Section 7 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012
7. Procedure of Admissions.
- (i) Each Unaided Minority Institution who has opted for Social Welfare-II shall indicate in writing to AFRC by a cutoff date specified by it, as to whether the Institution would admit students through the Single Window System to be operated by the Convener, Architecture Admissions(Single Window-I) or Convener, Architecture (AC) Admissions (Single Window-II).(ii)The Procedure for admission of candidates through the single windows operated by Conveners shall be as follows:(a)To fill up 100% seats in case of University colleges and Category A seats (70%) in Unaided Non Minority & Minority Institutions who opted for admissions through single window admissions (SW-I).(1)The Committee for Admissions shall be constituted by the Competent Authority with the following members to advise the Convenor, Architecture Admissions, in the matters relating to admissions and on such other matters necessary for 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, Architecture 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 Unaided Technical Institutions offering B.Arch course as nominated by the State Council.(G)Commissioner /Director of Technical Education or his nominee.(H)One special invitee nominated by the State Council.(2)The Convener, Architecture Admissions shall call for the submission of marks sheet of the qualifying examination from the candidates by way of a notification immediately after publication of 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 Convener shall also have the option of obtaining the marks of qualifying examination of the candidates who possess NATA score from concerned examination Boards.(3)The merit lists for admission into 5-year B.Arch Degree course shall be prepared by the Convener as per the procedure laid down in these rules.(4)(a)Merit list of eligible candidates for admission shall be prepared on the basis of their SAR.(b)For the preparation of merit lists in case of more than one student scoring the same score at NATA and qualifying examination put together the tie shall be resolved to decide the relative rank as follows:(i)By considering the NATA score and tie still continue to persist then it shall be resolved by taking into consideration the percentage of aggregate marks in the qualifying examination and if it still persists it shall be resolved by taking the age of the candidate, giving the older candidate priority.(5)The Convener shall prepare:(a)State wide common merit list(b)Region wise merit list(c)Minority community merit list(d)Community merit list(e)Merit list for special categories of reservation (PHC/NCC/Games & sports/CAP & women both state wide and region wise)(6)The Convener, Architecture Admissions shall prepare and notify the schedule of admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Admission Committee shall be final in issuing notification, the schedule and procedure of counseling.(7)The Convener, Architecture Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling or Web based counselling at various centres for the convenience of the Candidates and shall prepare the seat matrix of Unaided Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(8)No Management of Unaided Non-Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in these rules.(9)Candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made in the order of merit of SAR by following the Rules of Reservation issued by the Government from time to time and G.O.Ms.No.550, Higher Education Department dated: 30.7.2001 and such allotment is only provisional.(10)The selection of candidates and allotment of Courses / Institutions in respect of Unaided Non-Minority Professional Institutions shall be solely on the basis of merit as adjudged by SAR subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining 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 marks to be obtained in the qualifying examination.(11)Subject to the provisions of the clause (10) once a candidate secures admission to a particular College / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions.(12)The candidates admitted into Unaided Non-Minority Professional Institutions offering courses in B.Arch shall pay at the time of admission the fees payable per student per annum, as prescribed by the AFRC/Government.(13)Sliding shall be permissible between the single windows operated by the Convener, Architecture Admissions and Convener, Architecture (AC) Admissions in case of Unaided Minority Institutions for admission of candidates on the basis of SAR.(14)The Convener, Architecture Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counseling till the last SAR.(15)The institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly on merit basis following the rules of reservation as provided in these rules. Such seats in case of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(16)The Institution shall obtain ratification from the Competent Authority for all the admissions conducted by it.(17)The Convener, Architecture Admissions shall prepare the final list of candidates, admitted Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(18)The Competent Authority in consultation with the Admission Committee shall fix the cut off dates for each stage of admissions.(19)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor, Architecture Admissions shall be entitled to cause verification of all the documents produced by the candidates.(b)(I)Association of colleges - formation and its functions:(a)There may be a separate Association of colleges (AC) recognized by Andhra Pradesh State Council of Higher Education representing all the Private Architecture colleges.