Section 2 in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 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 Andhra Pradesh (Act No. 5 of 1983).(b)"Committee for Admissions" 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 MBA/MCA Courses in the State for Admissions in accordance with the provisions laid down herein.(c)"Common Entrance Test" means ICET, the examination conducted for assigning merit rank to candidates, which will be the basis for admission of the candidates into the first year of MBA and MCA Courses in various University and Un-Aided Professional Institutions including Minority Professional Institutions in the State.(d)"Competent Authority" means the University concerned.(e)"Convenor of Admissions" means person not below the rank of Professor nominated by the Competent Authority for selection and allotment of candidates for admission into MBA/MCA Courses in the University concerned.(f)"Convenor Seats" means the seats earmarked from, out of the sanctioned intake of seats in each course to be filled by the "Convenor of Admissions".(g)"Institutions" means unless otherwise specifically mentioned, all the Professional Institutions (including those detailed as State-wise institutions) imparting Post Graduate Professional Courses of MBA/MCA.(h)"Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.(i)"Local Candidate", means the candidate in relation to the local area as specified in Andhra Pradesh Educational Institutions (Regulations of Admissions) Order 1974 as amended in G.O.P.No. 646, Edn., (W) Department, dated 10-07-1979.(j)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Course and assigned ranking in the Common Merit List as per Rule 5 of the Andhra Pradesh Integrated Common Entrance Test for Admission into MBA and MCA Professional Courses Rules, 2003.(k)"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 as prescribed in Rule 3 of the Andhra Pradesh Integrated Common Entrance Test for admission into MBA and MCA Professional Courses Rules, 2003.(l)"State Council" means The Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).(m)"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 Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act, 5 of 1983).
