Section 2(1) in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003
(1)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 (Act No. 5 of 1983).(b)"Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to B.P.Ed/U.C D.P.Ed Course in University/Government/Private-Aided. / Private Un-Aided/Aided Minority/Un-Aided Minority Colleges of Physical Education in the State of Andhra Pradesh for Admissions to the extent of seats earmarked to the State Agency in accordance with the provisions laid down".(c)"Commissioner" means Commissioner of School Education, Government of Andhra Pradesh empowered to decide the Admission and Academic Programme of Colleges of Physical Education.(d)"Common Entrance Test" means Physical Education Common Entrance Test the examination conducted for assigning merit ranking to candidates, which will be the basis for admission of the candidates into the B.P.Ed/ U.G.D.P.Ed Course in various University / Government/Private Aided/Private Un-Aided Colleges of Physical Education in the State.(e)"Common Entrance Test of Association of Colleges of Physical Education" means Physical Education Common Entrance Test, Adhoc Committee the Examination conducted for assigning merit ranking to candidates which will be the basis for admission of candidates to the extent of seats provided in B.P.Ed/U.G.D.P.Ed. Courses for the managements of Colleges of Physical Education in the State.(f)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(g)"Convenor" means a person not below the rank of a Professor or Head of Department of Physical Education of a University or Director of Physical Education of a University who is the Member Convener of the committee of Admissions for the conduct of Physical Education Common Entrance Test and also to make allotment of candidates to B.P.Ed/ U.G.U.P.Ed Course for all the Convener Seats earmarked in Colleges of Physical Education in the State.(h)"Convenor Seats" means the Government seats earmarked from out of the sanctioned intake of seats in each institution to be filled by the Convenor.(i)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats to be filled by the Management of the Private Un-Aided Colleges of Physical Education and Un-Aided Minority Colleges of Physical Education.(j)"Institutions" means, unless otherwise specifically mentioned, all the University/Government/ Private Aided/Private Un-Aided/ Aided Minority/Un-Aided Minority Colleges of Physical Education (including those detailed as State-wise institutions) imparting B.P.Ed/U.G.D.P.Ed Course.(k)"Fee Committee" means the committee constituted with the following to fix the fees fur professional courses.(i)Retired High Court Judge nominated by the Chief Justice, as Chairman of the Committee.(ii)Chartered Accountant nominated by the Chairman of the Committee.(iii)A representative of NCTE.(iv)Secretary to State Government in-charge of School Education, A.P. Secretariat, Hyd.(v)Independent person of repute nominated by the committee(l)"Permanent Committee" means the committee, constituted to ensure that the PECET-AC conducted by the Association of Colleges is fair and transparent and the Committee constituted with the following members:(i)Retired High Court Judge nominated by the Chief Justice(ii)Educationist of eminence.(iii)Secretary to State Government in-charge of School Education, A.P.Sectt., Hyd.(iv)Independent person of repute in the field of Education nominated by the committee.(v)Vice-Chancellor of University nominated by the Committee.(m)"Local area" means the territorial jurisdiction prescribed for identifying the local candidate:(n)"Local Candidate" means the Candidate in relation to the local area as specified in Rule (6) of these Rules.(o)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into B.P.Ed/U.G.D.PEd Course and has been assigned ranking in the Common Merit List vide Rule 6 in G.O. Ms.No. 39 dated 27th March 2003.(p)"Qualifying Examination" means the examination of the minimum qualification prescribed for appearance: passing of which entitles one to seek admission into the B.PEd/U.G.D.P.Ed Course as prescribed in the Andhra Pradesh Common Entrance Test for entry into Under Graduate Diploma in Education (UGDPD), Bachelor of Physical Education (B.P.Ed.,) Common Rules, 2003 is issued in G.O.Ms.No. 39, Education (Trg) Deptt., dated 27-3-2003.(q)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (Act No. 16 of 1988).(r)"University" means the University concerned in which the particular course is offered:(s)"Inspecting Authority" means such an authority nominated by the competent Authority for the purpose of verification of admission.
