MADHYA PRADESH PRE AYURVED, HOMOEOPATHY, UNANI, NATUROPATHY & YOGA TEST (MP PAHUNT) UNDERGRADUATE ENTRANCE EXAMINATION RULES, 2017

PREAMBLE

In exercise of powers conferred by section 10 of Madhya Pradesh Chikitsa Shiksha Sanstha Niyantran Adhiniyam, 1973, the State Government hereby makes the following rules to carry out the purpose of the Adhiniyam i.e. the Entrance to Undergraduate Course in Government (Autonomous)/private Ayurveda, Homoeopathy, Unani Colleges and Private, Naturopathy & Yoga Colleges in the State of Madhya Pradesh:-

Rule - 1. Title.

These rules may be called as "Madhya Pradesh Pre Ayurved, Homoeopathy, Unani, Naturopathy & Yoga Test (MP PAHUNT) Undergraduate Entrance Examination Rules, 2017" These rules shall be effective from the date of publication in the Gazette of Madhya Pradesh.

Rule - 2. Definitions.

In these rules, until the context otherwise, requires,

2.1 "Board" means the Madhya Pradesh Professional Examination Board (MPPEB)/VYAPAM;

2.2 "College" means a Government (Autonomous)/private college of Ayurved, Homoeopathy, Unani, Naturopathy &Yoga under the Government of Madhya Pradesh.

2.3 "Examination" means the Entrance Examination conducted by Madhya Pradesh Professional Examination Board (MPPEB/VYAPAM);

2.4 "State Government" means Government of Madhya Pradesh;

2.5 "Category" means Scheduled Tribe (ST), Scheduled Caste (SC), Other Backward Classes (OBC) and Unreserved (UR) category as specified and laid down by the Government of Madhya Pradesh;

2.6 "Class" means Military Personnel (S), Freedom Fighter (FF), Female (F) and No Class (X) as specified and laid down by Government of Madhya Pradesh. Physically Handicapped (H) means as specified and laid down by Ministry of Labour, Government of India vocational rehabilitation Centre for Physically Handicapped.

2.7 "Rules" means Madhya Pradesh Pre Ayurved, Homoeopathy, Unani, Naturopathy &Yoga Undergraduate Examination Rules, 2017.

2.8 CCIM means Central Council of Indian Medicine.

2.9 CCH means Central Council of Homoeopathy.

2.10 candidate means those are interested to admission in above courses.

2.11 student means those are admitted in above courses after admission

Rule - 3. General

(i)       Undergraduate Courses BAMS (Bachelor of Ayurvedic Medicine & Surgery), BHMS (Bachelor of Homoeopathic Medicine & Surgery), BUMS (Bachelor of Unani Medicine & Surgery) and BNYS (Bachelor of Naturopathy & Yogic Science) shall be governed and regulated by COM (Central Council of Indian System of Medicine)/CCH (Central Council of Homoeopathy)/M.P. Medical Science University and State Government/Government of India and entrance examination and allotment shall be Governed and regulated by the rules and regulations in force at the time of admission and amendment made in these rules/regulations from time to time.

(ii)      These rules shall apply to all candidates for entrance, allotment and admission in the following courses and colleges (table-1.)

(1)     BAMS Course in Govt. (Autonomous) Ayurved Colleges, Bhopal, Burhanpur, Gwalior, Indore, Jabalpur, Rewa and Ujjain.

 

(2)     BHMS Course in Government (Autonomous) Homoeopathy College, Bhopal.

 

(3)     BUMS Course in Govt. (Autonomous) Unani College, Bhopal.

 

(4)     BAMS Course in Ayurved Colleges running in the State of M.P. in Private Sector

 

(5)     BHMS Course in Homoeopathy Colleges running in the State of M.P. in Private sector

 

(6)     BUMS Course in Unani Colleges running in the State of M.P. in Private Sector

 

(7)     BNYS Course in Naturopathy Colleges running in the State of M.P. in Private Sector.

3. 1 (1) Before filling up the Online application form, the candidates are advised to read and understand the rules thoroughly and then fill up complete, correct and requisite information and must enclose requisite documents, failing which applicant shall not be eligible for entrance examination, allotment and admission.

