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Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003

Published vide Notification No. G.O. Ms. No. 46, Higher Education (E.C.I) Department, dated 05.07.2003

Last Updated 26th October, 2019 [ap320]

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

(b) "Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to University; Un-Aided Private Professional Institutions including Minority Professional Institutions offering MBA/MCA Courses in the State for Admissions in accordance with the provisions laid down herein.

(c) "Common Entrance Test" means ICET, the examination conducted for assigning merit rank to candidates, which will be the basis for admission of the candidates into the first year of MBA and MCA Courses in various University and Un-Aided Professional Institutions including Minority Professional Institutions in the State.

(d) "Competent Authority" means the University concerned.

(e) "Convenor of Admissions" means person not below the rank of Professor nominated by the Competent Authority for selection and allotment of candidates for admission into MBA/MCA Courses in the University concerned.

(f) "Convenor Seats" means the seats earmarked from, out of the sanctioned intake of seats in each course to be filled by the "Convenor of Admissions".

(g) "Institutions" means unless otherwise specifically mentioned, all the Professional Institutions (including those detailed as State-wise institutions) imparting Post Graduate Professional Courses of MBA/MCA.

(h) "Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.

(i) "Local Candidate", means the candidate in relation to the local area as specified in Andhra Pradesh Educational Institutions (Regulations of Admissions) Order 1974 as amended in G.O.P.No. 646, Edn., (W) Department, dated 10-07-1979.

(j) "Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Course and assigned ranking in the Common Merit List as per Rule 5 of the Andhra Pradesh Integrated Common Entrance Test for Admission into MBA and MCA Professional Courses Rules, 2003.

(k) "Qualifying Examination" means the examination of the minimum qualification prescribed for appearance, passing of which entitles one to seek admission into the relevant Professional Course as prescribed in Rule 3 of the Andhra Pradesh Integrated Common Entrance Test for admission into MBA and MCA Professional Courses Rules, 2003.

(l) "State Council" means The Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).

(m) "University" means the University concerned in which the particular courses are offered:

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

(a) The admission shall be made in the order of ...............basis of the ranking assigned in ICET as per Rule 5 of..............Andhra Pradesh Integrated Common Entrance Test for Admission into MBA and MCA Professional Courses Rules, 2003.

(b) The requirement of qualifying at the "Common Entrance Test" shall not be applicable to the candidates sponsored for admission by Ministry of Human Resource Development; Government of India New Delhi.

(i) The Candidate shall be of Indian Nationality.

(ii) The candidate should have passed the qualifying examination (10+2+3) or equivalant on the date of his/her Counselling for admission. and should have secured a rank at "Integrated Common Entrance Test" conducted by the State and should satisfy other conditions as laid down in the Rules.

(iii) The candidate should satisfy Local/ Non-Local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as amended in G.O.P.No. 646. Edn (W) Department, dated 10-07-1979.

(B) Un-aided Non-Minority Professional Institution. - The Seats to be allotted in each Un-aided Non-Minority Professional Institution under these Rules for Admission of Candidates shall be classified as:

(a) Convenor Seats

(b) Management Seats

(i) The Convenor seats shall be 85% of sanctioned Intake of seats in each course in UN-Aided Non-Minority Institutions, which shall be filled with eligible candidates on the basis of rank obtained at Integrated Common Entrance Test and by following Rule of Reservation laid down by the Government from time to time.

(ii) The Management Seats shall be 15% of the sanctioned Intake of seats in each course in respect of Un-Aided Non-Minority Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India an Non resident Indians (NRIs).

(C) Un-aided Minority Professional Institution. - The seats to be allotted in each Un-aided Minority Professional Institution under these Rules for Admission of Candidates shall be classified as:

(a) Convenor Seats

(b) Management Seats

(i) The Convenor seats shall be 30% of sanctioned Intake of seats in each course in Un-Aided Non-Minority Institutions, which shall be filled with eligible candidates on the basis of Rank obtained at Integrated Common Entrance Test and by following Rule of Reservation laid down by the Government from time to time:

(ii) The Management Seats shall be:

(a) 15% of the total intake of seats in each course in respect of Un-Aided Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and Non-Resident Indians (NRIs).

