[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

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

ANDHRA PRADESH
India

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

Rule 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 of 2004

Published on 12 February 2004
Commenced on 12 February 2004
[This is the version of this document from 12 February 2004.]
[Note: The original publication document is not available and this content could not be verified.]

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, 2004Published vide Notification No. G.O.Ms.No. 164, Education (Trg. 2), 17.11.2004Last Updated 12th September, 2019G.O.Ms.No. 164. - In exercise of the powers conferred by Section 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983 and in supersession of the Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules, 2003 issued in G.O.Ms.No. 24, Education Department dated 12-02-2004, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Tests for Admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduate Diploma in Physical Education (U.G.D.P. Ed.) Courses. Offered in Colleges of Physical Education in State of A.P.

1. Short title applicability and Commencement.

(1)These rules may be called "the 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".

(2)They shall apply for Admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education Courses offered by the Colleges of Physical Education in the State.

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

(4)Rules of Admission in the above courses in Physical Education shall be issued separately.

2. Definitions.

(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.

2. Words and Expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institution (Regulation of Admission and Prohibition of Capition fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).

3. Eligibility for appearing to the PECET/PECET-AC.

- Candidates satisfying the following requirements shall be eligible to appear for PECET/PECET-AC.

(i)Candidates should be of Indian Nationality.

(ii)Candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974, as subsequently amended.

(A)For Bachelor of Physical Education Course. - (i) Candidates should have passed the three year Bachelor Degree examination in any faculty (10 plus 2 plus 3 pattern) or any examination recognized as equivalent thereto by the Universities in Andhra Pradesh. However, the candidates who appeared for the final year degree examination are also eligible to appear for the test but such candidates should produce the pass certificate at the time of admission.

(ii)Age Limit. - Candidates should have completed 19 years of age on the date of commencement of admissions as announced by the Entrance Test Committee or on such other date as may be notified by the Entrance Test Committee. There is no upper age limit;

(B)For Under Graduation Diploma in Physical Education Course. - (i) Educational Qualifications. - Candidates seeking admission should have acquired any one of the following educational qualifications. Those who appear for the final year of the qualifying examination are also eligible to appear for the test. However such candidates should produce the pass certificate at the time of admission.

(a)2-year Intermediate Course (1) plus 2 Pattern).

(b)Intermediate Vocational Course in any field Conducted by the Board of Intermediate Education, Andhra Pradesh;>

(c)Any other examination recognized as equivalent to the above examinations by the respective bodies in Andhra Pradesh.

(ii)Age Limit. - Candidates should have completed 16 years of age on the date of commencement of admissions as announced by the Entrance Test Committee or on such other date as may be notified by the Entrance Test Committee there is no upper age limit.

(C)In Service Candidates - In the case of in service Physical Education Teacher's (PET's) candidates for admission to B.P.Ed. Course only length of service is the main criterion. They need not appear for any Entrance Test but only a limited number of candidates to be nominated by Director of School Education each year for each course.

4. Scheme for the Conduct of PECET.

- The Common Entrance Test for admission into the Bachelor of Physical Education and Under Graduate Diploma in Physical Education. The Entrance Test for admission of students into these courses shall consist of two parts, namely,

(i)Physical Efficiency Test and

(ii)Skill test in Games.

They shall be conducted as follows;

1. Physical Efficiency Test: Maximum 400marks.- for each of the events marks shall be awardedtaking into account the conversion tables approved by the PECETCommittee.
For Men Candidates		For Women candidates
(a) Compulsory events (No Option)		(a) Compulsory events (No Option)
(i) 100 meters run 100 Marks(ii) Putting the shot 100 Marks (6 Kgs.)(iii) 800 meters run 100 Marks		(i) 100 meters run 100 Marks(ii) Putting the shot 100 Marks (4 Kgs.)(iii) 400 meters run 100 Marks
(b) with option to choose any one of the		(b) with option to choose any one of the events events
(iv) Broad Jump/100 Marks High Jump		(iv) Broad Jump/100 Marks High Jump
2. Skill Test in Games: Maximum 100 marks:The skills of the candidateshall be tested in any one game of the following:
(i) Foot ball(ii) Basketball(iii) Volleyball(iv) Hockey(v) Cricket '		(vi) Tennis(vii) Badminton(Shuttle or Ball Badminton)(viii) Kabaddi(ix) Kho-Kho(x) Handball

