Section 15(ii) in Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004
(ii)[ If the [AFRC] [Added by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).] is of the opinion that the conduct of the Ed. CET-AC including the procedure adopted is neither fair nor transparent, it may, after giving opportunity to the concerned, recommended to the Competent Authority to step in to take appropriate steps to conduct re-examination. In such an event the Association of the Colleges shall reimburse the expenditure incurred in that regard as directed by the Competent Authority.]
