Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PROFESSIONAL EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION INTO UNDER- GRADUATE PROFESSIONAL COURSES THROUGH COMMON ENTRANCE TEST) RULES, 1993 CONTENTS 1. Short title and applicability 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. Procedure for Admission into Government/University Professional Colleges/Regional Engineering Colleges and Private Professional Colleges 8. Rules of reservations for admission 8A. Minority Educational Institutions 9. Constitution and functions of the Entrance Committee Test ANDHRA PRADESH PROFESSIONAL EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION INTO UNDER- GRADUATE PROFESSIONAL COURSES THROUGH COMMON ENTRANCE TEST) RULES, 1993 In exercise of the powers conferred by Section 3 read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983) and in supersession of the Andhra Pradesh Professional Educational Institutions (Regulation of admission into Under- Graduate Professional Courses through Common Entrance Test) Rules 1989, the Governor of Andhra Pradesh hereby makes the following rules relating to admission of students into the first year of the Under-Graduate Professional Courses, namely, Engineering (including Technology), Agriculture (including Veterinary and Home-Sciences) and Medical (all systems of Medicine including Dental):- 1. Short title and applicability :- (1) These rules may be called Andhra Pradesh Professional Educational Institutions (Regulation of Admission into Under- graduate Professional Courses through Common Entrance Test) Rules, 1993. (2) They shall apply to all the Professional Institutions(including those functioning under Minority Communities) imparting professional courses in Engineering (including Technology), Medical (including Dental) and Agricultural Sciences (including Veterinary) for the first year Under-graduate Courses of which admissions shall be made through a Common Entrance Examination called the "Engineering Agricultural Science and Medical Common Entrance Test (EAMCET)". 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, 1993 (Act No.5 of 1993); (b) "Chairman" means the Vice-Chancellor of a University or the Principal of the Regional Engineering College Warangal as the case may be, selected by the State Council of Higher Education for each academic year for the purpose of conducting the Common Entrance Test (c) "Committee of Entrance Test" means the Committee empowered to conduct the common Entrance Test and to prepare the list of candidates in the order of marks obtained in the Entrance Test through its Convenor basing on which admissions into various Courses will be made ; (cc) "Committee for Admissions" means the Committee nominated by the Competent Athourity to select and make allotment of candidates to all the professional institutions in the State for admission in accordance with the provisions laid down. (d) "Common Entrance Test" means the examination conducted for assigning merit ranking to students which will be the basis of admission of the student into the first of various Under-graduate Courses in various Professional Educational Institutions in the State; (e) "Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education in respect of Engineering courses and courses offered by Andhra Pradesh Agricultural University and Vice-Chancellor, University of Health Sciences in respect of Medical Courses. (f) "Concerned Community" means the Community to which miniority institution claims to belong; (g) "Convener of Common Entrance Test" means the Officer nominated/authorised by the Chairman for conducting the Common Entrance Test and for performing functions relating thereto. The Convenor shall be of the rank of a Professor. (gg) "Convenor of Committee for admissions" means the Comissioner of Technical Education or any other officer of such rank, nominated by the competent authority for selection and allotment of candidates for admission into various coureses/institutions. (h) "Fees Seats" means 50% seats in Private Professional Institutions in respect of which the fee payable shall be the same as the fee payable in the Government/University Engineering Colleges, Medical/Dental Colleges of the respective University area of the State of Andhra Pradesh; (i) "Inspecting Authority" means the Authority/Officer appointed by the Competent Authority for inspecting and scrutinising the admissions of the students made in the Private Institutions including those belonging to the Minority Communities; (j) "Institutions" means unless otherwise specifically mentioned all the Educational Institutions (including those detailed as State-wide institutions and also those functioning under Minority Communities) except the Army College of Dental Sciences run by the Army Welfare Education Society at Secundrabad imparting Professional courses in Engineering (including Technology) Medical (including Dental) and Agricultural Sciences (Veterinary Science); (k) "Local Area" means the territorial jurisdiction prescribed for identifying the local