PREAMBLE
In exercise of the powers conferred by sub-section (1) of Section 3
read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation
of Admissions and Prohibition of Capitation Fee Act, 1983 Act No. 5 of 1983),
and in supersession of all the rules in force on the subject, the Governor of
Andhra Pradesh hereby makes the following rules relating to admission of students
into B.Ed., Course offered in various Colleges of Education functioning under
Government, Campus/Constituent of Universities and Private Management, through
Common Entrance Test.
Rule - 1. Short title, Commencement; and application.--
(1) These rules may be
called the "Andhra Pradesh Colleges of Education (Regulation of admissions
into B.Ed., Course through Common Entrance Test) Rules, 1989".
(2) They shall come into
force with effect from the academic year 1989-90.
(3) These rules shall
apply for admission into all Colleges of Education offering B.Ed., Course in
the State, namely:--
(a) Government Colleges
of Education including comprehensive Colleges of Education.
(b) Campus/Constituent
Colleges of Education under the University.
(c) Private Colleges of
Education including those administered by the minority communities.
Rule - 2. Definitions.--
(1) In these rules,
unless the context otherwise requires;
(a) "Act" means
the Andhra Pradesh Educational Institutions (Regulation of admission and
Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983);
(b) "Chairman"
means the Authority/Officer nominated by the State Council for each academic
year for the purpose of conducting the Common Entrance Test;
(c) "Common Entrance
Test" means the examination conducted for assigning merit ranking to
students which will be the basis for admission of students into the B.Ed.,
course offered in various Colleges of Education;
(d) "Entrance Test
Committee" means the Committee empowered to conduct the Common Entrance
Test and to prepare the list of candidates in order of marks obtained in the
entrance test basing on which admissions will be made;
(e) "Convenor"
means the authority/Officer appointed by the State Council for conducting the
common Entrance Test and performing such other functions relating to the said
examinations as may be entrusted to him by the State Council in consultation
with the Chairman.
(f) "Institutions"
means, unless otherwise specifically mentioned, all the educational
institutions (including those detailed as State-wide institutions) offering
B.Ed., Course.
(g) "Inspecting
Authority" means, the authority/officer appointed by the Chairman of the
Entrance Test Committee for inspecting and scrutinising the admissions of the
students made in the Institutions:
(h) "Local
Candidates" means the candidates in relation to the local areas as
specified in Rule 10;
(i) "Local
Area" means the territorial jurisdiction prescribed for identifying the
local candidates;
(j) "Qualifying
Examination" means the examination the minimum qualification prescribed,
appearance or passing of which entitles one to seek admission for the Common
Entrance Test;
(k) "Qualified
candidate" means the candidate who has appeared for the Common Entrance
Test has been assigned ranking in the Common Merit List;
(l) "State
Council" means the Andhra Pradesh State Council of Higher Education,
constituted under sub-section (1) of Section 3 of the Andhra Pradesh State
Council of Higher Education Act, 1988 (Act No. 6 of 1988);
(m) "University"
means the university concerned to which the institution offering B.Ed., Courses
is related/affiliated.
(2) Words and expressions
used but not defined in these rules shall have the same meaning as assigned to
time in the Andhra Pradesh Educational Institutions (Regulation of Admission
and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983).
Rule - 3. Method of Admission.--
The general
guidelines for the admission of students Into B.Ed., Course in all Colleges of
Education shall be as laid down below:--
(1) The admission shall
be made in the order of merit on the basis of the ranking assigned to the
students in the common entrance test
(2) (a) The principals of
Private Institutions shall admit candidates as allotted by the Entrance Test
Committee on the basis of ranking assigned to them in the Common Entrance Test.
(b) The principals of
the Institutions administered by the minority communities shall admit
candidates belonging to their own community in the order of merit ranking
assigned to them in the Common Entrance Test by following the procedure laid
down under these rules.
(3) The total number of
candidates to be admitted in each Course, in the private institutions, shall
not exceed the limits prescribed by the Government, from time to time.
(4) The total number of
candidates to be admitted in each "Method of teaching school subjects
(Methodology)" namely Mathematics, Physical Sciences, Biological Sciences
and Social Studied shall be as follows:
|
(i) Mathematics and Physical Sciences
|
--50%
|
|
(ii) Biological Sciences
|
--30%
|
|
(iii) Social Studies
|
--20%
|
(5) The admission of
students made in various institutions, shall be subject to scrutiny by the
inspecting authority appointed for the purpose.
