Section 2 in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005
2. Definitions.
- In these rules, unless the contest other wise requires:(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, (Andhra Pradesh Act No. 5 of 1983)(ii)"Common Entrance Test (Ed.CET)" means the test conducted by Government for assigning merit ranking to students which will be the basis for admission of students into the B.Ed. course offered in various Colleges of Education in the State.(iii)"Common Entrance Test-AC (Ed.CET-AC)" means the test conducted by the Association of Colleges of Education under Private Management for admission of students into the B.Ed. course offered in various Private Colleges of Education under Management Quota as per their option.(iv)"Committee of Entrance Test" means the committee empowered to conduct EdCET for B.Ed. Course and to prepare the merit list of the candidates as per the marks obtained in the above test for Admission into Convenor seats and Management seats in Colleges which agree to make admissions based on ranking in Ed.CET for B.Ed. Course(v)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(vi)"Convenor" means the authority/ officer nominated by the competent authority, not below the rank of a Professor/Regional Joint Director (RJD), School Education Department, for the conduct of Ed.CET and also to make allotment of candidates for admission into B.Ed Course in all the Colleges of Education in the State.(vii)"Convenor Seats" means the seats earmarked from out of the sanctioned intake of seats in each institution to be filled by the Convenor.(viii)"Local Area" means the territorial jurisdiction prescribed for identifying the local candidate.(ix)"Local Candidate" means the candidates in relation to the local area as specified in Annexure-I.(x)"Management Seats" means the seats earmarked from out of the sanctioned intake of seats of be filled by the Management of the Private Aided/Un-Aided non-Minority Colleges of Education.(xi)"Permanent Committee" means the committee constituted by Government to ensure that the Ed.CET-AC conducted by the Association of Colleges of Education is fair and transparent.(xii)"Qualified Candidate" means the candidate who has appeared for the Ed.CET/Ed.CET-AC and has been assigned rank in the common merit list and has the eligibility as per the Criteria laid down in Rule 3.(xiii)"Qualifying Examination" means the examination of the minimum qualification prescribed for appearance/passing of which entitles one to seek admission into the B.Ed. Course as laid down in Rule 3.(xiv)"State Council" means the Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).(xv)"University" means the University concerned in which the particular courses are offered.
