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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003

4. Engineering, Agricultural and Medical Common Entrance Test (EAMCET).

(1)The EAMCET shall be conducted by a Convenor, appointed by the competent authority and shall be held on such date and centers as may be specified by State Council in consultation with the EAMCET Committee.
(2)The Convenor of EAMCET shall give a notification in the widely circulated daily News Papers as decided by CET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.
(3)The notification, among other things, shall indicate the Cost of application, Entrance Test Fee. the last date for receipt of the duly filled in applications and the date of conduct of EAMCET.
(4)The Date of the entrance test as notified above shall not be revised without the prior approval of the Government.
(5)The Medium of EAMCET shall be English and Telugu Languages only. However, candidates opting to write the test in URDU medium may do so and the center for the Test will be at Hyderabad only. For the benefit of such candidates facilities for translation shall be provided.
(6)The subjects and Syllabus of EAMCET shall be as prescribed by EAMCET Committee.
(7)The qualifying marks for ranking in the EAMCET shall be 30% of the total marks Provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.[Provided that in the special circumstances as one time measure for the academic year 2003-2004, the qualifying marks for ranking in the EAMCET in respect of Engineering, Pharmacy and Architecture shall be 25% of the total marks for the candidates other than the candidates belonging to the categories of Scheduled Castes and Scheduled Tribes for ranking.] [Added by Notification No. G.O.Ms. No. 70, dated 8.9.2003 (w.e.f. 7.2.2003).]
(8)There is no provision for re-totaling, re-valuation or Personal identification of Response sheets (Answer Scripts) of the Entrance Test.
(9)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses unless the candidates satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the rules for Admission that shall be issued separately.
(10)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman shall be final.