Section 2 in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
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)"Admissions and Fee Regulatory Committee" (AFRC) means Committee constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admission into Unaided. Minority and Non-Minority Professional Institutions.(c)"Common Entrance Test" means PGLCET/PGLCET-AC, the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Post-Graduate Courses in various Professional Institutions in the State.(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(e)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution by the Government.(f)"Convener of PGLCET 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)Convener, PGLCET-AC Admissions means a person nominated by the Associations of Unaided professional Colleges for selection and allotment of qualified candidates for admission.(h)Eligible Candidate means the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.(i)"Government" means State Government of Andhra Pradesh(j)"Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting and scrutinising the Admissions of the candidates made in the Unaided Professional Institutions offering Post Graduate courses in Law (L.L.M/M.L.).(k)"Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions (including those detailed as state wide Institutions) imparting Post Graduate Courses in Law (L.L.M./ M.L).(l)"Minority Professional Institution" means the institution imparting professional education established and administered by the concerned minority and recognized as such by the Government.(m)"Non-Resident Indian" (NRI) means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualifying examination or its equivalent.(n)"Qualified Candidate" means the candidate who has appeared for the PGLCET/PGLCET-AC, as the case may be, for admission into the Post Graduate Law Courses viz., L.L.M/M.L. and has been assigned ranking in the Common Merit List as per Rule 5 or Rule 11(c)(vii)of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.(o)"Qualifying Examination" means the examination of the minimum qualification, passing of which, entitles one to seek admission into the relevant Professional Course as prescribed in Rule 3 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.(p)"Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized counselling or Decentralized Online counselling to qualified candidates in order of merit in the Common Entrance Test.(q)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the provisions of Andhra Pradesh Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).(r)"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 Admissions and Prohibition of Capitation Fee Act, 1983, (Andhra Pradesh Act 5 of 1983) and in the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.
