Section 2 in Andhra Pradesh Conduct of Language Pandit Common Entrance Test for admission into Pandit Training course Rules, 2006
2. Definitions.
(1)In these rules, unless the context otherwise requires;(i)"Act" means the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).(ii)"Association of Colleges" means the association of colleges formed for the purpose of conducting Language Pandits Common Entrance Test LPCET-AC.(iii)"Chairman" means the Director of School Education, Andhra Pradesh, Hyderabad. He/She shall also be the Chairperson of the Committee of LPCET.(iv)"Committee of LPCET" means the committee empowered to conduct LPCET and to prepare the merit list of the candidates as per the marks obtained in the LPCET for admission into seats in Pandit Training colleges which agree to make admissions into Pandit Training course based on ranking in LPCET.(v)"Committee of LPCET-AC" means the committee empowered by the Association of Colleges to conduct LPCET-AC for admission into Pandit Training course and to prepare the merit list of the candidates as per the marks obtainied in the above test for admission into seats in Pandit Training course, subject to the supervision of Permanent Committee.(vi)"Competent Authority" means the Director of School Education, Andhra Pradesh, Hyderabad.(vii)"Convenor LPCET Admissions" means a person, not below the rank of Joint Director of School Education, Government of Andhra Pradesh appointed by the Competent Authority for conduct of LPCET and make allotment of candidates for admission into Pandit Training Courses in all colleges of Education.(viii)"Convenor LPCET-AC Admissions" meansn a person nominated by the Association (s) of un-aided Pandit training Colleges for selection and allotment of qualified candidates for admission.(ix)"Language Pandits Common Entrance Test" (herein after called LPCET) means test conducted for assigning rank on merit to the candidates which will be the basis for entry into Pandit Training course.(x)"Language Pandits Common Entrance Test of Association of Colleges" , (herein after called LPCET-AC) means the examination conducted by Association of Pandit T raining colleges for assigning merit ranking to candidates which shall be the basis for admission of candidates to the said colleges in the State offering Pandit Training courses.(xi)"Permanent Committee" means the committee constituted by the Government to ensure that the LPCET-AC conducted by the Association of Pandit Training Colleges in a fair and transparent manner.(xii)"Qualified Candidate" means the candidate who has appeared for the LPCET/LPCET-AC and has been assigned a rank in the common merit list and has eligibility as per criteria laid under Rule 3.(xiii)"Qualifying examination" means the examination of the minimum qualification prescribed for appearance or passing as laid down under Rule 3.(2)Words and expressions used but not defined in these rules shall have the same meaning assigned to them under the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation fee) Act, 1983 (Andhra Pradesh Act 5 of 1983).
