[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

Andhra Pradesh Engineering Common Entrance test for Diploma Holders, (ECET-FDH) Rules, 2003

ANDHRA PRADESH
India

Andhra Pradesh Engineering Common Entrance test for Diploma Holders, (ECET-FDH) Rules, 2003

Rule ANDHRA-PRADESH-ENGINEERING-COMMON-ENTRANCE-TEST-FOR-DIPLOMA-HOLDERS-ECET-FDH-RULES-2003 of 2003

Published on 15 March 2003
Commenced on 15 March 2003
[This is the version of this document from 15 March 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Engineering Common Entrance test for Diploma Holders, (ECET-FDH) Rules, 2003Published vide Notification No. G.O. Ms. No. 15, Education (E.C.), dated 15th March, 2003Last Updated 4th November, 2019R.S. to Part I (Extraordinary) A.P. Gazette, dated 22-3-2003.No. G.O. Ms. No. 15. - 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 Engineering Educational Institutions (Admissions in to Part time under Graduate Courses in Engineering) Rules, 1989 issued in G.O.Ms.No. 128, Education (Rules) dated the 29th March, 1989 and as amended from time to time, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Common Entrance Test for lateral entry only into Engineering/Pharmacy and Architecture Courses into Second year regular B.E./B.Tech/B.Pharma/B.Arch. Courses in All India Council for Technical Education, Pharmacy Council of India and Council of Architecture approved Institutions through Engineering Common Entrance Test for Diploma Holders, (ECET-FDH).

1. Short tile applicability and Commencement.

(1)These rules shall be called the "Andhra Pradesh Engineering Common Entrance test for Diploma Holders, (ECET-FDH) Rules, 2003".

(2)[ They shall apply to all Engineering, Pharmacy and Architecture Courses for admission into

(a)IInd year of Undergraduate Professional Courses in Engineering Colleges (Including Technology), Pharmacy through lateral entry;

(b)1st year of Undergraduate Professional courses in Engineering (Including Technology) offered in University Colleges:

In All India Council for Technical Education, Pharmacy Council of India and Council of Architecture approved institutions.] [Substituted by Notification No. G.O.Ms. No. 40, dated 1.7.2003 (w.e.f. 15.3.2003).]

(3)They shall come into force with immediate effect.,

(4)Rules of Admission into the above Courses shall be issued separately.

2. Definitions.

(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. (Andhra Pradesh Act No. 5 of 1983);

(ii)"Chairman" means the Vice-Chancellor of any University in the State nominated by the Chairman of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions as specified relating to Under Graduate Engineering, Pharmacy and Architecture Courses through Engineering Common Entrance Test for Diploma Holders. He shall also be the Chairman of the Common Entrance Test Committee.

(iii)"Committee of Engineering Common Entrance Test-For Diploma Holders" means the committee empowered to conduct Engineering Common Entrance Test-For Diploma Holders and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling admission into second year of Under Graduate Engineering, Pharmacy and Architecture Courses.

(iv)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education;

(v)"Convenor" means the authority/ officer appointed by the Competent Authority in consultation with Chairman for conducting the Engineering Common Entrance Test for Diploma holders and for performing such other functions relating to the said test as entrusted to him by the Competent Authority;

(vi)"Engineering Common Entrance test for Diploma Holders" (hereinafter called ECET-FDH) means examination conducted for assigning ranks on merit to the candidates which will be the basis for admission into second year B. E./B.Tech./B.Pharma/B. Arch Courses in All India Council for Technical Education/Pharmacy Council of India/Council of Architecture approved institutions for Diploma Holders;

(vii)"Qualified Candidate" means the candidate who has appeared for the ECET-FDH and has been assigned rank in the common merit list and has the eligibility as per the criteria laid under Rule 3;

(viii)"Qualifying Examination" means the examination of the minimum qualification prescribed, appearance/passing of which entitles one to seek entry into the relevant courses as laid down under Rule 3;

(ix)"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).

(x)"University" means the University concerned in which the particular courses are offered.

(2)Words and Expression used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh, Act 5 of 1983).

3. Eligibility Criteria for appearing the ECET-FDH.

- Candidates satisfying the following requirements shall be eligible to appear for ECET-FDH: -

(1)Candidates should be Indian Nationals.