(b) 55% of the total Intake of seats in each course in Un-Aided Minority Professional Institutions, when shall be filled with the concerned Religious/ Linguistic Minority eligible candidates only on the basis of Rank, obtained at Integrated, Common Entrance Test by following Merit Order and transparency and eligibility condition as per Rule 4 (iii), and Rule of reservation for Women, and also 3% reservation for Physically handicapped candidates.

(c) Vacant seats, if any, in this category, shall be filled by the Management with eligible Non-Minority candidates who are qualified at Integrated Common Entrance Test conducted by the State ensuring merit and transparency and by following the rule of reservation.

(b) In Un-Aided Non-Minority Professional Institutions, the Management Seats shall be filled by the Management, keeping them open to all on the basis of either Rank obtained at Integrated common Entrance Test conducted by the State OR Marks secured in the qualifying examination not less than 50% of marks in aggregate or in Group Subjects.

(c) In Unaided Minority Professional Institution the Management Seats shall be filled by the Management, by following the eligibility criteria mentioned below:

(i) 15% of seats mentioned at rule 5(c)(ii)(a) above, keeping them open to all on the basis of either Rank obtained at Integrated Common Entrance Test conducted by the State OR Marks secured in the qualifying examination not less than 50% of marks in aggregate in Group Subjects.

(ii) 55% of the seats mentioned at rule 5(c)(ii)(b) above, on the basis of the rank obtained a Integrated Common Entrance Test conducted by the State Agency.

(i) An Admission Committee shall be constituted by the competent authority:

(ii) All the Admissions to Convenor Seats shall be held at University level by following centralised counselling:

(iii) The Convenor of Admissions shall Collect Rank Lists of the qualified candidates of Integrated Common Entrance Test, prepared by the Convenor, Integrated Common Entrance Test as per Rule 5(3) of Andhra Pradesh Integrated Common Entrance Test for admission into MBA and MCA Professional Courses Rule, 2003.

(iv) The Convenor of Admissions shall prepare the programme of Schedule for admissions, notify the programme of admissions and shall make all the necessary arrangements for manpower admission venue, drawing scrutiny officers from other departments, fee collection, facilities etc., in consultation with the Admission Committee.

(v) No management of Un-Aided Non-Minority Professional Institutions and Un-Aided Minority Professional Institutions shall call for applications for Admission separately or individually for the Convenor Seats.

(vi) Candidates shall be called for Counselling and allotment of Courses/ Institutions shall be made in the order of merit assigned at Integrated Common Entrance Test by following the Rule of Reservation issued by the Government, from time to time and such allotment is only provisional.

(vii) The selection of candidates and allotment of Courses/Institutions shall be solely on the basis of merit as adjudged by the rank obtained in the entrance Test subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course/Institution unless he/ she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.

(ix) The Candidates admitted in any MBA/ MCA Colleges, shall pay at the time of admission, the fees prescribed by the University/Government and payable per student per annum.

(x) After completion of this stage of admissions the Convenor of Admissions shall hand over the remaining seats to the competent authority to fill them.

(xi) The competent authority/Convenor of Admissions shall prepare the final list of the candidates admitted course-wise and Institution wise and send the same to University Departments concerned.

(xii) The competent authority in consultation with Admission Committee shall fix the cutoff dates for each stage of Admission contemplated in Clause (i) to (ix) above.

(xiii) All the candidates called for Counselling shall produce the specified original documents along with duly attested photo copies and the Convenor of Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(B) Filling Up Management Seats (15%) (In The Case Of Both Un-Aided Non-Minority And Un-Aided Minority Professional Institutions). - 15% of the Management seats shall be filed by the Management, keeping them open to all the eligible candidates for admission including candidates belonging to other States and Union Territories of India and the NRIs, on the basis of either Rank obtained at Integrated Common Entrance Test conducted by the State OR Marks secured in the qualifying examination not less than 50% of marks in aggregate or in Group Subjects.

(C) Filling Up Management Seats (55%) (In Unaided Minority Institutions):

(a) For the 55% of seats to be filled by the Management with relevant minority candidates as per rule 5-C(ii)(b) the procedure of admission as given below shall be followed in order to ensure transparency and merit.

