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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003

5. Allotment of Seats and Procedure of Admissions for the year 2003-2004 only.

- (A) Convenor Seats: The Convener shall fill the following percentage of seats of the sanctioned intake in the colleges of Physical Education as mentioned below
  - 100% Seats
  - 85% of Seats;
  - 30%
make all the necessary arrangements for Admission.
(iv)candidates shall be called for Counselling and provisional allotment to the Institutions shall be made in the order of merit assigned at PECET by following the Rules of Reservation issued by the Govt., from time to time and such allotment is only provisional.
(v)The selection of candidates against the Convener Seats and the allotment in respect of University/Government/ Private Aided Non-Minority/Private Un-Aided Non-Minority Colleges of Physical Education shall be solely on the basis of merit as adjudged by the rank obtained in the Entrance Test subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any B.P.Ed/U.G. D.P.Ed Programme offered by the Colleges of Physical Education in the State unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.
(vi)Once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges shall be entertained.
(vii)The candidates admitted against the convener seats in the University/ Government/private Aided Non-Minority / Private Un-Aided Non-Minority / Private Un-Aided Minority Colleges of Physical Education shall pay the fee at the time of admission as prescribed by the Government/ respective Universities from time to time.
(viii)The Convener shall prepare the final list of candidates admitted institution wise and send the same to the Registrar of affiliating Universities, Commissioner of School Education and The Secretary, APSCHE.
(ix)All the candidates called for counselling shall produce the specified original documents along with duly attested photocopies and the Convenor shall be entitled to cause verification of all the documents produced by the candidates.
(B)Management/convenor Seats For The Year 2003-2004 Only. - (i) Category A: Aided Non-Minority Colleges
The Convenor, PE.CET.,-2003 shall allot candidates to all the seats (100%) in all aided Non-Minority Colleges from the common merit list of the candidates as per rules.Category B: Un-aided Non-Minority Colleges. - The Convenor, PE.CET-2003 shall allot candidates to the extent of 85% of seats from the Common merit list of PECET-2003 as per rules. The Management shall fill up 15% of the remaining seats, from out of the candidates eligible and qualified in PECET-2003/Common Entrance Test conducted by association of Managements of Colleges of PECET-AC.Category C: Government Physical Education Colleges. - The Convener, PE-CET-2003, shall allot candidates to all the seats (100%) from the common merit list of PE-CET-2003 as per rules.In respect of State wide Institutions 85% of the seats shall be allocated among the three regions (Local areas) of the state (viz) in the ratio of 42:36:22 respectively and the remaining 15% seats shall be unreserved for which local area candidates and non-local candidates of A. P., can compete in combined merit order.
(ii)Category A: Aided Minority Colleges. - The Management of Aided Minority Colleges shall admit the Candidates to the extent of 70% belonging to concerned Minority Community who are eligible and qualified in PE-CET-2003 or Common Entrance Test (CET-AC) conducted by the Association of Managements of Colleges duly following the transparency measures prescribed in this G.O.,
The remaining 30% of the seats shall be filled by the Convenor admissions from the common merit list of the (PE-CET) candidatesCategory B: Un-aided Minority Colleges. - The Management of Un-aided Minority Colleges shall admit the candidates to the extent of 85% of intake belonging to concerned Minority Community who are eligible and qualified in PE.CET 2003 or Common Entrance Test conducted by Association of Managements of Colleges (PE.CET-AC) as Clarified by Hon'ble Supreme Court in Islamia Educational Academy case.The admissions shall be as per merit ranking among the candidates applied to the colleges duly following the transparent method prescribed in this G.O., and as per guidelines issued in G.O.Ms.No. 1, Min. We. (M&R) Deptt., dated 16-1-2004. The existing rules of reservation for special categories i.e., NCC/CAP/PHC/PHC and Women are to be followed.