Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PRIVATE MINORITY (AIDED/UN-AIDED) COLLEGES OF EDUCATION (REGULATION OF ADMISSIONS INTO B.ED. COURSE THROUGH COMMON ENTRANCE TEST) RULES, 2005 CONTENTS 1. Short title, applicability and commencement 2. Definitions 3. Eligibility Criteria for Admission 4. Method of Admissions 5. Aided-Minority Colleges of Education 6. Un-aided Minority Colleges of Education 7. Admission Process to fill up the Conveners seats 8. Admission process to fill up Management Seats in Minority Colleges 9. Approval of Admissions 10. Reservation of Seats For SC/ST/ BC Communities 11. Reservation for Special Categories (NCC/Sports/CAP/PH) 12. Penalty for irregular admission made under Management Quota ANDHRA PRADESH PRIVATE MINORITY (AIDED/UN-AIDED) COLLEGES OF EDUCATION (REGULATION OF ADMISSIONS INTO B.ED. COURSE THROUGH COMMON ENTRANCE TEST) RULES, 2005 In exercise of the powers conferred by of Section 3 read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983), and in supercession 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 private aided and un-aided minority Colleges of Education in the State through Common Entrance Test. 1. Short title, applicability and commencement :- (a) These Rules may be cailed the Andhra Pradesh Private Minority (Aided/Unaided) Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005. (a) They shall apply for selection and allotment of candidates for admission into all Private Aided/ Un-Aided Minority Colleges of Education offering B.Ed. Course in the State. (b) They shall come into force with effect from the academic year 2004- 2005. 2. Definitions :- (1) In these rules, unless the contest 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) "Common Entrance Test (Ed. CET)" means the test conducted by Government 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 in the State. (iii) "Common Entrance Test-AC (Ed.CET-Ac)" means the test conducted by the Association of Colleges of Education under Private. Management for admission of students into the B.Ed course offered in various Private Colleges of Education under Management Quota as per their option. (iv) "Committee of Entrance Test" means the committee empowered to conduct EdCET for B.Ed. Course and to prepare the merit list of the candidates as per the marks obtained in the above test for Admission into Convenor seats and Management seats in Colleges which agree to make admissions based on ranking in EdCET for B.Ed. Course. (v) "Competent Authority" means the Chairman of the Andhra Pradesh State Council of Higher Education. (vi) "Convenor" means the authority/ officer nominated by the competent authority, not below the rank of a Professor/Regional Joint Director (RJD), School Education Dept., for the conduct of Ed.CET and also to make allotment of candidates for admission into B.Ed Course in all the Colleges of Education in the State. (vii) "Convenor Seats" means the seats earmarked from out of the sanctioned intake of seats in each institution to be filled by the Convenor. (viii) "Local Area" means the territorial jurisdiction prescribed for identifying the local candidate. (ix) "Local Candidate" means the candidates in relation to the local area as specified in Annexure-1 (x) "Management Seats" means the seats earmarked from out of the sanctioned intake of seats to be filled by the Management of the Private Aided/Un-Aided Minority Colleges of Education including the Management seats earmarked for concerned Minority candidates. (xi) "Permanent Committee" means the committee constituted by the Government to ensure that the EdCET-AC conducted by the Association of Colleges of Education is fair and transparent. (xii) "Qualified Candidate" means the candidate who has appeared for the EdCET/EdCET-AC and has been assigned rank in the common merit list and has the eligibility as per the criteria laid down in Rule 3. (xiii) "Qualifying Examination" means the examination of the minimum qualification prescribed for appearance/passing of which entitles one to seek admission into the B.Ed. Course as laid down in Rule 3. (xiv) "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). (xv) "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 Admission :- The eligibility criteria for admission into B.Ed. Courses shall be as mentioned below: (i) The candidates should be of Indian nationality and should satisfy the Local/Non-Local status requirements as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended. (ii) The candidates should have obtained a Degree from any recognized university in India. (iii) The candidates who have passed the qualifying examination i.e., B.A./ B.Sc./B.Com/B.Sc (Home Science)/ BCA/BBM with an aggregate of 45% marks and above in Part-II (group subjects) are alone eligible. However, in case of SC/ST candidates a mere pass is sufficient. (iv) The candidates possessing B.E./ B.Tech./M.B.B.S./Ag.B.Sc./BVSC/ BHMT/B.Pharmacy Degree and such other professional and job oriented Degree like LLB are not eligible for admission into B.Ed. courses, Candidates possessing Master Degree without undergraduate Study are also not eligible for admission. (v) Candidates should have obtained a merit rank either at EdCET or EdCET-AC conducted for the academic year concerned and should satisfy the eligibility qualifications prescribed as below for each methodology. Methodology