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State of Andhra Pradesh - Act

Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003

ANDHRA PRADESH
India

Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003

Rule ANDHRA-PRADESH-INTEGRATED-COMMON-ENTRANCE-TEST-FOR-ADMISSION-INTO-MBA-AND-MCA-PROFESSIONAL-COURSES-2003 of 2003

Published on 15 March 2003
Commenced on 15 March 2003
[This is the version of this document from 15 March 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003Published vide Notification No. G.O. Ms. No. 14, Higher Education (EC), dated 15.3.2003Last Updated 21st August, 2019No. G.O. Ms. No. 14. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation fee) Act, 1983 (Andhra Pradesh Act 5 of 1983) and in supersession of the rules issued in G.O.Ms.No. 14, Education (EC) Dept., dated the 26th March 2002, the Governor of Andhra Pradesh hereby makes the following rules for the conduct of Integrated Common Entrance Test for admission into Post Graduate Professional Courses of MBA and MCA.

1. Short title, Applicability and Commencement.

- (i) These rules may be called the Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003.

(ii)They shall apply to all Post Graduate Professional Courses in MBA and MCA.

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

2. Definitions.

- (i) In these rules, unless the context otherwise requires:

(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation fee) Act, 1983

(b)"Chairman" means the Vice-Chancellors of any University nominated by the "Competent Authority" for the purpose of conducting ICET for admission into MBA and MCA Post Graduate Professional Courses.

(c)"Committee of ICET" means the committee empowered to conduct Integrated Common Entrance Test for admission into MBA and MCA Courses and to prepare the merit list of the candidates as per the marks obtained in the above test.

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

(e)"Convenor" means a person, not below the rank of a Professor, appointed by the Competent Authority for conducting the Integrated Common Entrance Test and performing such other functions relating to the said test and entrusted to him by the Competent Authority in consultation with the Chairman of the Integrated Common Entrance Test Committee.

(f)"Integrated Common Entrance Test" (herein after called ICET) means examination conducted for assigning ranking by merit to the candidates for admission into MBA and MCA Courses.

(g)"Qualified Candidate" means the candidate who has appeared for the ICET and has been assigned ranking in the common merit list and has the eligibility as per the criteria laid under Rule 3.

(h)"Qualifying Examination" means the passing of Degree examination as laid down under Rule 3.

(i)"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).

(j)"University" Means the University concerned only.

3. Eligibility.

- The Eligibility for a appearing to the ICET shall be as follows:

(i)The candidates should be an Indian National and should satisfy the requirement of local or non local status as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended from time to time.

(ii)The Candidates should have passed a Bachelor Degree Examination of any recognized University or equivalent thereof besides passing SSC or equivalent with Mathematics as one of the subjects:

provided that a candidate who has appeared for the above Degree Examination shall also appear for the ICET.

(iii)The candidate shall get a rank as per the merit besides passing the qualifying examination for admission into the courses.

4. Entrance Test.

- (i) (a) The Integrated Common Entrance Test (ICET) shall be conducted by a Convener, appointed by the competent authority and shall be held on such date and at such centers as decided by the Entrance Test committee of ICET.

(b)The Convener of ICET shall give a notification in the popular daily News Papers as decided by Test Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.

(c)the notification, among other things, shall indicate the application fee. Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of ICET.

(d)the date of the entrance test as notified above shall not be revised with out the prior approval of the Government.

(ii)The medium of ICET shall be English and Telugu Languages only.

(iii)The subjects and Syllabus for ICET shall be as prescribed by the ICET Committee.

(iv)The qualifying marks for ranking in the ICET shall be 30% of the total marks.

Provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.

(v)There is no provision for re-totaling, re-valuation or Personal identification of answer scripts of the Entrance Test.

(vi)appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into MBA/MCA courses unless the candidate satisfies the requirement of eligibility as laid down under rule 3 and other criteria as laid down in the instructions to the candidates supplied along with the application.

5. Preparation of the Merit List and assigning ranking.

- The convener shall follow the following rules in preparing the merit list and assigning the ranking: -

(i)The candidate, who have secured qualifying the marks in ICET and candidates belonging to the category of Scheduled Caste and Scheduled Tribe, to whom qualifying marks have not been prescribed, shall be assigned the ranking in the order of the merit on the basis of marks obtained in the ICET.

