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Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004

Published vide Notification No. G.O. Ms. No. 24, Education (E.C), dated 18.3.2004

Last Updated 26th October, 2019 [ap337]

(1) For lateral admission through Common Entrance Test into 2nd year regular B.E. and B.Tech Courses in All India Council for Technical Education approved Un-Aided Private Professional institutions (Minority and non-Minority).

(2) For admission through Common Entrance Test into 1st year Regular B.E. and B.Tec. Courses in University Engineering Colleges for the seats specifically earmarked for Diploma holders.

(3) For lateral admission through Common Entrance Test into 2nd year Regular B.Pharmacy Courses in both University and private un-Aided professional/institutions (Minority and Non-Minority) approved by Pharmacy Council of India.

(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) "Association of Colleges" means the Association of Private Un-Aided Professional Colleges formed for the purpose of conducting Engineering Common Entrance Test referred to in sub-rule (x) and recognised by Andhra Pradesh State Council of Higher Education consisting of Management representatives.]

(iii) "Chairman" means the Vice-Chancellor of any University in the State nominated by the Competent Authority for each academic year for conducting and discharging the functions as specified relating to Under Graduate Engineering, Pharmacy Courses through Engineering Common Entrance Test for Diploma Holders.

(iv) "Committee of ECET-FDH" means the committee empowered to conduct (ECET-FDH) and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling admission into Convener Seats and Management Seats in the Colleges which agree to make admission based on ranking in ECET-FDH into Under Graduate Engineering and Pharmacy Courses.

[(v) "Committee of ECET-FDH-AC" means the committee empowered by the Association of Private Un-Aided Professional Colleges to conduct ECET-FDH-AC for admission of Diploma Holders into 2nd year of Engineering and Pharmacy Courses and to prepare the merit lists of the candidates as per the marks obtained in the above test for admission in Engineering and Pharmacy Courses, subject to the supervision of the permanent committee.]

(vi) "Competent authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.

(vii) "Convener" 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.

[(viii) "Convener Seats" means the seats in an institution to be filled by the Convener.]

(ix) "Engineering Common Entrance test for Diploma Holders" (herein after called ECET-FDH) means examination conducted for assigning ranks on merit to the candidates which will be the basis for admission into B.E., B.Tech and B.Pharm Courses in All India Council for Technical Education/ Pharmacy Council of India approved institutions for Diploma Holders.

[(x) "Engineering Common Entrance test for Diploma Holders conducted by Association of Colleges" (herein after called ECET-FDH-AC), means examination conducted by Association of Private Un-Aided Colleges for assigning rank to merit candidates which shall be the basis for admission of candidates to the said colleges in the State for filling up seats approved for Diploma Holders by the All India Council for Technical education/Pharmacy Council of India in their 2nd year B.E/B.Tech/B. Pharmacy courses.]

[(xi) "Management Seats" means the seats to be filled by the Management of the Private Un-Aided Colleges for offering Courses under lateral entry 2nd year B.E./B.Tech./B. Pharmacy for Diploma Holders.]

(xii) "Permanent Committee" means the committee constituted by the Government to ensure that the ECET-FDH-AC conducted by the Association of Colleges is fair and transparent.

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

(xiv) "Qualifying Examination" means the examination of the minimum qualification prescribed, appearance or passing of which entitles one to seek entry' into the relevant courses 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.

(i) Candidates should be of India Nationality.

(ii) 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, 1974assubsequentlyamended.

(iii) Candidates should have obtained a Diploma in Engineering and Technology/Pharmacy 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 and B.Pharmacy courses into the Courses corresponding to the Diplomas as given in the Annexure to this order.

(iv) Candidates who are pursuing a Diploma course under sandwich pattern shall be eligible for entry into the relevant B.E., B.Tech and B.Pharmacy courses provided they have completed the practical training for the sandwich course before close of Counselling for entry into the relevant course.

[(v) Candidates should have passed the 3 year B.Sc. Degree examination with mathematics as one of the subjects in the group combination from a recognized University in the State or its equivalent for entry into relevant courses.]

(ii) (a) The Convener of ECET-FDH shall give a notification in the widely circulated daily News Papers as decided by the 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 cost of application fee payable, entrance test fee payable, the last date for receipt 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.

(iii) The syllabus for the Entrance test shall be as specified by the committee of ECET-FDH from time to time.

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

(v) 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.

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

(vii) Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry 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.

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

(ix) The Entrance Test Fee, to be collected from the students desirous of appearing for Entrance test shall be as prescribed by the Entrance Test Committee from time to time.

(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:

(b) The candidate seeking entry in any particular course shall have to appear in Mathematics, Physics and Chemistry and the relevant Engineering papers.

(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 subjects studied in Diploma in Pharmacy.

[(iii) For B.Sc students “the common Entrance Test” shall be for 20 marks based on the subjects studied in the 3 year Degree programme with the maximum marks allotted as below:

(i) The candidates who have secured qualifying marks in the Entrance Test and the candidates belonging to the Scheduled Caste and Scheduled Tribe communities to whom qualifying marks have not been prescribed, shall be assigned the rank in the order of merit on the basis of the aggregate marks obtained. An integrated rank taking all branches of Engineering/ Technology into consideration shall also be generated.

