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State of Andhra Pradesh - Act

Andhra Pradesh (Regulation of Admissions in Bachelor of Physical Education (B.PEd) and Under Graduate Diploma in Physical Education (U.G.D.PEd) Courses through common entrance test Rules, 2007

ANDHRA PRADESH
India

Andhra Pradesh (Regulation of Admissions in Bachelor of Physical Education (B.PEd) and Under Graduate Diploma in Physical Education (U.G.D.PEd) Courses through common entrance test Rules, 2007

Rule ANDHRA-PRADESH-REGULATION-OF-ADMISSIONS-IN-BACHELOR-OF-PHYSICAL-EDUCATION-B-PED-AND-UNDER-GRADUATE-DIPLOMA-IN-PHYSICAL-EDUCATION-U-G-D-PED-COURSES-THROUGH-COMMON-ENTRANCE-TEST-RULES-2007 of 2007

Published on 21 January 2008
Commenced on 21 January 2008
[This is the version of this document from 21 January 2008.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh (Regulation of Admissions in Bachelor of Physical Education (B.PEd) and Under Graduate Diploma in Physical Education (U.G.D.PEd) Courses through common entrance test Rules, 2007Published vide Notification No. G.O.Ms.No. 14, Education (SE-TRG), dated 21.1.2008Last Updated 29th August, 2019G.O.Ms.No. 14. - In exercise of the powers conferred by Section 3 and 15 of the Andhra Pradesh Educational Institutions (Regulations of Admissions and prohibition of Capitation Fee) Act 1983, the Governor of Andhra Pradesh hereby make the following rules for Admissions into institutions imparting B.PEd/U.G.D.PEd courses in the state.

1. Short title, application and commencement.

(1)These rules may be called the Andhra Pradesh (Regulation of Admissions in Bachelor of Physical Education (B.PEd) and Under Graduate Diploma in Physical Education (U.G.D.PEd) Courses through common entrance test Rules, 2007.

(2)They shall apply to all the Professional institutions imparting B.PEd/ U.G.D.PEd courses in the state.

(3)They shall come into force from the academic year 2007-2008.

2. Definitions.

(1)In these rules, unless the context to otherwise requires,

(a)"Act" means the Andhra Pradesh Educational Institutions(Regulation of Admission and Prohibition of Capitation fee) Act, 1983, (Andhra Pradesh Act No. 5 of 1983)

(b)"Admissions and Fee Regulatory Authority" (AFRC) means Committee established and constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admissions into unaided minority and non-minority colleges.

(c)"common Entrance Test" Means Pecet Entrance Test Conducted By The Concerned University For Assigning Rank On Merit To Candidates/which Will Be The Basis For Admission Of The Candidate Into The First Year Of B.Ped/ U.G.D.Ped Courses In Professional Institutions In The State.

(d)"Competent Authority" means "Chairman, Andhra Pradesh State Council of Higher Education.

(e)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority institution by the Government.

(f)"Convener Pecet Admissions" means the Officer nominated by the Competent Authority for many of the Universities offering Physical Education programmes for selection and allotment of qualified candidates for admission.

(g)"Convener Pecet-Ac Admissions" means a person nominated by the Association (s) of unaided Professional colleges for selection and allotment of qualified candidates for admission.

(h)"Eligible Candidates Means" the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.

(i)"Government" means the State Government of Andhra Pradesh

(j)"Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting and scrutinizing the Admissions of the candidates made in the Unaided colleges of Physical Education.

(k)"Institution" means, unless other wise specifically mentioned, all the Professional Institutions (including those detailed as statewide institutions) imparting B.PEd/U.G.D.PEd courses.

(l)"Minority Professional Institution" means the institution imparting Professional education established and administered for and by the concerned minority and recognized by the Government as such.

(m)"Qualified candidate" means the candidate who has appeared for the PECET/PECET-AC, as the case may be for admission into B.PEd/ U.G.D.PEd courses and has been assigned ranking in the common merit lists as per the Andhra Pradesh Physical education Conduct of Common entrance test for admission into B.PEd/ U.G.D.PEd courses, Rules 2004.

(n)"Qualifying examination" means the examination as prescribed in Rule 2(l)(xiv) of the Andhra Pradesh Physical education Conduct of Common entrance test for admission into B.PEd/ U.G.D.PEd courses, Rules 2004.

(o)"Single window system" means a system by which available seats in all the institutions are offered through common centralised counselling or Decentralised online counselling to qualified candidates in order of merit in the common Entrance test.

