Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(vi) in Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011

(vi)"Convener" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairman for conducting the Engineering (including Technology), Agriculture (including veterinary), Medical (all systems of Medicine including Dental) Common Entrance Test (EAMCET) and performing such other functions relating to the said test as entrusted to him by the Competent Authority.