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State of Andhra Pradesh - Section

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

6. Procedure of Admissions.

- (i) To Fill Up Category - A Seats (80%):(a)Each Institution which has opted for EAMCET under sub clause (4) of clause (a) in Rule 11 of Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules - 2004 shall indicate in writing to AFRC, by a cut-off date specified by it, as to whether the institution would admit students through the Single Windows System to be operated by the Convenor of EAMCET admissions or the Convenor of EAMCET- AC admissions.(b)For the purpose of admissions, all the Institutions shall be divided into three groups viz.,
(1)SW-1 : Institutions opting for Single Window System operated by Convenor of EAMCET admissions.
(2)SW-II : Institutions opting for Single Window System operated by Convenor of EAMCET - AC admissions for EAMCET rank holders.
(3)SW-III : Institutions opting for Single Window System operated by Convenor of EAMCET-AC admissions for EAMCET-AC rank holders.
(c)There shall be separate counselling for admission in respect of each Single Window System:
Provided that sliding of admitted candidates shall be permissible between SW-I and SW-II.The procedure to be followed for such admissions shall be as given below:
(A)Admissions Into Institutions Under SW-I:
(1)A Committee for EAMCET Admission into Institutions, which opted for SW-I shall be constituted by the Competent Authority with the following members to advise the Convenor 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 from the Private Unaided Professional 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
(2)The Convenor of EAMCET Admissions shall collect Rank lists of the qualified candidates of EAMCET prepared by the Convenor of EAMCET, as per sub rule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2004.
(3)The Convenor of EAMCET Admissions shall prepare and notify the schedule for admissions of candidates, venue, timing and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for EAMCET Admissions shall be final in issuing notification and the schedule and procedure of counselling.
(4)The Convenor of EAMCET Admissions shall adopt computerised Single Window System of Counselling for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centers, mobilization of software etc., in consultation with the Admission Committee.
(5)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (iii) and sub-clause (11) of Clause (B) hereunder.
(6)[(a) Minority candidates shall be called for counseling and provisional allotment of courses/institutions shall be made in the order of merit assigned to them at EAMCET by following the rules of reservation as laid down in Rule 7 hereunder firstly in the order of merit assigned in EAMCET and secondly in the order of merit assigned in the qualifying examination to other eligible candidates. [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]
(b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned minority in the order of merit assigned in EAMCET.]
(7)The selection of candidates as above and allotment of Courses/ Institutions in respect of Unaided Minority Professional Institutions, shall be solely on the basis of merit [and following the preferential order as provided under clause (6) above] [Substituted 'as adjudged by the rank obtained in EAMCET' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] 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 Course/Institution 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.
(8)Once a candidate secures admission to a particular College / institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions except for the facility of sliding as provided under clause (c) above.
(9)The candidates admitted into Unaided Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.
(10)[ The Convener, EAMCET Admissions shall handover the vacant seats, if any, to the Institutions concerned only after conducting single window counseling as provided for under clause (6) above.] [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]
(11)The Institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly conducting internal sliding initially in each course before issuing the notification for admissions by the individual Institutions. The vacant seats so arising in each course, after the exercise of internal sliding, shall be filled up following the rule of reservation as provided in Rule 7 hereunder first with the eligible candidates belonging to the concerned minority and then with eligible candidates other than the concerned minority.
(12)The Institution shall obtain ratification from the Competent Authority for all the admissions including internal sliding conducted by the Institution
(13)The Convener of EAMCET Admissions shall prepare the final list of candidates, admitted course-wise and institution-wise and send the same to concerned Universities, Institutions and AFRC.
(14)The Competent Authority in consultation with the Committee of EAMCET Admission shall fix the cut off dates for each stage of admissions.
(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of EAMCET Admissions shall be entitled to cause verification of all the documents produced by the candidates.
(B)Admissions Into Institutions Under SW-II and SW-III:
(1)Committee for EAMCET-AC Admissions into institutions, which opted for SW-II and SW-III shall be constituted by the Association of Unaided Professional Colleges to advise the Convenor of EAMCET-AC.Admissions, in the matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.
