Section 8 in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003
8. Admission Process In Minority Colleges.
- Transparency measures to be followed for 85%/70% seats to be filled by the Managements of un-aided/Aided Minority Colleges Physical of Education respectively shall be as follows:(i)A notification is to be issued in the local news paper (at least in two paper) duly mentioning the number of seats available inviting applications from the candidates eligible and qualified in PE-CET-2003. Copies of notification should be submitted to the District Educational Officer and also commissioner & Director of School Education.(ii)The Managements of Minority Colleges of Physical Education shall supply application forms to the candidates in duplicate. The list of certificates to be submitted along with the application should be mentioned clearly in the application form.(iii)The Managements of Minority Colleges of Physical Education shall also make application forms available in the concerned D.E.O. Office.(iv)The candidates have to submit the original applications in the college and duplicate application in the respective DEO Office.(v)Acknowledgement should be issued to the applicants by the management duly verifying whether the candidate has submitted all the certificates required along with the application and if any Certificate is not enclosed the candidate should be advised to submit the application along with the required Certificate, which is not enclosed. In respect of the applications submitted along with all the required Certificates acknowledgement should be given on the spot at the time of submission instead of sending by post.(vi)After the last date for receipt of the applications the D.E.Os. shall prepare the total list of all the applicants and shall forward the applications along with the list to the college under proper acknowledgement.(vii)The merit list should be displayed at the college, D.E.O's office and also on www.aponline.gov, in by the D. E. O. one week before the admission of the candidates.(viii)The admissions should be made as per the admission schedule to be issued by the Commissioner & Director of School Education.(ix)Regarding admission of the candidates to the special categories- i.e. NCC/ Sports and Games/PHS/CAP the certificates have to be got verified & confirmed by the respective authorities as mentioned in this G.O.(x)The minority status of the candidates should be determined as per the provisions of the order issued in G.O.Ms. No. 1, Minorities Welfare (M&R) Dept, dated VI 6-01-2004.(xi)The first list of candidates provisionally selected should be displayed on the notice board and also at the office of the District Educational Officer and also made available on www.aponline.gov.in The candidates should be informed telegraphically well in advance.(xii)In case all the candidates selected are not reported for taking admission on the schedule date the un-filled seats may be filled up through 2nd & 3rd lists strictly respectively as per rules.(xiii)Even if in the 3rd list also if all the seats could not be filled they should be filled through spot admissions on the scheduled date issued by the Commissioner & Director of School Education.(xiv)Management shall not reject the application on flimsy grounds or small rectifiable mistake.(xv)The college shall prepare the merit list taking into account all the applications i.e. supplied by the D.E.O and received in his office. The merit list has to be submitted to the D.E.O. who shall verify and ensure that all the applications send by him are included in the merit list. The following aspects shall be verified by the DEOs before approving the list of provisionally selected candidates for admission.(a)Whether merit order has been followed.(b)Eligibility of candidates as per eligibility criteria laid down(c)Whether rules of reservation, where applicable have been followed.
