Section 2 in Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003
2. Definitions.
(1)In these rules, unless the contest 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 Engineering (including Technology), Agriculture (including veterinary), and Medical (all systems of Medicine including Dental) Common Entrance Test. He shall also be the Chairman of the Common Entrance Test Committee.(iii)"Committee of EAMCET" means the committee empowered to conduct EAMCET for Engineering, Architecture, Pharmacy,Agriculture, Medical and Dental Courses and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses.(iv)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(v)"Convenor" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairman for conducting the Engineering (including Technology), Agriculture (including Veterinary), Medical (all systems of Medicine including Dental) Common Entrance Test and performing such other functions relating to the said test as entrusted to him by the Competent Authority.(vi)"Engineering, Agriculture and Medical Common Entrance Test" (herein after called EAMCET) means examination conducted for assigning ranks on merit to the candidates which will be the basis for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses.(vii)"Qualified Candidate" means the candidate who has appeared for the EAMCET 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 passing of 10+2 Examination conducted by the Board of Intermediate Education, Andhra Pradesh or its equivalent 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 Expressions 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).
