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

Andhra Pradesh Engineering Common Entrance Test for Diploma and B.Sc. Degree Holders (ECET/ECET-AC) for Admission into second year Under Graduate Courses in Engineering/ Pharmacy Rules, 2008

Published vide Notification No. G.O.Ms.No. 57, High Education (E.C.2), dated 12.5.2008

Last Updated 29th August, 2019 [ap441]

G.O.Ms.No. 57. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983) and in super cession of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for Admission into B.E., B.Tech.and B.Pharmacy courses Rules, 2004 issued in G.O.Ms.No. 24, Education (EC) Department, dated 18th March, 2004 and as amended subsequently, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Engineering Common Entrance Test.

(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 BE and B.Tech Courses in University Engineering Colleges for the seats specifically earmarked for Diploma and B.Sc Degree 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.

1. Shot title, applicability and Commencement. - (i) these rules may be called the "Andhra Pradesh Engineering Common Entrance Test for Diploma and B.Sc. Degree Holders (ECET/ECET-AC) for Admission into second year Under Graduate Courses in Engineering/ Pharmacy Rules, 2008.

(ii) They shall apply to all Engineering/ Pharmacy courses for Admission into regular B.E., B.Tech and B.Pharm Courses in All India Council for Technical Education/Pharmacy Council of India approved institutions.

(iii) they shall come into force with immediate effect.

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

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

(b) "Admission and Fee Regulatory Committee" hereinafter call 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 Unaided Minority and Non-Minority Professional Institutions.

(c) "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 clause (J) and recognized by the Andhra Pradesh State Council of Higher Education consisting of Management representatives.

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

(e) "Committee of ECET" means the committee empowered to discharge functions as specified in these rules relating to the conduct of Common Entrance Test for Admissions into Engineering and Pharmacy courses.

(f) "Committee of ECET-AC" means the Committee empowered by the Association of private Un-Aided professional Colleges to conduct ECET-AC for Admission of Diploma and Degree 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 into Engineering and Pharmacy Courses, subject to the supervision of the AFRC.

(g) "Competent Authority" means the Chairman of the Andhra Pradesh State Council of High Education.

(h) "Convener" means the authority/ officer appointed by the Competent Authority in consultation with Chairman for conducting the Engineering Common Entrance Test for Diploma and Degree Holders and for performing such other functions relating to the said Test as entrusted to him by the Competent Authority.

(i) "Engineering Common Entrance Test for Diploma and B.Sc. Degree Holders" (hereinafter called ECET) means the examination conducted for assigning ranks on merit to the candidates which shall 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 and Degree Holders.

(j) "Engineering Common Entrance test for Diploma and B.Sc. Degree Holders Conducted by Association of Colleges" (hereinafter called as ECET-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 and Degree Holders by the All India Council for Technical Education/Pharmacy Council of India in their 2nd year B.E/B.Tech/ B.Pharmacy courses:

(k) Government "Means the State Government of Andhra Pradesh".

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

(m) "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.

(n) "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).

(o) "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 Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).

3. Eligibility Criteria for appearing the ECET/ECET-AC. - The Candidates satisfying the following requirements shall be eligible to appear for ECET / ECET-AC.

(i) They should be of Indian Nationality.

(ii) They 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.

(iii) They 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 recognized 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) They 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 as given in the annexure to this order.

(v) 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.

4. Engineering Common Entrance test (ECET). - (i) The ECET shall be conducted by the Convener, and shall be held on such date and centers as may be specified by the ECET Committee.

(ii) (a) The Convener of ECET shall give a notification in the widely circulated daily News Papers, a decided by the Committee of ECET 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 from time to time.

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

(v) The qualifying marks in the Entrance Test for general category of candidates shall be 25% 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-totalling 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.

(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.

5. Subjects for Common Entrance Test. - There shall be separate Test papers for the candidates from the Diploma in Engineering, B.Sc. Degree and Diploma in Pharmacy streams as given below:

I Engineering Diploma Holders stream

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

(i)

Mathematics -

50 Marks

(ii)

Physics -

25 Marks

(iii)

Chemistry -

25 Marks

(iv)

Relevant Engineering branch -

100 Marks

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

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

II B.Sc. Degree Holders Stream. - Form B.Sc. candidates the Common Entrance Test shall be for 200 marks with the maximum marks allotted as below:

(i)

Mathematics -

100 Marks

(ii)

Analytical ability-

50 Marks

(iii)

Communicative English -

50 Marks

III Pharmacy Diploma Holders Stream. - For Pharmacy the Common Entrance Test shall be for 200 marks based on the subjects studied in diploma in Pharmacy.

6. Preparation of the Merit List and Assigning ranks in ECET. - The Convener shall observe the following rules in preparing the merit list and Assigning the rank separately for Engineering and Pharmacy.

