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State of Andhra Pradesh - Act

Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006

ANDHRA PRADESH
India

Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006

Rule ANDHRA-PRADESH-PROFESSIONAL-EDUCATIONAL-INSTITUTIONS-REGULATION-OF-ADMISSIONS-OF-ENGINEERING-PHARMACY-DIPLOMA-HOLDERS-INTO-UNDER-GRADUATE-PROFESSIONAL-COURSES-THROUGH-COMMON-ENTRANCE-TEST-RULES-2006 of 2006

Published on 26 May 2006
Commenced on 26 May 2006
[This is the version of this document from 26 May 2006.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006Published vide Notification No. G.O. Ms. No. 61, Higher Education (E.C.), dated 26.05.2006Last Updated 15th October, 2019No. G.O. Ms. No. 61. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983) and in supersession of the Andhra Pradesh Professional Educational Institutions (Regulation of admissions of Engineering Diploma Holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2003 issued in G.O.Ms.No. 39, Higher Education (EC) Department dated 26-6-2003, the Governor of Andhra Pradesh hereby makes the following Rules for Admission of Diploma holders into Professional Institutions imparting Under Graduate Professional courses in Engineering (including Technology) and Pharmacy in the State.

1. Short title applicability and commencement.

- (i) These rules may be called the Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006.

(ii)They shall apply for selection and allotment of candidates for admissions into.

(a)Second year of Under Graduate Professional courses in Engineering (including Technology) and Pharmacy colleges through lateral entry.

(b)First year of Under Graduate Professional courses in Engineering (including Technology) offered in University Colleges.

(iii)They shall come into force from the academic year 2006-2007.

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.

3. Allotment of Seats.

- (i) University Colleges:The following seats shall be allotted by the Convenor, ECET (FDH) Admissions to eligible candidates on the basis of rank obtained at ECET (FDH) as per the provisions of Rule 6(ii)(a) and Rules of Reservation as laid down in Rule 7 hereunder:

(a)5% of the sanctioned intake of seats in First year Under Graduate Professional Courses in Engineering (including Technology) in University Colleges.

(b)10% over and above the sanctioned intake of seats (supernumerary) in previous academic year for lateral entry into II year B.Pharmacy course in University Colleges.

Provided that these admissions shall be at the discretion of the concerned University.

(ii)Unaided Non-Minority and Minority Professional Institutions:

(a)10% over and above the sanctioned intake of seats (supernumerary) in previous academic year for lateral entry into II year Under Graduate Professional Courses in Engineering (including Technology) and Pharmacy in all Un-aided Non-Minority/Minority Professional Institutions shall be filed with eligible candidates on the basis of Rank obtained at ECET(FDH)/ EXET(FDH)-AC as the case may be, following the procedure laid down in Rule 6(ii) and Rules of Reservation laid down in Rule 7 hereunder:

(b)The seats filled up by eligible minority candidates of the Concerned Minority, as a percentage of total seats, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.

4. Eligibility Criteria for Admission.

- The eligibility criteria for Admission into Under Graduate courses Engineering (including Technology) and Pharmacy shall be as mentioned below:

(i)The Candidate should be an Indian National.

(ii)The candidate should have passed the qualifying examination of Diploma in Engineering (including Technology) and Pharmacy awarded by the State Board of Technical Education & Training of Andhra Pradesh or its equivalent on the date of his/her Counselling for admission into corresponding branch of Engineering as detailed in the Annexure as per sub-rule (iii) of Rule 3 of Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech and B. Pharm Courses Rules, 2004 and the candidates should have also secured a rank at the Common Entrance Test and satisfy other conditions laid down in these Rules.

(iii)The vacant seats if any, may be filled with the candidates securing not less than 60% marks in aggregate in the qualifying examination duly ensuring merit and transparency.

[Provided that for the academic year 2006-2007 the vacant seats if any, may be filled with the candidates securing not less than 50% marks in aggregate in the qualifying examination duly ensuring merit and transparency.] [Added by Notification No. G.O.Ms. 153, dated 31.8.2006 (w.e.f. 26.5.2006).]

