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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 Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004

Published vide Notification No. G.O. Ms. No. 16, Education (E.C.), 25th February, 2004

Last Updated 18th September, 2019 [ap331]

R.S to Part I (Extraordinary) A.P. Gazette, dated 05-03-2004.

No. G.O. Ms. No. 16. - 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 and in supersession of the Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules 2003 issued in G.O.Ms.No. 3, Education (E.C.) Department, dated 07-02-2003, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Tests for entry into Under Graduate Professional Courses (Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses).

1. Short Title Commencement and applicability. - (1) These rules may be called "the Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004.

(2) They shall apply to Professional Courses in Engineering (including Technology, Architecture), Pharmacy, Agriculture (including Veterinary) and Medical and Dental Courses for entry into the first year Under-Graduate Courses.

(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 Engineering (Including Technology/ Architecture), Agriculture (Including Veterinary) And Medical (All Systems Of Medicine Including Dental) Common Entrance Test (Eamcet) Held By The State. He Shall Also Be The Chairman Of The Common Entrance Test Committee.

(iii) "Committee of EAMCET" means the committee empowered to conduct EAMCET for Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses and to prepare the merit list of the candidates as per the marks obtained in the above test for Admission into Convenor seats and Management seats in the Colleges, which agree to make admissions based on ranking in EAMCET for Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses.

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

(v) "Convenor" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairman for conducting the Engineering (including Technology/Architecture), Agriculture (including Veterinary), Medical (all systems of Medicine including Dental) Common Entrance Test (EAMCET) and performing such other functions relating to the said test as entrusted to him by the Competent Authority.

(vi) "Engineering, Agriculture and Medical Common Entrance Test" (herein after called EAMCET) means examination conducted by Government agency for assigning ranks on merit to the candidates which will be the basis for admission into Engineering (including Technology/Architecture), Pharmacy, Agriculture, Medical and Dental Courses.

(vii) "Common Entrance Test of Association of Colleges" herein after called EAMCET-AC means the Examination conducted by Association of all Colleges for assigning merit ranking to Candidates which shall be the basis for admission of candidates to the extent of seats provided for the managements of Colleges in the State offering courses in Engineering (including Technology/Architecture), Pharmacy, Agriculture (including Veterinary), Medical (all systems of Medicine including Dental).

(viii) "Committee of Eamcet-AC" means the committee empowered by the Association of Colleges to conduct EAMCET-AC for Engineering (including Technology/Architecture), Pharmacy, Agriculture, Medical and Dental Courses and to prepare the merit list of the candidates as per the marks obtained in the above test for Admission into Management seats in Engineering (including Technology/Architecture), Pharmacy, Agriculture, Medical and Dental Courses, subject to the supervision of Permanent Committee.

(ix) "Association of Colleges" means the Association of Colleges formed for the purpose of conducting Common Entrance Test referred to in (vii) above, and recognized by Andhra Pradesh State Council of Higher Education consisting of Management representatives with one type of colleges offering Medical and allied subjects for which the eligibility criteria is as mentioned in Rule 3(4). (5) and (6) of these rules or the other type of colleges offering Engineering and allied subjects for which the eligibility criteria is as mentioned in rule 3(31 of these rules.

(x) "Convenor Seats" means the seats earmarked from out of the sanctioned Intake of seats in each institution to be filled by the Convenor.

(xi) "Management Seats" means the seats earmarked from out of the sanctioned Intake of seats to be filled by the Management of the Private Un-Aided Engineering (including Technology), Agriculture (including Veterinary), Medical (all systems of Medicine including Dental) Colleges including the Management seats earmarked for concerned Minority candidates in Minority Colleges offering Engineering (including Technology/Architecture), Pharmacy, Agriculture (including Veterinary), Medical (all systems of Medicine including Dental) Courses.

