Section 2(1) in Andhra Pradesh Engineering Common Entrance Test for Diploma and B.Sc. Degree Holders (ECET/ECET-AC) for Admission into second year Under Graduate Courses in Engineering/ Pharmacy Rules, 2008
(1)In these rules, unless the context otherwise requires(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).(b)"Admission and Fee Regulatory Committee" hereinafter call AFRC means the Committee constituted by the Government for regulating the Admissions and fixation of fees to be charged from candidates seeking admission into Private Unaided Minority and Non-Minority Professional Institutions.(c)"Association of Colleges" means the Association of Private Un-Aided Professional Colleges formed for the purpose of conducting Engineering Common Entrance Test referred to in clause (J) and recognized by the Andhra Pradesh State Council of Higher Education consisting of Management representatives.(d)"Chairman" means the Vice-Chancellor of any University in the state nominated by the Competent Authority for each academic year for conducting and discharging functions, as specified, relating to Engineering Common Entrance Test for Diploma and Degree Holders for lateral entry into Under Graduate Engineering/Pharmacy Courses.(e)"Committee of ECET" means the committee empowered to discharge functions as specified in these rules relating to the conduct of Common Entrance Test for Admissions into Engineering and Pharmacy courses.(f)"Committee of ECET-AC" means the Committee empowered by the Association of private Un-Aided professional Colleges to conduct ECET-AC for Admission of Diploma and Degree Holders into 2nd year of Engineering and Pharmacy Courses and to prepare the merit lists of the candidates as per the marks obtained in the above test for Admission into Engineering and Pharmacy Courses, subject to the supervision of the AFRC.(g)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of High Education.(h)"Convener" means the authority/ officer appointed by the Competent Authority in consultation with Chairman for conducting the Engineering Common Entrance Test for Diploma and Degree Holders and for performing such other functions relating to the said Test as entrusted to him by the Competent Authority.(i)"Engineering Common Entrance Test for Diploma and B.Sc. Degree Holders" (hereinafter called ECET) means the examination conducted for assigning ranks on merit to the candidates which shall be the basis for Admission into B.E., B.Tech.and B.Pharm Courses in All India Council for Technical Education/Pharmacy Council of India approved institutions for Diploma and Degree Holders.(j)"Engineering Common Entrance test for Diploma and B.Sc. Degree Holders Conducted by Association of Colleges" (hereinafter called as ECET-AC), means examination conducted by Association of Private Un-Aided Colleges for assigning rank to merit candidates which shall be the basis for admission of candidates to the said colleges in the State for filling up seats approved for Diploma and Degree Holders by the All India Council for Technical Education/Pharmacy Council of India in their 2nd year B.E/B.Tech/ B.Pharmacy courses:(k)Government "Means the State Government of Andhra Pradesh".(l)"Qualified Candidate" means the candidate who has appeared for the ECET /ECET-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid down under Rule 3.(m)"Qualifying Examination" means the examination of the minimum qualification prescribed, appearance or passing of which entitles one to seek entry into the relevant courses as laid down under rule 3.(n)"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).(o)"University" means the University concerned in which the particular courses are offered.