(p)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act 1988 (Andhra Pradesh Act No. 16 of 1988).

(q)"University" means the university concerned in which the particular courses are offered.

(ii)Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admissions and Prohibition of Capitation Fee Act 1983 (Andhra Pradesh Act 5 of 1983) and of the Andhra Pradesh Physical Education Common entrance Test for entry into B.PEd/U.G.D.PEd course Rules 2004 and amendments).

3. Allotment of Seats.

- (i) University/Government/Non-Minority aided Colleges of Physical Education:All the sanctioned intake of in B.PEd/ U.G.D.PEd courses in the university/ Government/Non-Minority aided colleges of Physical Education shall be filled by the Convener, PECET Admissions of the concerned University. Such seats shall e allotted to eligible candidates on the basis of rank obtained at Common Entrance Test by following the provisions of Rule 6(i)(a) and Rules of Reservation as laid down in Rule 7 hereunder.(ii)Unaided Non-Minority and Minority colleges of Physical education: -(a)The seats allotted to the each Unaided Non Minority and Minority colleges of Physical Education for admissions of the candidates shall be classified as:

(1)Category A seats

(2)Category B seats

(b)The Category A Seats shall be 80% of sanctioned intake of seats in B.PEd/U.G.D.PEd courses in Un Aided Non Minority and Colleges of Physical Education which shall be filled with eligible candidates on the basis of rank obtained at PECET/PECET-AC, as the case may be following the procedure laid down in Rule 6(i) and Rules of Reservation laid down in Rule 7.

(c)The category B seats shall be 20% of the total intake of seats in each course in respect of Un-aided Non-Minority and Minority colleges of Physical Education which shall be open for admission to all the eligible candidates including candidates belonging to other states and Union Territories of India and NRIS on merit following the provisions of Rule 6(iii). Within Category B, seats not exceeding 15% of intake of seats may be filled, at the discretion of the Institution, with NRIS.

(d)In respect of Minority colleges of Physical Education, the seats shall be filled up with eligible minority candidates of the concerned minority, and should satisfy the minimum percentage norm as prescribed by the Government while according the Minority status.

4. Eligibility Criteria for Admissions.

- 1. The eligibility criteria for Admission into colleges of Physical Education shall be as mentioned below:i. Candidates should be of Indian Nationalityii. Candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as subsequently amendediii. The candidates should have secured a rank at the common entrance test and satisfy other conditions laid down in these rules.

(A)For Bachelor of Physical Education Course (B.PEd.)

(a)Educational Qualification - Candidates seeking admission should have passed the three-year Bachelor degree examination in any faculty or any examination recognized as equivalent thereto by the Universities in Andhra Pradesh. However, the candidates who appeared or appearing for the final year degree examination, the results of which are likely to be declared before the commencement of counselling for admissions into the course are also eligible to apply for the Test. But such candidates should produce the pass certificate and marks list at the time of counselling for admission.

(b)Age Limit - Candidates should have completed 19 years of age on the date of commencement of the admissions. There is no upper age limit.

(B)For Under Graduation Diploma in Physical Education Course (U.G.D.PEd.) - 2 years

(a)Educational Qualification - Candidates seeking admission should have acquired anyone of the following educational qualifications. Those who appear or appearing for the final year of the qualifying examination, the results of which are likely to be declared before the commencement of counselling for admissions into the course are also eligible to appear for the Test. However, such candidates should produce the pass certificate and marks list at the time of counselling for admission.

(i)2-year Intermediate Course

(a)Intermediate Vocational Course in any field conducted by the Board of Intermediate Education, Andhra Pradesh

(b)Any other examination recognized as equivalent to the above examinations by the respective bodies in Andhra Pradesh.

(b)Age Limit - Candidates should have completed 16 years of age on the date of commencement of the admissions. There is no upper age limit.

Provided that the Category B Seats as specified in Rule 3(ii)(c) above shall be filled on the basis of rank obtained in the Common Entrance Test conducted by the concerned university.

(iv)The vacant seats if any, may be filled with eligible candidates including those securing not less than 50% marks in aggregate in the qualifying examination duly ensuring merit and transparency.

(v)The requirement of securing a rank at PECET entrance test conducted by the concerned University shall not be applicable to the candidates sponsored by the Ministry of Human Resource Development.

