Section 4 in Andhra Pradesh Conduct of Education Common Entrance Test for admission into B.Ed. Course Rules, 2004
4. Education Common Entrance Test (Ed.CET).
- (i) The Ed.CET shall be conducted by a 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 Ed.CET Committee.(ii)The Convener of Ed.CET shall give a notification in the popular daily News Papers as decided by Ed.CET 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 including Registration fee and Entrance Test Fee, the last date for receipt of the duly filled in applications and the date of conduct of Ed.CET.(iv)The Date of the entrance test as notified above shall not be revised without the prior permission of the Government.(v)The Medium of Ed.CET shall be English, Telugu and Urdu Languages.(vi)The subjects and Syllabus of Ed.CET shall be as prescribed by Ed.CET Committee.(vii)The qualifying marks in Ed.CET for ranking for General Candidates shall be [25%] [Substituted '35%' by Notification No. G.O.Ms. No. 30, dated 20.2.2008 (w.e.f. 5.7.2004).] of the aggregate marks. However, there shall be no minimum qualifying marks for the candidates belonging to the category of Scheduled Caste and Scheduled Tribes for ranking.(viii)The candidates who have obtained qualifying marks in the Entrance Test shall be assigned ranking for each methodology in the order of the merit on the basis of the aggregate marks obtained in the Entrance Test.(ix)Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into B.Ed. Course unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the Rules for Admission.(xi)If any ambiguity or doubt arises in the interpretation or implementation of any of the rules, the decision of Chairman shall be final.
