Section 6 in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional courses through Common Entrance Test Ruels, 2006
6. Procedure of Admissions.
- (i) Each Un-aided Minority Institution who has opted for ICET under Clause (4) of sub-rule (a) in Rule 8 of the Andhra Pradesh Integrated Common Entrance Test for admission into MBA/MCA Rules, 2004 shall indicate in writing to AFRC by a cut-off date specified by it, as to whether the Institution would admit students through the Single Windows System to be operated by the Convenor of ICET admissions (ICET Window) or the Convener of ICET-AC admissions (ICET- AC Window).(ii)The Procedure for Admission of Candidates through the Single Windows Operated by the Convenors of ICET and ICET-AC shall be as follows:(a)To fill up (A) 100% Seats in case of University Colleges and (B) Category - A Seats (80%) in Un-Aided Non-Minority Institutions who opted for ICET and Un-Aided minority Institutions who have opted for ICET and ICET-window:(1)The Committee for ICET Admissions shall be constituted by the Competent Authority with the following members to advise the Convener of ICET Admissions, in the matters relating to admissions and on such other matters necessary or the smooth conduct of admissions.(A)Chairman of Andhra Pradesh State Council of Higher Education ....................(Chairman)(B)Secretary of Andhra Pradesh State Council of Higher Education.(C)Convener of ICET Admissions (Member Convener)(D)Professor-in-charge of Computer/ online systems in admission camp.(E)Two representatives of the Universities as nominated by the State Council.(F)Three representatives of the Private Un-aided Professional Institutions offering MBA/MCA as nominated by the State Council.(G)Commissioner/Director of Technical Education or his nominee.(H)One special invitee nominated by the State Council.(2)The Convenor of ICET Admissions shall collect Rank list of the qualified candidates of ICET prepared by the Convenor of ICET as per Rule 5 of the Andhra Pradesh Integrated Common Entrance Test for Admission into MBA/MCA Rules, 2004.(3)The Convenor of ICET Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counseling. The decision of the Committee for ICET Admissions shall be final in issuing notification, the schedule and procedure of counselling.(4)The Convenor of ICET Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of University/Un-Aided Non-Minority/Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Un-Aided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (12) hereunder.(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at ICET by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms. No. 550, Higher Education Dept., dated 30-07-2001 whereever applicable and such allotment is only provisional.Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.(7)The selection of candidates and allotment of Courses/Institutions shall be solely on the basis of merit as adjudged by the rank obtained in ICET subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.(8)Subject to the provisions of sub-clause (10) below, once a candidate secures admission to a particular College/Institution based on his /her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Un-Aided Non-Minority/Minority Professional Institutions offering MBA/MCA shall pay at the time of admission of the fees payable per student per annum as prescribed by the AFRC.(10)Sliding shall be permissible between the Single Windows operated by the Convenor of ICET and Convenor of ICET-AC Admissions in case of Un-Aided Minority Institutions that have opted for ICET and ICET-AC Window respectively for admission of candidates, qualified in ICET.(11)The Convenor, ICET Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counseling till the last rank of ICET.(12)The vacant seats handed over by the Convenor shall be notified and filed by the Institution on merit basis following the Rules of Reservation as provided under Rule 7, Such seats in case of Un-Aided Minority institutions shall be first filed with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(13)Each Private Un-Aided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(14)The Convenor of ICET Admissions shall a prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(15)The Competent Authority in consultation with the Committee of ICET Admission shall fix the cut off dates for each stage or admissions.(16)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convener of ICET Admissions shall be entitled to cause verification of all the documents proceduced by the candidates.(b)To fill up Category - (A) Seats (80%) in Un-Aided Minority and Non-Minority Institutions who opted for ICET and-AC.(1)A Committee for ICET-AC Admissions shall be constituted by the Association(s) of Professional Institutions to advise the Convener of ICET-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.(2)The Convenor of ICET-AC Admissions shall collect Rank lists of the qualified candidates of ICET-AC prepared by the Convener of ICET-AC as per clause (7) of subrule (c) of Rule 8 of the Andhra Pradesh Integrated Common Entrance Test for admission into MBA/MCA Rules, 2004 [and ICET prepared by the Convener of ICET as per Rule 5 of the Andhra Pradesh Integrated Common Entrance Test for Admission into MBA/MCA Rules, 2004.] [Added by NNotification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).].(3)The Convener of ICET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for ICET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(4)The convener of ICET-AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Un-Aided Non-Minority/Minority Professional Institutions. He shall make all the necessary agreements for manpower, admission venue, drawing scrutiny officers from other departments fee collection networking, facilities of On-line Counselling at various centers, mobilization of software etc.. In consultation with the Admission Committee.(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-Clause (11) hereunder.[6) Candidates shall be called for counseling and provisional allotment for courses/institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order: [Substituted by Notification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).](i)For Minority Institutions:(a)Among concerned minority candidates firstly in the order of merit assigned in ICET-AC, secondly in the order of merit assigned in ICET and thirdly in the order of merit in the qualifying examination.