candidates:- (l) "Local Candidates" means the candidates in relation to the local areas as specified in Rule 8; (m) "Non-Resident Indians (NRIS)" means Non-Resident Indians as defined by Reserve Bank of India. (n) "Payment Seats" means the other 50% seats in Private Professional Institutions excluding the "Free Seats" defined in Clause (4) (o) "Qualified Candidate" means the candidate who has appeared for the Common Entrance Test and has been assigned ranking in the Common merit List. (p) "Qualifying Examination" means the examination of the minimum qualification prescribed appearance/passing of which entitled one to seek admission into the relevant professional course; (q) "State Council" means the Andhra Pradesh State Council of Higher Education constituted Under Sub-sec. (1) of Section 3 of the Andhra Pradesh State Council of Higher Education Act, 1988 (Act No.16 of 1988); (r) "University" means the University concerned or the Regional Engineering College, Warangal as the case may be 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 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 first year Under-graduate Courses in various professional Educational Institutions shall be as laid down below: (1) (a) 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 Agriculturl Sciences and Medical Common Entrance Test (EAMCET)" conducted for the purpose. (b) 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 in force: (i) Nominated by the Government of India; (ii) Nominated by other State Governments on reciprocal basis if any; (iii) In respect of courses offered by the Andhra Pradesh Agriculral University: (A) In-service candidates of the Departments of State Government and other organisations for whom specific seats are reserved. (B) Nominees sponsored by the Indian Council for Agricultural Research/Governmentof India. (iv) Non-Resident Indians (NRIS). (2) The Principals of Private Professional Institutions shall admit candidates as allotted by the Convenor of Committee for admissions in terms of Rule 7. (3) The total number of candidates to be admitted in each Course in the Private Professional Institutions shall not exceed the limits prescribed by the Government from time to time. (4) The admission of the students made in various Private Professional Institutions shall be subject to scrutiny by the Inspecting Authority appointed for the purpose. (5) In respect of Regional Engineering College, Warangal and also other Regional Engineering Colleges in the country, the Common Entrance Test shall be limited to the number of seats allotted for the candidates belonging at Andhra Pradesh. The seats shall be allocated among the three local areas of the State specified in Sub- Rule (1) of Rule 8, namely, Andhra University area (Andhra), Osmania University area (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ratio of 42:36:22 respectively. (6) In respect of Medical Course, namely, M.B.B.S., it is open for the State Government to allocate certain percentage of seats to the Central Common Pool for which admissions are to be made on the basis of the All-India Medical Entrance Examination, in which case the EAMCET shall be limited only to the remaining seats of M.B.B.S. Course. (7)........ 4. Eligibility Criteria for Admission :- Admission into variou Courses in different Professional Educational Institutions shall be governed by the rules of admission prescribed herein. The eligibility criteria for admission into various categories of Professional Courses shall be as follows: (1) Engineering Courses : These include such as B.E., B.E. (Mining), B. Tech., B. Arch., B.Tech. (Ag. Engg.) and B.Sc. (Dairy Tech.). The candidates desirous of seeking admission into these Courses shall have the following qualifications: (a) 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 Admission) Order, 1974 as amended in G.O.P.No.46, Education (W) Department, dated 10-7-1979. (b) Age Limit:- Candidates should have completed 16 years of age on the date of commencement of admissions as announced by the Committee or on such other date as may be notified by the Committee and there is no upper age limit. (c) Educational Qualification:- Candidates seeking admission should have acquired any one of the following educational qualifications or should have appeared for the qualifying examination at the time of making application for admission into Professional Colleges. In the case of such candidates who apply pending the result of their qualifying examinations, their candidates shall be subject to producing proof of their passing the qualifying examination at the time of interview for admission. (i) 2-year Intermediate Course (10 plus 2 pattern) with Mathematices, Physics and Chemistry as Optional Subjects ; OR (ii) Vocational Course in the fields of Engineering and Technology held by the Board of Intermediate Education, Andhra Pradesh; OR (iii) Diploma Examination in Engineering/Architecture conducted by the State Board of Technical Education and Training, Andhra Pradesh; OR (iv) Any other Examination recognised as