THE ANDHRA PRADESH REGULATION OF ADMISSION TO FIRST YEAR B.U.M.S. DEGREE COURSE OF GOVT. NIZAMIA TIBBI COLLEGE, HYDERABAD. A.P. RULES, 1983

Rule - 1.

(i)       These Rules may be called the A.P. Regulation of Admission to First Year B.U.M.S. Degree Course of Govt. Nizamia Tibbi College, Hyderabad. A.P. Rules, 1983.

(State-wide Institution)

(ii)      The shall apply to Nizamia Tibbi College, Hyderabad.

Rule - 2. The College and the Duration of the Course.

The Government Nizamia Tibbi College, Hyderabad is affiliated to the Osmania University and provides a degree course in Unani extending over a period of five years. The medium of instruction and examination will be Urdu. After successful completion of the course, a candidate has to work as a House Surgeon for a period of six months compulsorily, before he is awarded the degree.

Rule - 3. The Academic Year.

The academic year of the Govt. Nizamia Tibbi College, Hyderabad extends from 1st July to 30th April every year and is divided into two sessions. The first Session will be from 1st July to 15th October and the second Session from 16th November30th April. There will be two vacations One of one month duration at the end of 1st Session i.e. from 16th October to 15th November, and the other of two months duration at the end of Second Session i.e. from 1st of May to 30th June.

Rule - 4.

Only those candidates who have passed the Pre-University Course Examination with Physical and Biological Sciences or an Examination recognised as equivalent thereto [1][***] securing not less than 40% in the optional subject shall be eligible for admission to the first year of the five years B.U.M.S. Degree Course.

Rule - 5.

Preference shall be given to the candidates having passed H.S.C. Multipurpose Examination XII Standard of equivalent examination or P.U.C. or equivalent examination with Arabic as Optional subject.

Or

who have acquired the equivalent qualification. The candidates shall have to appear for an interview, if they furnish the certificate of Arabic awarded by any Private Institution.

There shall be a Selection Committee constituted by the Government for purposes of selection of candidates for admission to B.U.M.S. Course.

Rule - 6.

Applicant should be not less than 16 years of age on the 31st day of October of the year in which they seek admission.

Rule - 7.

The number of candidates that will be admitted to the first year of the five year B.U.M.S. Course at the Government Nizamia Tibbi College, Hyderabad will be 50.

Rule - 8.

(a)      Admission to eighty five percent of the seats excluding the seats 14 reserved for candidates from outside the State in this course of study provided by the Government Nizamia Tibbi College, Hyderabad shall be reserved in favour of and allocated among the local candidates in relation to the local area in respect of the Andhra University, the Osmania University and Sri Venkateswara University in the ratio of 42 : 36 : 22 respectively.

(b)      While determining the number of seats to be reserved in favour of the local candidates, any fraction of a seat shall be counted as one:

Provided that there shall be atleast one unreserved seat.

(c)      While allocating the reserved seats among the local candidates in relation to the different local areas, fraction of a seat shall be adjusted by counting the highest fraction as one and if necessary, also the higher of the remaining fractions as another, and where the fraction to be so counted can not be selected by reason of the fractions being equal, the selection shall be by lot:

Provided that there shall be atleast one seat allocated for the local candidates in respect of each local area.

Rule - 9.

(a)      The part of the State comprising the districts of Srikakulam, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the local area in respect of the Andhra University.

(b)      The part of the State comprising the districts of Adilabad, Hyderabad (including the twin cities of Hyderabad and Secunderabad), Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the local area in respect of the Osmania University.

(c)      The part of the State comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the local area in respect of Sri Venkateswara University.

Rule - 10.

A candidate for admission to the course of study shall be regarded as local candidate in relation to a local area.

(a)      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 first appeared in the relevant qualifying examination : or

(b)      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 first appeared for the relevant qualifying examination, he has not studied in any educational institution. If he has resided in the local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination in which he appeared or, as the case may be, first appeared.

Explanation:(1) "Educational Institution" means an University or any Educational Institution recognised by the State Government, a University or other competent State authority.

Explanation:(2) Relevant qualifying examination, in relation to admission to any course of study, means a pass in the examination, in which is the minimum educational qualification for admission to such course of study.

Explanation:(3) In reckoning the consecutive academic years during which a candidate has studied: any period or interruption of his study by reason of his failure to pass any examination shall be disregarded.

Rule - 11.

If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled in as if it had not been reserved.

Rule - 12.

