Section 2(1)(viii) in Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004
(viii)[ "Convener Seats" means the seats earmarked from out of the sanctioned intake of seats in an institution to be filled by the Convener.] [Substituted by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).]