(xii) "Permanent Committee" means the committee constituted in G.O.Ms.No. 91, Higher Education . (EC) Deptt., dated 22nd December, 2003 in compliance with the orders of the Hon'ble Supreme Court to ensure that the EAMCET-AC conducted by the Association of Colleges is fair and transparent.

(xiii) "Qualified Candidate" means the candidate who has appeared for the EAMCET/ EAMCET-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under rule 3.

(xiv) "Qualifying Examination" means the passing of 10=2 Examination Conducted by the Board of Intermediate Education, Andhra Pradesh or its equivalent as laid down under Rule 3.

(xv) "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).

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

(2) Words and Expressions 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 EAMCET/EAMCET-AC. - Candidates satisfying the following requirements shall be eligible to appear for Eamcet/Eamcet-AC.

(1) Candidates should be of Indian Nationality.

(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, 1974 as subsequently amended.

(3) For Engineering, [Bio-Technology] (M.P.C.), Architecture, pharmacy (M.P.C.), B.Tech Dairying, B.Tech (Ag. Engineering) B.Tech (Food, Science and Technology (FSTI/B.Sc. (Commercial Agrl. & Business Mgt. (CA & BM) Courses:

(i) Candidates should have passed or appeared for the final year of Intermediate Examination (10+2 pattern) with Mathematics, Physics and Chemistry as optionals or elated vocational courses in the fields of Engineering and Technology, conducted by the Board of Intermediate Education, Andhra Pradesh along with bridge course or courses conducted by it for candidates enrolled during 2000-2002 and subsequent batches, or any other examination recognised as equivalent thereto by the Board of Intermediate Education, Andhra Pradesh.

[Provided that candidates who have passed or appeared for the final year of Intermediate Examination (10 + 2 pattern) with Biology, Physics and Chemistry as optionals along with the bridge course examination in Mathematics conducted by the Board of Intermediate Education, Andhra Pradesh shall also be eligible for the Bio-Technology course.]

OR

Candidates should have passed or appeared at the final year of the Diploma examination in Engineering/ Architecture conducted by the Andhra Pradesh State Board of Technical Education and Training, or any other examination recognized as equivalent thereto by the Andhra Pradesh State Board of Technical Education and Training.

(ii) (a) In the case of Engineering, Pharmacy and Architecture courses, candidates should have completed 16 years of age by the date of commencement of Admissions or on such other date as may be notified by the Common Entrance Test Committee. There is no upper age limit.

    (b) In the case of B.Tech Dairying, B.Tech (Ag. Engineering), B.Tech (FST) and B.Sc. (CA & BM) offered in Acharya N.G. Ranga Agricultural University, candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limit of 22 years for all the candidates and 25 years in respect of schedule caste and scheduled tribe candidates as on 31st December of the year of Admissions.

(4) For B.Sc. (Ag.)/B.Sc. (Hort.)/B.V.Sc. & A.H./B.F.Sc./B.Tech(FST)/B.Sc. (CA & BM) Courses:

(i) Candidates should have passed or appeared for the final year of Intermediate Examination (10+2 pattern) or any examination recognised as equivalent thereto by the Board of Intermediate Education. Andhra Pradesh with any two/three of the subjects indicated against each course noted below:

With any two of the subjects: -

(a) B.Sc. (Ag.)

(i) Physical Sciences


(ii) Biological or Natural Sciences


(iii) Agriculture


(iv) Vocational Course in Agriculture.

(b) B.Sc. (Hort.)

(i) Physical Sciences


(ii) Biological or Natural Sciences


(iii) Agriculture


(iv) Vocational Course in Agriculture

(c) B.V.Sc. & A.H.

(i) Physical Sciences


(ii) Biological or Natural Sciences


(iii) Vocational Courses in Veterinary Sciences

(d) B.F.Sc.

