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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(a) in Andhra Pradesh Engineering Common Entrance Test for Diploma and B.Sc. Degree Holders (ECET/ECET-AC) for Admission into second year Under Graduate Courses in Engineering/ Pharmacy Rules, 2008

(a)Association of Colleges Formation and its Functions:
(i)The re-shall an Association of Private Un-Aided Professional colleges recognized by Andhra Pradesh State Council of Higher Education as defined in clause (e) of sub-rule (1) of rule 2 of these Rules to conduct ECET-AC.
(ii)The Secretary(s) of Association(s) Colleges formed as in clause (i) above shall intimate their formation, rules and bye-laws and the names of the officer bearers and member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s), who submit the above particulars and documents before the stipulated date".
(iii)Irrespective of the number of Association recognized under clause (ii) above, they can conduct only one ECET-AC for Engineering courses and another for Pharmacy courses the AFRC shall issue notification, inviting options from the Managements of all the Professional Colleges for admitting their students either through ECET of ECET-AC.
(iv)The option of choosing, between ECET or ECET-AC shall be exercised by the Managements of the Private Un-aided Professional colleges and shall be intimated in writing before a stipulated date to the Competent Authority and the AFRC. In case of failure on the part of any management to exercise its option it shall be construed that it shall admit the candidates into its college on the basis of the rank at ECET conducted by the Convener, in which case the Convener for admission will approve the above admissions.