equivalent to the above examination by the respective bodies in Andhra Pradesh. (2) Agricultural Courses :- These include courses such as B.Sc. (Ag.), B.Sc. (Horti), B.V.Sc. and A.H. ....... The candidates desirous of seeking admissions into these courses shall have the following qualifications: (a) 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, as amended in G.O.P.No.646, Education (W) Department, dated 10-7-1979. (b) Age Limit:- Candidates should have completed 16 years of age on the date of commencement of admissions as announced by the Committee or on such other date as may be notified by the Committee and there is no upper age limit. (c) Educational Qualifications:- Candidates seeking admission should have appeared for or passed the 2-year Intermediate Examination (10 plus 2 pattern) or any other examination recognised as equivalent thereto by the Board of Intermediate Education, Andhra Pradesh, by the time of making application for admission into the Professional Colleges with any two of the subjects indicated against each Course as mentioned below:- TABLE (i) B.Sc. (Agri) and B.Sc. (Horti.) a. Physical Sciences b. Biological or Natural Sciences c. Agriculture d. Vocational Courses in Agriculture. (ii) B.V.Sc., and A.H. a. Physical Sciences b. Biological or Natural Sciences. c. Vocational Courses in Veterinary Sciences. (iii) [.......] In the case of candidates who apply pending the result of their qualifying examination, their candidature shall be subject to producing proof of their passing the qualifying examination at the time of Interview for admission. (3) Medical Courses :- These include course such as M.B.B.S., B.D.S., B.A.M.S., B.H.M.S. and B.U.M.S. The candidates desirous of seeking admission into these courses shall have the following qualifications:- (a) 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 Admission) Order, 1974 as amended in G.O.P. No.646, Education (W) Department, dated 10-7-1979. (b) Age Limit: (1) In respect of M.B.B.S. and B.D.S. Courses : (i) Candidates should have completed the age of seventeen years on the date of commencement of admissions as announced by the Committee or on such other date as may be notified by the Committee, and there is no upper age limit for such admissions. (ii) The candidate holding B.Sc. Degree with atleast two subjects out of three optional subjects prescribed and those holding M.Sc. Degree with atleast one subject out of three optional subjects prescribed and having passed the remaining subject/subjects in the intermediate or its equivalent examination, the maximum age limit shall be extended by 3 years (i.e., should not have completed 25 years of age on the date of commencement of admission as announced by the Committee or on such other dateas may be notified by the Common Entrance Test Committee). (iii) The age limit in respect of Scheduled Caste and Scheduled Tribe candidates shall be extended by three years. (2) In respect of B.A. M.S., B.H. M.S. Courses: The candidates should have completed 17 years of age on the date of commencement of admissions as announced by the Committee or on such other date as may be notified by the Committee and there is no upper age limit for admission into these Courses. (c) Educational qualifications: Candidates seeking admission should have acquired any one of the following educational qualifications or should have appeared for the qualifying examination at the time of making application for admission into the Professional Colleges. In the case of such candidates who apply pending the result of their qualifying examination, their candidature shall be subject to producing proof of their passing the qualifying examination at the time of Interview for admission. (3) 2 year intermediate Examination (10 plus 2 pattern) with Physics, Chemistry and Biology or Mathematics as Optional which shall include a practical test in each subject. OR (i) Any other examination recognised by any of the Universities in this State or the Board of Intermediate Education, Andhra Pradesh as equivalent to the Intermediate Course (10 plus 2 pattern) with Physics, Chemistry and Biology including practical test in each of the said subjects. (4) B. Pharmacy Course: The candidates seeking admission into the course shall have the following qualifications (a) 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 Admission) Order, 1974 as amended in G.O.(P) No.646, Education (W) Department Dt.10-7-1979. (b) Age Limit. Candidates should have completed the age of 16 years on the date of commencement of admissions as announced by the committee or on such other date as may be notified by the Committee and there is no upper age limit for admission into the course. (c) Educational Qualifications: Candidates seeking admission should have passed/acquired. (i) 2 year Intermediate Course (10 2 pattern) with Physics, Chemistry and Mathematics or Biology subjects, or (ii) Diploma in Pharmacy or Intermediate (Vocational) Pharmacy examination conducted in Andhra Pradesh; or (iii) any other examination recognised as Equivalent to the above examinations by the respective bodies in Andhra Pradesh. (d) Selection and allotment. (i) Admission and allotment to this course for Intermediate and Diploma holder students shall be made by the Competent Authority based on the EAMCET ranking, in the ratio of 17:17:6 on the capacity of 40 students among the M.P.C.,Bi.P.C. and Diploma holders in Phamacy. (ii) The General reservations of SC/ST/BCs/Sports/PH/NCC/CAP/Local and Non-local are also applicable to these students as laid down in these rules. 