(2) The candidate must bring the same colour photograph at the place of scrutiny and at the time of admission in the allotted institution which he/she has attached in form i.e. Online application form which has been sent to Board.

(3) The size of photograph should be 4.5 cm breadth and 4.5 cm length. Adequate number of photographs should be kept (approximately 30 numbers) in respect of time to time requirement. The following instruction should be followed strictly regarding photograph:-

(a)      For document verification Before pasting the photograph on application form the candidate shall write his/her name, application number and merit number behind the photograph with black ball point pen only at the backside of photograph. The self attested latest good quality colour studio photograph of the candidate with transparent background, which has to be used at the time of MP PAHUNT Undergraduate Entrance Examination 2017 and in the process of counselling, should be pasted at the specified place of application form. The photograph should not be older than three months from the date of filling of entrance examination form and should bear his/her name and the date on the front of the lower part of photograph. The photograph should be without cap and goggles.

 

(b)      Regular users of eye glasses are allowed. Polarized and computer printed photograph are not acceptable. Photograph should be pasted nicely on the specified space of application form with gum/adhesive and not to be attached with pin/stapled. If these instructions are not followed or an illegible photograph is pasted, the application will not be accepted. The applicant please pay attention that if it is found that pasted photograph was made by candidate and or not of the same size or hand made or preapared by computer then the seat allotment/admission will be rejected and it will be accepted that the candidate had adopted unfair means and the necessary action will be taken against him in accordance to the rules of unfair means.

 

(c)      In case any discrepancy in the photographs, the candidate will not be eligible for the allotment of seat and admission should be cancel.

 

(d)      At the time of document verification and admission the candidate should furnish correct information. The candidate should sign the same full signature at the time of entrance examination, scrutiny and at the time of admission in the allotted college. If the signature differs, the candidate shall not have any right for allotment of seat/admission.

 

(e)      Candidate must be fill AADHAR Number at the time of filling of admission form.

3. 2. If it is found that a candidate has concealed any relevant facts and/or provided incorrect information in the Online application form at the time of allotment of a seat/, scrutiny of the documents or at the time of his/her admission, then the admission shall be cancelled by the Principal of the College at any time during his/her studies and also FIR will be lodged.

3. 3. In case of any criminal case against a candidate he/she not entitled for admission.

3. 4. Students found guilty of misconduct, indulgence in criminal case, indiscipline and absence of more than one month continuously without information would be liable to disciplinary action including expulsion from the college by the Principal and cancellation of registration by the university.

3. 5. The examination shall be held at the Centre fixed by the Board. Centre once allotted shall not be changed. The candidate shall abide by the rules and regulations of the Board failing which his/her candidature will be cancelled.

Rule - 4. Availability Of Seats.

The available seats in BAMS/BHMS/BUMS/BNYS courses are shown college wise in table number 1. The sanctioned seats of Government (Autonomous) and Private Colleges shall be filled in accordance with the reservation policy of the State Government and shall be filled up by selected eligible candidates of PAHUNT 2017 Entrance Examination through Online counselling.

Rule - 5. Reservation.

20% Seats are reserved for candidates belonging to Scheduled Tribe, 16% seats are reserved for candidates belonging to Scheduled Caste and 14% seats are reserved for candidates belonging to other Backward Classes (other than creamy layer), and remaining seats are available for candidates belonging to Unreserved category in all the colleges, (table 2 and 3)

5.1   Physically Handicapped-For Physically Handicapped who are bonafide residents of Madhya Pradesh belonging to Scheduled Tribe, Scheduled Caste, Other Backward Classes and Unreserved category, 6% seats are reserved for admission to BAMS, BHMS, BUMS and BNYS courses. Reservation shall be horizontal and compartmentalized. It is clarified that candidates having disability of upper limb/limbs or ophthalmic or auditory sense organs or more than 70 % in lower limb shall not be eligible for admission. If there is no availability of candidates having disability in lower limb from 50 to 70 % then candidates having disability in lower limb from 40 to 60% shall be considered eligible for admission. Candidate having complete disability of ophthalmic and auditory sense organs shall not be eligible for admission among the disabled candidates/only on the basis of disability certificate of ophthalmic and auditory sense organs up to 50% will be considered eligible for admission and the candidates having disability in any of the upper limb will not be considered.

