Section 7 in Andhra Pradesh Physical Education Conduct of Common Entrance Test for admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education Courses Rules, 2004
7. Preparation of the Merit List and assigning rank for PECET.
- The Convenor shall follow the following rules in preparing the merit list and assigning the ranking.(1)The candidate who have secured qualifying marks in PECET and candidates belonging to the category of Scheduled Caste and Scheduled Tribe to whom qualifying marks have not been prescribed, shall be assigned the ranking in the order of merit on the basis of the aggregate marks obtained in all tests put together including incentive marks.(2)For the preparation of merit list, in case of more than one student scoring the same aggregate marks, the tie shall be resolved to decide the relative ranking as follows:(i)By considering the marks scored in Physical efficiency test.(ii)In case of further tie, marks scored in skill test in Games shall be taken into consideration.(iii)In case of further tie, marks scored in skill test in Games shall be taken into consideration.(iv)In case of candidates getting equal marks at the qualifying examination also older candidates shall be given priority basing on age.(3)The following rank lists shall be prepared by the Convenor:(i)State-wide Common Merit List:- The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not, basing on the marks obtained in the PECET.(ii)Local area-wise Common Merit Lists:-The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not basing on the marks obtained in the PECET.(iii)Concerned minority Community Merit Lists:- They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the PECET, both State-wise and Local area-wise.(iv)Community-wise Merit Lists:- There shall be separate Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Backward classes Communities, both as State-wide and Local area-wise; and(v)Merit for other categories of reservations:- There shall be separate lists for other categories of reservauons as per the orders in force for NCC, Children of ex-serviceman and for women both State-wide and Local area-wise.