5. The Common Entrance Test :- (1) (i) The Common entrance Test shall be conducted by the University selected by the A.P. State Council of Higher Education. (2) (a) The Chairman shall issue an advertisement in all the popular daily newspapers inviting applications in the form common for the Entrance Examination and Admission into all the Courses of "E" category and applications for entrance examination into the course of the Andhra Pradesh Agricultural University and the University of Health Sciences. The advertisement among other things shall indicate the cost of application form and the fee for Entrance Test, the last date for submission of filled-in applications and the date of conduct of Entrance Test. (b) The Chairman shall conduct the Entrance Test within 15 days from the last date of Intermediate examinations by announcing the dates and centres therefor. (3) The level of the Entrance Test shall be that of Intermediate course offered in the State of Andhra Pradesh, which is equivalent to 10+2 scheme of examination; and as per the syllabus specified by the Entrance Test Committee from time to time. (4) The medium of Entrance Test shall be in Telugu and English languages. However candidates opting to write the Test in Urdu medium may do so and the Centre for the Test will be at Hyderabad only. For the benefit of such candidates facilities for translation to the extent necessary may be provided at the time of examination. (5) The Common Entrance Test shall be conducted in four subjects namely Mathematics, Physics, Chemistry and Biology. Candidates seeking admissions in any particular course shall have to appear for only three subjects relevant to the course. (6) Physics and Chemistry subjects shall be common for all the three categories of Courses namely Engineering, Agriculture and Medical. (7) It is open for the candidates to appear for all the four subject in the Entrance Test, if they have passed the qualifying examination with all these subjects as optionals which will enable them to be considered for admission into all the courses, if they so desire. Timings for conducting the Test in the four subjects will be suitably arranged to enable these candidates to appear for all the subjects, if they so desire. (8) The details of the courses, the University offering and the subject to be choosen for appearing the Entrance Test seeking admission into the Courses, shall be as specified in the Table below: TABLE Courses for which admission sought University (s) offering the Course Subjects to be chosen for the Entrance Test (1) (2) (3) (1) Engineering Courses : J.N.T. University Mathematics, Physics and (1) Engineering Courses : (a) B.E/B.Tech. J.N.T. University Andhra University S.V. University, Osmania University. Mathematics, Physics and Chemistry. (b) B.E. (Mining) Kakatiya University Mathematics, Physics and Chemistry. (c) B.Arch. Jawaharlal Nehru Tech- nological University Mathematics, Physics and Chemistry (d) B.Tech. (Ag.Engg.) B.Sc. (Diary Engg) A.P.Agricultural University Mathematics, Physics and Chemistry. (2) Agricultural Science Courses : (a) B.Sc. (Ag)/ B.Sc. (Horti). A.P.Agricultural University Physics, Chemistry and Biology (b) B.V.Sc. and A.H. A.P.Agricultural University Physics, Chemistry and Biology (c) [....] (3) Medical Courses: (a) M.B.B.S A.P.University of Health Sciences Physics, Chemistry and Biology. (b) B.D.S. A.P.University of Health Sciences Physics, Chemistry and Biology (c) B.A. M.S. A.P.University of Health Sciences Physics, Chemistry and Biology (d) B.H.M.S. A.P.University of Health Sciences Physics, Chemistry and Biology. (e) ( x x x ) ( x x x ) ( x x x ) 4. B.Pharmacy Nagarjuna University Osmania University Kakatiya University Physics, Chemistry and Mathematics or Biology. Andhra University Physics, Chemistry and Mathematics with 50% aggregate marks in these subjects. (9) The qualifying marks in the Entrance Test for general category of candidates shall be 30% of the aggregate marks in the three subjects. However, there shall be no minimum qualifying marks in respect of candidates belonging to the Scheduled Castes and the Scheduled Tribes. (10) Candidates shall be assigned the ranking in order of merit in the Entrance Test on the basis of the aggregate marks obtained in all the respective three subjects. There shall be separate ranking for candidates seeking admission to Engineering and Non- Engineering Courses. (a) In case of tie in the aggregate, marks secured by the candidates in EAMCET, the marks secured in Mathematics in the case of