Section 2 in Andhra Pradesh Elementary Teacher Training Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Education course through Common Entrance Test) Rules, 2007
2. Definitions.
- (i) In these rules, unless the context to otherwise requires:(a)"Act" means the Andhra Pradesh Education Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983)(b)"Chairman" means Chairman of the DIETCET and admission Committee.(c)"Common Entrance Test" (CET) means DIET CET examination conducted for assigning rank or merit in order, to the candidates who appear for the said test, which will be the basis for admission of the candidates into the D.Ed. course in the Government DIETs and un-aided Private Elementary Teacher Education Institutions in the State.(d)"Common Entrance Test Committee" means the Committee empowered to conduct the (CET) and to prepare the list of candidates in the order of marks (merit) obtained in the CET based on which admissions will be made(e)"Competent Authority" means the Commissioner / Director of School Education, Andhra Pradesh, Hyderabad.(f)"Convener CET and Admissions" means the Authority / Officer nominated by the Competent Authority not below the rank of a Joint Director of the Department of School Education for the Conduct of DIET CET and to make allotment of candidates for admission into Diploma in Education course in all the Elementary Teacher Training Institutions/District Institutes of Education and Training in the State including Private un-aided Institutions.(g)"Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria prescribed in these Rules.(h)"Government" means the State Government of Andhra Pradesh.(i)"Institution" means, unless otherwise specifically mentioned, all the Elementary Teacher Education Institutions/District Institutes of Education and Training imparting Diploma in Education course (including those detailed as state wised institutions).(j)"Qualified Candidate" means the candidate who appeared for the Common Entrance Test for admission into the Diploma in Education course and has been assigned ranking in the Common Merit list as per Rule 5 of the Andhra Pradesh Conduct of Common Entrance Test for Admission into D.Ed. Course Rules, 2007.(k)"Qualifying Examination" means the examination of the minimum qualification which entitles a candidate to seek admission into Diploma in Education Course as prescribed in Rule 4 of these Rules. (1) "Single Widow System" means a system by which available seats in all the Institutions (Govt., DIETs) Private Unaided Elementary Teacher Education Institutions) are offered through a Common Centralized counselling or Decentralized online counselling procedure to the qualified candidates in the order of merit obtained in the Common Entrance Test by the Convenor.(ii)Words and expression used but not defined in these Rules shall have the same meaning assigned to them in the Andhra Pradesh Education Institutions (Regulation of admissions and Prohibition of Capitation Fee) Act, 1993.
