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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 Regulation of Admissions into Post Graduate Engineering Including Technology/Pharmacy/ Architecture and Planning Courses (through Graduate Aptitude Test in Engineering and Common Entrance Test) Rules, 2007

Published vide Notification No. G.O. Ms. No. 153, Higher Education (EC.2), dated 22.09.2007

Last Updated 19th September, 2019 [ap530]

No. G.O. Ms. No. 153. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983) the Governor of Andhra Pradesh hereby makes the following Rules for admission into First Year of Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses in the State.

1. Short title, applicability and commencement. - (i) These rules may be called the Andhra Pradesh Regulation of Admissions into Post Graduate Engineering Including Technology/Pharmacy/ Architecture and Planning Courses (through Graduate Aptitude Test in Engineering and Common Entrance Test) Rules, 2007.

(ii) They shall apply to all Professional Institutions imparting Post Graduate Engineering, including Technology/ Pharmacy/ Architecture and Planning Courses, in the State.

(iii) They shall come into force from the academic year 2007-2008.

2. Definitions. - (1) In these rules, unless the context to other wise requires

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

(b) "Admissions and Fee Regulatory Committee" (AFRC) means the Committee established and constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admission into -Unaided Minority and Non-Minority and Non-Minority Professional institutions.

(c) "Common Entrance Test" means PGECET 9 PGECET-AC, the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Post-Graduate Courses in various Professional Institutions in the State.

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

(e) "Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution by the Government.

(f) "Convenor of PGECET Admissions" means the Commissioner / Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission.

(g) "Convenor, PGECET.AC Admissions" means a person nominated by the Associations of Unaided Professional Colleges for selection and allotment of qualified candidates for admission.

(h) "Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.

(i) "Government" means State Government of Andhra Pradesh.

(j) "Graduate Aptitude Test in Engineering", hereinafter called GATE, mean the all - India examination administered and conducted by the GATI Committee on behalf of the National Coordination Board-GATE, Ministry of Human Resources Development, Government of India.

(k) "Inspecting Authority" means the Authority/ Officer appointed by the AFRC for inspecting and scrutinising the Admissions of the candidates made in the Unaided Professional Institutions offering Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses.

(l) "Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions (including these detailed as state wide Institutions imparting Post Graduate Professional Courses in Engineering including Technology' / Pharmacy / Architecture and Planning.

(m) "Minority Professional Institution" means the institution imparting professional education established and administered for and by the concerned minority and recognized by the Government as such.

(n) "Non-Resident Indian" (NRI) means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualify in examination or its equivalent.

(o) "Qualified Candidate" means the candidate who has appeared for the PGECET/PGECET-AC as the case may be for admission into the professional Courses viz., Post Graduate Engineering, including Technology /Pharmacy/Architecture and Planning Courses and has been assigned ranking in the Common Merit List' as per Rule 5 or Rule 11(c) (vii) of the Andhra Pradesh Post Graduate Engineering including technology'/ Pharmacy/Architecture and Planning courses Common Entrance Test Rules, 2007.

(p) "Qualifying Examination" means the examination of the minimum qualification, passing of which entities one to seek admission into the relevant Professional Course as prescribed in Rule 3 of the Andhra Pradesh Post Graduate Engineering including Technology/ Pharmacy/Architecture and Planning . Course Common Entrance Test Rules, 2007.

(q) "Single Window System" means a system by which available seats 1 in all the institutions are offered through Common Centralised counselling or Decentralised Online counselling to qualified candidates in order of merit in the Common Entrance Test.

(r) "Sponsored Candidate" means a candidate working in and sponsored (with full pay and allowances for 24 months) by industry / government organisations/private and public enterprises/Engineering colleges recognized by AICTE and possessing two years of professional experience as on the date of receipt of application and also:

(a) B. E. / B .Tech./B. Pharmacy / B.Arch/B.Planning degree from a recognized University with 60% aggregate marks in all four years (no need of having GATE score or PGECET/PGECET-AC rank); or

(b) AMIE and other Associate membership with a valid GATE score/PGECET or PGECET-AC rank

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

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

(ii) Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admissions and Prohibition of Capitation Fee Act, 1983 (Andhra Pradesh Act 5 of 1983) and in the Andhra Pradesh Post Graduate Engineering including Technology/ Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.