Engineering, and Biology in the case of Medicine, Agriculture and Veterinary Sciences in EAMCET shall be taken into account to decide the relative ranking. (b) In the case of further tie the marks secured by the candidates in Physics for Engineering, and in Chemistry for Medicine, Agriculture and Veterinary Science in EAMCET shall be taken into account to decide the relative ranking. (c) In the case of further tie the total percentage of marks secured by the candidate in the qualifying examination shall be taken into account to decide the relative ranking. (11) No requests for retotalling or revaluation or personal identification of the answer scripts of the Entrance Test shall be entertained. (12) In the event of any mal-practice or leakage of question paper in any manner or other such instances relating to the entrance test or in conducting thereof, the Government may for the reasons to be recorded in writing direct to conduct a re-examination either partially or wholly. In such an event, the Andhra Pradesh State Council of Higher Education or any other body so nominated by the State Government shall conduct such re-examination by appointing such functionaries or Committees as may be considered necessary in accordance with the directions given by the Government in that behalf or independently in the absence of such directions. 6. Preparation of merit list and assigning ranking :- 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 Tribe 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 three relevant subjects out of the four subjects namely Mathematics, Physics, Chemistry and Biology in which appeared. (1) TheCommon Entrance Test Committee shall prepare the following categories of Merit lists separately for Engineering and Non-Engineering (Agriculture and Medical ) Courses in the order of marks obtained by the candidate in the Common Entrance Test: (a) State-wide Common Merit List: This list shall include candidates irrespective whether one belongs to any category of reservaion 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 includes 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 Merit Lists for Scheduled Castes, Scheduled Tribes and each group of 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 reservations mentioned under sub-rule (4) of Rule (8) State-wide and Region-wise. (2) While preparing the merit lists, the following shall be the criteria: (i) In the case of tie in the aggregate the marks secured by the candidate in Mathematics in the case of Engineering, and Biology in the case of Medicine, Agriculture and Veterinary in EAMCET shall be taken into account to decide the relative ranking. (ii) In the case of further tie the marks secured by the candidate in Physics for Engineering, and in Chemistry for Medicine, Agriculture and Veterinary in EAMCET shall be taken into account to decide the relative ranking. (iii) In the case of further tie total percentage of marks secured by the candidate in the qualifying examination shall be taken into account to decide the relative ranking. (iv) In the case of further tie older candidate shall be given priority. (3) The candidates who have appeared for both the tests in all the subjects namely "E" category and " AM" category in the Entrance Test and secured qualifying marks, find place in all the common Merit Lists, if otherwise qualified/eligible. (4) 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 namely Engineering and Non- Engineering, the rank assigned in the Statewide Merit list and the date of conduct of Interview, if any. 7. Procedure for Admission into Government/University Professional Colleges/Regional Engineering Colleges and Private Professional Colleges :- (1) For the categories for which no common application form for the Entrance Examination and admission is prescribed in sub-rule (2) (a) of rule 5, the * [Convenor of Committee for admissions will issue an advertisement inviting applications for admission from the qualified candidates who have been assigned ranking in the Common Entrance Test, who are desirous of seeking admission in Government/University Professional Colleges, Regional Engineering Colleges and Private Professional Colleges. The advertisement among other things, shall indicate various documents to be produced and the kinds of fees payable to the institutions on such admission. (2) No Private Professional College shall call for application for admission separately or individually. (3) 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 Government/University Professional Colleges, Regional Engineering Colleges and Private Professional Institutions shall produce on demand all the relevant documents including a copy of Rank Card issued to him. (4) The Convenor of Committee for admissions shall scrutinise the applications of all the eligible candidates desirous of seeking admission into University Professional Colleges, Regional Engineering Colleges and Private Professional Institutions. After scrutiny, the competent authority besides the merit list referred to in sub-rule (1) of rule 6, shall prepare two categories of merit lists, namely:- (a) Common Merit List:- Containing the names of all the candidates arranged in the Order of Merit ranking assigned to them in the Common Entrance Test; and (b) Category-wise Merit List:- Containing the names of the candidates belonging to the concerned categories arranged in the order of merit ranking assigned to them in the Common Entrance Test. (5) The seats in all the Private Professional Institutions shall be pooled up course-wise and distributed among the three local areas of the State specified in sub-rule (1) of Rule 8 namely, Andhra University Area (Andhra), Osmania University. Area (Telangana) and Sri.Venkateswara University Area (Rayalaseema) in the ratio of 42:36:22 respectively and 50% of the pooled up seats shall be "Free seats" and the balance of 50% of the seats shall be "Payment seats". * [20% "Payments seats" (i.e. 10% of total intake) in each branch shall be reserved for Non-resident Indians (N.R.Is.) (6) 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 course/Branches/Institutions. For the convenience of t h candidates, representatives of all University Professional Colleges, Regional Engineering College, Warangal and Private Professional Colleges in the State shall sit at a common table. As and when each candidate gets his turn for interview in the order of merit, choice of Institutions and Branch (Course of study) will be given to him, depending upon availability at the 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. (7) The selection of candidates and allotment of courses/Institutions in respect of University Professional Colleges, Regional Engineering Colleges and Private Professional 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 candidate should have passed the qualifying examination with the minimum marks prescribed for the Entrance Test. However, mere appearance at the Entrance Test and obtaining high rank in the merit list does not entitle a candidate to be considered for admission automatically into any Course/Branch/Institution unless he also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination. (8) The Convenor of Committee for admissions shall select and allot the candidates for admission into various courses in University Professional Colleges, Regional Engineering Colleges and the Free seats in Private Professional Colleges simultaneously on the basis of the ranking assigned to them in the Entrance Test. It shall be open to a higher ranking candidate to opt for a "Payment seat". (8A) Once a candidate secures admission to a particular college/institution based on his option no more claim for admission into other colleges, to say other kind of seat to any other branch, be entertained except as provided by the committee for admissions. (9) The seats reserved for Non-Resident Indian (NRIs) shall be filled by the respective managements by following the criteria as laid down by the Government from time to time. The management shall intimate the Competent Authority or Authority or Officer nominated by the Competent Authority about the left over seats reserved for Non-Resident Indians, if any, well in advance before the Commencement of admissions to be made for "Payment seats" by Competent Authority or Authority or Officer nominated by the Competent Authority to fill up such left over N.R.I. seats treating them as "Payment seats". (10) The Competent Authority or Convenor of Committee for admissions shall give atleast ten days time to all the candidates after the "Free seats" in Private Professional Institutions are filled up to opt to be admitted against the "Payment seats" so that the candidate shall deposit the fees in the Bank for the academic year in favour of the Competent Authority who shall transfer the same in favour of the appropriate college. (11) The Competent Authority or Convenor of Committee for admissions shall select and allot the candidates for admission into various courses for the "Payment seats" in Private Professional Institutions as per merit from among the applicants who have exercised their option prescribed in sub-rule (10). (12) The candidates admitted in Private professional Colleges against the "Payment Seats" shall pay at the admission time the fees charged by the management for the whole course divided by the number of years of the course subject to a ceiling prescribed by the Government. x x x (13) After completion of this stage of admissions, the Competent Authority or Convenor of Committee for admissions shall prepare a waiting list of the candidates based on the EAMCET ranking and publish the same along with the marks obtained by them in the EAMCET. The said list shall be adopted by the Convenor of Committee for Admissions for filling up of casual vacancies or drop out vacancies arising after the above stage of admissions for payment seats are finalised. These vacancies shall be filled by the Convenor of Committee for Admissions till such date as may be specified by Competent Authority. Any vacancy remaining after such date can be filled by management from the Waiting List so furnished by observing the principle of merit, rule of reservation and other prescribed norms including notification in the popular newspapers while making the admissions from the said list. (14) The number of Branches, Courses of study and the total number of candidates to be admitted shall be decided by the Government from time to time. (15) The reservations applicable to local candidates, SC, ST, BC, CAP, PH, Sports prescribed under Rule 8 of these Rules shall not be applicable to Non-Resident Indians (N.R.Is). 