Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ENGINEERING EDUCATIONAL INSTITUTIONS (ADMISSION INTO PART-TIME UNDER- GRADUATE COURSE IN ENGINEERING) RULES, 1989 CONTENTS 1. Short title, Applicability and Commencement 2. Definitions 3. Method of Admission 4. Eligibility criteria for admission 5. The Common Entrance Test 6. Preparation of merit list and assigning ranking 7 . P roced ure for admission into Government Colleges, Campus/Constituent Colleges of Universities and Regional Engineering College, Warangal 8. Procedure for admission into Private Institutions 9. Rules of reservation for admission 10. Constitution and functions of the Entrance Test Committee ANDHRA PRADESH ENGINEERING EDUCATIONAL INSTITUTIONS (ADMISSION INTO PART-TIME UNDER- GRADUATE COURSE IN ENGINEERING) RULES, 1989 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), the Governor of Andhra Pradesh hereby makes the following rules relating to admission of diploma qualified students into year of the under graduate courses in Engineering (Part-time) through a Common Entrance Test called the "Engineering Common Entrance Test for Diploma Holders (ECETFDH). 1. Short title, Applicability and Commencement :- (1) These rules may be called the Andhra Pradesh Engineering Educational Institutions (Admission into Part-time Under-graduate course in Engineering) Rules, 1989. (2) They shall apply to all the Engineering educational institutions, including those administered by the minority Communities imparting Engineering Education, for the year under-graduate courses (of four years) Part-time, three years full time under- graduate courses of which admissions shall be made through a common Entrance Examination called "Engineering Common Entrance Test for diploma Holders (ECET-FDH) (3) They shall come into force with effect from the Academic Year 1989-1990 2. Definitions :- (1) In these rules, unless the con 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) "Common Entrance Test" means the examination conducted for assigning merit ranking to students which will be the basis for admission of students into the 4 year Part-time Degree Courses and 3 Year Full-time Degree Courses in Engineering/Technology for Diploma holders, in various Engineering Educational Institutions in this State: (c) "Entrance Test Committee" means the Committee empowered to conduct the Common Entrance Test and to prepare the merit list of candidates in the order of marks obtained in the Entrance test basing on which admissions into various courses will be made. (d) "Chairman" means the Vice-Chancellor of any University in the State or the Principal of the Regional Engineering College, Warangal, as the case may be, as nominated by the State Council for each Academic Year for the purpose of conducting the Common Entrance Test; (e) "Convener" means the Authority/Officer appointed by the State Council, for conducting the Common Entrance Test and such other functions relating to the said examinations as entrusted to him by the State Council, in consultation with the Chairman, nominated to conduct Entrance Test: (f) "Institutions" means, unless otherwise specifically mentioned, all the educational Institutions (including those detailed as, State-wide Institutions and those administered by the minority communities imparting Part-time and Full-time Courses for Diploma Holders in Engineering and Technology: (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 Private Institutions. (h) "Local Candidates" means the Candidates in relation to the local area as specified in rule 9: (i) 'Local Area" means the territorial jurisdiction prescribed for identifying the local candidates; (j) "Qualified Candidates" means the candidates who have appeared for the Common Entrance Test and have been assigned ranking in the Common Merit List: (k) "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.16 of 1988). (1) "University" means the University concerned or the Regional Engineering College, Warangal, as the case may be, in which the particular courses are offered; (m) "Qualifying Examination" means the examination of the minimum qualification prescribed, appearance/passing of which entitles one to seek admission into the relevant courses. (n) "Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education who will make admissions into all Professional Institutions in the State. (2) Words and expressions used but not defined in these rules shall have the meaning respectively assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No.5 of 1983). 3. Method of Admission :- The general guidelines for the admission of students into various y e a r under-graduate courses (Part-time) in Engineering and Technology for Diploma Holders, shall be as laid down below:- (1) The admissions shall be made in the order of merit on the basis of the ranking assigned to the students in the Common Entrance Test called the "Engineering Common Entrance Test for Diploma Holders (ECETFDH) conducted for the purpose;. (2) The Principals of Private institutions including those administered by the minority communities shall admit candidates as allotted by the Common Entrance Test Committee on the basis of the ranking assigned to them in the Common Entrance Test; (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 admission of students made in various Private Institutions including those administered by the minority communities shall be subject to scrutiny by the Inspecting Authority appointed for the purpose; (5) In respect of Regional Engineering College, Warangal, constitutent Colleges of Jawaharlal Nehru Technological University and the Private Engineering Colleges, the seats in each Engineering Branch 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 42:36 :22 respectively. 