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      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Seat Sharing and Admissions.
      • 4. Procedure for Grant of Admissions into PG (Medical, Dental & Super Specialty) Courses under the Management Quota Seats.
      • 5. Fee Structure.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 1. Short title, application and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admissions.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 1. Short title Applicability and Commencement.
      • 2. Definitions.
      • 3. Constitution, Composition, Disqualification and Functions of admission and fee regulatory committee.
      • 4. Fee Fixation.
      • 5. General.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats: University/ Government/Private Aided Colleges of Education.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Reservation of seats for InService Candidates/Candidates sponsored by other State Governments/Union Territories.
      • 9. Fee for B.Ed. Colleges.
      • 10. Penalty for irregular admissions.
      • 11. Transitory Provision.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Method of Admissions.
      • 5. Aided NonMinority Colleges.
      • 6. Unaided nonMinority Colleges.
      • 7. University/Government Colleges of Education.
      • 8. State Vide Institutions.
      • 9. Admission Process to fill up the Convener's seats.
      • 10. Admission Process to fill up Management Seats in UnAided NonMinority Colleges.
      • 11. Approval of Admissions.
      • 12. Categories exempted from Ed.CET.
      • 13. Reservation of seats for inservice candidates.
      • 14. Reservation of Seats for SC/ST/BC Communities.
      • 15. Reservation for Special Categories (NCC/Sports/CAP/PH).
      • 16. Penalty for irregular admission made under Management Quota.
      • 1. Short title and applicability.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats and Procedure of Admissions for the year 2003-2004 only.
      • 6. Rules of Reservation for admission.
      • 7. Fee for B.P.Ed./U.G.D.P.Ed Colleges.
      • 8. Admission Process In Minority Colleges.
      • 9.
      • 10. Penalty for irregular admissions made under Management Quota.
      • 1. Short title Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the EAMCET.
      • 4. Engineering, Agricultural and Medical Common Entrance Test (EAMCET).
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution of EAMCET Committee.
      • 7. Functions of the EAMCET Committee.
      • 8. Functions of the Chairman of the Committee.
      • 9. Functions of the Convenor of the Committee.
      • 10. Funds for the conduct of the Test.
      • 11. Special Direction from the Government.
      • 1. Short Title Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the EAMCET/EAMCETAC.
      • 4. Engineering, Agricultural and Medical Common Entrance Test (EAMCET).
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution of EAMCET Committee.
      • 7. Functions of the EAMCET Committee.
      • 8. Functions of the Chairman of the EAMCET Committee.
      • 9. Functions of the Convenor of the EAMCET Committee.
      • 10. Funds for the Conduct of the EAMCET.
      • 11. Engineering, Agricultural and Medical Common Entrance TestConducted by Association of Colleges (EAMCETAC).
      • 12. Functions of Committee of EamcetAC.
      • 13. Funds for the conduct of EAMCETAC.
      • 14. Special Direction from the Government.
      • 1. Short Title Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the EAMCET / EAMCET AC candidates satisfying the following requirements shall be eligible to appear for EAMCET / EAMCET AC.
      • 4. Engineering, Agricultural and Medical Common Entrance test (EAMCET).
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution of EAMCET Committee.
      • 7. Functions of the EAMCET Committee.
      • 8. Functions of the Chairperson of the EAMCET Committee.
      • 9. Functions of the Convenor of the Eamcet Committee.
      • 10. Funds for the conduct of the EAMCET.
      • 11. Engineering, Agriculture and Medical Common Entrance Test conducted by Association of colleges (EAMCET AC).
      • 12. Functions of Committee of EAMCET.
      • 13. Funds for the conduct of EAMCETAC.
      • 14. Special direction from the Government.
      • 1. Short Title Commencement and Applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the PECET.
      • 4. Scheme for the Common Entrance Test.
      • 5. Physical Education Common Entrance Test (PECET).
      • 6. Preparation of the Merit list and assigning ranking.
      • 7. Constitution of PECET Committee.
      • 8. Functions of the PECET Committee.
      • 9. Functions of the Chairman of the Committee.
      • 10. Functions of the Convenor of the Committee.
      • 11. Funds for the conduct of the Test.
      • 12. Special Direction from the Government.
      • 1. Short title and applicability.
      • 2. Definitions.
      • 3. Eligibility for appearing to the Ed.CET or Ed.CETAC.
      • 4. Education Common Entrance Test (Ed.CET).
      • 5. Preparation of the Merit List and assigning rank in (Ed.CET).
      • 6. Constitution of Ed.CET Committee.
      • 7. Functions of the Ed.CET Committee.
      • 8. Functions of the Chairman of the Ed.CET Committee.
      • 9. Functions of the Convener of the Ed.CET Committee.
      • 10. Funds for the conduct of the Ed.CET.
      • 11. Special Direction from the Government.
      • 12. Education Common Entrance Test Conducted by Association of Colleges of Education (Education Common Entrance Test of Association of Colleges).
      • 13. Functions of Committee of Ed.CETAC.
      • 14. Funds for the conduct of Ed.CETAC.
      • 15. Special direction from Permanent Committee.
      • 16. Adoption of own admission procedure.
      • 1. Short title and applicability.
      • 2. Definitions.
      • 3. Eligibility for appearing to the LPCET or LPCETAC.
      • 4. Language Pandits Common Entrance Test (LPCRT).
      • 5. Preparation of merit list am assigning rank in LPCET.
      • 6. Constitution of LPCET Committee.