(iv)During admissions through Single Window System, the qualified candidates of EXER (FDH) shall not be eligible for admission into the Institutions that have opted for ECET (FDH) -AC on the basis of their Rank in ECET (FDH) and vice-versa. However, such candidates shall be eligible for seeking admissions in the vacant seats to be filled by the Institutions based on their merit as per Rule 6 hereunder.

(v)The candidate should satisfy Local/ Non-Local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order 1974 as subsequently amended for admission in Unaided Professional Institutions and for all seats in University Colleges.

(vi)Candidates who are pursuing a Diploma course under sandwich pattern shall be eligible for entry into the relevant B.E./B.Tech., course into second year/first year of the course, as the case may be, provided they have passed final year examination and completed the practical training, if any required, before closure of Counselling for entry into the relevant Degree Course.

(vii)Candidates who are pursuing a Diploma course in Pharmacy shall be eligible for entry into B.Pharmacy course at second year stage of the course provided they have passed final year examination as on the date of their Counselling for admission, candidates admitted under this category cannot seek permission to complete their training programme, if any, in part or whole during there period of study of B. Pharmacy, However, they can undergo training during vacation period of B. Pharm;,:. study.

5. Method of Admission.

- The general guidelines for the admission of candidates into Professional Institutions offering Engineering (including Technology) and Pharmacy shall be as follows,

(i)The admissions into all the University Colleges offering Under Graduate Professional Courses in Engineering (including Technology) and Pharmacy shall be made through Single Window System in the order of merit on the basis of ranking assigned in ECET (FDH) as per Rule 6 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B. Pharm courses Rules, 2004 by following the Rules of Reservation as prescribed in Rule 7 hereunder.

(ii)All the seats in Unaided Minority/ Non-minority Institutions offering Under Graduate Professional Courses in Engineering (including Technology) and Pharmacy shall be filled as follows:

(a)All the seats shall be filled by the respective Institutions by admitting candidates as allotted by the Converner of ECET(FDH) admissions/Convener of ECET(FDH)-AC admissions, as the case may be depending upon the opinion exercised by the institution as per clause (iv) of sub-rule (a) of Rule 12 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B.Pharm courses Rules, 2004.

(b)The admission of the candidates made in various Un-aided Non-Minority and Minority Professional Institutions shall be subject to scrutiny by the Inspecting Authority appointed for the purpose.

(iii)The Convener of ECET(FDH) admissions/Convener of ECET(FDH)-AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.

(iv)The admissions shall be made in the order of merit on the basis of the ranking assigned in ECET(FDH)/ ECET(FDH)-AC as per Rule 6/14 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B.Pharm courses Rules, 2004.

(v)The total number of candidates to be admitted in all the Under Graduate Professional Courses in Engineering (includingTechnology) and Pharmacy shall not exceed the limits prescribed by the All India Council for Technical Education from time to time.

6. Procedure of Admissions.

- (i) Each Unaided Minority Institution who has opted for ECET(FDH) as per clause (iv) of Sub-rule (a) in Rule 12 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech and B. Pharm courses Rules, 2004 shall indicate in writing to AFRC by a cut-off date specified by it, as to whether the Institution would admit students through the Single Windows System to be operated by the Convener of ECET(FDH) admissions (ECET(FDH) Window) or the Convener of ECET(FDH)-AC admissions (ECRT(FDH)-AC Window).(ii)The procedure for admission of candidates through the Single Windows operated by the convenors of ECET(FDH) and ECET(FDH)-AC shall be as follows:(a)To fill up (A) seats in case of University Colleges and (B) Seats in unaided Non-Minority Institutions who opted for ECET(FDH) and Unaided Minority Institutions who have opted for ECET(FDH) and ECET(FDH)-Window:

(1)The Committee for ECET(FDH) Admissions shall be constituted by the Competent Authority with the following members to advise the Convenor of ECET(FDH) Admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.