(i) The Management of the Unaided Minority Professional institution shall decide the programme of admission and display it on the notice board of the college and also give wide publicity of the same.

(ii) The Management of the Unaided Minority Professional Institution shall issue a notification separately in respect of each college in all leading news papers inviting applications from the relevant minority candidates desiring to seek admission in the college. The notification should contain cost of application, number of seats available for admission in each course, eligibility criteria, fee payable etc.,

(iii) The application forms shall be made available at a reasonable cost to the candidates from the sales counters of the college concerned and also at the offices mentioned below for accessibility and transparency;-

(a) Prl. Secretary to Government, Minority Welfare Department, Andhn Pradesh, Hyderabad.

(b) Commissioner of Technical Education Andhra Pradesh, Hyderabad and

(c) Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(vi) The filled in applications shall be received on or before the prescribed last date, by the same authorities/ offices which have supplied the blank applications.

(v) A register shall be maintained to account for the sale of applications and receipt of filled in applications, entering the Name of the candidate with his signature and the date of receipt and the signature of the officer who is in-charge of the register.

(vi) An acknowledgement shall be issued for the receipt of filled in application to each of the candidate.

(vii) The Management of College/ Institution shall arrange to collect the filled in applications from other offices mentioned above and shall prepare merit order of all the candidates who have applied for admission on the basis of the rank obtained at Integrated Common Entrance Test.

(viii) The list of candidates selected, for Counselling and allotment of seats shall be displayed on the notice board of the college/Websites of the Institute, Convenor of Integrated Common Entrance Test and State Council and also the candidates shall be intimated individually of the date and time of Counseling with all the information like the fee payable at the time of admission in the form of cheque/ DD and also other instructions to be followed for the purpose of admission.

(ix) The candidates selected for admission after Counselling shall be directed to pay the prescribed fee on the date of Counseling and a list of all the admitted candidates shall be displayed on the notice board of the college and it shall be communicated within seven days to the competent authority. Commissioner of technical Education and Principal Secretary to Govt., Minority Welfare Department Andhra Pradesh, Hyderabad.

(x) If any vacancies arise after completing the first round of counseling, they shall be displayed on the notice board of the college and the procedure of admission laid in clause (viii) and (ix) above shall be repeated to fill up the vacancies.

(xi) The vacant seats still if any, shall be filled by the Management of the College with eligible Non-Minority candidates following Rules of reservation as laid in Rule 5-C(ii)(c).

(b) After completion of admissions, each Unaided Minority Professional Institution shall submit to the Competent Authority, the statement containing full particulars of candidates admitted under the sub-rules at (A) and (B) above within two weeks from the date of completion. The Competent Authority shall verify the correctness of admissions through the inspecting authority and if any irregularity is noticed it shall call upon such Professional Institution to rectify the same.

(c) If it is found that no steps were taken by the Management to rectify the irregularities in admissions made by them, penal action shall be initiated against the Management of the College / Institution.

(d) The Competent authority shall fix the course of dates for the Management to complete the above process and to submit the lists of admitted candidates.

(1) Region-wise reservation of seats. - (a) Admission to 85% of the "Convenor Seats" (Mentioned in Rule 7 (A) above in each Course shall be reserved for the local candidates.

(b) Admission to 85% of the "Management Seats" shall be reserved for local candidates. The remaining 15% of the "Management seats" shall be un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as amended in G.O.P.No. 646 Education (W) Department, dated 10-07-1979.

(c) In respect State-wise Universities/ Institutions admissions into 85% of seats, in each Course shall be reserved for the candidates belonging to the three local areas in the State specified in this sub-rule namely, Andhra University area (Andhra), Osmania University area (Telangana) and Sri Venkateswara .University area (Rayalseema) in the ratio of 42:36:22 respectively and the balance of 15% seats shall be left for open competition.

(I) The Local Areas means. - (a) The part of the State comprising the districts of Adilabad, Hyderabad (Including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local area (Telangana).

(b) The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local area (Andhra).

(c) The part of the State Comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local area (Rayalseema).

(II) The Local Candidate means. - (a) A candidate for admission shall be regarded as a local candidates in relation to a local area.

(i) If he has studied in 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

(ii) 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 Institutions, if he has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he appeared or as the case may be, first appeared.

