Section 2 in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003
2. Definitions.
- (i) In these rules, unless the context to otherwise requires.(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A. P. Act No. 5 of 1983)(b)"Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to Unaided Minority Professional Institutions offering Engineering (Including Technology), Pharmacy and [***] [Omitted 'Architecture' by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).] in the State for Admissions in accordance with the provisions laid down".(c)"Common Entrance Test" means EAMCET, the examination conducted for assigning rank or merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Under-Graduate Courses in various Unaided Minority Professional Institutions in the State.(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(e)"Concerned Minority" means the Minority status (Linguistic or Religious) to which Minority Institution belongs;(f)"Convenor of Admissions" means the Commissioner/Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission.(g)"Convenor Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled by the Convenor of Admission.(h)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to be filled by the Management of the Unaided Minority Professional Institution,(i)"Inspecting Authority" means the Authority/Officer appointed by the Competent Authority for inspecting and scrutinising the Admissions of the candidates made in the Unaided Minority Professional Institutions.(j)"Institutions" means, unless otherwise specifically mentioned, all the Unaided Minority Professional Institutions imparting Professional Courses in Engineering (Including Technology), Pharmacy and [***] [Omitted 'Architecture' by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).].(k)"Local area" means the territorial jurisdiction prescribed for identifying the local candidate:(l)"Local Candidate" means the Candidate in relation to the local area as specified in Rule 8.(m)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Course and has been assigned ranking in the Common Merit List under Rule 5 of the A. P. Common Entrance Test for entry into Engineering, [***] [Omitted 'Architecture' by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).], Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.(n)[ "Qualifying Examination" means the examination of the minimum qualification prescribed for passing of which entitles one to seek admission into the relevant Professional Course and as prescribed in the Andhra Pradesh Common Entrance test for entry into Engineering, Pharmacy, Agricultural, Medical and Dental Courses Rules, 2004.] [Substituted by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).](o)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (A. P. Act No. 16 of 1988).(p)"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.