(2)Candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974as subsequently amended.

(3)Candidates should have obtained a Diploma in Engineering and Technology/Pharmacy/Architecture from the State Board of Technical Education of Andhra Pradesh State or any other Diploma recognised by the Government of Andhra Pradesh as equivalent thereto for admission into the relevant B.E./B.Tech/B. Phannacy/B.Architecture courses into second year Courses corresponding to the Diplomas as given in the Annexure to this order:-

(4)Candidates who are pursuing a Diploma course under sandwich pattern shall be eligible for admission into the relevant B.E./B.Tech./ B.Pharmacy/B.Architecture courses into second year of the Courses provided they have completed the practical training for the sandwich course before close of Counselling for entry into the relevant course.

4. The Engineering Common Entrance test (ECET/FDH).

(1)The ECET/FDH shall be conducted by the Convener, appointed by the competent authority and shall be held on such date and at such centres as may be specified by the State Council in consultation with the ECET-FDH Committee.

(2)

(a)Te Convener of ECET-FDH shall give a notification in the widely circulated daily Newspapers as decided by Committee of ECET-FDH calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3. The advertisement, among other things, shall indicate the application fee payable, entrance test fee payable, the last date for submission of the filled in applications and the date of conduct of the entrance test.

(b)The date of the entrance test as notified above shall not be revised with out the prior permission of the Government.

(3)The syllabus for the Entrance test shall be as specified by the Entrance Test Committee from time to time.

(4)The Medium of ECET-FDH shall be English.

5. Subjects for Common Entrance Test.

- (i) Engineering and Architecture:

(a)The subjects in which the Common Entrance Test shall be conducted and the maximum marks allotted to each of them shall be as detailed below:

(i) Mathematics	-	50 Marks
(ii) Physics	-	25 Marks
(iii) Chemistry	-	25 Marks
(iv) Engineering	-	100 Marks

(b)The candidates seeking admission in any particular course, shall have to appear in Mathematics, Physics, and Chemistry and the relevant Engineering paper.

(c)Mathematics, Physics and Chemistry subjects shall be common for all the Engineering disciplines.

(ii)Pharmacy. - For Pharmacy the Common Entrance Test shall be for 200 marks based on the subject studied in Diploma in Pharmacy.

(a)The qualifying marks in the Entrance Test for general category of candidates shall be 30% of the aggregate marks. However, there shall be no minimum qualifying marks in respect of candidates belonging to the Scheduled Castes and Scheduled Tribes.

(b)No requests for re-totalling of revaluation or personal identification of the answer scripts of the Entrance Test shall, be entertained.

(c)Mere appearance at the Entrance Test does not automatically entitles a candidate to be considered for admission into any course 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.

(d)The Entrance Test fee, shall be prescribed by the Committee of ECET-FDH from time to time.

6. Preparation of the Merit List and assigning ranking.

- The Convener shall follow the following guidelines in preparing the merit list and assigning the ranking:-

(1)The candidates who have secured qualifying marks in the ECET-FDH and the candidates belonging to the Scheduled Caste and Scheduled Tribe communities to whom qualifying marks have not been prescribed, shall be assigned the ranking in the order of merit on the basis of the aggregate marks obtained.

(2)In case of tie in the aggregate marks, marks obtained in Engineering Paper and in case of a further tie again, marks obtained in Mathematics, Physics and Chemistry in that order shall be taken into account to decide relative ranking.

(3)In the case of candidates getting equal marks in each of the above subjects they shall be bracketed for purpose of award or ranking and at the time of admissions, age shall be taken into consideration for relative ranking among the bracketed candidates and the order candidates shall be given priority.

(4)The following rank lists shall be prepared by the Convener: -

(i)State-wide Common Merit List. - The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not, basing on the marks obtained in the ECET-FDH;

(ii)Integrated Merit List for admission into 'Information Technology Courses;

(iii)Region - wise Common Merit List: The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not basing on the marks obtained in the ECET-FDH:

(iv)Minority Community Merit Lists: The merit lists, containing the candidates belonging to the different Minority Communities arranged in the merit ranking assigned in the ECET-FDH, both State-wide and Region-wise.

