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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional courses through Common Entrance Test Ruels, 2006

(1)The Committee for ICET Admissions shall be constituted by the Competent Authority with the following members to advise the Convener of ICET Admissions, in the matters relating to admissions and on such other matters necessary or 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 of ICET 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 Un-aided Professional Institutions offering MBA/MCA as nominated by the State Council.
(G)Commissioner/Director of Technical Education or his nominee.
(H)One special invitee nominated by the State Council.