Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(i) in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005

(i)Mere appearance at the common entrance test and obtaining a rank does not entitle a candidate to be considered for admission automatically into any subject (methodology)/ institution unless he/she also satisfies the rules and regulations of the admissions prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.