3. Allotment of Seats. - (a) The seats allotted in each University, Un-aided Non-Minority and Minority Professional Institution under these rules for admission of candidates shall be classified as:

(1) Category-A seats

(2) Category-B seats

(b) The Category 'A' seats shall be 80% of sanctioned intake of seats in Post Graduate Engineering Including Technology/ Pharmacy /Architecture and Planning Courses. These seats shall be filled with eligible candidates on the basis of Rank obtained in GATE and vacant seats left-over, if any, on the basis of rank obtained at PGECET/PGECET-AC (as the case may be) following the procedure laid down in Rule 6 (ii) and Rules of Reservation laid down in Rule 7.

(c) The Category - 'B' Seats shall be 20% of the total intake of seats in each course. Within Category 'B', seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs. The remaining seats shall be open for admission firstly to Sponsored Candidates and vacant seats, if any, to the other eligible candidates on merit basis following the provisions of Rule 6 (III).

(d) In case of Minority Professional Institutions the seats filled up by eligible candidates of the concerned minority, as a percentage of total seats, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.

4. Eligibility Criteria for Admission. - The eligibility criteria for Admission into Post Graduate courses in Engineers including Technology / Pharmacy / Architecture and Planning shall be as mentioned below:

(i) The Candidate should be an Indian National.

(ii) The candidate should have passed the appropriate qualifying examination i.e. B.Tech/B.E/AMIE/ B. Pharmacy/B. Arch/B. Planning/ M.Sc./M.C.A. or equivalent Examination (as specified in the Annexure) on the date of his/her Counseling. The candidate should also have secured a GATE score or a rank at the Common Entrance Test and satisfy other conditions laid down in these Rules:

Provided that the NRI seats shall be filled with NRI candidate who have passed the qualifying examination with not less than 60% of aggregate marks or Cumulative Grade Point Average (CGPA equivalent to "6" on a scale of 10.

(iii) The vacant seats if any, may be filled with eligible candidates including those securing not less than 60% marks in aggregate in the qualifying examination duly ensuring merit and transparency.

(iv) The Candidate should satisfy Local/ Non-Local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) order, 1974 as subsequently amended for admission into Category-A seats in Unaided Professional Institutions and for all seats In University Colleges.

(v) The requirement of securing a GATE score or a rank in the Common Entrance Test shall not be applicable to the candidates sponsored by the Ministry of Human Resource Development.

5. Method of Admission. - The general guidelines for the admission of candidates into Professional Institutions offering Post Graduate Engineering, including Technology / Pharmacy/ Architecture and Planning Courses, shall be as follows:-

(i) The admissions into all the University colleges offering Post Graduate Engineering, including Technology/ Pharmacy/Architecture and Planning Course, shall be made through Single Window System in the order of merit, firstly on the basis of GATE score and vacant seats, if any, on the basis of rank assigned in PGECET as per Rule 5 of the Andhra Pradesh Post Graduate Engineering including Technology'/ Pharmacy/Architecture and Planning Courses Common Entrance Test Rules, 2007 following Rules of Reservation as prescribed in Rule 7 hereunder.

(ii) All the seats in Unaided Minority / Non-Minority Institutions offering Post Graduate Engineering, including Technology /Pharmacy /Architecture and Planning Courses, shall be filled as follows:

(a) All the Category-A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of PGECET admissions/Convener of PGECET - AC admissions, as the case may be, depending upon the option exercised by the institution as per clause (iv) of sub rule (a) of Rule 11 of the Andhra Pradesh Post Graduate Engineering including Technology / Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.

(b) All the Category-B seats shall be filled by the respective Institutions on merit basis following the procedure laid down in of Rule 6(ii) hereunder

(c) The admission of the candidates made in various Un-aided Non-Minority and Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.