(ii)For the preparation of merit list, in case of more than one candidate scoring the same marks at IECT, the tie will be resolved as follows:

(a)by considering the marks scored in Section-A.

(b)if the tie persists marks obtained by a candidate in Section-B, will be taken into consideration.

(c)if the tie still persists the tie will be resolved by taking into account age of the candidate giving the older candidate as 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 ICET.

(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, basing on the marks obtained in the ICET.

(c)Minority Community Merit Lists. - The Merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the ICET, both the 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, NCC, Games and Sports, Children of ex-servicemen and for women both State-wide and Region-wise.

(f)Rank Card. - 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 ICET and the rank assigned in the state wide merit, region-wise merit. Community-wise merit etc.,

6. Constitution and functions of ICET Committee.

- The competent authority shall constitute the ICET committee to deal with the matters conducted with the test and admission into MBA and MCA courses.

(i)Composition of the Committee:-The committee shall consist of the following: -

(a)Chairman, who shall be the Vice-Chancellor of any University College nominated by the competent authority for each academic year for the purpose of conducting ICET.

(b)One representative of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned.

(c)The Director of Technical Education, Andhra Pradesh or his nominee not below the rank of joint Director.

(d)The senior officer of Higher Education Department, Secretariat dealing with the subject.

(e)One representative of Andhra Pradesh State Council of Higher Education nominated by the competent authority.

(f)Convenor(s) of the Entrance Test of the preceding year.

(g)Convenor, who should be the rank of a Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the ICET committee.

(h)Two Principals, one each from a private MBA or MCA College to be nominated by the competent authority for each academic year;

(ii)Functions of the ICET Committee. - The Committee shall take decisions on the following issues relating to the ICET: -

(a)Instructions to the candidates and format of the application;

(b)pattern of the question paper;

(c)Duration of the test;

(d)Weightage and marks to be assigned for each question;

(e)Cost of the application and fee to be collected from the candidates of ICET;

(f)Norms for the payment of remuneration for different items/ services under taken in connection with ICET work;

(g)such other issues as may be referred to by the Chairman of the committee and competent authority;

(iii)Functions of the Chairman of the Committee: -

(a)The Chairman of the Committee shall preside over all the meetings of the committee and in his absence he may nominate one of the members of the committee to preside over the meetings.

(b)The Chairman of the committee shall appoint paper setters, moderators for the ICET and decide upon the printing press or presses where the confidential material of the Test shall be printed.

(iv)Functions of the Convener of the Committee. - The Convener of the ICET shall subject to such directions as may be issued by the Chairman discharge his duties in the matters relating to the ICET. The convener is specifically responsible for discharging the following functions;

(a)getting the printing of application forms, instruction booklets of ICET;

(b)issuing the notification inviting applications for the Entrance test;

(c)sale of application forms and issue of Hall-Tickets;

(d)appointment of Co-ordinators/ Chief Superintendents/Observers of various Test Centers;

(e)payment of remuneration for various items/services utilized for the purpose of ICET;

(f)maintenance and submission of accounts to the Andhra Pradesh State council of Higher Education;

(g)publication of results and dispatch of Rank Cards to the qualified candidates;

(h)such other duties as entrusted by the Chairman;

7. Funds for the conduct of the Test.

(a)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 Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(b)The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education to incur necessary expenditure for items services connected with the ICET and submit for audit to the Local Fund Audit and submit report thereof to the Andhra Pradesh State Council of Higher Education.

8. Removal of Doubts.

- If any ambiguity or doubt arise on the interpretation or implementation of the any of the rules, the decision of the Chairman of ICET Committee shall final.

9. Special directions from the Government.

(1)in the event of any malpractice or leakage of question paper/in any other circumstances leading to the stopping of ICET as schedule, the Government may for the reasons to be recorded in writing direct to conduct of a reexamination of the ICET. In such an event the Andhra Pradesh State Council of Higher Education of any other body so nominated by the Government shall cause the reexamination conducted by appointing or nominating such functionaries or committees as considered necessary.

(2)Rules regarding procedure for admission etc. will be issued separately.

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