Section 6 in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006
6. Procedure of Admissions.
- (i) Each Un-Aided [***] [Omitted 'Minority' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).] Institution which has opted for Ed.CET under the Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed., Course Rules, 2004 shall indicate in writing to the AFRC within the cutoff date specified by it, as to whether the college would admit students through the single window system to be operated by the Convener of Ed.CET admissions (Ed.CET Window) or the Convener of Ed.CET-AC Admissions (Ed.CET-AC Window).(ii)For the purpose of admissions, all the Institutions shall be devided into three groups viz.,(1)Single Window-I: Institutions opting for Single Window System operated by the Convener of Ed. CET admissions from Ed.CET rank holders.(2)Single Window-II: Institutions opting for Single Window System operated by the Convener of Ed.CET-AC admissions from Ed.CET rank holders.(3)Single Window-Ill: Institutions opting for Single Window System operated by the Convener of Ed.CET-AC admissions from Ed.CET rank holders.(iii)The procedure for admission of candidates to the single windows operated by the Convener of Ed.CET and Ed.CET-AC shall be as follows:-(a)Procedure to fill up the seats through S.W. 1:(i)100% seats in case of University Colleges, Government Colleges and Aided Colleges.(ii)Category-A seats (80% in Un-Aided Non-Minority Institutions) which opted for Ed.CET Window.(iii)Category-A seats (80% in Un-Aided Minority Institutions) which did not opt for S.W. II and S.W. III.(1)A Committee for Ed. CET Admission shall be constituted by the Competent Authority with the following members to advise the Convener of Ed.CET admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.(A)Chairman of the Andhra Pradesh State Council of Higher Education (Chairman)(B)Secretary of the Andhra Pradesh State Council of Higher Education.(C)Convener of the Ed.CET Admissions (Member Convener).(D)Professor in-Charge of Computer/ On-Line systems in admission camp.(E)Two representatives of Universities as nominated by the State Council.(F)Three representatives of the Private Un-Aided Colleges of Education as nominated by the State Council.(G)Commissioner/Director of School Education or his nominee.(H)One Special Invitee nominated by the State Council.(2)The Convenor of Ed.CET Admissions shall collect rank lists of the qualified candidates of Ed.CET prepared by the Convenor of Ed.CET, as per the Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed., Course Rules, 2004.(3)The Convenor of the Ed.CET 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 7 days before the commencement of counselling. The decision of the Committee for the Ed.CET Admissions shall be final in issuing notification, the schedule and procedure of Counseling.(4)The Convenor of the Ed.CET Admissions shall adopt computerized Single Window system of Counseling by following centralized or decentralized On-Line Counseling at various centres for the convenience of the candidates and shall prepare the seat matrix of University/ Govt.Aided/Un-Aided Non-Minority Colleges of Education/Un-Aided Minority Colleges which opted for S.W. -1. He shall make all the necessary arrangements for securing manpower, admission venue, drawing scrutiny Officers from other departments, fee collection, networking, facilities for On-line Counseling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No management of the Un-Aided College of Education shall issue notification and call for applications for admission separately or individually.(6)The candidates shall be called for counseling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at the Ed. CET by following the Rules of Reservation as per Rule 7 here under and G.O.Ms. No. 550, Higher Education Department dated 30-7-2001 wherever applicable and such allotment is only provisional:Provided that in respect of Minority Colleges of Education seats shall be allotted only to the eligible candidates belonging to the concerned Minority Community only.(7)The selection of candidates and allotment of methodology/ Institutions shall be done only on the basis of merit as adjudged by the rank obtained in the Ed.CET subject to the condition that the candidate should [satisfy the eligibility criteria prescribed under Rule 4] [Substituted 'have passed, the qualifying examination' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).].However, mere-appearance at the Entrance Test and securing rank in the merit list does not entitle a candidate to be considered for admission automatically into any Methodology/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including the prescribed percentage of marks to be obtained in the qualifying examination.(8)Subject to the provisions of sub-clause (10) below, once a candidate secure admission to a particular College/Institution based on his/ her option, no more claim for admission into other Colleges or to any other kind of seat be entertained during the phase of admissions in which he/she obtained the admission.(9)The candidates admitted into Un-Aided Non-Minority/Minority Colleges of Education shall pay at the time of admission the fees payable as prescribed by the AFRC. However, in respect of SC/ST students to whom the Government reimburses the Tuition Fee, shall be admitted without insisting on spot payment of Tuition Fee.(10)Sliding shall be permissible within the Single Window operated by the Convener Ed.CET Admissions and the Convener of Ed.CET-AC Admissions in case of Un-Aided Non-Minority/Minority Institutions that have opted for Ed.CET and Ed.CET-AC window respectively.(11)During the admission process through single window system, the qualified candidates of Ed.CET shall not be eligible for admission into the colleges which have opted for Ed.CET-AC on the basis of their rank in Ed.CET and vice-versa. [The Convenor, Ed.CET shall conduct the counseling in phases if required till the last rank of Ed.CET. For filling up the left over seats of minority institutions, if any, the Convenor, Ed.CET shall conduct admissions through counseling process on a date and time fixed in advance by giving adequate publicity in the press and finalise the admissions.] [Added by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).](12)Each private Un-Aided Non-Minority/Minority Institutions shall obtained ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convener of the Ed.CET admissions shall prepare the final list of the candidates admitted Methodology-wise and Institution-wise and send the lists to the concerned Universities, Institutions and the AFRC.