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State of Andhra Pradesh - Act

Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

ANDHRA PRADESH
India

Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

Rule ANDHRA-PRADESH-REGULATION-OF-ADMISSIONS-INTO-UNDER-GRADUATE-PROFESSIONAL-COURSES-IN-ARCHITECTURE-B-ARCH-AND-OTHER-RELATED-COURSES-RULES-2012 of 2012

Published on 25 September 2012
Commenced on 25 September 2012
[This is the version of this document from 25 September 2012.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012Published vide Notification No. G.O. Ms. No. 73, Higher Education(EC.1) Department, dated 25.09.2012Last Updated 9th August, 2019Notification No. G.O. Ms. No. 73. - In exercise of the powers conferred by sub section (1) of section 3 and section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No.5 of 1983) and in supersession of the Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5-year B.Arch and 4-year B.Plng and other related courses Rules, 2004 issued in G.O.Ms.No.34 Higher Education (EC.2) Department dated 07.04.2004 and the Andhra Pradesh Regulation of admissions into Under Graduate Professional courses in Planning and Architecture (B.Arch, B.Planning and other related courses) Rules, 2006 issued in G.O. Ms. No. 60 Higher Education (EC.2) Department dated 26.05.2006 and as amended from time to time, the Governor of Andhra Pradesh hereby makes the following Rules for Admission into Professional Institutions imparting Under Graduate Professional courses in Architecture (B.Arch and other related courses) in the State.

1. Short Title, applicability and commencement.

- (i) These rules may be called the Andhra Pradesh Regulation of Admissions Into under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

(ii).

(iii)They shall apply to all University, Unaided Non-Minority/Minority Under Graduate Professional Institutions imparting Under Graduate Professional Courses in B.Arch and other related courses in the State.

(iv)They shall come into force from the academic year 2012-2013.

2. Definitions.

- (i) In these rules, unless the context 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" (AFRC) means Committee established and constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admission into Unaided Minority and Non-Minority Professional institutions.

(c)"Admission Committee" means the Committee empowered to discharge functions as specified in these rules relating to admissions.

(d)"Association of colleges (AC)" means Association of colleges formed with representatives of Managements of Private Unaided Minority Institutions offering Architecture courses for the purpose of conducting admissions into B.Arch course.

(e)"Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education

(f)"Concerned Minority" means the linguistic or Religious Minority status accorded to the Minority Institution by the Government.

(g)"Convener of Architecture Admissions" means the Commissioner / Director of Technical Education or Senior Professor from Jawaharlal Nehru Architecture & Fine Arts University or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission into Architecture Institutions covered under Single Window (SW-I).

(h)"Convener of Architecture (AC) Admissions" means a person nominated by the Association(s) of Unaided Professional Colleges for selection and allotment of qualified candidates for admission into Architecture Institutions covered under Single Window (SW-II).

(i)"Eligible Candidate" means the candidate who is eligible for admission as per the eligibility criteria laid down in these rules.

(j)"Government" means State Government of Andhra Pradesh.

(k)"Inspecting Authority" means the Authority/Officer appointed by the Admission and Fee Regulatory Committee for inspecting and scrutinising the Admissions of the candidates made in the Un-aided Professional Institutions offering Under Graduate Professional courses in Architecture and other related courses.

(l)"Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions imparting Under Graduate Professional courses in Architecture and other related courses.

(m)"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.

(n)"NATA" means National Aptitude Test in Architecture (NATA) administered by Council of Architecture, New Delhi.

(o)"Non-Resident Indian" (Non Resident Indian)/"NRI Sponsored candidate" means a candidate born to a parent of Indian origin residing outside the country or 'ward' of a person of Indian origin residing outside the country, and who has passed the qualifying examination or its equivalent.

(p)"Qualifying Examination" means the examination of the minimum qualification passing of which securing at least not less than 50% aggregate marks with Mathematics as subject (45% in case of reserved categories) entitles one to seek admission into the 5-year B.Arch course.

(q)"Qualified Candidate" means the candidate who passed the qualifying examination and who obtained NATA score for admission into B.Arch course and has been assigned State Architecture Rank (SAR) in the Common merit list.

(r)"State Architecture Rank" means State Architecture Rank as determined by the Convener, Architecture Admissions taking into account both National Aptitude Test in Architecture score and marks secured in the qualifying examination as prescribed in these rules.

