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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Language Pundits Training Colleges (Regulation of Admission) Rules, 2005

7. Admission process to fill up the Convener's seats.

(a)An Admission Committee shall be constituted with the following members to advise the Convener, LPCET in the matter relating to admissions and on such other matters necessary for smooth conduct of admissions:
1 Director of School Education Chairman
2 Director, SCERT Member
3 Convener of LPCET Member Convener
4 Convener of DIET-CET Member
5 Principal IASE Masabtank Hyderabad Member
6 By. Director (Training), O/o the DSE, Hyderabad Member
7 Two subject experts each in the concernedLanguage Member
8 Special Invitee nominated by D.S.E Member
(b)Private Pandit Training colleges or its managements shall not call for application for admission separately or individually for the Convener's seats under any circumstances.
(c)Candidates shall be called for counselling and provisional allotment of institutions shall be made in order of merit assigned at Common Entrance Test following the rule of reservation issued by the Government from time to time and such allotment is only provisional.
(d)The selection and allotment of candidates for various institutions in respect of Government/Private Colleges shall be solely on the basis of merit as adjudged by the rank obtained in the entrance test subject to condition that the candidates should have passed the qualifying examination and secured the required marks as stipulated in the admission rules.
(e)Admission shall be made in accordance with the instructions contained in G.O.Ms.No. 550, Education (EC-2) Department, dated 30-7-2001.
(f)Once, a candidate secures admission to a particular institution based on his/her option, no more claim for admission into other colleges be entertained except as provided by the Convener, LPCET.
(g)The candidates admitted in Government/University Colleges shall pay tuition fee, special fee and other fee if any at the time of admission, as prescribed per annum, by the Government/University.
(h)The candidates admitted in Private Un-Aided Colleges (Minority/Non-Minority) shall pay tuition fees, special fees and other fees, if any, as fixed by the fee committee constituted by the Government.
(i)The Convener, LPCET shall prepare the final list of candidates admitted course-wise and institution wise and send the same to DSE, DGE, A.P., Hyderabad, and Regional Joint Director of School Education concerned.
(j)The Convener, LPCET in consultation with the Admission Committee shall fix the cut off dates for each stage of admissions.
(k)All the candidates called for counseling shall produce the specified original certificates along with the duly attested photocopies and the Convener LPCET shall be entitled to cause verification of all the certificates produced by the candidates.
(l)The Chairman of Admission Committee is the competent authority to clarify any doubts and his decision is final with regard to interpretation of the rules mentioned in various G.Os. pertaining to admissions.