Section 2 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
2. Definitions.
(1)In these rules, unless the context otherwise requires;(i)"Act" means The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).(ia)[ "Admission and Fee Regulatory Committee" herein after called A.F.R.C. means the Committee constituted by the Government for Regulating the admissions and fixation of fees to be charged from candidates seeking admission into private Unaided Minority and Non-Minority Professional Institutions.] [Added by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).](ii)[ "Association of Colleges" means the Association of Private Un-Aided Professional Colleges formed for the purpose of conducting the Test mentioned in Rule 11, and recognised by the Andhra Pradesh State Council of Higher Education consisting of representatives of Management, representatives of Architecture and Planning colleges offering B.Arch., B. Plng, and other related Courses for which the eligibility criteria is as mentioned in Rule 3 of these Rules.] [Substituted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).](iii)"Chairman" means the Vice-Chancellor of any University in the State nominated by the Chairman of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions as specified relating to Planning and Architecture Common Entrance Test (PACET) held by the State.(iv)[ "Committee of PACET" means the Committee empowered to discharge functions as specified in these rules relating to the conduct of Common Entrance Test for admissions into 5-YearB.Arch., and4-YearB. Planning and other related courses.] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).](v)"Committee of PACET-AC" means the committee empowered by the Association of Colleges to conduct PACET-AC for admission into B. Arch.. B.Plng. and other related Courses into Management [***] [Omitted 'quota' by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).] seats, subject to the supervision of [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).].(vi)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(vii)"Convener" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairman for conducting the PACET and performing such other functions relating to the said test as entrusted to him by the Competent Authority.(viii)[ ***] [Omitted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).](ix)[ "Entrance Test of Association of Colleges (Hereinafter called PACET-AC)'' means the test conducted by Association of all Private Un-aided Professional colleges for assigning rank to merit candidates which shall be the basis for admission of candidates into the Colleges in the State offering B.Arch., B.Plng. and other related courses.] [Substituted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).](x)[ ***] [Omitted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).](xi)[ "Government" means the State Government of Andhra Pradesh;] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).](xii)"Planning and Architecture Common Entrance Test" (herein after called PACET) means test conducted by Government agency for assigning merit ranking to candidates which will be the basis for admission into B.Arch., B.Plng. and other related Courses.(xiii)"Qualified Candidate" means the candidate who has appeared for the PACET/PACET-AC and has eligibility as per the criteria laid under Rule 3.(xiv)"Qualifying Examination" means the passing of 10+2 Examination conducted by the Board of Intermediate Education, Andhra Pradesh or its equ ivalent or Diploma examination in Architecture and related courses conducted by State Board of Technical Education and Training (SBTET), Andhra Pradesh or any other examination recognized as equivalent there to by State Board of Technical Education and Training, Andhra Pradesh, as laid down under Rule 3.(xv)"State Council" means the Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).(xvi)"University" means the University concerned in which the particular courses are offered.(2)Words and expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).