(iii) The Convener of PGECET admissions/Convener of PGECET -AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.

(iv) The admissions shall be made in the order of merit firstly on the basis of GATE score and then on the basis of ranking assigned in PGECET/PGECET -AC as per Rule 5 or Rule 11 © (vii) of the Andhra Pradesh Post Graduate Engineering including Technology/ Pharmacy/Architecture and Planning Courses Common Entrance. Test Rules, 2007. The total number of candidates to be admitted in all the Professional Institutions offering Post Graduate Engineering, including Technology/ Pharmacy/Architecture and Planning Courses shall not exceed the limits prescribed by the All India Council for Technical Education from time to time.

6. Procedure of Admissions. - (i) Each Unaided Minority Institution, which has opted for PGECET under Clause (iv) of sub rule (a) in Rule 11 of the Andhra Pradesh Post Graduate Engineering including Technology/ Pharmacy/Architecture and Planning Courses Common Entrance Test Rules, 2007 shall indicate in writing to AFRC by a cut-off date specified by it, as to whether the Institution would admit students through the Single Windows System to be operated by the Convener of PGECET admissions (PGECET Window) or the Convener of PGECET-AC admissions(PGECET-AC Window).

(ii) The procedure for admission of candidates through the single windows operated by the conveners of PGECET and PEGCET-AC shall be as follows:

(a) To Fill Up Category-A Seats (80%) In University Colleges And Unaided Non-Minority Institutions Which Opted For PGECET And Unaided Minority Institutions Which Have Opted For PGECET And PGECET-Window:

    (1) The Committee for PGECET Admissions shall be constituted by the Competent Authority with the following members to advise the Convenor of PGECET Admissions, in the matters relating to admissions and on such other, matters necessary for the smooth conduct of admissions.

      (A) Chairman of Andhra Pradesh State Council of Higher Education..............(Chairman)

      (B) Secretary of Andhra Pradesh State Council of Higher Education.

      (C) Convenor of PGECET Admissions (Member Convenor)

      (D) Professor in-charge of Computer / online systems in admission camp

      (E) Two representatives of the Universities as nominated by the State Council

      (F) Three representatives of the Private Unaided Professional Institutions offering Post Graduate Engineering, including Technology/Pharmacy/ Architecture and Planning Courses as nominated by the State Council.

      (G) Commissioner / Director of Technical Education or his nominee.

      (H) One special Invitee nominated by the State Council.

    (2) The Convenor of PGECET Admissions shall collect Rank lists of the qualified candidates of CATE prepared by the GATE Committee and PGECET prepared by the Convenor of PGECET as per Rule 5 of the Andhra Pradesh Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.

    (3) The Convenor of PGECET Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for PGECET Admissions shall be final in issuing notification, the schedule and procedure of counselling.

    (4) The Convenor of PGECET Admissions shall adopt computerised Single Window system of Counselling either by following centralised or decentralised Online Counselling at various centers for the convenience of the candidates and shall prepare the seat matrix of University / Unaided Non-Minority / Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilisation of software etc., in consultation with the Admission Committee.

    (5) No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (12) hereunder.

    (6) Candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be- made in the order of merit assigned, firstly in the GATE and then at PGECET, by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms.No. 550, Higher Education Department dated: 30-7-2001 wherever applicable and such allotment is only provisional:

Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.

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

    (8) Subject to the provisions of sub clause (10) below, once a candidate secures admission to a particular College / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

    (9) The candidates admitted into Unaided Non-Minority/ Minority Professional Institutions offering Post Graduate Engineering, including Technology/Pharmacy/ Architecture and Planning Courses shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.

    (10) Sliding shall be permissible between the Single Windows operated by the Convenor of PGECET and Convenor of PGECET-AC Admissions in case of Unaided Minority Institutions that have opted for PGECET and PGECET -AC Window respectively for admission of candidates, qualified in PGECET.

