Section 4 in Andhra Pradesh Conduct of Language Pandit Common Entrance Test for admission into Pandit Training course Rules, 2006
4. Language Pandits Common Entrance Test (LPCRT).
- (i) The LPCET 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 LPCET Committee,(ii)The Convenor of LPCET shall give a notification in the popular daily news papers as decided by LPCET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.(iii)The notification, among other things shall indicate the cost of application including Registration fee and Entrance test fee, the last date for receipt of the duly filled in applications and the date of conduct of LPCET.(iv)The date of the entrance test as notified above shall not be revised without the prior permission of the Government.(v)The medium of LPCET shall be Telugu, Hindi, Urdu and English Language.(vi)The subjects and syllabus of LPCET shall be as prescribed by LPCET committee.(vii)The qualifying marks in LPCET for ranking for General Candidates shall be 35% of the aggregate marks. However, there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.(viii)The candidates who have obtained qualifying marks in the Entrance Test shall be assigned ranking in the order of the merit on the basis of the aggregate marks obtained in the Entrance Test.(ix)There shall be no re-totaling, revaluation or personal identification of response sheets (Answer Scripts) of the Entrance Test.(x)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into Pandit Training course unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the rules for admission.(xi)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman shall be final.
