Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 4 in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003 4. Eligibility for Admission. - The eligibility criteria in respect of Nationality and Domicile, age limit, Educational Qualifications etc., for admission into B. P.Ed/ U.G.D.P.Ed Course shall be as mentioned below:(1)Candidates should be of Indian Nationality.(2)Candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the A.P. Educational Institutions (Regulation of Admission) Order, 1974 as amended from time to time.(3)Educational Qualifications and age limit:(i)For U.G.D.Ed. Course. - (a) candidates seeking Admissions should have passed 2-year Intermediate Course (10 plus 2 pattern).ORIntermediate Vocational Course in any field prescribed by the Board of Intermediate Education, Andhra Pradesh:ORAny other examination recognized as equivalent to the above examinations by the respective bodies in Andhra Pradesh.(b)Candidates should have completed 16 years of age on the date of commencement of admissions.(ii)For B.P.Ed. Course. - (a) The candidates seeking Admission should have passed three year Degree examination in any faculty (10 plus 2 plus 3 pattern) or any examination recognised as equivalent thereto by the Universities in Andhra Pradesh.(b)Candidates should have completed 19 years of age on the date of commencement of admissions.(a)Govt/University/Private Aided Non-Minority(b)Private Un-Aided Non-Minority© Private Aided Minority(i)The seats shall be allotted to eligible candidates under these Rules on the basis of rank obtained at PECET, PECET-AC and by following Rules of reservation laid down by the Government from time to time.(ii)A committee of Admissions may be constituted, by competent authority with the following members to advise the Convenor in the matters relating to admission and on such other matters necessary for the smooth conduct of AdmissionsMembers:(a)Convener(b)representative from each of the affiliating University in the State(c)Special invitees nominated by the Chairman of the Committee.(iii)The Convenor shall prepare the seat matrix of the available seats in University / Government/Private Aided Non-Minority/Private Un-Aided Non-Minority / Private Un-Aided Minority Colleges of Physical Education in the state. He shall prepare the programme of schedule for admissions, notify the programme of admissions after due approval of the commissioner and shall(iii)In Service Candidates. - In the case of admissions of in-service Physical Education Teacher candidates (including Physical Director) working in the Educational Institutions under all categories of Managements, namely Government, Local Bodies and Private, the selection shall be made on the basis of the length of service. They need not appear for Entrance Test.
