Section 4 in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
4. Eligibility Criteria for Admission.
- The eligibility criteria for Admission into Post Graduate Law (L.L.M/M.L) courses shall be as mentioned below:(i)The Candidate should be an Indian National.(ii)The Candidate should passed the qualifying examination in the 3 year/ 5-year L.L.B/B.L. Degree awarded by any University. The candidate should also have secured a rank at the Common Entrance Test and satisfy other conditions laid down in these Rules: Provided that the Category-B seats as specified in Rule 3 (ii)(c) above shall be filled on the basis of the rank obtained in any All India Common Entrance Test or Common Entrance Test conducted by the State agency: Provided further that the NRI seats shall be filled with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative \Grade Point Average4(CGPA) equivalent to 5 on a scale of 10.(iii)The vacant seats if any, may be filled with eligible candidates including those securing not less than 50% marks in aggregate or in group subjects in the qualifying examination duly ensuring merit and transparency.(iv)The Candidate should satisfy Local/ Non-Local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended for admission into Category-A seats in Unaided Professional Institutions and for all seats in University Colleges.(v)The requirement of securing a rank in the Post Graduate Law Courses Common Entrance Test shall not be applicable to the candidates sponsored by the Ministry of Human Resource Development.