      • 7. Functions of the LPCET Committee.
      • 8. Functions of the Chairman of the LPCET Committee.
      • 9. Functions of the Convener of the LPCET Committee.
      • 10. Funds for the conduct of the LPCET.
      • 11. Special Direction from the Government.
      • 12. Language Pandits Common Entrance Test.
      • 13. Functions of the Committee of LPCETAC.
      • 14. Funds for the conduct of LPCET AC.
      • 15. Special direction from Permanent Committee.
      • 16. Adoption of owner admission procedure.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Regulation of admission into educational institutions.
      • 3A. Special provision in respect of unaided private educational institutions.
      • 4. Special provision in respect of minority educational institutions.
      • 4A. Special provision in respect of NonResident Indian Students.
      • 5. Collection of capitation fee prohibited.
      • 6. Manner of giving donations.
      • 7. Regulation of fees.
      • 8. Application of Chapter XI of Act of 1982.
      • 8A. Exemption.
      • 9. Penalties.
      • 10. Offences by companies.
      • 11. Power to enter and inspect.
      • 12. Act to override other laws.
      • 13. Protection of acts done in good faith.
      • 14. Amendment to the Act 1 of 1982.
      • 15. Power to make rules.
      • 16. Repeal of Ordinance 3 of 1983.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats for D.Ed. Course.
      • 4. Eligibility criteria for Admission.
      • 5. Methods of Admission.
      • 6. Procedure of Admission.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Elementary Teacher Education Institution.
      • 9. Penalty for irregular admission.
      • 1. Shot title, applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the ECET/ECETAC.
      • 4. Engineering Common Entrance test (ECET).
      • 5. Subjects for Common Entrance Test.
      • 6. Preparation of the Merit List and Assigning ranks in ECET.
      • 7. Constitution of ECET Committee.
      • 8. Functions of the ECET Committee.
      • 9. Functions of the Chairman of the ECET Committee.
      • 10. Functions of the Convener of the ECET Committee.
      • 11. Funds for the conduct of the ECET.
      • 12. Engineering Common Entrance Test for Diploma Holders Conducted by Association of Colleges ECETAC.
      • 13. Constitution of Committee of ECETAC.
      • 14. Functions of Committee of ECETAC.
      • 15. Funds for the conduct of ECETAC.
      • 16. Special Direction from the Government.
      • 1. Short Title, Commencement and applicability.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the ECETFDH/ECETFDHAC.
      • 4. The Engineering Common Entrance Test (EcetFDH).
      • 5. Subjects for Common Entrance Test.
      • 6. Preparation of the Merit List and Assigning ranks in ECET (FDH).
      • 7. Constitution of ECETFDH Committee.
      • 8. Functions of the ECETFDH Committee.
      • 9. Functions of the Chairman of the ECETFDH Committee.
      • 10. Functions of the Convener of the ECETFDH Committee.
      • 11. Funds for the conduct of the ECETFDH.
      • 12. Engineering Common Entrance Test for Diploma Holders Conducted by Association of Colleges ECETFDHAC.
      • 13. Constitution of Committee of ECETFDHAC.
      • 14. Functions of Committee of ECETFDHAC.
      • 15. Funds for the conduct of ECETFDHAC.
      • 16. Special Direction from the Government.
      • 1. Short tile applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the ECETFDH.
      • 4. The Engineering Common Entrance test (ECET/FDH).
      • 5. Subjects for Common Entrance Test.
      • 6. Preparation of the Merit List and assigning ranking.
      • 7. Constitution of ECEFDH Committee.
      • 8. Functions of the ECEFDH Committee.
      • 9. Functions of the Chairman of the Committee.
      • 10. Functions of the Convener of the Committee.
      • 11. Funds for the conduct of the Test.
      • 12. Removal of Difficulty.
      • 13. Special Direction from the Government.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admission.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Govt. Medical and Dental Colleges.
      • 11. Compulsory Rural Service.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions to Category A Seats (Competent Authority Seats 97% of the Sanctioned intake of seats) and Category B Seats (Self Financing Seats3% of the Sanctioned intake of seats).
      • 6. Procedure for Admissions.
      • 7. Cut off date for admissions.
      • 8. Rides of Reservation for admission.
      • 9. Fees.
      • 1. Short title and Applicability.
      • 2. Definition.
      • 3. Eligibility.
      • 4. Entrance Test.
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution and functions of ICET Committee.
      • 7. Funds for the conduct of the Test.
      • 8. Special directions from the Government.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Categories exempted from LPCET.
      • 9. Fee for Pandit training Colleges.
      • 10. Penalty for irregular admissions.
      • 11. Transitory Provision.
      • 1. Short title and Applicability.
      • 2.
      • 3. Eligibility criteria for admissions.
      • 4. Method of Admissions (General).
      • 5. Fees.
      • 6. Categories exempted from LPCET 2004.
      • 7. Admission process to fill up the Convener's seats.
      • 8. Reservation of Seats for SC/ST/BC Communities.
      • 9. Reservation for special categories.
      • 10. Admission Process to fill up 55%/ 70% Seats in Unaided/Aided Minority Pandit Training Colleges.
      • 11. Penalty for irregular admissions made by the Private Managements.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats.
      • 6. Procedure for admissions filling up convenor seats.
      • 7. Rules of Reservation for admission.
      • 8. FEE for 3 year and 5 year LL.B./B.L.
      • 1. Short title applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility for appearing to the PECET/PECETAC.
      • 4. Scheme for the Conduct of PECET.
      • 5. Scheme for award of incentive marks: Maximum 100 marks.
      • 6. Physical Education Common Entrance Test (PECET).