(i) Physical Sciences


(ii) Biological or Natural Sciences


(iii) Vocational Course in Fishery Sciences

(e) B. Tech (Food Science)

(i) Mathematics


(ii) Physical Sciences


or

(i) Physical Sciences


(ii) Biological or Natural Sciences

(f) B.Sc. (CA & BM)

(i) Mathematics


(ii) Physical Sciences


or


(i) Physical Sciences


(ii) Biological or Natural Sciences

Note. - Irrespective of the subjects taken at the qualifying examination, candidates seeking admission to the above courses should appear for Biology, Physics and Chemistry in EAMCET.

(ii) Candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limited of 22 years for all the candidates and 25 years in respect of scheduled caste and scheduled tribe candidates as on 31st December of the year of Admissions.

(5) For MBBS/BDS/BAMS/BHMS/BNYS Courses:

(i) Candidates should have passed or appeared for the final year of the Intermediate Examination (10+2 pattern) with Physics, Chemistry and Biology as optionals which shall include a practical test in these subjects, OR any examination (10+2 pattern) with Physics, Chemistry and Biology including practical test in each of these subjects, recognised as equivalent to Intermediate by the University or by the Board of Intermediate Education.

(ii) Candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limit of 22 years for all the candidates and 25 years in respect of scheduled caste and scheduled tribe candidates as on 31st December of the year of Admissions.

(6) For B.Pharm, B.Tech (Bio-Technology) (Bi.P.C.) Course:

(i) candidates should have passed or appeared for the final year of the Intermediate Examination (10+2 pattern) with Physics, Chemistry and Biology optionals conducted by the Board of Intermediate Education, Andhra Pradesh or any other examination recognised by the University as equivalent thereto.

(ii) Candidates should have completed 16 years of age by the date of commencement of Admissions or on such other date as may be notified by the CET Committee. There is no upper age limit.

4. Engineering, Agricultural and Medical Common Entrance Test (EAMCET). - (1) The EAMCET shall be conducted by a Convenor, appointed by the competent authority and shall be held on such date and centers as may be specified by State Council in consultation with the EAMCET Committee.

(2) The Convenor of EAMCET shall give a notification in the widely circulated daily News Papers as decided by CET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in rule 3.

(3) The notification, among other things, shall indicate the Cost of application, Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of EAMCET.

(4) The Date of the entrance test as notified above shall not be revised without the prior approval of the Government.

(5) The Medium of EAMCET shall be English and Telugu Languages only. However, candidates opting to write the test in Urdu medium may do so and the centre for the Test will be at Hyderabad only. For the benefit of such candidates facilities for translation shall be provided.

(6) The subjects and Syllabus of EAMCET shall be as prescribed by EAMCET Committee.

(7) The qualifying marks for ranking in the EAMCET shall be 30% of the total marks Provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.

(8) There is no provision for re-totaling, re-valuation or Personal Identification of Response Sheets (Answer Scripts) of the Entrance Test.

(9) Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses 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.

(10) If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman shall be final.

5. Preparation of the Merit List and assigning ranking. - The Convenor of EAMCET shall follow the following rules in preparing the merit list and assigning the ranking. -

(1) The candidate who have secured qualifying marks in EAMCET and candidates belonging to the category of Scheduled Caste and Scheduled Tribe to whom qualifying marks have not been prescribed, shall.....assigned the ranking in the order of the merit on the basis of........... obtained in the EAMCET.

(2) For the preparation of merit list, in case of more than one student scoring the same marks at EAMCET, the tie shall be resolved to decide the relative ranking as follows:

(i) By considering the marks scored in Mathematics/Biology as the case may be at EAMCET.

(ii) If the tie persists marks obtained by a student in Physics - shall be taken into consideration.

(iii) In case of candidates getting equal marks in each of the three subjects they shall be bracketed for purpose of award of ranking and at the time of admissions, the total percentage of marks secured by the candidates in the qualifying examination shall be taken into consideration.

(iv) If the tie still persists the tie will be resolved by taking into account the age of the candidate, giving the older candidate priority.

