Section 4 in Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003
4. Entrance Test.
- (i) (a) The Integrated Common Entrance Test (ICET) shall be conducted by a Convener, appointed by the competent authority and shall be held on such date and at such centers as decided by the Entrance Test committee of ICET.(b)The Convener of ICET shall give a notification in the popular daily News Papers as decided by Test Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.(c)the notification, among other things, shall indicate the application fee. Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of ICET.(d)the date of the entrance test as notified above shall not be revised with out the prior approval of the Government.(ii)The medium of ICET shall be English and Telugu Languages only.(iii)The subjects and Syllabus for ICET shall be as prescribed by the ICET Committee.(iv)The qualifying marks for ranking in the ICET shall be 30% of the total marks.Provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.(v)There is no provision for re-totaling, re-valuation or Personal identification of answer scripts of the Entrance Test.(vi)appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into MBA/MCA courses unless the candidate satisfies the requirement of eligibility as laid down under rule 3 and other criteria as laid down in the instructions to the candidates supplied along with the application.