5. Scheme for award of incentive marks: Maximum 100 marks.

- The candidates possessing the following distinctions and additional qualifications with the certificates issued by the authorities/bodies mentioned shall be entitled to additional incentive marks as mentioned against each category and these marks shall be added to the marks scored in PECET i.e. 4(1) and 4(2) above:

Category	Sport Distinction/ Participation	Certificate issuing authority	Marks
(1)	(2)	(3)	(4)
I.	Representing the Country in International Sportsinternational meets approved by the respectiveFederations/Sports Associations/Sports Authorities.	International SportsAssociation / FederationorAll India Sports Association / Federationaffiliated to Indian Olympic Association	100 Marks
II.	Medal/Place/atNational level meetsorInterUniversity MeetsorSchool GameNationals	All India SportsFederation/ All India SportsAssociationaffiliated to Indian Olympic AssociationorAssociationof Indian UniversitiesorSchool GamesFederation of India	First Position : 75Marks SecondPosition: 50 MarksThird Position : 30 Marks
III.	Participation atNational level meetsorInter UniversityMeetsorSchool Game Nationalsor	All India SportsFederation/All India Sports Associations affiliated to IndianOlympic AssociationorState AssociationorUniversitiesorSchool GamesFederations of India	25 Marks
IV.	Medal/Place at thestate/inter District SportsorState School Games	StateAssociation/State SchoolGames Association	First Position: 20 Marks Second Position : 15Marks Third Position: 10 Marks
V.	Medal/Place in University inter Zonalcompetitions/Inter Collegiate tournaments	University	First Position: 20 Marks Second Position : 15Marks Third Position: 10 Marks
VI.	Passed one yearcourse of NISorOne year Diploma inYoga/Sports Management/Sports Science/Sports Journalism/OlympicEducation.orOne year U.G.D.P.Ed.Basic Course in Adventure Sports.	NSNISorUniversityorInstitution	5 Marks
VII.	Acquired NCC - "C"certificateIn case of U.G.D.P.Ed. candidates NCC - "B"certificate	The Director of NCC, A.P.	5 Marks

Note. - (1) Only the games and sports events which are included in the latest Sports calendar of the School Games Federation of India/Association of Indian Universities will be considered for awarding incentive marks.

(2)Candidate's merit certificates of highest level of participation/ achievement will be considered to place them in any one of the above seven categories. Candidate will not be considered for more than one category for award of incentive marks.

(3)National level meets include National games, Senior Nationals, Junior Nationals, sub-junior Nationals and Mini Nationals.

6. Physical Education Common Entrance Test (PECET).

(1)The PECET shall be conduct by the Convenor, appointed by the competent authority and shall be held on such date and center(s) as may be specified by State Council in consultation with the PECET Committee.

(2)The Convenor of PECET shall give a notification in the widely circulated daily News Papers as decided by CET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in rule 3.

(3)The notification, among other things, shall indicate the Cost of application, Registration fee and Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of PECET.

(4)The Date of the entrance test as notified above shall not be revised without the prior approval of the Government.

(5)The qualifying marks in the PECET shall be 30% of the aggregate marks obtained in the actual Test Items i.e. Physical Efficiency Test of400 marks and Skill Test in Games of 100 Marks. (Total of 500 Marks) (excluding incentive marks) provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes.

(6)There shall be no re-totalling, revaluation or Personal identification of Response sheets (Answer Scripts) of the Entrance Test.

(7)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Physical Education Courses unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the Rules for Admission that shall be issued separately.

