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State of Andhra Pradesh - Act

Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006

ANDHRA PRADESH
India

Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006

Rule ANDHRA-PRADESH-REGULATION-OF-ADMISSIONS-INTO-UNDER-GRADUATE-PROFESSIONAL-COURSES-IN-PLANNING-AND-ARCHITECTURE-B-ARCH-B-PLANNING-AND-OTHER-RELATED-COURSES-RULES-2006 of 2006

Published on 26 May 2006
Commenced on 26 May 2006
[This is the version of this document from 26 May 2006.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006Published vide Notification No. G.O. Ms. No. 60, Higher Education (EC), dated 26.05.2006Last Updated 23rd October, 2019No. G.O. Ms. No. 60. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No.5 of 1983) and in supersession of the Andhra Pradesh Regulation of admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch. B. Ping, and related courses) Rules. 2004 issued in G.O.Ms. No. 75, Higher Education (EC. 2) Department dated 10-8-2004), the Governor of Andhra Pradesh hereby makes the following Rules for Admission into Professional Institutions imparting Under Graduate Professional courses in planning and Architecture (B. Arch, B. Planning and other related courses) in the State.

1. Short Title applicability and commencement.

- (i) These rules may be called the Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006.

(ii)They shall apply to all professional Institutions imparting Under Graduate Professional courses in planning and Architecture (B Arch, B. Planning and other related courses) in the State.

(iii)They shall come into force from the academic year 2006-2007.

2. Definitions.

- (i) In these rules, unless the context to otherwise requires.(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983, (Andhra Pradesh Act No.5 of 1983).(b)"Admissions and Fee Regulatory Committee" (AFRC) means Committee established and Constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admission into Unaided Minority and Non Minority Professional institutions.(c)"Common Entrance Test" means PACET/PACET- AC, the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Under Graduate Courses in various Professional Institutions offering B. Arch and B. Planning in the State.(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(e)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution by the Government.(f)"Convenor of PACET Admissions" means the Commissioner/Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission.(g)Convenor, PACET-AC Admissions means a person nominated by the Associations of Unaided Professional Colleges for selection and allotment of qualified candidates for admission.(h)Eligible Candidate means the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule-4 hereunder.(i)"Government" means State Government of Andhra Pradesh.(j)"Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting and scrutinizing the Admissions of the candidates made in the Unaided Professional Institutions offering Under Graduate Professional Courses of Planning and Architecture.(k)"Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions imparting Professional Courses in planning and Architecture and other related courses.

(1)"Minority professional Institution" means the institution imparting professional education established and administered for and by the concerned minority and recognized by the Government as such.

(m)"Non-Resident Indian" (NRI) means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualifying examination or its equivalent.

(n)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into related professional Course and has been assigned ranking in the Common Merit List as per Rule 5/11 of the Andhra Pradesh Planning and Architecture Common Entrance Test (PACET/ PACET-AC) for entry into 5 year B. Arch and 4 year B. Planning and other related courses Rules, 2004.

(o)"Qualifying Examination" means the examination of the minimum qualification, passing of which entitles one to seek admission into the relevant Professional Course as prescribed Rule 3 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5 year Arch, 4 year B. Planning and other related courses, Rules 2004.

(p)"Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized Counselling or Decentralized Online Counselling to qualified candidates in order of merit in the Common Entrance Test.

(q)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act. 1988 (Andhra Pradesh Act No. 16 of 1988).

(r)"University" means the University concerned in which the particular courses are offered.

(ii)Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admissions and Prohibition of Capitation Fee Act, 1983. (Andhra Pradesh Act 5 of 1983) and in the Andhra Pradesh Planning & Architecture Common Entrance Test (PACET/PACET-AC) for entry into 5-year B.Arch, 4-year Planning and other related courses Rules, 2004.