(6) In respect of
State-wide institutions 85% of the seats in each "Method of teaching
School subjects (Methodology)" shall be allocated among the three regions
of the State, namely, Andhra University Area (Andhra), Osmania University Area
(Telangana) and Sri Venkateswara University Area (Rayalaseema) in the ratio of
42; 36; 22 respectively and the balance of 15% seats shall be left for open
competition.
(7) The requirement of
qualifying at the Common Entrance Test shall not be applicable to the
candidates for admission against the following categories of seats reserved in
accordance with the rules inforce.
(a) Five seats over and
above intake capacity shall be reserved for the candidates sponsored by other
State Government and Union Territories for admission into all Government
Colleges of Education in the State and as approved by the Director of School
Education, Andhra Pradesh, Hyderabad without any reference to entrance
examination on reciprocal basis.
(b) The Departmental
candidates for whom B.Ed., qualification is prescribed as a must for service
regularisation/declaration of probation/promotion and deputed by department,
shall be given admission in any recognised private colleges of education
located nearer to his working place automatically without any reference to
entrance Examination. These admissions will be made over and above the intake
capacity fixed by the Government.
Rule - 4. Eligibility criteria for admission.--
Admission into
Institutions shall be governed by the rules of admission of the respective
Universities, in addition to the rules and regulations prescribed herein. The
eligibility criteria for admission into various Institutions shall be as
follows:
(1) Nationality and
Domicile:--
The candidates should
be Indian Nationals and should satisfy local/non-local status requirement as
laid down in the Andhra Pradesh Educational Institutions (Regulation of
Admissions) Order, 1974 and the amendments made thereon.
(2) Educational
Qualifications:--
Candidates should
have passed B.A./ B.Sc. (Home Science) /B.Com or should have appeared for the
final year examination in any of these courses at the time of making the
application of the Common Entrance Test. However they shall not be considered
for admission unless they got their provisional pass certificates at the time
of admissions Into the Colleges irrespective of their rank in the Common
Entrance Test.
(3) Age Limit:--
The candidates should
have completed the age of 19 years on the date of commencement of admissions as
announced by the Entrance Test Committee or on such other date as may be
notified by the Entrance Test Committee. There shall be no maximum age limit
for the admission.
Rule - 5. The Common Entrance Test.--
(1) The Common Entrance
Test shall be conducted by the Convenor, appointed by the State Council, on
such dates and at such centers as may be specified by or as decided by the
Entrance Test Committee.
(2) (a) The Convenor
shall make advertisement in the popular daily newspapers calling for
applications in the form prescribed by the Entrance Test Committee, from the
candidates satisfying the eligibility criteria laid down under Rule 4. The
advertisement among other things, shall Indicate the application fee and
entrance test fee payable and the last date for conduct of the Entrance Test.
(b) The date of
conduct of Entrance Test as notified by the Entrance Test Committee shall not
be revised without the prior permission of the Government.
(3) The subject and syllabus
for the Entrance Test shall be as specified by the Entrance Test Committee from
time to time.
(4) The medium of
Entrance Test shall be English. Telugu and Urdu.
(5) The qualifying marks
in the Entrance Test for general category of candidates shall be 35% of the
aggregate marks. However, there shall be no minimum qualifying marks, in
respect of candidates belonging to the Scheduled Castes and the Scheduled
Tribes.
(6) The candidates who
have obtained qualifying marks in the Entrance Test shall be assigned ranking
for each Methodology in the order of merit on the basis of the aggregate marks
obtained in Entrance Test.
(7) No requests for
retotaling or revaluation or personal identification of the answer scripts of
the Entrance Test shall be entertained.
(8) Mere appearance at
the Entrance Test does not entitle a candidate to be considered for admission
into any course automatically unless the candidate:
(a) applies to the
University Concerned/Convener as the case may be, and
(b) satisfies all the
conditions of admission stipulated by the concerned University and Government
as the case may be.
(9) If any ambiguity of
doubt arises in the interpretation or implementation of these rules, the
decision of the Chairman of the Committee shall be final.
(10) The Entrance Test fee
i.e. the fee to be collected from the students desirous of appearing for the
Entrance Test shall be as prescribed by the Entrance Test Committee from time
to time.
(11) The Committee shall
follow the instructions of the State Council from time to time.
Rule - 6. Preparation of merit lists and assigning ranking.--
The candidates who
have secured qualifying marks in the Entrance Test and the candidates belonging
to the Scheduled Castes and Scheduled Tribes communities to whom qualifying
marks have not been prescribed, shall be assigned the ranking in the order of
merit on the basis of the aggregate marks obtained in all the subjects/ parts
in which Entrance Test has been conducted.