Eligibility Mathematics B.A./B.Sc with Mathematics as one of the group su and BCA candidates with Mathematics at Intermed level in optional Mathematics stream Physical Sciences Candidates with B.Sc., who have studied Physics a Chemistry OR allied material sciences under Part- group subjects. BCA candidates with Physical Scien (Physics and Chemistry) at Intermediate level as g subjects Biological Sciences Biological Sciences candidates with B.Sc/B.Sc (Home Science) who ha studied Botany and Zoology OR allied life science u Part-II group subjects and BCA students with Biolo Sciences background at Intermediate with Optiona Sciences. Social Studies All candidates with B.A./B.Com/B.B.M/B.C.A stude with Social Sciences background at Intermediate le group subjects. (vi) (a) Candidates belonging to "OC" and "BC" communities shall secure 35% marks (53/150) in common entrance test to become eligible for admission. However there shall be no minimum qualifying marks in respect of SC/ST candidates for allotment of seats under their own respective categories. Also there shall be no minimum qualifying marks in respect of women candidates who appeared for Mathematics/Physical Science subject for allotment of Seat, (b) However, the candidates belonging to SC/ST communities and women candidates who appeared for Mathematics/Physical Science subject in EdCET, shall secure the minimum qualifying marks of 35% i.e., 53 marks out of 150 in the EdCET/EdCET-AC to claim a seat under NCC/SP/PHC/CAP quota. (vii) Candidates should have completed the age of 19 years as on 1st July of the year in which notification is issued. There shall be no maximum age limit. 4. Method of Admissions :- The following guidelines shall be applicable to both the Private Aided/Un- Aided Minority Colleges of Education. (i) Mere appearance at the common entrance test and obtaining a rank does not entitle a candidate to, be considered for admission automatically into any subject (methodology)/ institution unless he/she also satisfies the rules and regulations of the admissions prescribed by the concerned University/Government including marks to be obtained in the qualifying examination. (ii) The admissions shall be made in the order of merit on the basis of the rank assigned in the Common Entrance Test EdCET (Ed. CET) Common Entrance Test-AC (Ed. CET-AC) and to the extent of intake capacity. (iii) The minority institutions shall admit the candidates as selected and allotted by the "Convener" under Convener seats as prescribed in these Rules. (iv) The percentage of number of candidates to be admitted In each methodology (subject) in the Institutions shall be as follows: (a) Mathematics 30% (b) Physical Sciences 15% (c) Biological Sciences 25% (d) Social Studies 30% (v) The methodology-wise percentages should be followed strictly as prescribed above for-all the seats either to be allotted by the Convener, EdCET, or to be filled by the managements under management seats. (vi) For arriving at the number of seats under 15% management quota, the fraction above 0.5 only should be taken as (1) and fraction of 0.5 and below should be ignored. (vii) Minority status of a candidate who is seeking admission in Private Aided/ Un-aided Minority Colleges of Education, shall be decided as per the orders Issued by Minority Welfare Department from time to time. 5. Aided-Minority Colleges of Education :- (i) The management of private aided minority colleges shall admit the candidates to the extent of 70%, methodology-wise belonging to concerned minority community, who are eligible and qualified in common entrance - test conducted by Government(Ed.CET) or Common Entrance Test conducted by Association of Managements of Colleges of Education (EdCET- AC) as per the option already exercised by them with the Permanent Committee. (ii) If seats are vacant in any methodology due to non-availability of minority candidates, such vacant seats may be filled with the Minority candidates belonging to other methodology as per merit in EdCET/EdCET- AC (As per the option exercised already) with prior permission of the Regional Joint Director of School Education concerned duly producing all relevant records. (iii) The remaining 30% of the seats shall be filled by the Convener EdCET from the common merit list of EdCET as per rules. 6. Un-aided Minority Colleges of Education :- (1) 55% - Management Seats - to be filled with Minority candidates only The management of private un-aided Minority Colleges of Education shall admit the candidates to the extent of 55% of intake belonging to concerned minority community who are eligible and qualified in Common Entrance Test conducted by Government (EdCET) or common entrance Test conducted by Association of Managements of Colleges of Education (EdCET- AC) as per the option already exercised by them with the Permanent Committee. (a) The admissions to the "55% Management seats" shall be methodology wise as per merit ranking among the Minority candidates applied to the college duly following the transparent method prescribed in the rules. (b) the existing rules of reservation for special categories i.e., NCC/Sports/ CAP/PHC/PHC and Women are to be followed as prescribed in the rules. (c) If seats are vacant in any methodology due to non-availability of minority candidates in that methodology, such vacant seats shall be