3. Allotment of Seats.

- (i) University Colleges: All the sanctioned intake of seats in Under Graduate Professional Courses in Planning and Architecture in University Colleges shall be filling by the Convener, PACET Admissions. Such seats shall be allotted to eligible candidates on the basis of rank obtained at PACET by following the provisions of Rule 6 (ii) (a) Rules of Reservation as laid down in Rule 7 hereunder.(ii)Unaided Non-Minority and Minority Professional Institutions. - (a) The seats allotted in each Un-aided Non-Minority and Minority Professional Institution under these Rules for Admission of Candidate shall be classified as:

(1)Category A seats

(2)Category B seats

(b)The Category A Seats shall be 80% of sanctioned intake of seats in B. Arch/B.Planning courses in Un-Aided Non-Minority and Minority Professional Institutions, which shall be filled with eligible candidates on the basis of Rank obtained at PACET/PACET-AC as the case may be, following the procedure laid down in Rule 6 (ii) and Rules of Reservation laid down in Rule 7.

(c)The Category B Seats shall be 20% of the total intake of seats in each course in respect of Un-Aided Non-Minority and Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs on merit basis, following the provisions of Rule 6 (iii). within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.

(d)In case of Minority Professional Institutions, the seats shall be filled up by eligible candidates of the concerned Minority, as a percentage of total set as, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.

4. Eligibility Criteria for Admission.

- The eligibility criteria for Admission into Under Graduate courses in B. Arch/ B. Planning shall be as mentioned below:

(i)The candidate should be an Indian National.

(ii)On the date of Counselling for admission the candidate should have passed the qualifying examination either in.

(a)(10+2) or equivalent and secured 50% marks in aggregate with Mathematics and English as subjects for admission in to 5 year B. Arch and with any subjects for admission into 4year B. Planning courses or

(b)Diploma in Architecture or related courses and secured 50% marks in aggregate with Mathematics and English as subjects for admission into 5 year B. Arch and with any subjects for admission into 4 year B. Planning courses

The candidates should also have secured a rank at the Common Entrance Test and satisfy other conditions laid down in these Rules.Provided that the Category B seats as specified in Rule 3 (ii) (c) above shall be filled on the basis of the rank obtained in the All India Common Entrance Test of Common or Entrance Test conducted by the State or its agency:Provided further that the NRI seats may be filled with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to "5" on a scale of 10.

(iii)They vacant seats, if any, in B. Planning course only may be filled with eligible candidates including those securing not less than 50% marks in aggregate or in group subjects in the qualifying examination duly ensuring merit and transparency. However, vacant seats, if any, in B.Arch course shall be filled only with candidates who secured rank at PACET/PACET-AC/All India Common Entrance Test recognized by the Government.

(iv)[ ***] [Omitted 'During admissions through Single Window System, the qualified candidates of PACET shall not be eligible for admission the Institutions that have opted for PACET-AC on the basis of their Rank in PACET and vice-versa. However, such candidates shall be eligible for seeking admissions in the vacant seats to be filled by the Institutions based on their merit as per Rule 6 hereunder.' by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).]

(v)The candidate should satisfy Local/ Non-Local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) order, 1974 as subsequently amended for admission into Category A seats in unaided Professional Institutions and for all seats in University Colleges.

5. Method of Admission.

- The general guidelines of the admission of candidates into Professional Institutions offering B. Arch/ B. Planning shall be as follows:-

(i)The Admissions into all the university colleges offering Under Graduate Professional Courses in B. Arch/B. Planning shall be made through Single Window System in the order of merit on the basis of ranking assigned in PACET as per Rule 5 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5 year B. Arch and 4 year B. Planning and other related course Rules, 2004, following Rules of Reservation as prescribed in Rule 7 hereunder.

(ii)All the seats Unaided Minority/Non-Minority Institutions offering Under Graduate Professional Courses in B.Arch/B.Planning shall be filled as follows:

(a)All the Category A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of PACET admissions/Convener of PACET-AC admissions, as the case may be, depending upon the option exercised by the institutions as per clause (iv) of sub-rule (a) of Rule 11 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5 year B. Arch and 4 year B. Planning and other related courses, Rules, 2004.

(b)All the Category B seats shall be filled by the respective Institutions on merit basis following the procedure laid down in Rule 6 (iii) hereunder.

