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State of Andhra Pradesh - Act

Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011

ANDHRA PRADESH
India

Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011

Rule ANDHRA-PRADESH-COMMON-ENTRANCE-TEST-FOR-ENTRY-INTO-ENGINEERING-PHARMACY-AGRICULTURE-MEDICAL-DENTAL-AND-PHARM-D-COURSE-RULES-2011 of 2011

Published on 28 July 2011
Commenced on 28 July 2011
[This is the version of this document from 28 July 2011.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011Published vide Notification No. G.O.Ms.No. 73, Higher Education (EC), dated 28.07.2011Last Updated 23rd October, 2019G.O.Ms.No. 73. - In exercise of the power conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 and in supersession of "the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental Course Rules, 2004 issued in G.O.Ms.No.16 Education (EC) Department, dated 25-2-2004, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Test for entry into Under Graduate professional courses, (Engineering, Pharmacy, Agriculture, Medical and Dental Course and Pharm.D courses).

1. Short Title Commencement and applicability.

(1)These rules may be called "the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011.

(2)They shall apply to professional Courses in Engineering (Including Technology), Pharmacy, Agriculture (including Veterinary) and Medical and Dental Courses for entry into the first year Under -Graduate and Pharm.D Courses (Doctor of Pharmacy).

(3)They shall come for entry into force with immediate effect.

(4)Rules of Admission into the above Courses shall be issued separately

2. Definitions.

(1)In these rules, unless the context otherwise requires:-

(i)"Act" means The Andhra Pradesh Educational Institutions (Regulation of admission and Prohibition of Capitation Fee) Act 1983 (Andhra Pradesh Act. No. 5 of 1983).

(ii)"Admission and Fee Regulatory Committee" herein after called A.F.R.C. means the Committee constituted by Government for regulating the admissions and fixation of fees to be charged from candidates seeking admission into private Unaided Minority and Non Minority Professional Institutions."

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

(iv)"Committee of EAMCET" means the Committee empowered to discharge functions as specified in these rules relating to the conduct of Common Entrance Test for Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm.D courses."

(v)"Chairperson" means the Vice-Chancellor of any University in the state nominated as chairperson of the Common Entrance Test committee by the competent authority for conducting and discharging the functions as specified relating to Engineering (including Technology), Agriculture (including Veterinary) and Medical (all systems of Medicine including Dental) Common Entrance Test ( EAMCET) held by the State.

(vi)"Convener" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairman for conducting the Engineering (including Technology), Agriculture (including veterinary), Medical (all systems of Medicine including Dental) Common Entrance Test (EAMCET) and performing such other functions relating to the said test as entrusted to him by the Competent Authority.

(vii). "Engineering, Agriculture and Medical Common Entrance Test" (herein after called EAMCET) means examination conducted by Government agency for assigning ranks on merit to the candidates which will be the basis for admission into Engineering (including Technology), pharmacy, Agriculture, Medical and Dental courses.

(viii)"Engineering, Agriculture and Medical Common entrance Test of Association of Colleges" (herein after called EAMCET-AC) means the Examination conducted by Association(s) of Private Unaided Professional Colleges for assigning merit ranking to candidates which shall be the basis for admission into Engineering (including Technology), Pharmacy, Agriculture, Medical, Dental and Pharm.D Courses in Private Unaided Professional Colleges which have opted for EAMCET-AC".

(ix)"Committee of EAMCET-AC" means the committee empowered by the Association(s) of Private Unaided Professional Colleges to conduct EA.MCET-AC and to prepare the merit list of candidates as per the marks obtained in the above Test for admission into Engineering (including Technology), Pharmacy, Agriculture, Medical, Dental and Pharm.D courses."

(x)"Association of Colleges" means the Association of Colleges formed for the purpose of conducting Common Entrance Test referred to in (viii) above, and recognized by the Andhra Pradesh State Council of Higher Education consisting of Management representatives with one type of colleges offering Medical and allied subjects for which the eligibility criteria is as mentioned in Rule 3(4), (5) and (6) of these rules or the other type of colleges offering Engineering and allied subjects for which the eligibility criteria is as mentioned in Rule 3(3) of these rules.

(xi)"Government" means the State Government of Andhra Pradesh"

(xii)"Qualified candidate" means the candidate who has appeared for the EAMCET / EAMCET-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under Rule 3.

(xiii)" Qualifying Examination" means the passing of 10+2 Examination conducted by the Board of Intermediate Education, Andhra Pradesh or its equivalent with the criteria as laid down under Rule 3.

