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State of Andhra Pradesh - Act

Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004

ANDHRA PRADESH
India

Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004

Rule ANDHRA-PRADESH-CONDUCT-OF-EDUCATION-COMMON-ENTRANCE-TEST-FOR-ADMISSION-INTO-B-ED-COURSE-RULES-2004 of 2004

Published on 5 July 2004
Commenced on 5 July 2004
[This is the version of this document from 5 July 2004.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004Published vide Notification No. G.O. Ms. No. 72, Education (SE.TRG.I), dated 5.7.2004Last Updated 26th October, 2019No. G.O. Ms. No. 72. - In exercise of the powers conferred by Sections 3 and 15 of Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983) and in supersessions of the Andhra Pradesh Colleges of Education Common Entrance Test Rules, 2003 for admission into B.Ed. Course, issued in G.O.Ms.No. 38, School Education (SE.Trg.I) Department, dated the 27th March, 2003, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Test for admission into B.Ed. Course in the State.

1. Short title and applicability.

- (i) These rules may be called "the Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004".

(ii)They shall apply for admission into B.Ed. Course offered by Colleges of Education (Minority and Non-Minority) in the State.

(iii)They shall come into force with immediate effect.

2. Definitions.

(1)In these rules, unless the context otherwise requires:

(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983.

(ii)"Association of Colleges" means the association of colleges formed for the purpose of conducting Education Common Entrance Test Ed.CET - AC and recognized by the Andhra Pradesh State Council of Higher Education.

(iii)"Chairman" means the Vice-Chancellor of any University in the State or Commissioner and Director of School Education, nominated by the Chairperson of the State Council for each academic year for conducting and discharging the functions as specified relating to Ed.CET held by the State. He/She shall also be the Chairperson of the CET Committee.

(iv)"Committee of Ed.CET" means the committee empowered to conduct Ed.CET and to prepare to merit list of the candidates as per the marks obtained in the Ed.CET for admission into [***] [Omitted 'Convener Seats and the Management Seats in' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] Colleges of Education which agree to make admissions into B.Ed. Course based on ranking in Ed.CET.

(v)Committee of Ed.CET - AC means the Committee empowered by the Association of Colleges to conduct Ed.CET-AC for admission into B.Ed. Course and to prepare the merit list of the candidates as per the marks obtained in the above test for admission into [Permanent Committee be substituted with AFRC] [Substituted 'Management seats in' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] B.Ed. Course, subject to the supervision of Permanent Committee.

(vi)"Competent Authority" means the Chairperson of the Andhra Pradesh State Council of Higher Education.

(vii)"Convener" means a persons, not below the rank of a professor / Joint Director of School Education, Govt, of Andhra Pradesh appointed by the Competent Authority in consultation with Chairman for conducting the Ed.CET and performing such other functions relating to the said test as entrusted to him by the Competent Authority.

(viii)[ "Convener Seats" means the seats earmarked from out of the sanctioned intake of seats in an institution to be filled by the Convener.] [Substituted by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).]

(ix)"Education Common Entrance Test" (herein after called Ed.CET) means test conducted for assigning rank by merit to the candidates which will be the basis for entry into B.Ed. Course.

(x)[ "Education Common Entrance Test of Association of Colleges", (herein after called Ed.CET-AC) means the Examination conducted by Association of Colleges of education for assigning merit ranking to candidates which shall be the basis for admission of candidates to the said Colleges in the State offering B.Ed. Course.] [Substituted by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).]

(xi)[ ] [Omitted 'Management Seats means the seats earmarked from out of the sanctioned intake of seats to be filled by the Managements of the Private Un-aided Colleges of Education offering B.Ed. course.' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).]

(xii)[ "Admissions and Fee Regulatory Committee" herein after called AFRC means the committee constituted by the Government for regulation the admissions and fixation of fees to be charged from the candidates seeking admission into Private Unaided Minority and non-Minority Professional Institutions and to ensure that the EdCET-AC conducted by the Association of colleges is fair and transparent.] [Substituted by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).]

(xiii)"Qualified Candidate" means the candidate who has appeared for the Ed.CET/Ed.CET-AC and has been assigned a rank in the common merit list and has eligibility as per the criteria laid under Rule 3.