(s)"Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized Counselling or Decentralized Online Counselling to qualified candidates in order of merit in the National Aptitude Test in Architecture.

(t)"Single Window Admission" means Single Window System (SW-I) operated by Convener Architecture Admissions and Single Window System (SW-II) operated by Convener, Architecture (AC) Admissions based on options exercised by the Managements of colleges for the SW-I & SW-II as the case may be for admitting SAR holders.

(u)"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).

(v)"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 Admission and Prohibition of Capitation Fee) Act, 1993. (Andhra Pradesh Act 5 of 1983).

3. Eligibility Criteria for Admission.

- The eligibility criteria for Admission into Under Graduate 5-year B.Arch course shall be as mentioned below;

(i)The candidate should be of Indian Nationality

(ii)The candidate should satisfy 'local'/'non-local' status requirements as laid down in the A.P. Educational Institutions (Regulation of Admission) order, 1974, as subsequently amended.

(iii)The candidate should have passed the qualifying examination either in,-

(a)10+2 or equivalent and secured 50% marks (45% in case of reserved categories) in aggregate with Mathematics as subject. Or

(b)10+3 Diploma (any stream) recognized by State Government and secured 50% aggregate marks (45% in case of reserved categories) in aggregate with Mathematics as subject.

(iv)The candidates should also have secured State Architecture Rank and satisfy other conditions as laid down in these rules.

(v)Provided that Category B seats shall be as specified in Rule 7 (ii) (c) of these rules.

(vi)The vacant seats, if any, in B.Arch course shall be filled only with candidates who secured SAR/score at Online NATA test conducted by Council of Architecture and satisfied other conditions.

(vii)The candidates should satisfy local/non-local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) order, 1974 as subsequently amended for admission into category A seats in Unaided Professional Institutions and for all seats in University colleges.

4. Allotment of Seats.

- (i) University collegesAll the sanctioned intake of seats in Under Graduate Professional Institutions offering Architecture and other related courses in University colleges shall be filled by the Convener, Architecture admissions. Such seats shall be allotted to eligible candidates on the basis of State Architecture Rank by following the provisions of the rules laid down hereunder.

(ii)Unaided Non-Minority and Minority Professional Institutions

(a)The seats allotted in each un-Aided Non Minority and Minority Under Graduate Professional institutions for admission of candidates under these rules shall be classified as;

(a)Category A seats

(b)Category B seats

(b)The Category A seats shall be 70% of sanctioned intake of seats in B.Arch courses in Unaided Non Minority and Minority Professional Institutions, which shall be filled with eligible candidates on the basis of State Architecture Rank following the procedure and reservations laid down in these rules hereunder.

(c)The Category B seats shall be 30% of the total intake of seats in this course in respect of Unaided Non Minority and Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs on merit basis, following the provisions of Rule 7 (ii) (c ).

(d)In case of Minority Professional Institutions, the seats shall be filled up by the eligible candidates of the concerned Minority, as a percentage of total seats and should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.

5. Preparation of the merit list and assigning State Architecture Rank (SAR).

- The Convener of Architecture Admissions shall follow the following in preparing the merit list and assigning State Architecture Rank.

(i)SAR. - Weightage to qualifying examination and National Aptitude Test in Architecture shall be as below for assigning State Architecture Rank.

(i)National Aptitude Test in Architecture for B.Arch - 50%

(ii)Qualifying examination - 50%

(As laid down in Rule 3 of these rules)The Convener, Architecture Admissions shall call for the submission of marks sheet of the qualifying examination from the candidates by way of a notification immediately after publication of the results of the qualifying examination or directly from the concerned Examination Boards and by giving reasonable time frame which in any case shall not be less than (15) days.

(ii)The merit list for admission into 5-year B.Arch Degree course shall be prepared following the above criteria.

(iii)For the preparation of merit list in case of more than one candidate scoring the same marks at National Aptitude Test in Architecture and qualifying examination put together, the tie shall be resolved to decide the relative SAR as follows:

(i)By considering the marks scored at National Aptitude Test in Architecture.

(ii)By considering the percentage aggregate marks in the qualifying examination.

(iii)If the tie still persists then it shall be resolved by taking into consideration the age of candidate, giving the older candidate priority.