(A)Chairman of Andhra Pradesh State Council of Higher Education ..............(Chairman)

(B)Secretary of Andhra Pradesh State Council of Higher Education.

(C)Convenor of ECET(FDH) Admissions (Member Convenor) (D) Secretary, State Board of Technical Education and Training, Andhra Pradesh, Hyderabad.

(E)Professor in-charge of Computer/ online systems in admission camp.

(F)Two representatives of the Universities as nominated by the State Council.

(G Three representatives of the Private Unaided Professional Institutions offering Engineering (including Technology) and Pharmacy courses as nominated by the State Council.

(H)Commissioner/Director of Technical Education or his nominee.

(I)One special invitee nominated by the State Council.

(2)The Convenor of ECET(FDH) Admissions shall collect Rank lists of the quaiified candidates of ECET(FDH) prepared by the Convenor of ECET(FDH) as per Rule 6 of the Andhra Pradesh Engineering Common Entrance Test Tor Diploma Holders for admission into B.E., B.Tech and B.Pharm courses Rules, 2004.

(3)The Convenor of ECET(FDH) Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, atleast 8-10 days before the commencement of counselling. The decision of the Committee for ECET(FDH( Admissions shall be final in issuing notification, the schedule and procedure of counselling.

(4)The Convenor of ECET(FDH) Admissions shall adopt computerised Single Window System of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of University/Unaided Non-Minority/Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the admission Committee.

(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (12) hereunder.

(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at ECET(FDH) by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms.No. 550, Higher Education Dept., dated 30-7-2001 wherever applicable and such allotment is only provisional:Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the concerned Minority.

(7)The selection of candidates and allotment of Courses/Institutions shall be solely on the basis of merit as adjudged by the rank obtained in ECET(FDH) subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.

(8)Subject to the provisions of subclause (10) below, once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering courses in Engineering (inclu ding Technology) ?tnd Pharmacy shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)Sliding shall be permissible between the Single Windows operated by the Convenor of ECET(FDH) and Convenor of ECET(FDH)-AC Admissions in case of Unaided Minority Institutions that have opted for ECET(FDH) and ECET(FDH)-AC Window respectively for admission of candidates, qualified in ECET(FDH).

(11)The Convenor, ECET(FDH) Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of ECET(FDH).

(12)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in case of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(13)Each Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(14)The Convener of ECET(FDH) Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(15)The Competent Authority in consultation with the Committee of ECET(FDH) Admission shall fix the cut off date for each stage of admissions.

(16)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of ECET(FDH) Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(b)To Fill up Seates in Unaided Minority and Non-Minority Institutions who opted for ECET(FDH)-AC.

(1)A Committee for ECET(FDH)-AC Admissions shall be constituted by the Associations of Professional Institutions to advise the Convenor of ECET(FDH)-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.

(2)i he Convenor of ECET(FDH)-AC Admissions shall collect Rank lists of the qualified candidates of ECET(FDH)-AC prepared by the Convenor of ECET{;'DH)-AC as per sub-rule (vii) of Rue 14 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B. Pharm courses Rules, 2004.

(3)The Convenor of ECET(FDH)-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for ECET(FDH)-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.

(4)The Convenor of ECFT(FDH)- AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Non-Minority/Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (11) hereunder.

(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at ECET(FDH)-AC by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms.No. 550. Higher Education dated 30-7-2001 wherever applicable and such allotment is only provisional.Provided that in respect of Unaided Minority Professional Institutions, the seats shall be allotted only to the eligible candidates belonging to the concerned Minority.

(7)The selection of candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit as adjudged by the rank obtained ECET(FDH)-AC subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.

(8)Once a candidate secures admission to a particular College/ Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Engineering (including Technology) and Pharmacy shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)The Convenor, ECET(FDH)-AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of ECET(FDH)-AC.

(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(12)The Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(13)The Convener of ECET (FDH)-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution wise and send the same to concerned Universities, Institutions and AFRC.

(14)The Competent Authority in consultation with the Committee of ECET(FDH) -AC Admission shall fix the cut off dates for each stage of admissions.

