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State of Andhra Pradesh - Act

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

ANDHRA PRADESH
India

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

Rule 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 of 2004

Published on 7 April 2004
Commenced on 7 April 2004
[This is the version of this document from 7 April 2004.]
[Note: The original publication document is not available and this content could not be verified.]

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, 2004Published vide Notification No. G.O. Ms. No. 34. Higher Education (E.C.), dated 7.4.2004Last Updated 26th October, 2019R.S. to Part-I (Extraordinary) A.P. Gazette dated, 15-04-2004.No. G.O. Ms. No. 34. - In exercise of the powers conferred by Sections 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 and in supersession of the Andhra Pradesh Common Entrance Test for enter into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003 issued in G.O. Ms. No. 3, Higher Education Department, dated 7th February 2003 as amended subsequently, the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Planning and Architecture Common Entrance Test (PACET) for entry into Under Graduate B Arch., B. Ping and related Courses.

1. Short title, applicability and Commencement.

- (i) These rules may be called "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".

(ii)They shall apply to Under Graduate, 5 year B.Arch, 4 year B.Plng and other related courses.

(iii)They shall come into force with immediate effect,

2. Definitions.

(1)In these rules, unless the context otherwise requires;

(i)"Act" means The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).

(ia)[ "Admission and Fee Regulatory Committee" herein after called A.F.R.C. means the Committee constituted by the Government for Regulating the admissions and fixation of fees to be charged from candidates seeking admission into private Unaided Minority and Non-Minority Professional Institutions.] [Added by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]

(ii)[ "Association of Colleges" means the Association of Private Un-Aided Professional Colleges formed for the purpose of conducting the Test mentioned in Rule 11, and recognised by the Andhra Pradesh State Council of Higher Education consisting of representatives of Management, representatives of Architecture and Planning colleges offering B.Arch., B. Plng, and other related Courses for which the eligibility criteria is as mentioned in Rule 3 of these Rules.] [Substituted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).]

(iii)"Chairman" means the Vice-Chancellor of any University in the State nominated by the Chairman of the Andhra Pradesh State Council of Higher Education for each academic year for conducting and discharging the functions as specified relating to Planning and Architecture Common Entrance Test (PACET) held by the State.

(iv)[ "Committee of PACET" means the Committee empowered to discharge functions as specified in these rules relating to the conduct of Common Entrance Test for admissions into 5-YearB.Arch., and4-YearB. Planning and other related courses.] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]

(v)"Committee of PACET-AC" means the committee empowered by the Association of Colleges to conduct PACET-AC for admission into B. Arch.. B.Plng. and other related Courses into Management [***] [Omitted 'quota' by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).] seats, subject to the supervision of [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].

(vi)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.

(vii)"Convener" means a person, not below the rank of a Professor, appointed by the Competent Authority in consultation with Chairman for conducting the PACET and performing such other functions relating to the said test as entrusted to him by the Competent Authority.

(viii)[ ***] [Omitted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]

(ix)[ "Entrance Test of Association of Colleges (Hereinafter called PACET-AC)'' means the test conducted by Association of all Private Un-aided Professional colleges for assigning rank to merit candidates which shall be the basis for admission of candidates into the Colleges in the State offering B.Arch., B.Plng. and other related courses.] [Substituted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).]

(x)[ ***] [Omitted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]

(xi)[ "Government" means the State Government of Andhra Pradesh;] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]

(xii)"Planning and Architecture Common Entrance Test" (herein after called PACET) means test conducted by Government agency for assigning merit ranking to candidates which will be the basis for admission into B.Arch., B.Plng. and other related Courses.

(xiii)"Qualified Candidate" means the candidate who has appeared for the PACET/PACET-AC and has eligibility as per the criteria laid under Rule 3.

(xiv)"Qualifying Examination" means the passing of 10+2 Examination conducted by the Board of Intermediate Education, Andhra Pradesh or its equ ivalent or Diploma examination in Architecture and related courses conducted by State Board of Technical Education and Training (SBTET), Andhra Pradesh or any other examination recognized as equivalent there to by State Board of Technical Education and Training, Andhra Pradesh, as laid down under Rule 3.

(xv)"State Council" means the Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988).

(xvi)"University" means the University concerned in which the particular courses are offered.

(2)Words and expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).

3. Eligibility Criteria for appearing the PACET and PACET-AC.

- Candidates satisfying the following requirements shall be eligible to appear for PACET and PACET-AC.

(i)Candidates should be of Indian Nationality.

(ii)candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as subsequently amended.