4. Eligibility criteria for admission :- Admission into various B.E/B.Tech. Courses for Diploma Holders in different Engineering Educational 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 Courses 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 A.P.Educational Institutions (Regulation of Admissions) Order, 1974 as amended in G.O.P.No.646, Education (W) Department dated the 10th July, 1979. (2) Educational Qualifications:-- (a) Only those candidates who have obtained diploma or have appeared for final year annual Diploma examination (including semester examination) shall be eligible to appear for ECET(FDH) examination to be conducted for admission into corresponding Engineering Degree Course shown in the Table below: Provided that the final Diploma students who have appeared for annual examination shall be considered for admission into Engineering Degree course only if they had passed the Diploma examination and shall produce pass certificate at the time of counselling or admission for that particular academic year, in showing that they have passed the Diploma examination to which they have appeared while making application. Provided further that the passing of the supplementary examination subsequently does not entitle them to seek admission even though they secure higher rank in ECET (FDH) examination TABLE S.No. Name of the Degree Course offered in Engineering Colleges Corresponding Diploma Courses Eligible for admission (1) (2) (3) 1. Civil Engineering (CE) Diploma in Civil Engineering. 2. Civil Environmental Engineering 3. Mechanical Engineering (ME) 1. Diploma in Mechanical Engineering. 4. Production Engineering (PE) 2. Diploma in Automobile Engineering. 5. Industrial Production Engineering (IPE) 3. Diploma in Mechanical Engineering (Sandwich). 6. Mechanical Production Industrial Engineering (MPIE) 4. Diploma in Packing Technology. 7. Mechanical and Marine Engineering (MME) 8. Electronics 1. Diploma in Mechanical Engineering. 2. Diploma in Electronics and Communication Engineering and Special Diploma in Industrial Electronics and Instrumentation Engineering. In the ratio of 1: 1 among ECE : ME. 9. Instrumentation Engineering (IE) 1. Diploma in Mechanical Engineering. 2. Diploma in Electrical and Electronics. 3. Special Diploma in Industrial Electronics and Instrumentation Engineering. In the ratio of 1:1:1 among ME. EEE. EIE. 10. Electrical and Electronics (EEE) Diploma in Electrical and Electronics. 11. Electronics and Communication Engineering (ECE) 1. Diploma in Electronics and Communication Engineering. 2. Diploma in ETE 3. Special Diploma in Electronics and Communication Engineering. 4. Special Diploma in Electronics and Industrial Electronics and Instrumentation Engineering. 5. Special Diploma in TV Sound Technology. 6. Special Diploma in Bio-Medical Engineering and Diploma in Bio-Medical Engineering. 12. Information Technology 1. (a) Diploma in Electronics and Communication gy ( ) p Engineering. (b) Special Diploma in Electronics and Communication Engineering. 2. Diploma in Computer Engineering In 1:1 ratio among Sl. No.1 (a&b) and Sl.No.2. 13. Electronics Instrumentation Engineering (EIE) 1. Diploma in Electronics Instrumentation Engineering. 2. Special Diploma in Electronics Specialisation in Industrial Electronics and Industrial Electronics and Instrumentation Engineering. 14. Computer Science Engineering (CSE) 1. Diploma in Computer Engineering 2. Special Diploma in Electronics Specialisation in Computer Science. 15. Computer Science and System Engineering (CS&ST) 16. Computer Science and Information Technology (CS&IT) 17. Chemical Engineering 1. Diploma in Chemical Engineering (SW) 2. Diploma in Chemical Engineering (SW) (Plastics & Polymers) 3. Diploma in Chemical Engineering (SW) (Petro Chemicals). 4. Diploma in Chemical Engineering (SW) Oil Technology. 5. Diploma in Sugar Technology (SW) 6. Diploma in Textile Technology (Sandwich) 7. Diploma in Leather Technology (Sandwich). 18. Metallurgy (MET) 1. Diploma in Metallurgy. 19. Metallurgy and Materiel Science (Met & MS) 20. Mining Engineering (MIN) 1. Diploma in Mining Engineering. 21. Architecture 1. Diploma in Architecture. 22. Textile Engineering (TT) 1. Diploma in (Sandwich) Textile Technology. 