Section 2 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses in Planning and Architecture (B. Arch. B. Plng, and related courses) Rules, 2004
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 (Andhra Pradesh Act No. 5 of 1983).(b)"Committee for Admission" means the Committee nominated by the Competent Authority to select and make allotment of candidates to University/Un-Aided Private Professional Institutions including Minority Professional Institutions offering B. Arch, B.Plng. and related Courses in the State for Admissions in accordance with these Rules.(c)"Common Entrance Test" means PACET/PACET-AC, the examination conducted for assigning merit rank to candidates, which will be the basis for admission of the candidates into the first year of B. Arch, B. Ping, and related Courses in various University and Un-Aided Professional Institutions including Minority Professional Institutions in the State.(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(e)"Convener of Admissions" means the Convener as appointed by the Competent Authority.(f)"Convener Seats" means the seats earmarked from, out of the sanctioned intake of seats in each course to be filled by the Convener of Admissions.(g)"Inspecting Authority" means the authority/officer appointed by the competent authority for inspecting and scrutinising the admissions of the candidates made in the Un-Aided Non-Minority/Minority Professional Institutions.(h)"Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions (Including those detailed as State - wide Institutions) imparting B. Arch., B. Ping, and related Courses.(i)"Local area" means the territorial jurisdiction prescribed for identifying the local candidate:(j)"Local Candidate" means the Candidate in relation to the local area as specified in Andhra Pradesh Education Institutions (Regulations of Admissions) Order, 1974 as subsequently amended.(k)"Management Seats" means the seats earmarked from out of sanctioned intake of seat in each course to be filled by the Management of the Un-Aided Minority/Non-Minority Professional Institutions.(l)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Course and has been assigned ranking in the Common Merit List as per Rule (5), of "the Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) or (PACET-AC) for entry into 5 - year B. Arch, and 4 - year B. Planning and other related courses, Rules, 2004.(m)"Qualifying Examination" means the examination of the minimum qualification prescribed for appearance/passing of which entitles one to seek admission into the relevant Professional Course and as prescribed in Rule 3 of "the Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5 - year B. Arch, and 4-year B. Planning and other related courses. Rules 2004. (n) "State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).(o)"University" means the University concerned in which the particular courses are offered:(II)Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Education Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1993.
