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State of Tamilnadu - Section

Section 2 in The Tamil Nadu Regulation of Admission in Professional Courses Act, 2006

2. Definitions.

- In this Act, unless the context otherwise requires:-
(a)"Appropriate Authority" means a University or an Authority or Established or Agency so Authorized by the Government of Tamil Nadu to conduct the Common Entrance Test;
(b)"Arrival of eligibility marks" means the comparison of the marks of students who have passed, qualified and obtained eligible cut-off marks as prescribed by the Authorities of the respective institutions or Universities who decide it as marks for admission based on the marks of the students who have passed the Higher Secondary Board examinations conducted by the Department of Education, Government of Tamil Nadu and the marks of such of those students who have obtained such eligibility criteria wholly through the Common Entrance Test which are conducted only to those students who are drawn from disciplines other than curriculum offered by the Board of Higher Secondary School Examination of the Government of Tamil Nadu.
(c)"Bachelor Degree" means a course containing various subjects constituting an area of specialization including any branch or discipline in any Professional Course;
(d)"Common Entrance Test" means Entrance Test in the Common Entrance Test Syllabus, Conducted by the State Government or an University or an Authority or an agency authorized by the Government of Tamil Nadu for the purpose of admission to a professional course so as to arrive at an equation or standardization of only to those students of different styles or patterns of School final examination or curriculum's such as Central Board of Secondary Education so as to compare the eligibility criteria for Professional Course with that of students who have qualified by passing through the Tamil Nadu State Board Examinations conducted at the higher secondary (plus two) level;
(e)"Common Entrance Test Examinees'" means eligible students appearing for Common Entrance Test other than students who have passed and qualified in the Higher Secondary Examinations conducted by the Board of Secondary Examinations in higher secondary (plus two) level in Tamil Nadu conducted under the Department of Education, Government of Tamil Nadu;
(f)"Common Entrance Test Syllabus" means the syllabus of the curriculum offered by the Board of Higher Secondary School Examinations of the Government of Tamil Nadu to its students at eleventh and twelfth standard (plus two) level;
(g)"Curriculum" means the course offered by the Board of Secondary Examinations in Higher Secondary Schools in Tamil Nadu with respect to the School Leaving Certificate after completing higher secondary (plus two) studies;
(h)"Cut-off marks" means the highest marks prescribed by the respective authorities in whichever Bachelor degree course it may be and the same shall be based upon the marks valued and obtained in the Higher Secondary School Leaving Certificate Course conducted by the Board of Secondary Examinations, Government of Tamil Nadu, at the higher secondary (plus two) level, and the equivalent marks obtained in the Common Entrance Test by other Students namely, Central Board of Secondary Education or Indian School Leaving Certificate Course or any other State Board of any other State or any other school final (twelfth standard) qualifying certificate.
Explanation. - The students who hold the Higher Secondary School Leaving Certificate after successfully completing the examinations conducted by the Board of Higher Secondary School Examinations so authorized by the State Board at the higher secondary school level (plus two) need not undergo the Common Entrance Test since the cut-off marks are to be fixed only-on the basis of the marks obtained in the examinations conducted by the Board of Secondary Examinations at the higher secondary (plus two) level, Government of Tamil Nadu;
(i)"Eligibility Criteria" means the qualifying marks prescribed by the respective authorities at whose University- or College or Institution a student intends to join should possess;
(j)"Higher Secondary Pass Marks" means the marks obtained by a candidate while completing Higher Secondary School Leaving Certificate at the level of higher secondary (plus two) by obtaining minimum eligibility pass marks as prescribed by the competent authority in this context;
(k)"Professional Institution" means a College or School or an Institute by whatever name called, imparting professional education approved or recognized by the competent statutory body and affiliated to a University and, includes a constituent unit of a deemed to be a University imparting professional education;
(l)"Professional course" means a specialized Bachelor Degree Course study in a particular academic branch or an educational pursuit or educational activity in a particular academic field such as Engineering, Medicine, Agriculture, Dental, Architecture or any other Course of study prescribed in this regard and notified as a "Professional course" be the Government of Tamil Nadu in the Official Gazette;
(m)"Prospectus" means any prospectus, notice or documents issued by the Government or any other authority authorised by the Government giving information about the admission for professional courses;
(n)"Qualifying eligibility" means the students who possess the eligible marks for admission by passing the Higher Secondary Examination conducted by the Board of Higher Secondary Examinations in higher secondary (plus two) level in Tamil Nadu conducted under the Department of Education, Government of Tamil Nadu.
Explanation. - The Qualifying cut-off marks obtained by a student who appeared for Higher Secondary Examination conducted by the Board of Secondary Education, Department of Education, Government of Tamil Nadu is considered the base or eligible marks with whom the students of other or similar or equivalent students of other disciplines such as the Central. Board of Secondary Education (CBSE) have to qualify by undergoing Common Entrance Test so as to equate themselves with that of the Tamil Nadu State Board of Higher Secondary Examination students;
(o)"Students appearing for Common Entrance Test" means those students who have got nativity in the State of Tamil Nadu but has taken school curriculum either by means of Central Board of Secondary Education or Indian School Leaving Certificate Course or any other Board other than the one in Tamil Nadu or any other School qualifying certificate which are treated to be equivalent to the Board of Secondary Examinations in Higher Secondary Course conducted by the State Board in Tamil Nadu;
(p)"Syllabus" means the course of study or examination requirements which a student underwent in the examination meant for a pass in Higher Secondary School Leaving Certificate at the Higher Secondary (plus two) level and such examination conducted by the Board of Higher Secondary Education;
(q)"University" means universities established or incorporated by an Act of the State Legislature.