Section 6 in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006
6. Procedure of Admissions.
- (i) To fill up Categoiy-A seats (80%) For the purpose of admissions for Category- A seats, all the Institutions shall be divided into two groups viz., EAMCET and EAMCET-AC streams basing on the option exercised by them as per sub clause (4) of clause (a) in Rule 11 of Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules 2004. There shall be separate counselling for admission in respect of each stream through Single Window System. The procedure to be followed for such admissions shall be as given below:(a)Admissions into institutions under EAMCET stream:(1)A Committee for EAMCET Admission into Institutions, which opted for EAMCET, shall be constituted by the Competent Authority with the following members to advise the Convener of EAMCET 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)Convener of EAMCET Admissions (Member Convener).(d)Professor in-charge of Computer / online systems in admission camp.(e)Two representatives of the Universities as nominated by the State Council.(f)Three representatives of the Private unaided Technical Institutions 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 Convener of EAMCET Admissions shall collect Rank lists of the qualified candidates of EAMCET prepared by the Convener of EAMCET, as per sub-rule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture. Medical and Dental courses Rules, 2004.(3)The Convener of EAMCET Admissions shall prepare and notify the schedule for admission, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counseling. The decision of the Committee for EAMCET Admissions shall be final in issuing notification and the schedule and procedure of counselling.(4)The Convener of EAMCET 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 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 centers, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Unaided Non-Minority professional Institution shall issue notification and call for applications for admission separately or individually except as provided in Rule 6 (i) (a) (11) and Rule 6(i) (b) (11) of these rules.(6)Candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made in the order of merit assigned at EAMCET by following the Rules of reservation issued by the Government from time to time and G.O.Ms. No. 550, Higher Education Department dated 30-07-2001 and such allotment is only provisional.(7)The selection of candidates and allotment of Courses / Institutions in respect of Unaided Non-Minority Professional Institutions, shall be solely on the basis of merit as adjudged by the rank obtained in EAMCET 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 into any Course / Institution 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 any other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.(10)The Convener, EAMCET Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of EAMCET.(11)The Institution shall fill, on merit basis, such vacant seats handed over by the Convener of Admissions duly conducting internal sliding reservation category wise in each course before issuing the notification for admissions by the individual institutions. The vacant seats so arising I each course after the exercise of internal sliding, shall be filled reservation category wise with eligible candidates through institutional spot admission ensuring merit and transparency.(12)The Institution ..hall obtain ratification from the Competent Authority for all the admissions including internal sliding conducted by the Institution.(13)The Convener of EAMCET 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 EAMCET 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 Convener of EAMCET Admissions shall be entitled to cause verification of all the documents produced by the candidates.(b)Admissions into institutions under EAMCET-AC stream:(1)Committee for EAMCET-AC Admissions into institutions, which opted for EAMCET-AC shall be constituted by the Association of Un-aided Professional Colleges to advise the Convener of EAMCET - AC Admissions in the matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.(2)The Convener of EAMCET-AC Admissions shall collect Rank lists of the qualified candidates of EAMCET - AC prepared by the Convener of EAMCET-AC as per Clause (c) of sub - rule (7) of Rule 12 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004. [and EAMCET prepared by the Covnener of EAMCET as per sub-rule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2004.] [Added by Notification No. G.O.Ms. No. 68, dated 10.7.2007 (w.e.f. 10.5.2006).](3)The Convener of EAMCET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least 8-10 days before the commencement of counselling. The decision of the Committee for EAMCET-AC Admissions shall be final In issuing notification, schedule and procedure of counselling.(4)The Convener of EAMCET-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 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 centers, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Unaided Non-Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in Rule 6(i) (a) (11) and Rule 6 (i) (b) (11) of these rules.(6)Candidates shall be called for counselling and provisional allotment of courses / Institutions shall be made [firstly in the order of merit assigned at EAMCET-AC and, if vacant seats still remain, then in the order of merit assigned at EAMCET] [Substituted 'in the order of merit assigned at EAMCET-AC' by Notification No. G.O.Ms. No. 68, dated 10.7.2007 (w.e.f. 10.5.2006).] by following the Rules of Reservation issued by the Government from time to time and G.O.Ms.No.550, Higher Education Department dated 30-07-2001 and such allotment is only provisional.(7)The selection of candidates and allotment of Courses/Institutions in respect of Unaided Non-Minority Professional Institutions, shall be solely on the basis of merit as adjudged [firstly by the rank obtained in EAMCET-AC and, if vacant seats still remain, then by rank obtained in EAMCET] [Substituted 'by the rank obtained in EAMET-AC' by Notification No. G.O.Ms. No. 68, dated 10.7.2007 (w.e.f. 10.5.2006).] subject to the condition that the candidate should have passed the qualifying examination. However, more appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course/ Institution 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 any other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority Professional institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.(10)The Convener, EAMCET-AC Admissions shall handover the vacant seats, if any to the institutions concerned after conducting the counselling till the last rank of EAMCET-AC [and EAMCET as provided under clauses (6) and (7) above] [Inserted by Notification No. G.O.Ms. No. 68, dated 10.7.2007 (w.e.f. 10.5.2006).].(11)The Institution shall fill, on merit basis, such vacant seats handed over by the Convener of Admissions duly conducting internal sliding reservation category wise in each course before issuing the notification for admissions by the individual Institutions. The vacant seats so arising in each course after the exercise of internal sliding, shall be filled reservation category wise with eligible candidates through Institutional spot admission duly ensuring merit and transparency.(12)The Institution shall obtain ratification from the Competent Authority for all the admissions including internal sliding conducted by the Institution.(13)Convener of EAMCET-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 EAMCET-AC Admission shall fix the cut off dates for each stage of admissions.(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convener of EAMCET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(ii)To fill up category-B Seats (20%):(1)The Institution 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 (not exceeding 15% of the sanctioned intake in each curse) shall be filled on merit bass with NRI candidates who have passed the qualifying examination with not less than 60% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to 6 on a scale of 10.(3)The left over seats shall be filled by the Management of the Institution with candidates from other states and Union Territories of India who have passed the qualifying examination and secured rank in AIEEE.(4)If vacant seats still exists, such seats may be filled with any candidate securing not less than 60% of aggregate marks or 60% in group subjects in the qualifying examination.[Provided that for the academic year 2006-2007 the vacant seats still exist, such seats may be filled with the candidates securing not less than 50% of aggregate marks or 50% in group subjects in the qualifying examination.] [Added by Notification No. G.O.Ms. No 124, dated 19.8.2006 (w.e.f. 10.5.2006).](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.
