Section 2(1)(l) in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(l) in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003

(l)"Permanent Committee" means the committee, constituted to ensure that the PECET-AC conducted by the Association of Colleges is fair and transparent and the Committee constituted with the following members:

(i)Retired High Court Judge nominated by the Chief Justice

(ii)Educationist of eminence.

(iii)Secretary to State Government in-charge of School Education, A.P.Sectt., Hyd.

(iv)Independent person of repute in the field of Education nominated by the committee.

(v)Vice-Chancellor of University nominated by the Committee.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 2(1)(l) in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003