(iv)The following rank lists shall be prepared by the Convener:

(a)State wide common merit list

(b)Region wise common merit list

(c)Minority community merit list

(d)Community wise merit list

(e)Merit lists for physically challenged, NCC, Games & Sports, Children of Ex-servicemen and for women both State wide and Region wise

(v)Every candidate who has been assigned rank in the merit list shall be issued rank card by the Convener. The rank card among other things shall include the marks obtained at NATA besides 50% of the aggregate marks secured by the candidate in the qualifying examination and rank assigned in State wide merit, region wise merit, community wise merit etc.

6. Method of Admission.

- The general guidelines for the admission of candidates into Professional Institutions offering B.Arch courses shall be as follows,-

(i)The admissions into all the University colleges offering Under Graduate B.Arch course shall be made through single window system in the order of merit on the basis of State Architecture Rank.

(ii)All the seats in the Unaided Non Minority/ Minority Institutions offering Under Graduate Professional courses in B.Arch shall be filled as follows:

(a)All the Category A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener, Architecture Admissions/Convener, Architecture (AC) Admissions, as the case may be depending upon the option exercised by the institution as per Rule 7 (ii) (a) of these rules.

(b)All the Category B seats shall be filled by the respective Institutions on merit basis following the procedure laid down in Rule 7 (ii) (c ) hereunder.

(c)The admission of the candidates made in various Unaided Non Minority and Minority Professional Institutions shall be subject to scrutiny by the Inspecting Authority appointed for the purpose.

(iii)The Convener, Architecture Admissions/Convener, Architecture (AC) Admissions shall allot candidates to Institutions in terms of Rules laid down herein.

(iv)The admissions shall be made in the order of merit on the basis of the SAR.

(v)The total number of candidates to be admitted in all the Professional Institutions offering B.Arch shall not exceed the limits prescribed by All India Council for Technical Education/Council of Architecture from time to time.

7. Procedure of Admissions.

- (i) Each Unaided Minority Institution who has opted for Social Welfare-II shall indicate in writing to AFRC by a cutoff date specified by it, as to whether the Institution would admit students through the Single Window System to be operated by the Convener, Architecture Admissions(Single Window-I) or Convener, Architecture (AC) Admissions (Single Window-II).(ii)The Procedure for admission of candidates through the single windows operated by Conveners shall be as follows:(a)To fill up 100% seats in case of University colleges and Category A seats (70%) in Unaided Non Minority & Minority Institutions who opted for admissions through single window admissions (SW-I).

(1)The Committee for Admissions shall be constituted by the Competent Authority with the following members to advise the Convenor, Architecture Admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.

(A)Chairman of Andhra Pradesh State Council of Higher Education. ....(Chairman)

(B)Secretary of Andhra Pradesh State Council of Higher Education.

(C)Convener, Architecture Admissions ....(Member Convener).

(D)Professor in-charge of Computer / online systems in admission camp.

(E)Two representatives of the Universities as nominated by the State Council.

(F)Three representatives of the Private Unaided Technical Institutions offering B.Arch course as nominated by the State Council.

(G)Commissioner /Director of Technical Education or his nominee.

(H)One special invitee nominated by the State Council.

(2)The Convener, Architecture Admissions shall call for the submission of marks sheet of the qualifying examination from the candidates by way of a notification immediately after publication of results of the qualifying examination and by giving a reasonable time frame for submission of the same which in any case shall not be less than 15 days in special cases the Convener shall also have the option of obtaining the marks of qualifying examination of the candidates who possess NATA score from concerned examination Boards.

(3)The merit lists for admission into 5-year B.Arch Degree course shall be prepared by the Convener as per the procedure laid down in these rules.

(4)

(a)Merit list of eligible candidates for admission shall be prepared on the basis of their SAR.

(b)For the preparation of merit lists in case of more than one student scoring the same score at NATA and qualifying examination put together the tie shall be resolved to decide the relative rank as follows:

(i)By considering the NATA score and tie still continue to persist then it shall be resolved by taking into consideration the percentage of aggregate marks in the qualifying examination and if it still persists it shall be resolved by taking the age of the candidate, giving the older candidate priority.

