Section 2(1) in Andhra Pradesh Regulation of Admissions into Post Graduate Engineering Including Technology/Pharmacy/ Architecture and Planning Courses (through Graduate Aptitude Test in Engineering and Common Entrance Test) Rules, 2007
(1)In these rules, unless the context to other wise requires(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983, (Andhra Pradesh Act No. 5 of 1983)(b)"Admissions and Fee Regulatory Committee" (AFRC) means the Committee established and constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admission into -Unaided Minority and Non-Minority and Non-Minority Professional institutions.(c)"Common Entrance Test" means PGECET 9 PGECET-AC, the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Post-Graduate Courses in various Professional Institutions in the State.(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.(e)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution by the Government.(f)"Convenor of PGECET Admissions" means the Commissioner / Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission.(g)"Convenor, PGECET.AC Admissions" means a person nominated by the Associations of Unaided Professional Colleges for selection and allotment of qualified candidates for admission.(h)"Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.(i)"Government" means State Government of Andhra Pradesh.(j)"Graduate Aptitude Test in Engineering", hereinafter called GATE, mean the all - India examination administered and conducted by the GATI Committee on behalf of the National Coordination Board-GATE, Ministry of Human Resources Development, Government of India.(k)"Inspecting Authority" means the Authority/ Officer appointed by the AFRC for inspecting and scrutinising the Admissions of the candidates made in the Unaided Professional Institutions offering Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses.(l)"Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions (including these detailed as state wide Institutions imparting Post Graduate Professional Courses in Engineering including Technology' / Pharmacy / Architecture and Planning.(m)"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.(n)"Non-Resident Indian" (NRI) means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualify in examination or its equivalent.(o)"Qualified Candidate" means the candidate who has appeared for the PGECET/PGECET-AC as the case may be for admission into the professional Courses viz., Post Graduate Engineering, including Technology /Pharmacy/Architecture and Planning Courses and has been assigned ranking in the Common Merit List' as per Rule 5 or Rule 11(c) (vii) of the Andhra Pradesh Post Graduate Engineering including technology'/ Pharmacy/Architecture and Planning courses Common Entrance Test Rules, 2007.(p)"Qualifying Examination" means the examination of the minimum qualification, passing of which entities one to seek admission into the relevant Professional Course as prescribed in Rule 3 of the Andhra Pradesh Post Graduate Engineering including Technology/ Pharmacy/Architecture and Planning . Course Common Entrance Test Rules, 2007.(q)"Single Window System" means a system by which available seats 1 in all the institutions are offered through Common Centralised counselling or Decentralised Online counselling to qualified candidates in order of merit in the Common Entrance Test.(r)"Sponsored Candidate" means a candidate working in and sponsored (with full pay and allowances for 24 months) by industry / government organisations/private and public enterprises/Engineering colleges recognized by AICTE and possessing two years of professional experience as on the date of receipt of application and also:(a)B. E. / B .Tech./B. Pharmacy / B.Arch/B.Planning degree from a recognized University with 60% aggregate marks in all four years (no need of having GATE score or PGECET/PGECET-AC rank); or(b)AMIE and other Associate membership with a valid GATE score/PGECET or PGECET-AC rank(s)"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).(t)"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 Post Graduate Engineering including Technology/ Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007.