    (11) The Convenor, PGECET Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of PGECET.

    (12) The vacant seats handed over by the Convenor shall be notified and filled by the Institution on merit basis following the Rules of reservation as provided under Rule 7. Such seats in care of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

    (13) Each Private Unaided Non-Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

    (14) The Convener of PGECET Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

    (15) The Competent Authority in consultation with the Committee of PGECET Admission shall fix the cut off dates for each stage of admissions

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

(b) To Fill up category- A seats (80%) in unaided Minority and Non-Minority Institutions who opted for PGECET-AC

    (1) A Committee for PGECET-AC Admissions shall be constituted by the Association(s) of Professional Institutions to advise the Convenor of PGECET-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.

    (2) The Convenor of PGECET-AC Admissions shall collect Rank lists of the qualified candidates of GATE prepared by the GATE Committee and PGECET-AC prepared by the Convenor of PGECET-AC as per Clause (vii) of sub-rule (c) of Rule 11 of the Andhra Pradesh Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007 and PGECET prepared by the Convener of PGECET as per Rule 5 of the Andhra Pradesh Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.

    (3) The Convenor of PGECET-AC Admissions shall prepare and notify the schedule for - admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for PGECET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.

    (4) The Convenor of PGECET-AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Non-Minority / Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

    (5) No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.

    (6) Candidates shall be called for counselling and provisional allotment of courses / institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order:

      (i) For Minority Institutions:

        (a) Among concerned minority candidates in the order of merit assigned firstly in GATE, secondly in PGECET-AC, thirdly in PGECET and fourthly in the qualifying examination.

        (b) Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling, by inviting candidates belonging to other than the concerned minority in the order of merit assigned, firstly in GATE, secondly in PGECET-AC and thirdly in PGECET.

      (ii) For Non-Minority Institutions.

- In the order of merit assigned, firstly in GATE, secondly in PGECET-AC and, if vacant seats still remain, then in the order of merit assigned in PGECET.

    (7) The selection of candidates and allotment of Courses / Institutions in Professional Institutions, shall be solely on the basis of merit and following the preferential order as provided under Clause (6) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfied the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.

    (8) Once a candidate secures admission to a particular College, / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

    (9) The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Engineering, including Technology/ Pharmacy/ Architecture and Planning Courses shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.

    (10) The Convenor, PGECET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling as provided for under Clause (6) above.

    (11) The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority.

    (12) The Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

    (13) The Convener of PGECET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

    (14) The Competent Authority in consultation with the Committee of PGECET-AC Admission shall fix the cut off dates for each stage of admissions

    (15) All the candidates called for Counselling shall produce the specified "original documents along with duly attested photocopies and the Convenor of PGECET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(c) To fill up category- 'A' seats (80%) in unaided Minority Institutions which have opted for PGECET and Admissions through PGECET-AC window

    (1) The Convenor of PGECET-AC Admissions shall collect Rank lists of the qualified candidates of GATE prepared by the GATE Committee and PGECET prepared by the Convenor of PGECET as per Rule 5 of the Andhra Pradesh Post Graduate Engineering including Technology / Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.

    (2) The Convenor of PGECET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each In Telugu, Urdu and English, at least 8-10-days before the commencement of counselling. The decision of the Committee for PGECET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.

    (3) The Convenor of PGECET-AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other" departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc, in consultation with the Admission Committee.

    (4) No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub Clause (11) hereunder.

    (5) (a) Concerned Minority candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the order of merit assigned, firstly in GATE, secondly in PGECET and thirdly in the qualifying examination.

      (b) Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates, other than the concerned minority, in the order of merit assigned, firstly in GATE and then in PGECET.

    (6) The selection of Minority candidates and allotment of Courses / Institutions in Professional Institutions, shall be solely on the basis of merit and following the sequential order as provided under Clause (5) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to considered for admission automatically unless he / she also satisfies the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.

