Section 11 in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007
11. Post Graduate LAW Common Entrance Test of Association of Colleges (PGLCET-AC).
(a)Association of colleges-formation and its functions(i)There may be an association of Private Unaided colleges recognized by A.P. State Council of Higher Education, Hyderabad as defined in Clause (iii) of Rule 2 of these Rules to conduct PGLCET - AC.(ii)The Secretary(s) of Association (s) of colleges formed, as in clause (i) above, shall intimate their formation, rules and bye laws and names of Office Bearers and member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s) who submit the above particulars and documents before the stipulated date.(iii)Irrespective of the number of Association(s) recognized under clause (ii) above, they can conduct only one PGLCET - AC for Post Graduate Law courses. The Admission and Fee Regulatory Committee shall issue notification, inviting options from the Management of all the Professional Colleges, for admitting their students either through PGLCET or PGLCET-AC.(iv)The option of choosing, between of either PGLCET or PGLCET-AC shall be exercised by the Managements of the colleges and shall be intimated in writing before a stipulated date to the Competent Authority and the AFRC. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges on the basis of the rank at PGLCET conducted by the Convener.(b)Constitution of Committee of PGLCET - AC. - The Committee of PGLCET - AC shall be constituted by the Association of Private Unaided Law colleges with eminent members and academicians representing all the disciplines included for the test. A member of this Committee shall be appointed as Convenor of the Committee of PGLCET-AC to discharge the functions as assigned by the Committee of PGLCET-AC.(c)Functions of Committee of PGLCET-AC. - (i) PGLCET-AC shall be conducted in fair, transparent and Non expletive manner subject to supervision of the AFRC and it shall submit the proposed question papers, the names of the paper setter and examiners and the method adopted to ensure papers are not leaked, whenever such information is called for by the Admission and Fee Regulatory Committee.(ii)The committee of PGLCET - AC shall preserve the question paper and the answer papers for the period as indicated by the Admission and Fee Regulatory Committee.(iii)The records of an institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least, 25 years shall be examined by the AFRC and permit such an institute to adopt its own admission procedure.(iv)After holding PGLCET - AC and declaration of Results of PGLCET-AC, each member college of the Association of colleges shall immediately display the merit lists on the notice Board of all colleges, which have chosen to admit Students on the basis of rank obtained at Post Graduate Law Common Entrance Test-AC concerned.(v)The Committee of PGLCET-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Admission and Fee Regulatory Committee.(vi)The Committee of PGLCET-AC shall follow the same guidelines as prescribed in Rule 3 and 4 of these rules for eligibility criteria, conduct of Test, minimum qualifying marks in the test, declaration of results, assigning Merit Ranks etc.(vii)Preparation of merit list and assigning Rank;The committee of PGLCET - AC shall follow the guidelines prescribed in Rule 5 under these rules in preparing the merit lists and assigning the rank, tie break in case of more than one student scoring the same marks at Post Graduate Law Common Entrance Test - AC, preparation of rank lists and issuing of rank cards etc.,(d)Funds for the conduct of PGLCET - AC. - The amounts that are collected from the candidates towards cost of application and examination fee shall be utilised to meet the expenditure for items/services connected with the PGLCET - AC. Accounts shall be subjected to audit and report thereof shall be submitted to the Admission and Fee Regulatory Committee.
