Section 3(x) in Andhra Pradesh Admission and Fee Regulatory Committee (for Professional Courses offered in Private Un-Aided Professional Institutions) Rules, 2006
(x)The AFRC shall ensure that the CET is conducted in a fair and transparent manner. If the AFRC comes to the conclusion, after giving an opportunity of representation, that the CET was not conducted in a fair and transparent manner, it shall have the power to cancel the test and order, either for a fresh test to be conducted by the Convenor without charging any extra fee for the purpose from the candidates, or recommend to the Competent Authority to step in and conduct re-examination. In the latter event, the Association of Private Unaided Colleges shall reimburse the expenditure incurred in that regard as determined by the Competent Authority.