(5)The Convener shall prepare:

(a)State wide common merit list

(b)Region wise merit list

(c)Minority community merit list

(d)Community merit list

(e)Merit list for special categories of reservation (PHC/NCC/Games & sports/CAP & women both state wide and region wise)

(6)The Convener, Architecture Admissions shall prepare and notify the schedule of admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Admission Committee shall be final in issuing notification, the schedule and procedure of counseling.

(7)The Convener, Architecture Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling or Web based counselling at various centres for the convenience of the Candidates and shall prepare the seat matrix of Unaided Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(8)No Management of Unaided Non-Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in these rules.

(9)Candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made in the order of merit of SAR by following the Rules of Reservation issued by the Government from time to time and G.O.Ms.No.550, Higher Education Department dated: 30.7.2001 and such allotment is only provisional.

(10)The selection of candidates and allotment of Courses / Institutions in respect of Unaided Non-Minority Professional Institutions shall be solely on the basis of merit as adjudged by SAR subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course / Institution unless he / she also satisfies the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.

(11)Subject to the provisions of the clause (10) once a candidate secures admission to a particular College / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions.

(12)The candidates admitted into Unaided Non-Minority Professional Institutions offering courses in B.Arch shall pay at the time of admission the fees payable per student per annum, as prescribed by the AFRC/Government.

(13)Sliding shall be permissible between the single windows operated by the Convener, Architecture Admissions and Convener, Architecture (AC) Admissions in case of Unaided Minority Institutions for admission of candidates on the basis of SAR.

(14)The Convener, Architecture Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counseling till the last SAR.

(15)The institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly on merit basis following the rules of reservation as provided in these rules. Such seats in case of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(16)The Institution shall obtain ratification from the Competent Authority for all the admissions conducted by it.

(17)The Convener, Architecture Admissions shall prepare the final list of candidates, admitted Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(18)The Competent Authority in consultation with the Admission Committee shall fix the cut off dates for each stage of admissions.

(19)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor, Architecture Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(b)

(I)Association of colleges - formation and its functions:

(a)There may be a separate Association of colleges (AC) recognized by Andhra Pradesh State Council of Higher Education representing all the Private Architecture colleges.

(b)The Secretary of Association of colleges formed shall intimate their formation, rules and bye laws and the names of Office Bearers and Member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association (s) who submit the above particulars and documents before the stipulated date.

(c)Irrespective of the number of Associations recognized under clause above they can conduct admissions through only single window of admissions (SW-II). AFRC shall issue notification inviting options from the Managements of all the Private colleges for admitting their students either SW-I or SW-II.

(d)The option of choosing between SW-I or SW-II shall be exercised by the Managements of the Private Unaided colleges for the Convener seats only and shall intimate in writing before a stipulated date to the Competent Authority and AFRC. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the seats only through SW-I.

(e)A committee for Architecture (AC) Admissions conducting SW-II admissions shall be constituted by the Association of colleges with eminent members and academicians representing Architecture. A member of this committee shall be appointed as Convener of the Committee to discharge various functions as assigned by the Committee.

(II)To fill up Convener seats in unaided Minority Institutions who have opted for admissions based on State Architecture Rank through SW-II window

(1)The Convener, Architecture (AC) Admissions shall collect lists of SAR qualified candidates prepared by the Convener, Architecture Admissions.

(2)The Convener, Architecture (AC) Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for Architecture (AC) Admissions shall be final in issuing notification, schedule and procedure of counselling.

(3)The Convener, Architecture (AC) Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(4)No management of un aided Minority Professional Institutions shall issue notification and call for applications for admission separately or individually except as provided in these rules.

(5)Concerned minority shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rules of reservation as laid down in these rules firstly in the order of SAR merit, secondly in the order of NATA score and thirdly in the order of merit assigned in the qualifying examination.

(6)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned minority, in the order of SAR merit.

(7)The selection of minority candidates and allotment of Courses/ Institutions in Professional Institutions, shall be solely on the basis of State Architecture Rank merit and following the sequential order as provided under clause (5) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining SAR does not entitle a candidate to be considered for admission automatically into any Course / Institution unless he / she also satisfies the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.

(8)Once a candidate secures admission to a particular College / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions.

(9)The candidates admitted into Unaided Minority Professional Institutions offering B.Arch shall pay at the time of admission the fees payable per student per annum as prescribed by the Admission and Fee Regulatory Committee.