(c)The admission of the candidates made in various un-aided Non Minority and Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.

(iii)The Convener of PACET admissions/ Convener of PACET-AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.

(iv)The admissions shall be made in the order of merit on the basis of the ranking assigned in PACET/PACET-AC as per Rule 5/11 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5year B. Arch and 4 year B. Planning and other related course, 2004.

(v)The total number of candidates to be admitted in all the Professional Institutions offering B. Arch/B. Planning shall not exceed the limits prescribed by the All India Council for Technical Education/Council of Architecture from time to time.

6. Procedure of Admissions.

- (i) Each Unaided Minority Institution who has opted for PACET as per clause (iv) of sub-rule (a) of Rule 11 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5 year B. Arch and 4 year B. Planning and other related courses, Rules, 2004 shall indicate in writing to AFRC by a cut-off date specified by it, as to whether the Institution would admit students through the Single Windows System to be operated by the Convener of PACET admissions (PACET Window) or the Convener of PACET-AC admissions (PACET-AC Window).(ii)The procedure for admission of candidates through the single windows operated by the convenors of PACET and PACET-AC shall be as follows:(a)To fill up (A) 100% seats in case of university colleges and (B) category-A seats (80%) in unaided non-minority institutions who opted for PACET and Unaided minority institutions who have opted for PACET and PACET-window:

(1)The Committee for PACET Admissions shall be constituted by the Competent Authority with the following members to advise the Convenor of PACET Admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.

(A)Chairman of Andhra Pradesh State Council of Higher Education........... (Chairman)

(B)Secretary of Andhra Pradesh State Council of Higher Education.

(C)Convenor of PACET Admissions (Member Convenor)

(D)Professor in-charge of Computer/ online systems in admission camp.

(E)Three representatives of the Private Unaided Professional Institutions offering B. Arch/B. Planning as nominated by the State Council.

(F)Three representatives of the Private Unaided Professional Institutions offering B. Arch/B. Planning as nominated by the State Council.

(G)Commissioner/Director of Technical Education or his nominee.

(H)One special invitee nominated by the State Council.

(2)The Convenor of PACET Admissions shall collect Rank lists of the qualified candidates of PACET prepared by the Convenor of PACET as per Rule 5 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5 year B.Arch. and 4 year B. Planning and other related courses, Rules, 2004.

(3)The Convenor of PACET Admisrions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu, and English, atleast 8-10 days before the commencement of counselling. The decision of the Committee for PACET Admissions shall be final in issuing notification, the schedule and procedure of counselling.

(4)The Convenor of PACET Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Oneline Counselling at various centers for the Convenience of the Candidates and shall prepare the seat matrix of University/Unaided Non-Minority/Minority Professional Institutions. He shall make all the necessary arrangements for 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 Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (12) hereunder.

(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at PACET by following the Rules of Reservation as per Rule 7 hereunder and G.O. Ms. No 550, Higher Education Dept., dated: 30-7-2001 wherever applicable and such allotment is only provisional.Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.

(7)The selection of candidates and allotment of Courses/Institutions shall be solely on the basis of merit as adjudged by the rank obtained in PACET subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.

(8)Subject to the provisions of sub Clause (10) below. Once a candidate secures admission to a particular College/institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(9)The candidates admitted into Unaided Non-Minority/Minority Professional institutions offering courses in B. Arch/B. Planning shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)Sliding shall be permissible between the Single Windows operated by the Convenor of PACET and Convenor of PACET-AC Admission in case of Unaided Minority Institutions that have opted for PACET and PACET-AC Window respectively for admission of candidates, qualified in PACET.

(11)The Convenor, PACET Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of PACET.

(12)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in case of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(13)Each Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(14)The Convener of PACET Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(15)The Competent Authority in consultation with the Committee of PACET Admission shall fix the cut off dates for each stage of admission.

(16)All the candidates called, for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PACET Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(b)To fill up category-A seats (80%) In unaided minority and non-minority institutions who opted for PACET-AC.