(1)     (i) 14% and 4% of the available seats in every course in the college shall be reserved for candidates belonging to the Schedule Castes and the Scheduled Tribes respectively.

(ii) The seats reserved for the Scheduled Castes shall be made available to the Scheduled Tribes and vice versa if qualified candidates are not available in the respective category. The seats reserved for both the Scheduled Castes and the Scheduled Tribes shall be made available to the candidates in the general pool, if qualified candidates belonging to the Scheduled Castes and Scheduled Tribes are not available.

(iii) 25% of the available seats in each course in the college shall be reserved for Backward Classes and shall be allocated among the four groups of Backward Classes as shown below:

Rule - 13. Reservation of Seats.

(a)      Of the total seats after excluding the seats reserved under this rule in each University area, a minimum of 20% seats will be reserved for women candidates in each category i.e., Open Competition, Scheduled Castes, Scheduled Tribes and Backward Classes.

(b)      Two seats shall be reserved for candidates nominated by Government of India.

(c)      the candidates for admission against the reservation specified above shall possess the required educational and other qualifications prescribed for admission.

(d)      In case there are no candidates nominated by Govt. of India, the vacant seats shall be re-allotted to the over all total seats.

(e)      Two Seats are reserved for the children of Ex-Servicemen and Armed Personnel residing in the State on the following basis:

(i)       Children of Ex-Servicemen and Armed Personnel killed in action.

(ii)      Children of Ex-Servicemen and Armed Personnel disabled in action and or permanently incapacitated and or in receipt of a disability pension.

(iii)     Children of Ex-Servicemen and Armed Personnel who have received gallantry awards.

(iv)    Children of other Ex-Servicemen and Armed Personnel (combatant) irrespective of the rank held by him/her at the time of retirement. The selection of candidates for admission shall be done in accordance with the procedure laid down in G.O.Ms.No. 749, Education, dated 22-8-74. The result of the selection of candidates for admission to the course will be intimated to those who are provisionally selected and will also be displayed on the notice boards of the college concerned as soon as possible after the selections are finalised.

Rule - 14. Notification inviting applications.

(a)      The Director of Indian Medicine and Homoeopathy will issue a notification inviting applications from candidates for admission to B.U.M.S., Course. The last date for receipt of applications from candidates will also be announced in the same notification.

(b)      The candidates shall submit their applications to the Principal, Govt. Nizamia Tibbi College, Hyderabad.

(c)      A form of application for admission to the Government Nizamia Tibbi College along with a copy of the prospectus will be supplied to the candidates on receipt of a written request a dressed to the Principal. Government Nizamia Tibbi College along with:

(i)       a sufficiently stamped and self-addressed envelope for despatching the application form and Prospectus under certificate of posting (loose postage stamps should not be sent) where it is to be sent by post; and

(ii)      a Treasury Challan of Rs. 10/- being the cost of application form and Prospectus, from any Government Treasury remitted to the credit of "080 Medical, B. Other Systems of Medicine, MHO 15 Unani, SH (03) Other Receipts".

Note.Registration fee sent by Indian Postal Money Order, Postal Order, Cheque or Bank Draft shall not be accepted.

Rule - 15. Submission of Application form.

(a)      The application form should be correctly filled in by the candidate in his/her own handwriting and sent to the Principal, Government Nizamia Tibbi College, Hyderabad-2 along with the copies of the following documents specified below securely fastened, so as to reach him not later than the date announced in the notification inviting applications. Applications received after that time and date shall be summarily rejected (only copies of the documents certified by Gazetted Officers need be sent).

(i)       A treasury receipt of Rs. 40/- paid into any Govt. Treasury towards the registration fee for admission under the Head of Account "080 Medical, B. Other Systems of Medicine MH 15 Unani SH (03) Other Receipts".

The registration fee credited by a candidate in the Treasury shall not be refunded.

(ii)      A certified copy of the certificate of P.U.C. or other qualifying examinations rendering him eligible for admission to the course.

(iii)     a certified copy of the memorandum of marks obtained by the candidate at the above examination qualifying for admission to the course;

(iv)    date of birth certificate. A certified copy of the H.S.C. (XIth standard) or Higher Secondary Certificate Examination (XIIth standard) or Matriculation Certificate showing the date of birth of the candidate.

(v)      a certificate of study or residence, whichever is applicable in support of local candidate.

(vi)    a certified copy of the Transfer Certificate from the Institution in which the candidate last studied.