(3) The following rank lists shall be prepared by the Convenor:

(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 EAMCET.

(ii) 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 EAMCET.

(iii) Minority Community Merit Lists: They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the EAMCET, both State-wide and Region-wise.

(iv) 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

(v) 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.

(4) Every candidate who has been assigned rank in the merit list shall be issued Rank card by the Convenor. The Rank Card, among other things, include the marks obtained in the EAMCET and the rank assigned in the State-wide merit, Region-wise merit. Community-wise merit etc.

6. Constitution of EAMCET Committee. - The competent authority shall constitute the EAMCET 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 EAMCET.

(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, A.P. or his nominee not below the rank of Joint Director.

(4) The Director, Medical Education, A.P. or his nominee not below the rank of a Joint Director.

(5) Representative of High Education Department in Government dealing with Technical Education, not below the rank of Deputy Secretary.

(6) One representative of Andhra Pradesh State Council of Higher Education nominated by the competent authority.

(7) Convenor of the Entrance Test of the proceeding year.

(8) Convenor, who should be the rank of a Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the EAMCET Committee.

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

(10) Director, Telugu Akademi.

7. Functions of the EAMCET Committee. - The EAMCET Committee shall take decisions on the following issues relating to the EAMCET:

(1) Cost of the application and fee to be collected from the candidates of EAMCET.

(2) Norms for the payment of remuneration for different items/ services undertaken in connection with EAMCET work.

(3) Date of announcement of results.

(4) Such other issues as may be referred by the Chairman of the Committee and Competent Authority.

8. Functions of the Chairman of the EAMCET Committee. - Chairman of the Committee:

(1) 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.

(2) shall appoint paper setters, moderators for the EAMCET and decide upon the printing press or presses where the confidential material of the Test shall be printed.

(3) may appoint a competent officer to assist the Convenor.

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

(1) The printing of application form of EAMCET.

(2) Issuing the notification inviting application for the Entrance Test.

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

(4) Appointment of Co-ordinators/Chief Superintendents/Observers of various Test Centers.

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

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

(7) payment of remuneration for various items/services utilized for the purpose of EAMCET.

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

(9) Preparation of Key answers through a committee consisting of Professors of Universities, Teachers of Under Graduate Colleges and Teachers of Intermediate Colleges in consultation with the Chairperson.

(10) Publication of results and dispatch of Rank Cards to the qualified candidates.

(11) Such other duties as entrusted by the chairman.

10. Funds for the Conduct of the EAMCET. - (1) The amounts that are 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.

(2) The Convenor of EAMCET shall draw advances from the Andhra Pradesh State Council of Higher Education. Necessary expenditure for items/ services connected with the EAMCET and submit for audit to the Local Fund Audit and report thereof be submitted to the Andhra Pradesh State Council of Higher Education.

11. Engineering, Agricultural and Medical Common Entrance Test-Conducted by Association of Colleges (EAMCET-AC). - (a) Association of Colleges - Formation and its Functions:

(1) There may be Separate Association of colleges recognized by APSCHE representing the two types of Professional Colleges as defined in Rule (2)(ixl of these Rules to conduct EAMCET-AC.

(2) The Secretary of Association of Colleges formed for each type of Colleges as in (1) above shall intimate its formation, rules and bye-laws and the names of the office bearers, before a stipulated date, to the competent authority and Chairman of Permanent Committee.

(3) The Competent Authority shall issue notification, inviting options from the Managements of all Professional Colleges for admitting their students either through EAMCET or EAMCET-AC.

(4) The option of choosing, between either of EAMCET or EAMCET-AC shall be exercised by the Managements of the colleges and shall be intimated before a stipulated date to the Competent Authority and the Permanent Committee. In case failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the Management Seats only on the basis of the rank at Eamcet.

