Section 5 in Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5 year B.Arch, and 4 year B.Plng. and other related courses Rules, 2004
5. Preparation of the Merit List and Assigning Rank.
- The Convener of PACET shall follow the following, in preparing the merit list and assigning the rank.(i)Weightage: The following shall be weightage for assigning the rank and preparing the merit list for admission into B.Arch., B.Plng. and other related courses.(a)PACET For B.Arch - Part A only and For B.Plng - Part B only - 50%(b)Qualifying examination i.e. 10+2 and / or any other examination as laid down in Rule 3 - 50%(ii)The Convenor of PACET shall call for the submission of Marks sheet of the qualifying examination from the candidates by way of a notification immediately after publication of the results of the qualifying examination and by giving a reasonable time frame for submission of the same which in any case shall not be less than 15 days. In special cases the Convenor of PACET shall also have the option of obtaining the marks of qualifying examination of the candidates who have appeared for the PACET from concerned examination Boards.(iii)The merit list for admission into 5 -year B.Arch. degree course and 4 year B. Ping, degree course shall be prepared separately.(iv)For the preparation of merit list, in case of more than one student scoring the same marks at PACET and qualifying examination put together, the tie shall be resolved to decide the relative rank as follows:(a)By considering the marks scored in PACET.(b)If the tie still continues to persists then it shall be resolved by taking into consideration the age of candidate, giving the older candidate priority.(v)The following rank lists shall be prepared by the Convener, separately for B.Arch and B.Plng.(a)State-wide Common Merit List: The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not.(b)Region-wise Common Merit List: - The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not.(c)Minority Community Merit Lists : They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking, both State wide and Region-wise.(d)Community-wise Merit Lists: There shall be separate. Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Back-ward classes Communities, both as State-wide and Region - wise: and(e)Merit list for other categories of reservations : There shall be separate lists for other categories of reservations as per the orders in force for physically handicapped, N.C.C. Games and Sports. Children of ex-servicemen and for women both State-wise and Region-wise.(vi)Every candidate who has been assigned rank in the merit list shall be issued Rank Card by the Convener. The Rank Card, among other things shall include the marks obtained in PACET, besides 50% of the aggregate marks secured by the candidate in the qualifying examination and the rank assigned in the state wide merit, region-wise merit. Community-wise merit etc.,