(ii) In case of a 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 the order shall be taken into account to decide relative rank. In case of Pharmacy, marks obtained in qualifying examination shall be taken into account to resolve the tie.

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

(iv) The following rank lists shall be prepared by the Convener separately for Engineering and Pharmacy.

(a) 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.

(b) Integrated Merit List for entry into IT and other relevant Courses.

(c) 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.

(d) 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 ECET-FDH, both State wide and Region-wise.

(e) Community-wise Merit Lists: - There shall be separate. Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Back-ward classes Communities, both as State-wide and Region-wise: and.

(f) Merit list for other categories of reservation: 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.

(v) 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, Integrated Rank, Community-wise merit etc.,

(i) 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.

(ii) One representative of each of the University to be nominated by the competent authority in consultation with the Vice-Chancellor Concerned.

(iii) The Commissioner and Director of Technical Education A.P. or his nominee not below the rank of Joint Director.

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

(v) A senior Officer of Education Department not below the rank of Deputy Secretary who deals with the subject.

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

(vii) 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.

(viii) One Principal, of a Private Engineering/ Pharmacy College to be nominated by the competent authority for each academic year by turn.

(ix) Secretary, State Board of Technical Education and Training, Government of A.P.Hyderabad.

(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 Registration 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.

(i) shall preside over all the meetings of the committee 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 Test shall be printed.

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

(i) The printing of application form 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 Co-ordinators, Chief Superintendents and Observers of various Test Centers.

(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 audited 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.

(ii) The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education necessary 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.

(i) There shall be an association of [Private Un-Aided Professional Colleges] recognised by Andhra Pradesh State Council of Higher Education as defined in clause (ii) of Rule 2(1) of these Rules to conduct ECET-FDH-AC.

(ii) The Secretary of Association of [Private Un-Aided Professional Colleges] formed as in (i) 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.

(iii) The competent authority shall communicate, inviting options from the Managements of all [Private Un-Aided Professional Colleges] for admitting their students either through ECET-FDH or ECET-FDH-AC.

(iv) The option of choosing, between ECET-FDH or ECET-FDH-AC shall be exercised by the Managements of the [Private Un-Aided Professional Colleges] to fill Management seats and shall be intimated in writing before a stipulated date to the Competent Authority and the permanent committee. In case of 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 ECET-FDH conducted by the Convener, in which case the convener for admission will approve the above admissions.

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

(iii) 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 may permit such an Institute to adopt its own admission procedure.

(iv) After holding ECET-FDH-AC and declaration of Results of ECET-FDH-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 ECET-FDH-AC.

(v) Committee of ECET-FDH-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Permanent Committee.

(vi) Committee of ECET-FDH-AC shall follow the same guidelines as prescribed in Rules 4, 5 and 6 of these Rules for conduct of test, minimum qualifying mark etc., for declaration of results and assigning merit ranks. [Except preparing the list as per clause (f) of sub-rule (iv) of Rule 6.]

(vii) Preparation of the Merit List and assigning rank:

(ii) In respect of ECET-FDH-AC, the permanent committee constituted, may issue necessary directions to the committee of ECET-FDH-AC to conduct re-examination for the reasons to be recorded in writing without collecting any fees for such reexamination.

(iii) If the Permanent Committee is of the opinion that the conduct of the ECET(FDH)-AC including the procedure adopted is not fair or transparent or non-exploitative, it may, after giving opportunity to the concerned, recommend to the competent authority to step in to take appropriate steps to conduct re-examination. In such an event the Association of Colleges shall reimburse the expenditure incurred in that regard as directed by competent authority.]

(Sub rule (iii) of Rule 3)

Note. - 1. For admission into Degree programme in Information Technology, first preference will be given to candidates who have obtained the Diploma in Information Technology. Any seats still vacant shall be filled with candidates who have obtained their Diploma in any branch of Engineering/Technology on the basis of their integrated merit ranking.

2. For admission into Degree programme in Textile Technology, candidates who have obtained their Diploma in Textile Technology (Design and Manufacturing) and Textile Technology (Knitting) must necessarily have completed their Intermediate or equivalent with Mathematics, Physics and Chemistry as compulsory subjects.

3. For admission into Degree programme in Bio-Technology, first preference will be given to candidates who have obtained the Diploma in Bio-technology. Any seats still vacant shall be filled with candidates who have obtained their Diploma in Pharmacy or Chemical Engineering in the ratio of 1:1 respectively.

4. Diploma of Special Diploma course in Industrial Electronics and Instrumentation Engineering/Diploma Holders in Electronics and Instrumentation Engineering have to appear for ECET-FDH Examination in Electronics and Instrumentation Engineering only (EIE) for admission into Instrumentation Engineering (IE)/Electronics and Instrumentation Engineering (EIE)/Applied Electronics and Instrumentation Engineering/ Instrumentation Control Engineering courses.

[5. For admission into Degree programme in Computer Science and engineering first preference will be given to candidates who have obtained Diploma in Computer Science Engineering. Any seats still vacant shall be filled with candidates who have obtained Diploma in any branch of Engineering/Technology on the basis of their Integrated merit ranking.]