Section 3 in Andhra Pradesh Admission and Fee Regulatory Committee (for Professional Courses offered in Private Un-Aided Professional Institutions) Rules, 2006
3. Constitution, Composition, Disqualification and Functions of admission and fee regulatory committee.
- (i) Government shall by notification constitute an AFRC for regulating the admission and fixing the fees to be charged from the candidates seeking admission to all the private Unaided-Professional Institutions.(ii)The AFRC shall consist of the following.(a)A retired Judge of High Court - Chairman(b)Vice Chancellor of one of the State Universities nominated by the Committee provided that the Vice Chancellor of J.N.T.U/NTR University of Health Sciences shall be nominated in case of Engineering/Medical education. Member(c)Two members having experience in the matters of (i) Education administration in the concerned discipline and (ii) Finance nominated by the Committee. Member(d)Chairman, Andhra Pradesh State Council of Higher Education. Member(e)Principal Secretary/Secretary to Government - Higher Education/ Medical and/Health/School Education (depending on type of Professional education involved.) Member Secretary(f)One representative of AICTE/ MCLDCLNCTE (as the case may be) Member(g)Any special invitee as decided by the Chairman.(iii)Subject to pleasure of the Government the term of office of the AFRC shall be three years from the date of its constitution and in case of any vacancy arising earlier, for any reason, the Government shall fill such vacancy for the remainder of the term.(iv)No act or proceedings of the AFRC shall be deemed to be invalid by reason merely of any vacancy in or any defect in the constitution of the committee.(v)No person who associates with a private unaided institution shall be eligible for being a member of the AFRC.(vi)A member of the AFRC shall cause to be so if he performs any act, which in the opinion of the Government, is unbecoming of a member of the AFRC Provided that, no such member shall be removed from the AFRC, without giving him an opportunity of being heard.(vii)The AFRC may frame its own procedure in accordance with the Regulations notified by the Government in this regard.(viii)The AFRC shall have power to require a Private Unaided Professional Educational Institution to furnish, by a prescribed date, information as may be necessary for enabling the Committee to regulate the conduct admissions and/ or to fix the fee in respect of each professional course offered in the Institution.(ix)The APRC shall specify the standards and procedures to be adopted by the Association of Private Unaided Professional Educational Institutions in conducting the CET for admission to Professional courses and shall oversee the conduct of such Tests and declaration of their results.(x)The AFRC shall ensure that the CET is conducted in a fair and transparent manner. If the AFRC comes to the conclusion, after giving an opportunity of representation, that the CET was not conducted in a fair and transparent manner, it shall have the power to cancel the test and order, either for a fresh test to be conducted by the Convenor without charging any extra fee for the purpose from the candidates, or recommend to the Competent Authority to step in and conduct re-examination. In the latter event, the Association of Private Unaided Colleges shall reimburse the expenditure incurred in that regard as determined by the Competent Authority.(xi)The AFRC may, if it comes to the conclusion after giving an opportunity of representation, that an Institution has violated any provisions of the Act, these rules, or the relevant admission rules, recommend to the appropriate statutory body and the concerned University for the withdrawal of the affiliation or recognition of such institution.(xii)The AFRC shall call for options from Un-Aided Minority and Non-Minority Professional Institutions to opt either for the Common Entrance Test Conducted by the Government or its Agency or the Common Entrance Test conducted by the Association of Professional College(xiii)The AFRC shall call for options from Unaided Minority Professional Institutions to opt either for the Single Window System for admissions to be operated by the Government or its agency or the same operated by the Association of Unaided Professional Institutions(xiv)The AFRC shall supervise the admissions made by the Private Professional Educational Institutions and ensure that the admissions are done in a fair, transparent and non-exploitative Manner. If the AFRC comes to the conclusion, after giving an opportunity of representation, that the admissions were not conducted in a fair, transparent and non-exploitative manner or were not conducted in accordance with the relevant admission rules, it shall have the power to cancel such admissions and issue such orders as it may deem fit.
