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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(a) in Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5 year B.Arch, and 4 year B.Plng. and other related courses Rules, 2004

(a)Association of Colleges - Formation and its Functions:
(i)[ There may be a separate Association of Colleges recognized by Andhra Pradesh State Council of Higher Education representing the Private Un-Aided Planning and Architecture Colleges as defined in Rule (2)(1)(ii) of these Rules to conduct PACET-AC.] [Substituted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).]
(ii)[ the Secretary (s) of Associations(s) of Colleges formed, as in clause (i) above, shall intimate their formation, rules and bye-laws and the names of office bearers and member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s) who submit the above particulars and documents before the stipulated date.] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]
(iii)[ Irrespective of the number of Associations recognized under clause (ii) above, they can conduct only one PACET-AC for 5-Year B.Arch. and 4-year B.Planning and other related courses, the AFRC shall issue notification, inviting options from the Managements of all the professional Colleges for admitting their students either through PACET or PACET-AC.] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]
(iv)The option of choosing, between PACET or PACET-AC shall be exercised by the Managements of the Private Un-aided Colleges [for the Management seats only] [Substituted 'to fill Management seats' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] and shall be intimated in writing before a stipulated date to the Competent Authority and the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the Management Seats only on the basis of the rank at PACET.