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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(8)(ii) in Andhra Pradesh Private Minority (Aided/Unaided) Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005

(ii)The Convener (admissions) shall adopt On-Line computerised system of counselling either by following Centralised or Decentralised counselling at various centers for the convenience of the candidates and shall prepare the seat matrix of the University/Government/Private colleges for which he will be conducting admissions. He shall prepare the programme of schedule for admissions and shall make all the necessary arrangements for Notification Manpower, admission venues, scrutiny staff, fee collection. Networking facilities for On-Line counselling at various centers, mobilisation of software etc., in consultation with the Admission Committee.