Section 6 in Andhra Pradesh Regulation of Admissions into Post Graduate Engineering Including Technology/Pharmacy/ Architecture and Planning Courses (through Graduate Aptitude Test in Engineering and Common Entrance Test) Rules, 2007
6. Procedure of Admissions.
- (i) Each Unaided Minority Institution, which has opted for PGECET under Clause (iv) of sub rule (a) in Rule 11 of the Andhra Pradesh Post Graduate Engineering including Technology/ Pharmacy/Architecture and Planning Courses Common Entrance Test Rules, 2007 shall indicate in writing to AFRC by a cut-off date specified by it, as to whether the Institution would admit students through the Single Windows System to be operated by the Convener of PGECET admissions (PGECET Window) or the Convener of PGECET-AC admissions(PGECET-AC Window).(ii)The procedure for admission of candidates through the single windows operated by the conveners of PGECET and PEGCET-AC shall be as follows:(a)To Fill Up Category-A Seats (80%) In University Colleges And Unaided Non-Minority Institutions Which Opted For PGECET And Unaided Minority Institutions Which Have Opted For PGECET And PGECET-Window:(1)The Committee for PGECET Admissions shall be constituted by the Competent Authority with the following members to advise the Convenor of PGECET Admissions, in the matters relating to admissions and on such other, matters necessary for the smooth conduct of admissions.(A)Chairman of Andhra Pradesh State Council of Higher Education..............(Chairman)(B)Secretary of Andhra Pradesh State Council of Higher Education.(C)Convenor of PGECET Admissions (Member Convenor)(D)Professor in-charge of Computer / online systems in admission camp(E)Two representatives of the Universities as nominated by the State Council(F)Three representatives of the Private Unaided Professional Institutions offering Post Graduate Engineering, including Technology/Pharmacy/ Architecture and Planning Courses as nominated by the State Council.(G)Commissioner / Director of Technical Education or his nominee.(H)One special Invitee nominated by the State Council.(2)The Convenor of PGECET Admissions shall collect Rank lists of the qualified candidates of CATE prepared by the GATE Committee and PGECET prepared by the Convenor of PGECET as per Rule 5 of the Andhra Pradesh Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.(3)The Convenor of PGECET Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for PGECET Admissions shall be final in issuing notification, the schedule and procedure of counselling.(4)The Convenor of PGECET Admissions shall adopt computerised Single Window system of Counselling either by following centralised or decentralised Online Counselling at various centers for the convenience of the candidates and shall prepare the seat matrix of University / Unaided Non-Minority / Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilisation of software etc., in consultation with the Admission Committee.(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (12) hereunder.(6)Candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be- made in the order of merit assigned, firstly in the GATE and then at PGECET, by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms.No. 550, Higher Education Department dated: 30-7-2001 wherever applicable and such allotment is only provisional:Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.(7)The selection of candidates and allotment of Courses / Institutions shall be solely on the basis of merit as adjudged by the rank obtained in GATE/ PGECET subject to the condition, that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he / she also satisfied the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.(8)Subject to the provisions of sub clause (10) below, once a candidate secures admission to a particular College / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority/ Minority Professional Institutions offering Post Graduate Engineering, including Technology/Pharmacy/ Architecture and Planning Courses shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.(10)Sliding shall be permissible between the Single Windows operated by the Convenor of PGECET and Convenor of PGECET-AC Admissions in case of Unaided Minority Institutions that have opted for PGECET and PGECET -AC Window respectively for admission of candidates, qualified in PGECET.(11)The Convenor, PGECET Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of PGECET.(12)The vacant seats handed over by the Convenor shall be notified and filled by the Institution on merit basis following the Rules of reservation as provided under Rule 7. Such seats in care of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(13)Each Private Unaided Non-Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(14)The Convener of PGECET Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(15)The Competent Authority in consultation with the Committee of PGECET Admission shall fix the cut off dates for each stage of admissions(16)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PGECET Admissions shall be entitled to cause verification of all the documents produced by the candidates.(b)To Fill up category- A seats (80%) in unaided Minority and Non-Minority Institutions who opted for PGECET-AC(1)A Committee for PGECET-AC Admissions shall be constituted by the Association(s) of Professional Institutions to advise the Convenor of PGECET-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.(2)The Convenor of PGECET-AC Admissions shall collect Rank lists of the qualified candidates of GATE prepared by the GATE Committee and PGECET-AC prepared by the Convenor of PGECET-AC as per Clause (vii) of sub-rule (c) of Rule 11 of the Andhra Pradesh Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007 and PGECET prepared by the Convener of PGECET as per Rule 5 of the Andhra Pradesh Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.(3)The Convenor of PGECET-AC Admissions shall prepare and notify the schedule for - admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for PGECET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(4)The Convenor of PGECET-AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Non-Minority / Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.