(1)The Committee for PACET-AC Admissions shall be constituted by the Association (s) of Professional Institutions to advise the Convenor of PACET-AC Admission, in the matters relating to admission and on such other matters necessaiy for the smooth conduct of admissions.

(2)The Convenor of PACET-AC Admissions shall collect Rank lists of the qualified candidates of PACET-AC prepared by the Convenor of PACET-AC as per clause (viii) of sub-rule (c) of Rule 11 of the Andhra Pradesh Planning and Architecure Common Entrance Test for entry into 5 year B. Arch and 4 year B. Planning and other related courses, Rules 2004 [and PACET prepared by the Convener of PACET as per Rule 6 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech and B. Pharm courses Rules, 2004.] [Added by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).]

(3)The Convenor of PACET-AC Admissions shall prepare and notify the schedule for admissions, venue timings and all other necessary details in at least three leading news papers one each in Telugu, Urdu and English, atleast 8-10 days before to commencement of counselling. The decision of the Committee for PACET-AC Admission shall be final In issuing notification and the schedule and procedure of counselling.

(4)The Convenor of PACET-AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the Convenience of the Candidates and shall prepare the seat matrix of Unaided Non-Minority/ Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking facilities, for Online Counselling at various centres, mobilzation of software etc. in consultation with the Admission Committee.

(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.

(6)Candidates shall be called for counselling and provisional allotment of courses/institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order: [Substituted by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).]

(i)For Minority Institutions:

(a)Among concerned Minority candidates firstly in the order of merit assigned in PACET-AC, secondly n the order of merit assigned in PACET and thirdly in the order of merit in the qualifying examination.

(b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates belonging to other than the concerned minority, firstly in the order of merit assigned in PACER-AC and secondly in he order of merit assigned in PACET.

(ii)For Non-Minority Institutions: firstly in the order of merit assigned in PACET-AC and, if vacant seats still remain, then in the order of merit assigned in PACET.]

(7)The selection of candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit [following the preferential order as provided under clause (6) above] [Substituted 'as adjudged by the rank obtained in PACET-AC' by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).] subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.

(8)Once a candidate secures admission to a particular College/ Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering B.Arch/B. Planning shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)The Convenor, PACET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling [as provided for under clause (6) above.] [Substituted 'till the last rank of PACET-AC' by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).].

(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(12)The Private Unaided Non-Minority Institutions shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(13)The Convenor of PACET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(14)The Competent Authority in consultation with the Committee of PACET-AC Admission shall fix the cut off dates for each stage of admission.

(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PACET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(c)To Fill Up Category-A Seats (80%) In Unaided Minority Institutions Who Have Opted For Pacet And Admissions Through PACET-AC Window.

(1)The Convenor of PACET-AC Admissions shall collect Rank lists of the qualified candidates of PACET prepared by the Convenor of PACET as per Rule 5 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5 year B.Arch and 4 year B. Planning and other related courses, Rules 2004.

(2)The Convenor of PACET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading news papers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for PACET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.

(3)The Convenor of PACET-AC Admissions shall adopt computerised Single Windows system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Oneline Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(4)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-Clause (11) hereunder.

(5)[(a) Concerned Minority candidates shall be called for counseling and provisional allotment of Courses/ Institutions shall be made by observing the rule f reservation as laid down under Rule 7 hereunder firstly in the order of merit assigned in PACET and secondly in the order of merit assigned in the qualifying examination. [Substituted by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).]

(b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned minority, in the order of merit assigned in PACET.]

(6)The selection of Minority candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit [and following the sequential order as provided under clause (5) above] [Substituted 'as adjudged by the rank obtained in PACET' by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).] subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.

(7)Subject to the provisions of sub-clause (9) below, once a candidate secures admission to a particular College/Institution based on his/ her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(8)The candidates admitted into Unaided Minority Professional Institutions offering B. Arch/ B.Planning shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(9)Sliding shall be permissible between the single Windows operated by the Convenor of PACET and PACET-AC in case of Unaided Minority Institutions that have opted for PACET and PACET-AC Window respectively for admission of candidates, qualified in PACET.

