Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011

14. Special direction from the Government.

- In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of EAMCET/EAMCET-AC as scheduled the Government may for the reasons to be recorded in writing direct the conduct of a re-examination of the EAMCET/ EAMCET - AC. In such a event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the EAMCET/EAMCET-AC reexamination by appointing / nominating such functionaries or committees as considered necessary, without collecting any fees for such re-examination.