      • 7. Preparation of the Merit List and assigning rank for PECET.
      • 8. Rank Cards for PECET.
      • 9. Constitution of PECET Committee.
      • 10. Functions of the PECET Committee.
      • 11. Functions of the Chairperson of the PECET Committee.
      • 12. Functions of the Convenor of the Committee.
      • 13. Funds for the conduct of PECET.
      • 14. ReExamination of PECET.
      • 15. Physical Education Common Entrance TestConducted by Association of Colleges of Physical Education (PECETAC).
      • 16. Results.
      • 17.
      • 18. Funds for the conduct of PECETAC.
      • 19. ReExamination of PECETAC.
      • 20. Percentage of Seats to be filled by the Convener and the Management.
      • 1. Short title, applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing the PACET and PACETAC.
      • 4. Planning and Architecture Common Entrance Test (PACET).
      • 5. Preparation of the Merit List and Assigning Rank.
      • 6. Constitution of PACET Committee.
      • 7. Functions of the PACET Committee.
      • 8. Functions of the Chairman of the PACET Committee.
      • 9. Functions of the Convener of the PACET Committee.
      • 10. Funds for the Conduct of the PACET.
      • 11. Planning and Architecture Common Entrance Test Conducted by Association of Colleges PACETAC.
      • 12. Funds for the Conduct of PACETAC.
      • 13. Removal of Doubts.
      • 14. Special Direction from the Government.
      • 1. Short title applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing in the PGECET/PGECETAC.
      • 4. Post Graduate Engineering including Technology/Pharmacy / Architecture and Planning Common Entrance Test (PGECET).
      • 5. Preparation of the Merit List and assigning rank in PGECET.
      • 6. Constitution of Committee of PGECET.
      • 7. Functions of the PGECET Committee.
      • 8. Functions of the Chairperson of the PGECET Committee.
      • 9. Functions of the Convenor of the PGECET Committee.
      • 10. Funds for the conduct of the PGECET.
      • 11. Post Graduate Engineering including Technology/Pharmacy / Architecture and Planning Common Entrance Test of Association of Colleges (PGECETAC).
      • 12. Special Direction from the Government.
      • 1. Short Title applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for appearing in the PGLCET/ PGLCETAC.
      • 4. Post Graduate Law Common Entrance Test (PGLCET).
      • 5. Preparation of the Merit List and assigning rank in PGLCET.
      • 6. Constitution of Committee of PGLCET.
      • 7. Functions of the PGLCET Committee.
      • 8. Functions of the Chairperson of the PGLCET Committee.
      • 9. Functions of the Convenor of the PGLCET Committee.
      • 10. Funds for the conduct of the PGLCET.
      • 11. Post Graduate LAW Common Entrance Test of Association of Colleges (PGLCETAC).
      • 12. Special Direction from the Government.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Unfilled seats.
      • 5. Admission Process.
      • 6. Fee Structure.
      • 7. Capitation Fees.
      • 8. Submission of Bond by Super Speciality students.
      • 9. Cut off date for admissions.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Allotment of seats on rotation basis.
      • 5. Unfilled seats.
      • 6. Authority for admissions.
      • 7. Rule of reservation shall not apply for admission to Super Speciality (2nd P.G.) courses.
      • 8. Stipend.
      • 9. Submission of Bond by P.G. students.
      • 10. Fee Structure.
      • 11. Cut off date for admissions.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Method of Admissions.
      • 5. AidedMinority Colleges of Education.
      • 6. Unaided Minority Colleges of Education.
      • 7. Admission Process to fill up the Convener's seats.
      • 8. Admission Process to fill up Management Seats in Minority Colleges.
      • 9. Approval of Admissions.
      • 10. Reservation of Seats For SC/STJ BC Communities.
      • 11. Reservation for Special Categories (NCC /Sports/CAP/ PH).
      • 12. Penalty for irregular admission made under Management Quota.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Bridge Courses.
      • 9. Fee for Professional Institutions offering Engineering (including Technology) and Pharmacy Courses.
      • 10. Transitory Provision.
      • 1. Short Title applicability and commencement.
      • 2. Definitions.
      • 3. Rounding of decimal fraction marks to next highest whole number.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats.
      • 6. Authority of Admissions for Convenor Seats & Management Seats.
      • 7. Procedure of Admissions.
      • 8. Rules of Reservation for Admission.
      • 9. Fee for MBA and MCA Courses.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Professional Institutions offering MBA/MCA courses.
      • 9. Transitory Provision.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Professional Institutions offering Post Graduate Engineering, including Technology/ Pharmacy/ Architecture and Planning Courses courses.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Professional Institutions offering Post Graduate Law (LLM/ML) Courses.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of Seats.
      • 5. Preparation of the merit list and assigning State Architecture Rank (SAR).
      • 6. Method of Admission.
      • 7. Procedure of Admissions.
      • 8. Rules of Reservation for admission.
      • 9. Funds for the conduct of the Admissions.
      • 10. Fee for Professional Institutions offering B.Arch course.
      • 11. Penalty for violation of rules.
      • 1. Short Title, Applicability and Commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility for Admission.
      • 5. Allotment of Seats and Authority of Admission for Convener Seats and Management Seats.
      • 6. Procedure of Admissions.
      • 7. Fee for Planning and Architecture Courses.
      • 8. Rules of Reservation for admission.
      • 1. Short Title applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for professional Institutions offering B. Arch/B.Planning Courses.
