Section 16(iii) in Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004
(iii)If the Permanent Committee is of the opinion that the conduct of the ECET(FDH)-AC including the procedure adopted is not fair or transparent or non-exploitative, it may, after giving opportunity to the concerned, recommend to the competent authority to step in to take appropriate steps to conduct re-examination. In such an event the Association of Colleges shall reimburse the expenditure incurred in that regard as directed by competent authority.] [Added by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).[]