(vi)In Service Candidates - In service candidates are exempted from appearing PECET/PECET-AC

Candidates should be nominated by the State Government to the extent decided from time to time among all categories of the in-service Physical Education Teacher candidates (including Physical Directors) working in the Educational Institutions under all categories of managements namely Government, Local Bodies and Private under the jurisdiction of Director of School Education.The applications of the in-service teacher candidates working in the educational institutions under all categories of managements shall be submitted through the respective appointing authorities and forwarded through the District Educational Officer concerned to the Director of School Education, Hyderabad. The selection of in-service teacher candidates shall be made on the basis of the length of service.

5. Method of Admission.

- The general guidelines for the admission of candidate into Colleges of Physical Education offering B.PEd/U.G.D.PEd courses shall be as follows:

(i)The admissions into all the university colleges offering B.PEd/U.G.D.PEd course shall be made through Single Window System in the order of merit on the basis of ranking assigned in Common entrance Test as per the Rule 7 of the Andhra Pradesh Physical Education Common Entrance Test for entry into B.PEd/U.G.D.PEd course Rules 2004 and amendments). Following rules of Reservation as prescribed in Rule 7 hereunder.

(ii)All the seats in unaided Minority and Non-Minority College of Physical Education offering B.PEd/U.G.D.PEd course shall be filled as follows:

(a)All the category A Seats shall be filled by the respective institutions by admitting the candidates as allotted by the Convener of PECET Admissions/ Convener of PECET-AC admissions, as the case may be, depending upon the option exercised by the institution as per Rule 15 of the Andhra Pradesh Physical Education Common Entrance Test for entry into B. PEd / U.G.D.PEd course Rules 2004 and amendments).

(b)All the category B Seats shall be filled by the respective institutions on merit basis following the procedure laid down in Rule 6(iii) hereunder:

(c)The admission of the candidates made in various Unaided Non-Minority and Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.

(iii)The convener of PECET admissions/ Convener of PECET-AC admissions shall allot candidates to institutions in terms of rules laid down herein.

(iv)The admissions shall be made in the order of merit on the basis of the ranking assigned in PECET/PECET-AC as per Rule 2(1)(11) and (12) of the Andhra Pradesh Physical Education Common Entrance Test for entry into B.PEd/U.G.D.PEd course Rules 2004 and amendments),

(v)The total number of the candidates to be admitted in all the Professional Institutions offering B.PEd/ U.G.D.PEd courses shall not exceed the limits prescribed by the NCTE from time to time.

6. Procedure of Admissions.

- (i) Each unaided Minority institution which has opted for PECET under clause (iii) of sub-rule (1) of Rule 15 of the Andhra Pradesh Physical Education Common Entrance Test for entry into B.PEd/U.G.D.PEd course Rules 2004 and amendments) 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 of PECET admissions (PECET window) or the Convener of PECET-AC admissions (PECET-AC window).(ii)The Procedure for Admission of Candidates through the Single Windows operated by the Conveners of PECET and PECET-AC shall be as follows:(a)To fill up 100% seats in case of university colleges and (B) Category-Aseats (80%) in unaided non-Minority Institutions who opted for PECET-Window.

(1)The committee of PECET Admissions shall be constituted by the competent authority with the following members to advise the Convener, PECET admissions. In the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.

(A)Chairman of A.P. State Council of Higher Education (Chairman)

(B)Secretary of A.P. State Council of Higher Education (Secretary)

(C)Convener of PECET admissions (Member Convener)

(D)Professor-in-charge of computer/online systems in admissions camp

(E)Two Representatives of the Universities as nominated by the State Council

(F)Three representatives of the Private unaided Professional Institutions offering B.PEd/ U.G.D.PEd courses as nominated by the State Council

(G)Commissioner/Director of School Education or his nominee

(H)One special invitee nominated by the State Council

(2)The convener PECET Admissions shall collect the rank list of the qualified candidates of the PECET PREPARED BY THE Convener as per Rule 7 of the Andhra Pradesh Physical Education Common Entrance Test for entry into B. PEd / U.G.D.PEd course Rules 2004 and amendments).

(3)The convener, PECET 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 to 10 days before the commencement of the counselling. The decision of the Committee for PECET admissions shall be final in issuing notification, the schedule and procedure of counselling.

(4)The convener, PECET Admissions of concerned university shall adopt computerized 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 University / Government/Aided/Unaided non-minority/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 centers, mobilisation of software etc., in counselling with the Admission Committee.

(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (12) hereunder.

(6)Candidates shall be called for counselling and provisional allotment of courses/institutions should be made in the order of merit assigned at PECET by following the Rules of Reservation as per Rule 7 hereunder.Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the concerned minority.