8. Rules of reservations for admission :- They shall apply to all Institutions including Private Professional Institutions both for "Free seats" and "Payment seats" subject to the modification mentioned in the sub-rule (15) of Rule 7 in respect of Non-Resident Indians (NRIs). (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 Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 as amended in G.O.P. No.646, Education (W) Department, dated 10-7-1979. (b) In respect of State-wide Institutions and State-wide Universities admission into 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 specified in this subrule 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. (c) The seats in all the Private Professional Colleges shall be pooled up course-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 of 42:36:22 respectively as provided under sub-rule (5) of Rule 7. Explanations :- For purpose of these rules............. (i) "The Local Areas" means (a) The part of the State Comprising the districts of Adilabad, Hyderabad (including Twin Cities), Rangareddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmana 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 Ananthapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local Area (Rayalaseema). (ii) "The Local candidate" means :- (A) A candidate for admission shall be regarded as a local candidate in relation to a local area 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 he academic year in which he appeared or as the case may be first appeared in the relevant qualifying examinations 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 a local candidate under Clause (a) in relation to any local area shall... (a) if he has studied in educational institutions in the State for a period not less than seven consecutive academic years ending with the academic years 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 (b) If, during the whole or any part of seven consecutive academic years, ending with the academic years in which he 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 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 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 period 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 other similar 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 educational Institutions recognised by the competent authority and similar other quasi-Government institutions within the State. (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 areas, such seat shall be filled in as if it has been unreserved, in the order of ranking assigned in the common merit list. (2) 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 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 group of Backward Classes as shown below: TABLE Group A 7% Group B 10% Group C 1% Group D 7% Group 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 next group. 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 unreserved and shall be filled up with candidates of general pool. (3) Reservation of Seats for women:- In each course in each institution 33 1/3% of the seats shall be reserved in favour of Women candidates from each category of Open Competitions, S.C., S.T., B.C-A, B.C-B, B.C-C, B.C-D and Army quota, NCC, PH and Games and Sports. Provided that the above reservation shall not be applicable if woman candidates are selected on merit in each category, even if it exceeds 33 1/3%; Provided futher, if sufficient number of women candidates are not available in the respective categories, those seats shall be filled in with men candidates of the same category. (4) Other categories of reservation: (a) Seats shall also be reserved in each branch of an institution, except Medical and Dental colleges for 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 from open competition. (1) 3% horizontally for Physically Handicapped in each group i.e., OCs, BCs, SCs and STs in the following cyclic order; (i) 1% for visually handicapped; ( ) % o sua y a d capped; (ii) 1% for hearing impaired; (iii) 1% for Orthopaedically handicapped. (b) The percentage of reservations for Medical and Dental Courses shall be as follows:- (1) 1/4% (0.25%) for Physically handicappped. (2) 1/4% (0.25%) for National Cadet Corps. (3) 1/4% (0.25%) for Games and Sports. (4) 1% for the children of Ex-Servicemen and the Serving service personnel of the three wings of the defence service viz., Army, Navy and Air Force subject to the condition that the said Ex- Servicemen etc., are residing for a minimum period of five years in Andhra Pradesh. (c) The priorities in respect of the categories mentioned in items, (a) and (b) shall be as declared by the Government. (d) One seat in University Engineering Colleges in any one of the branches of Electronics or Mechanical (General) and also one seat in the course of M.B.B.S., shall be reserved for the Anglo-Indian Community from the Academic year 1994-95 onwards. The students claiming such reservation shall fulfil all other conditions for getting admission into the said courses. 