Section 7(19) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012
(19)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor, Architecture Admissions shall be entitled to cause verification of all the documents produced by the candidates.(b)(I)Association of colleges - formation and its functions:(a)There may be a separate Association of colleges (AC) recognized by Andhra Pradesh State Council of Higher Education representing all the Private Architecture colleges.(b)The Secretary of Association of colleges formed shall intimate their formation, rules and bye laws and the names of Office Bearers and Member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association (s) who submit the above particulars and documents before the stipulated date.(c)Irrespective of the number of Associations recognized under clause above they can conduct admissions through only single window of admissions (SW-II). AFRC shall issue notification inviting options from the Managements of all the Private colleges for admitting their students either SW-I or SW-II.(d)The option of choosing between SW-I or SW-II shall be exercised by the Managements of the Private Unaided colleges for the Convener seats only and shall intimate in writing before a stipulated date to the Competent Authority and AFRC. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the seats only through SW-I.(e)A committee for Architecture (AC) Admissions conducting SW-II admissions shall be constituted by the Association of colleges with eminent members and academicians representing Architecture. A member of this committee shall be appointed as Convener of the Committee to discharge various functions as assigned by the Committee.(II)To fill up Convener seats in unaided Minority Institutions who have opted for admissions based on State Architecture Rank through SW-II window