(xiv)"State Council" means The Andhra Pradesh State Council of Higher Education Constituted under Andhra Pradesh State Council of Higher Education Act, 1988 ("Andhra Pradesh Act 16 of 1988)

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

Words and Expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulations of Admission and Prohibition of Capitation Fee) Act, 1983 ( Andhra Pradesh Act 5 of 1983).

3. Eligibility Criteria for appearing the EAMCET / EAMCET - AC candidates satisfying the following requirements shall be eligible to appear for EAMCET / EAMCET -AC.

(1)Candidates should be of Indian Nationality or Persons of Indian Origin (PIO) / Overseas Citizen of India (OCI) Card Holders.

(2)Candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulations of Admission) order, 1974 as subsequently amended.

(3)For Engineering, Bio-Technology, B.Tech (Dairy Technology), B.Tech (Ag. Engineering) and for 50% seats in B. Pharmacy B. Tech (Food Science and Technology (FST) / B.Sc (Commercial Agri & Business Mgt. (CA & BM) Courses:

(i)Candidates should have passed or appeared for the final .year of Intermediate Examination (10+2 pattern) with Mathematics, Physics along with Chemistry / Biotechnology / Biology as optionals or related vocational courses in-the fields of, Engineering and Technology, m conducted by the Board of Intermediate Education, Andhra Pradesh along with bridge course or courses conducted by it for candidates enrolled during 2000-2002 and subsequent batches, or any other examination recognized as equivalent thereto by the Board of Intermediate Education, Andhra Pradesh, provided that candidates who have passed or appeared for the final year of Intermediate Examination (10+2 pattern) with Biology, Physics and Chemistry as optionals along with the bridge course examination in Mathematics conducted by the Board of Intermediate Education, Andhra Pradesh shall also be eligible for the Bio-Technology course.

(ii)Candidate should obtain at least 45% of Marks (40% in case of candidates belonging to reserved category) in the subjects specified taken together at 10+2.

Note. - Proof of satisfying the marks criteria in respect of candidates who appeared for the examination during the year of admission should be furnished at the time of admissions.

(iii)In the case of Engineering and Pharmacy courses, candidates should have completed 16 years of , age, as on 31st December of the year of admission. There is no upper age limit.

(iv)In the case of B.Tech (Dairy Technology), B.Tech (Ag Engineering), B. Tech (FST) and B.Sc (CA & BM), Candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limit of 22 years for all the candidates and 25 years in respect of Scheduled Caste and Scheduled Tribe candidates as on 31st December of the year of Admissions.

(4)For B.Sc(Ag.) / B.Sc. (Hort.) / B.V.Sc. & A.H. / B.F.Sc. and for remaining 50% seats in B.Tech (FSt) / B.sc (CA & BM) Courses

(i)Candidates should have passed or appeared for the final year of Intermediate Examination (10+2 pattern) or any examination recognized as equivalent thereto by the Board of Intermediate Education, Andhra Pradesh with any two / three of the subjects indicated against each course noted below:

With any two of the subjects -
(a) B.Sc. (Ag.)	(i) Physical Sciences
	(ii) Biological or Natural Sciences
	(iii) Agriculture
	(iv) Vocational Course in Agriculture
(b) B.Sc (Hort.)	(i) Physical Sciences
	(ii) Biological or Natural Sciences
	(iii) Agriculture
	(iv) Vocational Course in Agriculture
(c) B.V.Sc. & A.H.	(i) Physical Sciences
	(ii) Biological or Natural Sciences
(d) B.F.Sc.	(i) Physical Sciences
	(ii) Biological or Natural Sciences
	(iii) Vocational Course in Fishery Sciences.
(e) B.Tech. (Food Science)	(i) Mathematics
	(ii) Physical Sciences
	or
	(i) Physical Sciences
	(ii) Biological or Natural Sciences
(f) B.Sc (CA & BM)	(i) Mathematics
	(ii) Physical Sciences
	or
	(i) Physical Sciences
	(ii) Biological or Natural Sciences

Note. - (i) Irrespective of the subjects taken at the qualifying examination, candidates seeking admission to the above courses should appear for Biology, Physics and Chemistry in EAMCET.

(ii)Candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limit of 22 years for all the candidates and 25 years in respect of scheduled caste and scheduled tribe candidates as on 31st December of the year of Admissions.