(v)Community-wise Merit Lists: There shall be separate Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Backward Classes Communities, both as State-wide and Region-wise; and

(vi)Merit list for other categories of reservations: There shall be separate lists for other categories of reservations as per the orders in force for Physically Handicapped, NCC, Games and Sports, Children of Ex-servicemen and for women, both State-wide and Region-wise.

(5)Every candidate who has been assigned rank in the merit list shall be issued Rank Card by the Convener. The Rank Card, among other things, include the marks obtained in the ECET-FDH and the rank assigned in the State-wide merit, region-wise merit,Community-wise merit etc.,

7. Constitution of ECE-FDH Committee.

- The competent authority shall constitute the ECET-FDH committee to deal with the matters connected with the test. The composition of the Committee shall consist of the following;

(1)Chairman, who shall be the Vice-Chancellor of any University nominated by the Competent Authority for each academic year for the purpose of conducting ECET-FDH.

(2)One representative of each of the University to be nominated by the Competent Authority in consultation with the Vice-Chancellor concerned.

(3)The Commissioner and Director of Technical Education, Andhra Pradesh or his nominee not below the rank of Joint Director.

(4)One representative of Andhra Pradesh State Council of Higher Education nominated by the Competent Authority.

(5)Convener of the Entrance Test of the preceding year.

(6)Convener, who should be the rank of a Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the ECET-FDH Committee.

(7)One Principal, of a private Engineering college to be nominated by the Competent Authority for each academic year by turn.

8. Functions of the ECE-FDH Committee.

- The ECET-FDH Committee shall take decisions on the following issues relating to the ECET-FDH,from time to time.

(i)Pattern of Question papers;

(ii)Duration of the test;

(iii)Weightage and marks to be assigned to each paper;

(iv)Syllabus content;

(v)Centres for conducting the test;

(vi)Dates of the Test;

(vii)Cost of the application and fee to be collected from the candidates of ECET-FDH.

(viii)Norms for the payment of remuneration for different items/services undertaken in connection with ECET-FDH work;

(ix)Date of announcement of results;

(x)Such other issues as may be referred by the Chairman of the committee and Competent Authority, from time to time.

9. Functions of the Chairman of the Committee.

- The Chairman of the Committee, -

(i)shall preside over all the meetings of the committee and in his absence he may nominate one of the members of the committee to preside over the meetings.

(ii)shall appoint paper setters, moderators for the ECET-FDH and decide upon the printing press or presses where the confidential material of the ECET-FDH shall be printed.

(iii)may appoint a competent officer to assist the Convener.

10. Functions of the Convener of the Committee.

- The Convener of the ECET-FDH shall subject to such directions as may be issued by the Chairman to discharge his duties in the matters relating to the ECET-FDH. The Convener, is specifically responsible for discharging the following functions:

(i)The printing of application forms of ECET-FDH.

(ii)Issuing the notification inviting application, for the Entrance Test.

(iii)Sale of application forms and issue of Hall - Tickets.

(iv)Appointment of Coordinators/Chief Superintendents/Observers of various Test Centres.

(v)Coding and decoding of Response sheets (Answer Scripts).

(vi)Appointment of Members of confidential team for assisting computer process in valuation of answer scripts.

(vii)Payment of remuneration for various items/services utilised for the purpose of ECET-FDH.

(viii)Maintenance and submission of accounts to the Andhra Pradesh State Council of Higher Education.

(ix)Publication of Results and dispatch of Rank cards to the qualified candidates.

(x)Such other duties as entrusted by the Chairman.

11. Funds for the conduct of the Test.

- (i) The amounts collected from the candidates towards cost of the application and the examination fee shall be directly credited into the , account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(ii)The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education, to meet the expenditure for items/services connected with the ECET-FDH and submit for audit to the Local Fund Audit and report thereof be submitted to the Andhra Pradesh State Council of Higher Education.

12. Removal of Difficulty.

- If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of the Chairman shall be final.

13. Special Direction from the Government.

- In the event of any malpractice or leakage of question paper/in any other circumstances leading to the stopping of ECET-FDH as scheduled the Government may for the reasons to be recorded in writing direct the conduct of a re-examination of the ECET-FDH. In such an event, the Andhre Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the re-examination conducted by appointing/nominating such functionaries or committees as considered necessary.[Annexure [Substituted by Notification No. G.O.Ms. No. 40, dated 1.7.2003 (w.e.f. 15.3.2003).]]

