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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(7) in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006

(7)The selection of candidates and allotment of methodology/ Institutions shall be done only on the basis of merit as adjudged by the rank obtained in the Ed.CET subject to the condition that the candidate should [satisfy the eligibility criteria prescribed under Rule 4] [Substituted 'have passed, the qualifying examination' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).].However, mere-appearance at the Entrance Test and securing rank in the merit list does not entitle a candidate to be considered for admission automatically into any Methodology/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including the prescribed percentage of marks to be obtained in the qualifying examination.