      • 9. Transitory provision.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions to Category A&B Seats, Category C Seats, Category D Seats and Category E Seats.
      • 6. Procedure of Admissions.
      • 7. Cut off date for admissions.
      • 8. Rules of Reservation for admission.
      • 9. (i) Fee for Medical Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for Admission.
      • 7. Cut off date for admissions.
      • 8. Fees for Private Unaided Minority Medical and Dental Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for Admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Private Unaided Minority Medical & Dental Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for Admissions.
      • 7. Cut off date for admissions.
      • 8. Rules of Reservation for Admissions.
      • 9. Fees for Private Unaided Minority medical & Dental Colleges.
      • 1. Short title, applicability and commencement.
      • 2.
      • 3. Allotment of seats.
      • 4. Allotment of seats on rotation basis.
      • 5. Unfilled seats.
      • 7. Service Seats.
      • 8. Fees Structure.
      • 9. Capitation fees.
      • 10. Procedure to regulate, in case the 50% ceiling exceeds.
      • 11. Stipend.
      • 12. Submission of Bond by P.G. Student.
      • 13. Cut off date for admissions.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions to CategoryA seats, CategoryB seats and CategoryC Seats.
      • 6. Procedure of Admissions.
      • 7. Cut off date for admissions.
      • 8. Rules of Reservation for admission.
      • 9. (i) Fee for Private Unaided NonMinority Medical Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Private Unaided NonMinority Ayush Colleges.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for Admissions.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 1. Short title applicability and commencement.
      • 2. Definitions.
      • 3. Eligibility Criteria for Admission.
      • 4. Allotment of seats.
      • 5. Authority for admissions.
      • 6. Procedure for admissions.
      • 7. Exercise of option.
      • 8. Cut off date for admission.
      • 9. Rules of Reservation for Admission.
      • 10. Fees for Private Unaided NonMinority Medical and Dental Colleges.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Engineering (including Technology) / Pharmacy Colleges.
      • 9. Transitory Provision.
      • 1. Short title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Unfilled seats.
      • 5. Admission Process.
      • 6. Fee structure.
      • 7. Capitation fees.
      • 8. Submission of Bond by P.G. Student.
      • 9. Cut off date for admissions.
      • 1. Short title, and applicability and commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility Criteria for Admission.
      • 5. Allotment of Seats.
      • 6. Authority of Admissions for Convenor Seats and Management Seats.
      • 7. Procedure of Admissions.
      • 8. Rules of Reservation for admission.
      • 9. Fee for Engineering (Including Technology/Architecture/Pharmacy Colleges.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Fee for Engineering (including Technology) / Pharmacy Colleges.
      • 9. Transitory Provision.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment Of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure Of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Penalty for violation of rules.
      • 9. Fee for Engineering (including Technology) / Pharmacy Colleges.
      • 1. Short Title, applicability and commencement.
      • 2. Definitions.
      • 3. Allotment of Seats.
      • 4. Eligibility Criteria for Admission.
      • 5. Method of Admission.
      • 6. Procedure of Admissions.
      • 7. Rules of Reservation for admission.
      • 8. Penalty for violation of rules.
      • 9. FEE for Engineering (including Technology) /Pharmacy Colleges.
      • 1. Short Title and Applicability and Commencement.
      • 2. Definitions.
      • 3. Method of Admission.
      • 4. Eligibility Criteria for Admission.
      • 5. Allotment of Seats.
      • 6. Authority of Admissions for Convenor Seats.
      • 7. (A) Procedure of Admissions to fill up Convenor Seats (95%).
      • 8. Rules of Reservation for admission.
      • 9. Fees.
      • 1. Short title, applicability and Commencement.
      • 2. Definitions.
      • 3. Allotment of seats.
      • 4. Allotment of seats.
      • 5. Unfilled seats.
      • 6. Authority for Admissions.
      • 7. Service Seats.
      • 8. Fees structure as follows for the current academic year 2003-2004 is only.
      • 9. Capitation fee.
      • 10. Stipend.
      • 11. Submission of Bond by P.G. Student.
      • 12. Cut off date for admissions.
      • 1. Short title, Applicability and Commencement.
      • 2. Definitions.
      • 3. Eligibility.
      • 4. Entrance Test.
      • 5. Preparation of the Merit List and assigning ranking.
      • 6. Constitution and functions of ICET Committee.
      • 7. Funds for the conduct of the Test.
      • 8. Removal of Doubts.
      • 9. Special directions from the Government.
      • 1. Short title and applicability.
      • 2. Number of Seats.
      • 3. Reservations.
      • 4. Reservation in favour of local candidates.
      • 5. Local Area.
      • 6. Local Candidate.
      • 7. The following categories of candidates are eligible to apply for admission to the 15% of Unreserved Seats.
      • 8. Notification.
      • 8A. Applications.
      • 9. Eligibility for Admission.
      • 10. Entrance Test.
      • 11. Constitution of Entrance Test Committee.
      • 12. Constitution of Valuation Committee.
      • 13. Merit List.
      • 14. Constitution of Selection Committee.
      • 15. Conditions of Admission.
      • 16. Attendance.
      • 17. Private Practises.
      • 18. Accommodation.
      • 19. Stipends.
      • 20. Commencement of the Course.
      • 21. Closure of Admission.
      • 22. Period of Study.
      • 23. Medium of Instruction.
      • 24. Powers of the Principal.
      • 25. Power to amend Rules and Review Selection or Cancellation of Admission of candidates.
      • 26. InService candidates.