(10)Sliding shall be permissible between the single windows operated by the Convener, Architecture Admissions and Convener, Architecture (AC) Admissions in case of Unaided Minority Institutions that have opted for SW-I and SW-II respectively for admission of candidates.

(11)The Convener, Architecture (AC) Admissions shall handover the vacant seats, if any to the Institutions concerned only after conducting single window counselling as provided for under clause (5) above.

(12)The vacant seats handed over by the Convener shall be notified and filled by the institutions on merit basis following the rule of reservation as provided under these rules. Such seats shall be first filled with eligible candidates belonging to the concerned minority and then with eligible candidates belonging to other than the concerned minority.

(13)The private unaided minority institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(14)The Convener, Architecture (AC) Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to concerned Universities, Institutions and AFRC.

(15)The Competent Authority in consultation with the Committee of Architecture (AC) Admissions shall fix the cut off dates for each stage of admissions.

(16)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor, Architecture (AC) Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(c)To fill up category - B seats (30%) into Unaided Minority /Non Minority Institutions:

(1)The Institutions shall notify all the details of seats available under this category and conduct the admissions in a fair transparent and non-exploitative manner.

(2)The NRI Seats (not exceeding 5% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or cumulative Grade Point average (CGPA) equivalent to 5 on scale of 10.

(3)The left over seats shall be filled on merit basis by the Management of the Architecture Colleges with candidates from other states and Union Territories of India who have passed the qualifying examination and secured score in NATA Test.

(4)The vacant seats still exists, may be filled on merit basis only with eligible candidates who secured SAR/All India Common Entrance Test.

(5)The Institution shall obtain ratification from the competent Authority for all the admissions conducted under Category B seats by the Institution.

(6)After scrutiny the competent Authority shall send the ratified list of candidates from outside the State, NRIs and others admitted by the College to the University concerned and also to the respective Institutions.

8. Rules of Reservation for admission.

- All the seats in the University Colleges and category A seats in un-aided Non-Minority and Minority colleges offering Under Graduate B.Arch course shall be reserved, to the following categories in Admissions.(i)Region-wise reservation of seats. - Admission to 85% of the seats in each course shall be reserved for the local candidates and the remaining 15% of the seats shall be un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.Explanation. - For Purpose of These Rules,-(a)Local Areas means:

(1)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admission to the Osmania University, the Kakatiya University and the Telangana University and to any other educational institutions (other than a state-wide university or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.

(2)The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to the Andhra University, the Acharya Nagarjuna University and Adikavi Nannaya University and to any other educational institutions (other than a state-wide university or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.

(3)The part of the State Comprising the districts of Anantapur, Kurnool, Chittoor, Kadapa and Nellore shall be regarded as the Local Area for the purpose of admission to the Sri Venkateswara University, the Sri Krishnadevara University and the Yogi Vemana University and to any other educational institutions (other than a state-wide university or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.

(b)The Local Candidate means:

(1)A candidate for admission shall be regarded as a local candidate in relation to a local area-

(A)If he/she has studied in educational Institution or educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared in the relevant qualifying examination, or

(B)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, he/she has not studied in any educational Institutions, if he/she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination in which he/she appeared or, as the case may be, first appeared.

(2)A candidate for admission to the Course who is not regarded as local candidate under clause (A) in relation to any local area shall-

(A)If he has studied in educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination be regarded as a local candidate in relation to-

(i)Such local area where he/she has studied for the maximum period out of said period of seven years, or

(ii)Where the period of his/her study in two or more local areas are equal, such local area, where he/she has studied last in such equal period, or

(B)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, he/she has not studied in the educational Institutions in any local area, but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to,-

(i)Such local area where he/she has resided for the maximum period out of the said period of seven years, or

(ii)Where the periods of his/her residence in two or more local areas are equal, such local area where he/she has resided last in such equal periods.

(3)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(A)All the candidates eligible to be declared as local candidates.

(B)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parents have resided in the State for a total period of ten years excluding period of employment outside the State.

(C)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(D)Candidates who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognized by the Government or University OR other competent authority and similar quasi Government Institutions within the State. 12

(E)If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled if it had not been reserved.

Note. - For Details, See The Andhra Pradesh Educational Institutions (Regulations Of Admission) Order, 1974 as subsequently amended.