23. Bio-Medical Engineering 1. Diploma in Bio-Medical Engineering/Special Diploma in Bio-Medical Engineering (Sandwich) 24. Printing Technology (PT) 1. Printing Technology (Sandwich)] (b) The candidates with Diploma in Automobile Engineering of the State Board of Technical Education, Andhra Pradesh are also eligible for admission to the 4 Year Part-time B.E./B.Tech. and 3 year Full-time B.E./B.Tech Degree Courses in Mechanical Engineering. (c) The Candidates with Sandwich pattern diploma course shall be eligible to the relevant B.E./B. Tech. Degree Course subject to the following conditions: (i) They shall have completed the three years theory part of the Sandwich Course; (ii) They shall not be considered for admission, unless they have completed the Practical Training for the Sandwich Course before the close of admissions in these Courses; 5. The Common Entrance Test :- (1) The Common Entrance Test shall be conducted by the convenor, on such dates and at such centres as may be specified by the State Council in consultation with the chairman of 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 payable, entrance test fee payable, the last date for submission of the filled in applications and the date of conduct of the Entrance Test. (b) The date of conduct of the Entrance test as announced by the Entrance Test Committee shall not be revised without the prior approval of the Government. (3) The syllabus for the Entrance Tests shall be as specified by the Entrance Test Committee from time to time. (4) The medium of Entrance Test shall be English. (5) (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 50 Marks (iii) Chemistry 50 Marks (iv) Engineering Paper-I 75 Marks (v) Engineering Paper-II 75 Marks (b) The candidates seeking admission in any particular course shall have to appear in Mathematics, Physics and Chemistry and the two relevant Engineering papers. (c) Mathematics, Physics and Chemistry subjects shall be common for all the Engineering disciplines. (6) The qualifying marks in the Entrance Test for general category of candidates shall be 30% of the aggregate marks in the five subjects. However, there shall be no minimum qualifying marks in respect of candidates belonging to the Scheduled Castes and the Scheduled Tribes. (7) No requests for retotalling 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 Competent Authority for admission; and (b) satisfies all the conditions of admission stipulated by the concerned University/Institutions/Government. (9) If any ambiguity or doubt arises in the interpretation or implementation of these rules, the decision of the Chairman of the Entrance Test Committee shall be final. (10) The Entrance Test fee, the fee to be collected from the students desirous of appearing for the Entrance Test shall be prescribed by the Entrance Test Committee from time to time. 6. Preparation of merit list and assigning ranking :- The candidates who have secured qualifying marks in the Entrance Test and the candidates belonging to the Scheduled Caste 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 five relevant subjects, namely Engineering Paper-I, Engineering Paper- II, Mathematics, Physics and Chemistry. (1) For convenience at the time of making admissions the Common Entrance Test Committee shall prepare the following categories of merit lists separately for each of the Engineering/Technology branches. (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 marks obtained in the Common Entrance Test. (b) Region-wise Common 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 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 merit ranking assigned in the Common Entrance Test both State -Wide and Region-wise. (d) Caste-wise Common Merit Lists:- There shall be separate Caste- wise Merit lists for Scheduled Castes, Scheduled Tribes and Backward Classes communities both as State-wide lists and region- wise lists. (e) Merit-list for other categories of reservations :- There shall be separate merit lists for other categories of reservation mentioned under sub-rule (4) of rule 9, statewide and region- wise. (2) While preparing the merit lists, the following shall be criteria. (a) The candidates shall be assigned the ranking for each Engineering Branch in the order of merit in the Entrance Test on the basis of the aggregate marks obtained in all the five subjects put together. (b) In case of tie in the aggregate, marks obtained in Engineering Paper-I, and in case of further tie, marks obtained in Engineering Paper-II and in case of a further tie again marks obtained in Mathematics, Physics and Chemistry in that order shall be taken into account to decide relative ranking. (c) In the case of candidates getting equal marks in each of the five subjects, they shall be bracketed for the purpose 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 Entrance Test shall be issued Rank Cards. The Rank Cards, among other things, shall contain the details of the category of course to which the candidate is qualified, the rank assigned in the State- wide Merit List. 7. Procedure for admission into Government Colleges, Campus/Constituent Colleges of Universities and Regional Engineering College, Warangal :- (1) The University concerned as also the Regional Engineering College, Warangal, shall make advertisements in the popular daily news papers 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 application is required for the consideration of admission into the Statewide institutions. The application made to the University for consideration as local candidate will also be utilised for the purpose. (4) The Candidates desirous of getting their names considered for admission in the courses in the Regional Engineering College, Warangal, shall make applications to the Principal of the Regional Engineering College, Warangal in response to the notification issued by him separately calling for the applications from the candidates who have been assigned ranking in the Common Entrance Test. 8. Procedure for admission into Private