Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004 CONTENTS 1. Short Title, Commencement and applicability 2. Definitions 3. Eligibility Criteria for appearing the ECET-FDH/ECET-FDH-AC 4. The Engineering Common Entrance Test (Ecet-FDH) 5. Subjects for Common Entrance Test 6. Preparation of the Merit List and Assigning ranks in ECET (FDH) 7. Constitution of ECET-FDH Committee 8. Functions of the ECET-FDH Committee 9. Functions of the Chairman of the ECET-FDH Committee 10. Functions of the Convener of the ECET-FDH Committee 11. Funds for the conduct of the ECET- FDH 1 2 . Engineering Common Entrance Test for Diploma Holders Conducted by Association of Colleges-ECET-FDH-AC 13. Constitution of Committee of ECET-FDH-AC 14. Functions of Committee of ECET-FDH-AC 15. Funds for the conduct of ECET- FDH-AC 16. Special Direction from the Government Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004 In exercise of the powers conferred by Section 3 and 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983) and in supercession of the Andhra Pradesh Engineering common Entrance Test for Diploma Holders (ECET-FDH) Rules, 2003 issued in G.O.Ms.No. 15, Education (EC) Department, dated 15th March, 2003 and as amended subsequently the Governor of Andhra Pradesh hereby makes the following Rules for the conduct of Engineering Common Entrance Test. (1) For lateral admission through Common Entrance Test into 2nd year regular B.E. and B.Tech Courses in All India Council for Technical Education approved Un-Aided Private Professsional institutions (Minority and non-Minority). (2) For admission through Common Entrance Test into 1st year Regular B.E. and B.Tec. Courses in University Engineering Colleges for the seats specifically earmarked for Diploma holders. (3) For lateral admission through Common Entrance Test into 2nd year Regular B.Pharmacy Courses in both University and private un-Aided professional/Institutions (Minority and Non-Minority) approved by Pharmacy Council of India. 1. Short Title, Commencement and applicability :- (i) These rules may be called the " Andhra Pradesh Engineering Common Entrance Test for diploma holders for admission into B.E., B.Tech. and B.Pharm Courses Rules, 2004 ." (ii) They shall apply to all Engineering, Pharmacy Courses for admission into regular B.E., B.Tech and B.Pharm Courses in All India Council for Technical Education, Pharmacy Council of India approved Institutions. (iii) They shall come into force with immediate effect. 2. Definitions :- (1) In these rules, unless the context otherwise requires; (i) "Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983. (Andhra Pradesh Act No 5 of 1983). (ii) "Association of Colleges" means the Association of the Un-Aided Minority Professional Colleges formed for the purpose of conducting Engineering Common Entrance Test referred to in sub-rule (x) and recognised by A.P.State Council of Higher Education consisting of Management representatives. (iii) "Chairman" means the Vice- Chancellor of any University in the State nominated by the Competent Authority for each academic year for conducting and discharging the functions as specified relating to Under Graduate Engineering, Pharmacy Courses through Engineering Common Entrance Test for Diploma Holders. (iv) "Committee of ECET-FDH" means the committee empowered to conduct (ECET-FDH) and to prepare the merit list of the candidates as per the marks obtained in the above test for enabling admission into Convener Seats and Management Seats in the Colleges which agree to make admission based on ranking in ECET-FDH into Under Graduate Engineering and Pharmacy Courses. (v) "Committee of ECET-FDH-AC" means the committee empowered by the Association of the Un-Aided Minority Professional Colleges to conduct ECET-FDH-AC for admission of Diploma Holders into 2nd year of Engineering and Pharmacy Courses and to prepare the merit lists of the candidates as per the marks obtained in the above test for admission into management seats in Engineering and Pharmacy Courses, subject to the supervision of the permanent committee. (vi) "Competent authority" means the Chairman of the Andhra Pradesh State Council of Higher Education. (vii) "Convener" means the authority/ officer appointed by the Competent Authority in consultation with Chairman for conducting the Engineering Common Entrance Test for Diploma holders and for performing such other functions relating to the said test as entrusted to him by the Competent Authority. (viii) "Convener Seats" means the seats earmarked from out of the sanctioned Intake of seats in each institution to be filled by the Convener. (ix) "Engineering Common Entrance test for Diploma Holders" (herein after called ECET-FDH) means examination conducted for assigning ranks on merit to the candidates which will be the basis for admission into B.E., B.Tech and B.Pha Courses in All India Council for Technical Education/ Pharmacy Council of India approved institutions for Diploma Holders. (x) "Engineering Common Entrance test for Diploma Holders conducted by Association of Colleges" (herein after called as ECET- FDH-AC). means examination conducted for assigning ranks on merit to the candidates which will be the basis for admission of candidates to the extent of seats provided for the Managements of Un- Aided Minority Professional Colleges into 2nd year B.E.. B.Tech a n d B.Pharm Courses in All India Council for Technical Education/Pharmacy Council of India approved institutions for Diploma Holders. (xi) "Management Seats" means the seats earmarked