Section 4 in Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5 year B.Arch, and 4 year B.Plng. and other related courses Rules, 2004
4. Planning and Architecture Common Entrance Test (PACET).
- (i) The PACET shall be conducted by the Convener, appointed by the competent authority and shall be held on such date and centers as may be specified by State Council in consultation with the PACET Committee.(ii)The Convener of PACET shall give a notification in the widely circulated daily News Papers as decided by PACET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.(iii)The notification, among other things, shall indicate the cost of application, entrance test fee, the last date for receipt of the duly filled in applications and the date of conduct of PACET.(iv)The date of Entrance test as notified above shall not be revised without the prior approval of Government.(v)The Medium of PACET shall be English only.(vi)The subjects and Syllabus of PACET shall be as per the guidelines prescribed by Council of Architecture, New Delhi and as detailed in the Annexure.[(vi-A) The qualifying mark for ranking of B.Arch. candidates in Part-A (Aptitude Test) of PACET shall be 40% of the total marks. However there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Castes and Scheduled Tribes for ranking.] [Inserted by Notification No. G.O.Ms. No. 94, dated 18.7.2006 (w.e.f. 7.4.2004).](vii)There shall be no re-totaling, revaluation or Personal identification as the case may be of the Answer Sheet of PACET.(viii)Mere appearance at the PACET does not automatically entitle a candidate to be considered for admission into Planning, Architecture and related Courses unless the candidate satisfies the requirement of eligibility as laid down under Rule 9 and other criteria laid down in the Rules for Admission that shall be issued separately.(ix)If any ambiguity of doubt arises in the interpretation or implementation of any of the Rules, the decision of Chairman shall be final.