The advantage of such reservation will be provided on the basis of medical certificate issued by the notified institution in prescribed proforma. The candidate desirous of taking admission against these seats shall have to produce a medical certificate issued by District Medical Board and eligibility certificate from Superintendent, Ministry of Labour, and Government of India Vocational Rehabilitation Center for Physically Handicapped, Napier Town, Jabalpur in the prescribed proforma. Thus both the certificates have to be produced compulsorily.

5.2   Sainik Category (Military Personnel):-(Proforma-2, Section-A and B) For son/daughter of Sainik Category/Military Personnel (S) belonging to Scheduled Tribe, Scheduled Caste, Other Backward Classes and UR categories, 3% seats are reserved for admission to BAMS/BHMS/BUMS/BNYS courses. Reservation shall be horizontal and compartmentalized.

5.2.1 Seats reserved for son/daughter of the Military Personnel (S) class include Ex-Military Personnel who have served as defence employees, serving defence employees and those defence employees who died during the course of service or who became permanently disabled during service.

5.2.2 Candidate claiming admission under Military Personnel class will have to produce a certificate showing that he/she is son/daughter of an Ex-Military Personnel settled in Madhya Pradesh.

5.2.3 Ex-Military personnel means a person who fits in the definition of Ex-Military Personnel as per directions issued by Ministry of Defence, Government of India.

5.2.4 A candidate claiming admission on account of being a son/daughter of an Ex-Military Personnel will have to produce the certificate of his/her father/mother being an Ex-Military Personnel and a certificate of his/her father/mother having settled in Madhya Pradesh from District Sainik Welfare Officer of the concerned district.

OR

Son/daughter of defence employees who are posted outside Madhya Pradesh and who are bonafide residents of Madhya Pradesh shall have to produce a certificate that his/her father/mother is a bonafide resident of Madhya Pradesh.

OR

Son/daughter of defence employees who are posted in Madhya Pradesh before first January of the year of entrance Examination will have to produce a certificate that he/she is a son/daughter 6f such an employee.

Note: In case of any dispute regarding the eligibility of a candidate belonging to the Military Personnel, the decision of Director, Sainik Welfare, Madhya Pradesh shall be final and binding.

5.3 Freedom Fighter (FF):-(Proforma-3)

For sons/daughters or grandsons/granddaughters of Freedom Fighters (FF) who are bonafide residents of Madhya Pradesh belonging to SC, ST, OBC and UR categories, 3% seats are reserved for admission to BAMS/BHMS/BUMS/BNYS courses. Reservation shall be horizontal and compartmentalized.

5.3.1 Freedom Fighter (FF) is a person whose name is registered in the list kept in the Collectorate of the concerned district of Madhya Pradesh.

5.3.2 Candidate applying for admission under Freedom Fighter (FF) class shall have to produce certificate in this regard from the Collector of concerned district of Madhya Pradesh. No other documents shall be considered as a valid certificate belonging to Freedom Fighter (FF) class.

5.4   Female:-30% seats for admission to BAMS/BUMS/BHMS/BNYS courses are reserved for Female candidates in each category of SC/ST/OBC and UR. This reservation shall be horizontal and compartmentalized.

5.5 A candidate can apply for only one reserved class under his/her category. The reserved category candidates must produce a permanent caste certificate issued by competent authority of Government of M.P. in the prescribed proforma. He/she will not be eligible if fails to produce permanent caste certificate and for which the responsibility will be of himself/herself. The caste certificate should bear case no., date, designation and seal of the issuing officer otherwise it will not be accepted (Proforma-4 section A and B). 6. A candidate not willing for admission in any class [S, FF, Ph, F] can apply in open Class (X) of his/her category.

