Section 4 in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007
4. Post Graduate Law Common Entrance Test (PGLCET).
- (i) The PGLCET shall be conducted by the Convener, appointed by the Competent Authority and shall be held on such date and at centers as may be specified by State Council in consultation with the PGLCET Committee.(ii)The Convener of PGLCET shall give a notification in the popular daily News Papers calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.(iii)The notification, among order things, shall indicate the Cost of application, Entrance Test Fee, the last date for receipt of the duly filed in applications and the date of conduct of PGLCET.(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 PGLCET shall be [English Language] [Substituted by 'English and Telugu Languages' Notification No. G.O.Ms. 236, dated 27.12.2007 (w.e.f. 20.6.2007).].(vi)The subjects and syllabus of PGLCET shall be as prescribed by the PGLCET Committee.(vii)The Minimum qualifying marks for ranking in the PGLCET shall be 25% of the total marks provided. There shall be no minimum qualifying marks for the candidates belonging to the category of Schedule castes and Scheduled Tribes for ranking".(viii)There shall be no re-totalling, revaluation or Personal identification of Response Sheets (Answer Scripts) of the Entrance Test.(ix)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into Law Courses unless the candidate satisfies the requirement of eligibility and other criteria laid down in these Rules, Rules of the Bar Council of India, the Rules of the University concerned and the rules for admission that shall be issued separately.(x)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of the Chairperson shall be final.
