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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006

(1)A Committee for EAMCET Admission into Institutions, which opted for EAMCET, shall be constituted by the Competent Authority with the following members to advise the Convener of EAMCET Admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.
(a)Chairman of Andhra Pradesh State Council of Higher Education. ........(Chairman)
(b)Secretary of Andhra Pradesh State Council of Higher Education .
(c)Convener of EAMCET Admissions (Member Convener).
(d)Professor in-charge of Computer / online systems in admission camp.
(e)Two representatives of the Universities as nominated by the State Council.
(f)Three representatives of the Private unaided Technical Institutions as nominated by the State Council.
(g)Commissioner / Director of Technical Education or his nominee.
(h)One special Invitee nominated by the State Council.