Section 14 in Andhra Pradesh Physical Education Conduct of Common Entrance Test for admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education Courses Rules, 2004
14. Re-Examination of PECET.
- In the event of any malpractice or for any other circumstance leading to the stopping of PECET as scheduled, the Government may for the reasons to be recorded in writing, direct the conduct of a re-examination of the PECET. In such an event, the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the PECET Re-examination to be conducted by appointing/nominating such functionaries of committee as considered necessary, without levying any extra charge from the candidates for this purpose.