from out of the sanctioned intake of seats to be filled by the Management of the Private Un-Aided Minority Professional Engineering and Pharmacy Colleges earmarked for diploma holders for lateral entry into 2nd year including the seats earmarked for concerned Minority candidates in Minority Colleges offering Engineering and Pharmacy Courses. (xii) "Permanent Committee" means the committee constituted by the Government to ensure that the ECET- FDH-AC conducted by the Association of Colleges is fair and transparent. (xiii) "Qualified Candidate" means the candidate who has appeared for the ECET-FDH/ECET-FDH-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid down under Rule 3. (xiv) "Qualifying Examination" means the examination of the minimum qualification prescribed, appearance or passing of which entitles one to seek entry into the relevant courses as laid down under Rule 3. (xv) "State Council" means the Andhra Pradesh State Council of Higher Education constituted under Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act 16 of 1988). (xvi) "University" means the University concerned in which the particular courses are offered. (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 Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983). 3. Eligibility Criteria for appearing the ECET-FDH/ECET-FDH- AC :- Candidates satisfying the following requirements shall be eligible to appear for ECET-FDH/ECET- FDH-AC. (i) Candidates should be of India Nationality. (ii) Candidates should belong to the State of Andhra Pradesh. The candidates should satisfy local/non-local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as subsequently amended. (iii) Candidates should have obtained a Diploma in Engineering and Technology/Pharmacy from the State Board of Technical Education of Andhra Pradesh State or any other Diploma recognised by the Government of Andhra Pradesh as equivalent thereto for admission into the relevant B.E., B.Tech and B.Pharmacy courses into the Courses corresponding to the Diplomas as given in the Annexure to this order. (iv) Candidates who are pursuing a Diploma course under sandwich pattern shall be eligible for entry into the relevant B.E., B.Tech and B.Pharmacy courses provided they have completed the practical training for the sandwich course before close of Counselling for entry into the relevant course. 4. The Engineering Common Entrance Test (Ecet-FDH) :- (i) The ECET-FDH shall be conducted by the Convener, and shall be held on such date and centers as may be specified by the ECET- FDH Committee. (ii) (a) The Convener of ECET-FDH shall give a notification in the widely circulated daily News Papers as decided by the Committee of ECET- FDH calling for the applications in the prescribed form from the candidates satisfying eligibility criteria as laid down in Rule 3. The advertisement, among other things, shall indicate the cost of application fee payable, entrance test fee payable, the last date for receipt of the filled in applications and the date of conduct of the entrance test. (b) The date of the entrance test as notified above shall not be revised with out the prior permission of the Government. (iii) The syllabus for the Entrance test shall be as specified by the committee of ECET-FDH from time to time. (iv) The Medium of ECET-FDH shall be English only. (v) The qualifying marks in the Entrance Test for general category of candidates shall be 30% of the aggregate marks. However, there shall be no minimum qualifying marks in respect of candidates belonging to the Scheduled Castes and Scheduled Tribes. (vi) No requests for re-totaling or revaluation or personal identification of the answer scripts of the Entrance Test shall be entertained. (vii) Mere appearance at the Entrance Test does not automatically entitle a candidate to be considered for entry into any course unless the candidate satisfies the requirement of eligibility as laid down under Rule 3 and other criteria laid down in the Rules for Admission that shall be issued separately. (viii) If any ambiguity or doubt arises in the interpretation or implementation of any of the Rules, the decision of Chairman shall be final. (ix) The Entrance Test Fee, to be collected from the students desirous of appearing for Entrance test shall be as prescribed by the Entrance Test Committee from time to time. 5. Subjects for Common Entrance Test :- (i) Engineering: (a) The subjects in which the Common Entrance Test shall be conducted and the maximum marks allotted to each of them shall be as detailed below: (i) Mathematics - 50 Marks (ii) Physics 25 Marks (iii) Chemistry - 25 Marks (iv) Engineering - 100 Marks (b) The candidate seeking entry in any particular course shall have to appear in Mathematics, Physics and Chemistry and the relevant Engineering papers. (c) Mathematics, Physics and Chemistry subjects shall be common for all the Engineering disciplines. (ii) Pharmacy: For Pharmacy the Common Entrance Test shall be for 200 marks based on the subjects studied in Diploma in Pharmacy. 