Andhra Pradesh Engineering Common Entrance test for Diploma Holders, (ECET-FDH) Rules, 2003

Published vide Notification No. G.O. Ms. No. 15, Education (E.C.), dated 15th March, 2003

Last Updated 4th November, 2019 [ap314]

R.S. to Part I (Extraordinary) A.P. Gazette, dated 22-3-2003.

No. G.O. Ms. No. 15. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983) and in supersession of the Andhra Pradesh Engineering Educational Institutions (Admissions in to Part time under Graduate Courses in Engineering) Rules, 1989 issued in G.O.Ms.No. 128, Education (Rules) dated the 29th March, 1989 and as amended from time to time, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Test for lateral entry only into Engineering/Pharmacy and Architecture Courses into Second year regular B.E./B.Tech/B.Pharma/B.Arch. Courses in All India Council for Technical Education, Pharmacy Council of India and Council of Architecture approved Institutions through Engineering Common Entrance Test for Diploma Holders, (ECET-FDH).

1. Short tile applicability and Commencement. - (1) These rules shall be called the "Andhra Pradesh Engineering Common Entrance test for Diploma Holders, (ECET-FDH) Rules, 2003".

[(2) They shall apply to all Engineering, Pharmacy and Architecture Courses for admission into

(a) IInd year of Undergraduate Professional Courses in Engineering Colleges (Including Technology), Pharmacy through lateral entry;

(b) 1st year of Undergraduate Professional courses in Engineering (Including Technology) offered in University Colleges:

(c) 1st year of Undergraduate programmes in Architecture in University and affiliated colleges;

In All India Council for Technical Education, Pharmacy Council of India and Council of Architecture approved institutions.]

(3) They shall come into force with immediate effect.,

(4) Rules of Admission into the above Courses shall be issued separately.

