Section 2 in Andhra Pradesh Language Pandit Training Colleges (Regulation of Admissions into Pandit Training courses through Common Entrance Test) Rules, 2007
2. Definitions.
- (i) In these rules, unless the context to otherwise requires:(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983);(b)"Admissions and Fee Regulatory Committee" means the Committee constituted by the Government for regulating the admissions and fixing the fees to be charged from candidates seeking admission into the Private Unaided Minority and Non-Minority Pandit Training Colleges herein after called AFRC.(c)"Common Entrance Test" means LPCET/LPCET-AC, the examination conducted for assigning ranks or merit in order, to the candidates who appear for the said test, which will be the basis for admission of the candidates into the Language Pandit Training Course in the Pandit Training Colleges in the State.(d)"Competent Authority" means the Commissioner/Director of School Education, A.P. Hyderabad.(e)"Concerned Minority Institution" means the Linguistic or Religious Minority Institution to which such a status is accorded by the Government.(f)"Convener of LPCET Admissions" means the Authority / Officer nominated by the Competent Authority not below the rank of a Joint Director of the Department of School Education for the conduct of LPCET and to make allotment of candidates for admission into Pandit Training Courses in all the Pandit Training Colleges in the State.(g)"Convener of LPCET-AC Admissions" means a person nominated by the Associations of Unaided Pandit Training Colleges for selection and allotment of qualified candidates for admission.(h)"Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria prescribed in these Rules.(i)"Government" means the State Government of Andhra Pradesh.(j)"Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting and scrutinizing the admissions of the candidates made in the Un-aided Pandit Training Colleges offering the Language Pandit Training Course.(k)"Institutions" means, unless otherwise specifically mentioned, all the Pandit Training Institutions imparting Pandit Training Course (including those detailed as state wide institutions).(l)"Minority Pandit Training Colleges" means the institutions imparting the Pandit Training Course, established and administered by the concerned minority organization and recognized by the Government as such.(m)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test LPCET/ LPCET-AC, as the case may be, for admission into the related Pandit Training Course and has been assigned ranking in the Common Merit List as per Rule 5 of the Andhra Pradesh Conduct of Language Pandit Common Entrance Test for Admission into Pandit Training Course Rules 2006.(n)"Qualifying Examination" means the examination which entitles a candidate to seek admission into Language Pandit Training Course as prescribed in the Andhra Pradesh Conduct of Language Pandit Common Entrance Test for Admission into Pandit Training Course Rules, 2006.(o)"Single Window System" means a system by which available seats in all the Institutions arc offered through a Common Centralised Counselling or Decentralised Online Counselling procedure to the qualified candidates in the order of merit obtained in the Common Entrance Test.(p)"University" means the University as defined in the University Grants Commission Act. 1956.(q)Words and expressions used but not defined in these Rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1993. (Andhra Pradesh Act 5 of 1983) and in the Andhra Pradesh Conduct of Language Pandit Common Entrance Test for Admission into Pandit Training Course Rules 2006.
