Section 7 in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003
7. Procedure of Admissions.
- (A) To fill up Convenor Seats (30%):(i)Committee for Admissions shall be constituted with the following members to advise the Convenor of Admissions in the matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.(a)Chairman of Andhra Pradesh State Council of Higher Education.(b)Secretary of Andhra Pradesh State Council of Higher Education.(c)Convenor of Admissions (Member-Convenor).(d)Convenor of Admissions of the Previous year.(e)Professor in-charge of Computer/ online systems in Admission camp.(f)Two nominees of the Universities as nominated by the State Council.(g)Commissioner/Director of Technical Education or his nominee.(h)Special Invitee nominated by the State Council.(ii)The Convenor of Admissions shall collect Rank lists of the qualified candidates of EAMCET prepared by the Convenor, EAMCET as per subrule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, [***] [Omitted 'Architecture' by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).], Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.(iii)The Convenor of Admissions shall adopt on-line computerized system of Counselling either by following centralized or decentralized Counselling at various centres for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall prepare the programme of schedule for admissions, notify the programme of admissions and 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.(iv)No Management of Unaided Minority Professional Institution shall call for applications for admission separately or individually for the Convenor seats.(v)Candidates shall be called for Counselling and provisional allotment of Courses / Institutions shall be made in the order of merit assigned at EAMCET by following the Rules of Reservation including G.O.Ms.No. 550, H.E. dated 30-7-2001 issued by the Government from time to time and such allotment is only provisional.(vi)The selection of candidates and allotment of Courses/Institutions in respect of Unaided Minority Professional Institutions shall also be solely on the basis of merit as adjudged by the rank obtained in the Entrance Test 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 into any Course/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.(vii)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 any other course, be entertained except as provided by the Convernor of Admissions.(viii)[The candidates admitted into Un-Aided Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the Committee for fixation of Fee Structure constituted by the State Government.] [Substituted by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).](ix)After completion of this stage of admissions the Convenor of Admissions shall hand over the remaining seats to the competent authority to fill them.The Seats still left unfilled in Unaided Minority Professional Institutions shall be handed over to the Managements concerned to fill them in their respective institutions (Institutional Spot Admissions) as per Rules and by giving notification in leading Newspapers. All such admissions made by the Unaided Minority Professional Institutions require ratification of the competent authority.The competent authority/Convenor of Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to various Universities.The competent authority in consultation with Admission Committee shall fix the cutoff dates for each stage of Admission contemplated above.(x)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of Admissions shall be entitled to cause verification of all the documents produced by the candidates.(B)[ To fill up management seats (15%): [Substituted by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).] - 15% of the Management seats shall be filled up by the Management, keeping them open to all the eligible candidates for admission including candidates belonging to other States and Union Territories of India and the Non-Residents of India on the basis of either Rank obtained at EAMCET conducted by the State or EAMCET-AC conducted by Association of Colleges or Rank obtained at All India Engineering Entrance Examination conducted by the Central Board of Secondary Education. The vacant seats, if any may be filled up with candidates securing marks in the qualifying examination not less than 50% of marks in aggregate or in Group Subjects by ensuring merit and transparency.](C)To Fill up Management Seats (55%). - (a) For the 55% of seats to be filled by the Management with relevant Minority candidates (vide Rule 5(c) (ii) of these Rules) the procedure of admission as given below shall be followed in order to ensure transparency and merit.(i)The Management of the Un-aided Minority Professional Institution shall decide the programme of admission and display it on the notice board of the college and also give wide publicity of the same.(ii)The Management of the Unaided Minority Professional Institution shall issue a notification separately in respect of each college in all leading newspapers inviting applications from the relevant minority candidates desiring to seek admission in the College. The notification should contain cost of application, number of seats available for admission in each course, eligibility criteria, fee payable etc.,(iii)The application forms shall be made available at a reasonable cost to the candidates from the sales counters of the college concerned and also at the offices mentioned below for accessibility and Transparency.(a)Principal Secretary to Government, Minority Welfare Department(b)Commissioner of Technical Education, and(c)Secretary, Andhra Pradesh State Council of Higher Education(iv)The filled in applications shall be received on or before the prescribed last date by the same authorities/ offices which have supplied the blank applications.(v)A register shall be maintained to account for the sale of applications and receipt of filled in applications, entering the name of the candidate with his signature and the date of receipt and the signature of the officer who is in-charge of the register.(vi)An acknowledgement shall be issued for the receipt of filled in application to each of the candidate.(vii)The Management shall arrange to collect the filled in applications from other offices mentioned above and shall prepare merit order of all the candidates who have applied for admission on the basis of the rank obtained at EAMCET.(viii)The list of candidates selected for Counselling and allotment of seats shall be displayed on the notice board of the college/Websites of the Institute, Convenor of EAMCET [/EAMCET-AC] [Added by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).] and State Council and also the candidates shall be intimated individually of the date and time of Counselling with all the information like the fee payable at the time of admission in the form of cheque/ DD and also other instructions to be followed for the purpose of admission.(ix)The candidates selected for admission after Counselling shall be directed to pay the prescribed fee on the date of Counselling and a list of all the admitted candidates shall be displayed on the notice board of the college and it shall be communicated within seven days to the competent authority, Commissioner of Technical Education and Principal Secretary to Government, Minority Welfare Department.(x)If any vacancies arise after completing the first round of Counselling, they shall be displayed on the notice board of the college and the procedure of admission laid in (viii) and (ix) above shall be repeated to fill up the vacancies.(xi)The vacant seats still if any, shall be filled by the Management of the College with eligible non-minority candidates following rule of reservation.(b)After completion of admissions, each Unaided Minority Professional Institution shall submit to the Competent Authority, the statements containing full particulars of candidates, admitted under the sub-rules at (A) and (B) above within two weeks from the date of completion. The Competent Authority shall verify the correctness of admissions through the inspecting authority and if any irregularity is noticed it shall call upon such professional Institution to rectify the same.(c)If it is found that no steps were taken by the Management to rectify the irregularities in admissions made by them, penal action shall be initiated against the Management of the college.(d)The competent authority shall fix the cut-off dates for the Management to complete the above process and to submit the lists of admitted candidates.
