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Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

Published vide Notification No. G.O. Ms. No. 52, Higher Education (UE.2), dated 20.06.2007

Last Updated 15th October, 2019 [ap410]

(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) "Admission and Fee Regulatory Committee", here in after called as AFRC means the Committee constituted by the Government for regulating the admissions and fixation of fees to be charged from candidates seeking admission into Private Un-Aided Minority and Non-Minority Professional Institutions.

(iii) "Association of colleges" means the Association of private Unaided Law Colleges formed for the purpose of conducting Law Common Entrance Test referred to in clause (xi) below and recognized by the Andhra Pradesh State Council of Higher Education consisting of representatives of Management of the Private Unaided Law Colleges offering Post Graduate Law courses for which the eligibility criteria is as mentioned in Rule 3.

(iv) "Chairperson" 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 Post Graduate Law Common Entrance Test (PGLCET) held by the State agency. He/she shall also be the Chairperson of the Post Graduate Law Common Entrance Test Committee.

(v) "Committee of PGLCET" means the committee empowered to discharge the functions as specified in these rules relating to the conduct of common Entrance Test for admission into Post Graduate Law courses.

(vi) "Committee of PGLCET-AC" means the committee empowered by the Association of Private Un-Aided colleges to conduct Post Graduate Law Common Entrance Test for Association of Colleges (PGLCET-AC) for admission into Post Graduate Law Courses and to prepare the merit lists of candidates as per the marks obtained in the above test.

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

(viii) "Convenor" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairperson for conducting the Post Graduate Law Common Entrance Test and performing such other functions relating to the said test as entrusted to him by the Competent Authority.

(ix) "Government" means the "State Government of Andhra Pradesh".

(x) "Post Graduate Law Courses Common Entrance Test" (here in after called PGLCET) means Test conducted for assigning ranks by merit to the candidates which will be the basis for admission into Post Graduate Law Courses.

(xi) "Post Graduate Law Courses Common Entrance Test of Association of colleges" herein after called (PGLCET-AC) means the Test conducted by Association of Private Un-Aided colleges for assigning merit ranking to candidates which shall be the basis for admission of candidates in to the said colleges in the State offering Post Graduate Law Courses.

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

(xiii) "Qualified Examination" means the examination of the minimum qualification prescribed for appearance or passing with requisite percentage of which entitles one to seek admission into relevant courses as laid down under Rule 3.

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

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

(1) The candidate should be of Indian Nationality

(2) The candidate should satisfy local'/ 'non-local' status requirements as laid down in the A.P. Educational Institutions (Regulation of Admission) Order, 1974, as subsequently amended.

(3) The candidate should have passed or appeared in the 30-year /5/-year LLB / BL Degree awarded by any university. However, the candidate should pass the qualifying examination by the date of commencement of admission into PG Law courses.

(ii) The Convener of PGLCET shall give a notification in the popular daily News Papers calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.

(iii) The notification, among order things, shall indicate the Cost of application, Entrance Test Fee, the last date for receipt of the duly filed in applications and the date of conduct of PGLCET.

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

(v) The Medium of PGLCET shall be [English Language].

(vi) The subjects and syllabus of PGLCET shall be as prescribed by the PGLCET Committee.

(vii) The Minimum qualifying marks for ranking in the PGLCET shall be 25% of the total marks provided. There shall be no minimum qualifying marks for the candidates belonging to the category of Schedule castes and Scheduled Tribes for ranking".

(viii) There shall be no re-totalling, revaluation or Personal identification of Response Sheets (Answer Scripts) of the Entrance Test.

(ix) Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into Law Courses unless the candidate satisfies the requirement of eligibility and other criteria laid down in these Rules, Rules of the Bar Council of India, the Rules of the University concerned and the rules for admission that shall be issued separately.

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

(i) The candidate who have secured qualifying marks in PGLCET and candidates belonging to the category of Scheduled Castes and Scheduled Tribes, to whom qualifying marks have not been prescribed, shall be assigned the rank in the order of the merit on the basis of marks obtained in the PGLCET.

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

(a) By considering the marks secured in Part-C of PGLCET and if the tie still persists marks obtained in Part-B in PGLCET shall be taken into consideration.

(b) If the tie persists they may be bracketed together for the purpose of ranking and seniority in age may be considered at the time of admission.

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

(a) Statewide Common Merit List: The list shall include the candidates, based on the marks obtained in the PGLCET irrespective of whether one belongs to any category of reservation quota.

(b) Region-wise Common Merit List: The list includes the candidates based on the marks obtained in the PGLCET belonging to the particular local area irrespective of whether one belongs to any category of reservation quota.

(c) Minority Community Merit Lists:-This include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the PGLCET, both State wide and Local Area-wise.

(d) 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 Local Area-wise; and

(e) 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 Local Area-wise

(iv) 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, shall include the marks obtained in the PGLCET and the rank assigned in the state wide merit, Local Area wise merit etc.

