Section 6 in Andhra Pradesh Physical Education Conduct of Common Entrance Test for admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education Courses Rules, 2004
6. Physical Education Common Entrance Test (PECET).
(1)The PECET shall be conduct by the Convenor, appointed by the competent authority and shall be held on such date and center(s) as may be specified by State Council in consultation with the PECET Committee.(2)The Convenor of PECET 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, Registration fee and Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of PECET.(4)The Date of the entrance test as notified above shall not be revised without the prior approval of the Government.(5)The qualifying marks in the PECET shall be 30% of the aggregate marks obtained in the actual Test Items i.e. Physical Efficiency Test of400 marks and Skill Test in Games of 100 Marks. (Total of 500 Marks) (excluding incentive marks) provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes.(6)There shall be no re-totalling, revaluation or Personal identification of Response sheets (Answer Scripts) of the Entrance Test.(7)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Physical Education Courses 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.(8)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairperson shall be final.
