Section 2 in Andhra Pradesh Unaided Non- Minority Professional institutions (Regulation of Admissions into Under-graduate and Pharm.D (Doctor of Pharmacy) Professional Courses through Common Entrance Test) Rules, 2011
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" (AFRC) means Committee established and constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admission into Unaided Minority and Non- Minority Professional institutions.(c)"Common Entrance Test" means EAMCET/EAMCETAC, the examination conducted for assigning rank or merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Under-Graduate Courses in various Unaided Non-Minority Professional Institutions in the State.(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(e)"Convener of EAMCET Admissions" means the Commissioner / Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission.(f)"Convener of EAMCET-AC Admissions" means a person nominated by the Association(s) of Unaided Professional Colleges for selection and allotment of qualified candidates for admission.(g)"Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.(h)"Government" means State Government of Andhra Pradesh.(i)"Inspecting Authority" means the Authority/Officer appointed by the Admission and Fee Regulatory Committee for inspecting and scrutinising the Admissions of the candidates made in the Un-aided Professional Institutions.(j)"Institutions" means, unless otherwise specifically mentioned, all the Unaided Non-Minority Professional Institutions imparting Professional Courses in Engineering (Including Technology) and Pharmacy.(k)[ "Non Resident Indian (NRI) candidate" means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualifying examination or its equivalent;] [Substituted by Notification No. G.O.Ms. No. 66, dated 3.9.2012 (w.e.f. 28.7.2011).](l)"Qualified Candidate" means the candidate who passed the qualifying examination obtained not less than 45% marks (40% in case of Reserved Categories) in the prescribed group subjects and has appeared for the Common Entrance Test EAMCET/EAMCET-AC, as the case may be, for admission into the related Professional Course and has been assigned ranking in the Common Merit List.(m)"Qualifying Examination" means the examination of the minimum qualification passing of which with not less than 45% marks (40% in case of reserved categories) in the prescribed group subjects entitles one to seek admission into the relevant Professional Course as prescribed in the Andhra Pradesh Common Entrance Test for entry into Engineering; Pharmacy, Agricultural, Medical and Dental courses Rules, 2011.(n)"Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized Counseling or Decentralized Online Counseling to qualified candidates in order of merit in the Common Entrance Test.(o)"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).(p)"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) and the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2011.
