Section 5 in Andhra Pradesh Common Entrance Test for entry into Under Graduate Diploma in Physical Education (UGDP.Ed.), Bachelor of Physical Education (B.P.Ed.) Courses Rules, 2003
5. Physical Education Common Entrance Test (PECET).
(1)The PECET shall be conducted by the Convenor, appointed by the competent authority and shall be held on such date and centres as may be specified by State Council in consultation with the PECET Committee.(2)The Convenor of PECET shall give a notification in the widely circulated daily Newspapers as decided by CET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down, in Rule 3.(3)The notification among other things, shall indicate the cost of application, Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of PECET.(4)The Date of the entrance test as notified above shall not be revised with out the prior approval of the Government.(5)The qualifying mark for ranking in the PECET shall be 30% of the aggregate marks provided that there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribe for ranking.(6)There is no provision for re-totaling, re-valuation or Personal identification of Response sheets (Answer Scripts) of the Entrance Test.(7)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for admission into Physical Education Courses unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the Rules for Admission that shall be issued separately.(8)If any ambiguity or doubt arises in the interpretation or implementation of any of rules, the decision of Chairman shall be final.