5.7   In reference to Government of Madhya Pradesh AYUSH Department Mantralaya order no./F/1-4/2016/1/59 dated 09/03/16 all the seats of the private college Sant Hirdaram Prakritrik Chikitsa avam Yog Vigyan Mahila Mahavidyalaya Bhopal shall be reserved for female candidates.

5.8   Conversion of Reserved Seats: In case, the eligible candidates to the extent of reservation in any category are not available, the vacant seats shall be filled up by making them available to candidates of other categories as given below:

(A)     The vacant seats of ST category shall be filled up by the eligible SC category candidates.

 

(B)     The vacant seats to SC category shall be filled up eligible ST category candidates.

 

(C)     In case, the eligible candidates to the extent of reservation in ST and SC categories are not available, the vacant seats shall be filled up by eligible OBC category candidates.

 

(D)     In case, the eligible candidates are not available in the above three reserved categories in the above order, the vacant seats shall then be filled up by the eligible unreserved category candidates.

Note-This arrangement will be applied after the merit list of eligible candidates of concerned category has been exhausted, henceforth the conversion of seats will be notified and accordingly in next phase of counselling the allotment shall be made.

5.9   If eligible candidates are not available for admission in vacant seats in Military personnel (S), Freedom Fighter (FF), Physically Handicapped (H) and Female (F) classes of a category then such vacant seats shall be made available to OPEN (X) class of the same category. If eligible candidates of Open (X) class of a reserved category are not available for admission to vacant seats of the same category to the extent of reservation, the vacant seats shall be filled up by making them available to candidates of other categories as mentioned in Rule. 5.8

Rule - 6. Eligibility.

(a)      The candidate must be bonafide resident of Madhya Pradesh for admission in Government (Autonomous) Colleges, but to be bonafide resident of M.P. will not be essential for admission in Private Colleges.

 

(b)      For admission in Government (Autonomous) Colleges any one of the following conditions is compulsory-

(1)     Candidate born in Madhya Pradesh and studied for three years continuously in any educational institution of Madhya Pradesh.

OR

(2)     The father of candidate living in Madhya Pradesh continuously since not less then 15 years.

OR

(3)     The father of candidate living in Madhya Pradesh continuously since last 10 years and having immovable property/Industry/Business in Madhya Pradesh.

OR

(4)     The father of candidate is a serving employee or retired employee of Government of Madhya Pradesh.

OR

(5)     The father of candidate is an serving employee or retired employee of a Institution/Corporation/Board/Commission under Government of Madhya Pradesh.

OR

(6)     The father of candidate is an employee of Government of India who is posted in Madhya Pradesh since last 10 years.

OR

(7)     The father of candidate is an officer of All India services belonging M.P. cadre. OR

(8)     The father of candidate is appointed in Madhya Pradesh on Constitutional/legal post by Honorable President of India/Governor of Madhya Pradesh.

Explanation-1:- In reference to letter no. C-3-7-2013-3-1 Bhopal dated 25th September 2014 of Madhya Pradesh General Administrative Department it is must to fulfill the eligibility norms of being bonafide resident of M.P.

Certificate regarding bonafide resident of M.P. must be issued by the Collector or an officer authorized by the Collector of the district concerned. The certificate must show reference number, date of issue, seal and designation of the Issuing Officer. (Proforma-7)

Explanation-2:- Guardian of a candidate means a person who from the date of the death of candidate's father and mother till the date of submitting application form is actual custodian and controller of candidate or his/her immovable property or both, as decided by the District Collector concerned. Guardian shall necessarily have to produce a certificate stating so from a competent court. If the father of the candidate is not alive and mother is alive then mother only shall be considered as a natural guardian of the candidate, nobody else shall be recognized as a guardian.

Explanation-3:- Regarding M.P. bonafide resident certificate, directive has been issued by General Administration Department Government of M.P. circular no. C/17/1/2011 dated 20.12.11. Accordingly candidates have to produce bonafide resident certificate in the valid Proforma (Proforma 6) after 20.12.11. The valid bonafide resident certificate issued by the competent authority of M.P. before 20.12.11 shall also be accepted.