2. Definitions. - (1) In these rules, unless the context otherwise requires;

(i) "Act" means The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983. (Andhra Pradesh Act No. 5 of 1983);

(ii) "Chairman" means the Vice-Chancellor of any University in the State nominated by the Chairman of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions as specified relating to Under Graduate Engineering, Pharmacy and Architecture Courses through Engineering Common Entrance Test for Diploma Holders. He shall also be the Chairman of the Common Entrance Test Committee.

(iii) "Committee of Engineering Common Entrance Test-For Diploma Holders" means the committee empowered to conduct Engineering Common Entrance Test-For Diploma Holders and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling admission into second year of Under Graduate Engineering, Pharmacy and Architecture Courses.

(iv) "Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education;

(v) "Convenor" means the authority/ officer appointed by the Competent Authority in consultation with Chairman for conducting the Engineering Common Entrance Test for Diploma holders and for performing such other functions relating to the said test as entrusted to him by the Competent Authority;

(vi) "Engineering Common Entrance test for Diploma Holders" (hereinafter called ECET-FDH) means examination conducted for assigning ranks on merit to the candidates which will be the basis for admission into second year B. E./B.Tech./B.Pharma/B. Arch Courses in All India Council for Technical Education/Pharmacy Council of India/Council of Architecture approved institutions for Diploma Holders;

(vii) "Qualified Candidate" means the candidate who has appeared for the ECET-FDH and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under Rule 3;

(viii) "Qualifying Examination" means the examination of the minimum qualification prescribed, appearance/passing of which entitles one to seek entry into the relevant courses as laid down under Rule 3;

(ix) "State Council" means The Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).

(x) "University" means the University concerned in which the particular courses are offered.

(2) Words and Expression used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh, Act 5 of 1983).

3. Eligibility Criteria for appearing the ECET-FDH. - Candidates satisfying the following requirements shall be eligible to appear for ECET-FDH: -

(1) Candidates should be Indian Nationals.

(2) Candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974as subsequently amended.

(3) Candidates should have obtained a Diploma in Engineering and Technology/Pharmacy/Architecture from the State Board of Technical Education of Andhra Pradesh State or any other Diploma recognised by the Government of Andhra Pradesh as equivalent thereto for admission into the relevant B.E./B.Tech/B. Phannacy/B.Architecture courses into second year Courses corresponding to the Diplomas as given in the Annexure to this order:-

(4) Candidates who are pursuing a Diploma course under sandwich pattern shall be eligible for admission into the relevant B.E./B.Tech./ B.Pharmacy/B.Architecture courses into second year of the Courses provided they have completed the practical training for the sandwich course before close of Counselling for entry into the relevant course.

4. The Engineering Common Entrance test (ECET/FDH). - (1) The ECET/FDH shall be conducted by the Convener, appointed by the competent authority and shall be held on such date and at such centres as may be specified by the State Council in consultation with the ECET-FDH Committee.

(2) (a) Te Convener of ECET-FDH shall give a notification in the widely circulated daily Newspapers as decided by Committee of ECET-FDH calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3. The advertisement, among other things, shall indicate the application fee payable, entrance test fee payable, the last date for submission of the filled in applications and the date of conduct of the entrance test.

(b) The date of the entrance test as notified above shall not be revised with out the prior permission of the Government.

(3) The syllabus for the Entrance test shall be as specified by the Entrance Test Committee from time to time.

(4) The Medium of ECET-FDH shall be English.

5. Subjects for Common Entrance Test. - (i) Engineering and Architecture:

(a) The subjects in which the Common Entrance Test shall be conducted and the maximum marks allotted to each of them shall be as detailed below:

(i) Mathematics

-

50 Marks

(ii) Physics

-

25 Marks

(iii) Chemistry

-

25 Marks

(iv) Engineering

-

100 Marks

(b) The candidates seeking admission in any particular course, shall have to appear in Mathematics, Physics, and Chemistry and the relevant Engineering paper.

(c) Mathematics, Physics and Chemistry subjects shall be common for all the Engineering disciplines.

(ii) Pharmacy. - For Pharmacy the Common Entrance Test shall be for 200 marks based on the subject studied in Diploma in Pharmacy.

(a) The qualifying marks in the Entrance Test for general category of candidates shall be 30% of the aggregate marks. However, there shall be no minimum qualifying marks in respect of candidates belonging to the Scheduled Castes and Scheduled Tribes.

(b) No requests for re-totalling of revaluation or personal identification of the answer scripts of the Entrance Test shall, be entertained.

(c) Mere appearance at the Entrance Test does not automatically entitles a candidate to be considered for admission into any course unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the Rules for Admission, that shall be issued separately.

(d) The Entrance Test fee, shall be prescribed by the Committee of ECET-FDH from time to time.