    (7) Subject to the provisions of sub clause (9) below, once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

    (8) The candidates admitted into Unaided Minority Professional Institutions offering Post Graduate Engineering, including Technology / Pharmacy/ Architecture and Planning Courses shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.

    (9) Sliding shall be permissible between the Single Windows operated by the Convenor of PGECET and PGECET-AC in case of Unaided Minority Institutions that have opted for PGECET and PGECET -AC Window respectively for' admission of candidates, qualified in PGECET.

    (10) The Convenor, PGECET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned only after conducting single window counselling as provided for under Clause (5) above.

    (11) The vacant seats handed over by the Convenor shall be notified and filled by the Institution on merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filled with eligible candidates belonging to the Concerned Minority and then with eligible candidates belonging to other than the Concerned Minority.

    (12) The Private Unaided Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

    (13) The Convener of PGECET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

    (14) The Competent Authority in consultation with the Committee of PGECET-AC Admission shall fix the cut off dates for each stage of admissions

    (15) All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PGECET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(iii) To fill up category-B seats (20%) in university collects and unaided non-Minority/ Minority Institutions:

(1) The Institution shall notify all the details of seats available under this category and conduct the admissions in a fair, transparent and non-exploitative manner.

(2) The NRI seats (not exceeding 15% of the sanctioned intake in each course), if opted for filling up by the Institution, shall be filled on' merit basis with NRI candidates who have passed the qualifying examination with not less than 60% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to "6" on a scale of 10.

(3) The left over seats .shall be filled on merit basis by the Institution with Sponsored Candidates.

(4) If vacant seats still exist, such seats may be filled on merit basis with eligible candidates including those securing not less than 60% of aggregate marks in the qualifying examination.

(5) The Institution shall obtain ratification from the Competent Authority for all the admissions conducted under Category B seats by the Institution.

(6) After scrutiny the competent Authority shall send the ratified list of candidates admitted by the Institution to the University concerned and also to the respective Institutions.

7. Rules of Reservation for admission. - All the seats in the University colleges and Category A seats in Unaided Non-Minority/Minority Institutions offering Post Graduate Engineering, including Technology/ Pharmacy/Architecture and Planning Courses shall be reserved, to the following categories in Admissions:

(i) Region-wise reservation of seats. - Admission to 85% of the seats in each course shall be reserved for the local candidates and the remaining 15% of the seats shall be unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.

Explanation. - For purpose of these rules,

(a) Local Areas means. - (1) The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admission to the Osmania University, Kakatiya University, Telangana University and Nalgonda University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(2) The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to the Andhra University, Acharya Nagarjuna University and Adikavi Nannaya University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(3) The part of the State Comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Local Area for the purpose of admission to the Sri Venkateswara University, Sri Krishnadevaraya University and Yogi Vemana University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(b) "The Local Candidate" means:

(1) A candidate for admission shall be regarded as a local candidate in relation to a local area.

    (A) If he/she has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared in the relevant qualifying examination, or

    (B) Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination he/she has not studied in any Educational Institutions, if he/ she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he/she appeared or as the case may be first appeared.

(2) A candidate for admission to the Course who is not regarded as local candidate under Clause (1) above relation to any local area shall.

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

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

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

    (B) If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or as case may be, first appeared for the relevant qualifying examination he/she has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to

      (I) Such local area where he/she has resided for the maximum period out of the said period of seven years, or

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

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

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

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

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

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

(4) If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat hall be filled If it had not been reserved.

Note. - For details, see the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended,

(ii) All seats in University Colleges and Category A seats in Unaided Non-Minority Institutions offering Post Graduate Engineering, including Technology/Pharmacy/ Architecture and Planning Courses shall be reserved in favour of SC/ST/BC/ categories as follows:

(a) 15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Castes.

(b) 6% of seats in each course in each Institution shall be reserved for the candidates belonging to Scheduled Tribes. The seats reserved for Scheduled Tribes shall be made available to Scheduled Castes and vice-versa, if qualified candidates are not available in the category. If qualified candidate belonging to Scheduled Caste and Scheduled Tribe communities are not available the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of General pool.