Institutions :- (1) The Convenor of the Common Entrance Test shall make advertisements in the popular daily news papers calling for applications in the prescribed form from the qualified candidates who has been assigned ranking in the Common Entrance Test, desirous of seeking admission into the private institutions, including minority educational institutions, imparting courses in Engineering. (a) The Advertisement, among other things, shall indicate various documents to be enclosed with the application, the application fee payable to the State Council of Higher Education and various fees payable in favour of the convener, to be transferred to the concerned institution at the appropriate stage. (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 9 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 convenor shall scrutinise all the applications received from the candidates desirous of seeking admission into the private institutions, including the minority educational institutions. After scrutiny, the Convenor 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) (a) The seats in all the private colleges shall be pooled up course- wise and distributed among the three regions of the State namely, Andhra University area (Andhra), Osmania University (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ratio 42:36:22 respectively, in accordance with the provisions contained in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974, as amended in the G.O.P.No.646, Education (W) Department, dt.10th July, 1979. The left over seats in any particular region may be filled up with the candidates belonging to other regions in the order of merit ranking. (b) The seats in all the minority institutions shall also be pooled up course-wise and distributed among the three regions of the State as detailed under Clause (a) above. (5) The 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 institution. For the convenience of the candidates, representatives of all private Colleges in the State including those of minority institutions, 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 be 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 category. (6) The Convenor of the Entrance Test Committee shall be the Competent Authority to select and allot candidates for admission into various courses in various private Engineering Institutions including minority institutions on the basis of the ranking assigned to them in the Common Entrance Test and subject to final approval by the Chairman. (7) (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) (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 wide merit list. (c) If there are no candidates belonging to the concerned community, in any local area, candidates belonging to other communities from the respective local areas in the order of merit, can be admitted, in which case, the rule of reservation as provided under rule 9, shall be followed. (8) The selection of candidates and allotment of institutions in respect of the private colleges 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 Institutions unless he also satisfies the rules and regulations of admission prescribed by the concerned University/Institution/Government including marks to be obtained in the qualifying examination. (9) The number of branches, courses of study and the total number of candidates to be admitted, shall be as decided by the Government, from time to time. (10) The Inspecting Authority appointed by the Chairman, Common Entrance Test Committee is also empowered to scrutinise the applications received from the candidates and the admissions made by the management. 9. Rules of reservation for admission :- They shall apply to all institutions including Private Institutions. (1) Region-wise reservation of seats :- (a) Admission to 85% of the seats in each course, excluding the seats which are exempted from the need of Common Entrance Test, shall be reserved for the local candidates and 15% of the seats shall be left over for open competition as specified in the A n d h r a Pradesh Educational Institutions (Regulations and Admission) Order, 1974 as amended in G.O.P.No.646, Education (W) Department, dated the 10th July, 1979. (b) In respect of State-wide Institutions, admission to 85% of seats, excluding the seats which are exempted from the need of Common Entrance Test, in each course, shall be reserved for the candidates belonging to the three Local Areas in the State, namely, Osmania University Area (Telangana), Andhra University Area (Andhra) and Sri Venkateswara University Area (Rayalaseema) in the ratio of 42: 36: 22 respectively. (c) (i) The part of the State comprising the Districts of Adilabad, Hyderabad (including twin cities), Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizambad and Warangal shall be regarded as the Osmania university local area (Telangana). (ii) 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). (iii) The part of the State comprising the Districts of Ananthapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local area (Rayalaseema). (2) The Local Candidates :- (A) A candidate for admission shall be regarded as a Local candidate in relation to a 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, 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 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 