Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH REGULATION OF ADMISSIONS OF STUDENTS INTO PART TIME DIPLOMA COURSES IN POLYTECHNICS RULES, 1985 CONTENTS 1. Short title 2. Application 3 . Eligibility for admission to Entrance examination for admission into Part time Diploma Courses 4. How to apply 5. Entrance Examination 6. Structure of Question Paper 7. Funds of the Examination Committee 8. Pass requirements and declaration of results 9. Admissions 10. Reservations 11. Readmission of Candidates 12. General ANDHRA PRADESH REGULATION OF ADMISSIONS OF STUDENTS INTO PART TIME DIPLOMA COURSES IN POLYTECHNICS RULES, 1985 In exercise of the powers conferred by Section 3 read with sub- section (1) of Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions 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.307, Education Department, dated 7-3-1975, G.O.Ms.No.600, Labour, Employment Nutrition and Technical Education, Department, dated 20-8-1981, G.O.Ms.No.669, Labour, Employment, Nutrition and Technical Education, dated 1st September, 1981, G.O.Ms.No.208, Labour Employment, Nutrition and Technical Education Department, dated 10th August, 1983 and in partial supersession of the orders issued in G.O.Ms.No.9, Labour Employment, Nutrition and Technical Education Department, dated 7th January, 1982 (Part-time under item No.II in para 2) regarding part-time evening courses, the Governor of Andhra Pradesh hereby makes the following rules for admission to the 1st year of the 4 year Part-time Diploma Courses in the Polytechnics in the State. 1. Short title :- These rules may be called the Andhra Pradesh Regulation of admissions of students into Part-time diploma courses in Polytechnics Rules, 1985. (2) These rules shall come into force at once 2. Application :- These rules shall apply to the candidates who wish to seek admission into Part-time Diploma Courses in any of the Polytechnics specified in Annexure-I. 3. Eligibility for admission to Entrance examination for admission into Part time Diploma Courses :- Candidates (Men and Women) satisfying the following requirements shall be eligible to appear for the entrance examination. (a) Candidate shall be an Indian National; (b) candidates should have completed 20 years of age as on 1st July of the academic year in which admission is sought. (c) candidates should have passed S.S.C. examination conducted by the Andhra Pradesh State Board of Secondary Education, Andhra Pradesh, or any other examination recognised as equivalent thereto, with [xxx] mathematics as one of the subjects at such examination. (d) The candidates shall be employees of a State Government or the Central Government or, of any Company, Corporation, Organisation or undertaking incorporated by or under a State or Central Act and owned by the State or the Central Government. (e) (i) The Candidates shall put in not less than two years of service/practical experience in the relevant field of Engineering in such Government or in such Company, Corporation, Organisation or undertaking as on the date of submission of application. (ii) the practical experience or service of the candidates in an undertaking or an organisation shall be reckoned only after she has passed the 10th Class or its equivalent examination. (iii) The practical experience or service of the candidate put in after attaining the age of 18 years shall only be reckoned. (iv) Candidates working as clerks, Telephone Operators etc., and those engaged in non-technical works even in the Technical organisation are not eligible to appear for the entrance examination. (v) the apparenticeship period other than that of National Trade Certificate or National Apprentice Certificate shall not be counted as practical experience. (f) Candidates who have passed the post matric trades and who possess National Trade Certificate, and National Apprentice Certificate in the relevant trade and satisfying rule 3 (c) and (d) shall be exempted from rule 3 (c). 4. How to apply :- (a) Application forms and prospectus for admission to entrance examination and for admission into Part- time Diploma Courses can be had from the Principals of the Polytechnics as per the Annexure by sending the amount prescribed after the issue of Notification by Secretary, State Board Technical Education and Training, Andhra Pradesh, Hyderabad. (b) Applications shall be submitted in such forms accompanied by such documents as may be prescribed by the Secretary, State Board of Technical Education and Training in the notification and/or prospectus, as the case may be. 5. Entrance Examination :- (a) An entrance examination shall be conducted for selection of candidates for admission into first year part-time Diploma course in the Polytechnics specified in the Annexure I. (b) the entrance examination shall be conducted by State Board of Technical Education and Training, Andhra Pradesh, Hyderabad. (c) The entrance examination shall be conducted in one session of 2 hours duration in the subjects of [xxx] mathematics and Physical sciences from the syllabus prescribed by the Board of Secondary Education for 9th and 10th Classes. (d) the said examination shall be conducted at the centres as may be notified, from time to time. (e) the agency conducting the said entrance examination may in its discretion get the answer papers valued either manually or mechanically. (f) the candidates who shall be eligible for appearing for the entrance examination are as shown in rule 3. (g) no weightage shall be accorded to the candidates who have passed the I.T.I., T.H.S.; H.S.C., Intermediate (Vocational) courses in the said entrance examination. 6. Structure of Question Paper :- (a) The entrance examination shall consist of objective type of questions and shall be in two parts; (b) Part-A shall contain questions on physical sciences (Physics and Chemistry only) for 50 marks and Part-B shall contain questions in [xxx] Mathematics for 50 marks. All the candidates shall answer Part-A and Part-B; (c) the total marks of question paper shall be 100; and (d) The question paper of the said examination shall be in English and Telugu languages. 