(6)Candidates shall be called for counselling and provisional allotment of courses / institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order:(i)For Minority Institutions:(a)Among concerned minority candidates in the order of merit assigned firstly in GATE, secondly in PGECET-AC, thirdly in PGECET and fourthly in the qualifying examination.(b)Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling, by inviting candidates belonging to other than the concerned minority in the order of merit assigned, firstly in GATE, secondly in PGECET-AC and thirdly in PGECET.(ii)For Non-Minority Institutions.- In the order of merit assigned, firstly in GATE, secondly in PGECET-AC and, if vacant seats still remain, then in the order of merit assigned in PGECET.(7)The selection of candidates and allotment of Courses / Institutions in Professional Institutions, shall be solely on the basis of merit and following the preferential order as provided under Clause (6) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfied the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.(8)Once a candidate secures admission to a particular College, / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Engineering, including Technology/ Pharmacy/ Architecture and Planning Courses shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.(10)The Convenor, PGECET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling as provided for under Clause (6) above.(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority.(12)The Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convener of PGECET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(14)The Competent Authority in consultation with the Committee of PGECET-AC Admission shall fix the cut off dates for each stage of admissions(15)All the candidates called for Counselling shall produce the specified "original documents along with duly attested photocopies and the Convenor of PGECET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(c)To fill up category- 'A' seats (80%) in unaided Minority Institutions which have opted for PGECET and Admissions through PGECET-AC window(1)The Convenor of PGECET-AC Admissions shall collect Rank lists of the qualified candidates of GATE prepared by the GATE Committee and PGECET prepared by the Convenor of PGECET as per Rule 5 of the Andhra Pradesh Post Graduate Engineering including Technology / Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.(2)The Convenor of PGECET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each In Telugu, Urdu and English, at least 8-10-days before the commencement of counselling. The decision of the Committee for PGECET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(3)The Convenor of PGECET-AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other" departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc, in consultation with the Admission Committee.(4)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub Clause (11) hereunder.(5)(a)Concerned Minority candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the order of merit assigned, firstly in GATE, secondly in PGECET and thirdly in the qualifying examination.(b)Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates, other than the concerned minority, in the order of merit assigned, firstly in GATE and then in PGECET.(6)The selection of Minority candidates and allotment of Courses / Institutions in Professional Institutions, shall be solely on the basis of merit and following the sequential order as provided under Clause (5) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to considered for admission automatically unless he / she also satisfies the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.(7)Subject to the provisions of sub clause (9) below, once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(8)The candidates admitted into Unaided Minority Professional Institutions offering Post Graduate Engineering, including Technology / Pharmacy/ Architecture and Planning Courses shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.(9)Sliding shall be permissible between the Single Windows operated by the Convenor of PGECET and PGECET-AC in case of Unaided Minority Institutions that have opted for PGECET and PGECET -AC Window respectively for' admission of candidates, qualified in PGECET.(10)The Convenor, PGECET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned only after conducting single window counselling as provided for under Clause (5) above.(11)The vacant seats handed over by the Convenor shall be notified and filled by the Institution on merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filled with eligible candidates belonging to the Concerned Minority and then with eligible candidates belonging to other than the Concerned Minority.(12)The Private Unaided Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convener of PGECET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(14)The Competent Authority in consultation with the Committee of PGECET-AC Admission shall fix the cut off dates for each stage of admissions(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PGECET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(iii)To fill up category-B seats (20%) in university collects and unaided non-Minority/ Minority Institutions:(1)The Institution shall notify all the details of seats available under this category and conduct the admissions in a fair, transparent and non-exploitative manner.(2)The NRI seats (not exceeding 15% of the sanctioned intake in each course), if opted for filling up by the Institution, shall be filled on' merit basis with NRI candidates who have passed the qualifying examination with not less than 60% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to "6" on a scale of 10.(3)The left over seats .shall be filled on merit basis by the Institution with Sponsored Candidates.(4)If vacant seats still exist, such seats may be filled on merit basis with eligible candidates including those securing not less than 60% of aggregate marks in the qualifying examination.(5)The Institution shall obtain ratification from the Competent Authority for all the admissions conducted under Category B seats by the Institution.(6)After scrutiny the competent Authority shall send the ratified list of candidates admitted by the Institution to the University concerned and also to the respective Institutions.
