Section 6 in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007
6. Constitution of Committee of PGLCET.
- The Competent Authority shall constitute the PGLCET Committee to deal with the matters connected with the test.The Committee shall consist of the following(i)Chairperson, who shall be the Vice - Chancellor of any University nominated by the competent authority for each academic year for the purpose of conducting PGLCET.(ii)One representative from each of the Universities to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned.(iii)Representative of Higher Education Department in Government not below the rank of Deputy Secretary dealing with the subject.(iv)One representative of Andhra Pradesh State Council of Higher Education nominated by the Competent Authority.(v)Convener of the PGLCET of the preceding year.(vi)Convener, who shall be of the rank of a Professor of the University concerned to be appointed by the Competent Authority in consultation with Chairperson of the Committee of PGLCET.(vii)One Principal of a Private Law College, which opts to be governed by the PGLCET, to be nominated by the Competent Authority for each academic year by turn.
