Section 2 in Andhra Pradesh Integrated Commom Entrance Test for admission into MBA and MCA professional courses, Rules, 2002
2. Definition.
- (i) In these rules, unless the context otherwise requires;(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983.(b)"Chairman" means the Vice-Chancellor of any University or Principal of the Regional Engineering College, Warangal in the State as nominated by the Chairman of the State Council of Higher Education for each academic year for the purpose of conducting and discharging the functions as specified relating to Integrated Common Entrance Test for making admission into MBA and MCA Post Graduate Professional Courses.(c)"Competative Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(d)"Committee of ICET" means the committee empowered to conduct Integrated Common Entrance Test for MBA and MCA Courses and to prepare the merit list of the candidates in the order of marks obtained in the test for the purpose of making admission into MBA and MCA Courses.(e)"Convener" means a person, not below the rank of a Professor, appointed by the Competent Authority for conducting the Integrated Common Entrance Test and performing such other functions relating to the test as entrusted to him by the Competent Authority in consultation with the Chairman of the Integrated Common Entrance Test Committee.(f)"Institutions" means unless otherwise specifically mentioned, all the colleges including those of University campus/constituent and affiliated colleges including those established and administered by minority communities and the State-wise institutions, if any, imparting MBA and MCA Courses.(g)"Integrated Common Entrance Test" (hereinafter called ICET) means examination conducted for assigning ranking in the order of merit to the candidates for admission into MBA and MCA Courses.(h)"Qualified Candidate" means a candidate who has appeared for the Integrated Common Entrance Test and assigned ranking in the common merit list and has the eligibility as per the criteria laid down under Rule 4(i)"Qualifying Examination" means the passing of Degree Examination as laid down under rule 3.(j)"State Council" means the Andhra Prauesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Act 16 of 1988).(k)"University" means the University concerned or the Regional Engineering College, Warangal.(l)Words and Expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institution (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act 5 of 1983).