Explanation-4:- Regarding M.P. bonafide resident certificate directive has been issued by General Administration Department Government of M.P. circular no. C-3-7-2013-3-One dated 25.09.2014. Accordingly candidate can produce Non stamped self attest declaration for bonafide resident in the valid proforma. (Proforma 6.1).

6. 1 For admission to BAMS/BHMS/BUMS/BNYS course, only those candidates are eligible who have passed the 12th Exam of 10+2 system (qualifying examination) with Physics, Chemistry and Biology subjects separately and has secured not less then 50% aggregate marks for unreserved category and not less then 40% aggregate marks for reserved category. For admission to BUMS course, only those candidates are eligible who have compulsorily passed Urdu subject in addition to the qualifying exam from Board of Secondary Education, Madhya Pradesh or Tenth Board or equivalent examination in Urdu recognized by Government of M.P./Board of Secondary Education, Madhya Pradesh, Bhopal. Candidates of all categories and classes are required to have passed ENGLISH subject in the qualifying examination of 10+2 system

OR

Have passed an equivalent or higher examination with Physics, Chemistry and Biology from any recognized Board or University recognized by Department of School Education, Government of Madhya Pradesh or Central Secondary Education Board or recognized board by Govt. of India and those unreserved category candidate will be eligible who have passed separately in physics, chemistry and biology with minimum 50 percentage in aggregate and of reserved category will be eligible who have passed separately in physics, chemistry and biology with minimum 40 percentage in aggregate. For foreign nationals seeking admission, their eligibility shall be considered on the basis of equivalent certificate issued to them by the concerned Board/University and approved by the Ministry of External Affairs, Government of India. Candidate of all categories and classes are required to have passed ENGLISH subject in qualifying equivalent examination.

6. 1.1 The candidate who are having valid equivalant qualification in the entrance examination year recognized by Madhya Pradesh Board of Secondary Education Bhopal are eligible.

6. 2.1 No candidate shall be allowed to be admitted in Ayurveda/Homoeopathy/Unani/Naturopathy & Yoga Colleges until the candidate has completed or shall complete the age of 17 year on or before 31st December of the year of examination. For calculation of age as aforesaid, the date of birth as mentioned in the certificate of High School/Higher Secondary School Certificate Examination or in marksheet of the said examination shall be the authentic documentary proof. The evidence in support of proof of age may be considered if a candidate, who otherwise satisfies the domicile requirements and who on account of being with his/her parents in a foreign country passes examination abroad if it is certified by the Department of School Education of Government of Madhya Pradesh as equivalent to Higher Secondary School Certificate Examination in Madhya Pradesh.

6. 2.2 Upper age limit for the candidates seeking admission shall be 25 years as on 31 December 2017; the year of entrance examination. Further provided that this age limit shall be relaxed by a period of 5 (Five) years for reserved category candidates of MP. Schedule Caste/Schedule Tribes/Other Backward Classes.

Candidate must be born on or between:

(i)       01-0.1-1988 to 01-01-2001 (SC/ST/OBC Category)

(ii)      01-01-1993 to 01-01-2001 (Unreserved Category)

Rule - 7. Fees Structure.

Every candidate admitted in Government (Autonomous) Colleges shall have to pay fees as shown in table no. 4 and every candidate admitted in Private Colleges shall have to pay fees as decided by Admission and Fee Regulatory committee/M.P. Private University Regulatory Commission at the time of reporting.

Note-The benefit of Government schemes of reimbursement of fees and scholarships for the admitted students in Government Autonomous and Private Colleges under the Department of AYUSH may be availed as per the eligibility in accordance with Government rules.

7. 1 Security deposit-

7.1.1 After allotment of seat through counselling at the time of reporting in a Government (Autonomous) College. Candidates of unreserved category shall have to deposit Rs. 20,000/- (Rupees Twenty Thousand only) as security deposit by Cash/Bank Draft in favour of Principal of the concerned Government (Autonomous) College

7.1.2 If the candidate belongs to SC/ST Category whose parents'/guardians' income does not exceed Rs. 3.00 lacs per annum from all sources, he/she does not require for any such deposit. But if the candidate belongs to SC/ST Category whose parents'/guardians' income exceeds Rs. 3.00 lacs per annum from all sources, he/she shall have to submit Rs. 4000/- by cash/demand draft in favour of Principal of the concerned Government (Autonomous) college as security deposit.

