Section 2 in Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004
2. Definitions.
(1)In these rules, unless the context 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/ Architecture), Agriculture (Including Veterinary) And Medical (All Systems Of Medicine Including Dental) Common Entrance Test (Eamcet) Held By The State. 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 Admission into Convenor seats and Management seats in the Colleges, which agree to make admissions based on ranking in EAMCET for 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/Architecture), Agriculture (including Veterinary), Medical (all systems of Medicine including Dental) Common Entrance Test (EAMCET) 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 by Government agency for assigning ranks on merit to the candidates which will be the basis for admission into Engineering (including Technology/Architecture), Pharmacy, Agriculture, Medical and Dental Courses.(vii)"Common Entrance Test of Association of Colleges" herein after called EAMCET-AC means the Examination conducted by Association of all Colleges for assigning merit ranking to Candidates which shall be the basis for admission of candidates to the extent of seats provided for the managements of Colleges in the State offering courses in Engineering (including Technology/Architecture), Pharmacy, Agriculture (including Veterinary), Medical (all systems of Medicine including Dental).(viii)"Committee of Eamcet-AC" means the committee empowered by the Association of Colleges to conduct EAMCET-AC for Engineering (including Technology/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 Admission into Management seats in Engineering (including Technology/Architecture), Pharmacy, Agriculture, Medical and Dental Courses, subject to the supervision of Permanent Committee.(ix)"Association of Colleges" means the Association of Colleges formed for the purpose of conducting Common Entrance Test referred to in (vii) above, and recognized by Andhra Pradesh State Council of Higher Education consisting of Management representatives with one type of colleges offering Medical and allied subjects for which the eligibility criteria is as mentioned in Rule 3(4). (5) and (6) of these rules or the other type of colleges offering Engineering and allied subjects for which the eligibility criteria is as mentioned in rule 3(31 of these rules.(x)"Convenor Seats" means the seats earmarked from out of the sanctioned Intake of seats in each institution to be filled by the Convenor.(xi)"Management Seats" means the seats earmarked from out of the sanctioned Intake of seats to be filled by the Management of the Private Un-Aided Engineering (including Technology), Agriculture (including Veterinary), Medical (all systems of Medicine including Dental) Colleges including the Management seats earmarked for concerned Minority candidates in Minority Colleges offering Engineering (including Technology/Architecture), Pharmacy, Agriculture (including Veterinary), Medical (all systems of Medicine including Dental) Courses.(xii)"Permanent Committee" means the committee constituted in G.O.Ms.No. 91, Higher Education . (EC) Deptt., dated 22nd December, 2003 in compliance with the orders of the Hon'ble Supreme Court to ensure that the EAMCET-AC conducted by the Association of Colleges is fair and transparent.(xiii)"Qualified Candidate" means the candidate who has appeared for the EAMCET/ EAMCET-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under rule 3.(xiv)"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.(xv)"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).(xvi)"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).
