Section 2 in Andhra Pradesh (Regulation of Admissions in Bachelor of Physical Education (B.PEd) and Under Graduate Diploma in Physical Education (U.G.D.PEd) Courses through common entrance test Rules, 2007
2. Definitions.
(1)In these rules, unless the context to otherwise requires,(a)"Act" means the Andhra Pradesh Educational Institutions(Regulation of Admission and Prohibition of Capitation fee) Act, 1983, (Andhra Pradesh Act No. 5 of 1983)(b)"Admissions and Fee Regulatory Authority" (AFRC) means Committee established and constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admissions into unaided minority and non-minority colleges.(c)"common Entrance Test" Means Pecet Entrance Test Conducted By The Concerned University For Assigning Rank On Merit To Candidates/which Will Be The Basis For Admission Of The Candidate Into The First Year Of B.Ped/ U.G.D.Ped Courses In Professional Institutions In The State.(d)"Competent Authority" means "Chairman, Andhra Pradesh State Council of Higher Education.(e)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority institution by the Government.(f)"Convener Pecet Admissions" means the Officer nominated by the Competent Authority for many of the Universities offering Physical Education programmes for selection and allotment of qualified candidates for admission.(g)"Convener Pecet-Ac Admissions" means a person nominated by the Association (s) of unaided Professional colleges for selection and allotment of qualified candidates for admission.(h)"Eligible Candidates Means" the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.(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 Unaided colleges of Physical Education.(k)"Institution" means, unless other wise specifically mentioned, all the Professional Institutions (including those detailed as statewide institutions) imparting B.PEd/U.G.D.PEd courses.(l)"Minority Professional Institution" means the institution imparting Professional education established and administered for and by the concerned minority and recognized by the Government as such.(m)"Qualified candidate" means the candidate who has appeared for the PECET/PECET-AC, as the case may be for admission into B.PEd/ U.G.D.PEd courses and has been assigned ranking in the common merit lists as per the Andhra Pradesh Physical education Conduct of Common entrance test for admission into B.PEd/ U.G.D.PEd courses, Rules 2004.(n)"Qualifying examination" means the examination as prescribed in Rule 2(l)(xiv) of the Andhra Pradesh Physical education Conduct of Common entrance test for admission into B.PEd/ U.G.D.PEd courses, Rules 2004.(o)"Single window system" means a system by which available seats in all the institutions are offered through common centralised counselling or Decentralised online counselling to qualified candidates in order of merit 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 concerned in which the particular courses are offered.(ii)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 Admissions and Prohibition of Capitation Fee Act 1983 (Andhra Pradesh Act 5 of 1983) and of the Andhra Pradesh Physical Education Common entrance Test for entry into B.PEd/U.G.D.PEd course Rules 2004 and amendments).