(7)The selection of candidates and allotment of Courses/Institutions shall be solely on the basis of merit as adjudged by the rank obtained in the PECET subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining ranks in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfied the rules and regulations of admissions prescribed by the concerned university/Government including marks to be obtained in the qualifying examination.

(8)Subject to the provisions of sub clause 10 below, once a candidate secures admission to a particular college based on his/her option, no more claim for admission into other college to any other kind of seat or other course, be entertained during that phase of admissions.

(9)The candidates admitted into University/Government/Aided/ Unaided Non minority / Minority Professional Institutions offering B.PEd/U.G.D.PEd courses shall pay the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)Sliding shall be permissible between the single windows operated by the Conveners of PECET and PECET-AC admissions in case of unaided Minority Institutions that have opted for PECET and PECET-AC window respectively for admission of candidates qualified in PECET.

(11)The convener, PECET Admissions of the concerned university shall handover the vacant seats if any to the institutions concerned after conducting the counselling till the last rank of PECET.

(12)The vacant seats handed over by the Convener shall be notified and filled by the Institutions on merit basis following the rules of Reservation as provided by the institution under Rule 7. Such seats in case of Unaided Minority colleges shall be first filled with eligible candidates belonging to the concerned minority and then with the eligible candidates belonging to other than the concerned minority.

(13)Each Private Aided/Unaided Non Minority / Minority institution shall obtain ratification from the competent authority for all the admissions conducted by the Institution.

(14)The Convener, PECET Admissions shall prepare the final list of candidates admitted course wise and college wise and send the same to the concerned Universities, Institutions and AFRC.

(15)The Competent authority in consultation with the committee of PECET admission shall fix the cutoff 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 Convener PECET Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(b)To fill up Category-A seats (80%) in Unaided Minority and Non-Minority Institutions who opted for PECET-AC

(1)A committee for PECET-AC admissions shall be constituted by the Association (s) of Professional institutions to advise the Convener of PECET-AC admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of admissions.

(2)The convener of PECET-AC admissions shall collect rank lists of the qualified candidates of PECET-AC prepared by the Convener of PECET-AC as per clause (v) of sub-rule (3) of Rule 15 of the Andhra Pradesh Physical Education Common Entrance Test for entry into B.PEd/U.G.D.PEd course Rules 204 and amendments).

(3)The Convener of PECET-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 to 10 days before the commencement of the counselling. The decision of the Committee for PECET-AC admissions shall be final in issuing notification, the schedule and procedure of counselling.

(4)The convener, PECET-AC Admissions of concerned university shall adopt computerized 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 non-minority / 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 centers, mobilisation of software etc., in counselling with the Admission Committee.

(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.

(6)Candidates shall be called for counselling and provisional allotment of courses/ Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order:

(i)For Minority Institutions:

(a)Among concerned minority candidates firstly in the order of merit assigned in PECET-AC secondly in the order of merit assigned in PECET and thirdly in the order of merit in the qualifying examination.

(b)Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates belonging to other than the concerned minority, firstly in the' order of merit as .signed in PECET-AC and secondly in the order of merit assigned in PECET.

(ii)For non minority Institutions - Firstly in the order of merit assigned in PECET-AC and if vacant seats still remain, then in the order of merit assigned in PECET.

(7)The selection of candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit and following the preferential order as provided under Clause (6) above subject to the condition that the candidate should i have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining ranks in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admissions 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 college to any other kind of seat or other course, be entertained during that phase of admissions.

(9)The candidates admitted into Unaided Non minority/ Minority Professional Institutions offering ES.PEd/U.G.D .PEd courses shall pay the time of admission the fees payable per student per annum as prescribed by the AFRC.

(10)The convener, PECET-AC Admissions shall handover the vacant seats if any to the Institutions concerned after conducting the counselling as provided for under Clause (6) above.

(11)The vacant seats handed over by the Convener shall be notified and filled by the Institutions on merit basis following the rules of Reservation as provided by the institution under Rule 7. Such seats in case of Unaided Minority colleges shall be first filled with eligible candidates belonging to the concerned minority and then with the eligible candidates belonging to other than the concerned minority,

(12)The Private Unaided Non Minority / Minority institution shall obtain ratification from the competent authority for all the admissions conducted by the institution.

(13)The Convener, PECET-AC Admissions shall prepare the final list of candidates admitted course wise and Institution wise and send the same to the concerned Universities. Institutions and AFRC.

(14)The Competent authority in consultation with the committee r PECET-AC admission shall fix cutoff dates for each stage of admissions.

