Section 2 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012
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).