(c) 25% of seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the five groups of Backward classes as shown below:

Group 'A'

-

70%

Group 'B'

-

10%

Group 'C'

-

1%

Group 'D'

-

7%

Group 'E'

-

4%

If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward classes are not available to fill up the 29%'seats reserved for them, the left over seats shall be treated as unreserved and shall be------- up with candidates of General pool.

No candidate seeking reservation for admission under the above categories be allowed to participate, in the counselling for admission unless he produces the Integrated Community Certificate prescribed by the Government and issued by the Revenue Authorities in the Government (vide G.O.Ms.No. 58, Social Welfare (1), Department, Dated: (12-5-1997)

(iii) The following reservations in admissions shall be applicable to University Colleges and Private Unaided Non-Minority Institutions offering Post Graduate-Engineering, including Technology/ Architecture and Planning Courses in respect of Category-A seats in accordance with the consensus arrived at between Private Unaided Non-Minority Institutions and the Government.

(1) Reservations for Special Categories. - (a) There shall be horizontal reservation in each category (OC, BC, SC, ST) in each course of an institution, for the following categories, to the extent indicated against them.

    (1) Physically Handicapped (PH) -3% (three percent) shall be not Visually handicapped / hearing impaired / Orthopaedically Handicapped (each 1%) (one percent)

    (2) Children of Armed Forces Personnel (CAP) - 20% (two percent) for the children of armed persons' i.e. Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh to a minimum period of 5 years.

    (3) National Cadet Corps (NCC) -1% (one percent) for National Cadet Corps candidates.

    (4) Sports and Games (SP) - ½% (half percent) for Sports and Games candidates.

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

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

    (I) NCC - To The Director of NCC, Andhra Pradesh

    (II) Sports and Games - To the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP)

    (III) Physically Handicapped - To The Director, Medical and Health Services, Andhra Pradesh

    (IV) CAP - To The Director, Sainik Welfare Board, Andhra Pradesh

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

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

The above reservation shall not be applicable if women candidates selected on merit in each category exceeds 331/3%

If sufficient number of women candidates are not available in the respective categories those seats shall be diverted to the men candidates of the same category.

8. Fee for Professional Institutions offering Post Graduate Engineering, including Technology/ Pharmacy/ Architecture and Planning Courses courses. - (i) "The fee payable per student per annum for each discipline in each institution shall be as fixed by the AFRC.

(ii) The fee fixed and collected from NRIs, in excess of the fees prescribed for non NRI candidates under Category-B shall be utilised for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be as notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker sections shall be as fixed by the AFRC.

Annexure

Eligibility For Post Graduate Engineering Including Technology/ Pharmacy/architecture And Planning Courses

(See Rule 4 (II))

SI.No.

Name of the Discipline

Courses

Eligibility

(1)

(2)

(3)

(4)

1

M.Tech.(Civil Engineering.)

Transportation Engineering Structural Engineering

Geo -Environmental Engineering

B.E./B.Tech./AMIE in Civil Engineering/ Construction Engineering (or) equivalent



Computer Aided Structural Engineering

Water Resources Engineering




Soil Mechanics and Foundation Engineering




Structural Systems and Design (Structural Engineering)




Geo technical Engineering




Hydromechanics and Water Management




Environmental Engineering




Hydraulics, coastal and Harbour Engineering




Environmental Engineering and Management




Structural Engineering and Natural Disaster Management




Construction Technology and Project Management


2

M.Tech. (Electrical and Electronics Engineering.)