(xiv)"Qualifying Examination" means the examination of the minimum qualification prescribed for, appearance or passing as laid down under Rule 3.

(xv)"State Council" means the Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).

(xvi)"University" means the University concerned in which the B.Ed. Course is offered.

(2)Words and expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institution (Regulation of admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).

3. Eligibility for appearing to the Ed.CET or Ed.CET-AC.

- Candidates satisfying the following requirements shall be eligible to appear for Ed.CET or Ed.CET-AC.

(i)The candidates should be Indian Nationals.

(ii)The candidates should satisfy local/ non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as subsequently amended.

(iii)Educational Qualifications. - [(a) Candidates should have secured 50% marks either in the Bachelors Degree i.e. B.A/B.Sc/B.Com/B.Sc (Home Science) /BCA/BBM and/or in the Masters Degree or any other qualification equivalent thereto. [Substituted by Notification No. G.O.Ms. No. 9, dated 9.3.2010 (w.e.f. 5.7.2004).]

(b)Candidates belonging to all other reserved categories should have secured 40% marks in the qualifying examination.]

(iv)Age Limit. - The candidates should have completed the age of 19 years as on 1st July of the year in which notification is issued. There shall be no maximum age limit.

Part - A

4. Education Common Entrance Test (Ed.CET).

- (i) The Ed.CET shall be conducted by a Convener, appointed by the competent authority and shall be held on such date and centers as may be specified by State Council in consultation with the Ed.CET Committee.

(ii)The Convener of Ed.CET shall give a notification in the popular daily News Papers as decided by Ed.CET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.

(iii)The notification, among other things, shall indicate the Cost of application including Registration fee and Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of Ed.CET.

(iv)The Date of the entrance test as notified above shall not be revised without the prior permission of the Government.

(v)The Medium of Ed.CET shall be English, Telugu and Urdu Languages.

(vi)The subjects and Syllabus of Ed.CET shall be as prescribed by Ed.CET Committee.

(vii)The qualifying marks in Ed.CET for ranking for General Candidates shall be [25%] [Substituted '35%' by Notification No. G.O.Ms. No. 30, dated 20.2.2008 (w.e.f. 5.7.2004).] of the aggregate marks. However, there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.

(viii)The candidates who have obtained qualifying marks in the Entrance Test shall be assigned ranking for each methodology in the order of the merit on the basis of the aggregate marks obtained in the Entrance Test.

(ix)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into B.Ed. Course unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the Rules for Admission.

(xi)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman shall be final.

5. Preparation of the Merit List and assigning rank in (Ed.CET).

- (i) The candidate who have secured qualifying marks in Ed.CET [***] [Omitted 'and candidates belonging to the category of Scheduled Caste and Scheduled Tribes to whom qualifying marks have not been prescribed' by Notification No. G.O.Ms. No. 9, dated 9.3.2010 (w.e.f. 5.7.2004).], shall be assigned the rank in the order of the merit on the basis of marks obtained in all the subjects/parts in which entrance test has been conducted.

(ii)[ The Common Entrance Test Committee shall prepare the following categories of merit list separately for each of the methodologies, namely Mathematics, Physical Sciences, Biological Sciences and Social Studies and English.] [Substituted by Notification No. G.O.Ms. No. 30, dated 20.2.2008 (w.e.f. 5.7.2004).]

(iii)For the preparation of merit list, in case of more than one student scoring the same marks at Ed.CET. the tie shall be resolved to decide the relative ranking as follows:

(a)In case of tie in the aggregate, marks obtained in Part "C" (content background) and Part - "A" (General English) of the Test paper in that order shall be taken into account to decide relative ranking.

(b)In the case of candidates getting equal marks in each of the parts of the test paper, age shall be taken into consideration for relative ranking among such candidates, and the older candidates shall be given priority.

(iv)The following rank lists shall be prepared by the Convener:

(a)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 Ed.CET.

(b)Local Area - wise Common Merit List: The list include 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 Ed.CET.

(c)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 Ed.CET, both State wide and Local Area-wise.

