Section 2(1) in Andhra Pradesh Common Entrance Test for entry into Under Graduate Diploma in Physical Education (UGDP.Ed.), Bachelor of Physical Education (B.P.Ed.) Courses Rules, 2003
(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 1985).(ii)"Chairman" means the Vice-Chancellor of any University of 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 Physical Education Common Entrance Test (PECET). He shall also be the Chairman of the Common Entrance Test Committee.(iii)"Committee of PECET" means the committee empowered to conduct PECET for entry into Physical Education Courses and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling entry into Physical Education Courses.(iv)"Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education.(v)"Convenor" means a person, not below the rank of a Professor of Head of Department of Physical Education of a University, or Director of Physical Education, appointed by the Competent Authority in consultation with Chairman for conducting the Physical Education Common Entrance Test and performing such other functions relating to the said test as entrusted to him by the Competent Authority.(vi)"Physical Education Common Entrance Test" (hereinafter called PECET) means examination conducted for assigning ranks on merit to the candidates which will be the basis for entry into Physical Education Courses.(vii)"Qualified Candidate" means the candidate who has appeared for the PECET and has been assigned rank in the common merit list.(viii)"Qualifying Examination" means the examination of the minimum Qualification prescribed appearance/passing of which entitles one to apply and appear for the common entrance test as laid down under Rule 3.(ix)"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).(x)"University" means the University concerned in which the particular courses are offered.