6. Preparation of the Merit List and Assigning ranks in ECET (FDH) :- The Convener shall observe the following rules in preparing the merit list and assigning the rank separately for Engineering and Pharmacy. (i) The candidates who have secured qualifying marks in the Entrance Test and the candidates belonging to the Scheduled Caste and Scheduled Tribe communities to whom qualifying marks have not been prescribed, shall be assigned the rank in the order of merit on the basis of the aggregate marks obtained. An integrated rank taking all branches of Engineering/ Technology into consideration shall also be generated. (ii) In case of a tie in the aggregate marks, marks obtained in Engineering Paper and Incase of a further tie again, marks obtained in Mathematics, Physics and chemistry in the order shall be taken into account to decide relative rank. In case of Pharmacy, marks obtained in qualifying examination shall be taken into account to resolve the tie. (iii) In the case of candidates getting equal marks in each of the above subjects they shall be bracketed for purpose of award of rank and at the time of admissions, age shall be taken into consideration for relative rank among the bracketed candidates and the older candidates shall be given priority. (iv) The following rank lists shall be prepared by the Convener separately for Engineering and Pharmacy. (a) State-wide Common Merit List: The list shall include candidates irrespective of whether one belongs to any category of reservation quota or not, basing on the marks obtained in the ECET-FDH. (b) Integrated Merit List for entry into IT and other relevant Courses. (c) Region-wise Common Merit List: The 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 marks obtained in the ECET- FDH. (d) Minority Community Merit Lists: They include merit lists, containing the candidates belonging to the different Minority Communities arranged in the Merit ranking assigned in the ECET- FDH, both State wide and Region-wise. (e) Community-wise Merit Lists: There shall be separate, Community-wise merit lists for the Scheduled Castes, Scheduled Tribes and Back-ward classes Communities, both as State-wide and Region-wise; and (f) Merit list for other categories of reservation: There shall be separate lists for other categories of reservations as per the orders in force for Physically handicapped, NCC, Games and Sports, Children of ex-servicemen and for women, both State-wide and Region-wise. (v) Every candidate who has been assigned rank in the merit list shall be issued Rank Card by the Convener. The Rank Card, among other things, include the marks obtained in the ECET-FDH and the rank assigned in the state wide merit, region-wise merit. Integrated Rank, Community-wise merit etc. 7. Constitution of ECET-FDH Committee :- The Competent authority shall constitute the ECET-FDH committee to deal with the matters connected with the test. The Composition of the Committee shall consist of the following: (i) Chairman, who shall be the Vice- Chancellor of any University nominated by the competent authority for each academic year for the purpose of conducting ECET-FDH. (ii) One representative of each of the University to be nominated by the competent authority in consultation with the Vice-Chancellor Concerned. (iii) The Commissioner and Director of Technical Education A.P. or his nominee not below the rank of Joint Director. (iv) One representative of Andhra Pradesh State Council of Higher Education nominated by the competent authority. (v) A senior Officer of Education Department not below the rank of Deputy Secretary who deals with the subject. (vi) Convener of the Entrance Test of the preceding year. (vii) Convener, who should be the rank of a Professor of the University concerned be appointed by the competent authority in consultation with Chairman of the ECET-FDH committee. (viii) One Principal, of a Private Engineering/ Pharmacy College to be nominated by the competent authority for each academic year by turn. (ix) Secretary, State Board of Technical Education and Training, Government of A.P. Hyderabad. 8. Functions of the ECET-FDH Committee :- The ECET-FDH Committee shall take decisions on the following issues relating to the ECET-FDH: (i) Pattern of Question papers. (ii) Duration of the test. (iii) Weightage and marks to be assigned to each paper. (iv) Syllabus content. (v) Centres for conducting the test. (vi) Dates of the Test (vii) Cost of the application and Registration Fee to be collected from the candidates of ECET-FDH. (viii) Norms for the payment of remuneration for different items/services undertaken in connection with ECET-FDH work. (ix) Date of announcement of results. (x) Such other issues as may be referred by the Chairman of the committee and competent authority. 9. Functions of the Chairman of the ECET-FDH Committee :- Chairman of the Committee (i) shall preside over all the meetings of the committee in his absence he may nominate one of the members of the committee to preside over the meetings. (ii) shall appoint paper setters, moderators for the ECET-FDH and decide upon the printing press or presses where the confidential material of the Test shall be printed. (iii) may appoint a competent officer to assist the Convener. 10. Functions of the Convener of the ECET-FDH Committee :- The Convener of the ECET-FDH shall, subject to such directions as may be issued by the Chairman discharge his duties in the matters relating to the ECET-FDH. The Convener, is specifically responsible for discharging the following functions: (i) The printing of application form of ECET-FDH. (ii) Issuing the notification inviting application for the Entrance Test (iii) Sale of application forms and issue of Hall-Tickets. (iv) Appointment of Co-ordinators, Chief Superintendents and Observers of various Test Centers. (v) Coding and decoding of Response sheets (Answer Scripts) (vi) Appointment of Members of confidential team for assisting computer process in valuation of answer scripts (vii) Payment of remuneration for various items/services utilised for the purpose of ECET-FDH. (viii) Maintenance and submission of audited accounts to the Andhra Pradesh State Council of Higher Education. (ix) Publication of results and despatch of Rank cards to the qualified candidates. (x) Such other duties as entrusted by the Chairman. 