(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 no minimum qualifying marks have been prescribed, shall be taken into consideration.

(ii) All the candidates shall be assigned ranks in the order of merit on the basis of their aggregate marks secured in the ECET/ECET-AC. There shall be three separate rank lists for the Engineering Diploma Holder, B.Sc. Degree Holder and Pharmacy Diploma Holder streams of ECET/ECET-AC. An integrated rank list taking all the branches of Engineering/Technology into consideration, shall also be prepared.

(iii) For Diploma students, in case of a tie inter-se in the Aggregate marks, the marks obtained in the Engineering Paper and in case of a further tie, marks obtained in Mathematics, Physics and Chemistry, in that order, shall be taken into account to decide relative ranks. In case of Pharmacy students, the marks obtained in the qualifying examination shall be taken into account to resolve the tie. In the case of B.Sc. Graduates the marks obtained in Mathematics in the Test, and in case of further tie, aggregate marks obtained in the qualifying examination shall be taken into account to resolve the tie.

(iv) In the case the tie among some candidates is still not resolved even after following the procedure outlined in clause (iii) above, they shall be bracketed for the purpose of award of rank and at the time of admission, age shall be taken into consideration for determining the relative rank among them and the older candidates shall be given preference.

(v) 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/ECET-AC.

(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 quoto or not basing on the marks obtained in the ECET/ ECET-AC.

(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/ ECET-AC, 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 Bank-ward classes Communities, both as State-wise and Region-wise; and (0 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.

(vi) 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 EXET/ECET-AC and the rank assigned in the state wide merit, region-wise merit. Integrated Rank, Community-wise merit etc.,

7. Constitution of ECET Committee. - The competent authority shall constitute the ECET committee to deal with the matters connected with the test. The Composition of the Committee shall consist of the following:-

(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.

(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. on 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 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, Govt., of A.P. Hyderabad.

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

(i) pattern of Question papers.

(ii) Duration of the test.

(iii) Weight age 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.

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

(ix) Date of announcement of results.

(x) Such other Issues as may be referred by the chairman of the committee and competent authority.

9. Functions of the Chairman of the ECET Committee. - Chairman of the Committee

(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 EXET 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.

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

(i) The printing of application form of ECET.

(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 utilized for the purpose of ECET.

(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.

11. Funds for the conduct of the ECET. - (i) 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.

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

12. Engineering Common Entrance Test for Diploma Holders - Conducted by Association of Colleges - ECET-AC. - (a) Association of Colleges Formation and its Functions:

(i) The re-shall an Association of Private Un-Aided Professional colleges recognized by Andhra Pradesh State Council of Higher Education as defined in clause (e) of sub-rule (1) of rule 2 of these Rules to conduct ECET-AC.

(ii) The Secretary(s) of Association(s) Colleges formed as in clause (i) above shall intimate their formation, rules and bye-laws and the names of the officer 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 recognized under clause (ii) above, they can conduct only one ECET-AC for Engineering courses and another for Pharmacy courses the AFRC shall issue notification, inviting options from the Managements of all the Professional Colleges for admitting their students either through ECET of ECET-AC.

(iv) The option of choosing, between ECET or ECET-AC shall be exercised by the Managements of the Private Un-aided Professional 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 its option it shall be construed that it shall admit the candidates into its college on the basis of the rank at ECET conducted by the Convener, in which case the Convener for admission will approve the above admissions.

13. Constitution of Committee of ECET-AC. - The Committee of ECET-AC shall be constituted by the Association of Un-Aided Private Professional Colleges with eminent members and academicians representing all the disciplines included for the test. A member of this committee shall be appointed as Convener of the Committee of ECET-AC to discharge functions as assigned by the Committee of ECET-AC.

14. Functions of Committee of ECET-AC. - (i) ECET-AC shall be conducted in a fair and transparent 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 Permanent Committee.

(ii) The Committee of ECET-AC shall Preserve the question paper and the answer papers for the period as indicated by the AFRC.

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

(iv) After Holding ECET-AC and declaration of Results of ECET-AC, each member college of Association of Colleges shall immediately display the merit lists on the notice Board of all College which have chosen to admit Students on the basis of rank obtained at ECET-AC.

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

(vi) Committee of ECET-AC shall follow the same guidelines as prescribed in Rules 4, 5 and 6 for conduct of test, minimum qualifying mark etc., for declaration of results and assigning merit ranks.

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

The committee of ECET-AC shall follow the guidelines prescribed in Rule 6 In preparing the merit list and assigning the rank, tie break in case of more than one candidate scoring the same marks at ECET-AC, preparation of Rank lists and issuing of Rank Cards.

