Section 8 in Andhra Pradesh Integrated Commom Entrance Test for admission into MBA and MCA professional courses, Rules, 2002
8. Special directions from the Government.
- In the event of any malpractice or leakage of question paper/in any other circumstances leading to the stopping of ICET as scheduled, the Government may for the reasons to be recorded in writing direct the conduct of a reexamination of the ICET. In such a event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the reexamination conducted by appointing or nominating such functionaries or committees as considered necessary.Rules regarding procedure for admission etc. will be issued separately.