(14)The Competent Authority in consultation with the Convener of Ed.CET Admissions shall fix the cut-off dates for each stage of admissions.(15)All the candidates called for counseling shall produce the specified Original documents along with duly attested photocopies of the Original documents and the Convener of Ed.CET admissions shall be entitled to cause verification of all the documents produced by the candidates.(b)Procedure to fill up the seats through S.W.II: Category-A seats (80%) in Un-Aided [***] [Omitted 'Minority' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).] Colleges of Education which have opted for Ed.CET and admissions through Ed.CET-AC Window.(1)A Committee for Ed.CET-AC Admission shall be constituted by the Association(s) of Colleges of Education to advise the Convener of the Ed.CET-AC Admissions, in the matters relating to admission and on such other matter necessary for the smooth conduct of admissions. The formation of such a committee shall be informed to the AFRC and the Competent Authority by the Convener of Ed.CET-AC.(2)The Convener of Ed.CET-AC of Admissions shall collect rank lists of the qualified candidates of Ed. CET prepared by the Convener of the Ed.CET, as per the Andhra Pradesh conduct of Education Common Entrance Test for Admission into B.Ed., Course Rules, 2004.(3)The Convener of Ed.CET-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 7 days before the commencement of counseling. The decision of the Committee for Ed.CET-A Admissions shall be final in issuing notification, the schedule and procedure of counseling.(4)The Convener of Ed.CET-AC Admissions shall adopt computerized Single Window system of Counseling either by following centralized or decentralized On-line Counseling at various centres for the convenience of the candidates and shall prepare the seat matrix of Un-Aided Non-Minority Colleges of Education. He shall make all the necessary arrangements for securing manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for On-line Counseling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Un-Aided Colleges of Education shall issue notification and call for applications for admission separately or individually.(6)candidates shall be called for counseling and provisional allotment of Courses/Institutions shall be made in the order of merit based on the rank assigned in Ed.CET by following the Rules of Reservation as per Rule 7 hereunder and such allotment is only provisional [A Government functionary nominated by the Competent Authority shall be present at Centralized Counseling Centre or at each online decentralized counseling centres as the case may be Admissions finalized in the absence of Government functionary shall be void] [Added by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).]:Provided that in respect of Minority Colleges of Education seats shall be allotted only to the eligible candidates belonging to the concerned Minority.(7)The allotment of candidates and allotment of Methodology/ Institutions shall be done only on the basis of merit as adjudged by the rank obtained in Ed.CET subject to the condition that the candidate should [satisfy the eligibility criteria prescribed under Rule 4] [Substituted 'have passed, the qualifying examination' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).]. Further, mere appearance at the Entrance Test and obtaining a rank in the merit list does not entitle a candidate to be considered for admission automatically into any Methodology/Institution unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University / Government including the percentage of marks to be secured in the qualifying examination.(8)Subject to the provisions of sub-clause (10) below, once a candidate secures admission in to a particular College/Institution based on his/her option, no more claim for admission into any other college or to any other kind of seat be entertained during the phase of admissions in which he/she obtained the admission.(9)The candidate admitted into Un-Aided [***] [Omitted 'Minority' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).] Colleges of Education shall pay at the time of admission the fees payable as prescribed by the AFRC.(10)Sliding shall be permissible within the Single Window operated by the Convener, Ed.CET and the convener, Ed.CET-AC Admissions in case of Un-Aided [***] [Omitted 'Minority' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).] Institutions that have opted for Ed.CET and Ed.CET-AC Window respectively.[(10-A) The Convenor, Ed.CET-AC Admissions shall conduct the counseling in phases if required till the last rank of Ed.CET. The Convenor, Ed.CET-AC Admissions shall fill the left over seats of the un-aided Colleges in the presence of a Government nominee by following rule of reservation through counseling process, in case the seats in minority colleges are to be filled up with non-minority candidates.] [Added by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).](11)Each private Un-Aided [***] [Omitted 'Minority' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).] Institution shall obtain ratification from the Competent Authority for admissions in respect of Category-A seats.(12)The Convenor of Ed.CET-AC Admissions shall prepare the final list of candidates, admitted Methodology-wise and Institution-wise and send the same to concerned Universities, Institutions, the AFRC and the APSCHE.(13)The Competent Authority in consultation with the Convener of Ed.AC Admission shall fix the cut off dates for each phase of admissions.(14)All the candidates called for counseling shall produce the specified Original documents along with duly attested photocopies of the Original Documents and the Convener of Ed.CET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(c)Procedure to fill up the seats through S.W.III : category-A seats (80%) in Un-Aided Minority and Non-Minority Institutions who opted for Ed.CET-AC.