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State of Andhra Pradesh - Act

Andhra Pradesh Integrated Commom Entrance Test for admission into MBA and MCA professional courses, Rules, 2002

ANDHRA PRADESH
India

Andhra Pradesh Integrated Commom Entrance Test for admission into MBA and MCA professional courses, Rules, 2002

Rule ANDHRA-PRADESH-INTEGRATED-COMMOM-ENTRANCE-TEST-FOR-ADMISSION-INTO-MBA-AND-MCA-PROFESSIONAL-COURSES-RULES-2002 of 2002

Published on 26 March 2002
Commenced on 26 March 2002
[This is the version of this document from 26 March 2002.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Integrated Commom Entrance Test for admission into MBA and MCA professional courses, Rules, 2002Published vide Notification No. G.O.Ms.No. 14, Higher Education (EC), dated 26.3.2002Last Updated 20th August, 2019G.O.Ms.No. 14. - In exercise of the powers conferred by Section 3 read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act of 1983 (A.P. Act No. 5 of 1983) and in supercession of the rules issued in G.O.Ms.No. 119, Education (EC-2) Department, dated 28-04-1996 and orders issued in G.O.Ms.No. 26, Higher Education (EC-2) Department, dated 19-04-2001 the Governor of Andhra Pradesh hereby makes the following rules for the conduct of Integrated Common Entrance Test for admission into Post Graduate Professional Courses of MBA and MCA officered by the University Colleges, Constituent Colleges, Affiliated Colleges including the Colleges, Institutions established and administered by the Minorities and State-wide institutions and rules for making admissions into the aforesaid courses.

1. Short title and Applicability.

- (i) These rules may be called the Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA professional courses, Rules 2002.

(ii)These rules shall apply to all the institutions/colleges imparting Post Graduate Professional Courses in MBA and MCA.

(iii)They shall come into force with immediate effect.

2. Definition.

- (i) In these rules, unless the context otherwise requires;

(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983.

(b)"Chairman" means the Vice-Chancellor of any University or Principal of the Regional Engineering College, Warangal in the State as nominated by the Chairman of the State Council of Higher Education for each academic year for the purpose of conducting and discharging the functions as specified relating to Integrated Common Entrance Test for making admission into MBA and MCA Post Graduate Professional Courses.

(c)"Competative Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.

(d)"Committee of ICET" means the committee empowered to conduct Integrated Common Entrance Test for MBA and MCA Courses and to prepare the merit list of the candidates in the order of marks obtained in the test for the purpose of making admission into MBA and MCA Courses.

(e)"Convener" means a person, not below the rank of a Professor, appointed by the Competent Authority for conducting the Integrated Common Entrance Test and performing such other functions relating to the test as entrusted to him by the Competent Authority in consultation with the Chairman of the Integrated Common Entrance Test Committee.

(f)"Institutions" means unless otherwise specifically mentioned, all the colleges including those of University campus/constituent and affiliated colleges including those established and administered by minority communities and the State-wise institutions, if any, imparting MBA and MCA Courses.

(g)"Integrated Common Entrance Test" (hereinafter called ICET) means examination conducted for assigning ranking in the order of merit to the candidates for admission into MBA and MCA Courses.

(h)"Qualified Candidate" means a candidate who has appeared for the Integrated Common Entrance Test and assigned ranking in the common merit list and has the eligibility as per the criteria laid down under Rule 4

(i)"Qualifying Examination" means the passing of Degree Examination as laid down under rule 3.

(j)"State Council" means the Andhra Prauesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Act 16 of 1988).

(k)"University" means the University concerned or the Regional Engineering College, Warangal.

(l)Words and Expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institution (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act 5 of 1983).

3. Eligibility.

- The Eligibility for appearing to the ICET are as follows:

(i)The candidate should be an Indian National and should satisfy the requirement of local or non-local status as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended.

(ii)The candidate seeking to appear for ICET for admission into MBA and MCA courses should have passed a Bachelor Degree Examination of any recognised University or equivalent thereof besides passing SSC or equivalent with Mathematics as one of the subjects.

Provided that a candidate who has appeared for the above Degree Examination shall also appear for the ICET.

(iii)For the purpose of admission the candidate shall get a rank as per the merit besides passing the qualifying examination.

4. Entrance Test.

- (i) The Integrated Common Entrance Test (ICET) shall be conducted by a Convener, appointed by the competent authority and shall be held on such date and centers as decided by Entrance Test Committee of ICET.

(a)the Convener of ICET shall give a notification in the popular daily Newspapers as decided by Test Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.

(b)the notification, among other things shall indicate the application fee, Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of ICET.

Explanation. The application as noted above shall be common for both the Entrance Test and Admission.

(c)the date of the entrance test as notified above shall not be revised with out the prior approval of the Government.

(ii)The medium of ICET shall be English and Telugu Languages only.

(iii)The subjects and Syllabus for ICET shall be as prescribed by the ICET Committee.

(iv)The qualifying marks for ranking in the ICET shall be 30% of the total marks provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.

(v)There is no provision for re-totalling, revaluation or Personal Identification of answer scripts of the Entrance Test.

