Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 6 in Andhra Pradesh Elementary Teacher Training Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Education course through Common Entrance Test) Rules, 2007

6. Procedure of Admission.

(1)A Committee for DIET CET and Admissions shall be constituted by the Competent Authority with the following members to advise the Convener of DIET CET and admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.
1. Commissioner/Director of School Education - Chairman
2. Director, SCERT - Member
3. Convener, LP CET - Member
4. Principal,IASE, Masabtank, Hyderabad - Member
5. Deputy Director (Training), O/o the DSE,Hyderabad - Member
6. Two subject experts each in the concernedSubject - Member
7. Special Invitee nominated by Director ofSchool Education - Member
8. Convener of DIET CET - Member Convener
(2)The Convener of DIET CET and Admissions shall conduct admissions as per the schedule approved by DIETCET Admissions Committee. He shall allot candidates for admission on the basis of DIET CET ranks.
(3)The Convener of the DIET CET and Admissions shall prepare and notify the schedule of admission, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 7 days before the commencement of counselling. The decision of the Committee for the DIET CET Admission shall be final in issuing notification, the schedule and procedure of counselling.
(4)The Convener of the DIET CET Admissions, shall adopt computerised Single window system of counselling either by following centralized or decentralized Online counselling at various centres for the convenience of the candidates and shall prepare the seat matrix of Government/ Private Un-aided Elementary Teacher Education Institutions (Minority & Non-Minority). He shall make all the necessary arrangement for securing manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking facilities for Online counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.
(5)No Management of the Private Unaided Elementary Teacher Education Institutions shall issue notification and call for applications for admission separately or individually.
(6)The candidates shall be called for counselling and provisional allotment of institutions shall be made in the order of merit assigned at the DIET CET by following the Rules of Reservation as per Rule 7 here under and G.O.Ms. No. 550, Higher Education Department dated 30-7-2001 wherever applicable and such allotment is only provisional:
(7)The selection of candidates and allotment of Institutions shall be done only on the basis of merit as adjudged by the rank obtained in the DIET CET subject to the condition that the candidate should satisfy the eligibility criteria prescribed under Rule 4.However, mere-appearance at the Entrance Test and securing a rank in the merit list' does not entitle a candidate to be considered for admission automatically into any institution unless he/she also satisfies the rules and regulations of admission prescribed by the Government including the prescribed percentage of marks to be obtained in the qualifying examination.
(8)Subject to the provisions of sub rule (10) below, once a candidate secures admission to a particular Institution based on his/her option, no more claim for admission into other Institutions or to any other kind of seat be entertained during the phase of admissions in which he/she obtained the admission.
(9)The candidates admitted into Private Unaided Elementary Teacher Education Institutions shall pay at the time of admission the fees payable as prescribed. However in respect of SC/ST students to whom the Government reimburses the Tuition Fee, shall be admitted without insisting on spot payment of Tuition Fee.
(10)Sliding shall be permissible within the Single Window operated by the Convener DIET CET Admissions.
(11)The convener, DIET CET Admissions shall conduct the counselling in phases if required till all the seats are allotted.
(12)The Convener of the DIET CET admissions shall prepare the final list of the candidates admitted institution-wise and send the lists to the Director, Government Examinations, A.P. Hyderabad, Institutions concerned and the Director, SCERT, AP, Hyderabad.
(13)The Competent Authority in consultation with the convener of DIET CET Admissions shall fix the cut-off dates for each stage of admissions.
(14)All the candidates called for counselling shall produce the specified original documents along with duly attested photocopies of the original documents and the Convener of DIET CET admissions shall be entitled to cause verification of all the documents produced by the candidates.