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State of Andhra Pradesh - Act

Andhra Pradesh Conduct of Language Pandit Common Entrance Test for admission into Pandit Training course Rules, 2006

ANDHRA PRADESH
India

Andhra Pradesh Conduct of Language Pandit Common Entrance Test for admission into Pandit Training course Rules, 2006

Rule ANDHRA-PRADESH-CONDUCT-OF-LANGUAGE-PANDIT-COMMON-ENTRANCE-TEST-FOR-ADMISSION-INTO-PANDIT-TRAINING-COURSE-RULES-2006 of 2006

Published on 5 December 2006
Commenced on 5 December 2006
[This is the version of this document from 5 December 2006.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Conduct of Language Pandit Common Entrance Test for admission into Pandit Training course Rules, 2006Published vide Notification No. G.O. Ms. No. 97, Education (SE-Trg. 1), dated 05.12.2006Last Updated 25th September, 2019No. G.O. Ms. No. 97. - In exercise of the powers conferred by Section 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983) the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Test for admission into Pandit Training course in the State.

1. Short title and applicability.

- (i) These rules may be called "the Andhra Pradesh Conduct of Language Pandit Common Entrance Test for admission into Pandit Training course Rules, 2006".

(ii)They shall apply for admission into Pandit Training course offered by Pandit Training Colleges (Minority and Non-Minority) in the State.

(iii)They shall come into force with immediate effect.

2. Definitions.

(1)In these rules, unless the context otherwise requires;

(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).

(ii)"Association of Colleges" means the association of colleges formed for the purpose of conducting Language Pandits Common Entrance Test LPCET-AC.

(iii)"Chairman" means the Director of School Education, Andhra Pradesh, Hyderabad. He/She shall also be the Chairperson of the Committee of LPCET.

(iv)"Committee of LPCET" means the committee empowered to conduct LPCET and to prepare the merit list of the candidates as per the marks obtained in the LPCET for admission into seats in Pandit Training colleges which agree to make admissions into Pandit Training course based on ranking in LPCET.

(v)"Committee of LPCET-AC" means the committee empowered by the Association of Colleges to conduct LPCET-AC for admission into Pandit Training course and to prepare the merit list of the candidates as per the marks obtainied in the above test for admission into seats in Pandit Training course, subject to the supervision of Permanent Committee.

(vi)"Competent Authority" means the Director of School Education, Andhra Pradesh, Hyderabad.

(vii)"Convenor LPCET Admissions" means a person, not below the rank of Joint Director of School Education, Government of Andhra Pradesh appointed by the Competent Authority for conduct of LPCET and make allotment of candidates for admission into Pandit Training Courses in all colleges of Education.

(viii)"Convenor LPCET-AC Admissions" meansn a person nominated by the Association (s) of un-aided Pandit training Colleges for selection and allotment of qualified candidates for admission.

(ix)"Language Pandits Common Entrance Test" (herein after called LPCET) means test conducted for assigning rank on merit to the candidates which will be the basis for entry into Pandit Training course.

(x)"Language Pandits Common Entrance Test of Association of Colleges" , (herein after called LPCET-AC) means the examination conducted by Association of Pandit T raining colleges for assigning merit ranking to candidates which shall be the basis for admission of candidates to the said colleges in the State offering Pandit Training courses.

(xi)"Permanent Committee" means the committee constituted by the Government to ensure that the LPCET-AC conducted by the Association of Pandit Training Colleges in a fair and transparent manner.

(xii)"Qualified Candidate" means the candidate who has appeared for the LPCET/LPCET-AC and has been assigned a rank in the common merit list and has eligibility as per criteria laid under Rule 3.

(xiii)"Qualifying examination" means the examination of the minimum qualification prescribed for appearance or passing as laid down under Rule 3.

(2)Words and expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).

3. Eligibility for appearing to the LPCET or LPCET-AC.

- Candidates satisfying the following requirements shall be eligible to appear for LPCET or LPCET-AC.

(i)The candidates should be Indian Nationals.

(ii)The candidates should satisfy local/ non-local status requirements as laid down in the Andhra Pradesh Educational Institution (Regulation of Admission) Order, 1974 as subsequently amended.

(iii)Educational qualifications for:

(a)Telugu Pandit Training Course: B.A. (Telugu Literature) (OR) B.A. (Oriental Language-Telugu( (OR) Bachelor of Oriental Languages in Telugu (OR) Bachelors Degree with one of the optional subjects as Telugu (OR) M.A. (Telugu)

(b)Hindi Pandit Training course: Bachelors degree with one of the optional subjects as Hindi (OR) Bachelor of Oriental Languages in Hindi (OR) Praveena of Dakshina Bharat Hindi Prachara Sabha, Hyderabad (OR) Vidwan of Hindi Prachara Sabha, Hyderabad or any other equivalent recognized qualification in Hindi (B.A. Standard) (OR) M.A. (Hindi)

(c)Urdu Pandit Training Course: B.A. (Urdu Literature) (OR) B.A. (Oriental Language-Urdu) (OR) Bachelor of Oriental Languages in Urdu (OR) Bachelors Degree with one of the Optional subjects as Urdu (OR) M.A. (Urdu)

(iv)Age Limit. - The candidates seeking admission should not be less than 19 years of age as on 1st July of the year of conduct of examination of joining in the pandit .training course. There is no upper age limit for admission into pandit training courses.