(b)The Secretary of Association of colleges formed 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.(c)Irrespective of the number of Associations recognized under clause above they can conduct admissions through only single window of admissions (SW-II). AFRC shall issue notification inviting options from the Managements of all the Private colleges for admitting their students either SW-I or SW-II.(d)The option of choosing between SW-I or SW-II shall be exercised by the Managements of the Private Unaided colleges for the Convener seats only and shall intimate in writing before a stipulated date to the Competent Authority and AFRC. 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 seats only through SW-I.(e)A committee for Architecture (AC) Admissions conducting SW-II admissions shall be constituted by the Association of colleges with eminent members and academicians representing Architecture. A member of this committee shall be appointed as Convener of the Committee to discharge various functions as assigned by the Committee.(II)To fill up Convener seats in unaided Minority Institutions who have opted for admissions based on State Architecture Rank through SW-II window(1)The Convener, Architecture (AC) Admissions shall collect lists of SAR qualified candidates prepared by the Convener, Architecture Admissions.(2)The Convener, Architecture (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 8-10 days before the commencement of counselling. The decision of the Committee for Architecture (AC) Admissions shall be final in issuing notification, schedule and procedure of counselling.(3)The Convener, Architecture (AC) Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(4)No management of un aided Minority Professional Institutions shall issue notification and call for applications for admission separately or individually except as provided in these rules.(5)Concerned minority shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rules of reservation as laid down in these rules firstly in the order of SAR merit, secondly in the order of NATA score and thirdly in the order of merit assigned in the qualifying examination.(6)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned minority, in the order of SAR merit.(7)The selection of minority candidates and allotment of Courses/ Institutions in Professional Institutions, shall be solely on the basis of State Architecture Rank merit and following the sequential order as provided under clause (5) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining SAR 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 marks to be obtained in the qualifying examination.(8)Once a candidate secures admission to a particular College / Institution based on his / her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Minority Professional Institutions offering B.Arch shall pay at the time of admission the fees payable per student per annum as prescribed by the Admission and Fee Regulatory Committee.(10)Sliding shall be permissible between the single windows operated by the Convener, Architecture Admissions and Convener, Architecture (AC) Admissions in case of Unaided Minority Institutions that have opted for SW-I and SW-II respectively for admission of candidates.(11)The Convener, Architecture (AC) Admissions shall handover the vacant seats, if any to the Institutions concerned only after conducting single window counselling as provided for under clause (5) above.(12)The vacant seats handed over by the Convener shall be notified and filled by the institutions on merit basis following the rule of reservation as provided under these rules. Such seats shall be first filled with eligible candidates belonging to the concerned minority and then with eligible candidates belonging to other than the concerned minority.(13)The private unaided minority institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(14)The Convener, Architecture (AC) Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to concerned Universities, Institutions and AFRC.(15)The Competent Authority in consultation with the Committee of Architecture (AC) Admissions shall fix the cut off dates for each stage of admissions.(16)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor, Architecture (AC) Admissions shall be entitled to cause verification of all the documents produced by the candidates.(c)To fill up category - B seats (30%) into Unaided Minority /Non Minority Institutions:(1)The Institutions shall notify all the details of seats available under this category and conduct the admissions in a fair transparent and non-exploitative manner.(2)The NRI Seats (not exceeding 5% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or cumulative Grade Point average (CGPA) equivalent to 5 on scale of 10.(3)The left over seats shall be filled on merit basis by the Management of the Architecture Colleges with candidates from other states and Union Territories of India who have passed the qualifying examination and secured score in NATA Test.(4)The vacant seats still exists, may be filled on merit basis only with eligible candidates who secured SAR/All India Common Entrance Test.(5)The Institution shall obtain ratification from the competent Authority for all the admissions conducted under Category B seats by the Institution.(6)After scrutiny the competent Authority shall send the ratified list of candidates from outside the State, NRIs and others admitted by the College to the University concerned and also to the respective Institutions.
