Section 12 in Andhra Pradesh Post Graduate Engineering including Technology/Pharmacy/ Architecture and Planning Courses Common Entrance Test Rules, 2007
12. Special Direction from the Government.
- (i) In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of PGECET as scheduled, the Government may, for reasons to be recorded in writing, direct the conduct of a re-examination of the PGECET. In such an event the A.P. State Council of Higher Education or any other body so nominated by the Government shall cause the PGECET re-examination to be conducted by appointing/nominating such functionaries or Committees, as considered necessary, without levying any extra fees from the candidates for this purpose.(ii)In respect of PEGCET-AC, the AFRC may issue necessary directions to the committee of PGECET-AC to conduct re-examination for the reasons to be recorded in writing without collecting any fee for such reexamination.