(ii)All seats in University colleges and category A seats in Unaided Non Minority institutions offering B.Arch shall be reserved in favour of SC/ST/BC categories as follows:

(a)15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Castes.

(b)6% of seats in each course in each Institution shall be reserved for the candidates belonging to the scheduled Tribes. The seats reserved for scheduled Tribes shall be made available to scheduled Castes and Vice-versa, if qualified candidates are not available in the category. If qualified candidate belonging to Scheduled Castes and Scheduled Tribes communities are not available the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of General pool.

(c)29% of seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four groups of Backward classes as shown below:

GROUP 'A' - 7%GROUP 'B' - 10%GROUP 'C - 1%GROUP 'D' - 7%GROUP 'E' - 4%If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward classes are not available to fill up the 29% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of General pool.No candidate seeking reservation for admission under the above categories be allowed to participate, in the Counseling for admission unless he produces the Integrated Community Certificate prescribed by the Govt., and issued by the Revenue Authorities in the Government (vide G.O. Ms. No: 58, Social Welfare (J), Dept., Dated: 12-5-1997)

(iii)The following reservations in admissions shall be applicable to University colleges and Private Unaided Non Minority Institutions offering B.Arch in respect of Category- A seats in accordance with consensus arrived at between Private Unaided Professional Institutions and the Government:

(1)Reservation for Special Categories:

(a)There shall be horizontal reservation in each category (OC, BC,SC, ST) in each course of an institution, for the following categories, to the extent indicated against them,

(i)Physically Handicapped (PH) - there shall be 3% (three percent) horizontal reservation in each category (OC, BC, SC, ST) for Visually handicapped / hearing impaired / Orthopaedically Handicapped (each 1%) (one percent).

(ii)Children of Armed Forces Personnel (CAP) - 2% (two percent) for the children of armed persons i.e. Ex- Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.

(iii)National Cadet Corps (NCC) - 1% (one percent) for National Cadet corps candidates.

(iv)Sports and Games (SP) - ½ % (half percent) for sports and Games candidates.

If qualified candidates belonging to NCC / SP / CAP categories are not available, the seats shall not be filled.Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convenor of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.

(A)	NCC	-	To the Director of NCC, Andhra Pradesh
(B)	Sports & Games	-	To the Vice-Chairman and Managing Director,Sports Authority of Andhra Pradesh (SAAP)
(C)	Physically handicapped	-	To the Director, Medical & Health Services,A.P.
(D)	CAP	-	To the Director, Sainik Welfare Board, A.P.

(b)The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.

(2)Reservation of seats for women. - There shall be a reservation of 33 ¹/³ % of seats in favour of women candidates in each course and in each category (OC / SC/ST/BC/PH/CAP/Sports).The above reservation shall not be applicable if women candidates selected on merit in each category exceeds 33 ¹/³ %.If sufficient number of women candidates are not available in the respective categories those seats shall be diverted to the men candidates of the same category.

9. Funds for the conduct of the Admissions.

(a)Adequate funds shall be generated to meet the counseling expenditure by levying reasonable charges from the candidates appearing for the counseling as specified by the Admission Committee and shall be credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(b)The Convener, Architecture Admissions shall draw advances from the Andhra Pradesh State Council of Higher Education to meet expenditure for items/services connected with Architecture admissions and submit accounts to the local fund audit and on closure of admissions report thereof be submitted to the Andhra Pradesh State Council of Higher Education, Hyderabad.

10. Fee for Professional Institutions offering B.Arch course.

- (i) "The fee payable per student per annum for each discipline in each institution shall be as prescribed by the Admission and Fee Regulatory Committee.

(ii)The fee prescribed and collected from Non Resident Indian/Non Resident Indian sponsored candidates in excess of the fees prescribed for Non NRI candidates under category B shall be utilized for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker sections shall be as prescribed by the Admission and Fee Regulatory Committee.

(iii)The Government may notify specific Fee Waiver Scheme (s) with the approval of Admission and Fee Regulatory Committee for benefiting the disadvantageous sections of society.

11. Penalty for violation of rules.

- In case of violation of Admission rules laid herein by any private institution thereby resulting in making irregular admissions such institutions shall be liable for penalty or cancellation of affiliation of the university concerned or for referring the matter to apex bodies like Council of Architecture/All India Council of Architecture disqualifying the college from making admissions in future.

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State of Andhra Pradesh - Act