government may either suo motu 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 in-charge 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. 17. . :- All Selections made under these rules shall be subject to the orders that may be passed by the Government under Rule 16 which shall be final". 18. . :- "Inservice candidates shall join the course on or before the commencement of the course after getting relief from the concerned Head of the Institution. The Heads of the Medical Institution shall give them relief if they apply for relief enclosing a copy of the selection and allotment order issued by the Member Secretary under intimation to the Director of Medical Education or Director of Health and Family Welfare respectively.] 19. . :- (1) Inservice candidates (of the Medical and health Department) who have put in a rural service of two years on duty or more or] one year of service on duty in the Institution of Medical and Health Department in Tribal areas notified by the Government and are as selected for admission in clinical subjects and non chimical subjects, will be deputed for the postgraduate studies. Candidates who have been deputed under this rule shall have to execute a bond on a stamped paper of Rs.5/- value as prescribed in Annexure IV to complete the said course as per the requirements of the Institution. 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 five years after completion of the course, he shall pay to the Government of Andhra Pradesh, a sum of Rs.20,000/- (Rupees twenty thousand only). (2) Any candidate in Government service other than the "inservice" candidate defined under Rule 3 (2) if selected for any Post-Graduated course shall not be entitled for any kind of leave including extraordinary leave without allowances for prosecuting Post-Graduate courses under he has put in a mininum of two years of service on duty in the respective service".