(10)[ The Convener, PACET-AC Admissions shall handover the vacant seats, if any, to the Institutions concerned only after conducting single window counseling as provided for under clause (5) above.] [Substituted by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).]

(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution of merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(12)The Private Unaided Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(13)The Convenor of PACET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(14)The Competent Authority in consultation with the Committee of PACET-AC Admission shall fix the cut off dates for each stage of admissions.

(iii)To full up category-B Seats (20%) in unaided non minority/minority institutions:

(1)The Institutions shall notify all the details of seats available under this category and conduct the admissions in a fair, transparent and non exploitative manner.

(2)The NRI seats (non exceeding 15% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to "5" on a scale of 10.

(3)The left over seats shall be filled on merit basis by the Management of Institution with candidates from other States and Union Territories of India who have passed the qualifying examination and secured rank in any All India Common Entrance Test.

(4)The vacant seats still exits, in B.Planning course, such seats may be filled or merit basis with eligible candidates including those securing not less than 50% of aggregate marks or in group subjects in the qualifying examination. However, vacant seats, if any, in B.Arch course may be filled on merit basis only with candidates who secured rank in PACET/PACET-AC All India Common Entrance Test.

(5)The Institution shall obtain ratification from the Competent Authority for all the admissions conducted under Category B seats by the Institution.

(6)After scrutiny, the Competent Authority shall send the ratified list of candidates from outside the State, NRIs and others admitted by the Institution to the University concerned and also to the respective Institutions.

7. Rules of Reservation for admission.

- all the seats in the university colleges and category a seats in unaided non-minority institutions under graduate professional courses in B.Arch/B.Planning shall be reserved, to the following categories in admissions:(i)Region-wise reservation of seats. - Admission to 85% of the seats in each course shall be reserved for the local candidates and the remaining 15% of the seats shall be un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.Explanation. - For purpose of these rules,(a)Local Areas means:

(1)The part of the State comprising the districts of Adilabad, Hyderabad (IncludingTwin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admission to the Osmania University, the Kakatiya University and the Telangana University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(2)The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to the Andhra university, the Acharya Nagaijuna University and Adikavi Nannaya University and to any other educational institutions (other than Statewide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(3)The part of the State Comprising the districts of Anantapur, Kumool, Chittoor, Cuddapah and Nellore shall be regarded as the Local Area for the purpose of admission to the Sri Venkateswara University, the Sri Krishnadevaraya University and the Yogi Vemana University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(b)"The Local Candidate" means:

(1)A Candidate for admission shall be regarded as a local candidate in relation to a local area.

(A)If he/she has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared in the relevant qualifying examination, or

(B)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination he/she has not studied in any Educational Institutions, if he/she has resided in that local area for a period of not less than four years immediately proceeding the date of commencement of the relevant qualifying examination which he/ she appeared or as the case may be first appeared.

(2)A candidate for admission to the Course who is not regarded as local candidate under clause (1) above relation to any local area shall.

(A)If he/she has studied in Educational institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to,

(I)Such local area where he/she has studied for the maximum period out of said period of seven years, or

(II)Where the period of his/her study in two of more local areas are equal, such local area, where he/she has studied last in such equal period, or

(B)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or as Case may be first appeared for the relevant qualifying examination he/she has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to

(I)Such local area where/he she has resided for the maximum period out of the said period of seven years,or

(II)Where the periods of his/her residence in two or more local areas are equal, such local area where he/she has resided last in such equal periods.

(3)The following categories of candidates are eligible to apply for admission to the remaining 15% un-reserved seats:

(A)All the candidates eligible to be declared as local candidates.

(B)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parents: have resided in the State for a total period of ten years excluding period of employment outside the State.

(C)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(D)Candidates who are spouses of those in the employment of the State or Central Government Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognized by the Government or University OR Other competent authority and similar quasi Government Institutions within the State.

(4)If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled If it had not been reserved.Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.