Electrical Power Systems

B.E./B.Tech./AMIE in Electrical Engineering (or) Equivalent



Power and Industrial Drives




Electrical Power Engineering




Power Electronics




Advanced Power Systems




Electrical Power




Systems and High Voltage




Power Systems (High Voltage)




Power Electronics and Electric Drives




Power System Control and Automation




Power Electronics and Drives




Industrial Drives and Control




Power Systems




Power Systems and Power Electronics




Power Electronic Systems




Power System Operation and control




Computer aided Power Systems




Power Systems Engineering




Power Systems and Automation




Control Systems


3

M. Tech. (Mechanical Engineering.)

Refrigeration and Air Conditioning

B.E./B.Tech./AMIE in Mechanical Engineering Automobile Engineering Mechanical Engineering (Mechatronics), Mechanical Engineering (Production Engineering), Aeronautical Engineering Industrial Engineering Production Engineering Industrial and Production Engineering Marine Engineering (or) equivalent



Advanced Manufacturing Systems



Thermal Engineering CAD / CAM



Machine Design



Industrial Engineering and Management



Design for manufacturing

Design and Manufacturing



Production Engineering

Turbo-Machinery



Automation and Robotics



Advanced Design and Manufacturing




Industrial Engineering




Thermal Sciences and Energy Systems




Computer Integrated Manufacturing


4

M.Tech. (Electronics and Communication Engineering)

Digital Electronics and Communication

B. E./B.Tech./AMIE in ECE, AMIE (Electronics and Telecommunication Engineering)/ AMIETE (Electronics and Telematics Engineering)



Systems and Signal Processing

B.E./B.Tech. Degree in Electrical and Electronics



Computers and Communications VLSI System Design

Engineering, EIE, and Bio-Medical Engineering (or) Equivalent



Digital Electronics and Communication Systems Digital Systems




Microwave and Radar Engineering




Communications Engineering Embedded Systems and VLSI Design




Electronics Instrumentation and Communication Systems




Communications and Signal Processing




Communication and Radar Systems




Microwave Engineering Electronics and Instrumentation


5

M.Tech. (Computer Science)

Computer Science

B.E./B.Tech./AMIE in any branch of Engineering/Tech. (or) equivalent



Computer Science and Engineering

Master's Degree in Physics, Statistics, Mathematics or Applied Mathematics, Applied Statistics, Applied Physics, Geophysics, M.Sc. (Comp. Sc.), M.Sc. (Information Systems)(Computer Applications and Electronics) and 1 MCA (or)Equivalent



Software Engineering



Computer Science Engineering



Computer Science and Technology



Information Technology

Computer Networks



Artificial Intelligence and Robotics


6

M.Tech. (Bio-Technology)

Bio-Technology

B.E./B.Tech./AMIE: Chemical Engg. /Bio-Technology/ Biochemical Engg./ Bio-informatics / Env. Sciences / Agricultural Engg.




Or




M.Sc. in Chemistry/ Biochemistry/Micro Biology/ Bio technology/Life Sciences / B.V.Sc/ M.B.B.S./ B.Pharmacy / Food Technology

7

M E.(Biomedical Engineering)

Bio-Medical Electronics

Bio-medical Engineering

B.E./B.Tech./AMIE in Biomedical Engineering or ECE or EEE or EIE or equivalent




B.E./B.Tech./ B.Pharm of AU or its equivalent AMIE and AMIETE

8

M.Tech. (Chemical Engineering)

Chemical Engineering

CAD in Chemical Engineering

B.E./B.Tech./AMIE in Chemical Engg. B.E./B.Tech. Chemical Engineering/ AMICHE, AMIE (CHEM) (of) Equivalent



Industrial Pollution Control Engineering

Mineral Process Engineering


9

M. Pharmacy

Pharmaceutics

B. Pharmacy



Pharmacology




Pharmaceutical Chemistry


10

M.Tech.

Remote Sensing

B.E./B.Tech. in any of the following branches (a) Civil Engg. (b) Computer Sc. And System Engg., ECE, B.Sc. (Agriculture), M.Sc. (Tech.)/M.Sc.degree in any of the following branches a) Geophysics, b) Meteorology and Oceanography (of) Equivalent

11

M.Tech.

Geo-Engineering

M.Sc. (Geophysics)/ B . E . / B.Tcch. in Civil Engineering

12

M.Tech.

