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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(e) in Andhra Pradesh Integrated Commom Entrance Test for admission into MBA and MCA professional courses, Rules, 2002

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