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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004

12. Engineering Common Entrance Test for Diploma Holders Conducted by Association of Colleges-ECET-FDH-AC.

(a)Association of Colleges-Formation and its Functions:
(i)There shall be an association of [Private Un-Aided Professional Colleges] [Substituted 'Un-Aided Minority Professional Colleges' by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).] recognised by Andhra Pradesh State Council of Higher Education as defined in clause (ii) of Rule 2(1) of these Rules to conduct ECET-FDH-AC.
(ii)The Secretary of Association of [Private Un-Aided Professional Colleges] [Substituted 'Un-Aided Minority Professional Colleges' by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).] formed as in (i) above shall intimate its formation, rules and bye-laws and the names of the office bearers, before a stipulated date, to the competent authority and Chairman of Permanent Committee.
(iii)The competent authority shall communicate, inviting options from the Managements of all [Private Un-Aided Professional Colleges] [Substituted 'Un-Aided Minority Professional Colleges' by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).] for admitting their students either through ECET-FDH or ECET-FDH-AC.
(iv)The option of choosing, between ECET-FDH or ECET-FDH-AC shall be exercised by the Managements of the [Private Un-Aided Professional Colleges] [Substituted 'Un-Aided Minority Professional Colleges' by Notification No. G.O.Ms. 25, dated 28.2.2006 (w.e.f. 18.3.2004).] to fill Management 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 Management Seats only on the basis of the rank at ECET-FDH conducted by the Convener, in which case the convener for admission will approve the above admissions.