Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004

12. Education Common Entrance Test - Conducted by Association of Colleges of Education (Education Common Entrance Test of Association of Colleges).

(a)Association of Colleges of Education - Formation and its Functions:
(i)There may be an association of colleges of Education recognized by State Council as defined in sub-rule (2) (ii) of these Rules to conduct Ed.CET-AC.
(ii)[ the Secretary(s) of the Association(s) of colleges formed as in clause (1) above shall intimate their formation, rules and bye-laws and the names of Office bearers and member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s) who submit the above particulars and documents before the stipulated date. [Substituted by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).]
(ii)
(a)All the Association of colleges shall form a Confederation of Association to conduct only one EdCET-AC irrespective of the number of Associations recognized by the Station Council under the above clause.]
(iii)[ The [AFRC] [Substituted by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).] shall invite options from the Managements of [***] [Omitted 'all' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] B.Ed., Colleges for admitting their students either through Education Common Entrance Test or Education Common Entrance Test of Association of Colleges.]
(iv)The option of choosing, between Ed.CET or Ed.CET - AC shall be exercised by the Managements of the colleges [***] [Omitted 'to fill Management Seats' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] and shall be intimated in writing before a stipulated date to the Competent Authority and the [AFRC] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).]. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the Management Seats only on the basis of the rank at Ed.CET conducted by the Convener in which case the convener for admission shall approve the above admissions.
(b)Constitution of Committee of Ed.CET-AC. - The Association of Colleges with eminent members and academicians concerned to Education shall constitute the Committee of Ed.CET-AC. A member of this committee shall be appointed as Convenor of the Committee of Ed.CET-AC to discharge functions as assigned by the Committee of Ed.CET-AC.