(b) A candidate for admission to the Course who is not regarded as local candidate under clause (a) in relation to any local area shall.

(i) If he has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case maybe, first appeared for the relevant qualifying examination be regarded as a local candidate in relation to..............

(I) Such local area where he has studied for the maximum period out of said period of seven years., OR

(II) where the period of his study in two or more local areas are equal such local area where he has studied last in such equal period, OR

(ii) If, during the whole or any part of seven 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 the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to..

(I) Such local area where he has resided for the maximum period out of the said period of seven years OR

(II) Where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.

(c) The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(i) All the candidates eligible to be declared as local candidates.

(ii) candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent have resided in the State for a total period of ten years excluding period of employment outside the State.

(iii) Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi public Institutions, within the State.

(iv) Candidates who are spouses of those in the employment of the State or Central Government Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognised by the Government or University OR Other, competent authority and similar quasi Government Institutions within the State.

(d) 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 filed as if it had not been reserved.

Note. - For Details, See The Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 and As Amended In G.O.P.No. 646, End. (W) Department, Dated 10-07-1979.

(2) Reservation of seats for SC/ST/BC Communities. - (a) 15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Castes [***]

(b) 6% of seats in each course in each Institutions shall be reserved for the candidates belonging to the Scheduled Tribes.

(c) 25% seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four group of Backward classes as shown below (vide G.O.Ms.No. 1793, Edn., dated 23-9-70)

GROUP 'A' - 7%

GROUP 'B' - 10%

GROUP 'C' - 1%

GROUP 'D' - 7%

(d) No candidate, seeking reservation for admission under the above categories be allowed to participate in the Counseling for admission unless he produced the Integrated Community Certificate, prescribed by the Govt., and issued by the Revenue Authorities in the Govt./{vide G.O.Ms.No. 58, Social Welfare (J) Department, dated 12-05-1997).

(3) Reservation for Special Categories. - (I) Seats shall be reserved in each course of an institution for the following categories, to the extent indicated against them.

(i) Physically Handicapped (PH) - There shall be 3% (Three Percent) Horizontal reservation in each category (OC, BC.SC.ST) for Visually Handicapped/ hearing impaired/orthopaedically Handicapped (Each 1%) (One Percent) G.O.Ms.No. 109 Women Development Child Welfare and Labour department, dated 15-6-1992 and G.O.Ms.No. 339, Edn., (EC-II) Department, dated 15-12-1999)

(ii) Children of Armed Persons (CAP) - 2% (Two Percent) for the Children of armed persons i.e. Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.

Priority 1. - Children of Armed Forces personnel killed in Action

Priority 2. - Children of Armed Forces Personnel disabled in action and invalidated out from service on Medical grounds.

Priority 3. - Children of Armed Forces Personnel who are in receipt of Gallantry Awards. The order of merit for consideration of the Gallantry Awards being as given below:

(i) Param Vir Chakra (ii) Ashoka Chakra (iii) Sarvotham Yudh Seva Medal (iv) Mahavir Chakra (v) Kirti Chakra (vi) Uttam Yuddh Seva Medal (vii) Vir Chakra (viii) Shourya Chakra (ix) Yuddha Seva Medal (x) Sena/Nau Sena/Vayu sena Medal (xi) Mention in Dispatches.

Priority 4. - Children of other Ex-servicemen, Servicemen.

Note. - The candidates who do not come under any of the priorities 1 to 4 shall not be eligible fore consideration under this category,

(iii) National cadet Corps (NCC) - 1% (One Percent) for National Cadet Corps candidates.

Priority 1. - NCC cadet participants at International level selected for the youth exchange Programme.

Priority 2. - NCC cadet participants ai National level in the following order of priority: (i) Republic day camp at New Delhi (ii) All India Thai Sainik Camp. Nau Sanik Camp/Vayu Sainik Camp for Republic Day banner competition (iii) national Integration camp at A & N Islands (iv) participants of Parajumps/Skydiving/ Mountaineering at National level/Medal winners at National shooting competition with National Rifle Association/ Award winner in NCC games at National level.

Priority 3. - (i) Participation of RD parade at State level.

(ii) participants of Independence Day parade at State Level.