(1) The Common Entrance
Test Committee shall prepare the following categories of merit lists separately
for each of the Methodologies, namely. Mathematics and Physics, Biological
Science and Social Studies.
(a) State-wide Common
Merit List:--
This list shall
include candidates irrespective of whether one belongs to any category of
reservation quota or not, basing on the order of merit of marks obtained in the
Common Entrance Test
(b) Local area-wise Merit
Lists:--
This list includes
candidates belonging to the particular local area irrespective of whether one
belongs to any category of reservation quota or not basing on the order of
merit of marks obtained in the Common Entrance Test.
(c) Concerned Minority
Community Merit Lists:--
They include merit
lists, containing the candidates belonging to the concerned minority community
arranged in the order of merit ranking assigned in the Common Entrance Test,
both State-wide and Local area-wise.
(d) Community-wise Merit
Lists:--
There shall be
separate Community-wise Merit Lists for Scheduled Castes, Scheduled Tribes and
Backward Classes communities both as State-wide lists and Local area-wise
lists.
(e) Merit Lists or other
categories of reservations:--
There shall be
separate merit lists for other categories of reservation mentioned under
Sub-rule (4) of Rule 10, State-wise and Local area-wise.
(2) While preparing the
merit lists, the following shall be criteria.
(a) In case of tie in the
aggregate, marks obtained in part 'C' (content background) and Part 'A'
(General English) in that order shall be taken into account to decide relative
ranking.
(b) In the case of
candidates getting equal marks in each of the parts of the test paper, they
shall be bracketed for the purposes of award of rank. At the time of admission
age shall be taken into consideration for relative ranking among the bracketed
candidates, and the older candidates shall be given priority.
(3) The candidates who
have been assigned ranking in the Merit List shall be issued "Rank
Cards". The Rank Card, among other things, shall contain the details of
the category of course to which the candidate is qualified and the rank assigned
in the State-wide and Local area-wise Merit Lists and also the category of
reservation, if any, to which the candidate is entitled.
Rule - 7. Admission into Government Colleges and Campus/Constituent Colleges of Universities.--
(1) The university concerned
to which the Institution relates or is affiliated offering B.Ed., Courses shall
make advertisement in the popular daily newspapers calling for applications
from the candidates who have been assigned ranking in the Common Entrance Test,
clearly indicating the last date for receipt of the filled-in-applications and
the registration fee payable.
(2) The candidates
desirous of getting their names considered both as local and non-local
candidates shall make applications separately to the University to which he is
a local candidate and the other Universities to which he is a non-local
candidate, respectively.
(3) No separate
applications is required for consideration for admission into the State-wide
institutions. The application made to the University for consideration as local
candidates will also be considered for the purpose.
Rule - 8. Admissions into Private Institutions.--
(1) The Convener of the
Common Entrance Test shall make advertisements in the popular daily newspapers
calling for applications in the prescribed form from the qualified candidates
who have been assigned ranking in the Common Entrance Test and desirous of
seeking admission into the private institutions, including minority educational
institutions, offering B.Ed., Course.
(a) The advertisement, among
the other things, shall indicate the various documents to be enclosed with the
application, the application fee payable to the State Council and various fees
payable in favour of the concerned institutions.
(b) The advertisement
shall also make it amply clear that the candidates belonging to the concerned
community alone will be admitted into the minority educational institutions
basing on the ranking assigned to them in the Common Entrance Test and that the
candidates belonging to the other communities will be admitted only against the
left over seats, in the order of ranking assigned to them in the Common
Entrance Test and further that, while admitting the candidates belonging to
other communities the rule of reservation as laid down under Rule 10 will be
followed.
(2) The candidates who
are qualified to seek admission as a consequence of obtaining ranking in the
Common Entrance Test and desirous of seeking admission into the private
institutions, including minority educational institutions shall make application
to the Convenor either in person or by "Registered Post Acknowledgment
Due" enclosing all the relevant documents including a copy of the Rank
Card issued to him. The applications shall be acknowledged.
