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] [Entire Act]

State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

9. Functions of the Convenor of the PGLCET Committee.

- The Convener of the PGLCET shall, subject to such directions as may be issued by the Chairperson, discharge his duties in the matters relating to the PGLCET. The Convener, is specifically responsible for discharging the following functions:
(i)The printing of application form of PGLCET.
(ii)Issuing the notification inviting application for the Entrance Test (iiii) Sale of application forms and issue of Hall-Tickets
(iv)Appointment of Coordinators/Chief Superintendents/General or Special Observers of various Test Centers.
(v)Confidential work of evaluating Answer scripts
(vi)Appointment of Members of confidential team for assisting computer/electronic process in valuation of answer scripts and other confidential works.
(vii)Payment of remuneration for various items/services utilized for the purpose of PGLCET.
(viii)Maintenance and submissions of audited accounts to the Andhra Pradesh State Council of Higher Education.
(ix)Preparation of key answers through a Committee consisting of Professors of Universities in consultation with the Chairperson.
(x)Publication of results and dispatch of Rank Cards to the qualified candidates.
(xi)Such other duties as entrusted by the Chairperson or Competent Authority.