15. Funds for the conduct of ECET-AC. - The amounts that are collected from the candidates towards cost of application and examination fee shall be utilized to meet the expenditure for items/services connected with the ECET-AC. Accounts shall be subjected to audit and report thereof shall be submitted to the competent authority and AFRC.

16. Special Direction from the Government. - In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of ECET as scheduled, the Government may, for reasons to be recorded in writing, direct to conduct of a re-examination of the ECET. In such an event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the ECET re-examination to be conducted by appointing/nominating such functionaries or Committees as considered necessary, without levying any extra charge from the candidates for this purpose.

Annexure

(See Sub-Rules (iii) and (iv) of Rule 3)

Sl.No

Name of the Degree course offered in Engineering Colleges

Corresponding Diploma course eligible for admission

Engineering subject in which the candidate has to appear for ECET/ECET-AC examination to be considered for admission into relevant degree programme(s) as in column (2)

1

2

3

4

1.

Civil Engineering(CE)

1. Diploma in Civil Engineering

Civil Engg.

2.

Civil Environment Egg.

2. Diploma in Construction Tech.


3.

Mechanical Engineering (ME)

1. Diploma in Mechanical Engg.


4.

Production Engineering (PE)

2. Diploma in Mechanical (SW)-


5.

Industrial Production Engg

3. Diploma in Packaging Tech.


6.

(IPE)

4. Diploma in Printing. Tech


7.

Mechanical, Production and Industrial Engg (MPIE) Mechanical and Marine Engg.

5. Diploma in Jewellery Design and Manufacturing


8.

(MMC)

6. Diploma In Foot Wear Technology

Mechanical Engineering

9.

Aircraft Maintenance Engg. Mechanical Engineering (Mechatronics)



10.

Automobile Engineering

7. Diploma in Automobile Engg.


11.

12. Instrumentation Engg. (IE)

1. Diploma in Applied Electronics and Instrumentation.


13.

Instrumentation Engg. (EIE)

2. Special Diploma in Industrial Electronics and Instrumentation Engg.

Electronics and Instrumentation Engineering

14.

Applied Electronics and Instrumentation Engg. Instrumentation and Control Engg.

3. Diploma in Electronics and Instrumentation Engg.


15.

Electrical and Electronics Engg. (EEE)

1. Diploma in Electrical Electrical and Electronic

Electronics Engineering Engg.

16.

Electronics and Communication Engg.

1. Diploma in Electronics and Communication Engg


17.

(ECE) Electronics & Control



18.

Systems Engg. Electronics and Telematics

2. Diploma in Electronics and Instrumentation Engg.




3. Diploma in Applied Electronics and Instrumentation




4. Special Diploma in Electronics in Communication Engg.




5. Special Diploma in Electronics Industrial Electronics and Instrumentation Engg

Electronics in Communication Engineering



6. Special Diploma in T.V. and Sound Technology




7 Special Diploma in Bio-Medical Engineering




8. Diploma in Bio-Medical Engg.


19.

Computer Science and Engg. (CSE)

1. Diploma in Computer Engineering


20.

Computer Science and Systems Engg.

2. Diploma in Information Tech.,


21.

Information Technology

3. Special Diploma in Electronics with specialization in Computer Engineering

Computer Science and Engineering

22.

Electronics and Computer Engg.

4. Diploma in Electronics and Computer Engineering


23.

Geo Informatics

-


24.

Ceramic Technology

Diploma in Ceramic Technology

Technology Ceramic

25.

Chemical Engineering

1. Diploma in Chemical Engg (SW)




2. Diploma in Chemical Engg (SW) (Plastics and Polymers)




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




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




5. Diploma in Sugar Tech. (SW)




6. Diploma in Textile

Chemical Engineering Technology



7. Diploma in Leather Tech (SW)




8. Diploma in Ceramic Tech (SW)


26.

Metallurgy (MET)

Diploma in Metallurgy

Metallurgy

27.

Metallurgy and Material Science (Met and MS)



28.

Mining Engineering (MIN)

Diploma in Mining Engineering

Mining

29.

Textile Technology (TT)

1. Diploma in Textile Tech. (SW)




2. Diploma in Textile Tech (Design and Manufacturing)

Chemical Engineering



3. Diploma in Textile Tech. (Knitting)


30.

Bio-Medical

1. Diploma in Bio-Medical Engg

Electronics and Communication Engg.



2. Special Diploma in Bio-Medical Engg.


31.

Pharmacy

Diploma in Pharmacy

Pharmacy

32.

Bio-Technology

1. Diploma in Bio-Technology




2. Diploma in Pharmacy

Bio-Technology



3. Diploma in Chemical Engg.,


33.         B.Sc. Degree holders shall be eligible for admission to all the Engineering Degree courses

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