7.1.3 All candidates belonging to OBC category shall have to deposit Rs. 4000/- by cash/demand draft in favour of Principal of the concerned Government (Autonomous) college as security deposit.

7.1.4 It is mandatory for all candidates belonging to reserved categories to produce income certificate of current financial year at the time of document verification. Tahsildar/Ad. Tahsildar/Nayab Tahsildar have been authorized to issue income certificate in their Jurisdiction vide M.P. Government GAD circular No. C/3-11/1/3/2010 dated 7th September 2010. The Proforma of application and income certificate is enclosed as Proforma 9A and 9B. The income certificate will be accepted if issued only in the prescribed Proforma.

7.1.5. Regarding income certificate directive has been issued by General Administration Department Government of M.P. circular no. C-3-7-2013-3-One dated 25.09.2014. Accordingly candidate can also produce self declared income certificate signed by his/her father/legal guardian after 1st April 2017 in the valid (Proforma 9-C). in future self declared certificate found wrong the process of cancellation of admission will be conducted.

7.1.6 Candidate of OBC category must produce income certificate/self declaration certificate of 2016-17 for deciding status of Creamy layer. Creamy layer candidates will not be eligible for reservation. The produced self attested/self declaration income certificate will be examined properly and if anything found wrong the candidate will be punished as per rules.

7. 2 Security deposit refund. The amount of security deposit shall be refunded without any interest after successful completion of internship. In case, a candidate does not join the allotted course or discontinues study in the course or leaves college before completion of internship due to any reason, his/her security deposit shall be forfeited.

7. 3 Fee refund. A student admitted in Under Graduate Course through counselling and who submits in writing, for leaving that seat, to his/her respective college authorities before 10 days of the last counselling shall be entitled for refund of the deposited fee after deducting 10% fee. No Application for such refund will be entertained after the said period, only caution money will be refunded. This will be equally applicable for the candidates taking admission in the state and from outside the state.

7. 4  Fee transfer. In case of change of seats due to reallocation of seats to the candidate admitted through MP PAHUNT 2017 examination, the fees will be transferred from one institute to another institute.

7. 5. Seat leaving Bond. If any admitted candidate lefts/resigns from the admitted seat after last round of BAMS/BHMS/BUMS course counselling, in that case the candidate has to deposit Rs. 2.00 Lac (Rs. Two Lac only) as monetary penalty in the concerned autonomous college.

7. 6. The Principal of all Government (Autonomous)/Private AYUSH colleges will be authorized to transfer of students/mutual transfer/transfer during internship against vacant seats as per provision of CCIM/CCH. Principals will be responsible to inform Directorate of AYUSH, the action taken in such cases.

Rule - 8. Examination.

The Entrance Examination shall be conducted in ENGLISH AND HINDI languages. Candidate has to opt any one medium while filling up the application form. And exam will be in that medium.

8. 1  There shall be one paper (multiple choice) of three hours duration. Paper will contain 200 multiple choice questions in Physics, Chemistry, Zoology and Botany. The paper shall have two parts as following:-

8. 2  In objective type questions, ONE mark will be awarded for each correct answer. No Marks shall be awarded for an incorrect answer or multiple answers or for un-answered questions. There will be no negative marking.

8. 3 Declaration of Result. The Board shall conduct the examination, evaluate the answer sheets, prepare the merit list and declare the result.

8. 4 Merit List. A combined merit list shall be declared for the admission in the Government (Autonomous) Ayurveda/Homoeopathy/Unani colleges of only those candidates who are bonafide residents of Madhya Pradesh and are qualified as per rule 6.1 8.4.1 A Combined Merit list including all candidates of Madhya Pradesh and the candidates from outside the state of Madhya Pradesh, who have qualified as per rule 6.1 and have appeared in PAHUNT shall be declared for the Private Ayurveda/Homoeopathy/Unani//Naturopathy Colleges.

