Section 2 in Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003
2. Definitions.
- (i) In these rules, unless the context otherwise requires:(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation fee) Act, 1983(b)"Chairman" means the Vice-Chancellors of any University nominated by the "Competent Authority" for the purpose of conducting ICET for admission into MBA and MCA Post Graduate Professional Courses.(c)"Committee of ICET" means the committee empowered to conduct Integrated Common Entrance Test for admission into MBA and MCA Courses and to prepare the merit list of the candidates as per the marks obtained in the above test.(d)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(e)"Convenor" means a person, not below the rank of a Professor, appointed by the Competent Authority for conducting the Integrated Common Entrance Test and performing such other functions relating to the said test and entrusted to him by the Competent Authority in consultation with the Chairman of the Integrated Common Entrance Test Committee.(f)"Integrated Common Entrance Test" (herein after called ICET) means examination conducted for assigning ranking by merit to the candidates for admission into MBA and MCA Courses.(g)"Qualified Candidate" means the candidate who has appeared for the ICET and has been assigned ranking in the common merit list and has the eligibility as per the criteria laid under Rule 3.(h)"Qualifying Examination" means the passing of Degree examination as laid down under Rule 3.(i)"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).(j)"University" Means the University concerned only.