(vi)Mere appearance at the Entrance Test does not automatically entitle a candidate to be consider for admission into MBA/MCA courses unless the candidate satisfies the requirement of eligibility as laid down under rule 3 and other criteria as laid down in the instructions to the candidates supplied along with the application. Admission is also subject to the availability of seats.

(vii)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman of ICET committee shall be final.

5. Preparation of the Merit List and assigning ranking.

- The Convener shall follow the following rules in preparing the merit list and assigning the ranking.

(i)The candidates who have secured qualifying marks in ICET and candidates belonging to the category of Scheduled Caste and Scheduled Tribe to whom qualifying marks have not been prescribed shall be assigned the ranking in the order of the merit on the basis of marks obtained in the ICET.

(ii)For the preparation of merit list, in case of more than one student scoring the same marks at ICET, the tie will be resolved as follows:

(a)by considering the marks score in Section A.

(b)if the tie persists marks obtained by a student in section B, will be taken into consideration.

(c)if the tie still persists the tie will be resolved by taking into account age of the candidate giving the older candidate as priority.

(iii)The following rank lists shall be prepared by the Convener:

(a)State-wide Common Merit List:

The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not, basing on the marks obtained in the ICET.

(b)Region-wise Common Merit List:

The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not basing on the marks obtained in the ICET.

(c)Minority Community Merit Lists: They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the ICET, both the State-wide and Region-wise.

(d)Community-wise Merit Lists: - There shall be separate Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Backward Classes Communities, both as Statewide and Region-wise; and

(e)Merit list for other categories of reservations: There shall be separate lists for other categories of reservations as per the orders in force for physically handicapped, NCC, Games and Sports, Children of ex-servicemen and for Women both State-wide and Region-wise.

(f)Rank Card: Every candidate who has been assigned ranking in the merit list shall be issued Rank Card by the Convener. The Rank Card, among other things, include the marks obtained in the ICET and the rank assigned in the State-wide merit, Region-wise merit, Community-wise merit etc.,

6. Constitution and functions of ICET Committee.

- The competent authority shall constitute the ICET committee to deal with the matters connected with the test and admissions into MBA and MCA Courses.

(i)Composition of the Committee: The Committee shall consist of the following:

(a)Chairman, who shall be the Vice-Chancellor of any University or the Principal of the Regional Engineering College nominated by the competent authority for each academic year for the purpose of conducting ICET.

(b)One representative of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned or Principal of Regional Engineering College as the case may be,

(c)The Director of Technical Education, Andhra Pradesh or his nominee not below the rank of Joint Secretary;

(d)One representative of Andhra Pradesh State Council of Higher Education nominated by the competent authority.

(e)Convener or Conveners of the Entrance Test of the preceding year;

(f)Convener, who should be the rank of a Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the ICET committee;

(g)Two principals, one each from a private MBA or MCA College to be nominated by the competent authority for each academic year;

(ii)Functions of the ICET Committee:

The Committee shall take decisions on the following issues relating to the ICET:-

(a)Institutions to the candidates and format of the application:

(b)pattern of the question paper;

(c)duration of the test;

(d)weightage and marks to be assigned for each question;

(e)cost of the application and fee to be collected from the candidates of ICET:

(f)norms for the payment of remuneration for different items/services undertaken in connection with ICET work;

(g)such other issues as may be referred by the Chairman of the committee and competent authority;

(iii)functions of the Chairman of the Committee:

(a)Chairman of the Committee shall preside over all the meetings of the committee and in his absence he may nominate one of the members of the committee to preside over the meetings.

(b)The Chairman of the committee shall appoint paper setters, moderators for the ICET and decide upon the printing press or presses where the confidential material of the Test shall be printed.

(iv)Functions of the Convener:

The Convener of the ICET shall subject to such directions as may be issued by the Chairman discharge his duties in the matters relating to the ICET. The Convener, is specifically responsible for discharging the following functions:

(a)getting the printing of application form, instruction booklets of ICET:

(b)issuing the notification inviting application for the Entrance Test;

(c)sale of application forms and issue of Hall Tickets;

(d)appointment of Co-ordinators/Chief Superintendents/Observers of various Test Centers;

(e)payment of remuneration for various items/services utilized for the purpose of ICET;

(f)maintenance and submission of accounts to the Andhra Pradesh State Council of Higher Education:

(g)publication of results and despatch of Rank Cards to the qualified candidates;

(h)such other duties as entrusted by the Chairman;

7. Funds for the conduct of the Test.

(a)the amounts that are collected from the candidates towards costs of the application and the examination fee shall be directly credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(b)the Convener shall draw advances from the Andhra Pradesh State Council of Higher Education to incur necessary expenditure for items or services connected with the ICET and submit for audit to the Local Fund Audit and submit report thereof to the Andhra Pradesh State Council of Higher Education.

8. Special directions from the Government.

- In the event of any malpractice or leakage of question paper/in any other circumstances leading to the stopping of ICET as scheduled, the Government may for the reasons to be recorded in writing direct the conduct of a reexamination of the ICET. In such a event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the reexamination conducted by appointing or nominating such functionaries or committees as considered necessary.Rules regarding procedure for admission etc. will be issued separately.

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