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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(iii) in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

(iii)The Convenor of Admissions shall adopt on-line computerized system of Counselling either by following centralized or decentralized Counselling at various centres for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall prepare the programme of schedule for admissions, notify the programme of admissions and 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 centres, Mobilization of Software etc., in consultation with the Admission Committee.