Section 11 in Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004
11. Special Direction from the Government.
- In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of Ed.CETT as scheduled, the Government may for the reasons to be recorded in writing, direct for the conduct of a Re-examination of the Ed.CETT. In such an event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the Ed.CET Reexamination to be conducted by appointing/ nominating such functionaries or committees as considered necessary, without levying any extra charge from the candidates for this purpose.
