[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

ANDHRA PRADESH
India

Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

Rule ANDHRA-PRADESH-UNAIDED-MINORITY-PROFESSIONAL-INSTITUTIONS-REGULATION-OF-ADMISSIONS-INTO-UNDER-GRADUATE-PROFESSIONAL-COURSES-THROUGH-COMMON-ENTRANCE-TEST-RULES-2006 of 2006

Published on 10 May 2006
Commenced on 10 May 2006
[This is the version of this document from 10 May 2006.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006Published vide Notification No. G.O. Ms. No.54, Higher Education (EC), dated 10.05.2006Last Updated 26th October, 2019No. G.O. Ms. No.54. - In exercise of he powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983, and in supersession of the Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into under-Graduate Professional Courses through Common Entrance Test) Rules, 2004 issued in G.O.Ms. No.34, Higher Education (EC) Department, dated 11-06-2003, the Governor of Andhra Pradesh hereby makes the following Rules for admission into under Graduate Professional Courses in Engineering (including Technology) and Pharmacy in Unaided Minority Professional Institutions.

1. Short Title, applicability and commencement.

- (i) These rules may be called the Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006.

(ii)They shall apply to all the Unaided Minority Professional Institutions imparting Under-Graduate professional Courses in Engineering (Including Technology) and Pharmacy in the State.

(iii)They shall come into force from the academic year 2006-07.

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-EAMCET-AC, 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 Minority Professional Institutions in the State.

(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.

(e)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution by the Government.

(f)"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.

(g)"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.

(h)"Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.

(i)"Government" means State Government of Andhra Pradesh .

(j)"Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting the scrutinizing the Admissions of the candidates made in the Unaided Minority Professional Institutions.

(k)"Institutions" means, unless otherwise specifically mentioned, all the Unaided Minority Professional Institutions imparting Professional Courses in Engineering (including Technology) and Pharmacy.

(l)"Minority Professional Institution" means the institution imparting professional education established and administrated for and by the concerned minority and recognized by the Government as such.

(m)"Non-Resident Indian" (NRI) means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualifying examination or its equivalent.

(n)"Qualified Candidate" means the candidate who 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 under Rule 5/ 12 of the Andhra Pradesh Common Entrance Test for entry into Engineering Pharmacy, Agriculture, Medical and Dental Courses Rules, 2n04.

(o)"Qualifying Examination" means the examination of the minimum qualification passing of which entitled 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, 2004".

(p)"Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized Counselling or Decentralized Online Counselling to qualified candidates in order of merit in the Common Entrance Test.

(q)"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).

(r)"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 Admissions and Prohibition of Capitation Fee) Act, 1983 and Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004.

3. Allotment of seats.

- (i) The seats to be allotted in each Private Un-aided Minority Professional Institution under these rules for Admission of candidates shall be classified as:

(a)Category A seats

(b)Category B seats

(ii)The Category A seats shall be 80% of sanctioned intake of seats in each course in Un-Aided Minority Professional Institution, which shall be filled with eligible candidates on the basis of rank obtained at EAMCET / EAMCET-AC as the case may be and by following the provisions of Rule 6(i) and the Rule of Reservation in Rule 7 hereunder.

(iii)The Category B Seats shall be 20% of the total intake of seats in each course in Private Un-Aided Minority Professional Institutions which shall be open for admission to all the eligible candidates including those from other States and Union Territories of India and NRIs on merit basis following the provisions of Rule 6(ii). Within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.

(iv)The seats filled up by eligible minority candidates of the concerned minority, as a percentage of total seats, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.

4. Eligibility Criteria for Admission.

- The eligibility criteria for Admission into Engineering (Including Technology), Pharmacy, Professional Courses shall be as mentioned below:

(i)The candidate should be an Indian National.

(ii)The Candidate should have competed 16 years of age as on 31st December of the Academic year for which the admissions are being conducted.

(iii)The candidate should have passed the qualifying examination (10+2) [conducted by the Board of Intermediate Education, Andhra Pradesh] [Inserted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] or equivalent on the date of his/her Counselling for admission, and secured a rank at he Common Entrance Test and should also satisfy other conditions laid down in these rules:

Provided that the Category B seats, as specified in Rule 3 (iii) above shall be filled either on the basis of rank obtained in Common Entrance Test or on the basis of rank obtained in AI' IndiaEngineering Entrance Examination (AIEEE) conducted by Central Board of Secondary Education (CBSE):Providing further that the NRI seats shall be filled with NRI candidates who have passed the qualifying examination with not less than 60% of aggregate marks or Cumulative Grade Point Average (CGPA) of "6" on a scale of " 10".

