Section 6 in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2003
6. Authority for Admissions. - (i) Competent Authority Seats (50% of the sanctioned in take of the seats): - These seats shall be filled by the Committee for Admissions appointed by the "Competent Authority" under these Rules.
(ii)Management Seats (50% of the total intake of the seats): - These seats shall be filled by the committee constituted by the Managements of all the private Un-aided Non-minority Professional Colleges/Institution(s) as per the rules laid down or by the committee of admissions constituted by the competent authority.