4. Language Pandits Common Entrance Test (LPCRT).

- (i) The LPCET shall be conducted by a Convenor, appointed by the competent authority and shall be held on such date and centers as may be specified by the LPCET Committee,

(ii)The Convenor of LPCET shall give a notification in the popular daily news papers as decided by LPCET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.

(iii)The notification, among other things shall indicate the cost of application including Registration fee and Entrance test fee, the last date for receipt of the duly filled in applications and the date of conduct of LPCET.

(iv)The date of the entrance test as notified above shall not be revised without the prior permission of the Government.

(v)The medium of LPCET shall be Telugu, Hindi, Urdu and English Language.

(vi)The subjects and syllabus of LPCET shall be as prescribed by LPCET committee.

(vii)The qualifying marks in LPCET for ranking for General Candidates shall be 35% of the aggregate marks. However, there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.

(viii)The candidates who have obtained qualifying marks in the Entrance Test shall be assigned ranking in the order of the merit on the basis of the aggregate marks obtained in the Entrance Test.

(ix)There shall be no re-totaling, revaluation or personal identification of response sheets (Answer Scripts) of the Entrance Test.

(x)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into Pandit Training course unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the rules for admission.

(xi)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman shall be final.

5. Preparation of merit list am assigning rank in LPCET.

- (i) The candidate who have secured qualifying marks in LPCET and candidates belonging to the category of Scheduled Caste and Scheduled Tribe to whom qualifying marks have not been prescribed, shall be assignee the rank in the order of the merit or the basis of marks obtained in all the subjects/parts in which entrance test has been conducted.

(ii)For the preparation of merit list in case of more than one students scoring the same marks at LPCET the tie shall be resolved to decide the relative ranking as follows:-In the case of candidates getting equal marks in each of the parts of the test paper, age shall be taken into consideration for relative ranking among such candidates and the older candidates shall be given priority.

(iii)The following rank lists shall be prepared by the Convenor:

(a)State wide Common Merit List. - The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not, basing on the marks obtained in the LPCET.

(b)Local Area-wise-Common Merit List. - The list includes candidate belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not basing on the marks obtained in the LPCET.

(c)Concerned Minority Community merit lists: - They include merit lists, containing the candidates belonging to the different Minority communities arranged in the merit ranking assigned in the LPCET both state wide and Local area wise,

(d)Community wise merit lists: - There shall be separate community wise merit list for the Scheduled Castes, Scheduled Tribes and Back Ward classes communities both as state wide and local areas wise.

(e)Every candidate who has been assigned ranking in the merit list shall be issued Rank Card by the Convener. The Rank Card, among other things, include the marks obtained in the LPCET and the rank assigned in the State wide merit, Local Area-wise merit, Community wise merit, religion etc.,

(f)Mere mentioning religion in the Rank Card as classed by the candidate shall not entitle the candidate a Minority Status. It needs to be proved later as per rules.

6. Constitution of LPCET Committee.

- The competent authority qhall constitute the LPCET committee to deal with the matters connected with the test.The Committee shall consist of the following:

(i)Chairman i.e., Director of School education for the purpose of conducting LPCET.

(ii)One representative of each of the Region to be nominated by the Competent Authority.

(iii)The nominee of the Director of School Education not below the rank of joint Director in case he is not nominated as Chairman.

(iv)Convener of the entrance Test of the proceeding year.

(v)Convener, who should be not below the rank of a Joint Director of School Education appointed by the competent authority.

7. Functions of the LPCET Committee.

- The LPCET Committee shall take decisions on the following issues relating to the LPCET.

(i)Pattern of question papers:

(ii)Duration of the test.

(iii)Weightage and marks to be assigned to each paper

(iv)Syllabus

(v)Centres for conducting the test

(vi)Date of test.

(vii)Date of announcement of results

(viii)Norms for payment of remuneration for different items of works connected with Entrance Test.

(ix)Fees to be collected from the candidates, and such other issues.

8. Functions of the Chairman of the LPCET Committee.

- (i) Chairman of the Committee shall preside over all the meetings of the committee. In his absence, he may nominate one of the members of the committee to preside over the meetings.

(ii)The Chairman of the Committee shall be the competent authority to appoint paper setters and moderators for the entrance test and to decide upon the printing press or presses at which the papers are to be got printed.

(iii)The Chairman may appoint officer to assist the Convener.

9. Functions of the Convener of the LPCET Committee.

- The Convener of the LPCET shall, subject to such directions as may be issued by the Chairman to discharge his duties in the matters relating to the LPCET. The Convener, is specifically responsible for discharging the following functions:-

(i)The printing of application form of LPCET

(ii)issuing the notification inviting application for the Entrance Test,

(iii)Sale/Receipt of application forms and issue of Hall Tickets.

(iv)Appointment of coordinators/Chief Superintendents/Observers of various Test centres.

