Section 2 in Andhra Pradesh Admission and Fee Regulatory Committee (for Professional Courses offered in Private Un-Aided Professional Institutions) Rules, 2006
2. Definitions.
- (i) In these rules, unless the context otherwise requires.(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (A.P.Act No. 5 of 1983).(b)"Admissions and Fee Regulatory Committee (AFRC)" means the Committee constituted by the Government for regulating the admissions/fixation of fees to be charged from candidates seeking admission into Private Unaided Minority and Non-Minority Professional Institutions.(c)"Committee for Common Entrance Test" means the Committee empowered by the Association(s) of Private Un-Aided Professional Colleges to conduct the Common Entrance Test (CET) for the relevant Professional Course(s).(d)"Common Entrance Test (CET)" means the Test conducted by the Association of Private Un-aided Professional Institutions for admission to Professional courses.(e)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(f)"Convenor of CET Admissions" means a person nominated by the Association(s) of Private Un-Aided Professional Colleges for selection and allotment of qualified candidates for admission.(g)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution.(h)"Fee" means all fees including tuition fee and development charges.(i)"Government" means the State Government of Andhra Pradesh,(j)"Institutions" means, unless otherwise specifically mentioned, all the private Unaided Minority and Non-Minority Professional Institutions.(k)"Minority Professional Institution" means an Institution imparting professional education, established and administered for and by the concerned minority and recognized as such by the Government.(l)"Professional Education" means any course in Engineering Pharmacy, Planning and Architecture, Agriculture, Medicine (including Demal), MBA, MCA, Law, Education or any other course as notified by the Government in this behalf, at Undergraduate, Postgraduate or above levels.(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 Admissions and Prohibition of Capitation Fee) Act, 1983, (Act 3 of 1983)
