Section 15 in Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004
15. Special direction from [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).].
- (i) In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of Ed.CET-AC as scheduled, the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] may issue necessary directions to the committee of Ed.CET-AC to conduct re-examination for the reasons to be recorded in writing without collecting any fees for such re-examination.(ii)[ If the [AFRC] [Added by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).] is of the opinion that the conduct of the Ed. CET-AC including the procedure adopted is neither fair nor transparent, it may, after giving opportunity to the concerned, recommended to the Competent Authority to step in to take appropriate steps to conduct re-examination. In such an event the Association of the Colleges shall reimburse the expenditure incurred in that regard as directed by the Competent Authority.]
