Section 2 in Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004
2. Definitions.
- 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. (Andhra Pradesh Act No 5 of 1983).(ii)[ "Association of Colleges" means the Association of Private Un-Aided Professional Colleges formed for the purpose of conducting Engineering Common Entrance Test referred to in sub-rule (x) and recognised by Andhra Pradesh State Council of Higher Education consisting of Management representatives.] [Substituted by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).](iii)"Chairman" means the Vice-Chancellor of any University in the State nominated by the Competent Authority for each academic year for conducting and discharging the functions as specified relating to Under Graduate Engineering, Pharmacy Courses through Engineering Common Entrance Test for Diploma Holders.(iv)"Committee of ECET-FDH" means the committee empowered to conduct (ECET-FDH) and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling admission into Convener Seats and Management Seats in the Colleges which agree to make admission based on ranking in ECET-FDH into Under Graduate Engineering and Pharmacy Courses.(v)[ "Committee of ECET-FDH-AC" means the committee empowered by the Association of Private Un-Aided Professional Colleges to conduct ECET-FDH-AC for admission of Diploma Holders into 2nd year of Engineering and Pharmacy Courses and to prepare the merit lists of the candidates as per the marks obtained in the above test for admission in Engineering and Pharmacy Courses, subject to the supervision of the permanent committee.] [Substituted by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).](vi)"Competent authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(vii)"Convener" means the authority/ officer appointed by the Competent Authority in consultation with Chairman for conducting the Engineering Common Entrance Test for Diploma holders and for performing such other functions relating to the said test as entrusted to him by the Competent Authority.(viii)[ "Convener Seats" means the seats in an institution to be filled by the Convener.] [Substituted by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).](ix)"Engineering Common Entrance test for Diploma Holders" (herein after called ECET-FDH) means examination conducted for assigning ranks on merit to the candidates which will be the basis for admission into B.E., B.Tech and B.Pharm Courses in All India Council for Technical Education/ Pharmacy Council of India approved institutions for Diploma Holders.(x)[ "Engineering Common Entrance test for Diploma Holders conducted by Association of Colleges" (herein after called ECET-FDH-AC), means examination conducted by Association of Private Un-Aided Colleges for assigning rank to merit candidates which shall be the basis for admission of candidates to the said colleges in the State for filling up seats approved for Diploma Holders by the All India Council for Technical education/Pharmacy Council of India in their 2nd year B.E/B.Tech/B. Pharmacy courses.] [Substituted by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).](xi)[ "Management Seats" means the seats to be filled by the Management of the Private Un-Aided Colleges for offering Courses under lateral entry 2nd year B.E./B.Tech./B. Pharmacy for Diploma Holders.] [Substituted by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).](xii)"Permanent Committee" means the committee constituted by the Government to ensure that the ECET-FDH-AC conducted by the Association of Colleges is fair and transparent.(xiii)"Qualified Candidate" means the candidate who has appeared for the ECET-FDH/ECET-FDH-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid down under Rule 3.(xiv)"Qualifying Examination" means the examination of the minimum qualification prescribed, appearance or passing of which entitles one to seek entry' into the relevant courses 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 particular courses are 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 Institutions(Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).