(8)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairperson shall be final.

7. Preparation of the Merit List and assigning rank for PECET.

- The Convenor shall follow the following rules in preparing the merit list and assigning the ranking.

(1)The candidate who have secured qualifying marks in PECET 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 merit on the basis of the aggregate marks obtained in all tests put together including incentive marks.

(2)For the preparation of merit list, in case of more than one student scoring the same aggregate marks, the tie shall be resolved to decide the relative ranking as follows:

(i)By considering the marks scored in Physical efficiency test.

(ii)In case of further tie, marks scored in skill test in Games shall be taken into consideration.

(iii)In case of further tie, marks scored in skill test in Games shall be taken into consideration.

(iv)In case of candidates getting equal marks at the qualifying examination also older candidates shall be given priority basing on age.

(3)The following rank lists shall be prepared by the Convenor:

(i)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 PECET.

(ii)Local area-wise Common Merit Lists:-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 PECET.

(iii)Concerned minority Community Merit Lists:- They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the PECET, both State-wise and Local area-wise.

(iv)Community-wise Merit Lists:- There shall be separate Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Backward classes Communities, both as State-wide and Local area-wise; and

(v)Merit for other categories of reservations:- There shall be separate lists for other categories of reservauons as per the orders in force for NCC, Children of ex-serviceman and for women both State-wide and Local area-wise.

8. Rank Cards for PECET.

- Every candidate who has been assigned rank in the merit list shall be issued Rank Card by the Convenor. The Rank Card; among other things, include the details of the category of course to which the candidates is qualified viz., B.P.Ed./U.G.D.P.Ed. the rank assigned in the State-wide/Local area-wise, lists and the category-wise reservation lists, if any.

9. Constitution of PECET Committee.

- The competent authority shall constitute the PECET Committee to deal with the matters connected with the test. The Composition of the Committee shall consist of the following.

(1)Chairperson, who shall be the Vice-Chancellor of any University nominated by the competent authority for each academic year for the purpose of conducting PECET.

(2)One representative belonging to the Physical Education Dept., of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned.

(3)The Commissioner of School Education A. P. or his nominee not below the rank of Joint Director.

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

(5)Convenor of the Entrance Test of the preceding year.

(6)Convenor, who should be in the rank of a Professor or Head of the Department of Physical Education of the University concerned be appointed by the competent authority in consultation with Chairperson of the PECET Committee.

(7)One Principal, of a private Physical Education college to be nominated by the competent authority for each academic year by turn.

10. Functions of the PECET Committee.

- The PECET Committee shall take decisions on the following issues relating to the PEXET.

(1)Cost of the application and fee to be collected from the candidates of PECET.

(2)Norms for the payment of remuneration for different items/ services under taken in connection with PECET work.

(3)Date of announcement of results.

(4)Date if Test.

(5)Such other issues as may be referred by the Chairman of the committee and competent authority.

11. Functions of the Chairperson of the PECET Committee.

- The Chairperson will be discharge the following functions,

(1)He shall preside over all the meetings of the committee. In his absence, he may nominate on of the members of the committee to preside ovEr the meetings.

(2)He shall point the required committees for the smooth conduct of the Tests.

(3)He may appoint a competent Officer to assist the Convenor.

12. Functions of the Convenor of the Committee.

- The Convenor of the PECEJJ shall subject to such directions as may be issued by the Chairperson has to discharge duties in the matters relating to the PECET. The Convenor, is specifically responsible for discharging the following functions:

(1)The printing of application form of PECET.

(2)Issuing the notification inviting application for the Entrance Test.

(3)Sale of application forms and issue of Hall Tickets.

(4)Appointment of Testers/Coordinators/Observers.

(5)Payment of remuneration for various items/services utilized for the purpose of PECET.

(6)Maintenance and submission of accounts to the A.P.State Council.

(7)Publication of results and dispatch of Rank Cards to the qualified candidates.