filled with the Minority candidates belonging to other methodology as per merit with prior permission of Regional Joint Director of School Education Concerned duly producing all relevant records. (d) Still, if the management is unable to get sufficient number of concerned minority candidates, such seats can be filled with non-minority candidates who are qualified in the EdCET/EdCET-AC, (As per the option exercised already) duly following the merit and rules of reservation with prior approval of the Regional Joint Director of School Education concerned. However, the provisions of G.O.Ms.No. 1, Minorities Welfare (MandR), Department, dated 16-01-2004 has to be fulfilled if the minority status of the College is to be retained (e) 85% of the seats covered under "55% Management seats" in each methodology shall be allocated to the local candidates and remaining 15% of the seats shall be unreserved for which Andhra University, Osmania University, Sri Venkateswara University local candidates and non-local candidates of Andhra Pradesh can compete in combined merit order of concerned minority. (ii) 15% - Management Seats - to be filled with Minority or Non-Minority candidates The Management shall fill 15 % of seats with eligible and qualified candidates as per merit in EdCET/EdCET-AC (As per the option exercised already) (iii) 30% - Convener Seats - to be filled by the Convener The remaining 30% of seats shall be filled by the Convener, EdCET from the common merit list of EdCET as per Rules. 7. Admission Process to fill up the Conveners seats :- (i) An Admission Committee shall be constituted with the following members to advise the Convener in the matter relating to admissions and on such other matters necessary for smooth conduct of admissions. (1) Chairman, Andhra Pradesh State Council of Higher Education, Hyderabad (Chairman of the Admission Committee) (2} Secretary. Andhra Pradesh State Council of Higher Education, Hyderabad. (3) Convener of Admissions (Member Convener) who shall be the convener- EdCET. (4) Software Specialist in Computer/ On-Line systems of admissions nominated by the State Council. (5) Two nominees of the Universities as nominated by the State Council of Higher Education, Hyderabad. (6) Commissioner of Technical Education or his nominee. (7) Commissioner of School Education or his nominee. (8) Special invitees nominated by the State Council of Higher Education, Hyderabad (ii) The Convener (admissions) shall adopt On-Line computerised system of counselling either by following Centralised or Decentralised counselling at various centers for the convenience of the candidates and shall prepare the seat matrix of the University/Government/Private colleges for which he will be conducting admissions. He shall prepare the programme of schedule for admissions and shall make all the necessary arrangements for Notification Manpower, admission venues, scrurity staff, fee collection, Networking facilities for On-Line counselling at various centers, mobillzatior of software etc., in consultation with the Admission Committee. (iii) Private Minority colleges or it managements shall not call for application for admission separately or individually for the Convene/s seats under any circumstances. (iv) Candidates shall be cafied for counselling and provisional allotment of subjects (methodologies)/ institutions shall be made in order of merit assigned at Common Entrance Test following the rules of reservations issued by the Government from time to time and such allotment is only provisional. (v) The selection and allotment of candidates for various subjects (methodologies)/institutions in respect of Private minority colieges shall be solely on the basis of merit as adjudged by the rank obtained in the entrance test subject to condition that the candidate should have passed the qualifying examination and secured the required marks in the group subjects as stipulated in the admission rules. (vi) Admission shall be made in accordance with the instructions contained in G.O.Ms.No. 550, Education (EC-2) Department, dated 30-07-2001. (vii) Once, a candidate secures admission to a particular subject (methodology)/ institution based on his/her option, no more claim for admission into other colleges be entertained except as ordered by the Convener, EdCET. (viii) The candidate admitted in private aided minority college shall pay tuition fee, special fee and other fee if any at the time of admission, as prescribed per annum by the Government. (ix) The candidates admitted in Private Un-Aided Colleges (Minority) shall pay tuition fees, special fees and other fees, if any, as approved by the fee committee. (x) The Convener, EdCET shall prepare the final list of candidates admitted subject wise (methodology wise) and institution wise and send the same to various universities to which the private colleges are affiliated and also to the Regional Joint Director of School Educations concerned. (xi) The Convener, EdCET in consultation with the Admission committee shall fix the cut off dates for each stage of admissions. (xii) All the candidates called for counselling shall produce the specified original Certificates along with the duly attested photocopies and the Convener (admissions) shall be entitled to cause verification of all the Certificates produced by the candidates, (xiii) The Chairman of Admission Committee is the competent authority to clarify any doubts and his decision is final with regard to interpretation of the rules mentioned in various orders pertaining to admissions. 