(iii)

(a)Candidates should have passed 10+2 examination conducted by Board of Intermediate Education, Andhra Pradesh or related Vocational Courses conducted by Board of Intermediate Education, Andhra Pradesh along with bridge course(s) conducted by it for candidates enrolled during 2000-2002 and subsequent batches or any other examination recognized as equivalent there to by the Board of Intermediate Education, Andhra Pradesh, and should have secured not less than 50% marks in the aggregate with Mathematics and English as subjects of examination for admission into 5 year B.Arch degree course and not less than 50% marks in the aggregate with any subjects for admission into 4 year B.Plng. degree course: or

(b)candidates should have passed Diploma in Architecture or related Courses conducted by the State Board of Technical Education and Training, Andhra Pradesh or its equivalent there to as recognised by State Board of Technical Education and Training, Andhra Pradesh and should have secured not less than 50% marks in the aggregate with Mathematics and English as subjects of examination for admission into 5 year B.Arch degree course and not less than 50% marks with any subject for admission into 4 year B. Ping degree course: or,

(c)Candidates appearing for 10+2 final examination or equivalent or final year Diploma examination are also eligible to apply. However, they shall fulfill the criteria stipulated in 3 clauses (a) or (b) above to be eligible for admission.

4. Planning and Architecture Common Entrance Test (PACET).

- (i) The PACET shall be conducted by the Convener, appointed by the competent authority and shall be held on such date and centers as may be specified by State Council in consultation with the PACET Committee.

(ii)The Convener of PACET shall give a notification in the widely circulated daily News Papers as decided by PACET Committee calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3.

(iii)The notification, among other things, shall indicate the cost of application, entrance test fee, the last date for receipt of the duly filled in applications and the date of conduct of PACET.

(iv)The date of Entrance test as notified above shall not be revised without the prior approval of Government.

(v)The Medium of PACET shall be English only.

(vi)The subjects and Syllabus of PACET shall be as per the guidelines prescribed by Council of Architecture, New Delhi and as detailed in the Annexure.

[(vi-A) The qualifying mark for ranking of B.Arch. candidates in Part-A (Aptitude Test) of PACET shall be 40% of the total marks. However there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Castes and Scheduled Tribes for ranking.] [Inserted by Notification No. G.O.Ms. No. 94, dated 18.7.2006 (w.e.f. 7.4.2004).]

(vii)There shall be no re-totaling, revaluation or Personal identification as the case may be of the Answer Sheet of PACET.

(viii)Mere appearance at the PACET does not automatically entitle a candidate to be considered for admission into Planning, Architecture and related Courses unless the candidate satisfies the requirement of eligibility as laid down under Rule 9 and other criteria laid down in the Rules for Admission that shall be issued separately.

(ix)If any ambiguity of doubt arises in the interpretation or implementation of any of the Rules, the decision of Chairman shall be final.

5. Preparation of the Merit List and Assigning Rank.

- The Convener of PACET shall follow the following, in preparing the merit list and assigning the rank.

(i)Weightage: The following shall be weightage for assigning the rank and preparing the merit list for admission into B.Arch., B.Plng. and other related courses.

(a)PACET For B.Arch - Part A only and For B.Plng - Part B only - 50%

(b)Qualifying examination i.e. 10+2 and / or any other examination as laid down in Rule 3 - 50%

(ii)The Convenor of PACET 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 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 Convenor of PACET shall also have the option of obtaining the marks of qualifying examination of the candidates who have appeared for the PACET from concerned examination Boards.

(iii)The merit list for admission into 5 -year B.Arch. degree course and 4 year B. Ping, degree course shall be prepared separately.

(iv)For the preparation of merit list, in case of more than one student scoring the same marks at PACET and qualifying examination put together, the tie shall be resolved to decide the relative rank as follows:

(a)By considering the marks scored in PACET.

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

(v)The following rank lists shall be prepared by the Convener, separately for B.Arch and B.Plng.

(a)State-wide Common Merit List: The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not.

(b)Region-wise Common Merit List: - The list includes candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not.

(c)Minority Community Merit Lists : They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking, both State wide and Region-wise.

(d)Community-wise Merit Lists: There shall be separate. Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Back-ward classes Communities, both as State-wide and Region - wise: and

(e)Merit list for other categories of reservations : There shall be separate lists for other categories of reservations as per the orders in force for physically handicapped, N.C.C. Games and Sports. Children of ex-servicemen and for women both State-wise and Region-wise.

(vi)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 in PACET, besides 50% of the aggregate marks secured by the candidate in the qualifying examination and the rank assigned in the state wide merit, region-wise merit. Community-wise merit etc.,

6. Constitution of PACET Committee.

- The competent authority shall constitute the PACET committee to deal with the matters connected with the test. The Composition of the Committee shall consist of the following:

(i)Chairman, who shall be the Vice-Chancellor of any University nominated by the Competent Authority for each academic year for the purpose of conducting PACET.

(ii)One representative of each of the University. to be nominated by the Competent Authority in consultation with the Vice-Chancellor Concerned.