Note-Merit list for Government (Autonomous) Ayurveda/Homoeopathy/Unani Colleges of Madhya Pradesh will be prepared category wise, according to merit as per Rule-6.

8. 5  Inter-Se-Merit. In case of two or more candidates obtaining equal marks in the entrance examination, the inter-se merit of such candidates shall be determined in order of the following preferences/order:-

(1)     On the basis of marks obtained in part-B of Question paper i.e. Zoology and Botany.

(2)     Candidate being older in age.

Rule - 9. Counselling-Seat Allotment.

9. 1  The allotment process in a course and college for an eligible candidate will be done through online counselling. The detailed information regarding online counselling will be issued separately.

9. 2  Candidate's and father's name should appear same in all the related documents i.e. mark sheet, certificates and other documents. If there is any discrepancy in any documents the same should be corrected before verification for online counselling otherwise if the application form is rejected the candidate himself/herself will be responsible.

9. 3  A Candidate admitted to Ayush course on the basis of previous year's PAHUNT examinations, if succeeds in the present examination PAHUNT 2017 shall have to submit all the original documents with completed proforma-land 1(a) or photocopies along with a certificate of the Principal of the institution certifying that all these certificates (showing list) are in his custody. On allotment of a seat the candidate shall have to produce all the original documents to the authorities of the allotted college, otherwise his/her admission will be treated as cancelled.

9. 4  Registration. The prescribed date of registration will be published in the news papers and will be available on MP Online Portal. Candidate shall have to register on MP online Portal or Kiosk by the payment of Rs. 150/- (Rs. One Hundred Fifty Only) for that receipt will be given. (Separate fee for print out of the registration through KIOSK shall not be payable.). Candidate shaft have to get his correct information entered. The registration number and the secret password will be given to each and every candidate after registration. Candidates should have to change the same compulsorily at the time of choice filling.

9. 5  Verification. The candidate shall have to go to any one of the following centers (help center) for verification (Proforma-1) of all original documents according to the details given at the time of registration:-

(1)     Government (Autonomous) Ayurved College, Bhopal

 

(2)     Government (Autonomous) Ayurved College, Gwalior

 

(3)     Government (Autonomous) Ayurved College, Indore

 

(4)     Government (Autonomous) Ayurved College, Jabalpur

 

(5)     Government (Autonomous) Ayurved College, Rewa.

 

(6)     Government (Autonomous) Ayurved College, Ujjain.

 

(7)     Government (Autonomous) Ayurved College, Burhanpur.

 

(8)     Government (Autonomous) Homoeopathic College, Bhopal

 

(9)     Government (Autonomous) Unani College, Bhopal.

9. 5.1 If there is any error or deficiency in the information given by a candidate at the time of registration, except the information furnished while applying to VYAPAM, the same can be get rectified at verification centre.

9. 5.2 Document verification fee:-

For verification candidates have not to pay any fee for verification of Documents at verification center. Verification will be free of Cost.

9. 6  Selection Of Institution. Candidate has to select option of Course/Institution in order, according to his/her preference at MP online Portal or Kiosk for that the prescribed fee of Rs. 250/- (Rs. Two Hundred Fifty Only) shall be payable to MP online Portal or Kiosk (Separate fee for print out of the choice filling through KIOSK shall not be paid) The receipt of the fee paid will be given to the candidate in which the list of institutions selected by the candidate will be shown. After first time choice filling the next will be charged Rs. 100/- (Rupees Hundred Only)

9. 7  Allotment. Candidate may receive the allotment letter on the prescribed allotment date after entering the PAHUNT roll number, date of birth and changed password at the time of choice filling on MP online portal or Kiosk.

9. 8  M.P. Online will declare seat allotment as per provisions available in this rule after getting approval from the following Counselling Committee:-

(1)     Principal Government (Autonomous) Homoeopathy College Bhopal.

 

(2)     Principal Government (Autonomous) Ayurved College Bhopal.

 

(3)     Principal Government (Autonomous) Unani College Bhopal.

 

(4)     Senior Professor from each Government (Autonomous) Ayurved, Homoeopathy and Unani College Bhopal nominated by Principal.