8. Admission process to fill up Management Seats in Minority Colleges :- T h e following transparency measures shall be followed for filling up Management seats of 55% /70% seats by the Managements of unaided/Aided Minority Colleges of Education respectively. (i) The Directorof School Education shall issue admission schedule to nake admission in Private Aided and On-Aided Minority Colleges of Education. (ii) Subsequently, a notification is to be issued by the management in the local newspapers (at least in two Newspapers) duly mentioning the number of seats available methodology wise inviting applications from the candidates eligible and qualified in EdCET/EdCET-AC as per the option already exercised. Copies of notification should be submitted to the District Educational Officer concerned. (iii) The Managements of Minority Colleges of Education shall supply application forms to the candidates in duplicate. The list of certificates to be submitted along with the application should be mentioned clearly in the application form. The application forms shall also indicate the CET option (EdCET/ EdCET-AC) exercised by the Management. (iv) The Managements of minority colleges of education shall also make application forms available in the concerned District Education Officer's Office. (v) The candidates have to submit the original applications in the college and duplicate applications in the respective, District Education Officer's Qffice. (vi) Acknowledgement should be issued to the applicants by the management duly verifying whether the candidate has submitted all the Certificates required along with the application and if any Certificate is not enclosed the candidate should be advised to submit the application along with the required Certificate, which is not enclosed. In respect of the applications submitted along with all the required Certificates acknowledgement should be given on the spot at the time of submission instead of sending by post at a later date. (vii) After the last date for receipt of the applications the District Education Officers concerned shall prepare the total list of all the applicants and shall forward the applications along with the list to the college under proper acknowledgement. (viii) The college shall prepare the merit list making into account all the applications ie., forwarded by the District Education Officer and also received in the college. The merit list has to be submitted to the District Education Officer concerned who shall verify and enture that all the applications sent by him are included in the merit list, (ix) The merit list should be displayed at the college. District Education Officer's Office concerned and also on www. aponline.gov.in by the District Education Office concerned one week before the admission of the candidates in the following proforma. (x) Regarding admission of the candidates to the special categories i.e. NCC/ Sports and Games/PHC/CAP the certificates have to be got verified, and confirmed by the respective authorities as mentioned in this G.O. vide Annexures II to V to this rules. (xi) The minority status of the candidates should be determined as per the provisions in the Rule 4(7) of these Rules. (xii) The following aspects shall be verified by the District Educational Officer concerned before approving the list of provisionally selected candidates for admission. (a) Whether merit order has been followed. (b) Eligibility of candidates as per eligibility criteria laid down, (c) Whether methodology wise percentage has been followed. (d) Whether Rules of Reservation wherever applicable have been followed. (xiii) The first list of candidates provisionally selected methodology wise should be displayed on the notice board and also at the office of the District Educational Officer concerned and also made available on wwe.apponline.goy, in The candidates should be informed telegraphically well in advance. (xiv) In case all the candidates selected have not reported for taking admission on the scheduled date, the un-filled seats may be filled up through 2nd and 3rd lists respectively as per rules strictly. (xv) Even if in the 3rd list also if all the seats could not be filled they should be filled through spot admissions on the scheduled date issued by the Regional Joint Director of School Education concerned. (xvi) Management shall not reject the application on flimsy grounds or small rectifiable mistakes. Opportunity should be given to the candidate for rectifying the mistakes. 9. Approval of Admissions :- The admissions made by the managements of private aided and unaided minority colleges of Education under Management Seats shall be got approved by the competent authority i.e., Andhra Pradesh State Council of Higher Education (APSCHE) duly submitting all the relevant records as called for on the date prescribed. 