(iii)The Commissioner and Director of Technical Education, Andhra Pradesh or his nominee not below the rank of Joint Director.

(iv)Representative of Higher Education Department in Government dealing with Technical Education, not below the rank of Joint Secretary.

(v)One representative of Andhra Pradesh State Council of Higher Education nominated by the Competent Authority.

(vi)Convener of the Entrance Test of the preceding year.

(vii)Convener, who should be the rank of a Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the PACET committee.

(viii)On- Principal/Director, of a private Architecture and/or Planning college to be nominated by the competent authority for each academic year by turn.

(ix)Secretary, State Board of Technical Education and Training, Andhra Pradesh.

7. Functions of the PACET Committee.

- The PACET Committee shall take decisions on the following issues relating to the PACET.

(a)Cost of the application and Registration fee to be collected from the candidates of PACET.

(b)Norms for the payment of remuneration for different items/services under taken in connection with PACET work.

(c)Date of announcement of results.

(d)Such other issues as pray be referred by the Chairman of the committee and competent authority.

8. Functions of the Chairman of the PACET Committee.

- The Chairman of the Committee:

(a)shall preside over all the meetings of the committee and in his absence, he may nominate one of the members' of the committee to preside over the meetings.

(b)shall appoint paper setters, moderators for the PACET and decide upon the printing press or presses where the confidential material of the Test shall be printed.

(c)may appoint a competent officer to assist the Convener.

9. Functions of the Convener of the PACET Committee.

- The Convener of the PACET shall, subject to such directions as may be issued by the Chairman discharge his duties in the matters relating to the PACE.T. The Convener, is specifically responsible for discharging the following functions:

(a)The printing of application form of PACET.

(b)Issuing the notification inviting application for the Entrance Test.

(c)Sale of application forms and issue of Hall-Tickets.

(d)Appointment of Co-ordinators, Chief Superintendents and Observers of various Test Centers.

(e)Coding and decoding of Response sheets (Answer Scripts).

(f)Appointment of Members of confidential team for valuing answer scripts and preparation of merit lists.

(g)Payment of remuneration for various items/services utilised for the purpose of PACET.

(h)Maintenance and submission of accounts to the Andhra Pradesh State Council of Higher Education.

(i)Preparation of answers of the question papers through a committee consisting of Professors of Universities and Teachers of Under Graduate Colleges offering B.Arch., B.Plng. and other related Courses in consultation with the Chairman.

(j)Publication of results and dispatch of Rank Cards to all the candidates.

(k)Such other duties as entrusted by the Chairman.

10. Funds for the Conduct of the PACET.

(a)The amounts that are collected from the candidates towards cost of the application and the examination fee shall be directly credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.

(b)The Convener of PACET shall draw advances from the Andhra Pradesh State Council of Higher Education. Necessary expenditure for items/ services connected with the PACET and submit for audit to the Local Fund Audit and report thereof be submitted to the Andhra Pradesh State Council of Higher Education.

11. Planning and Architecture Common Entrance Test - Conducted by Association of Colleges PACET-AC.

(a)Association of Colleges - Formation and its Functions:

(i)[ There may be a separate Association of Colleges recognized by Andhra Pradesh State Council of Higher Education representing the Private Un-Aided Planning and Architecture Colleges as defined in Rule (2)(1)(ii) of these Rules to conduct PACET-AC.] [Substituted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).]

(ii)[ the Secretary (s) of Associations(s) of Colleges formed, as in clause (i) above, 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.] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]

(iii)[ Irrespective of the number of Associations recognized under clause (ii) above, they can conduct only one PACET-AC for 5-Year B.Arch. and 4-year B.Planning and other related courses, the AFRC shall issue notification, inviting options from the Managements of all the professional Colleges for admitting their students either through PACET or PACET-AC.] [Substituted by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]

(iv)The option of choosing, between PACET or PACET-AC shall be exercised by the Managements of the Private Un-aided Colleges [for the Management seats only] [Substituted 'to fill Management seats' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] and shall be intimated in writing before a stipulated date to the Competent Authority and the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]. 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 Management Seats only on the basis of the rank at PACET.

(b)Constitution of Committee of PACET-AC. - The Committee of PACET-AC shall be constituted by the Association of Private Un-Aided Colleges with eminent members and academicians representing the discipline included for the test. A member of this committee shall be appointed as Convener of the Committee of PACET-AC to discharge functions as assigned by the Committee of PACET-AC.

(c)Functions of Committee of PACET-AC. - (i) PACET-AC shall be conducted in a fair and transparent manner subject to supervision of the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] and it shall submit the proposed question papers, the names of the paper setter and examiners and the method adopted to ensure papers are not leaked, whenever such information is called for by the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].