(15)A the candidates called for counselling shall produce the specified original documents along with duly attested photocopies and the Convener PECET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(c)To Fill Up Category-A Seats (80%) In Unaided Minority Institutions Who Have opted For Pecet And Admissions Through Pecet-Ac Window

(1)The convener of PECET-AC admissions shall collect rank lists of the qualified candidates of PECET prepared by the Convener of PECET as per Rule 7 of the Andhra Pradesh Physical Education Common Entrance Test for entry into B.PEd/ U.G.D.PEd course Rules 2004 and amendments.

(2)The Convener of PECET-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 to 10 days before the commencement of the counselling. The decision of the Committee for PECET-AC admissions shall be final in issuing notification, the schedule and procedure of counselling.

(3)The convener, PECET-AC Admissions shall adopt computerized 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 University/Government/ Aided/Unaided non-minority/ 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 centers, mobilization of software etc., in counselling with the Admission Committee.

(4)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.

(5)

(a)Concerned Minority candidates shall be called for counselling and provisional allotment of courses/ Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder firstly in the order of merit assigned in PECET and secondly in the order of merit assigned in the qualifying examination.

(b)Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates other than the concerned minority, in the order of merit assigned in PECET.

(6)The selection of Minority candidates and allotment of Courses / Institutions in Professional Institutions, shall be solely on the basis of merit and following the preferential 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 ranks in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfied the rules and regulations of admissions prescribed by the concerned university/ Government including marks to be obtained in the qualifying examination.

(7)Subject to the provisions of sub clause (9) below, Once a candidate secures admission to a particular college/institution based on his/her option, no more claim for admission into other college to any other kind of seat or other course, be entertained during that phase of admissions.

(8)The candidates admitted into Unaided Non minority/Minority Professional Institutions offering B.PEd/U.G.D.PEd courses shall pay the time of admission the fees payable per student per annum as prescribed by the AFRC.

(9)Sliding shall be permissible between the single windows operated by the Convener of PECET and PECET-AC in case of Unaided Minority Institutions that have opted for PECET and PECET-AC window respectively for admission of candidates, qualified in PECET.

(10)The convener, PECET-AC Admissions shall handover the vacant seats if any to the Institutions concerned after conducting the counselling as provided for under Clause (5) above.

(11)The vacant seats handed over by the Convener shall be notified and filled by the Institutions on merit basis following the rules of Reservation as provided by the institution under Rule 7 above. Such seats in case of Unaided Minority colleges shall be first filled with eligible candidates belonging to the concerned minority and then with the eligible candidates belonging to other than the concerned minority.

(12)The Private Unaided Non Minority/ Minority institution shall obtain ratification from the competent authority for all the admissions conducted by the Institution.

(13)The Convener, PECET-AC Admissions shall prepare the final list of candidates admitted course wise and college wise and send the same to the concerned Universities, Institutions and AFRC.

(14)The Competent authority in consultation with the committee of PECET-AC admission shall fix the cutoff dates for each stage of admissions.

(15)All the candidates called for counselling shall produce the specified original documents along with duly attested photocopies and the Convener PECET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(iii)To fill up category-B Seats (20%) in Unaided non Minority / 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)Seats may be filled on merit basis with eligible candidates including those securing not less than 50% of aggregate marks in the qualifying examination.

(3)The Institutions shall obtain ratification from the competent Authority for all the admissions conducted under Category B sets by the Institution.

(4)After scrutiny the competent Authority shall send the ratified list of candidates admitted by the College to the University concerned also to the respective Institution.

7. Rules of Reservation for admission.

- All the seats in the University/ Government/Aided colleges and Category A sets in Unaided Non-Minority/Minority Institutions offering B.PEd/U.G.D.PEd shall be reserved, to the following categories in Admissions:(i)Region-wise reservation of seats - Admission to 85% of the seats in each course shall be reserved for the local candidates and the remaining 15% of the seats shall be un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.Explanation. - For purpose of these rules,(a)Local Areas means:

(1)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admissions to the Osmania University, the kakatiya University and Telangana University and Nalgonda University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(2)The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to the Andhra University, the Acharya Nagarjuna University ad Adikavi Nannaya University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(3)The part of the State Comprising the districts of Anantapur, Kumool, Chittoor, Cuddapah and Nellore shall be regarded as the Local Area for the purpose of admission to the Sri Venkateswara University, the Sri Krishnadevaraya University and the Yogi Vemana University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(b)"The Local Candidate " means -

(1)A Candidate for admission shall be regarded as a local candidate in relation to a local area

(A)If he/she has studied in Educational institution or Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared in the relevant qualifying examination, or

(B)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination he/she has not studied in any Educational institutions, if he/ she has resided in that local area for a period of not less than four years immediately preceding the date f commencement of the relevant qualifying examination which he/she appeared or as the case may be first appeared.