(3) The Convener shall
scrutinise all the applications received from the candidates desirous of
seeking admission into the private institutions, including the minority
educational institutes. After scrutiny, the Convener shall prepare two
categories of merit lists, namely:--
(a) Common Merit List:--
Containing the names
of all the candidates, including those belonging to the minority community,
arranged in the order of merit ranking assigned to them in the Common Entrance
Test;
(b) Community-wise merit
List:--
Containing the names
of the candidates belonging to the concerned community arranged, in the order
of merit ranking assigned to them in the Common Entrance Test, prepared
separately for each of the concerned community taking into account the
community to which the minority institution claims to belong. The candidate
belonging to minority communities other than the concerned minority community,
shall be treated as of belonging to other non-minority communities for the
purposes of admission into the minority institutions.
(4) The seats in all the
private colleges including minority institutions, shall be pooled up
Methodology-wise and distributed among the three regions of the State, namely,
Andhra University area (Andhra), Osmania University area (Telangana) and Sri
Venkateswara University area (Rayalaseema) in the ratio 42; 36; 22 respectively
and shall be allotted to, the candidates by following the procedure prescribed
under Rule (10)(1)(c).
Rule - 9. Allotment of candidates for admission.--
(1) Candidates who have
secured higher ranks at the Entrance Test will be called for an interview in
the order of merit for selection and allotment of institutions, namely,
Government, Campus/Constituent Colleges of Universities and Private. For the
convenience of the candidates, representatives of all the Universities
concerned and Principals of all the Colleges of educational shall sit at a
common table. As and when each candidate gets his turn for interview in the
order of merit, choice of institution will e given to him depending upon
availability at that point of time with due regard to the eligibility of the
candidate for a seat in a particular local area for a particular
reserved/unreserved category.
(2) The Convener of the
Entrance Test Committee shall be the competent authority to select and allot
candidates for admissions into various Institutions on the basis of the ranking
assigned to them in the Common Entrance Test and subject to final approval by
the Chairman.
(3) (a) In respect of the
Minority Institutions, Candidates belonging to the concerned Communities alone
shall be admitted by following the provisions under sub-rule (4) of Rule 8.
(b) If candidates
belonging to the concerned community from a local area fall short for making
admissions in the prescribed ratio, candidates belonging to the concerned
community belonging to other local areas can be admitted in the order of
ranking in the concerned State-wise merit list.
(c) If there are no
candidates belonging to the concerned community, in any local area, candidates
belonging to other Communities form the respective local areas in order of
merit, can be admitted in which case, the rule of reservation as provided under
Rule 10, shall be followed.
(4) The selection of
candidates and allotment of institutions in respect of the private colleges
including those administered by minority communities, shall also be solely on
the basis of merit as adjudged by the rank obtained in the Entrance Test
subject to the condition that the candidates should have passed the qualifying
examination, with the minimum marks prescribed for the Entrance Test. However,
mere appearance at the Entrance Test and obtaining of high rank in the merit
lists does not entitle a candidate to be considered for admission automatically
into any Institution unless he also satisfies the rules and regulations of
admission prescribed by the concerned University and the Government including
marks to be obtained in the qualifying examination.
(5) The number of
branches/Methodologies and the total number of candidates to be admitted, shall
be as decided by the Government, from time to time.
Rule - 10. Rule of Reservation for Admission.--
They shall apply to
all institutions including private institutions.
(1) Local area-wise
reservation of seats:--
(a) Admission to 85% of
the seats in each Methodology excluding the seats as specified by the
Government/Council which are exempted from the need of Common Entrance Test,
shall be reserved for the local candidates and 15% of the seals shall be left
un-reserved as specified in the Andhra Pradesh Educational Institutions
(Regulations and Admission) Order, 1974 and the amendments made thereon.
(b) In respect of
State-wide Institutions, admission of seats, excluding the seats which are
exempted from the need of Common Entrance Test, in each Methodology 85% of the
seats shall be reserved for the candidates belonging to the three local areas
in the State, namely, Andhra University Area (Andhra), Osmania University
Area (Telangana) and Sri Venkateswara University Area (Rayalaseema) in the
ratio of 42:36:22 respectively and the balance of 15% of the seats shall be
left for open competition.
(c) (i) The seats in each
of the private colleges (including minority institutions) shall be pooled up
Methodology-wise and distributed among the three regions of the State, namely
Andhra University Area (Andhra), Osmania University Area (Telangana) and Sri
Venkateswara University Area (Rayalaseema) in the ratio 42:36:22 respectively.
If seats meant for any local area are left over, they may be filled up with the
other candidates in the order of merit ranking assigned in the State-wise Merit
List.