(iv)The vacant seats, if any, may be filled with the candidates securing not less than 60% of marks in aggregate or in group subjects in the qualifying examination duly ensuring merit and transparency.

[Provided that for the academic year 2006-2007 the vacant seats, if any, may be filled with the candidates securing not less than 50% marks in aggregate or in group subjects in the qualifying examination duly ensuring merit and transparency.] [Added by Notification No. G.O.Ms. No 125, dated 19.8.2006 (w.e.f. 10.5.2006).]

(v)[ ***] [Omitted 'During admissions through Single Window System, the qualified candidates of EAMCET shall not be eligible for admission into the Institutions that have opted for EAMCET-AC on the basis of their Rank in EAMCET and vice-versa. However, such candidates shall be eligible for seeking admissions in the vacant seats to be filled by the Institutions based on their merit as per Rule 6(i) (A) (11) or Rule 6 (i) (B) (11) hereunder as the case may be.' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]

(vi)The Candidate Should satisfy Local / Non-Local status requirement for admission into Category A seats as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order 1974 as subsequently amended.

5. Method of Admission.

- The general guidelines for the admission of candidates into Unaided Minority Professional Institutions offering Engineering (Including Technology) and Pharmacy shall be as follows:

(i)

(a)All the Category A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of EAMCET admissions/ Convener of EAMCET-AC admissions, as the case may be, depending upon the option exercised by the institution as per sub-clause (4) of clause (a) in Rule 11 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy Agriculture Medical and Dental Courses Rules 2004.

(b)All the Category B seats shall be filled by the respective Institution on merit basis following the procedure laid down Rule 6 (ii) hereunder.

(ii)The Convener of EAMCET admissions/ Convener of EAMCET -AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.

(iii)The admissions shall be made in the order of merit on the basis of the ranking assigned in EAMCET/ EAMCET - AC as per Rule 5/ subrule (7) of Rule 12 of he Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004.

(iv)The total number of candidates to be admitted in each course in the Unaided Minority professional Institutions shall not exceed the limits prescribed by the All India Council for Technical Education from time to time.

(v)The admission of the candidates made in various Un-aided Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.

6. Procedure of Admissions.

- (i) To Fill Up Category - A Seats (80%):(a)Each Institution which has opted for EAMCET under sub clause (4) of clause (a) in Rule 11 of Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules - 2004 shall indicate in writing to AFRC, by a cut-off date specified by it, as to whether the institution would admit students through the Single Windows System to be operated by the Convenor of EAMCET admissions or the Convenor of EAMCET- AC admissions.(b)For the purpose of admissions, all the Institutions shall be divided into three groups viz.,

(1)SW-1 : Institutions opting for Single Window System operated by Convenor of EAMCET admissions.

(2)SW-II : Institutions opting for Single Window System operated by Convenor of EAMCET - AC admissions for EAMCET rank holders.

(3)SW-III : Institutions opting for Single Window System operated by Convenor of EAMCET-AC admissions for EAMCET-AC rank holders.

(c)There shall be separate counselling for admission in respect of each Single Window System:

Provided that sliding of admitted candidates shall be permissible between SW-I and SW-II.The procedure to be followed for such admissions shall be as given below:

(A)Admissions Into Institutions Under SW-I:

(1)A Committee for EAMCET Admission into Institutions, which opted for SW-I shall be constituted by the Competent Authority with the following members to advise the Convenor of EAMCET Admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.

(a)Chairman of Andhra Pradesh State Council of Higher Education ... (Chairman)

(b)Secretary of Andhra Pradesh State Council of Higher Education.

(c)Convener of EAMCET Admissions (Member Convener)

(d)Professor in-charge of Computer/ online systems in admission camp.

(e)Two representatives of the Universities as nominated by the State Council

(f)Three representatives from the Private Unaided Professional Institutions as nominated by the State Council.

(g)Commissioner / Director of Technical Education or his nominee.

(h)One special invitee nominated by the State Council

(2)The Convenor of EAMCET Admissions shall collect Rank lists of the qualified candidates of EAMCET prepared by the Convenor of EAMCET, as per sub rule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2004.

(3)The Convenor of EAMCET Admissions shall prepare and notify the schedule for admissions of candidates, venue, timing and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for EAMCET Admissions shall be final in issuing notification and the schedule and procedure of counselling.

(4)The Convenor of EAMCET Admissions shall adopt computerised Single Window System of Counselling for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centers, mobilization of software etc., in consultation with the Admission Committee.

(5)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (iii) and sub-clause (11) of Clause (B) hereunder.