(vii)   two conduct certificates, one from the Head of the Institution in which the candidate has last studied and the other from a Gazetted Officer of the State Government or member of the Legislature of the State or of the Parliament having personal knowledge about the candidate.

(viii)  A Valid Certificate of Caste or Social Status if the applicant belongs to Scheduled Caste or Tribe or Backward Class.

(ix)    Pass-port size photo of the candidate attested by a Gazetted Officer. Photo is to be pasted on the application form in the space provided for the purpose.

Note. Application not accompanied by any of the certificates or other documents specified above shall be rejected.

(b)      Since documents will not be returned, it is sufficient if certified copies (except the treasury receipt which should be in original) are enclosed. All the copies of the documents should have been properly certified by a Gazetted Officer under his designation with the seal of his office.

Rule - 16.

An applicant who attempts to canvass or to bring influence to bear on the Principal directly or indirectly will be disqualified.

Rule - 17.

Every application (with all the enclosures securely fastened to it) should either be delivered personally or be sent by registered post superscribed and addressed as follows:

'application for admission to B.U.M.S. degree course'.

To

The Principal,

Government Nizamia Tibbi College,

Charminar, Hyderabad-2, A.P.

Rule - 18.

Each applicant will be assigned a register-number which shall be intimated to him. This register number should invariably be quoted while sending any further communications, documents, certificates, etc.

Rule - 19. Entrance Test.

(a)      (i) All the candidates shall appear for the Entrance Test and shall qualify themselves therein to be eligible for admission into the Unani Medical College, i.e., Nizamia Tibbi College, Hyderabad.

(ii) However if the number of S.T. candidates appearing for the Entrance Test are less or equal to the number of seats reserved for them, they shall be selected for admission to B.U.M.S. Course straight-away, without any reference to their performance in the Entrance Test.

(b)      The syllabus for the Entrance Test for all the candidates will be of the level of Intermediate standard of the A.P. Board of Intermediate Education.

[2][(c) The Entrance Test shall be objective type in Physics, Chemistry, Biology shall be conducted in english and Urdu only.

[3][(d) The total marks shall be 150 i.e.. Physics: 50, Chemistry: 50, Biology: 50.

(i)       Selection Committee constituted by the Government of Andhra Pradesh shall conduct the Entrance Test and in its discretion, may get the papers valued either manually or mechanically.

(ii)      The said test shall be conducted at Hyderabad, Vijayawada and Cuddapah simultaneously.

[4][(iii) The marks obtained by the candidates in the Entrance Test shall be considered for the purposes of fixing the merit ranking on the basis of which selection shall be made subject to sub-rule (a) (ii) of this rule in respect of scheduled tribe candidates.

(iv)   any candidate who falls to secure the qualifying marks as stated above in the Entrance Test, shall not be considered for selection into the Unani Medical College, subject to sub-rule (a) (ii) of this rule, in respect of Scheduled Tribe candidates.

(v)   In case of equality of marks, obtained by two or more candidates in the Entrance Test, the expressed per cent marks secured by them in English at the Intermediate/equivalent examination shall be taken into consideration for fixing the merit of the candidate for selection.

(vi)   In case there is equality of marks by candidates in the Entrance Test including English percent marks at the qualifying examination the age shall be taken into consideration and the older candidate shall be given higher place in the merit list.

(vii) In case of equality in marks even in Entrance Test, English and in the age, the total marks secured in the Science subjects in the qualifying examination shall be taken and the candidate who got higher marks shall be given higher place.

Rule - 20. Procedure for Selection.

(a)      The Selection Committee shall, after completion of valuation of Entrance Test Papers, cause a Master Merit List for various categories prepared either manually or mechanically.

(b)      The Master Merit shall be prepared for both men and women put together for all the University area, i.e., local area-wise as defined under Rule-5. In addition to this, B.C. (A) (B), BC. (C). B.C. (D), and Servicemen and Ex-Servicemen for each local area.

(c)      Selection shall be local area-wise and shall be made on the basis of marks obtained by the candidate in the Entrance Test

(d)      Selection of local candidates shall be made in accordance with the procedure prescribed under G.O.Ms.No. 749-Edn., dated 22nd August, 1974 and Instructions issued by the Government, from time to time.

(e)      The Selection Committee appointed by the Government shall select candidates in accordance with the provisions of these rules.

(f)       The Selection Committee shall have power to revise its decision in any case and to direct the Principal concerned to take further action either to select or to cancel the selection or to admit or to cancel the admission, before the closure of the admission under Rule 26.