11. Funds for the conduct of the ECET- FDH :- (i) The amounts that are collected from the candidates towards cost of the application and the examination fee shall be directly credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad. (ii) The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education necessary expenditure for items/services connected with the ECET-FDH and submit for audit t o the Local fund Audit and report thereof be submitted to the Andhra Pradesh State Council of Higher Education. 12. Engineering Common Entrance Test for Diploma Holders Conducted by Association of Colleges-ECET-FDH-AC :- (a) Association of Colleges-Formation and its Functions: (i) There shall be an association of Un-Aided Minority Professional Colleges recognised by Andhra Pradesh State Council of Higher Education as defined in clause (ii) of Rule 2(1) of these Rules to conduct ECET-FDH-AC. (ii) The Secretary of Association of Un- Aided Minority Professional Colleges formed as in (i) above shall intimate its formation, rules and bye-laws and the names of the office bearers, before a stipulated date, to the competent authority and Chairman of Permanent Committee. (iii) The competent authority shall communicate, inviting options from the Managements of all Un-Aided Minority Professional Colleges for admitting their students either through ECET-FDH or ECET-FDH- AC. (iv) The option of choosing, between ECET-FDH or ECET-FDH-AC shall be exercised by the Managements of the Un-Aided Minority Professional colleges to fill Management seats and shall be intimated in writing before a stipulated date to the Competent Authority and the permanent committee. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the Management Seats only on the basis of the rank at ECET- FDH conducted by the Convener, in which case the convener for admission will approve the above admissions. 13. Constitution of Committee of ECET-FDH-AC :- The Committee of ECET-FDH- AC shall be constituted by the Association of Un-Aided Private Professional Colleges with eminent members and academicians representing all the disciplines included for the test. A member of this committee shall be appointed as Convener of the Committee of ECET-FDH-AC to discharge functions as assigned by the Committee of ECET-FDH- AC. 14. Functions of Committee of ECET-FDH-AC :- (i) ECET-FDH-AC shall be conducted in a fair and transparent manner subject to supervision of the permanent committee and it shall submit the proposed question papers, the names of the paper setter and examiners and the method adopted to ensure papers are n o t leaked, whenever such information is called for by the permanent Committee. (ii) The committee of ECET-FDH-AC shall preserve the question paper and the answer papers for the period as indicated by the Permanent Committee. (iii) The records of an Institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least, 25 years shall be examined by the Permanent Committee and may permit such an Institute to adopt its own admission procedure. (iv) After holding ECET-FDH-AC and declaration of Results of ECET- FDH- AC , each member college of Association of Colleges shall immediately display the merit lists on the notice Board of all colleges which have chosen to admit Students on the basis of rank obtained at ECET-FDH-AC. (v) Committee of ECET-FDH-AC shall also communicate a copy of the merit list forthwith to the competent authority and the Permanent Committee. (vi) Committee of ECET-FDH-AC shall follow the same guidelines as prescribed in Rule 4, Rule 5 and Rule 6 of these Rules for conduct of test, minimum qualifying mark etc., for declaration of results and assigning merit ranks. (vii) Preparation of the Merit List and assigning rank: The committee of ECET-FDH-AC shall follow the guidelines prescribed in Rule 6 under these Rules in preparing the merit list and assigning the rank, tie break in case of more than one candidate scoring the same marks at ECET-FDH-AC, preparation of Rank lists and issuing of Rank Cards. 15. Funds for the conduct of ECET- FDH-AC :- The amounts that are collected from the candidates towards cost of application and examination fee shall be utilized to meet the expenditure for items/ services connected with the ECET-FDH-AC. Accounts shall be subjected to audit and report thereof shall be submitted to the competent authority and Permanent Committee. 16. Special Direction from the Government :- (i) In the event of any malpractice or leakage of question paper or in any other circumstances leading to the stopping of ECET-FDH as scheduled, the Government may for the reasons to be recorded in writing, direct to conduct of a re-examination of the ECET-FDH. In such an event the Andhra Pradesh State Council of Higher Education or any other body so nominated by the Government shall c a u s e the ECET-FDH Re-examination to be conducted by appointing/ nominating such functionaries or committees as considered necessary, without levying any extra charge from the candidates for this purpose. (ii) In respect of ECET-FDH-AC. the permanent committee constituted, may issue necessary directions to the committee of ECET-FDH-AC to conduct re-examination for the reasons to be recorded in writing without collecting any fees for such re- examination.