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State of Telangana - Section

Section 6 in Telangana Elementary Teacher Education Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Elementary Education Programme (D.El.Ed.) through Common Entrance Test) Rules, 2017

6. Procedure of Admissions for all the Seats in Government diets, Government Elementary Teacher Education Institutions and for Category 'A' Seats in Respect of Private Un-Aided Elementary Teacher Education Institutions.

- I. For the purpose of admissions, all the Institutions shall be divided into 2 groups viz.,
(i)Single Window1 (SW-1): Institutions opting for Single Window System to be operated by the Convener, DEECET for Admissions from DEECET rank Holders.
(ii)Single Window 2 (SW-2): Private Un-aided Minority Institutions opting for Single Window System operated by the Convener- DEECET- AC for Admissions into Category 'A' seats of Private Un-aided Minority institutions from the DEECET Rank holders.
II. (a) Each Private Un-aided Minority Institution shall indicate in writing to the Commissioner & Director of School Education within the cut-off date specified for that particular year through a Notification as to whether the college would admit students through the Single Window system to be operated by the Convener, DEECET admissions (SW-1) or the Convener DEECET-AC admissions (SW-2).
(b)All Private Un-aided Non-Minority and Private Un-aided Minority Elementary Institutions shall indicate in writing to the Commissioner & Director of School Education within the cut-off date specified for that particular year through a Notification as to whether the college would conduct the D.El.Ed. Programme in Telugu or Urdu or English medium and that they shall admit students for only that particular medium under both Category 'A' & 'B'.
III. The Commissioner & Director of School Education shall issue a Notification in at least three leading News Papers covering Telugu, English and Urdu languages at least Two weeks before the issue of Notification of DEECET for any particular year, inviting the managements of all -A. Private Un-aided Minority Institutions to exercise their option for admission by the Convener, DEECET admissions (SW-1) or the Convener DEECET-AC admissions (SW-2). The willing managements of Private Un-aided Minority D.El.Ed. Colleges having valid Minority Status Certificates and willing to opt for SWII shall submit the option within the prescribed time along with the copies of Certificates to the Commissioner & Director of School Education.B. Private Un-aided Non-Minority and Private Un-aided Minority institutions to exercise their option for Telugu or Urdu or English medium. The option of the managements shall be submitted in an Affidavit to the Commissioner & Director of School Education within the prescribed time. The Managements shall also indicate that they shall provide the instructional facilities for that particular medium as per the Norms prescribed by NCTE for the D.El.Ed. Programme.IV. The procedure for admission of the candidates through Single Window System operated by the Convener, DEECET (SW-1) and DEECET-AC (SW- 2)shall be as follows:A. Procedure to fill up seats through SW-1: Following category of seats shall be filled up through SW-1
(a)100% Seats in case of Government DIETs, Government Elementary Teacher Education Institutions
(b)Category 'A' seats in Private Un-aided Non-Minority Institutions
(c)Category 'A' Seats in Private Un-aided Minority Institutions that opted for SW-1
(i)The Diploma in Elementary Education Common Entrance Test (DEECET) Committee for DEECET admissions shall be constituted by the Competent Authority with the following members to advise the Convener of DEECET admissions in the matters relating to admissions and such other matters necessary for the smooth conduct of admissions.
1 Commissioner &Director of School Chairperson and Education Convener, DEECET
2 Director, SCERT Member
3 Director for Government Examinations Member
4 One Principal of DIET (Nominated by theChairperson, DEECET) Member
5 One Subject Expert (Nominated by theChairperson, DEECET preferably Professor/Lecturer of SCERT/CTE/IASE) Member
6 One Technical Expert (Nominated by theChairperson, DEECET from CGG/TSTS/IT department.) Member
7 Additional Director, Co-ordination Member
(ii)The Convener of DEECET admissions shall prepare Medium wise Rank List of qualified candidates as per rule 8 below.
(iii)The Convener, DEECET shall cause verification of Certificates of the qualified candidates as decided by the DEECET Committee.
The Convener DEECET shall intimate the candidates to attend the session for verification of Certificates through a notification.The final list of 'Eligible' candidates after verification of the Certificates shall be notified by the Convener DEECET and such candidates only shall be eligible for exercising web based options for allotment of seats
(iv)The Convener, DEECET shall prepare the schedule and issue notification for web-based admissions in at least 3 leading newspapers one each in Telugu, English and Urdu along with hosting of the schedule and all other necessary details on the official website of DEECET at least 7 days before commencement of taking web based options (Order of Preference of Colleges for allotment of Seat) from the candidates. The decision of the DEECET Committee shall be final for issuing notification, the schedule and procedure of admissions.
(v)The Convener, DEECET admissions shall adopt computerized single window system of counseling by way of web based selection of colleges. The Convener DEECET shall prepare the medium-wise seat matrix of all seats in Government DIETs, Government Elementary Teacher Education Institutions, Category 'A' seats in Private Un-aided Non-Minority Colleges and Category 'A' seats in Private Un-aided Minority Colleges that opted for SW1 in conformity with Rule-7.
