Section 2 in Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006
2. Definitions.
- (i) In these rules, unless the context to otherwise requires.(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act. 1983, (Andhra Pradesh Act, No. 5 of 1983).(b)"Admissions and Fee Regulatory Committee" (AFRC) means 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 Professional Institutions.(c)"Common Entrance Test" EC El' (FDH)/ECET(FDH)-AC means, the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates (Engineering/Pharmacy Diploma holders) into First year/Second year, as the case may be, of concerned Under Graduate courses offered in various Professional Institutions offering Engineering (including Technology) and Pharmacy courses in the State as provided in Rule 3 hereunder.(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 ECET (FDH) "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, ECET (FDH)-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)"Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting and scrutinizing the Admissions of the candidates made in the Unaided Professional Institutions offering Engineering (including Technology) and Pharmacy.(k)"Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions (including those detailed as State wide Institutions) imparting Professional courses in Engineering (including Technology) and Pharmacy.(l)"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.(m)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into related Professional Course and has been assigned ranking in the Common Merit List as per Rule 6/14 of Andhra Pradesh Engineering Common entrance Test for Diploma Holders for admission into B.E., B.Tech. and B.Pharm courses Rules, 2004.(n)"Qualifying Examination" means the examination of the minimum qualification: passing of which entitles one to seek admission into the relevant professional Course as prescribed in the Rule 3 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B. Pharm courses Rules, 2004.(o)"Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized Counselling or Decentralized Online Counselling to qualified candidates in order of merit in the Common Entrance Test.(p)"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).(q)"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 Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B. Pharm courses Rules, 2004.