(2)A candidate for admission to the Course who is not regarded as local candidate under Clause (1) above relation to any local area shall.

(A)If he/she has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination be regarded as local candidate in relation to.

(1)Such local area where he/she has studied for the maximum period out of said period of seven years, or

(c)29% of seats in each course in each institution shall be reserved for the candidates belonging to the Backward Classes and shall be allocated among the four groups of Backward classes as shown below:

Group 'A'	70%
Group 'B'	10%
Group 'C'	1%
Group 'D'	7%
Group 'E'	4%

If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward classes are not available to fill up the 29% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of General pool.No candidate seeking reservation for admission under the above categories be allowed to participate, in the counselling for admission unless he produces the integrated Community Certificate prescribed by the Government and issued by the Revenue Authorities in the Government (vide G.O.Ms.No. 58, Social Welfare (J) Department, dated 12-5-1997).

(iii)The following reservations in admissions shall be applicable to University/Government/Aided Colleges and Private Un-aided Non Minority Institutions offering B.PEd/U.G.D.PEd Courses in respect of category 'A' seats in accordance with the consensus arrived at between Private Unaided Non-Minority Institutions and the Government.

I. Reservations for Special Categories -

(a)There shall also be horizontal reservation in each category (OC, BC, SC, ST) in each course of an institution, for the following categories, to the extent indicated against them.

(1)Children of Armed Forces Personnel (CAP) - 2% (two percent) for the children of armed persons i.e., Ex-Servicemen, Defense Personnel including the children of Border Security force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.

(2)National Cadet Corps (NCC) -1% (one percent) for National Cadet Corps candidates.If qualified candidates belonging to NCC/ CAP categories are not available, the left over seats shall be filled up with candidates of General Pool of the same local area.Note. - The candidates claming reservation benefits under the above categories shall produce original documents in support of their claim to the Convener of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.

(i)NCC - To the Director of NCC, Andhra Pradesh

(ii)CAP - To the Director, Sainik Welfare Board, A.P.

(i)The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.

(II)Where the period of his/her study in two or more local areas are equal, such local area where he/she has studied last in such equal period, or

(B)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or as case may be first appeared for the relevant qualifying examination he/she has not studied in the Educational institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to

(I)Such local area where he/she has resided for the maximum period out of the said period of seven years, or

(II)Where the periods of his/her residence in two or more local areas are equal such local area where he/she has resided last in such equal periods.

(3)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(A)All the candidates eligible to be declared as local candidates.

(B)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent; have resided in the State for a total period of ten years excluding period of employment outside the State.

(C)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(D)Candidates who are spouses of those in the employment of the State or Central Government Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognized by the Government or University OR Other competent authority and similar quasi Government Institutions within the State.

(4)If a local candidate in respect of a local area is not available, to fill any seat reserved or allocated in favour of a local candidate in respect of local area, such seat shall be filled if it had not been reserved.Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission Order 1974 as subsequently amended.

(ii)All Seats in University Colleges/Government /Aided colleges and Category A Seats in Unaided Non Minority Institutions offering B.PEd/ U.G.D.PEd Courses shall be reserved in favour of SC/ST/ BC/categories as follows:

(a)15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Castes.

(b)6% of seats in each course in each Institution shall be reserved for the candidate belonging to the scheduled Tribes.

The seats reserved for Scheduled Tribes shall be made available to schedule castes and Vice-versa, if qualified candidates are not available in the category. If qualified candidate belongs to schedule castes and scheduled Tribes communities are not available the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of General pool.

(2)Reservation of Seats for women. - There shall be a reservation of 33 1/3% of seats in favor of women candidates in each course and in each category (OC/SC/ST/BC/CAP/ NCC)The above reservation shall not be applicable if women candidates selected on merit in each category exceed 33 1 /3%.If sufficient number of women candidates is not available in the respective categories those sets shall be diverted to the men candidates of the same Category.

(8)FEE for Institutions offering B.PEd/ U.G.D.PEd Courses:The fee payable per student per annum for each discipline in each institutions shall be as fixed by the AFRC.

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State of Andhra Pradesh - Act