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State of Andhra Pradesh - Section

Section 4 in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

4. Admission

(1)No student other than a student who fulfils the requirements of the University Grants Commission (the minimum standards of instructions for the grant of first degree through formal education in the faculties of Arts, Humanities, Fine Arts, Music, Social Sciences, Commerce and Sciences) Regulations, 1985, shall be eligible for admission to a first degree course or to a post-graduate level professional course of study.
(2)Without the previous permission of the appropriate authority, no institution shall start a new or higher professional course of study.
(3)The competent authority shall call for applications for admission to the seats available in any academic year in the institutions.
(4)The competent authority shall advertise in at least three leading newspapers out of which one shall be in a local vernacular language, the number of seats available for admission institution-wise, the fees to be charged for the duration of the course separately for both Free Seats and Payment Seats, and the procedure and schedule for admission.
(5)At the time of inviting applications for admission in any course of study the competent authority shall fix a last date for the allotment of Free Seats.
(6)The competent authority shall issue a brochure containing the application form for admission, full particulars of the courses, number of seats available, names of the professional institutions and their location, the fees chargeable by each professional institution, the minimum eligibility conditions for admission and such other particulars as may be deemed necessary by the competent authority.
(7)The application form for admission issued by the competent authority shall contain a column wherein an applicant shall indicate the order of preferences, whether he wishes to be admitted against a Free Seat or a Payment Seat, or both, as well as the preference of institutions, in case of more than one institution is offering the same course.
(8)In case the admission to a course of study is given on the basis of results of a common entrance examination, the competent authority shall prepare a merit list of candidates from amongst the successful candidates based on their merit position.
(9)Where the admission to a course of study is not based on a common entrance examination, admission shall be given to the course of study on the basis of such other criteria as may be determined by the competent authority:Provided that no such criterion as has not been notified by the competent authority shall be applied by him.
(10)The result of the entrance examination, if any, held shall be published in at least three leading newspapers, one of which shall be in local vernacular language and shall also be displayed on the notice boards of the concerned institution(s).
(11)
(i)At least 50 per cent of the seats in every professional institution shall be Free Seats and the remaining 50 per cent be Payment Seats.
(ii)The criteria of eligibility and other conditions shall be the same in respect of both Free Seats and Payment Seats except that the higher fee is to be paid for Payment Seats.
(iii)The management of a professional institution shall not be entitled to impose any additional eligibility criteria or conditions for admission either to Free Seats or Payment Seats.
(12)After the Free Seats are filled within the specified time, a further date shall be fixed by the competent authority giving time to the candidates who opt to be admitted against the Payment Seats.
(13)
(i)The competent authority shall also prepare and publish a waiting list of candidates along with the marks obtained by them in the entrance examination.
(ii)After the allotment of the last seat is made, the waiting list shall be operated for filling any casual vacancies or drop-out vacancies. These vacancies, shall be filled until such date, as may be notified by the competent authority.
(iii)The competent authority shall decide a cut-off date beyond which no one shall be admitted so as to ensure that a student does not miss a good part of the syllabus of the semester or term.