(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convemor of ECET(FDH)-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(c)To Fill Up Seates in Unaided Minority Institutions who Have opted for ECET(FDH) and Admissions through ECET(FDH)-AC Window.

(1)The Convenor of ECET(FDH)-AC Admissions shall collect Rank lists of the qualified candidates of ECET(FDH) prepared by the Convenor of ECET(FDH) as per Rule 6 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech and B. Pharm courses Rules, 2004.

(2)The Convenor of ECET(FDH)-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, a. least 8-10 days before the commencement of counselling. The decision of the committee for ECET(FDH)-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.

(3)The Convenor of ECET(FDH) -AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(4)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (11) hereunder.

(5)Candidates belonging to the concerned Minority shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order or merit assigned at ECET(FDH) by following the Rule of Reservation as per Rule 7 hereunder and such allotment is only provisional.

(6)The selection of Minority candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit as adjudged by the rank obtained in ECET(FDH) subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.

(7)Subject to the provisions of sub-clause (9) below, once a candidate secures admission to a particular College/Institution based on his/ her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(8)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Engineering (including Technology) and Pharmacy shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.

(9)Sliding shall be permissible between the Single Windows operated by the Convenor of ECET(FDH) and ECET(FDH)-AC in case of Unaided Minority Institutions that have opted for ECET(FDH) and ECET(FDH) -AC Window respectively for admission of candidates, qualified in ECET(FDH).

(10)The Convenor, ECET(FDH)- AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of ECET(FDH) among concerned Minority candidates.

(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filled with eligible candidates belonging to the Concerned Minority and then with eligible candidates belonging to other than the Concerned Minority.

(12)The Private Unaided Minority Institution shall abtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(13)The Convenor of ECET(FDH)-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(14)The Competent Authority in consultation with the Committee of ECET(FDH)-AC Admission shall fix the cut off dates for each stage of admissions.

(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of ECET(FDH)-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

7. Rules of Reservation for admission.

- Graduate Professional Courses in Engineering (including Technology) and Pharmacy shall be reserved, to the following categories in Admissions:(i)Region-wise reservation of seats: Admission to 85% of the seats in each course shall be reserved for the local candidates and the remaining 15% of the seats shall be unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.Explanation. - For purpose of these rules,(a)Local Areas means:

(1)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admission to the Osmania University, the Kakatiya University and the Telangana University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(2)The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavri, Krishna, Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to the Andhra University, the Acharya Nagaijuna University and Adikavi Nannaya University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(3)The part of the State comprising the districts of Anantapur, Kumool, Chittoor, Cuddapah and Nellore shall be regarded as the Local Area for the purpose of admission to the Sri Venkateswara University, the Sri Krishnadevaraya University and the Yogi Vemana University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(b)"The Local Candidate" means:

(1)A candidate for admission shall be regarded as a local candidate in relation to a local area.

(A)If he/she has studied in Educational Institution or Educational institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared in the relevant qualifying examination, or,

(B)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination he/she has not studied in any Educational Institutions, if he / she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he/ she appeared or as the case may be first appeared.

(2)A candidate for admission to the Course who is not regarded as local candidate under clause (1) above relation to any local area shall,

(A)If he/she ha studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination be regard as a local candidate in relation to,

(I)Such local area where he/she has studied for the maximum period out of said period of seven years, or

(II)Where the period of his/her study in two or more local areas are equal, such local area, where he/she has studied last in such equal period, or

(B)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or as case may be first appeared for the relevant qualifying examination he/she has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to.

(I)Such local area where he/she has resided for the maximum period out of the said period of seven years, or

(II)Where the periods of his/her residence in two or more local areas are equal such local area where he/she has resided last in such equal periods.

(3)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(A)All the candidates eligible to be declared as local candidates.

(B)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent; have resided in the State for a total period of ten years excluding period of employment outside the State.

(C)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(D)candidates who are spouses of those n the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognized by the Government or University OR Other competent authority and similar quasi Government Institutions within the State.