(vi)The Convener, DEECET shall make all the necessary arrangements i.e., Identifying the agency through which online examination and web based admission procedure may be carried including Fee collection, venues for verification of Certificates, drawing of Verification Officers etc. in consultation with the DEECET Committee.
(vii)No Management of Un-aided Private Elementary Teacher Education Institutions shall issue notification and call for application for admission separately or individually for Category 'A' seats.
(viii)The Convener, DEECET shall provide online service for web based selection and submission of order of preference of colleges by the candidates. Allotment of seats shall be made based on the order of merit assigned in the DEECET by following the rules of Reservation as shown in Rule 7 hereunder provided that in respect of Private Un-aided Minority Colleges, seats shall be allotted only to the eligible candidates belonging to the concerned Minority Community only. The Verification Officer shall confirm the Minority Status of the candidate as defined at Rule 2 (i)(r) above.
(ix)All the Candidates who are allotted seats as per merit through web based selection of colleges shall be issued Admission Letter online by the Convener. Candidates shall submit all the Original Certificates to the Principal of the College to which allotted.
(x)The allotment of seats shall be done separately for each medium and on the basis of merit as per rank obtained in DEECET subject to the condition that the candidate should have passed the qualifying examination with the prescribed percentage of marks as per Rule 4 of these Rules.
However, mere appearance at the entrance test and securing a rank does not entitle any candidate to be considered for admission automatically into any institution unless she/he satisfies the Rules and Regulations of admission prescribed in these Rules.
(xi)Candidates admitted to any particular college during any particular phase cannot claim admission to any other institution during that particular phase. However, she/he may opt for transfer of seat to any of the other college through sliding procedure during the next phase of admission and such transfer of seat shall be final i.e., a candidate cannot claim for the seat allotted prior to sliding in the earlier phase after being transferred to the new college opted in sliding. She/he should invariably join in the college to which she/he is transferred. Transfer of seats from a college that is included in SW-1 to another college included in SW-2 is not allowed
(xii)The Convener, DEECET shall conduct web based selection and allotment of seats in 'Two' phases to fill up Category A seats (80% of the sanctioned intake).
(xiii)In case of Private Un-aided Non-minority institutions and Private Un-aided Minority Institutions that opted for SW1 after the first two phases of admission, for left over seats or seats falling vacant due to non-reporting of the candidates to the institution allotted within the specified time on the Final Admission Letter, the Convener DEECET shall notify a last date giving 7 days time for the colleges to approach for allotment of candidates in place of non-reporting candidates. The Convener, DEECET shall fix a schedule and conduct "Left over and Non-Reported Admission" process inviting the candidates qualified in DEECET to submit their options from any of the DIETs through online service provided to the Principal of DIET. Admission letters to such candidates shall be issued as per the order of merit provided that all other eligibility criteria are fulfilled and subject to availability of seats.
During this phase the Private Un-aided Minority Institutions shall be allowed to fill up the vacant seats with 'General' candidates provided that the 'General' candidates do not exceed the 30% limit prescribed in G.O.Ms.No.1 Minorities Welfare Department dated 16-01-2004. and amendments from time to time. Seats falling vacant after such date shall remain vacant for that year.
(xiv)In any case, the management of any institution is not permitted to take candidates on its own to fill the non-reporting or left over seats within or after the time fixed for admissions by the Convener Deecet.
B. Procedure to fill up seats through SW 2:Category A seats (80%) in Private Un-aided Minority Colleges which have opted for DEECET AC admission through SW-2
(i)A Committee for DEECET-AC Admission shall be constituted by the Association of Minority Colleges that have opted for SW-2 to nominate and advise the Convener, DEECET-AC in the matter relating to admission and on such other matters necessary for the smooth conduct of admissions. Such Committee shall have one nominee as nominated by the Convener, DEECET. The formation of such Committee shall be informed to the Competent Authority by the Convener of DEECET-AC. It shall be the responsibility of the Convener of DEECET-AC to ensure the attendance of the nominee in its meetings. The Convener of DEECET-AC shall be responsible for completing the Admission Procedure as per Rules and for submitting timely, all the reports required by the Competent Authority.
(ii)The Convener of DEECET-AC admissions shall collect Rank List of qualified candidates of DEECET prepared by the Convener of the DEECET as per Rule (8) below. The Convener DEECET-AC shall cause verification of Certificates of the qualified candidates as decided by the DEECET-AC Committee. The Convener DEECET-AC shall intimate the candidates to attend the session for verification of Certificates through a notification.
The final list of 'Eligible' candidates after verification of the Certificates shall be notified by the Convener DEECET-AC and such candidates only shall be eligible for exercising web based options for allotment of seats
(iii)The Convener of DEECET-AC shall prepare the schedule and issue notification for web-based admissions in at least 3 leading newspapers one each in Telugu, English and Urdu along with hosting of the schedule and all other necessary details on the official website of DEECET at least 7 days before commencement of taking web based options (Order of Preference of Colleges for allotment of Seat) from the candidates. The decision of the DEECET-AC Committee shall be final for issuing notification, the schedule and the procedure of admissions.
