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State of Andhra Pradesh - Act

Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003

ANDHRA PRADESH
India

Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003

Rule ANDHRA-PRADESH-COMMON-ENTRANCE-TEST-FOR-ENTRY-INTO-ENGINEERING-ARCHITECTURE-PHARMACY-AGRICULTURE-MEDICAL-AND-DENTAL-COURSES-RULES-2003 of 2003

  • Published on 7 February 2003
  • Commenced on 7 February 2003
  • [This is the version of this document from 7 February 2003.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003Published vide Notification No. G.O. Ms. No. 3, Education (E.C.), dated 7.2.2003Last Updated 16th October, 2019No. G.O. Ms. No. 3, Education (E.C.). - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 and in supersession of the Andhra Pradesh Professional Educational Institutions (Regulation of Admission into Under Graduate Professional Courses through Common Entrance Test) Rules 1993 issued in G.O.Ms.No. 184, HE (EC-II) Department, dated the 20th August 1993, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Test for entry into Under Graduate Professional Courses, (Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses).

1. Short title Commencement and applicability.

(1)These rules may be called "the Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.
(2)They shall apply to Professional Courses in Engineering (including Technology), Architecture, Pharmacy, Agriculture, (including Veterinary) and Medical and Dental Courses for entry into the first year Under-Graduate Courses.
(3)They shall come into force with immediate effect.
(4)Rules of Admission into the above Courses shall be issued separately.

2. Definitions.

(1)In these rules, unless the contest otherwise requires:
(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983. (Andhra Pradesh Act No. 5 of 1983)
(ii)"Chairman" means the Vice-Chancellor of any University in the State nominated by the Chairman of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions as specified relating to Engineering (including Technology), Agriculture (including veterinary), and Medical (all systems of Medicine including Dental) Common Entrance Test. He shall also be the Chairman of the Common Entrance Test Committee.
(iii)"Committee of EAMCET" means the committee empowered to conduct EAMCET for Engineering, Architecture, Pharmacy,Agriculture, Medical and Dental Courses and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses.
(iv)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.
(v)"Convenor" 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 and performing such other functions relating to the said test as entrusted to him by the Competent Authority.
(vi)"Engineering, Agriculture and Medical Common Entrance Test" (herein after called EAMCET) means examination conducted for assigning ranks on merit to the candidates which will be the basis for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses.
(vii)"Qualified Candidate" means the candidate who has appeared for the EAMCET and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under Rule 3.
(viii)"Qualifying Examination" means the passing of 10+2 Examination conducted by the Board of Intermediate Education, Andhra Pradesh or its equivalent as laid down under Rule 3.
(ix)"State Council" means the Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).
(x)"University" means the University concerned in which the particular courses are offered.
(2)Words and Expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).