7. Funds of the Examination Committee :- The amounts collected from the candidates towards the cost of application forms and the entrance examination fee shall be credited to the account of the State Board of Technical Education and Training, and it shall be operated by such officer as the Board may authorise in this behalf. 8. Pass requirements and declaration of results :- (a) The marks obtained by the candidate in the entrance examination shall be considered for the purpose of fixing merit ranking on the basis of which selection shall be made. (b) In order to qualify oneself to seek admission into the first year of the courses one should have obtained at the common entrance examination a minimum of 30% of total marks. (c) For Scheduled Caste and Scheduled Tribe candidates the minimum shall be reduced to 25% of the total marks. However, if the number of Scheduled Tribe candidates appearing for entrance examination for a particular institution are equal to the number of seats reserved for them, they shall be selected for admission to the courses straight-way without any reference to the ranking obtained in the entrance examination subject to the fulfilment of the conditions prescribed in rule 3. (d) In case of equality of marks obtained by two or more candidates in the entrance examination, for a particular course in the concerned institution, the elder candidate as per age shall be assigned a higher ranking in the merit list. (e) Mere success at the entrance examination does not entitle the candidate to be considered for admission automatically unless he satisfies all the conditions prescribed in these rules. (f) The ranks and marks obtained by the candidates selected for admission in the entrance examination shall be displayed at the respective institutions. No application for retotalling or revaluation of answer scripts of the entrance examination shall be entertained. 9. Admissions :- (a) Admission of candidates into year of the four year part-time Diploma Courses shall be made by the Principals of the respective institutions in accordance with these rules. (b) Candidates seeking admission into part-time Diploma Course in any Polytechnic shall apply in the form prescribed to the Principal concerned along with attested copies of certificates before the date prescribed in notification issued by the State Board of Technical Education and Training. (c) Selection of candidates to a particular Polytechnic shall be restricted to the candidates who are working in and around the town or the city as the case may be, in which the Polytechnic is situated. (d) Principals of the concerned Polytechnics may decide whether particular candidate can attend to the classes from the place of his employment without dislocation of the candidates normal official work. 10. Reservations :- (a) The Andhra Pradesh Educational Institutions (Regulation of Admissions) Order 1974, shall not apply for admission into the institutions specified in the Annexure for part-time Diploma Courses. (b) Seats in each Part-time Diploma course in each Polytechnic, shall be reserved as shown below:- TABLE Backward Class Candidates Group-A 7% Backward Class Candidates Group-B 10% Backward Class Candidates Group-C 1% Backward Class Candidates Group-D 7% Scheduled Caste Candidates 15% Scheduled Tribe Candidates 6% Physically handicapped candidates 11% Children of Armed Personnel 4% Sports 1% Ncc/Acc 1% Total 53% 11. Readmission of Candidates :- (a) The requirement of qualifying oneself at the entrance examination shall not apply to the candidates seeking re-admission against the following categories, namely:- (i) candidates who have been detained in the first year Board examinations owing to deficiency in attendance; (ii) candidates who have not been promoted to second year class for want of prescribed sessional marks in all the subjects. (iii) candidates who have discontinued year course of study owing to prolonged illness or due to any other reasons with prior permission of the concerned principal; (b) The Director of Technical Education shall be the authority competent to grant admission to such of the candidates mentioned in clauses (i), (ii) and (iii) if in his opinion the reasons advanced for such discontinuance are genuine; and (c) the Director of Technical Educational shall be the authority competent to grant admission to such of these candidates seeking admission into classes from II year or any part of the course thereof, having discontinued the same owing to sickness or any other reason; if, in his opinion the reasons advanced for such discontinuance are genuine. 12. General :- (a) Notwithstanding anything contained in these rules, the Director of Technical Education may, either suo moto , or an an application made by any person and after due and proper enquiry and after giving the person concerned an opportunity of being heard, order the withholding of the publication of the name of a candidate who has been provisionally selected, or cancel the admission of a candidate if already made at any time during the course of an academic year, or thereafter, or debar any candidate from applying for admission to any of the courses permanently or for a specified period, if in his opinion the candidate had furnished false or incorrect particulars or suppressed relevant information in the application form or in the documents attached thereto or in the statements made before the Principals concerned or any other competent authority. (b) The State Government may amend, alter or vary the rules, from time to time, without any notice, not to the disadvantage of any candidate selected or admitted in accordance with these rules; (c) If any ambiguity or doubt arises in the interpretation or implementation of these rules the decision of the Chairman, State Board of Technical Education and Training, Andhra Pradesh, Hyderabad, shall be final