6. Preparation of the Merit List and assigning ranking. - The Convener shall follow the following guidelines in preparing the merit list and assigning the ranking:-

(1) The candidates who have secured qualifying marks in the ECET-FDH and the candidates belonging to the Scheduled Caste and Scheduled Tribe communities to whom qualifying marks have not been prescribed, shall be assigned the ranking in the order of merit on the basis of the aggregate marks obtained.

(2) In case of tie in the aggregate marks, marks obtained in Engineering Paper and in case of a further tie again, marks obtained in Mathematics, Physics and Chemistry in that order shall be taken into account to decide relative ranking.

(3) In the case of candidates getting equal marks in each of the above subjects they shall be bracketed for purpose of award or ranking and at the time of admissions, age shall be taken into consideration for relative ranking among the bracketed candidates and the order candidates shall be given priority.

(4) The following rank lists shall be prepared by the Convener: -

(i) State-wide Common Merit List. - The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not, basing on the marks obtained in the ECET-FDH;

(ii) Integrated Merit List for admission into 'Information Technology Courses;

(iii) Region - wise Common Merit List: The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not basing on the marks obtained in the ECET-FDH:

(iv) Minority Community Merit Lists: The merit lists, containing the candidates belonging to the different Minority Communities arranged in the merit ranking assigned in the ECET-FDH, both State-wide and Region-wise.

(v) Community-wise Merit Lists: There shall be separate Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Backward Classes Communities, both as State-wide and Region-wise; and

(vi) Merit list for other categories of reservations: There shall be separate lists for other categories of reservations as per the orders in force for Physically Handicapped, NCC, Games and Sports, Children of Ex-servicemen and for women, both State-wide and Region-wise.

(5) Every candidate who has been assigned rank in the merit list shall be issued Rank Card by the Convener. The Rank Card, among other things, include the marks obtained in the ECET-FDH and the rank assigned in the State-wide merit, region-wise merit,Community-wise merit etc.,

7. Constitution of ECE-FDH Committee. - The competent authority shall constitute the ECET-FDH committee to deal with the matters connected with the test. The composition of the Committee shall consist of the following;

(1) Chairman, who shall be the Vice-Chancellor of any University nominated by the Competent Authority for each academic year for the purpose of conducting ECET-FDH.

(2) One representative of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned.

(3) The Commissioner and Director of Technical Education, Andhra Pradesh or his nominee not below the rank of Joint Director.

(4) One representative of Andhra Pradesh State Council of Higher Education nominated by the Competent Authority.

(5) Convener of the Entrance Test of the preceding year.

(6) Convener, who should be the rank of a Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the ECET-FDH Committee.

(7) One Principal, of a private Engineering college to be nominated by the Competent Authority for each academic year by turn.

8. Functions of the ECE-FDH Committee. - The ECET-FDH Committee shall take decisions on the following issues relating to the ECET-FDH,from time to time.

(i) Pattern of Question papers;

(ii) Duration of the test;

(iii) Weightage and marks to be assigned to each paper;

(iv) Syllabus content;

(v) Centres for conducting the test;

(vi) Dates of the Test;

(vii) Cost of the application and fee to be collected from the candidates of ECET-FDH.

(viii) Norms for the payment of remuneration for different items/services undertaken in connection with ECET-FDH work;

(ix) Date of announcement of results;

(x) Such other issues as may be referred by the Chairman of the committee and Competent Authority, from time to time.

9. Functions of the Chairman of the Committee. - The Chairman of the Committee, -

(i) shall preside over all the meetings of the committee and in his absence he may nominate one of the members of the committee to preside over the meetings.

(ii) shall appoint paper setters, moderators for the ECET-FDH and decide upon the printing press or presses where the confidential material of the ECET-FDH shall be printed.

(iii) may appoint a competent officer to assist the Convener.

10. Functions of the Convener of the Committee. - The Convener of the ECET-FDH shall subject to such directions as may be issued by the Chairman to discharge his duties in the matters relating to the ECET-FDH. The Convener, is specifically responsible for discharging the following functions:

(i) The printing of application forms of ECET-FDH.

(ii) Issuing the notification inviting application, for the Entrance Test.

(iii) Sale of application forms and issue of Hall - Tickets.

(iv) Appointment of Coordinators/Chief Superintendents/Observers of various Test Centres.

(v) Coding and decoding of Response sheets (Answer Scripts).

(vi) Appointment of Members of confidential team for assisting computer process in valuation of answer scripts.

(vii) Payment of remuneration for various items/services utilised for the purpose of ECET-FDH.

(viii) Maintenance and submission of accounts to the Andhra Pradesh State Council of Higher Education.

(ix) Publication of Results and dispatch of Rank cards to the qualified candidates.

(x) Such other duties as entrusted by the Chairman.

11. Funds for the conduct of the Test. - (i) The amounts collected from the candidates towards cost of the application and the examination fee shall be directly credited into the , account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(ii) The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education, to meet the expenditure for items/services connected with the ECET-FDH and submit for audit to the Local Fund Audit and report thereof be submitted to the Andhra Pradesh State Council of Higher Education.

