Section 4 in Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011
4. Engineering, Agricultural and Medical Common Entrance test (EAMCET).
(1)The Eamcet shall be conducted by a Convenor, appointed by the competent authority and shall be held on such date and centers as may be specified by the State Council in consultation with the EAMCET Committee.(2)The Convenor of EAMCET 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, Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of EAMCET.(4)The Date of entrance test as notified above shall not be revised without the prior approval of the Government.(5)The Medium of EAMCET shall be English and Telugu Languages only. However, candidates opting to write the test in URDU medium may do so and the center for the Test will be at Hyderabad only. For the benefit of such candidates facilities for translation shall be provided.(6)The subjects and Syllabus of EAMCET shall be as prescribed by EAMCET Committee.(7)Provided further that the qualifying marks for ranking in the EAMCET in respect of Engineering and Pharmacy courses shall be 25% of the total marks of the candidate other than the candidates belonging to the category of Schedule Casts and Scheduled Tribes for ranking.(8)There is no provision for re-totalling, revaluation or Personal identification of Response sheets (Answer Scripts) of the Entrance Test.(9)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Engineering, Pharmacy, Agriculture, Medical and Dental 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.(10)If any ambiguity or doubt arisen in the interpretation or implementation of any of the rules, the decision of Chairperson shall be final.
