Section 9(1) in Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003
(1)in the event of any malpractice or leakage of question paper/in any other circumstances leading to the stopping of ICET as schedule, the Government may for the reasons to be recorded in writing direct to conduct of a reexamination of the ICET. In such an event the Andhra Pradesh State Council of Higher Education of any other body so nominated by the Government shall cause the reexamination conducted by appointing or nominating such functionaries or committees as considered necessary.