(b) Constitution of Committee of EAMCET-AC. - The Committee of EAMCET-AC shall be constituted by the Association of Colleges with eminent members academicians representing all the disciplines included for the tests. A member of this committee shall be appointed as Convnor of the Committee of Eamcet-AC to discharge functions as assigned by the Committee of EAMCET-AC.

12. Functions of Committee of Eamcet-AC. - (1) EAMCET-AC shall be conducted in a fair and transparent manner subject to supervision of the permanent committee and it shall submit the proposed question papers, the names of the paper setter and examiners and the method adopted to ensure papers are not leaked, whenever such information is called for by the Permanent Committee.

(2) The committee of EAMCET-AC shall preserve the question paper and the answer papers for the period as indicated by the Permanent Committee.

(3) The records of an Institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least, 25 years shall be examined by the Permanent Committee and the Committee may permit such an Institute to adopt its own admission procedure.

(4) After holding EAMCET-AC and declaration of Results of Eamcet-AC, each member college of Association of Colleges shall immediately display the merit lists on the Notice Board of all colleges which have chosen to admit Students on the basis of rank obtained at EAMCET-AC.

(5) Committee of EAMCET-AC shall also communicate a copy of the merit list forthwith to the Competent Authority and the permanent Committee.

(6) Committee of EAMCET-AC shall follow the same guidelines as prescribed in Rule 4 of these rules for conduct of test, minimum qualifying marks etc. for declaration of results and assigning Merit Ranks.

(7) Preparation of the Merit List and assigning ranking:

The Committee of EAMCET-AC shall follow the following rules in preparing the merit list and assigning the ranking:

(a) The candidates who have secured qualifying marks in EAMCET-AC and candidates belonging to the category shall be assigned the ranking in the order of the merit on the basis of marks obtained in the EAMCET-AC.

(b) For the preparation of merit list, in case of more than one student scoring the same marks at EAMCET-AC, the tie shall be resolved to decide the relative ranking as follows:

(i) By considering the marks scored in mathematics/Biology as the case may be at EAMCET-AC.

(ii) If the tie persists marks obtained by a student in Physics-shall be taken into consideration.

(iii) In case of candidates getting equal marks in each of the three subjects they shall be bracketed for purpose of award of ranking and at the time of admissions, the total percentage of marks secured by the candidates in the qualifying examination shall be taken into consideration.

(iv) If the tie still persists the tie will be resolved by taking into account the age of the candidate, giving the older candidate priority.

(c) The following rank lists shall be prepared by the committee of EAMCET-AC:

(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 EAMCET-AC.

(ii) 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 EAMCET-AC.

(iii) Minority Community Merit Lists: They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the EAMCET-AC, both State-wise and Region-wise.

(iv) 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

(v) 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-wise and Region-wise.

(d) Every Candidate who has been assigned rank in the merit list shall be issued rank Card by the Convenor. The Rank Card, among other things, include the marks obtained in the EAMCET-AC and the rank assigned in the State-wide merit, Region-wise merit. Community-wise merit etc.

13. Funds for the conduct of EAMCET-AC. - The amounts that are collected from the candidates towards cost of application and examination fee shall be utilised to meet expenditure for items / services connected with the EAMCET-AC. Accounts shall be subjected to audit and report thereof shall be submitted to the Competent Authority.

14. Special Direction from the Government. - (i) In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of EAMCET as scheduled the Government may for the reasons to be recorded in writing direct the conduct of a re-examination of the EAMCET-EAMCET-AC. In such a event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the EAMCET re-examination by appointing/nominating such functionaries or committees as considered necessary, without collecting any fees for such re-examination.

(ii) In respect of EAMCET-AC, the Permanent Committee constituted in G.O.Ms.No. 91, Higher Education (EC) Department, dated 22nd December, 2003, may issue necessary directions to the Committee of EAMCET-AC to conduct reexamination for the reasons to be recorded in writing without collecting any/fee for such re-examination.

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