3. Eligibility Criteria for appearing the EAMCET.

- Candidates satisfying the following requirements shall be eligible to appear for EAMCET.
(1)Candidates should be of Indian Nationality.
(2)Candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as subsequently amended.
(3)For Engineering, Architecture, Pharmacy (M.P.C.), B.Tech. Dairying, B.Tech. (Ag. Engineering) B.Tech. (Food Science and Technology) (FST)/B.Sc. (Commercial Agri. and Business Mgt. (CA & BM) Courses:
(i)Candidates should have passed or appeared for the final year of Intermediate Examination (10+2 pattern) with Mathematics, Physics and Chemistry as optionals or related vocational courses in the fields of Engineering and Technology, conducted by the Board of Intermediate Education, Andhra Pradesh or any other examination recognised as equivalent thereto by the respective Universities.
ORCandidates should have passed or appeared at the final year of the Diploma examination in Engineering/Architecture conducted by the Andhra Pradesh State Board of Technical Education and Training, or any other examination recognized as equivalent thereto by the Andhra Pradesh StaBoard of Technical Education and Training.
(ii)
(a)In the case of Engineering, Pharmacy and Architecture courses, candidates should have completed 16 years of age by the date of commencement of Admissions or on such other date as may be notified by the Common Entrance Test Committee. There is no upper age limit.
(b)In the case of B.Tech. Dairying, B.Tech. (Ag. Engineering), B.Tech. (FST) and B.Sc. (CA&BM) offered in Acharya N.G. Ranga Agricultural University, candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limit of 22 years for all the candidates and 2 5 years in respect of scheduled caste and scheduled tribe candidates as on 31st December of the year of Admissions.
(4)For B.Sc. (Ag.)/B.Sc. (Hort.)/ B.V.Sc.&A.H./B.F.Sc./B.Tech. (FST)/ B.Sc. (CA&BM) Courses:
(i)Candidates should have passed or appeared for the final year of Intermediate Examination (10+2 pattern) or any examination recognised as equivalent thereto by the Board of Intermediate Education, Andhra Pradesh with any two/three of the subjects indicated against each course noted below:
With any two of the subjects:
(a) B.Sc. (Ag.) (i) Physical Sciences  
  (ii) Biological or Natural Sciences  
  (iii) Agriculture  
  (iv) Vocational Course in Agriculture.  
(b) B.Sc. (Hort.) (i) Physical Sciences  
  (ii) Biological or Natural Sciences  
  (iii) Agriculture  
  (iv) Vocational Course in Agriculture.  
(c) B.V.Sc. & A.H. (i) Physical Sciences  
  (ii) Biological or Natural Sciences  
  (iii) Vocational Courses in Veterinary Sciences  
(d) B.F.Sc. (i)Physical Sciences  
With all the three subjects: (ii) Biological or Natural Sciences  
  (iii) Vocational Course in Fishery Sciences.  
(e) B.Tech. (FST) (i) Biological or Natural Sciences  
  (ii) Physical Sciences  
  (iii) Chemistry  
(f) B.Sc. (CA&BM) (i) Biological or Natural Sciences  
  (ii) Physical Sciences  
  (iii) Chemistry.  
Note: Irrespective of the subjects taken at the qualifying examination, candidates seeking admission to the above courses should appear for Biology, Physics and Chemistry in EAMCET.
(ii)Candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limit of 22 years for all the candidates and 25 years in respect of scheduled caste and scheduled tribe candidates as on 31st December of the year of Admissions.
(5)For MBBS/BDS/BAMS/BHMS/BNYS Courses:
(i)Candidates should have passed or appeared for the final year of the Intermediate Examination (10+2 Pattern) with Physics, Chemistry and Biology as optionals which shall include a practical test in these subjects, OR any examination (10+2 pattern) with Physics, Chemistry and Biology including practical test in each of these subjects, recognised as equivalent to Intermediate by the University or by the Board of Intermediate Education.
(ii)Candidates should have completed 17 years of age as on 31st December of the year of admission and an upper age limit of 22 years for all the candidates and 25 years in respect of scheduled caste and scheduled tribe candidates as on 31st December of the year of Admissions.
(6)For B.Pharm (Bi.P.C.) Course:
(i)Candidates should have passed or appeared for the final year of the Intermediate Examination (10+2 pattern) with Physics, Chemistry and Biology optionals, conducted by the Board of Intermediate Education, Andhra Pradesh or any other examination recognised by the University as equivalent thereto.
(ii)Candidates should have completed 16 years of Age by the date of commencement of Admissions or on such other date as may be notified by the CET Committee. There is no upper age limit.

4. Engineering, Agricultural and Medical Common Entrance Test (EAMCET).

(1)The EAMCET shall be conducted by a Convenor, appointed by the competent authority and shall be held on such date and centers as may be specified by State Council in consultation with the EAMCET Committee.
(2)The Convenor of EAMCET shall give a notification in the widely circulated daily News Papers as decided by CET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.
(3)The notification, among other things, shall indicate the Cost of application, Entrance Test Fee. the last date for receipt of the duly filled in applications and the date of conduct of EAMCET.
(4)The Date of the entrance test as notified above shall not be revised without the prior approval of the Government.
(5)The Medium of EAMCET shall be English and Telugu Languages only. However, candidates opting to write the test in URDU medium may do so and the center for the Test will be at Hyderabad only. For the benefit of such candidates facilities for translation shall be provided.
(6)The subjects and Syllabus of EAMCET shall be as prescribed by EAMCET Committee.
(7)The qualifying marks for ranking in the EAMCET shall be 30% of the total marks Provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.[Provided that in the special circumstances as one time measure for the academic year 2003-2004, the qualifying marks for ranking in the EAMCET in respect of Engineering, Pharmacy and Architecture shall be 25% of the total marks for the candidates other than the candidates belonging to the categories of Scheduled Castes and Scheduled Tribes for ranking.] [Added by Notification No. G.O.Ms. No. 70, dated 8.9.2003 (w.e.f. 7.2.2003).]
(8)There is no provision for re-totaling, re-valuation or Personal identification of Response sheets (Answer Scripts) of the Entrance Test.
(9)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses unless the candidates 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.
(10)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman shall be final.

