Section 2(1) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006
(1)"Minority professional Institution" means the institution imparting professional education established and administered for and by the concerned minority and recognized by the Government as such.(m)"Non-Resident Indian" (NRI) means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualifying examination or its equivalent.(n)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into related professional Course and has been assigned ranking in the Common Merit List as per Rule 5/11 of the Andhra Pradesh Planning and Architecture Common Entrance Test (PACET/ PACET-AC) for entry into 5 year B. Arch and 4 year B. Planning and other related courses Rules, 2004.(o)"Qualifying Examination" means the examination of the minimum qualification, passing of which entitles one to seek admission into the relevant Professional Course as prescribed Rule 3 of the Andhra Pradesh Planning and Architecture Common Entrance Test for entry into 5 year Arch, 4 year B. Planning and other related courses, Rules 2004.(p)"Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized Counselling or Decentralized Online Counselling to qualified candidates in order of merit in the Common Entrance Test.(q)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act. 1988 (Andhra Pradesh Act No. 16 of 1988).(r)"University" means the University concerned in which the particular courses are offered.(ii)Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admissions and Prohibition of Capitation Fee Act, 1983. (Andhra Pradesh Act 5 of 1983) and in the Andhra Pradesh Planning & Architecture Common Entrance Test (PACET/PACET-AC) for entry into 5-year B.Arch, 4-year Planning and other related courses Rules, 2004.