(b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates belonging to other than the concerned minority, firstly in the order of merit assigned in ICET-AC and secondly in the order of merit assigned inn ICET.(ii)For Non Minority Institutions: firstly in the order of merit assigned in ICET-AC and, if vacant seats stillÂ’remain, then in the order or merit assigned in ICET.](7)The selection of candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit [and following the preferential order as provided under clause (6) above] [Substituted 'as adjudged by the rank obtained in ICET-AC' by Notification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).] subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/ she also satisfied the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.(8)Once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering MBA/MCA shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.(10)The Convenor, ICET-AC Admission shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling [as provided for under clause (6) above] [Substituted 'till the last rank of ICET-AC' by Notification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).].(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7, Such seats in United Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(12)The Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convenor of ICET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and sent the same to Concerned Universities, institutions and AFRC.(14)The Competent Authority in consultation with the Committee of ICET-AC Admission shall fix the court off dates for each stage of admissions.(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of ICET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(c)To fill up Category - A Seats (80%) in unaided Minority Institutions Who Have Opted for ICET and Admissions through ICET-AC window(1)A Convenor of ICET-AC Admissions shall collect Rank lists of the qualified candidates of ICET prepared by the Convenor of ICET as per Rule 5 of the Andhra Pradesh Integrated Company Entrance Test for admission into MBA/MCA Rules, 2004.(2)The Convenor of ICET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for ICET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(3)The Convener of ICET-AC Admissions shall adopt computerised Single Window system of Counseling either by following centralized for decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection net working, facilities for Online Counselling at various centers, mobilization of software etc., in consultation with the Admission Committee.(4)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (11) hereunder.(5)[(a) Concerned Minority candidates shall be called for counseling and provisional allotment -of Courses/ Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder firstly in the order of merit assigned in ICET and secondly in the order of merit assigned in the qualifying examination. [Substituted by Notification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).](b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned Minority, in the order of merit assigned in ICET.](6)The selection of Minority candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit [and following the sequential order as provided under clause (5) above,] [Substituted 'as adjudged by the rank obtained in ICET' by Notification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).] subject to the condition that the candidate, should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he /she also satisfied the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.(7)Subject to the provisions of sub clause (9) below, once a candidate, secures admission to a particular College/Institution based on his/ her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entitled during that phase of admission.(8)The candidates admitted into Unaided Non-Minority/ Minority Professional Institutions offering MBA/MCA shall play at the time of admission the fees payable per student per annum as prescribed by the AFRC.(9)Sliding shall be permissible between the Single Windows operated by the Convenor of ICET and ICET-AC in case of Unaided Minority Institutions that have opted for ICET and ICET-AC Window respectively for admission candidates, qualified in ICET.(10)[ The Convener, ICET-AC admissions shall handover the vacant seats, if any, to the Institutions concerned only after conducting single window counseling as provided for under clause (5) above.] [Substituted by Notification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).](11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filed with eligible candidates belonging to the Concerned Minority and then with eligible candidates belonging to other than the Concerned Minority.(12)The Private Unaided Minority Institutions shall obtain ratification from the Competent Authority for all the admissions conducted by the Institutions.(13)The Convenor of ICET-AC Admission shall prepare the final list of candidates, admitted course-wise and Institution-wise and sent the same to Concerned Universities, Institutions and AFRC.(14)The Competent Authority in consultation with the Committee of ICET-AC Admission shall fix the cut of dates for each stage of admissions.(15)All the Candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of ICET-AC Admission shall be entitled to cause verification of all the documents produced by the candidates.(iii)To fill up Category - B Seats (20%) In Unaided Non-Minority/ Minority Institutions:(1)The Institution shall notify all the details of seats available under this categoiy and conduct the admissions in a fair, transparent and non-exploitative manner.(2)The NRI seats (not exceeding 15% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to "5" on a scale of 10.(3)The left over seats shall be filled on merit basis by the Management of the Institution with candidate from other States and Union Territories of India who have passed the qualifying examination and secured rank in any All India Common Entrance Test.(4)If vacant seats still exist, such seats may be filled on merit basis with eligible candidates including those securing not less than 50% of aggregate marks or 50% in group subjects in the qualifying examination.(5)The Institution shall obtain ratification from the Competent Authority for all the admissions conducted under Categoiy B seats by the Institution.(6)After scrutiny, the Competent Authority shall send the ratified list of candidates from outside the State, NRIs and other admitted by the Institution to the University concerned and also to the respective Institutions.