(8)Such other duties as entrusted by the Chairperson.

13. Funds for the conduct of PECET.

(1)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.

(2)The Convenor shall draw advances from the Andhra Pradesh State Council of Higher Education to meet necessary expenditure for items/services connected with the PECET and submit for audit to the Local fund Audit, he shall also submit a report thereof be submitted to the Andhra Pradesh State Council of Higher Education.

14. Re-Examination of PECET.

- In the event of any malpractice or for any other circumstance leading to the stopping of PECET as scheduled, the Government may for the reasons to be recorded in writing, direct the conduct of a re-examination of the PECET. In such an event, the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the PECET Re-examination to be conducted by appointing/nominating such functionaries of committee as considered necessary, without levying any extra charge from the candidates for this purpose.

15. Physical Education Common Entrance Test-Conducted by Association of Colleges of Physical Education (PECET-AC).

- (1) Association of Colleges of Physical Education - Formation and its Functions.(i)There may be an Association of colleges of Physical Education recognized by the State Council as defined in Clause (ii) of Rule 2 to conduct PECET-AC.(ii)The Secretary of Association of Colleges formed in Clause (i) above shall intimate its formation, rules and bye-laws and the names of the Officer 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 professional Colleges for admitting students against management Seats either through PECET or PECET-AC.(iv)The option of choosing, between PECET or PECET-AC shall be exercised by the Managements of the colleges 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 PECET conducted by the Convener in which case the Convener for admission shall approve the above admissions.

(2)Constitution of Committee of PECET-AC. - The Association of Colleges shall constituted a Committee of PECET-AC with eminent members and academicians concerned to Physical Education. A member of this committee shall be appointed as Convener of the Committee of PECET-AC to discharge functions as assigned by the Committee of PECET-AC.

(3)Functions of Committee of PECET-AC. - (i) The Committee shall PECET-AC in fair and transparent manner subject to supervision of the permanent committee and it shall submit the proposed question papers, the names of the paper setter and examiners and the method adopted to ensure papers are not leaked, whenever the Permanent Committee calls for such information.

(ii)The Committee of PECET-AC shall preserve the question paper and the answer papers for the period as indicated by the Permanent committee.

(iii)Committee of PECET-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Permanent Committee.

(iv)Committee of PECET-Ac shall follow the same eligibility criteria as prescribed in Rule 3 and the same scheme for conduct of test, minimum-qualifying mark etc., declaration of results and assigning merit ranks in rules 4, 5, 6 and 7 of these Rules.

(v)Preparation of the Merit List and assigning rank:The Committee of PECET-AC shall follow the guidelines prescribed in Rule 7 under these Rules in preparing the merit list and assigning the rank, tie break in case of more than one student scoring the same marks at PECET-AC, preparation of Rank lists and issuing of Rank Cards.

16. Results.

- After holding PECET-AC and declaration of Results of PECET-AC, each member college of Association of Colleges merit lists on the notice Board.

17.

The records of an Institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least, 25 years shall be examined by the permanent Committee and permit such an Institute to adopt its own admission procedure.

18. Funds for the conduct of PECET-AC.

- The amounts that are collected from the candidates towards cost of application and examination fee shall be utilized to meet the expenditure for items/services connected with the PECET-AC. Accounts shall be subjected to audit and report thereof shall be submitted to the competent authority and Permanent Committee.

19. Re-Examination of PECET-AC.

- In the event of any malpractice or for any other circumstance leading to the stopping of PECET as scheduled, the Permanent Committee may issue necessary' directions to the committee of PECET-AC to conduct re-examination for the reasons to be recorded in writing without collecting any fees for such re-examination.

20. Percentage of Seats to be filled by the Convener and the Management.

- The percentage of seats of the sanctioned intake in the colleges of Physical Education, prescribed to be filled by the Convener, PECET and the Managements of Un-Aided Non-Minority and Minority Colleges of Physical Educations shall be as fixed by the Government from time to time.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Act