Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES RELATING TO ADMISSION OF STUDENTS IN TO B.ED. COURSE IN UNIVERSITY/GOVERNMENT/PRIVATE AIDED AND UNAIDED NON-MINORITY COLLEGES OF EDUCATION IN THE STATE CONTENTS 1. Short title, applicability and commencement 2. Definitions 3. Eligibility Criteria for Admission 4. Method of Admissions 5. Aided Non-Minority Colleges 6. Un-aided non-Minority Colleges 7. University/Government Colleges of Education 8. State Vide Institutions 9. Admission Process to fill up the Conveners seats 10. Admission Process to fill up Management Seats in Un-Aided Non-Minority Colleges 11. Approval of Admissions 12. Categories exempted from Ed.CET 13. Reservation of seats for in-service candidates 14. Reservation of Seats for SC/ST/BC Communities 15. Reservation for Special Categories (NCC/Sports/CAP/PH) 16. Penalty for Irregular admission made under Management Quota RULES RELATING TO ADMISSION OF STUDENTS IN TO B.ED. COURSE IN UNIVERSITY/GOVERNMENT/PRIVATE AIDED AND UNAIDED NON-MINORITY COLLEGES OF EDUCATION IN THE STATE In exercise of the powers conferred by Section 3 read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admissions 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 in Government/Universities and Private aided and Un- aided non-minority Colleges of Education in the State, through Common Entrance Test. 1. Short title, applicability and commencement :- (a) These Rules may be called the Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005 (b) They shall apply for selection and allotment of candidates for admission into all University/Government/Aided, Un-Aided Non- Minority Colleges of Education offering B.Ed. Course in the State. (c) They shall come Into force with effect from the academic year 2004-2005. 2. Definitions :- In these rules, unless the contest other wise 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 (EdCET-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 Department, 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-I. (x) "Management Seats" means the seats earmarked from out of the sanctioned intake of seats of be filled by the Management of the Private Aided/Un- Aided non-Minority Colleges of Education. (xi) "Permanent Committee" means the committee constituted by 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. 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 par-II (group subjects) are alone eligible for admission into B.Ed, course. 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 Degrees 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) The 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. (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 :- T he 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.GET) Common Entrance Test-AC (EdCET-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 quota. (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. 5. Aided Non-Minority Colleges :- The Convener, Ed-CET shall allot candidates to all the seats (100%) In all aided non-minority colleges from the common merit list of EdCET as per rules. 6. Un-aided non-Minority Colleges :- The Convener, Ed. CET, shall allot candidates to the un-aided non- minority colleges to the extent of 85% of seats (Convenor seats) from the common merit list of Ed. CET as per rules. The Management shall fill-up 15% of the remaining seats, methodology wise, following Rule 4(6) of these rules. 7. University/Government Colleges of Education :- The Convener, Ed.CET, shall allot candidates to all the seats (100%) in the University/Government Colleges of Education from the common merit list of Ed.CET as per rules. 8. State Vide Institutions :- I n respect of statewide institutions 85% of the seats in each methodology (subject) shall be allocated among the three regions (local areas) of the state (viz) AU Local Area, OU Local Area, and S.V.U. Local Area in the ratio of 42:36:22 respectively and the remaining 15% seats shall be "Unreserved" for which AU/OU/SVU local area candidates and nonlocal candidates of Andhra Pradesh can compete in combined merit order. 9. Admission Process to fill up the Conveners seats :- (i) An Admission Committee shall be constituted with the following members to advise the Convener of admissions 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-Ed.CET. (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 for 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 for 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, scrutiny staff, fee collection, Networking facilities for On-Line counselling at various centers, mobilization 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 Convener's seats under any circumstances. (iv) Candidates shall be called 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 colleges 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. 10. Admission Process to fill up Management Seats in Un- Aided Non-Minority Colleges :- The Managements of un-aided non- minority colleges shall fill up 15% of seats with eligible and qualified candidates as per merit in EdCET/EdCET-AC as per the option already exercise. 11. Approval of Admissions :- T h e admissions made by the managements of un-aided non- minority colleges under their quota 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. 12. Categories exempted from Ed.CET :- 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) The departmental candidates for whom B.Ed, qualification is prescribed as a must for service regularization/ declaration of probation/promotion and deputed by the department, shall be given admission in any recognized private colleges of education located nearer to their working place without any reference to the entrance examination. These admissions will be made over and above the sanctioned intake by the Director of School of Education, (ii) Five seats over and above intake capacity shall be reserved for the candidates sponsored by other State Governments and Union Territories for admission into all Government Colleges of Education in the State and as approved by the Commissioner and Director of School Education, Andhra Pradesh, Hyderabad without any reference to the entrance examination on reciprocal basis. 13. Reservation of seats for in-service candidates :- Ten seats in each Government Institutes of Advanced Study in Education/Government Colleges of Teacher Education shall be reserved for Section Officers, and other non-Gazetted Officials including Record Assistants and Attenders working in the Education Department of Andhra Pradesh Secretariat as permitted by the Government and Ministerial staff including the Record Assistants and Attenders working in the offices under the control of the Director of School of Education and the ministerial staff including Record Assistants and Attenders working in the recognized non- Government Institutions like the Zilla Parishads, Mandal Parishads, Municipalities, Private Institutions under the Administrative control of the Director of School Education, Andhra Pradesh, Hyderabad as permitted by the Director of School Education. Their selection for admission will be made by the Director of School Education purely on the basis of rank assigned in the Common Entrance Test. If sufficient number of candidates are not available under this quota they may be filled in by the candidates from the general pool. 14. 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 seals 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. 15. 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. (i) 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 belonging to "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 (i) NCC : (i) Sports and Games : (iii) Physically Handicapped: : (iv) CAP : (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. 16. Penalty for Irregular admission made under Management Quota :- In 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. belonging to SC/ST communities should secure the minimum qualifying marks (prescribed for OC/BC candidates in the Common Entrance Test (Ed.CET) Conducted. Note: (a) The candidates claiming reservation benefit under the above categories (NCC/SP/CAP/PH) shall produce original documents in support in their claim to the convener (admissions) and he shall be entitled to refer the original documents of the candidates claim reservation for scrutiny and confirmation to the following authorities; To 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 (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.