8A. Minority Educational Institutions :- (i) Fifty percent of the total intake in minority Professional Colleges i.e., Medical and Engineering Colleges shall be filled up by candidates selected by the Competent authority or Convenor of Committee for Admissions on the basis of the common merit list. The candidates selected shall be distributed equally in free seats as well as in payment seats in the order of merit. The remaining fifty per cent shall be filled up by the management of such minority Professional Colleges from the candidates belonging to the minority community on the basis of merit. Such merit shall be on the basis of : (a) Ranking in Intermediate Examination; or (b) Ranking in EAMCET Examination; or (c) Ranking in the test to be conducted by the management. (ii) Fifty per cent of seats permitted to be filled by the minority Professional Colleges under sub-regulation (i) shall be equally distributed between free and payment seats. (iii) After completion of admissions, each minority Professional College shall submit to the Competent authority or Convenor of Committee for Admissions the statements containing full particualrs of students admitted under this regulation. The Competent authority or Convenor of Committee for Admissions shall verify the correctness of the statements and if any irregularity is noticed it shall call upon such Professional Coleges to rectify the same. (iv) The Competent authority or Convenor of Committee for Admissions shall conduct the verification keeping in view of the objective that the minority Professional Colleges are equally committed to promote excellence of the Professional Colleges as a vehicle of general secular education. 9. Constitution and functions of the Entrance Committee Test :- The State Council of Higher Education shall constitute an Entrance Test Committee, for conducting the Common Entrance Test known as the "Engineering, Agricultural Sciences and Medical Common Entrance Test (EAMCET) 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" means the Vice-chancellor of a University or the Principal of the Regional Engineering College, Warangal, as the case may be, as selected 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) The Director of Medical Education, Andhra Pradesh, or his nominee not below the rank of a Joint director. (f) Joint Secrataty to Government in Education Department dealing with Technical Education; (g) One member to be nominated by the State Council of Higher Education. (h) Convenor of the Common Entrance Test for the preceding year. (i) One Principal of a Private Engineering College, to be nominated by the State Council, every year by turn; (j) Director of Telugu Academy and (k) Convenor of the Common Entrance Test. (2) Functions of the Entrance Committee:- (a) The Committee:- The Committee shall take decisions on the following aspects of the Entrance Test from time to time. (i)[Omitted by G.O.Ms. 36, dt. 15-2-1997." (ii)[Omitted by G.O.Ms. 36, dt. 15-2-1997." (iii)[Omitted by G.O.Ms. 36, dt. 15-2-1997." (vi)[Omitted by G.O.Ms. 36, dt. 15-2-1997." (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 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 the ... 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. (iii) The Chairman may appoint a Competent Officer to assist the Convenor of Committee for Admissions; (iv) The Chairman of the Committee shall issue the notification inviting applications for the Entrance Test; and (v) The Chairman of the Committee shall publish the results and despatch of rank cards to the qualified candidates (c) The Convenor of Entrance Test The Convenor of Entrance Test 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 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 script; (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) To assist Committee of Admissions in making admissions. (xi)Preparation of key answers through a Committee consisting of Professors of Universities, teachers of under-graduate colleges and teachers of intermediate colleges in consultation with the Chairman. (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 the 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 (b) e Co e o d a ad a ce o t e State Cou c to eet the expenditure for the conduct of the test. (c) The Convenor of Entrance Test shall draw advance from the State Council to meet the expenditure for conduct of the common Entrance Test and shall submit accounts audited by local fund immediately after the completion of the process.