(ii)The committee of PACET-AC shall preserve the question paper and the answer papers for the period as indicated by the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].

(iii)The records of an Institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least. 25 years shall be examined by the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).] and may permit such an Institute to adopt its own admission procedure.

(iv)PACET-AC shall be conducted in English Medium only and as per the subject and syllabus specified in sub-rule (vi) of Rule 4 of these rules.

(v)Committee of PACET-AC shall prepare the merit list as specified in Rule 5 of these rules.

(vi)The merit list of the candidates shall be displayed immediately after publication of results by all the members of Association of Colleges, who have chosen to admit the students based on PACET-AC on their College Notice Boards.

(vii)The Committee of PACET-AC shall also communicate a copy of the merit list of the candidates forthwith to the Competent Authority and the [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].

(viii)Preparation of the Merit List and assigning rank: The committee of PACET-AC shall follow the same guidelines as prescribed in Rule 5 of these rules for preparation of Merit List, (common merit list, Region-wise, Community-wise merit lists etc.) [[***] [Inserted by Notification No. G.O.Ms. No. 24, dated 28.2.2006 (w.e.f. 15.4.2004).]] and assigning Rank and for issue of Rank Cards.

12. Funds for the Conduct of PACET-AC.

- The amounts that are collected from the candidates towards cost of application and examination fee shall be utilized to meet the expenditure for items/services connected with the PACET-AC. Accounts shall be subjected to audit and report thereof shall be submitted to the Competent Authority and [Admission and Fee Regulatory Committee] [Substituted 'Permanent Committee' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).].

13. Removal of Doubts.

- If any ambiguity or doubt arises of the interpretation or implementation of these Rules, the decision of the Chairman of the Committee of PACET or Committee of PACET-AC as the case may be shall be final.

14. 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 PACET as scheduled, the Government may for the reasons to be recorded in writing, direct the conduct of a re-examination of the PACET. In such an event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall cause the PACET Re-examination by appointing/ non.mating such functionaries or committees as considered necessary, without collecting any fees for such reexamination.[***] [Omitted '(ii) and (iii)' by Notification No. G.O.Ms. No. 36, dated 26.4.2007 (w.e.f. 7.4.2004).]AnnexureSyllabus for Planning and Architecture Common Entrance Test. - The test shall consist of 2 Parts -Candidates seeking admission to 5 - year B.Arch. Degree shall take part-A of the Test and candidates seeking admission to 4 year B.Plan. Degree shall take Part-B of the Test.Part - A - Architecture(i)Test-I-Aesthetic Sensitivity 100 Marks -Duration of Test - 2 hours.(ii)Test-II-Drawing - 100 Marks -Duration of Test - 2 hours.Test-I-Aesthetic Sensitivity. - Aesthetic Sensitivity is to evaluate candidate's perception, imagination and observation, creativity and communication: and Architectural awareness.The test shall comprise of:(i)Visualising three dimensional objects from two dimensional drawings.(ii)Visualising different sides of three dimensional object.(iii)Identifying commonly used materials and objects based on their textural qualities.(iv)Analytical Reasoning.(v)Mental Ability.(vi)Imaginative comprehension and expression.(vii)Architectural awareness.Test-II-Drawing. - The drawing aptitude of the candidate shall be judged on the following aspects:(i)Ability to sketch a given object proportionately and rendering the same in visually appealing manner.(ii)Visualizing and drawing the effects of light on the object and shadows cast on the surroundings.(iii)Sense of perspective drawing.(iv)Combining and composing given three dimensional elements to form a building or structural form.(v)Creating interesting two dimensional composition using given shapes or forms.(vi)Creating visual harmony using colours in given composition.(vii)Understanding of scale and sense of proportion.(viii)Drawing from memory through pencil sketch on themes from day to day experiences.Part - B - PlanningTest is in terms of perception, ability to comprehend, interpret and represent Planning - 100 marks - Duration of Test - 2 hours

(1)Graphic representation and communication - recognition and identification of symbols, graphic representations.

(2)Pattern recognition - numerical, verbal, geometrical, graphic.

(3)Logical thinking/analytical reasoning - matching concepts to situations, interpreting situations.

(4)Imaginative comprehension and expression - description of situations in cities/town/villages.

(5)Planning and development general knowledge - National and local plans, policies, books, authors, planners.

(6)Community awareness - Income groups, poverty groups and problems, Local governance practices, community associations and action, community amenities.

(7)Geography - Indian, A.P.State -physical, economic, political.

(8)Environment and Public Health -Indian, and A.P.State, problems, concerns, issues - sanitation, environmental impacts of economic activities.

(9)Quantitative abilities - numerical, geometrical.

(10)Scientific thinking - Fundamental principles and laws of physics, chemistry, biology - 'Scientific method'.

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