(5)For MBBS/BDS/BAMS/BHMS/BNYS Courses:

(i)Candidates should have passed or appeared for the final year of the Intermediate Examination (10+2 pattern) with Physics, Chemistry and Biology as optional which shall include a practical test in these subjects, OR any examination (10+2 pattern) with Physics, Chemistry and Biology [/Bio-Technology] [Inserted by Notification No. G.O.Ms. No. 28, dated 10.5.2013 (w.e.f. 28.7.2011).] including practical test in each of these subjects, recognized as equivalent to Intermediate by the University or by the Board of Intermediate Education.

(ii)[ Candidate should obtain at least 50% of marks (40% in case of candidates belonging to reserved category and 45% in respect of candidates with locomotory disability of lower limbs) in the subjects specified taken together at 10+2.] [Inserted by Notification No. G.O.Ms. No. 28, dated 10.5.2013 (w.e.f. 28.7.2011).]

(iii)[] [Renumbered '(ii)' by Notification No. G.O.Ms. No. 28, dated 10.5.2013 (w.e.f. 28.7.2011).] Candidates should have completed 17 years of age as on 31st December of the year of admission.

(6)For B.Pharm, Course: (Remaining 50% of the seats)

(i)Candidates should have passed or appeared for the final year of the Intermediate Examination (10+2 pattern) with Physics, Chemistry and Biology optionals, conducted by the Board of Intermediate Education, Andhra Pradesh or any other examination recognized by the University as equivalent thereto.

(ii)Candidate should obtain at least 45% marks (40% in case of candidate belonging to reserved category) in the subjects specified taken together in the qualifying examination.

Note. - Proof of satisfying the marks criteria in the qualifying examination in respect of candidates who appeared for the examination during the year of admission should be furnished at the time of admissions.

(iii)Candidates should have completed 16 years of Age by the date of commencement of Admissions or on such other date as may be notified by the CET Committee. There is no upper age limit.

(7)For Pharm-D Course: -

(i)"Candidates should have passed or appeared for the final year of Intermediate examination (10+2 pattern) with Physics, Chemistry and Mathematics or Biology optionals conducted by the Board of Intermediate Education, Andhra Pradesh or any other examination recognized by the Board of Intermediate Education, Andhra Pradesh as equivalent thereto or should have passed or appeared at the final year of the Diploma examination in Pharmacy course conducted by the Andhra Pradesh State Board of Technical Education and Training or any other examination recognized as equivalent thereto by the Andhra Pradesh State Board of Technical Education and Training.

(ii)Candidate should obtain at least 45% marks (40% in case of candidate belonging to reserved category) in the subjects specified taken together in the qualifying examination.

(iii)"Candidates should have completed 17 years of age as on 31st December of the year of admission to the course."

4. Engineering, Agricultural and Medical Common Entrance test (EAMCET).

(1)The Eamcet shall be conducted by a Convenor, appointed by the competent authority and shall be held on such date and centers as may be specified by the State Council in consultation with the EAMCET Committee.

(2)The Convenor of EAMCET shall give a notification in the widely circulated daily News Papers as decided by CET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.

(3)The notification, among other things, shall indicate the Cost of application, Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of EAMCET.

(4)The Date of entrance test as notified above shall not be revised without the prior approval of the Government.

(5)The Medium of EAMCET shall be English and Telugu Languages only. However, candidates opting to write the test in URDU medium may do so and the center for the Test will be at Hyderabad only. For the benefit of such candidates facilities for translation shall be provided.

(6)The subjects and Syllabus of EAMCET shall be as prescribed by EAMCET Committee.

(7)Provided further that the qualifying marks for ranking in the EAMCET in respect of Engineering and Pharmacy courses shall be 25% of the total marks of the candidate other than the candidates belonging to the category of Schedule Casts and Scheduled Tribes for ranking.

(8)There is no provision for re-totalling, revaluation or Personal identification of Response sheets (Answer Scripts) of the Entrance Test.

(9)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Engineering, Pharmacy, Agriculture, Medical and Dental Courses unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the Rules for Admission that shall be issued separately.

(10)If any ambiguity or doubt arisen in the interpretation or implementation of any of the rules, the decision of Chairperson shall be final.

5. Preparation of the Merit List and assigning ranking.

- The Convener of EAMCET shall follow the following rules in preparing the merit list and assigning the ranking:-

(1)The candidate who have secured qualifying marks in EAMCET and candidates belonging to the category of Scheduled Caste and Scheduled Tribe, for whom qualifying marks have not been prescribed, shall be assigned ranking in the order of merit on the basis of combined score obtained by giving 75% weight age to the marks secured in EAMCET and 25% weight age to the marks secured in the relevant group subjects namely, Mathematics, Physics, Chemistry or Biology, Physics, Chemistry, as the case may be, in the qualifying examination."

