Section 11(c) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007
(c)Functions of Committee of PGLCET-AC. - (i) PGLCET-AC shall be conducted in fair, transparent and Non expletive manner subject to supervision of the AFRC 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 such information is called for by the Admission and Fee Regulatory Committee.(ii)The committee of PGLCET - AC shall preserve the question paper and the answer papers for the period as indicated by the Admission and Fee Regulatory Committee.(iii)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 AFRC and permit such an institute to adopt its own admission procedure.(iv)After holding PGLCET - AC and declaration of Results of PGLCET-AC, each member college of the Association of colleges shall immediately display the merit lists on the notice Board of all colleges, which have chosen to admit Students on the basis of rank obtained at Post Graduate Law Common Entrance Test-AC concerned.(v)The Committee of PGLCET-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Admission and Fee Regulatory Committee.(vi)The Committee of PGLCET-AC shall follow the same guidelines as prescribed in Rule 3 and 4 of these rules for eligibility criteria, conduct of Test, minimum qualifying marks in the test, declaration of results, assigning Merit Ranks etc.(vii)Preparation of merit list and assigning Rank;
