Section 6 in 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
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.
