Section 2 in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003
2. Definitions.
- (I) 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)"Committee for Admissions" means the Committee nominated and deputed by the Convenor of the LAWCET to select and make allotment of candidate in accordance with the provisions laid down herein for admissions into University/un-aided non minority and minority law Colleges offering 3 year and 5 year LL.B./B.L. courses in the State.(c)"Common Entrance Test" means LAWCET, the examination conducted for assigning rank on merit to candidates, which will be the basis for admissions of the candidates into 3 year/5 year Law Courses(d)"Competent Authority" means Chairperson, Andhra Pradesh State Council of Higher Education.(e)"Convenor of Admissions" means the Convenor, LAWCET appointed for a particular year.(f)"Convenor Seats" means the seats earmarked from the sanctioned Intake of seats in each course to be filled by the Convenor of Admissions(g)"Inspecting Authority" means the officer or authority nominated by the competent authority for the purpose of verification of Admission.(h)"Law Colleges" means, unless otherwise specifically mentioned, all the University/unaided non-minority and minority Law Colleges (including those detailed as State-wide institutions) imparting 3 year/5 year LL.B./B.L. Courses(i)"Local area" means the territorial jurisdiction prescribed for identifying the local candidate;(j)"Local Candidate" means the Candidate in relation to the local area as specified in Rule 7.(k)"Management Seats" means the seats earmarked from the sanctioned intake of seats to be filled by the Management/ College.(l)"Qualified Candidate" means the candidate who has appeared and secured the qualifying marks in LAWCET for the academic year concerned(m)"Qualifying Examination" means the examination of the minimum qualification prescribed for appearance/passing of which, entitled him to appear in the LAWCET, and passing of which along with other criteria, makes him eligible to seek admission into 5 year and 3 year Law Courses.(n)"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).(o)"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 Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).