 

(5)     Representative of reserved category not below class-I nominated by Directorate of AYUSH.

 

(6)     In-charge Officer of College Section Of Directorate AYUSH.

 

(7)     An authorized officer/secretary of M.P. online

9. 8.1 The cut off marks will be published by M.P. Online after every stage of counselling.

9. 8 2 For any query the candidates will contact on the following telephone numbers or on websites:-

0755-4019400, 0755-2552931, 2970355, 2970310, 2970360

(Office time 10.30 a.m. to 05.30 p.m.)

9. 9  Reporting. Candidate shall have to report to the allotted college after allotment of institution and shall ensure his/her admission by entering PAHUNT roll number and password.

Rule - 10. Admission.

After candidate's allotment for a course and a College through Counselling, he/she shall report to the Principal of the College concerned on the notified date and time.

10. 1 The Admission Committee of the College consisting of two senior teachers and at least two teachers belonging to reserved category shall verify the original documents of candidates and if found eligible, shall recommend admission of the candidate to the Principal.

10. 2 After admission, the original documents will be returned to the candidates after verification from issuing authority.

10. 3 if a candidate does not present till the notified date or left after joining or remains absent for a continuous period of 15 days without prior intimation to the Head of the Institution his/her claim shall be forfeited and allotment/admission given shall be deemed to have been cancelled.

10. 4 The candidates shall have to undergo EXAMINATION FOR MEDICAL FITNESS and shall be admitted only if found medically fit.

Rule - 11. Schedules For Admission Process.

Last date up to which students can be-As per directions issued by CCIM/CCH, admitted against vacancies arising due to any Govt. of India, AYUSH Mantralaya, New Delhi reason.

Remarks:- 1. As given in Rule No. 11 a detailed programme of the online counselling will be advertised in leading newspapers of the state and out side the state. Any change in the programme shall be advertised in the leading news papers besides uploading the same information on the website www.mp.ayush.gov.in

2. Any student identified as having obtained admission after the last date of closing of admission shall be rusticated-from the course of study and/or any Ayurved/Homoeopathy/Unani/Naturopathy's Yoga qualification granted to such student shall not be recognized according to the provisions of the acts of CCIM/CCH as the case may be.

Rule - 12.

In case, the permission of Government of India/State Government to increase the number of seats in any Government or Private Ayurved, Homoeopathy, Unani, Naturopathy & Yoga college is obtained or permission for admission/recognition is granted to a college, before counselling or during the counselling the admission in such seats will be given also through counselling.

Rule - 13.

The vacancy of seats due to any specific condition seats will be allotted by centralised off-line councilling. In centralised off-line councilling for seat allotment candidate should come with yearly fees of college and all original documents also produce positively, the notification of centralised off-line councilling will be notified in news papers and departmental website.

Rule - 14.

Admission of anyway Accept Govt., admission councilling will not be granted.

Rule - 15.Authority.

In case of any dispute related to admission of a candidate, the Commissioner/Director, AYUSH, Madhya Pradesh shall be competent to redress such dispute, his decision shall be final.

Rule - 16. Amendment In Rules.

The State Government reserves the right to amend any rule and procedure for admission to the courses. In case of any dispute related to the interpretation of these rules and amendments therein, the decision of the State Government shall be final and binding to all concerned

Rule - 17.

The State Government reserves the right to amend any rule and procedure, it will be notified in website of directorate ayush, it will not published separately. The candidates are advised to see the department website www.ayush.mp.gov.in regularly.

Rule - 18.

In case of any dispute the hindi version published in the Madhya pradesh Gazette will be accepted.

GOVERNMENT AUTONOMOUS AYUSH COLLEGES

TABLE-2

Category and Class Wise Quota Distribution Chart

(RULE-5)

PRIVATE AYUSH COLLEGES

TABLE-3

Category and Class Wise Quota Distribution Chart

(RULE-5)

PRIVATE AYUSH COLLEGES

PRIVATE AYUSH COLLEGES

Private Ayush Colleges 

 

Private Ayush Colleges