Section 7 in Andhra Pradesh Private Minority (Aided/Unaided) Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005
7. Admission Process to fill up the Convener's seats.
- (i) An Admission Committee shall be constituted with the following members to advise the Convener in the matter relating to admissions and on such other matters necessary for smooth conduct of admissions.(1)Chairman, Andhra Pradesh State Council of Higher Education, Hyderabad (Chairman of the Admission Committee)(2)Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.(3)Convener of Admissions (Member Convener) who shall be the convener-Ed.CET.(4)Software Specialist in Computer/ On-Line systems of admissions nominated by the State Council.(5)Two nominees of the Universities as nominated by the State Council of Higher Education, Hyderabad.(6)Commissioner of Technical Education or his nominee.(7)Commissioner of School Education or his nominee.(8)Special invitees nominated by the State Council of Higher Education. Hyderabad(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.(iii)Private Minority colleges or it managements shall not call for application for admission separately or individually for the Convener's seats under any circumstances.(iv)Candidates shall be called for counselling and provisional allotment of subjects (methodologies)/ institutions shall be made in order of merit assigned at Common Entrance Test following the rules of reservations issued by the Government from time to time and such allotment is only provisional.(v)The selection and allotment of candidates for various subjects (methodologies) /institutions in respect of Private minority colleges shall be solely on the basis of merit as adjudged by the rank obtained in the entrance test subject to condition that the candidate should have passed the qualifying examination and secured the required marks in the group subjects as stipulated in the admission rules.(vi)Admission shall be made in accordance with the instructions contained in G.O.Ms.No. 550, Education (EC-2) Department, dated 30-07-2001.(vii)Once, a candidate secures admission to a particular subject (methodology)/ institution based on his/her option, no more claim for admission into other colleges be entertained except as ordered by the Convener, Ed.CET.(viii)The candidate admitted in private aided minority college shall pay tuition fee, special fee and other fee if any at the time of admission, as prescribed per annum by the Government.(ix)The candidates admitted in Private Un-Aided Colleges (Minority) shall pay tuition fees, special fees and other fees, if any, as approved by the fee committee.(x)The Convener, Ed.CET shall prepare the final list of candidates admitted subject wise (methodology wise) and institution wise and send the same to various universities to which the private colleges are affiliated and also to the Regional Joint Director of School Educations concerned.(xi)The Convener, Ed.CET in consultation with the Admission committee shall fix the cut off dates for each stage of admissions.(xii)All the candidates called for counselling shall produce the specified original Certificates along with the duly attested photocopies and the Convener (admissions) shall be entitled to cause verification of all the Certificates produced by the candidates.(xiii)The Chairman of Admission Committee is the competent authority to clarify any doubts and his decision is final with regard to interpretation of the rules mentioned in various orders pertaining to admissions.