12. Removal of Difficulty. - If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of the Chairman shall be final.

13. Special Direction from the Government. - In the event of any malpractice or leakage of question paper/in any other circumstances leading to the stopping of ECET-FDH as scheduled the Government may for the reasons to be recorded in writing direct the conduct of a re-examination of the ECET-FDH. In such an event, the Andhre Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the re-examination conducted by appointing/nominating such functionaries or committees as considered necessary.

[Annexure]

Sl.No.

Name of the Degree Course offered in Engineering Colleges


Corresponding Diploma Course eligible for admission

1.

Civil Engineering (CE)


1. Diploma in Civil Engineering

2.

Civil Environment Engineering (CEE)



3.

Mechanical Engineering (ME)


1. Diploma in Mechanical Engineering

4.

Production Engineering (PE)


2. Diploma in Automobile Engineering

5.

Industrial Production Engineering (IPE)


3. Diploma in Mechanical Engineering. (Sandwich)

6.

Mechanical Production Industrial Engineering (MPIE)


4. Diploma in Packing Technology

7.

Mechanical & Marine Engineering (MME)


5. Diploma in Printing Technology

8.

Aircraft Maintenance Engineering



9.

Mechatronics


1. Diploma in Mechanical Engineering

2. Diploma in ECE & Spl. Diploma in Industrial Electronics & Instrumentation Engineering on the basis of integrated merit ranking.

10.

Instrumentation Engineering (IE)


1. Diploma in Mechanical Engineering

2. Diploma in Electrical & Electronics Engineering

3. Special Diploma in Industrial Electronics & Instrumentation Engineering.

4. Diploma in Electronics and Instrumentation Engineering on the basis of integrated merit ranking.

11.

Electrical & Electronics Engineering (EEE)


1. Diploma in Electrical & Electronics Engineering.

12.

Electronics & Communication Engineering (ECE)


1. Diploma in Electronics & Communication Engineering.




2. Diploma in Electronics & Instrumentation Engineering.

3. Special Diploma in Electronics in Communication Engineering

4. Special Diploma in Electronics in Industrial Electronics and Instrumentation Engineering.

5. Special Diploma in T.V. & Sound Technology

6. Special Diploma in Bio-Medical Engineering and Diploma in Bio-Medical Engineering

13.

14.

Electronics & Control Systems Engineering.

Electronics & Telamatics


15.

Information Technology


All branches of Diploma in Engineering the basis of integrated merit ranking.

16.

Electronics & Instrumentation Engineering (EIE)


1. Diploma In Electronics & Instrumentation Engineering

17.

Applied Electronics & Instrumentation


2. Special Diploma in Electronics Specialisation in Industrial Electronics & Instrumentation Engineering.

18.

Instrumentation & Control Engg.


3. Diploma in Applied Electronics and Instrumentation.

19.

Computer Science & Engineering (CSE)


1. Diploma in Computer Engineering

20.

Computer Science & Systems Engg.


2. Special Diploma in Electronics Specialisation in Instrumentation Engineering.

21.

Computer Science & Information Technology.



22.

Chemical Engineering


1. Diploma in Chemical Engineering (SW)

2. Diploma in Chemical Engineering (SW) (Plastics & Polymers)

3. Diploma in Chemical Engineering (SW) (Petro Chemicals)

4. Diploma in Chemical Engineering (SW) (Oil Technology)

5. Diploma in Sugar Technology (Sandwich)

6. Diploma in Textile Technology (Sandwich).

7. Diploma in Leather Technology (Sandwich)

8. Diploma in Chemical Technology (Sandwich)

9. Diploma in Ceramic Technology (Sandwich)

23.

Metallurgy (MET)


1. Diploma in Metallurgy

24.

Metallurgy & Material Science (Met & MS)



25.

Mining Engineering (MIN)


1. Diploma in Mining Engineemg.

26.

Architecture


1. Diploma in Architectural Engineering/ Diploma in Architectural Assistantship

27.

Textile Engineering (TT)


1. Diploma in Textile Engineering (Sandwich)

28.

Bio-Medical Engineering


1. Diploma in Bio-Medical Engineering

2. Special Diploma in Bio-Medical Engineering

29.

Pharmacy


1. Diploma in Pharmacy

30.

Bio-Technology


1. Diploma in Bio-Technology

2. Diploma in Pharmacy in the ratio of 1:1.

31.

Electronics & Computer Engineering


1. Diploma in Electronics & Communication Engineering

2. Diploma in Computer Engineering

3. Special Diploma in Electronics with Specialisation in Computer Engineering

4. Special Diploma in Electronics with specialisation in Communication Engineering on the basis of integrated merit ranking

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