Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH REGULATION OF ADMISSION OF STUDENTS INTO ADVANCED TECHNICIAN COURSES (IN ENGINEERING AND TECHNOLOGY) RULES, 1986 CONTENTS 1. Short title and Commencement 2. Applicability 3. Eligibility for admission 4. Age Limit 5. Application forms etc. 6. Selection of candidates 7. Authority Competent to make admissions 8. Fee Structure 9. Reservations 10. General ANDHRA PRADESH REGULATION OF ADMISSION OF STUDENTS INTO ADVANCED TECHNICIAN COURSES (IN ENGINEERING AND TECHNOLOGY) RULES, 1986 In exercise of powers conferred by section 3 read with sub- section (1) of section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act 5 of 1983), and in supersession of the orders issued in G.O.Ms.No. 217, Labour, Employment, Nutrition and Technical Education Department, dated the 28th May, 1985 and published in part I of the Andhra Pradesh Gazette, dated the 1st August, 1985, the Governor of Andhra Pradesh hereby makes the following rules relating to the admission of candidates into the Advanced Technician Courses in Engineering and Technology in Government Polytechnics and institutions. 1. Short title and Commencement :- (a) These rules may be called the Andhra Pradesh Regulation of Admission of students into Advanced Technician Courses (in Engineering and Technology) Rules, 1986. (b) They shall come into force at once. 2. Applicability :- (1) These rules shall apply to the candidates who seek admission into semester of the Advanced Technician Courses in Engineering and Technology conducted by the Department of Technical Education, Andhra Pradesh in the institutions meant exclusively for the purposes or in the Polytechnics in Andhra Pradesh. (2) These courses shall be treated as State-wide courses and candidates shall be admitted as per the Andhra Pradesh Educational Institutions (Regulation of Admission) Order 1974. (3) The course offered and their duration are mentioned in the Annexure. 3. Eligibility for admission :- Candidates satisfying the following requirements shall be eligible for admission, namely:- (a) A candidate should be of Indian National and shall fall under the category of LOCAL/NON-LOCAL as defined in G.O.P. 646, Education dated the 10th July, 1979: (b) A candidate should have passed the examination in the relevant diploma conducted by State Board of Technical Education, Andhra Pradesh, Hyderabad or any other examination recognised as equivalent thereto as shown in the Annexure: and (c) A candidate satisfying the requirements in clauses (a) and (b), shall be considered for admission on the basis of the aggregate marks obtained in the qualifying examination. (The total marks considered for award of a class at the qualifying examination only be considered for the purpose). 4. Age Limit :- There shall be no age limit for admission into the courses. 5. Application forms etc. :- (a) Application forms and prospectus for admission into advanced technician Courses may be obtained from the Head of the institution where such courses are offered or from any other Institution as may be specified in the notification inviting applications on payment of fee as prescribed. (b) Application form duly filled in and accompanied by such fee and certificates as may be specified shall be submitted within the specified time to such authority as may be determined by the Director of Technical Education. Applications made on forms other than prescribed and the application form which do not contain required information or not accompanied by necessary Certificates shall automatically stands rejected without any notice or correspondence. 6. Selection of candidates :- The following procedure shall be adopted for selection of candidates for admission:- (i) the total marks secured at the qualifying examination and were considered for awarding a class at such examination by the concerned authority shall only be taken into consideration for selection of candidates for admission; (ii) the candidates who have passed the qualifying examination compartmentally and the certificates produced by them prove such fact, they shall be considered for admission into unfilled seats on the basis of merit obtained among such candidates. (iii) in case of equality of marks among the applicants the marks secured at the final year of the qualifying examination shall be considered for fixing the merit. In case of further tie the candidate older in age shall be considered for fixing the merit. 7. Authority Competent to make admissions :- Admission of candidates into 1st semester of advanced technician course shall be made by the head of the institution where such courses are offered in accordance with these rules. 8. Fee Structure :- The candidates selected for admission into Post Diploma Course in Government Polytechnic/Private Aided Polytechnics shall pay the following fee per Semester:- 9. Reservations :- (1) The percentage of seats reserved for candidates belonging to Scheduled Castes/Scheduled Tribes/Backward Classes BC-A,BC-B, BC-C, BC-D/National Cadet Corps(NCC)/Games and Sports (SP)/Physically Handicapped(PH)/Children of the Armed personnel (CAP), for admission into the Post Diploma Courses shall be as follows:- Scheduled Castes Candidates 15% Scheduled Tribe Candidates 6% Backward Class Candidates (Group-A.) 7% Backward Class Candidates (Group-B.) 10% Backward Class Candidates (Group-C.) 1% Backward Class Candidates (Group-D.) 7% Physically Handicapped candidates (PH) 1 / 2 % (0.5%) Children of Armed Personnel/Ex-servicemen candidates 2% National C ad et Corps candidates (NCC) 1% Sports and Games (SP) candidates 1 / 2 % (0.5%) The priorities in respect of the above categories shall be as fixed by the Government G.O's read at (3) to (6) above and as amended from time to time. (2) 21% of the available seats shall be reserved for the candidates belonging to scheduled Castes/Scheduled Tribes with the distinct reservations of 15% for Scheduled Castes and 6% for Scheduled Tribes. This reservation is inter-changeable, i.e. if sufficient number of candidates are not available to fill the seats reserved for the Scheduled Castes candidates, they may be filled up by qualified candidates belonging to Scheduled Tribes and Vice-versa. The communities included under the Scheduled castes and Scheduled Tribes shall be as decided by the Government from time to time. (3) 25% of the availabel seats in each course in each institution shall be reserved for the candidates belonging to the Backward Class of all Groups (BC-A, BC-B, BC-C, BC-D) and shall be allocated among the four groups. 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 the candidates of general pool. (4) Reservation of seats for women :- 30% of overall seats shall be reserved in favour of women candidates in Post Diploma Courses in the Polytechnics in each category of OC, SC, ST, BC-A, BC-B, BC-C, BC-D, Physically Handicapped, NCC, Sprots and Games and Army Personnel : Provided that for the purpose of calculation of the 30% reservation, the seats available exclusively for women in Women Polytechnics shall also be taken into consideration. Provided further that in Co-education Polytechnics if adequate number of women candidates are not available those seats shall be allotted to the Male Candidates of the same category, i.e., OC, SC, ST, BC-A, BC- B, BC-C, BC-D, Physically Handicapped, NCC, Sports and Games and Army Personnel. 10. General :- (a) The State Government may amend, alter or revise the rules, from time to time, without any notice. Such amendments alteration or revision shall not be to the dis advantage of any candidate selected or admitted in accordance with these rules. (b) If any ambiguity or doubt arises in the application or implementation or interpretation of these rules, the decision of the Director of Technical Education shall be final.