(ii) In respect of
minority institutions, Methodology-wise seats in each institution shall be
filled up with the candidates belonging to the concerned minority community
among the three local areas of the State in the ratio referred under clause
(i). If seats meant for any local area are left over they may be filled up with
candidates belonging to the concerned minority community from other local areas
in the order of merit ranking assigned in the State-wide Merit List. If seats
are still left unfilled, they may be filled up with the candidates of other
Communities from the respective local area in the order of merit ranking. The
rules of reservation prescribed under rule 10 shall be followed if candidates
belonging to the other communities are to be admitted.
Explanations:--I The
Local Area:--
(a) The part of the State
comprising the district of Adilabad, Hyderabad (including twin cities),
Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and
Warangal shall be regarded, as Osmania University local area (Telangana).
(b) 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
Andhra University local area (Andhra).
(c) The part of the State
comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore
shall be regarded as the Sri Venkateswara University local area (Rayalaseema).
II. The Local
Candidate:--
(A) A Candidate for
admission shall be regarded as a local candidate in relation to local area:
(a) If he 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 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 appeared or as the case may be first appeared for the
relevant qualifying examination, he has not studied in any educational
institution, if he has resided in that local area for a period of not less than
four years immediately preceding the date of commencement of the relevant
qualifying examination in which he appeared or as the case may be, first
appeared.
(B) A candidate for
admission to the course who is not regarded as local candidates under Clause
(a) in relation to any local area shall:
(i) If he 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 the appeared
or as the case may be, first appeared for the relevant qualifying examination
be regarded as a local candidate in relation to:
(i) Such local area where
he has studied for the maximum period out of said period of Seven Years, or
(ii) Where the period of
his study in two or more local areas are equal such local area where he has
resided last in such equal period, or
(ii) If, during the whole
or any part of seven consecutive academic years, ending with the academic year
in which the appeared or, as the case may be, first appeared for the relevant
qualifying examination, he 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 has resided for the maximum period of the said period of seven years, or
(ii) Where the periods of
his residence in two or more local areas are equal, such local area where he
has resided last in such equal periods.
(C) The following
categories of candidates are eligible to apply for admission to the remaining
15% of unreserved 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 ten years excluding periods of study
outside the State or either of whose parents have resided in the state for a
period of ten years excluding periods 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 similar
other 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 similar other quasi
Government Institutions within the State and the educational institutions
recognised by the competent Authority.
(D) 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 that local area, such
seat shall be filled in as if it has been unreserved.
Note:--
For details, see the
Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974
and the amendments made thereon.
(2) Reservation of seats
for S.C./S.T./B.C. Communities:--
(a) 15% and 6% of seats
in each Methodology in each institutions shall be reserved for the candidates
belonging to the Scheduled Castes and Scheduled Tribes communities
respectively.
The Seats reserved
for Scheduled Castes shall be made available to Scheduled Tribes and
Vice-versa, if qualified candidates are not available in the category. If
qualified candidates belonging to Scheduled Castes and Scheduled Tribes
Communities are not available, the left over reserved seats shall be filled by
the Candidates of general pool.
(b) 25% seats in each
Methodology in each Institution shall be reserved for the candidates belonging
to the Back-ward Classes and shall be allocated among the four groups of
Backward Classes as shown below:--
|
Group: 'A'
|
..........
|
7%
|
|
Group: 'B'
|
..........
|
10%
|
|
Group: 'C
|
..........
|
1%
|
|
Group: 'D'
|
..........
|
7%
|
If qualified
candidates belonging to backward class of a particular group are not available,
then left over seats can be adjusted for the candidates of next group in the
order of merit. If qualified candidates belonging to Backward Classes are not
available to fill up, the 25% seats reserved for them, the left over seats
shall be treated as un-reserved and shall be filled up with candidates of
general pool.
(3) Other categories of
Reservations:--
(a) 2% of seats in each
institution shall be reserved for physically handicapped persons. The selection
authority will have the right to reject any candidates if in his/her opinion
any particular disability is detrimental to the teaching profession. This should
be decided with reference to the medical fitness certificate produced by the
candidate.
(b) 3% of seats in each
institution shall be reserved for the children of the Ex-service men and
Defence Personnel residing in the State.
(c) 1% of seats in each institution
shall be given to the candidates proficient in Sports and Games. A candidate
who could be counted as sportsman for this purpose must have represented the
country, the State, the University or his own College.
(d) 1% of the seats in
each institution shall be reserved for N.C.C. and Bharat Scouts and Guides,
Candidates must be in possession of 'C' or 'B' certificate of N.C.C. preference
being given to 'C' and 'B' Certificate holder respectively. In the case of
Scouts and Guides preference may be given to President Scouts and Guides.