preceeding. the date of commencement of the relevant qualifying examination in which he appeared or as the case may be appeared. (B) A candidate for admission to the course who is not regarded as a local candidate under Clause (a) in relation to any local area shall;- (a) If he has studied in the educational institution in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be, appeared for the relevant qualifying examination be regarded as a local candidates 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 (b) If, during the whole or any part of seven consecutive academic years, ending with the academic year in which he appeared; or, as the case may be 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 studied for the maximum period out 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 un-reserved seats: (a) All the candidates eligible to be declared as local candidates. (ii) The 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. (iii) Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, (iv) Candidate who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognised by the Government or the Competent Authority and similar other Quasi- Government Institutions within the State. (d) In respect of Institutions like Regional Engineering College, Warangal, which is declared as State-wide Institutions, the allotment of seats available in each course in each Institution among the three local areas, namely Andhra University Area (Andhra), Osmania University Area (Telangana), and Sri Venkateswara University Area (Rayalaseema), shall be in the ratio 42: 36: 22 respectively. (e) 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 candidates in respect of that local area, such seat shall be filled in as if it has been unreserved. For details, see the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 and as amended in G.O.P.No.646, Edn/ (W) Department dated the 10th July, 1979. (3) Reservation of seats for S.C./S.T/B.C Communities : (a) 15% and 6% of seats in each course in each Institution shall be reserved for the candidates belonging to the Scheduled Castes and the Scheduled Tribes 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 seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of general pool. (b) 25% seats in each course in each Institution shall be reserved for the candidates belonging to the Backward 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% (4) Reservation of seats for Women: - (a) 30% of the seats in each course in each Institution shall be reserved in favour of Women candidates from all categories, i.e., Open Competition, Scheduled Castes, Scheduled Tribes, Backward Classes Groups A' B', C', D' and Army quota, N.C.C. Physically Handicapped and Games and Sports. This rule of reservation shall not be applicable if women candidates selected on merit in each category are 30% or more of the seats therein. When the number of women candidates falls short of this percentage, it would be made up by replacing the last selected male candidates by Women candidates in that category. (b) In the absence of suitable women candidates the seats shall be filled in with men candidates. (5) Other Categories of Reservations :- Seats shall also be reserved in each Institution in respect of the following categories to the extent indicated against each of them. However, if suitable candidates are not available in any category, they shall be filled in with the candidates in Open Competition. 1/2% for Physically Handicapped. 1/2% for Sports and Games 2% for Children of Armed Personnel 1% for National Cadet Corps. The orders issued in t h e Government orders read above for priorities in Children of Armed Personnel, Physically Handicapped, N.C.C. and Games and Sports shall be adopted. 10. 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 for Diploma Holder (ECET FDH) annually. The Constitution and 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, who shall be Vice-Chancellor of any University or the Principal, Regional Engineering College, Warangal, as the case may be as 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) One representative of the Regional Engineering College, Warangal, to be nominated by the Principal, Regional Engineering College, Warangal; (d) The Director of Technical Education, Andhra Pradesh or his nominee not below the rank of a joint Director; (e) One Member - to be nominated by the State Council of Higher Education; (g) 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: (h) One Principal of a Private Engineering 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) Weightage 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 (x) Such other issues or issue 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 the 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 Convenor 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; (iv) Appointment of Co-ordinators and Chief Superintendents and Observers for various centres 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 valuations of the answer scripts; (viii) Payment of remuneration 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 private 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 Convenor will draw advance from the State Council to meet the expenditure for the conduct of the test and submit audited accounts after the admissions are completed.