(ii)All seats in University Colleges and Category A seats in Unaided No-Minority Institutions offering B. Arch/B. Planning shall be reserved in favour of SC/ST/BC categories as follows:

(a)15% of seat in each course in each institution shall be reserved for the candidates belonging to Scheduled Caste.

(b)6% of seats in each course in each Institution shall be reserved for the candidates belonging to the scheduled Tribes. The seats reserved for Scheduled Tribes shall be made available to Scheduled Castes and vice-versa, if qualified candidates are not available in the category. If qualified candidate belongs to scheduled castes and scheduled Tribes communities are not available the left over seats reserved for them shall be treated as unreserved seats and shall be filled by candidates of General pool.

(c)[29%] [Substituted '25%' by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).] of seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four groups of Backward classes as shown below:

Group 'A'	-	7%
Group 'B'	-	10%
Group 'C'	-	1%
Group 'D'	-	7%
[Group 'E' [Inserted by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).]	-	4%]

If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward classes are not available to fill up the 25% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of General pool.No candidates seeking reservation for admission under the above categories be allowed to participate, in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt., and issued by the Revenue Authorities in the Government (vide G.O.Ms. No.58, Social Welfare (J), Dept., Dated 12-5-1997).

(iii)The following reservations in admissions shall be applicable to university Colleges and Private Unaided Non-Minority Institutions offering B.Arch./B/Planning in respect of Category. A seats in accordance with the consensus arrived at between private Unaided Non-Minority Institutions and the Government:

(1)Reservations for special Categories:

(a)[There shall be horizontal reservation in each category (OC, BC, SC, ST)] [Substituted 'Seats shall also be reserved' by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).] in each course of an institution, for the following categories, to the extent indicated against them.

(1)Physically Handicapped (PH)-There shall be [3% (three percent)] [Substituted '3% percent) horizontal reservation in each category (OC, BC, SC, ST)' by Notification No. G.O.Ms. No. 108 dated 2.8.2007 (w.e.f. 26.5.2006).] for Visually handicapped/hearing impaired /orthopaedically Handicapped (each 1%) (one percent)

(2)Children of Armed Forces Personnel (CAP) -2% (two percent) for the children of armed persons i.e. Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.

(3)National Cadet Crops (NCC) - 1% (one percent) for National Cadet Corps candidates.

(4)Sports and Games (SP) - ½% (half percent) for Sports and Games candidates.If qualified candidates belonging to NCC/SP/CAP categories are not available, the left over seats shall be filled up with candidates of General Pool of the same local area.Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convenor of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.

(i) NCC	-	To the Director of NCC, Andhra Pradesh.
(ii) Sports & Games	-	To the Vice - Chairman and Managing Director Sports Authorityof Andhra Pradesh (SAAP)
(iii) Physically handicapped	-	To the Director, Medical & Health Services, A.P
(iv) CAP	-	To the Director, Sainik Welfare Board, A.P.

(b)The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.

(2)Reservations of seats for women. - There shall be a reservation of 33 ⅓% of seats in favour of women candidates in each course and in each category (OC/SC/ST/ BC/PH/CAP/NCC/Sports).The above reservation shall not be applicable if women candidates selected on merit in each category exceeds 33⅓%.If sufficient number of women candidates are not available in the respective categories those seats shall be diverted to the men candidates of the same category.

8. Fee for professional Institutions offering B. Arch/B.Planning Courses.

- (i) "The fee payable per student per annum for each discipline in each institution shall be as prescribed by the AFRC.

(ii)The fee prescribed and collected from NRIs, in excess of the fees prescribed for non-NRI candidates under Category B shall be utilized for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be as notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker sections shall be as prescribed by the AFRC.

9. Transitory provision.

- The Permanent Committee and Fee Fixation Committee constituted by the Government vide G.O.Ms.No 90 & 91, Higher Education Department dated 22-12-2003 and existing at the commencement of these Rules shall continue to discharge all the functions assigned to the AFRC under these rules till the Government constitutes the AFRC.

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State of Andhra Pradesh - Act