Section 2(1) in Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011
(1)In these rules, unless the context otherwise requires:-(i)"Act" means The Andhra Pradesh Educational Institutions (Regulation of admission and Prohibition of Capitation Fee) Act 1983 (Andhra Pradesh Act. No. 5 of 1983).(ii)"Admission and Fee Regulatory Committee" herein after called A.F.R.C. means the Committee constituted by Government for regulating the admissions and fixation of fees to be charged from candidates seeking admission into private Unaided Minority and Non Minority Professional Institutions."(iii)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(iv)"Committee of EAMCET" means the Committee empowered to discharge functions as specified in these rules relating to the conduct of Common Entrance Test for Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm.D courses."(v)"Chairperson" means the Vice-Chancellor of any University in the state nominated as chairperson of the Common Entrance Test committee by the competent authority for conducting and discharging the functions as specified relating to Engineering (including Technology), Agriculture (including Veterinary) and Medical (all systems of Medicine including Dental) Common Entrance Test ( EAMCET) held by the State.(vi)"Convener" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairman for conducting the Engineering (including Technology), Agriculture (including veterinary), Medical (all systems of Medicine including Dental) Common Entrance Test (EAMCET) and performing such other functions relating to the said test as entrusted to him by the Competent Authority.(vii). "Engineering, Agriculture and Medical Common Entrance Test" (herein after called EAMCET) means examination conducted by Government agency for assigning ranks on merit to the candidates which will be the basis for admission into Engineering (including Technology), pharmacy, Agriculture, Medical and Dental courses.(viii)"Engineering, Agriculture and Medical Common entrance Test of Association of Colleges" (herein after called EAMCET-AC) means the Examination conducted by Association(s) of Private Unaided Professional Colleges for assigning merit ranking to candidates which shall be the basis for admission into Engineering (including Technology), Pharmacy, Agriculture, Medical, Dental and Pharm.D Courses in Private Unaided Professional Colleges which have opted for EAMCET-AC".(ix)"Committee of EAMCET-AC" means the committee empowered by the Association(s) of Private Unaided Professional Colleges to conduct EA.MCET-AC and to prepare the merit list of candidates as per the marks obtained in the above Test for admission into Engineering (including Technology), Pharmacy, Agriculture, Medical, Dental and Pharm.D courses."(x)"Association of Colleges" means the Association of Colleges formed for the purpose of conducting Common Entrance Test referred to in (viii) above, and recognized by the Andhra Pradesh State Council of Higher Education consisting of Management representatives with one type of colleges offering Medical and allied subjects for which the eligibility criteria is as mentioned in Rule 3(4), (5) and (6) of these rules or the other type of colleges offering Engineering and allied subjects for which the eligibility criteria is as mentioned in Rule 3(3) of these rules.(xi)"Government" means the State Government of Andhra Pradesh"(xii)"Qualified candidate" means the candidate who has appeared for the EAMCET / EAMCET-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under Rule 3.(xiii)" Qualifying Examination" means the passing of 10+2 Examination conducted by the Board of Intermediate Education, Andhra Pradesh or its equivalent with the criteria as laid down under Rule 3.(xiv)"State Council" means The Andhra Pradesh State Council of Higher Education Constituted under Andhra Pradesh State Council of Higher Education Act, 1988 ("Andhra Pradesh Act 16 of 1988)(xv)"University" means the University concerned in which the particular courses are offered.Words and Expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulations of Admission and Prohibition of Capitation Fee) Act, 1983 ( Andhra Pradesh Act 5 of 1983).