Industrial Engineering

Any graduate of B.E./B.Tech. and AMIE

13

M.Tech.

Electronics and Instrumentation

B.E./B.Tech. in ECE, EEE, EIE, AMIE / AMIETE (or) Equivalent

14

M.Tech.

Nano Technology

B.E/B.Tech. any branch (except Civil, Architecture and Geo - Engineering) (or) Equivalent

15

M.E.

Marine Engineering and Mechanical Handling

B.E./B.Tech./AMIE in Mechanical and Marine Engineering/ IPE or Equivalent

16

M.Tech.

Industrial Metallurgy

BE (Metallurgy)/ BE (Mech.) and B.E. (Marine) or its equivalent Diploma holder with AMIE (Mech. and Mett)

and

AMHM qualified in GATE

17

M.Tech

Industrial Process Instrumentation

B.E./B.Tech. (Inst. Tech., E and I) M.Sc. (Tech.)/M.Sc. Applied Physics / M.Sc. Instrumentation or its equivalent except AMIE

18

M. Plan

Planning

B.Arch/B.E./B.Tech. in Civil Engineering

19

M.Tech.

Energy Systems

B.E./B.Tech./AMIE in MEC/EEE/ Chem.Engg. (or) Equivalent

20

M.Tech.

A Digital Systems and Computer Electronics Embedded Systems

B.E./B.Tech./AMIE in ECE/EEE/CSE/ Electronics and Computers Engg./ ETE/IT/ CSIT / Electronics and Control Engg./ Instrumentation Engg./ Instrumentation Technology / EIE / Electronics Engg./ Instrumentation and Control Engg.,/ Bio-Medical Engg./ AMIETE and Electronics and Telematics Engg. (or) Equivalent

21

M.Tech.

Information Technology

Software Engineering

B.E./B.Tech./AMIE in CSE/CSIT/ Electronics and Computers Engg./IT and Computer Science and Systems Engineering (or) Equivalent

22

M.Tech.

Environmental Management Environmental Geomantic

B.E./B.Tech./AMIE in Civil/ Mechanical/ Chemical/ECE/ EEE/ Environmental Engg./ Geo informatics Engg./Metallurgy Engg. /Computer Science/ Information Technology/CSIT /Agricultural Engg./ Industrial Engg./ Biomedical Engg.




Or




M.Sc in Mathematics/ Hydrology/ Physics/ Chemistry/ Geology/Geo Physics/ Geography/ Biological Sciences / Environmental Sciences and Technology/ Agriculture/ Atmospheric Sciences.

23

M.Tech.

Spatial Information Technology

B.E./B.Tech./AMIE: Civil/Mechanical/ Chemical/ Computer Science/ Agriculture Engg



Geo-informatics and Surveying Technology




Or




Master's Degree in Geology/ Geophysics / Geography/ Mathematics/ Physics/ Chemistry/ Environmental Sciences/ Hydrology'/ Watershed Management

24

M.Tech.

Water and Environmental Technology

B.E./B.Tech./AMIE: Civil / Mechanical/ Chemical/ Computer Science/ Agriculture Engg.




Or




Master's Degree in Geology/ Geophysics/ Geography/ Meteorology/ Mathematics/Physics/ Chemistry/ Environmental Sciences/ Hydrology/ Watershed Management

25

M.Arch.

Architectural Conservation

B.Arch. / Associate of Indian Institute of Architecture



Architecture in Interior Design


26

M.U.R.P.

M.U.R.P.

B.Arch./B.E./ B.Tech./AMIE in Civil; Master's Degree in Geography/ Economics/ Sociology

27

M.Tech.

Control Engineering Instrumentation and Controls

B.E./B.Tech./AMIE in EEE/ECE/ Electronics and Instrumentation Engg. / Electronics and Control Engg./ Electronics and Computers Engg./Instrumentation Engg./ Instrumentation Technology/ Electronic Engg./ Instrumentation and Control Engg./ Bio-Medical Engg./ Electronics and Telematics Engg.

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