(4)If a local candidates in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate is respect of that local area such seat shall be filled if it has not seen reserved.Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.

(ii)All seats in University Colleges and in Unaided Non-Minority Institutions offering Engineering (including Technology) and Pharmacy shall be reserved in favour of SC/ST/BC categories as follows:

(a)15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Castes.

(b)6% of seats in each course in each Institution shall be reserved for the candidates belonging to the Scheduled Tribes. The seats reserved for Scheduled Tribes shall be made available to Scheduled Castes and vice-versa, if qualified candidates are not available in the category. If qualified candidate belongs to Scheduled Castes and Scheduled Tribes communities are not available the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of General pool.

(c)25% of seats each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four groups of Backward classes as shown below:

Group 'A'	-	7%
Group 'B'	-	10%
Group 'C'	-	1%
Group 'D'	-	7%

If qualified candidates belonging to Backward class of a particular group are not available the leftover seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward classes are not available to fill up the 25% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of General pool.No candidate seeking reservation for admission under the above categories be allowed to participate, in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt., and issued by the Revenue Authorities in the Government (vide G.O.Ms.No. 58, Social Welfare (J). Department, dated 12-5-1997).

(iii)The following reservations in admissions shall be applicable to University Colleges and Private Unaided Non-Minority Institutions offering Engineering (including Technology) and Pharmacy in accordance with the consensus arrived at between Private Unaided Non-Minority Institutions and the Government.

(1)Reservations for Special Categories:

(a)Seats shall also be reserved in each course of an institution, for the following categories, to the extent indicated against them.

(1)Physically Handicapped (PH) -There shall be 3% (three percent) horizontal reservation in each category (OC, BC, SC, ST) for Visually handicapped/hearing impaired/Orthopeadically Handicapped (each 1%) (one percent)

(2)Children of Armed Forces Personnel (CAP) - 2% (two percent) for the children of armed persons i.e., Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.

(3)National Cadet Corps (NCC) - 1% (one percent) for National Cadet Crops candidates.

(4)Sports and Games (SP) - ½% (half percent) for Sports and Games candidates.If qualified candidates belonging to NCC/SP/CAP categories are not available, the left over seats shall be filled up with candidates of General Pool of the same local area.Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convenor of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.

(i) NCC	-	To the Director of NCC, Andhra Pradesh.
(ii) Sports & Games	-	To the Vice - Chairman and Managing Director Sports Authorityof Andhra Pradesh (SAAP)
(iii) Physically handicapped	-	To the Director, Medical & Health Services, A.P
(iv) CAP	-	To the Director, Sainik Welfare Board, A.P.

(b)The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.

(2)Reservation of Seats for women. - There shall be reservation of 33 ⅓% of seats in favour of women candidates in each course and in each category (OC/ SC/ST/BC/PH/CAP/NCC/Sports).The above reservation shall not be applicable if women candidates selected on merit in each category exceeds 33 ⅓%.If sufficient number of women candidates are not available in the respective categories those seats shall be diverted to the men candidates of the same category.

8. Bridge Courses.

- The candidates admitted into II year of Under Graduate programmes in Engineering (including Technology)/Pharmacy under Lateral Entry Scheme shall have to pass the deficient courses, if any, as identified by the respective affiliating University as Bridge Courses. The affiliating University shall conduct the examinations in these Bridge courses along with their III/IV Semester examination and can stipulate conditions for passing these courses.

9. Fee for Professional Institutions offering Engineering (including Technology) and Pharmacy Courses.

- The fee payable per student per annum for each discipline in each institution shall be as prescribed by the AFRC.

10. Transitory Provision.

- The Permanent Committee and Fee Fixation Committee constituted by the Government vide G.O.Ms.No. 90 & 91, Higher Education Department dated 22-12-2003 and existing at the commencement of these Rules shall continue to discharge all the functions assigned to the AFRC under these rales till the Government constitutes the AFRC.

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State of Andhra Pradesh - Act