Rule - 21. Allotment.

The candidates shall be allotted to the college as per the decision of the Selection Committee.

Rule - 22. Publication of results.

(i)       The list of provisionally selected candidates along with their marks and categories under which they are selected shall be notified in the college.

(ii)      Intimation regarding the provisional selection of the candidates shall be made by the Principal by registered post. The provisional selection shall not carry any right for admission into the Course.

Rule - 23. Vacancies.

(a)      Vacancies if any, caused due to the cancellation of admission or demise etc., before the closure of admissions shall be filled up by the Selection Committee as per rules.

(b)      the Selection Committee shall be responsible to enforce the Selected List.

Rule - 24. Decision of the Selection Committee shall be final.

In all matters relating to selections and admissions the decision of the Selection Committee shall be final and binding on the candidates.

Rule - 25. Joining Time.

All candidates shall join in the college within the specified date. Failure to join the course in time, shall result in cancellation of the seat automatically. No request shall be entertained for extension of time under any circumstances.

Rule - 26. Late admission.

The Selection Committee shall finalise the selection and admissions and declare the date of closure of such selections and admissions, which shall not be later than two months from the date of the first publication of the results.

Rule - 27. Verification of Documents.

(i)       The Principal of the Unani Medical College to which the candidates is allotted for admission shall verify the authenticity of the documents. On his satisfaction he shall subject to the provisions of Rule 20(f) direct the candidate to credit the college fees, etc., immediately.

(ii)      All the candidates selected should undergo a medical examination arranged by the Principal of the Medical College concerned. They shall be admitted only, if they are found fit in the Medical examination.

(iii)     all original documents and declaration shall be preserved in the safe custody of the Principal in order to facilitate any enquiry in future.

Rule - 28. Power of the Principal.

Notwithstanding anything contained in these rules, the Principal of Unani Medical College in the State may at any time either on his own motion or on the application of any person after due and proper enquiry, and after giving the person 2 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 B.U.M.S. course, if in his opinion such candidate had furnished fraudulent or incorrect particulars in the application form or in the documents attached thereto, or in the statements made either, before the authority incharge of admissions, of the Principal, an appeal shall lie to the Director of Indian Medicines and Homoeopathy Department.

Rule - 29. Power to amend Rules.

(a)      The Government shall have the power to add or to amend or after these rules, from time to time.

(b)      The Government may either suo motu or on an application made to them, call for and examine the records relating to any section 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 selections or admission and pass such orders in relation thereto, as they deem fit, including cancellation of the selection already published or admission already made:

Provided the Government may before canceling such selection or admission give an opportunity to the authority incharge of selection or admission and to the person affected to show cause against such cancellation.

Rule - 30. Finality of selection.

All the selections under these rules shall be subject to any rules or orders that may be made by the Government, from time to time.

Rule - 31.

After admission, the candidates shall have to undergo training as per the University regulations.

Rule - 32.

The prescribed fee should be paid at the time of admission after the medical examination into the Government Treasury at the State Bank of Hyderabad, Gunfoundry under relevant Head of Account (vide rules of payment of fee etc. in the prospectus), and treasury receipts submitted to the Principal Government Nizamia Tibbi College, Hyderabad-2, Andhra Pradesh. Selection also does not confer a right to admission.

Rule - 33.

If a selected candidate fails to submit the treasury challan within the period stipulated (vide rules of payment of fee etc.) or fails to join on or before the date notified on the notice-board of the college, he shall forfeit his admission.

Rule - 34.

Every admitted candidate should submit the following declaration duly signed by him and attested by their parent or guardian. Similar declaration will have to be made before entering the clinical course i.e., at the time of joining third year of medical study.

DECLARATION

I........................................the undersigned, a student of the Government Nizamia Tibbi College at Hyderabad, do hereby agree with the Governor of Andhra Pradesh, his successors and assigns to confirm from this date to the rules and regulations including those relating to the Hostel (If I am admitted thereto) for the time being laid down by the Principal of the college, for the due maintenance of discipline and at the hospitals set apart by the Andhra Pradesh Government for clinical instructions and I further agree to make good the loss when called upon to do so to the Government of Andhra Pradesh any damage caused by me to furniture, apparatus or other property of the Government by any carelessness, negligence or wantonness on my part.

In witness whereof, I have hereunto set my hand this day of..................

Signature of the candidate.

Signed by the above named in the presence of:

Signature of the Parent or

Guardian of the student, Occupation:

Address:

Secretary to Government.