Section 2(1) in Andhra Pradesh Engineering Common Entrance test for Diploma Holders, (ECET-FDH) Rules, 2003
(1)In these rules, unless the context otherwise requires;(i)"Act" means The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983. (Andhra Pradesh Act No. 5 of 1983);(ii)"Chairman" means the Vice-Chancellor of any University in the State nominated by the Chairman of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions as specified relating to Under Graduate Engineering, Pharmacy and Architecture Courses through Engineering Common Entrance Test for Diploma Holders. He shall also be the Chairman of the Common Entrance Test Committee.(iii)"Committee of Engineering Common Entrance Test-For Diploma Holders" means the committee empowered to conduct Engineering Common Entrance Test-For Diploma Holders and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling admission into second year of Under Graduate Engineering, Pharmacy and Architecture Courses.(iv)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education;(v)"Convenor" means the authority/ officer appointed by the Competent Authority in consultation with Chairman for conducting the Engineering Common Entrance Test for Diploma holders and for performing such other functions relating to the said test as entrusted to him by the Competent Authority;(vi)"Engineering Common Entrance test for Diploma Holders" (hereinafter called ECET-FDH) means examination conducted for assigning ranks on merit to the candidates which will be the basis for admission into second year B. E./B.Tech./B.Pharma/B. Arch Courses in All India Council for Technical Education/Pharmacy Council of India/Council of Architecture approved institutions for Diploma Holders;(vii)"Qualified Candidate" means the candidate who has appeared for the ECET-FDH and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under Rule 3;(viii)"Qualifying Examination" means the examination of the minimum qualification prescribed, appearance/passing of which entitles one to seek entry into the relevant courses as laid down under Rule 3;(ix)"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).(x)"University" means the University concerned in which the particular courses are offered.
