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State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Physical Education Conduct of Common Entrance Test for admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education Courses Rules, 2004

15. Physical Education Common Entrance Test-Conducted by Association of Colleges of Physical Education (PECET-AC).

- (1) Association of Colleges of Physical Education - Formation and its Functions.(i)There may be an Association of colleges of Physical Education recognized by the State Council as defined in Clause (ii) of Rule 2 to conduct PECET-AC.(ii)The Secretary of Association of Colleges formed in Clause (i) above shall intimate its formation, rules and bye-laws and the names of the Officer bearers, before a stipulated date, to the competent authority and Chairman of Permanent Committee.(iii)The competent authority shall communicate inviting options from the Managements of all professional Colleges for admitting students against management Seats either through PECET or PECET-AC.(iv)The option of choosing, between PECET or PECET-AC shall be exercised by the Managements of the colleges to fill Management Seats and shall be intimated in writing before a stipulated date to the Competent Authority and the permanent Committee. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the Management Seats only on the basis of the rank at PECET conducted by the Convener in which case the Convener for admission shall approve the above admissions.
(2)Constitution of Committee of PECET-AC. - The Association of Colleges shall constituted a Committee of PECET-AC with eminent members and academicians concerned to Physical Education. A member of this committee shall be appointed as Convener of the Committee of PECET-AC to discharge functions as assigned by the Committee of PECET-AC.
(3)Functions of Committee of PECET-AC. - (i) The Committee shall PECET-AC in fair and transparent manner subject to supervision of the permanent committee 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 the Permanent Committee calls for such information.
(ii)The Committee of PECET-AC shall preserve the question paper and the answer papers for the period as indicated by the Permanent committee.
(iii)Committee of PECET-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Permanent Committee.
(iv)Committee of PECET-Ac shall follow the same eligibility criteria as prescribed in Rule 3 and the same scheme for conduct of test, minimum-qualifying mark etc., declaration of results and assigning merit ranks in rules 4, 5, 6 and 7 of these Rules.
(v)Preparation of the Merit List and assigning rank:The Committee of PECET-AC shall follow the guidelines prescribed in Rule 7 under these Rules in preparing the merit list and assigning the rank, tie break in case of more than one student scoring the same marks at PECET-AC, preparation of Rank lists and issuing of Rank Cards.