(i) Chairperson, who shall be the Vice - Chancellor of any University nominated by the competent authority for each academic year for the purpose of conducting PGLCET.

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

(iii) Representative of Higher Education Department in Government not below the rank of Deputy Secretary dealing with the subject.

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

(v) Convener of the PGLCET of the preceding year.

(vi) Convener, who shall be of the rank of a Professor of the University concerned to be appointed by the Competent Authority in consultation with Chairperson of the Committee of PGLCET.

(vii) One Principal of a Private Law College, which opts to be governed by the PGLCET, to be nominated by the Competent Authority for each academic year by turn.

(i) Cost of the application and Registration fee to be collected from the candidates of PGLCET.

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

(iii) Tentative date of announcement of results

(iv) Pattern of test paper, duration of the Test, syllabus content, marks assigned to each paper etc.,

(v) Such other issues as may be referred by the Chairperson of the committee and Competent Authority.

(i) Shall preside over all the meetings of the Committee and in his/her absence he/she may nominate one of the members of the Committee to preside over the meetings.

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

(i) The printing of application form of PGLCET.

(ii) Issuing the notification inviting application for the Entrance Test (iiii) Sale of application forms and issue of Hall-Tickets

(iv) Appointment of Coordinators/Chief Superintendents/General or Special Observers of various Test Centers.

(v) Confidential work of evaluating Answer scripts

(vi) Appointment of Members of confidential team for assisting computer/electronic process in valuation of answer scripts and other confidential works.

(vii) Payment of remuneration for various items/services utilized for the purpose of PGLCET.

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

(ix) Preparation of key answers through a Committee consisting of Professors of Universities in consultation with the Chairperson.

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

(xi) Such other duties as entrusted by the Chairperson or Competent Authority.

(ii) The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education, Hyderabad to incur necessary expenditure for items/services connected with the PGLCET and submit for audit to the Local fund Audit and report thereof shall be submitted to the Andhra Pradesh State Council of Higher Education.

(i) There may be an association of Private Unaided colleges recognized by A.P. State Council of Higher Education, Hyderabad as defined in Clause (iii) of Rule 2 of these Rules to conduct PGLCET - AC.

(ii) The Secretary(s) of Association (s) of colleges formed, as in clause (i) above, shall intimate their formation, rules and bye laws and names of Office Bearers and member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s) who submit the above particulars and documents before the stipulated date.

(iii) Irrespective of the number of Association(s) recognized under clause (ii) above, they can conduct only one PGLCET - AC for Post Graduate Law courses. The Admission and Fee Regulatory Committee shall issue notification, inviting options from the Management of all the Professional Colleges, for admitting their students either through PGLCET or PGLCET-AC.

(iv) The option of choosing, between of either PGLCET or PGLCET-AC shall be exercised by the Managements of the colleges and shall be intimated in writing before a stipulated date to the Competent Authority and the AFRC. 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 on the basis of the rank at PGLCET conducted by the Convener.

(b) Constitution of Committee of PGLCET - AC. - The Committee of PGLCET - AC shall be constituted by the Association of Private Unaided Law colleges with eminent members and academicians representing all the disciplines included for the test. A member of this Committee shall be appointed as Convenor of the Committee of PGLCET-AC to discharge the functions as assigned by the Committee of PGLCET-AC.

(c) Functions of Committee of PGLCET-AC. - (i) PGLCET-AC shall be conducted in fair, transparent and Non expletive manner subject to supervision of the AFRC 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 Admission and Fee Regulatory Committee.

(ii) The committee of PGLCET - AC shall preserve the question paper and the answer papers for the period as indicated by the Admission and Fee Regulatory 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 AFRC and permit such an institute to adopt its own admission procedure.

(iv) After holding PGLCET - AC and declaration of Results of PGLCET-AC, each member college of the 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 Post Graduate Law Common Entrance Test-AC concerned.

(v) The Committee of PGLCET-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Admission and Fee Regulatory Committee.

(vi) The Committee of PGLCET-AC shall follow the same guidelines as prescribed in Rule 3 and 4 of these rules for eligibility criteria, conduct of Test, minimum qualifying marks in the test, declaration of results, assigning Merit Ranks etc.

(vii) Preparation of merit list and assigning Rank;

(d) Funds for the conduct of PGLCET - AC. - The amounts that are collected from the candidates towards cost of application and examination fee shall be utilised to meet the expenditure for items/services connected with the PGLCET - AC. Accounts shall be subjected to audit and report thereof shall be submitted to the Admission and Fee Regulatory Committee.

(ii) In respect of PGLCET-AC, the AFRC may issue necessary directions to the committees of PGLCET - AC to conduct re-examination for the reasons to be recorded in writing without collecting any fee for such reexamination.