Section 2(1) in Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004
(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.(ii)"Association of Colleges" means the association of colleges formed for the purpose of conducting Education Common Entrance Test Ed.CET - AC and recognized by the Andhra Pradesh State Council of Higher Education.(iii)"Chairman" means the Vice-Chancellor of any University in the State or Commissioner and Director of School Education, nominated by the Chairperson of the State Council for each academic year for conducting and discharging the functions as specified relating to Ed.CET held by the State. He/She shall also be the Chairperson of the CET Committee.(iv)"Committee of Ed.CET" means the committee empowered to conduct Ed.CET and to prepare to merit list of the candidates as per the marks obtained in the Ed.CET for admission into [***] [Omitted 'Convener Seats and the Management Seats in' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] Colleges of Education which agree to make admissions into B.Ed. Course based on ranking in Ed.CET.(v)Committee of Ed.CET - AC means the Committee empowered by the Association of Colleges to conduct Ed.CET-AC for admission into B.Ed. Course and to prepare the merit list of the candidates as per the marks obtained in the above test for admission into [Permanent Committee be substituted with AFRC] [Substituted 'Management seats in' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).] B.Ed. Course, subject to the supervision of Permanent Committee.(vi)"Competent Authority" means the Chairperson of the Andhra Pradesh State Council of Higher Education.(vii)"Convener" means a persons, not below the rank of a professor / Joint Director of School Education, Govt, of Andhra Pradesh appointed by the Competent Authority in consultation with Chairman for conducting the Ed.CET and performing such other functions relating to the said test as entrusted to him by the Competent Authority.(viii)[ "Convener Seats" means the seats earmarked from out of the sanctioned intake of seats in an institution to be filled by the Convener.] [Substituted by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).](ix)"Education Common Entrance Test" (herein after called Ed.CET) means test conducted for assigning rank by merit to the candidates which will be the basis for entry into B.Ed. Course.(x)[ "Education Common Entrance Test of Association of Colleges", (herein after called Ed.CET-AC) means the Examination conducted by Association of Colleges of education for assigning merit ranking to candidates which shall be the basis for admission of candidates to the said Colleges in the State offering B.Ed. Course.] [Substituted by Notification No. G.O.Ms. No. 61, dated 15.7.2006 (w.e.f. 5.7.2004).](xi)[ ] [Omitted 'Management Seats means the seats earmarked from out of the sanctioned intake of seats to be filled by the Managements of the Private Un-aided Colleges of Education offering B.Ed. course.' by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).](xii)[ "Admissions and Fee Regulatory Committee" herein after called AFRC means the committee constituted by the Government for regulation the admissions and fixation of fees to be charged from the candidates seeking admission into Private Unaided Minority and non-Minority Professional Institutions and to ensure that the EdCET-AC conducted by the Association of colleges is fair and transparent.] [Substituted by Notification No. G.O.Ms. 55, dated 7.8.2007 (w.e.f. 5.7.2004).](xiii)"Qualified Candidate" means the candidate who has appeared for the Ed.CET/Ed.CET-AC and has been assigned a rank in the common merit list and has eligibility as per the criteria laid under Rule 3.(xiv)"Qualifying Examination" means the examination of the minimum qualification prescribed for, appearance or passing 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 B.Ed. Course is offered.