Note. - 1. If there are two or more candidates in any sub-category, the admission will be made based on the ICET rank.

2. The relevant certificate should have been obtained by the candidate during the study of the qualifying examination

(iv) Sports and Games (SP) - 1/2% (o.5%) (Half Percent) for Sports and Games candidates.

(a) The candidates should have participated in Sports during their study for the qualifying examination.

(b) The seats will be filed as per the following order of preference:

(i) Represented the country and participated at Inter-national Level;

(ii) Represented the State and participated at All India Level;

(iii) Represented the University and participated at Inter- University level.

(c) No extra weightage shall be given to candidates for representation in more than one game or sport or representation for more than once in the same game or sport. The priority will be decided based on the highest entitlement from among the priorities admissible to a particular candidate based on his/ her representation in different games/sports.

(d) participation in the following games and sports only shall be considered under this category duly certified by recognized Sports Bodies or Associations:

(I) Athletics (Men & Women) (2) Badminton (3) Ball Badminton (Men & Women) (4) Basket Ball (Men & Women) (5) Boxing (Men) (6) Chess (Men & Women (7) Cricket (Men & Women) (8) Cycling (Men & Women) (9) Foot Ball (Men & Women) (10) (Gymnastic & Malkamb (Men & Women) (11) Hand Ball (Men & Women) (12) Hockey (Men & Women) (13) Judo (Men & Women) (14) Khabadi (Men & Women) (15) Kho-kho (Men & Women) (16) Rowing (Men & Women) (17) Softball (Men & Women) (18) Squash Racket (Men) (19) Swimming Driving & Water Polo (Men & Women) (20) Table Tennis (Men & Women) (21) Tennis'(Men & Women) (22) Volley Ball (Men & Women) (23) Weight Lifting (Men & Women) (24) Best Physique (Men) (25) Power lifting (Men) (26) Cross Country (Men & Women) (27) Wrestling (Men) (28) Yogasans (Men & Women) (29) Krof Ball (30) Weight Lifting (31) Roller Skating (32) Archery (33) Sailing/ Yatching (34) Kayaking and Canoeing (35) Taek-wando (36) Sepak - Takraw.

(II) If qualified candidates belonging to NCC/SP/CAP categories are not available, left over seats shall be filled up with candidates of General Pool of the same local area.

(III) The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convenor of Admissions and he shall be entitled to refer to the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.

(i) NCC - To the Director of NCC, Andhra Pradesh or his nominee.

(ii) Sports & Games-To the Committee of the expert constituted by the competent authority.

(iii) Physically Handicapped - To The Medical Board nominated by competent authority.

(iv) CAP - To The Director or his nominee Sainik Welfare Board A.P.

(IV) The priorities in respect of the special categories mentioned above in items above shall be in accordance with Government Orders issued from time to time.

4. Reservation of Seats for women. - There shall be a reservation of 33 1 /3% of seats in favour of women candidates in each course and in each category (OC/SC/ST/ BC/CAP/NCC/Ph/Sports)

(i) The candidates admitted in the University Colleges in the postgraduate courses MBA/MCA shall pay the fees as decided by the concerned University.

(ii) A fee of Rs. 20,000/- (Rupees Twenty Thousand only) per student per annum shall be payable by the candidates admitted under the Convener Seats, (85%) in Un-Aided Non-Minority Colleges and under reconvene seats (30%) and Management seats (55%) in Un-Aided Minority Professional Colleges offering these courses.

(iii) The Managements of both Un-Aided Non-Minority and Un-Aided Minority Institutions may charge upto a fee of Rs. 60,000/- per student per annum for 15% Management seats without amounting to profiteering and without charging capitation fee.

(iv) The Management shall not collect and other fees in the name of Development Fee, Building Fee, Infrastructure Development Fee, etc., except Refundable Deposits like Library Deposit, Laboratory Deposit etc., and shall not charge any capitation fees or resort to profiteering in accordance with the judgment of the Supreme Court cited above.

(v) The fee structure of the courses in all cases shall be reviewed once in two years.

(vi) The candidates who were admitted in the colleges prior to the academic year 2003-2004 shall continue to pay the fees at the rate existing at the time of their admission.