Section 3 in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
3. Allotment of Seats.
- (i) University colleges. - All the sanctioned intake of seats in Post Graduate Law (L.L.M/M.L) courses in University colleges shall be filled by the Convener, PGLCET Admissions. Such seats shall be allotted to eligible candidates on the basis of rank obtained at PGLCET by following the provisions of Rule 6 (ii) (a) and Rules of Reservation as laid down in Rule 7 hereunder.(ii)Unaided Non-Minority and Minority Professional Institutions. - (a) The seats allotted to each Unaided Non-Minority and Minority Professional Institutions under these Rules for Admission of Candidates shall be classified as:(1)Category - A seats(2)Category - B seats(b)The Category - A seats shall be 80% of sanctioned intake of seats in Post Graduate Law (L.L.M/M.L) courses in Un-Aided Non-Minority and Minority Professional Institutions, which shall be filled with eligible candidates on the basis of Rank obtained at PGLCET/ PGLCET-AC, as the case may be, following the procedure laid down in Rule 6 (ii) and Rules of Reservation laid down in Rule 7.(c)The Category B Seats shall be 20% of the total intake of seats in each course in respect of Un-Aided Non-Minority and Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs on merit basis, following the provisions of Rule 6 (iii). Within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.(d)In case of Minority Professional Institutions, the seats shall be filled up by eligible candidates of the concerned minority, as a percentage of total seats, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.
