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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Unaided Non- Minority Professional institutions (Regulation of Admissions into Under-graduate and Pharm.D (Doctor of Pharmacy) Professional Courses through Common Entrance Test) Rules, 2011

5. Method of Admission.

- The general guidelines for the admission of candidates into Private Un-Aided Non-Minority Professional Institutions offering Engineering (Including Technology) and Pharmacy shall be as follows,-(i)(1) All the Category A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of EAMCET admissions/ Convener of EAMCET - AC admissions, as the case may be, depending upon the option exercised by the institution as per sub-clause (4) of clause (a) in Rule 11 of the Andhra Pradesh Common Entrance Test for entry in to Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2011.
(2)All the Category B seats shall be filled by the respective Institutions on merit basis following the procedure laid down in the Rule 6(ii) hereunder.
(ii)The Convener of EAMCET admissions / Convener of EAMCET - AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.
(iii)The admissions shall be made in the order of merit on the basis of the ranking assigned in EAMCET/EAMCET - AC as per Rule 5 / sub Rule (7) of Rule 12 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2011.
(iv)The total number of candidates to be admitted in each course in the Un-aided Non-Minority Professional Institutions shall not exceed the limits prescribed by the All India Council for Technical Education / Pharmacy Council of India, as the case may be from time to time
(v)The admission of the candidates made in various Un-aided Non- Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.