Section 7 in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003
7. Procedure of Admissions.
- (A) Filling Up Convenor Seats (100% Seats In Case of University Colleges, 85% of Seats In The Case of Un-Aided Non-Minority Professional Institutions and 30% Seats In The Case of Un-Aided Minority Professional Institutions):(i)An Admission Committee shall be constituted by the competent authority:(ii)All the Admissions to Convenor Seats shall be held at University level by following centralised counselling:(iii)The Convenor of Admissions shall Collect Rank Lists of the qualified candidates of Integrated Common Entrance Test, prepared by the Convenor, Integrated Common Entrance Test as per Rule 5(3) of Andhra Pradesh Integrated Common Entrance Test for admission into MBA and MCA Professional Courses Rule, 2003.(iv)The Convenor of Admissions 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, facilities etc., in consultation with the Admission Committee.(v)No management of Un-Aided Non-Minority Professional Institutions and Un-Aided Minority Professional Institutions shall call for applications for Admission separately or individually for the Convenor Seats.(vi)Candidates shall be called for Counselling and allotment of Courses/ Institutions shall be made in the order of merit assigned at Integrated Common Entrance Test by following the Rule of Reservation issued by the Government, from time to time and such allotment is only provisional.(vii)The selection of candidates and allotment of Courses/Institutions shall 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.(ix)The Candidates admitted in any MBA/ MCA Colleges, shall pay at the time of admission, the fees prescribed by the University/Government and payable per student per annum.(x)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 Non-Minority Professional Institutions and Un-Aided 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 News papers. All such admissions made by the Unaided Professional Institutions require ratification of the competent authority.(xi)The competent authority/Convenor of Admissions shall prepare the final list of the candidates admitted course-wise and Institution wise and send the same to University Departments concerned.(xii)The competent authority in consultation with Admission Committee shall fix the cutoff dates for each stage of Admission contemplated in Clause (i) to (ix) above.(xiii)All the candidates called for Counselling shall produce the specified original documents along with duly attested photo copies and the Convenor of Admissions shall be entitled to cause verification of all the documents produced by the candidates.(B)Filling Up Management Seats (15%) (In The Case Of Both Un-Aided Non-Minority And Un-Aided Minority Professional Institutions). - 15% of the Management seats shall be filed 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 NRIs, on the basis of either Rank obtained at Integrated Common Entrance Test conducted by the State OR Marks secured in the qualifying examination not less than 50% of marks in aggregate or in Group Subjects.(C)Filling Up Management Seats (55%) (In Unaided Minority Institutions):(a)For the 55% of seats to be filled by the Management with relevant minority candidates as per rule 5-C(ii)(b) the procedure of admission as given below shall be followed in order to ensure transparency and merit.(i)The Management of the Unaided 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 news papers 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)Prl. Secretary to Government, Minority Welfare Department, Andhn Pradesh, Hyderabad.(b)Commissioner of Technical Education Andhra Pradesh, Hyderabad and(c)Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.(vi)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 of College/ Institution 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 Integrated Common Entrance Test.(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 Integrated Common Entrance Test and State Council and also the candidates shall be intimated individually of the date and time of Counseling 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 Counseling 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 Govt., Minority Welfare Department Andhra Pradesh, Hyderabad.(x)If any vacancies arise after completing the first round of counseling, they shall be displayed on the notice board of the college and the procedure of admission laid in clause (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 Rules of reservation as laid in Rule 5-C(ii)(c).(b)After completion of admissions, each Unaided Minority Professional Institution shall submit to the Competent Authority, the statement 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 / Institution.(d)The Competent authority shall fix the course of dates for the Management to complete the above process and to submit the lists of admitted candidates.