(2)The Convener of EAMCET-AC Admissions shall collect Rank lists of the qualified candidates of EAMCET [and] [Substituted '/' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] EAMCET-AC prepared by the Convener of EAMCET [and] [Substituted '/' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] EAMCET- AC, as per sub-rule (3) of Rule 5 [and] [Substituted '/' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] Clause (c) of Sub-rule (7) of Rule 12 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2004.
(3)The Convener of EAMCET-AC Admissions shall prepare and notify the schedules for admissions in respect of SW-II and SW-III, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for EAMCET-AC Admissions shall be final in issuing notification, schedule and procedure of counselling.
(4)The Convener of EAMCET-AC Admissions shall adopt computerised Single Window System of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centers, mobilization of software etc., in consultation with the Admission Committee.
(5)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (11) of Clause A of sub-rule (i) above and sub-clause (11) below.
(6)[(a) Concerned Minority candidates shall be called for counseling and provisional allotment of courses/ institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order: [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]
(i)For SW-II Institutions. - Firstly in the order of merit assigned in EAMCET and secondly in the order of merit assigned in the qualifying examination to other eligible candidates.
(ii)For SW-III Institutions. - Firstly in the order of merit assigned in EAMCET-AC, secondly in the order of merit assigned in EAMCET and thirdly in the order of merit in the qualifying examination.
(b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned minority in the following preferential order.
(i)For SW-II Institutions. - In the order of merit assigned in EAMCET.
(ii)For SW-III Institutions. - Firstly in the order of merit assigned in EAMCET-AC and secondly in the order of merit assigned in EAMCET.]
(7)The selection of candidates and allotment of Courses / Institutions in respect of unaided Minority Professional Institutions, shall be solely on the basis of merit [and following the preferential order as provided under clause (6) above] [Substituted 'as adjudged by the rank obtained in EAMCET / EAMCET-AC' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] 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 Course / Institution 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.
(8)One a candidate secures admission to a particular College / institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions under the same Single Window System except for the facility of sliding as provided for under clause (c) of sub-rule (i) above.
(9)The Candidates admitted into Unaided Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.
(10)[ The Convener, EAMCET-AC Admissions shall handover the vacant seats, if any, to the Institutions concerned only after conducting single window counseling as provided for under clause (6) above.] [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]
(11)The institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly conducting internal sliding initially in each course before issuing the notification for admissions by the individual Institutions. The vacant seats so arising in each course, after the exercise of internal sliding, shall be filled up following the rule of reservation as provided in Rule 7 hereunder first with the eligible candidates belonging to the concerned minority and then with eligible candidates belonging to other than the concerned minority.
(12)The Institution shall obtain ratification from the Competent Authority for the all admissions including internal sliding conducted by the Institution.
(13)Convener of EAMCET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to the concerned University, Institution and AFRC.
(14)The Competent Authority in consultation with the Committee of EAMCET-AC Admission shall fix the cut off dates for each stage of admissions.
(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convener of EAMCET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.
(ii)To Fill Up Category - B Seats (20%):
(1)The Institution shall notify all the details for seats available under this category and conduct the admissions in a fair, transparent and non exploitative manner.
(2)The NRI seats (not exceeding 15% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 60% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to 6 on a scale of 10.
(3)The left over seats shall be filled by the Management of the Institution with candidates from other states and Union Territories of India who have passed qualifying examination and secured rank in AIEEE.
(4)If vacant seats still exists, such seats may be filled with any candidates securing not less than 60% of aggregate marks of 60% in group subjects in the qualifying examinations.[Provided that for the academic year 2006-2007 the vacant seats still exist, such seats may be filled with the candidates securing not less than 50% of aggregate marks or 50% in group subjects in the qualifying examination.] [Added by Notification No. G.O.Ms. No 124, dated 19.8.2006 (w.e.f. 10.5.2006).]
(5)The Institution shall obtain ratification from the competent authority for all the admissions conducted under category-B seats by the institution.
(6)After scrutiny, the Competent Authority shall send the ratified list of candidates from outside the State, NRIs and others admitted by the Institution to the University concerned and also to the respective Institutions.