Section 14 in Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004
14. Special Direction from the Government.
- (i) In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of EAMCET as scheduled the Government may for the reasons to be recorded in writing direct the conduct of a re-examination of the EAMCET-EAMCET-AC. In such a event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the EAMCET re-examination by appointing/nominating such functionaries or committees as considered necessary, without collecting any fees for such re-examination.(ii)In respect of EAMCET-AC, the Permanent Committee constituted in G.O.Ms.No. 91, Higher Education (EC) Department, dated 22nd December, 2003, may issue necessary directions to the Committee of EAMCET-AC to conduct reexamination for the reasons to be recorded in writing without collecting any/fee for such re-examination.
