Section 2 in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006
2. Definitions.
- (i) In these rules, unless the context to otherwise requires:(a)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).(b)"Admissions and Fee Regulatory Committee" means the Committee established and constituted by the Government for regulating the admissions and fixing the fees to be charged from candidates seeking admissions into the Un-Aided Minority and Non-Minority Colleges of Education herein after called AFRC.(c)"Common Entrance Test" means Ed.CET/Ed.CET-AC, the examination conducted for assigning ranks or merit in order, to the candidates who appear for the said test, which will be that basis for admission of the candidates into the B.Ed. Course in the Colleges of Education in the State.(d)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education, Hyderabad.(e)"Concerned Minority Institutions" means the Linguistic or Religious Minority Institution to which such a status is accorded the Government.(f)"Convener of Ed.CET Admission" means the Authority/Officer nominated by the Competent Authority not below the rank of a Professor in the Department of Education of any State University for the conduct of Ed.CET and to make allotment of candidates for admission into B.Ed. Courses in all the Colleges of Education.(g)"Convener of Ed.CET-AC Admissions" means a person nominated by the Association(s) of Un-Aided B.Ed., Colleges for selection and allotment of qualified candidates for admission.(h)"Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria prescribed in these Rules.(i)"Government" means the State Government of Andhra Pradesh.(j)"Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting and scrutinizing the admissions of the candidates made in the Un-Aided Colleges of Education offering the B.Ed. Course.(k)"Institutions" means, unless otherwise specifically mentioned, all the Colleges of Education imparting B.Ed. Course (including those detailed as State wide Institutions).(l)"Minority Colleges of Education" means the institutions imparting the B.Ed. Course, established and administered by the concerned. Minority Organization and recognized by the Government as such.(m)"Qualified candidate" means the candidate who has appeared for the Common Entrance Test EdCET/EdCET-AC, as the case may be, for admission into the related B.Ed. Course and has been assigned ranking in the Common Merit List as per Rule 5 of the Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed., Course Rules, 2004 as subsequently amended.(n)"Qualifying Examination" means the examination which entitles a candidate to seek admission into B.Ed. Course as prescribed in the Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed., Course Rules, 2004.(o)"Single Window System" means a system by which available seats in all the Institutions are offered through a Common Centralized. Counseling or Decentralized online Counseling procedure to the qualified candidates in the order of merit obtained in the Common Entrance Test.(p)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).(q)"University" means the University as defined in the University Grants Commission Act, 1956.(r)Words and expressions used but not defined in these Rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1993. (Andhra Pradesh Act 5 of 1983) and in the Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed. Course Rules, 2004.
