Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(c) in Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5 year B.Arch, and 4 year B.Plng. and other related courses Rules, 2004

(c)Functions of Committee of PACET-AC. - (i) PACET-AC shall be conducted in a fair and transparent manner subject to supervision of the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] 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] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].
(ii)The committee of PACET-AC shall preserve the question paper and the answer papers for the period as indicated by the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].
(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 [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] and may permit such an Institute to adopt its own admission procedure.
(iv)PACET-AC shall be conducted in English Medium only and as per the subject and syllabus specified in sub-rule (vi) of Rule 4 of these rules.
(v)Committee of PACET-AC shall prepare the merit list as specified in Rule 5 of these rules.
(vi)The merit list of the candidates shall be displayed immediately after publication of results by all the members of Association of Colleges, who have chosen to admit the students based on PACET-AC on their College Notice Boards.
(vii)The Committee of PACET-AC shall also communicate a copy of the merit list of the candidates forthwith to the Competent Authority and the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].
(viii)Preparation of the Merit List and assigning rank: The committee of PACET-AC shall follow the same guidelines as prescribed in Rule 5 of these rules for preparation of Merit List, (common merit list, Region-wise, Community-wise merit lists etc.) [[***] [Inserted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).]] and assigning Rank and for issue of Rank Cards.