(2)For the preparation of merit list, in case of more than one student securing the same combined score obtained as per sub-rule (1) above, the tie shall be resolved to decide the relative ranking by successively considering the following:-

(i)The total marks secured in Eamcet;

(ii)The marks secured in Mathematics or Biology, as the case may be, in Eamcet;

(iii)The marks scored in Physics in EAMCET;

(iv)The percentage of aggregate marks secured in the qualifying examination;

(v)If the tie still persists, the date of birth of the concerned candidates, the older being given preference over the younger.

(3)The following rank lists shall be prepared by the Convener:

(i)State wide Common Merit List: The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not.

(ii)Region - wise Common Merit List: The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not.

(iii)Minority Community Merit Lists: They include merit lists, containing the candidates belonging to the different Minority communities arranged in the Merit ranking, both State wide and Region-wise.

(iv)Community-wise Lists:- There shall be separate Community wise merit lists for the Scheduled Castes, Scheduled Tribes and Backward Classes Communities, both as State-wise and Region wise; and

(v)Merit list for other categories of reservations: There shall be separate lists for other categories of reservations as per the orders in force for physically handicapped, NCC, Games and Sports, Children of ex-servicemen and for women both Statewide and Region-wise.

(4)Every candidate who has been assigned rank in the merit list shall be issued Rank Card by the Convenor. The Rank Card, among other things, shall include the marks obtained in the EAMCET, marks secured in the group subjects in the qualifying examination, the combined score and the rank assigned in the State wide merit, region-wise merit, community-wise etc.,

6. Constitution of EAMCET Committee.

- The competent authority shall constitute the EAMCET committee to deal with the matters connected with the test. The Composition of the Committee shall consist of the following:-

(1)Chairperson, who shall be the Vice -Chancellor of any University nominated by the Competent Authority for each academic year for the purpose of conducting EAMCET.

(2)One representative of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned.

(3)The Commissioner and Director of Technical Education, AP or his nominee not below7 the rank of Joint Director.

(4)The Director, Medical Education, A.P, or his nominee not below the rank of a Joint Director.

(5)Representative of Higher Education Department in Government dealing with Technical Education, not below the rank of Deputy Secretary.

(6)One representative of Andhra Pradesh State Council of Higher Education nominated by the competent authority.

(7)Convenor of the Entrance Test of the preceding year.

(8)Convenor, who should be the rank of Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the EAMCET committee.

(9)One Principal, of a private Engineering College to be nominated by the Competent Authority for each academic year by turn.

(10)Director, Telugu Academy.

7. Functions of the EAMCET Committee.

- The EAMCET Committee shall take decisions on the following issues relating to the EAMCET:-

(1)Cost of the application and fee to be collected from the candidates of EAMCET

(2)Norms for the payment of remuneration for different items / services under taken in connection with EAMCET work.

(3)Date of announcement of results.

(4)Such other issues as may be referred by the Chairman of the Committee an| Competent Authority.

8. Functions of the Chairperson of the EAMCET Committee.

- Chairperson of the Committee:

(1)shall preside over all the meetings of the committee and in his absence he may nominate one of the members of the committee to preside over the meetings.

(2)Shall appoint paper setters, moderators for the EAMCET and decide upon the printing press or presses where the confidential material of the Test shall be printed.

(3)May appoint a competent officer to assist the Convenor.

9. Functions of the Convenor of the Eamcet Committee.

- The Convenor of the EAMCET shall subject to such directions as may be issued by the Chairperson to discharge his duties in the matters relating to the EAMCET. The Convenor is specifically responsible for discharging the following functions:

(1)Printing of application forms of Eamcet

(2)Issuing the notification inviting application for the Entrance Test

(3)Sale of application forms and issue of Hall Tickets

(4)Appointment of Coordinators / Chief Superintendents / Observers of various Test Centers.

(5)Coding and decoding of response sheets (Answer Scripts)

(6)Appointment of Members of confidential team for assisting computer process in valuation of answer scripts

(7)Payment of remuneration for various items / services utilized for the purpose of EAMCET

(8)Maintenance and submission of accounts to the Andhra Pradesh State Council of Higher Education Department

(9)Preparation of key answers through a committee consisting of Professors of Universities, Teachers of Under Graduate Colleges and Teachers of Intermediate Colleges in consultation with the Chairperson

(10)Publication of results and dispatch of Rank Cards to the qualified candidates.