(d)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;

[***] [Omitted '(e) Merit list for other categories of reservations: There shall be separate lists for other categories of reservations as per the orders in force for Physically Handicapped, NCC, Games and Sports, Children of Ex-servicemen and for women both State-wide and Local Area-wise.' by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).]

(e)[] [Renumbered '(f)' by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).] Every candidate who has been assigned ranking in the merit list shall be issued Rank Card by the Convener. The Rank Card, among other things, include the marks obtained in the Ed.CET and the rank assigned in the state wide merit, Local Area-wise merit, Community-wise merit, religion etc.,

(f)[] [Renumbered '(g)' by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).] Mere mentioning religion in the Rank Card as claimed by the candidate shall not entitle the candidate a Minority Status. It needs to be proved later as per rules.

6. Constitution of Ed.CET Committee.

- The competent authority shall constitute the Ed.CET Committee to deal with the matters connected with the test.The Committee shall consist of the following:-

(i)Chairman, who shall be the Vice-Chancellor of any University/ Commissioner and Director of School Education nominated by the competent authority for each academic year for the purpose of conducting Ed.CET.

(ii)One representative of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned.

(iii)The Director of School Education Andhra Pradesh or his nominee not below the rank of Joint Director in case he is not nominated as Chairman.

(iv)One representative of State Council nominated by the competent authority.

(v)Convener of the Entrance Test of the preceding year.

(vi)Convener, who should be not below the rank of a Professor/Joint Director of School Education appointed by the competent authority in consultation with Chairman of the Ed.CET Committee.

(vii)One Principal, of a private college to be nominated by the competent authority for each academic year by turn.

7. Functions of the Ed.CET Committee.

- The Ed.CET Committee shall take decisions on the following issues relating to the Ed.CET:

(i)Pattern of question papers:

(ii)Duration of the test.

(iii)Weightage and marks to be assigned to each paper

(iv)Syllabus content

(v)Centres for conducting the test

(vi)Date of the test

(vii)Date of announcement of results

(viii)Norms for payment of remuneration for different items of works connected with Entrance Test.

(ix)Fees to be collected from the candidates, and such other issue or issues as may be referred to it by the Chairperson of the State Council of Higher Education from time to time.

8. Functions of the Chairman of the Ed.CET Committee.

- (i) Chairman of the Committee shall preside over all the meetings of the committee in his absence, he may nominate one of the members of the committee to preside over the meetings.

(ii)The Chairman of the Committee shall be the competent authority to appoint paper setters and moderators for the entrance test and to decide upon the printing press or presses at which the papers are to be got printed.

(iii)The Chairman may appoint a competent Officer to assist the Convener.

9. Functions of the Convener of the Ed.CET Committee.

- The Convener of the Ed.CET shall subject to such directions as may be issued by the Chairman to discharge his duties in the matters relating to the Ed.CET. The Convener, is specifically responsible for discharging the following functions:

(i)The printing of application form of Ed.CET

(ii)Issuing the notification inviting application for the Entrance Test.

(iii)Sale of application forms and issue of Hall - Tickets.

(iv)Appointment of Co-ordinators/Chief Superintendents/Observers of various Test Centers.

(v)Coding and decoding of Response sheets (Answer Scripts)

(vi)Appointment of Members of confidential team for assisting computer process in valuation of answer scripts

(vii)Payment of remuneration for various items/services utilized for the purpose of Ed.CET.

(viii)Maintenance and submission of accounts to the State Council.

(ix)Preparation of Key answers through a committee consisting of Professors of Universities, Teachers of Under-Graduate Colleges and Teachers of Intermediate Colleges in consultation with the Chairman.

(x)Publication of results and dispatch of Rank Cards to the qualified candidates.

(xi)Such other duties as entrusted by the Chairman.

10. Funds for the conduct of the Ed.CET.

- (i) The amounts that are collected from the candidates towards cost of the application and the examination fee shall be directly credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(ii)The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education to incur necessary expenditure for items/services connected with the Ed.CETT and submit for audit to the Local fund Audit and report thereof be submitted to the Andhra Pradesh State Council of Higher Education.