(1)A Committee for Ed.CET-AC Admission shall be constituted by the Association(s) of Colleges of Education to advise the Convener of the Ed.CET-AC Admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions. The formation of such a Committee shall be informed to the AFRC and the Competent Authority by the Convener of Ed.CET-AC.(2)The Convener of Ed.CET-AC Admissions shall collect Rank lists of the qualified candidates of Ed.CET-AC prepared by the Convener of Ed.CET-AC, the Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed., Course Rules, 2004.(3)The Convener of Ed.CET-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 7 days before the commencement of Counseling. The decision of the Committee for Ed.CET-AC Admissions shall be final in issuing notification, the schedule and procedure of Counseling.(4)The Convener of Ed.CET-AC Admissions shall adopt computerized Single Window system of Counseling either by following centralized or decentralized on-line Counseling at various centres for the convenience of the candidates and shall prepare the seat matrix of Un-Aided Non-minority Colleges of Education. He shall make all the necessary arrangements for securing manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for On-line Counseling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Un-Aided Colleges of Education shall issue notification and call for applications for admission separately or individually.(6)Candidates shall be called for counselling and provisional allotment of Methodology/ Institutions shall be made in the order of merit based on the rank assigned in Ed.CET-AC by following the Rules of Reservation as per Rule 7 here under and G.O.Ms.No. 550, Higher Education Department, dated 30-7-2001 wherever applicable and such allotment is only provisional [In the interest and welfare of Minority community, a Government functionary nominated by the Competent Authority shall be present at the Centralized Counseling Centre or at each online decentralized counseling centers as the case may be, Admissions finalized in the absence of Government functionary shall be void.] [Added by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).]:Provided that in respect of Minority Colleges of Education seats shall be allotted only to the eligible candidates belonging to the concerned Minority.(7)The allotment of candidates and allotment Methodology-wise/ Institution-wise shall be done only on the basis of merit as adjudged by the rank obtained in Ed.CET-AC subject to the condition that the candidate should [satisfy the eligibility criteria prescribed under Rule 4] [Substituted 'have passed, the qualifying examination' by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).]. Further mere appearance at the Entrance Test and obtaining a 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 the percentage of marks to be secured in the qualifying examined.(8)Subject to the provisions of sub-clause (10) below, once a candidate secures admission into a particular College/Institution based on his/her option, no more claim for admission into any other Colleges to any other kind of seat, be entertained during the phase of admissions in which he/she obtained the admission.(9)The candidate admitted into Un-Aided Non-Minority/Minority Colleges of Education shall pay at the time of admission the fees payable as prescribed by the AFRC.(10)Sliding shall be permissible within the Single Window operated by the Convener, Ed.CET and the Convener Ed. CET-AC Admissions in case of Un-Aided Minority Institutions that have opted for Ed.CET and Ed.CET-AC window respectively.(10A)[ The Convenor, Ed.CET-AC Admissions shall conduct the counseling in phases if required till the last rank of Ed.CET-AC. The Convenor, Ed.CET-AC Admissions shall fill the left over seats of the un-aided Colleges shall conduct admissions through counseling process in the presence of a Government nominee by following rule of reservation, in case the seats in minority colleges are to be filled up with non-minority candidates.] [Added by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).](11)During admissions through single Window system, the qualified candidates of Ed. CET shall not be eligible for admission into the colleges that have opted for Ed.CET-AC on the basis of their rank in Ed.CET and vice-versa.(12)Each private Un-Aided Non-Minority/Minority Institutions shall obtain ratification from the competent authority for all the admissions conducted by the Institution.(13)The Convener of Ed.CET-AC Admissions shall prepare the final list of candidates, admitted Methodology-wise and Institution-wise and send the same to Concerned Universities, Institutions, the AFRC and APSCHE.(14)The Competent Authority in consultation with the Committee of Ed.CET-AC Admission shall fix the cut off dates for each phase of admissions.(15)All the candidates called for counseling shall produce the specified Original documents along with duly attested photocopies and the Convener of Ed.CET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(iv)Procedure to fill up seats under Category-B (20%) seats in Un-Aided Non-Minority/Minority Institutions:(1)The Institution shall notify all the details of seats available under this Category and conduct the admissions in a fair and transparent manner.(2)[ The Competent Authority shall fix a cut off date for filling up the seats in all the Colleges of Education. The list of candidates admitted with all the details shall be submitted by all the Colleges of Education to the Competent Authority for approval well before the commencement of the course. The Competent Authority shall scrutinize all the admissions made and give approval for the admissions made in accordance with the rules well before the commencement of the course to avoid hardship to the students. Managements shall not conduct classes with the students whose admissions are not approved by the Competent Authority.] [Substituted by Notification No. G.O.Ms. No. 98, dated 6.12.2006 (w.e.f. 16.11.2006).](3)After scrutiny, the Competent Authority shall send the ratified list of candidates admitted under Category-B seats by the Institution to the University concerned and to the respective Institutions.