(iv)The Convener of DEECET-AC admissions shall adopt computerized single window system of counseling by way of web based selection of colleges and admissions. He shall make all the necessary arrangements i.e., agency through which web based admission procedure may be carried, online Fee collection provision for which shall be made in all the 31 Districts.
(v)No Management of Private Un-aided Minority College shall issue notification and call for application for admission separately or individually for Category 'A' seats.
(vi)Web based preference of colleges shall be taken from the candidates whose certificates are verified and found to be satisfactory by the Principal of DIET concerned and belonging to the concerned Minority Community only through online service provided for the purpose. Allotment of seat shall be made in the order of merit assigned to them in DEECET maintaining the reservation of seats as specified in A.P. Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended as given in Rule 7 (i)
Provided that in respect of Minority Colleges, seats shall be allotted only to the eligible candidates belonging to the concerned Minority Community only. The Verification Officer shall confirm the Minority Status of the candidate as defined at Rule 2 (i) (r) above.
(vii)All the Candidates who are allotted seats as per merit through web based selection of colleges shall be issued Admission Letter online by the Convener DEECET-AC. Candidates shall submit all the Original Certificates to the Principal of the College to which allotted.
(viii)The allotment of seats shall be done separately for each medium and on the basis of merit as per the rank obtained in DEECET subject to the condition that the candidate should have passed the qualifying examination with the prescribed percentage of marks as per Rule 4 of these Rules
However, mere appearance at the entrance test and securing a rank does not entitle any candidate to be considered for admission automatically into any institution unless she/he satisfies the Rules and Regulations of admission prescribed in these Rules.
(ix)Candidates admitted to any particular college during any particular phase cannot claim admission to any other institution during that particular phase. However, she/he may opt for transfer of seat to any of the other college through sliding procedure during the next phase of admission and such transfer of seat shall be final i.e., a candidate cannot claim for the seat allotted prior to sliding in the earlier phase after being transferred to the new college opted in sliding. She/he should invariably join in the college to which she/he is transferred. Transfer of seats from a college that is included SW-2 to another college included in SW-1 is not allowed.
(x)The Convener, DEECET-AC shall conduct counseling in Two Phases for filling up the Category 'A' seats (80% of the sanctioned intake) with Minority Qualified candidates only.
(xi)In two phases of admissions for item (x) rule 6, sub-rule (B) above, if 70% of Minority candidates are admitted, the remaining 30% seats shall be filled with Non-minority candidates who are qualified in DEECET. In case, in two phases of Minority counseling, if any college does not fill up the seats with 70% of Minority candidates, the left over seats out of this 70% shall be kept vacant for that year and the remaining 30% shall be filled with Non-minority qualified candidates in DEECET.
(xii)The Convener, DEECET-AC shall notify a last date giving 7 days' time for the colleges to approach for allotment of candidates in place of non-reporting candidates. The Convener, DEECET-AC shall fix a schedule and conduct "Left over and Non-reported Admission" process online inviting the candidates qualified in DEECET and belonging to other than the concerned Minority also to submit their options from any of the DIETs through online service provided to the Principal of DIET. Admission letters to such candidates shall be issued 'online' as per the order of merit provided that all other eligibility criteria are fulfilled and subject to availability of seats.
(xiii)In any case, the management of any institution is not permitted to take candidates on its own to fill the non-reporting or left over seats within or after the time fixed for admissions by the Convener DEECET.
(V)Procedure to fill up seats under category B (20)% seats in Private Un-aided Non- Minority and Private Un-aided Minority Institutions (Under SW 1 and SW 2): The institutions shall on the dates notified in the schedule for DEECET for that particular year by the Convener DEECET
(i)
(a)notify all the details of seats available under this category
(b)conduct the admissions in a fair and transparent manner.
(c)upload the details of admissions made on the website provided by the Convener, DEECET
(d)get the Original Certificates of the candidates verified by Principal of DIET concerned
(e)submit the List of candidates after verification by the Principal DIET concerned to the Convener DEECET for approval
(ii)The Convener DEECET shall send the approved List of candidates admitted under Category B seats by the institutions to the Director, SCERT, TS, Director, Government Examinations, TS, and the Principals of the DIETs concerned and to the respective institutions.
(VI)The Convener DEECET shall obtain the list of admitted candidates under Category A of SW-2 institutions from the Convener DEECET-AC and shall transfer the database of all the admissions made for the academic year i.e. Candidates admitted to Government DIETs, Government Elementary Teacher Education Institutions, Category A seats and Category B seats of all Private Un-aided Non-Minority and Private Un-aided Minority Institutions to the Director, Government Examinations, TS, Director, SCERT, TS, all the Principals of the DIETs in the State and to the respective institutions. The College wise list of candidates shall be placed on the official website of the DEECET for Two years i.e. the duration of the Programme.