10. Reservation of Seats For SC/ST/ BC Communities :- (i) 15% of the seats in each methodology (subject) shall be reserved for the candidates belonging to Scheduled Caste. If qualified Scheduled Caste candidates are not available in a local area then the vacancies available in that local area shall be allotted to the SC category candidates of other local areas in the order of merit. (ii) 6% of the seats in each methodology (subject) shall be reserved for the candidates belonging to Scheduled Tribes. If qualified Schedule Tribe candidates are not available in a local area then the vacancies available in that local area shall be allotted to the same category candidates (ST candidates) of other local areas in the order of merit. If the seats reserved for Scheduled Tribe candidates are still vacant after exhausting all the candidates in the merit list then they shall be allotted in the merit order to the Scheduled Caste candidates of the respective regions and vice versa. If qualified candidates belonging to Scheduled castes and Scheduled Tribe communities are not available in all the regions then the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of the general pool of the respective local areas. (iii) 25% of the seats in each methodology (subject) shall be reserved for the candidates belonging to Backward Classes and shall be allocated among the four groups of Backward Classes as shown below: BC-A : 7%; BC-B : 10%; BC-C : 1%; BC-D : 7% If qualified candidates belonging to Backward class of a particular group are not available, the left over seats can be adjusted for the candidates of the next group in the cyclic order. If qualified candidates belonging to Backward classes are not available to fill up the 25% of the seats reserved for them in a particular local area, the left over seats shall be treated as unreserved and shall be filed up with the candidates of the general pool of the same local area. (iv) No candidate seeking reservation for admission under the above categories be allowed to participate in the counselling for admission unless he/ she produces the integrated community certificate prescribed by the Government and issued by the revenue authorities vide G.O.Ms. No. 58 Social Welfare (J) Department, dt. 12-05-1997. 11. Reservation for Special Categories (NCC/Sports/CAP/PH) :- Seats shall also be reserved in each methodology (subject) in an institution for the following categories to the extent indicated against them. (1) National Cadet Corps (NCC): 1% (One percent) for national Cadet Corps candidates possessing "C", "B" and "A" certificates. Candidates holding "C" certificate shall be given priority over "B" certificate holders and "B" certificate holders over "A" certificate holders. Priorities under NCC are given in Annexure-II. (ii) Sports and Games (SP): 1% (One Percent) for Games and Sports candidates. Priorities under Sports and Games are given in Annexure-III. (iii) Children of Armed Persons (CAP): 3% (Three percent) for the Children of Armed person i.e., Ex-Service men, Defence Personnel including the children of Border Security Forces and Central Reserve Police residing in Andhra Pradesh for a minimum period of 5 years. Priorities under CAP are given in Annexure-IV (iv) Physically Handicapped (PH): There shall be 3% (three percent) horizontal reservation in each category (OC/BC/SC/ST) for Visually Handicapped/Hearing Impaired/ Orthopaedically Handicapped candidates (each 1%) Guidelines for priorities under PHC are given in Annexure-V. (v) (a) If qualified candidates belonging to NCC/SP/CAP categories are not available, the left over seats shall be filled up with the candidates of general pool of the same local area, (b) If qualified candidates belongingto "PH" category are not available the left over seats shall be diverted to their respective categories (OC/ BC/SC/ST) of the same local area. (vi) To claim a seat under NCC/SP/CAP/ PH (OC category) the candidates belonging to SC/ST communities should secure the minimum qualifying marks (prescribed for OC/BC candidates in the Common Entrance Test (Ed.CET) Conducted. (vii) Reservation of Seats for Women: There shall be a reservation 33 1/3 % of seats in favour of Women candidates in each methodology (subject) and in each category (OC/BC/SC/ST/NCC/SP/ - CPA/PH). The above reservation shall not be made applicable if the number of women candidates selected on merit basis in each methodology (subject) and in each category exceeds 33 1/3 %. If sufficient number of women candidates are not available in some categories, these seats shall be diverted to the men candidates of the same category. 12. Penalty for irregular admission made under Management Quota :- i n case irregular admissions are made under management seats without following eligibility criteria and other admission rules, the following penalty shall be imposed on the Principal/Correspondent responsible for such irregular admissions, and action can be taken. (i) Penal action would be initiated as per S.9 of the Andhra Pradesh Educational Institutions (Recognition of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983). (ii) The "No Objection Certificate" (NOC) issued to the society for establishment of the College shall be withdrawn and thereby the college looses its affiliation issued by the University concerned and recognition granted by NCTE. (iii) Minority Welfare Department may be recommended for withdrawal of the Minority status of the Institution permanently. The Director of NCC, Andhra Pradesh To the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP). To the Director, Medical and Health Services Andhra Pradesh To the Director, Sainik Welfare Board, Andhra Pradesh.