(11)Such other duties as entrusted by the Chairman.

10. Funds for the conduct of the EAMCET.

(1)The amounts that are collected from the candidates towards cost of the application and the examination fee shall be directly credited into the account of the Secretary, Andhra Pradesh Council of Higher Education, Hyderabad.

(2)The Convenor of EAMCET shall draw advances from the Andhra Pradesh State Council of Higher Education and incur, necessary expenditure for items/ services connected with the EAMCET and submit for audit to the Local fund Audit and report thereof be submitted to the Andhra Pradesh State Council of Higher Education.

11. Engineering, Agriculture and Medical Common Entrance Test - conducted by Association of colleges (EAMCET - AC).

(a)Association of colleges-Formation and its Functions:

(1)There may be separate Association of Colleges recognized by APSCHE representing the two types of professional colleges as defined in Rule (2) (ix) of these Rules to conduct EAMCET-AC.

(2)The Secretary(s) of Association(s) of Colleges formed, as in clause (1) above shall intimate their formation, rules and bye-laws and the names of office bearers and member colleges with their Minority or Non-minority status to the Competent Authority and Admission and Fee Regulatory Committee before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s) who submit the above particulars and documents before the stipulated date after due verification.

(3)Irrespective of the number of Associations recognized under clause (2) above, they can conduct only one EAMCET-AC for Medical and allied courses and another for Engineering and allied courses. The Admission and Fee Regulatory Committee shall issue notification, inviting options from the Managements of all the Professional Colleges for admitting their students either through EAMCET or EAMCET-AC.

(4)The option of choosing, between either of EAMCET or EAMCET - AC shall be exercised by the Management of the colleges and shall be intimated before a stipulated date to the Competent Authority and the Admission and Fee Regulatory Committee. In case failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges on the basis of the rank at EAMCET.

(b)Constitution of Committee of EAMCET -AC. - The Committee of EAMCET - AC shall be constituted by the Association of Colleges with eminent members academicians representing all the disciplines included for the test. A member of this committee shall be appointed as Convenor of the Committee of EAMCET - AC to discharge functions as assigned by the Committee of EAMCET-AC.

12. Functions of Committee of EAMCET.

(1)EAMCET - AC shall be conducted in a fair and transparent manner subject to supervision of the Admission and Fee Regulatory 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 such information is called for by the Admission and Fee Regulatory Committee.

(2)The committee of EAMCET - AC shall preserve the question paper and the answer papers for the period as indicated by the Admission and Fee Regulatory Committee.

(3)The records of an Institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least, 25 years shall be examined by the AFRC and the Committee may permit such an Institute to adopt its own admission procedure.

(4)After holding EAMCET - AC and declaration of Results of EAMCET - AC, each member college of Association of Colleges shall immediately display the merit lists on the Notice Board of all colleges which have chosen to admit students on the basis of rank obtained at EAMCET-AC.

(5)Committee of EAMCET - AC shall also communicate a copy of the merit list forthwith to the Competent Authority and the A.F.R.C.

(6)Committee of EAMCET - AC shall follow the same guidelines as prescribed in Rule 4 of these rules for conduct of test, minimum qualifying marks etc. for declaration of results and assigning Merit Ranks.

(7)Preparation of the Merit List and assigning ranking: The Committee of EAMCET - AC shall follow the same procedure as prescribed for EAMCET in Rule 5 of these rules in preparing the merit list and assigning Merit Ranks for the candidates who have secured qualifying marks in EAMCET - AC and for candidates belonging to the category of SC and ST for whom qualifying marks have not been prescribed.

13. Funds for the conduct of EAMCET-AC.

- The amounts that are Collected from the candidates towards cost of application and examination fee shall be utilized to meet expenditure for items / services connected with the EAMCET-AC. Accounts shall be subjected to audit and report thereof shall be submitted to the Competent Authority.

14. Special direction from the Government.

- In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of EAMCET/EAMCET-AC as scheduled the Government may for the reasons to be recorded in writing direct the conduct of a re-examination of the EAMCET/ EAMCET - AC. In such a event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the EAMCET/EAMCET-AC reexamination by appointing / nominating such functionaries or committees as considered necessary, without collecting any fees for such re-examination.

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