Section 2(1) in Andhra Pradesh Physical Education Conduct of Common Entrance Test for admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education Courses Rules, 2004
(1)In these rules, unless the context otherwise requires;(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and prohibition of capitation fee) Act of 1983 (Andhra Pradesh Act No. 5 of 1983).(ii)"Association of Colleges" means the Association of Colleges formed for the purpose of conducting Physical Education Common Entrance Test referred to in Clause (XII) and recognised by the Andhra Pradesh State Council of Higher Education consisting of Management representatives for which the eligibility criteria is as mentioned in Rules, 3.(iii)"Chairperson" means the Vice-Chancellor of any University in the State nominated by the Chairperson of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions relating to Physical Education Common Entrance Test (PECET) held by the State. He/She shall also be the Chairperson of the CET Committee.(iv)"Committee of PECET" means the Committee empowered to conduct PECET and to prepare the merit list of the candidates as per the marks obtained in the PECET for admission into Convener Seats and also management Seats in Colleges of Physical Education which agree to make Admissions into Bachelor of Physical Education (B.P.Ed.)/ Under Graduation Diploma in Physical Education (U.G.D.P.Ed.) Course based on ranking in PECET.(v)Committee of PECET-AC means the Committee empowered by the Association of Colleges to conduct PECET-AC for Admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education (U.G.D.P.Ed.) Courses and to prepare the merit list of the candidates as per the marks obtained in the above test for admission into Management seats in B.P.Ed. and U.G.D.P.Ed. Courses, subject to the supervision of Permanent Committee.(vi)"Competent Authority" means the Chairperson of the Andhra Pradesh State Council of Higher Education.(vii)"Convener" means a person, not below the rank of a Professor or Head of Department of Physical Education of a University, appointed by the Competent Authority in consultation with Chairperson for conducting the Physical Education Common Entrance Test and performing such other functions relating to the said test as entrusted to him by the Competent Authority.(viii)"Convener Seats" means the seats earmarked from out of the sanctioned Intake of seats in each institution to be filled by the Convener.(ix)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats to be filled by the management of the Private Un-Aided Colleges of Physical Education including the Management seats earmarked for concerned Minority candidates in Minority Colleges offering Bachelor of Physical Education (C.B.P.Ed) and Under Graduation Diploma in Physical Education (U.G.D.P.Ed) Courses.(x)"Permanent Committee" means the Committee constituted y the Government.(xi)"Physical Education Common Entrance Test" (herein after called PECET) means test conducted for assigning rank by merit to the candidates which will be the basis for entry into Bachelor of Physical Education (B.P.Ed) and under Graduation Diploma in Physical Education (U.G.D.P.Ed.) Courses.(xii)"Physical Education Common Entrance Test of Association of Colleges", (herein after called PECET-AC) means the Test conducted by Association of all Colleges for assigning merit ranking to Candidates which shall be the basis for admission of candidates to the extent of seats provided for the managements of Colleges of physical Education in the State offering Bachelor of Physical Education (B.P.Ed) and Under Graduation Diploma in Physical Education (U.G.D.P.Ed) Courses.(xiii)"Qualified Candidate" means a candidate who appeared for the Physical Education Common Entrance Test (PECET) / Physical Education Common Entrance Test-Association of Colleges (PECET-AC) and had been assigned rank in the common merit list and has eligibility as per the criteria laid under Rule 3.(xiv)"Qualifying Education" means the examination of the minimum qualification prescribed, appearance or passing as laid down under Rule 3.(xv)"State Council" means the Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).(xvi)"University" means the University concerned in which the particular courses are offered.
