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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011

12. Functions of Committee of EAMCET.

(1)EAMCET - AC shall be conducted in a fair and transparent manner subject to supervision of the Admission and Fee Regulatory Committee and it shall submit the proposed question' papers, the names of the paper setter and examiners and the method adopted to ensure papers are not leaked, whenever such information is called for by the Admission and Fee Regulatory Committee.
(2)The committee of EAMCET - AC shall preserve the question paper and the answer papers for the period as indicated by the Admission and Fee Regulatory Committee.
(3)The records of an Institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least, 25 years shall be examined by the AFRC and the Committee may permit such an Institute to adopt its own admission procedure.
(4)After holding EAMCET - AC and declaration of Results of EAMCET - AC, each member college of Association of Colleges shall immediately display the merit lists on the Notice Board of all colleges which have chosen to admit students on the basis of rank obtained at EAMCET-AC.
(5)Committee of EAMCET - AC shall also communicate a copy of the merit list forthwith to the Competent Authority and the A.F.R.C.
(6)Committee of EAMCET - AC shall follow the same guidelines as prescribed in Rule 4 of these rules for conduct of test, minimum qualifying marks etc. for declaration of results and assigning Merit Ranks.
(7)Preparation of the Merit List and assigning ranking: The Committee of EAMCET - AC shall follow the same procedure as prescribed for EAMCET in Rule 5 of these rules in preparing the merit list and assigning Merit Ranks for the candidates who have secured qualifying marks in EAMCET - AC and for candidates belonging to the category of SC and ST for whom qualifying marks have not been prescribed.