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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004

4. The Engineering Common Entrance Test (Ecet-FDH).

- (i) The ECET-FDH shall be conducted by the Convener, and shall be held on such date and centers as may be specified by the ECET-FDH Committee.
(ii)
(a)The Convener of ECET-FDH shall give a notification in the widely circulated daily News Papers as decided by the Committee of ECET-FDH calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3. The advertisement, among other things, shall indicate the cost of application fee payable, entrance test fee payable, the last date for receipt of the filled in applications and the date of conduct of the entrance test.
(b)The date of the entrance test as notified above shall not be revised with out the prior permission of the Government.
(iii)The syllabus for the Entrance test shall be as specified by the committee of ECET-FDH from time to time.
(iv)The Medium of ECET-FDH shall be English only.
(v)The qualifying marks in the Entrance Test for general category of candidates shall be 30% of the aggregate marks. However, there shall be no minimum qualifying marks in respect of candidates belonging to the Scheduled Castes and Scheduled Tribes.
[Provided that for the academic year 2006-2007 the qualifying marks in the Entrance Test for general category of candidates shall be 25% of the Aggregate marks.] [Added by Notification No. G.O.Ms. 152, dated 31.8.2006 (w.e.f. 18.3.2004).]
(vi)No requests for re-totaling or revaluation or personal identification of the answer scripts of the Entrance Test shall be entertained.
(vii)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into any course unless the candidate 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.
(viii)If any ambiguity or doubt arises in the interpretation or implementation of any of the Rules, the decision of Chairman shall be final.
(ix)The Entrance Test Fee, to be collected from the students desirous of appearing for Entrance test shall be as prescribed by the Entrance Test Committee from time to time.