(v)Coding and decoding of Response sheets (Answer scripts)

(vi)Appointments of Members of confidential team' for assisting computer process in valuation of answer scripts.

(vii)Payment of remuneration for various items services utilized for the purpose of LPCET.

(viii)Maintenance and submission of accounts to the Director of School/ Education.

(ix)Preparation of key answers through a committee consisting of Professors/ Teachers of Under Graduate Colleges and Teachers of Intermediate Colleges in consultation with the Chairman.

(x)Publication of results and dispatch of rank cards to the qualified candidates.

(xi)Such other duties as entrusted by the Chairman.

10. Funds for the conduct of the LPCET.

- (i) The amounts that are collected from the candidates towards cost of the application and the examination fee shall be directly credited into the account of the Director of School Education, Andhra Pradesh, Hyderabad maintained separately for the purpose.

(ii)The Convenor shall draw advances, from the Director of School Education account to incur necessary expenditure for items/services connected with the LPCET and submit for audit to the Local fund Audit.

11. Special Direction from the Government.

- In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of LPCET as scheduled, the Government may for the reasons to be recorded in writing, direct for the conduct of a re-examination of the LPCET. In such an event the Director of School Education for any other so nominated by the Government shall cause the LPCET re-examination to be conducted by appointing/nominating such functionaries or committees as considered necessary, without levying any extra charge from the candidates for the purpose.

12. Language Pandits Common Entrance Test.

- Conduct by Association of Colleges (Language Pandits Common Entrance Test of Association of Colleges).

(i)Association of Colleges of Language Pandits - Formation and its Functions:-

(a)There may be an association of colleges of Pandit training recognized by the Director of School Education, Hyderabad as defined in Rule 2(1 )(ii) of these Rules to conduct LPCET-AC.

(b)The Secretary of Association of Colleges formed as in (a) above shall intimate its formation, rules and bye laws and the names of the office bearers, before the stipulated date, to the competent authority and Chairman of Permanent Committee,

(c)The Permanent Committee shall invite options from the Managements of all Pandit Training Colleges for admitting their students as per either Language Pandits Common Entrance Test or Language Pandits Common Entrance Test of Association of Colleges.

(d)The option of choosing, between LPCET or LPCET-AC shall be exercised by the managements of the colleges to fill seats and shall be intimated in writing before a stipulated date to the Competent authority and the permanent committee. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the seats only on the basis of the rank at LPCET conducted by the Convenor in which case the convenor for admission shall approve the above admissions.

(ii)Constitution of Committee of LPCET-AC

The Association of Colleges with eminent members and academicians concerned shall constitute the Committee of LPCET-AC. A member of this committee shall be appointed as Convenor of the Committee of LPCET-AC to discharge functions as assigned by the committee of LPCET-AC.

13. Functions of the Committee of LPCET-AC.

- (i) LPCET-AC Committee shall be responsible for conducting in fair and transparent manner subject to supervision of the permanent committee and it shall submit the proposed question papers, the names of the paper setter and examiners and the method adopted to ensure that papers are not leaked, whenever such information is called for by the Permanent Committee.

(ii)The Committee of LPCET-AC shall preserve the question paper and the answer papers for the period as indicated by the Permanent Committee.

(iii)After holding LPCET-AC and declaration of results of LPCET-AC, each member college of Association of Colleges shall immediately display the merit lists on the notice Board of all Colleges which have chosen to admit students on the basis of rank obtained at LPCET-AC.

(iv)Committee of LPCET-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Permanent Committee.

(v)Committee of LPCET-AC shall follow the same guidelines as prescribed in Rule-4 for conduct of test, minimum qualifying mark etc, for declaration of results and assigning merit ranks.

(vi)The Committee of LPCET-AC shall follow the guidelines prescribed in Rule 5 in preparing the merit list and assigning the rank, tie break in case of more than one student scoring the same marks at LPCET-AC, preparation of Rank Lists and issuing of Rank Cards.

14. Funds for the conduct of LPCET- AC.

- The amounts that are collected from the candidates towards cost of application and examination fee shall be utilized to meet the expenditure for items. Services connected with the LPCET-AC. Accounts shall be subject to audit and report thereof shall be submitted to the competent authority and Permanent Committee.

15. Special direction from Permanent Committee.

- (i) In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of LPCET-AC as scheduled, the Permanent Committee may issue necessary directions to the committee of LPCET-AC to conduct reexamination for the reasons to be recorded in writing without collecting any fees from the candidates for such re-examination.

(ii)If the Permanent Committee is of the opinion that the conduct of LPCET-AC including the procedure adopted is neither fair nor transparent, it may after giving opportunity to the concerned, recommend to the Competent Authority to take appropriate steps to conduct reexamination. In such an event the Association of Colleges shall reimburse the expenditure incurred in that regard as directed by the Competent Authority.

16. Adoption of owner admission procedure.

- Any institution which has been established and permitted to adopt its own admission procedure for last, at least (25) years shall submit the records to the Permanent Committee and obtain permission to adopt its own admission procedure. Such Colleges shall follow all procedure of fair, transparent and merit based selections.

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State of Andhra Pradesh - Act