Sl.No.	Name of the Degree Course offered inEngineering Colleges	Corresponding Diploma Course eligible foradmission
1.	Civil Engineering (CE)	1. Diploma in Civil Engineering
2.	Civil Environment Engineering (CEE)
3.	Mechanical Engineering (ME)	1. Diploma in Mechanical Engineering
4.	Production Engineering (PE)	2. Diploma in Automobile Engineering
5.	Industrial Production Engineering (IPE)	3. Diploma in Mechanical Engineering.(Sandwich)
6.	Mechanical Production Industrial Engineering(MPIE)	4. Diploma in Packing Technology
7.	Mechanical & Marine Engineering (MME)	5. Diploma in Printing Technology
8.	Aircraft Maintenance Engineering
9.	Mechatronics	1. Diploma inMechanical Engineering2. Diploma in ECE & Spl. Diploma inIndustrial Electronics & Instrumentation Engineering on thebasis of integrated merit ranking.
10.	Instrumentation Engineering (IE)	1. Diploma inMechanical Engineering2. Diploma inElectrical & Electronics Engineering3. Special Diplomain Industrial Electronics & Instrumentation Engineering.4. Diploma in Electronics and InstrumentationEngineering on the basis of integrated merit ranking.
11.	Electrical & Electronics Engineering (EEE)	1. Diploma in Electrical & ElectronicsEngineering.
12.	Electronics & Communication Engineering(ECE)	1. Diploma inElectronics & Communication Engineering.2. Diploma inElectronics & Instrumentation Engineering.3. Special Diplomain Electronics in Communication Engineering4. Special Diplomain Electronics in Industrial Electronics and InstrumentationEngineering.5. Special Diplomain T.V. & Sound Technology6. Special Diploma in Bio-Medical Engineeringand Diploma in Bio-Medical Engineering
13.14.	Electronics &Control Systems Engineering.Electronics & Telamatics
15.	Information Technology	All branches of Diploma in Engineering thebasis of integrated merit ranking.
16.	Electronics & Instrumentation Engineering(EIE)	1. Diploma In Electronics & InstrumentationEngineering
17.	Applied Electronics & Instrumentation	2. Special Diploma in ElectronicsSpecialisation in Industrial Electronics & InstrumentationEngineering.
18.	Instrumentation & Control Engg.	3. Diploma in Applied Electronics andInstrumentation.
19.	Computer Science & Engineering (CSE)	1. Diploma in Computer Engineering
20.	Computer Science & Systems Engg.	2. Special Diploma in ElectronicsSpecialisation in Instrumentation Engineering.
21.	Computer Science & Information Technology.
22.	Chemical Engineering	1. Diploma inChemical Engineering (SW)2. Diploma inChemical Engineering (SW) (Plastics & Polymers)3. Diploma inChemical Engineering (SW) (Petro Chemicals)4. Diploma inChemical Engineering (SW) (Oil Technology)5. Diploma in SugarTechnology (Sandwich)6. Diploma inTextile Technology (Sandwich).7. Diploma inLeather Technology (Sandwich)8. Diploma inChemical Technology (Sandwich)9. Diploma in Ceramic Technology (Sandwich)
23.	Metallurgy (MET)	1. Diploma in Metallurgy
24.	Metallurgy & Material Science (Met &MS)
25.	Mining Engineering (MIN)	1. Diploma in Mining Engineemg.
26.	Architecture	1. Diploma in Architectural Engineering/Diploma in Architectural Assistantship
27.	Textile Engineering (TT)	1. Diploma in Textile Engineering (Sandwich)
28.	Bio-Medical Engineering	1. Diploma inBio-Medical Engineering2. Special Diploma in Bio-Medical Engineering
29.	Pharmacy	1. Diploma in Pharmacy
30.	Bio-Technology	1. Diploma inBio-Technology2. Diploma in Pharmacy in the ratio of 1:1.
31.	Electronics & Computer Engineering	1. Diploma inElectronics & Communication Engineering2. Diploma inComputer Engineering3. Special Diplomain Electronics with Specialisation in Computer Engineering4. Special Diploma in Electronics withspecialisation in Communication Engineering on the basis ofintegrated merit ranking

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Act