(6)[(a) Minority candidates shall be called for counseling and provisional allotment of courses/institutions shall be made in the order of merit assigned to them at EAMCET by following the rules of reservation as laid down in Rule 7 hereunder firstly in the order of merit assigned in EAMCET and secondly in the order of merit assigned in the qualifying examination to other eligible candidates. [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]

(b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned minority in the order of merit assigned in EAMCET.]

(7)The selection of candidates as above and allotment of Courses/ Institutions in respect of Unaided Minority Professional Institutions, shall be solely on the basis of merit [and following the preferential order as provided under clause (6) above] [Substituted 'as adjudged by the rank obtained in EAMCET' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.

(8)Once a candidate secures admission to a particular College / institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions except for the facility of sliding as provided under clause (c) above.

(9)The candidates admitted into Unaided Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)[ The Convener, EAMCET Admissions shall handover the vacant seats, if any, to the Institutions concerned only after conducting single window counseling as provided for under clause (6) above.] [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]

(11)The Institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly conducting internal sliding initially in each course before issuing the notification for admissions by the individual Institutions. The vacant seats so arising in each course, after the exercise of internal sliding, shall be filled up following the rule of reservation as provided in Rule 7 hereunder first with the eligible candidates belonging to the concerned minority and then with eligible candidates other than the concerned minority.

(12)The Institution shall obtain ratification from the Competent Authority for all the admissions including internal sliding conducted by the Institution

(13)The Convener of EAMCET Admissions shall prepare the final list of candidates, admitted course-wise and institution-wise and send the same to concerned Universities, Institutions and AFRC.

(14)The Competent Authority in consultation with the Committee of EAMCET Admission shall fix the cut off dates for each stage of admissions.

(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of EAMCET Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(B)Admissions Into Institutions Under SW-II and SW-III:

(1)Committee for EAMCET-AC Admissions into institutions, which opted for SW-II and SW-III shall be constituted by the Association of Unaided Professional Colleges to advise the Convenor of EAMCET-AC.Admissions, in the matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.

(2)The Convener of EAMCET-AC Admissions shall collect Rank lists of the qualified candidates of EAMCET [and] [Substituted '/' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] EAMCET-AC prepared by the Convener of EAMCET [and] [Substituted '/' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] EAMCET- AC, as per sub-rule (3) of Rule 5 [and] [Substituted '/' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] Clause (c) of Sub-rule (7) of Rule 12 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2004.

(3)The Convener of EAMCET-AC Admissions shall prepare and notify the schedules for admissions in respect of SW-II and SW-III, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for EAMCET-AC Admissions shall be final in issuing notification, schedule and procedure of counselling.

(4)The Convener of EAMCET-AC Admissions shall adopt computerised Single Window System of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centers, mobilization of software etc., in consultation with the Admission Committee.

(6)[(a) Concerned Minority candidates shall be called for counseling and provisional allotment of courses/ institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order: [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]

(i)For SW-II Institutions. - Firstly in the order of merit assigned in EAMCET and secondly in the order of merit assigned in the qualifying examination to other eligible candidates.

(ii)For SW-III Institutions. - Firstly in the order of merit assigned in EAMCET-AC, secondly in the order of merit assigned in EAMCET and thirdly in the order of merit in the qualifying examination.

(i)For SW-II Institutions. - In the order of merit assigned in EAMCET.

(ii)For SW-III Institutions. - Firstly in the order of merit assigned in EAMCET-AC and secondly in the order of merit assigned in EAMCET.]

(7)The selection of candidates and allotment of Courses / Institutions in respect of unaided Minority Professional Institutions, shall be solely on the basis of merit [and following the preferential order as provided under clause (6) above] [Substituted 'as adjudged by the rank obtained in EAMCET / EAMCET-AC' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course / Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.

(8)One a candidate secures admission to a particular College / institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions under the same Single Window System except for the facility of sliding as provided for under clause (c) of sub-rule (i) above.

(9)The Candidates admitted into Unaided Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)[ The Convener, EAMCET-AC Admissions shall handover the vacant seats, if any, to the Institutions concerned only after conducting single window counseling as provided for under clause (6) above.] [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]

(11)The institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly conducting internal sliding initially in each course before issuing the notification for admissions by the individual Institutions. The vacant seats so arising in each course, after the exercise of internal sliding, shall be filled up following the rule of reservation as provided in Rule 7 hereunder first with the eligible candidates belonging to the concerned minority and then with eligible candidates belonging to other than the concerned minority.

(12)The Institution shall obtain ratification from the Competent Authority for the all admissions including internal sliding conducted by the Institution.

(13)Convener of EAMCET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to the concerned University, Institution and AFRC.

