Section 11 in Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5 year B.Arch, and 4 year B.Plng. and other related courses Rules, 2004
11. Planning and Architecture Common Entrance Test - Conducted by Association of Colleges PACET-AC.
(a)Association of Colleges - Formation and its Functions:(i)[ There may be a separate Association of Colleges recognized by Andhra Pradesh State Council of Higher Education representing the Private Un-Aided Planning and Architecture Colleges as defined in Rule (2)(1)(ii) of these Rules to conduct PACET-AC.] [Substituted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).](ii)[ the Secretary (s) of Associations(s) of Colleges formed, as in clause (i) 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. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).](iii)[ Irrespective of the number of Associations recognized under clause (ii) above, they can conduct only one PACET-AC for 5-Year B.Arch. and 4-year B.Planning and other related courses, the AFRC shall issue notification, inviting options from the Managements of all the professional Colleges for admitting their students either through PACET or PACET-AC.] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).](iv)The option of choosing, between PACET or PACET-AC shall be exercised by the Managements of the Private Un-aided Colleges [for the Management seats only] [Substituted 'to fill Management seats' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] and shall be intimated in writing before a stipulated date to the Competent Authority and the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]. 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 PACET.(b)Constitution of Committee of PACET-AC. - The Committee of PACET-AC shall be constituted by the Association of Private Un-Aided Colleges with eminent members and academicians representing the discipline included for the test. A member of this committee shall be appointed as Convener of the Committee of PACET-AC to discharge functions as assigned by the Committee of PACET-AC.(c)Functions of Committee of PACET-AC. - (i) PACET-AC shall be conducted in a fair and transparent manner subject to supervision of the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] 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] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].(ii)The committee of PACET-AC shall preserve the question paper and the answer papers for the period as indicated by the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].(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 [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] and may permit such an Institute to adopt its own admission procedure.(iv)PACET-AC shall be conducted in English Medium only and as per the subject and syllabus specified in sub-rule (vi) of Rule 4 of these rules.(v)Committee of PACET-AC shall prepare the merit list as specified in Rule 5 of these rules.(vi)The merit list of the candidates shall be displayed immediately after publication of results by all the members of Association of Colleges, who have chosen to admit the students based on PACET-AC on their College Notice Boards.(vii)The Committee of PACET-AC shall also communicate a copy of the merit list of the candidates forthwith to the Competent Authority and the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].(viii)Preparation of the Merit List and assigning rank: The committee of PACET-AC shall follow the same guidelines as prescribed in Rule 5 of these rules for preparation of Merit List, (common merit list, Region-wise, Community-wise merit lists etc.) [[***] [Inserted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).]] and assigning Rank and for issue of Rank Cards.