5. Preparation of the Merit List and assigning ranking.

- The Convenor shall follow the following rules in preparing the merit list and assigning the ranking.
(1)The candidate who have secured qualifying marks in EAMCET and candidates belonging to the category of Scheduled Caste and Scheduled Tribe to whom qualifying marks have not been prescribed, shall be assigned the ranking in the order of the merit on the basis of marks obtained in the EAMCET.
(2)For the preparation of merit list, in case of more than one student scoring the same marks at EAMCET, the tie shall be resolved to decide the relative ranking as follows:
(i)By considering the marks scored in Mathematics/Biology as the case may be at EAMCET.
(ii)If the tie persists marks obtained by a student in Physics - shall be taken into consideration.
(iii)In case of candidates getting equal marks in each of the three subjects they shall be bracketed for purpose of award of ranking and at the time of admissions, the total percentage of marks secured by the candidates in the qualifying examination shall be taken into consideration.
(iv)If the tie still persists the tie will be resolved by taking into account the age of the candidate, giving the older candidate priority.
(3)The following rank lists shall be prepared by the Convenor:
(i)State-wide Common Merit List: - The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not, basing on the marks obtained in the EAMCET.
(ii)Region-wise Common Merit List: - The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not basing on the marks obtained in the EAMCET.
(iii)Minority Community Merit Lists: - They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the EAMCET, both State wide and Region-wise.
(iv)Community-wise Merit Lists: - There shall be separate Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Backward Classes Communities, both as State-wide and Regional-wise: and
(v)Merit list for other categories of reservations: - There shall be separate lists for other categories of reservations as per the orders in force for physically handicapped, NCC, Games and Sports, Children of ex-service men and for women both State-wide and Region-wise.
(4)Every candidate who has been assigned rank in the merit list shall be issued Rank Card by the Convenor. The Rank Card, among other things, include the marks obtained in the EAMCET and the rank assigned in the state wide merit, region-wise merit, Community-wise merit etc.,

6. Constitution of EAMCET Committee.

- The Competent authority shall constitute the EAMCET committee to deal with the matters connected with the test. The Composition of the Committee shall constitute of the following:
(1)Chairman, who shall be the Vice-Chancellor of any University nominated by the competent authority for each academic year for the purpose of conducting EAMCET.
(2)One representative of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor Concerned.
(3)The Commissioner and Director of Technical Education A.P. or his nominee not below the rank of Joint Director.
(4)The Director, Medical Education, A.P. or his nominee not below the rank of a Joint Director.
(5)Representative of Higher Education Department in Government dealing with Technical Education, not below the rank of Joint Secretary.
(6)One representative of Andhra Pradesh State Council of Higher Education nominated by the competent authority.
(7)Convenor of the Entrance Test of the preceding year.
(8)Convenor, who should be the rank of a Professor of the University Concerned be appointed by the competent authority in consultation with chairman of the EAMCET committee.
(9)One Principal, of a private Engineering college to be nominated by the competent authority for each academic year by turn.
(10)Director, Telugu Akademi.

7. Functions of the EAMCET Committee.

- The EAMCET Committee shall take decisions on the following issues relating to the EAMCET.
(1)Cost of the application and fee to be collected from the candidates of EAMCET.
(2)Norms for the payment of remuneration for different items/services undertaken in connection with EAMCET work.
(3)Date of announcement of results.
(4)Such other issues as may be referred by the Chairman of the committee and competent authority.

8. Functions of the Chairman of the Committee.

- Chairman of the Committee: -
(1)shall preside over all the meetings of the committee in his absence he may nominate one of the members of the committee to preside over the meetings.
(2)shall appoint paper setters, moderators for the EAMCET and decide upon the printing press or presses where the confidential material of the Test shall be printed.
(3)may appoint a competent officer to assist the Convenor.

9. Functions of the Convenor of the Committee.

- The Convenor of the EAMCET shall subject to such directions as may be issued by the Chairman to discharge his duties in the matters relating to the EAMCET. The Convenor, is specifically responsible for discharging the following functions:
(1)The printing of application form of EAMCET.
(2)Issuing the notification inviting application for the Entrance Test.
(3)Sale of application forms and issue of Hall-Tickets.
(4)Appointment of Co-ordinators/Chief Superintendents/Observers of various Test Centers.
(5)Coding and decoding of Response sheets (Answer Scripts).
(6)Appointment of Members of confidential team for assisting computer process in valuation of answer scripts.
(7)Payment of remuneration for various items/services utilized for the purpose of EAMCET.
(8)Maintenance and submission of accounts to the APSCHE.
(9)Preparation of Key answers through a committee consisting of professors of Universities, Teachers of Under Graduate Colleges and Teachers of Intermediate Colleges in consultation with the Chair-person.
(10)Publication of results and dispatch of Rank Cards to the qualified candidates.
(11)Such other duties as entrusted by the Chairman.

10. Funds for the conduct of the Test.

(1)The amounts that are collected from the candidates towards cost of the application and the examination fee shall be directly credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.
(2)The Convenor shall draw advances from the Andhra Pradesh State Council of Higher Education necessary expenditure for items/services connected with the EAMCET and submit for audit to the Local Fund Audit and report thereof be submitted to the Andhra Pradesh Council of Higher Education.

11. Special Direction from the Government.

- In the event of any malpractice or leakage of question paper/ in any other circumstances leading to the stopping of EAMCET as scheduled the Government may for the reasons to be recorded in writing direct the conduct of a re-examination of the EAMCET. In such an event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the re-examination conducted by appointing/nominating such functionaries or committees as considered necessary.