(e) A minimum of 1[33 1/3%] of seats
available in each of the Coeducational Colleges of education shall be reserved
for women candidates, on over all basis instead of observing them
Community-wise or Methodology-wise. However, the seats reserved for women, may
filled by men if women candidates are not available.
(f) Ten seats in each
Government Comprehensive Colleges of Education/ Government College of Education
shall be reserved for section Officers, and other Non-gazette Officials including
Record Assistants and Attenders working in the Education Department of Andhra
Pradesh Secretariat as permitted by the Government and Ministerial Staff
including the Record Assistants and Attenders working in the offices under the
control of the Director of School Education and the ministerial staff including
Record Assistants and Attenders working in the recognised non-Government
Institutions like the Zilla Parishads, Panchayat Samithies, Municipalities,
Private Institutions under the administrative control of the Director of
Schools Education Andhra Pradesh, Hyderabad as permitted by the Director of
School Education.
Their selection for
admission will be made by the Director of School Education purely on the basis
of rank assigned in the Common Entrance Test. If sufficient number of
candidates are not available under this quota they may be filled in by the
candidates from the general pool.
Rule - 11. Constitution and functions of the Entrance Test Committee.--
The State Council of
Higher Education shall constitute an Entrance Test Committee, for conducting
the Common Entrance Test annually. The constitution and the functions of the
Entrance Test Committee shall be as specified below:
(1) Constitution of the
Committee:--
The Committee shall
consist of the following:
(a) Chairman, shall be
nominated by the State Council of Higher Education for each academic year for
the purpose of conducting the Entrance Test.
(b) One representative of
each of the Universities to be nominated by the concerned Vice-chancellor.
(c) The Director of
School Education, Andhra Pradesh, Hyderabad or his nominee.
(d) One Member-to be
nominated by the State Council of Higher Education.
(e) Convenor-who should
be of the rank of professor to be nominated by the State Council of Higher
Education in consultation with the Chairman of the Common Entrance Test
Committee.
(f) Convenor of the
Common Entrance Test for the preceding year.
(g) One Principal of a
Private College, to be nominated by the State Council, every year by turn.
(2) Functions of the
Entrance Test Committee:--
(a) The Committee:--
The Committee shall
take decisions, on the following aspects of the Entrance Test, from time to
time.
(i) Pattern of question
papers:
(ii) Duration of the test;
(iii) Weight age and marks
to be assigned to each paper
(iv) Syllabus content;
(v) Centres for
conducting the test;
(vi) Dates of the test;
(vii) Date of announcement
of results;
(viii) Norms for payment of
remuneration for different items of works connected with Entrance Test;
(ix) Fees to be collected
from the candidates, and such other issue or issues as may be referred to it by
the Chairman of the State Council of Higher Education from time to time.
(b) The Chairman:
(i) The Chairman of the
committee shall preside over the meetings of the Committee. In the absence of
the Chairman at the meeting, he may nominate one of the members to preside over
the Committee Meetings.
(ii) The chairman of the
Committee shall be competent authority to appoint paper setters and moderators
for the Entrance Test and to decide upon the printing press or presses at which
the papers are to be got printed.
(c) The Convenor;--
The convener shall,
subject to such directions as may be issued by the Chairman, discharge his
duties in connection with the Entrance Test He shall be responsible for
discharging the following functions:
(i) Printing of application
forms, instructions, etc., to candidates;
(ii) Issuing the
notification inviting applications for the Entrance Test:
(iii) Sale of application
forms and issue of hall tickets;
(iv) Appointment of
Co-ordinators and Chief Superintendents and observers for various centers of
the test;
(v) Coding and De- coding
of answer scripts;
(vi) Appointment of
Examiners for the valuation of the answer scripts in consultation with the
Chairman.
(vii) Evaluation by spot
valuation of the answer scripts.
(viii) Payment of
remunerations for various items of work relating to the Entrance Test and
maintenance and submission of accounts to the State Council of Higher
Education.
(ix) Publication of
results and despatch of Rank Cards to the qualified candidates;
(x) selecting candidates
for admission into Institutions.
(3) Funds for the Conduct
of the Test:--
(a) The amounts collected
from the candidates appearing for the Entrance Test towards cost of application
form and examination fee shall be directly credited to the account of the State
Council of Higher Education.
(b) The convener will
draw advance from the State Council of Higher Education to meet the expenditure
for the conduct of the test and submit audited accounts after the admissions
are completed.