Section 2 in Andhra Pradesh University Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003
2. Definitions.
- (i) In these rules, unless the context to otherwise requires.(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act No. 5 of 1983)(b)"Committee for Admissions" means the Committee nominated by the Competent Authority to select and make allotment of candidates to University Professional Institutions offering Engineering (Including Technology), Pharmacy and Architecture in the State for Admissions in accordance with the provisions laid down.(c)"Common Entrance Test" means EAMCET, the examination conducted for assigning rank or merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Under-Graduate Courses in various University Professional Institutions in the State.(d)'ECET' means the common entrance test conducted for assigning the rank or merit to the diploma qualified candidates which will be the basis for admission of these candidates into the first year Under-Graduate courses in various University Professional Institutions In the State, against the 5% seats reserved for them.(e)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(f)"Convenor of Admissions" means the Commissioner/Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission based on merit at EAMCET and ECET.(g)"Convenor Seats" means the seats earmarked from out of the sanctioned intake of seats in each course to filled by the Convenor of Admissions.(h)"Institutions" means, unless otherwise specifically mentioned, all the University Professional Institutions (including those detailed as State-wide institutions) imparting Professional Courses in Engineering (Including Technology), Pharmacy and Architecture.(i)"Local area" means the territorial jurisdiction prescribed for identifying the local candidate:(j)"Local Candidate" means the Candidate in relation to the local area as specified in Rule 8.(k)"Qualified Candidate" means the candidate who has appeared for EAMCET or ECET for admission into the related Professional Course and has been assigned ranking in the Common Merit List under Rule 5 of the A. P. Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Course Rules, 2003 and Rule 6 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders (ECET-FDH) Rules, 2003.(l)"Qualifying Examination" means the examination of the minimum qualification prescribed for appearance/passing of which entitles one to seek admission into the relevant Professional Courses as per Rule 3 of the A. P. Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Course Rules, 2003 and the A. P. Engineering Common Entrance Test for Diploma Holders (ECET-FDH) Rules, 2003.(m)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (A.P. Ad No. 16 of 1988).(n)"Univeristy" means the University concerned in which the particular courses are offered:(ii)Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983.