(14)The Competent Authority in consultation with the Committee of EAMCET-AC Admission shall fix the cut off dates for each stage of admissions.

(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convener of EAMCET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(ii)To Fill Up Category - B Seats (20%):

(1)The Institution shall notify all the details for seats available under this category and conduct the admissions in a fair, transparent and non exploitative manner.

(2)The NRI seats (not exceeding 15% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 60% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to 6 on a scale of 10.

(3)The left over seats shall be filled by the Management of the Institution with candidates from other states and Union Territories of India who have passed qualifying examination and secured rank in AIEEE.

(4)If vacant seats still exists, such seats may be filled with any candidates securing not less than 60% of aggregate marks of 60% in group subjects in the qualifying examinations.[Provided that for the academic year 2006-2007 the vacant seats still exist, such seats may be filled with the candidates securing not less than 50% of aggregate marks or 50% in group subjects in the qualifying examination.] [Added by Notification No. G.O.Ms. No 124, dated 19.8.2006 (w.e.f. 10.5.2006).]

(5)The Institution shall obtain ratification from the competent authority for all the admissions conducted under category-B seats by the institution.

(6)After scrutiny, the Competent Authority shall send the ratified list of candidates from outside the State, NRIs and others admitted by the Institution to the University concerned and also to the respective Institutions.

7. Rules of Reservation for admission.

- Category A Seats shall be reserved to the following categories in Admissions to professional courses:Region-wise reservation of seats. - Admission to 85% of the seats in each Course shall be reserved for the Local candidates and the remaining 15% of the seats shall be Unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.Explanation. - For purpose of these rules,(i)Local Areas means:

(1)The part of the State Comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admission to the Osmania University, the Kakatiya University and the Telangana University and to any other educational Institutions (other than a state-wide university or statewide educational institution) which is subject to the control of the State Government and is situated in that part.

(2)The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to the Andhra University, the Achaiya Nagaijuna University and Adikavi Nannaya University and to any other educational institutions (other than a state-wide University or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.

(3)The part of the State Comprising the districts of Anantapur, Kumool, Chittoor, Caddapah and Nellore shall be regarded as the Local Area for the purpose of admission to the Sri Venkateshwara University, the Sri Krishna devaraya University and the Yogi Vemana University and to any other educational institutions (other than a state-wide university or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.

(ii)The Local Candidate means:

(A)A candidate for admission shall be regarded as a local candidate in relation to a local area-

(a)If he has studied in educational Institution or educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examination, or

(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or, as the case may be, first appeared for the relevant qualifying examination, he has not studied in any educational Institutions, if he has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination in which he appeared or, as the case may be, first appeared.

(B)A candidate for admission to the Course who is not regarded as local candidate under clause (A) in relation to any local area shall,-

(a)If he has studied in educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or, as the case may be, first appeared for the relevant qualifying examination be regarded as a local candidate in relation to,

(i)Such local area where he has studied for the maximum period out of said period of seven years, or

(ii)Where the period of his study in two or more local areas are equal, such local area, where he has studied last in such equal period, or

(b)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he appeared or, as case may be, first appeared for the relevant qualifying examination, he has not studied in the educational Institutions in any local area, but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to

(i)Such local area where he has resided for the maximum period out of the said period of seven years, or

(ii)Where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.

(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(a)All the candidates eligible to be declared as local candidates.

(b)Candidates who have resided in the State for a total period of 10 years excluding period so study outside the State or either of whose parents have resided in the State for a total period of ten years excluding period of employment outside the State.

(c)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporation, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(d)Candidates who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognized by the Government or University OR other competent authority and similar quasi Government Institutions within the State.

(D)If a local candidate in respect of a local area is not available to fill any seat reserved of allocated in favour of a local candidate in respect of that local area, such seat shall be filled if it had not been reserved.

Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.

8. Fee for Engineering (including Technology) / Pharmacy Colleges.

- (i) "The fee payable per student per annum for each discipline in each institution shall be as prescribed by the AFRC.

(ii)The fee prescribed and collected, if any, from NRIs, in excess of the fees prescribed for non-NRI candidates under Category B, Shall be utilized for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be as notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker sections shall be as prescribed by the AFRC.

(iii)[ The Government may notify specific Fee Waiver Scheme(s) with the approval of AFRC for benefiting the disadvantageous sections of Society.] [Inserted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]

9. Transitory Provision.

- The Permanent Committee and Fee Fixation Committee constituted by the Government vide G.O.Ms. No.90 & 91 of Higher Education Department, dated 22-12-2003 and existing at the commencement of these Rules shall continue to discharge all the functions assigned to the AFRC under these rules till the Government constitutes the AFRC.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Act