11. Special Direction from the Government.

- In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of Ed.CETT as scheduled, the Government may for the reasons to be recorded in writing, direct for the conduct of a Re-examination of the Ed.CETT. In such an event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the Ed.CET Reexamination to be conducted by appointing/ nominating such functionaries or committees as considered necessary, without levying any extra charge from the candidates for this purpose.

Part B

12. Education Common Entrance Test - Conducted by Association of Colleges of Education (Education Common Entrance Test of Association of Colleges).

(a)Association of Colleges of Education - Formation and its Functions:

(i)There may be an association of colleges of Education recognized by State Council as defined in sub-rule (2) (ii) of these Rules to conduct Ed.CET-AC.

(ii)[ the Secretary(s) of the Association(s) of colleges formed as in clause (1) above shall intimate their formation, rules and bye-laws and the 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. [Substituted by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).]

(ii)

(a)All the Association of colleges shall form a Confederation of Association to conduct only one EdCET-AC irrespective of the number of Associations recognized by the Station Council under the above clause.]

(iii)[ The [AFRC] [Substituted by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).] shall invite options from the Managements of [***] [Omitted 'all' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] B.Ed., Colleges for admitting their students either through Education Common Entrance Test or Education Common Entrance Test of Association of Colleges.]

(iv)The option of choosing, between Ed.CET or Ed.CET - AC shall be exercised by the Managements of the colleges [***] [Omitted 'to fill Management Seats' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] and shall be intimated in writing before a stipulated date to the Competent Authority and the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).]. 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 for the Management Seats only on the basis of the rank at Ed.CET conducted by the Convener in which case the convener for admission shall approve the above admissions.

(b)Constitution of Committee of Ed.CET-AC. - The Association of Colleges with eminent members and academicians concerned to Education shall constitute the Committee of Ed.CET-AC. A member of this committee shall be appointed as Convenor of the Committee of Ed.CET-AC to discharge functions as assigned by the Committee of Ed.CET-AC.

13. Functions of Committee of Ed.CET-AC.

- (i) Ed.CET-AC Committee shall be responsible for conducting in fair and transparent manner subject to supervision of [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] and it shall submit the proposed question papers, the names of the paper setter and examiners and the method adopted to ensure that papers are not leaked, whenever such information is called for by the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).].

(ii)The Committee of Ed.CET-AC shall preserve the question paper and the answer papers for the period as indicated by the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).].

(iii)After holding Ed.CET-AC and declaration of results of Ed.CET-AC, each member college or Association of Colleges shall immediately display the merit lists on the notice Board of all colleges which have choosen to admit students on the basis of rank obtained at Ed.CET-AC.

(iv)Committee of Ed.CET-AC shall also communicate a copy of the merit list forthwith to the competent authority and the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).].

(v)Committee of Ed.CET-AC shall follow the same guidelines as prescribed in Rule 4 for conduct of test, minimum qualifying mark etc., for declaration of results and assigning merit ranks.

(vi)Committee of Ed.CET-AC shall follow the guidelines prescribed in Rule 5 in preparing the merit list and assigning the rank, tie break in case of more than one student scoring the same marks at Ed.CET-AC, preparation of Rank Lists and issuing of Rank Cards.

14. Funds for the conduct of Ed.CET-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 Ed.CET-AC. Accounts shall be subjected to audit and report thereof shall be submitted to the competent authority and [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).].

15. Special direction from [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).].

- (i) In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of Ed.CET-AC as scheduled, the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] may issue necessary directions to the committee of Ed.CET-AC to conduct re-examination for the reasons to be recorded in writing without collecting any fees for such re-examination.

(ii)[ If the [AFRC] [Added by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).] is of the opinion that the conduct of the Ed. CET-AC including the procedure adopted is neither fair nor transparent, it may, after giving opportunity to the concerned, recommended to the Competent Authority to step in to take appropriate steps to conduct re-examination. In such an event the Association of the Colleges shall reimburse the expenditure incurred in that regard as directed by the Competent Authority.]

Part C

16. Adoption of own admission procedure.

- Any institution which has been established and permitted to adopt its own admission procedure for last, at least (25) years shall submit the records to the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] and obtain permission to adopt its own admission procedure. Such Colleges shall follow all procedure of fair, transparent and merit based selections.

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State of Andhra Pradesh - Act