Section 5 in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses) Rules, 2003
5. Authority for Admissions to Category A Seats (Competent Authority Seats - 97% of the Sanctioned intake of seats) and Category B Seats (Self Financing Seats-3% of the Sanctioned intake of seats).
(a)All the Competent Authority Seats (Category A) shall be filled by the Committee for Admissions nominated by the competent authority under these Rules.(b)Self Financing Seats/College Development Seats (Category B) Shall be filled by the Government/ Committee constituted by the Government as per the procedure laid down by the Government from time to time through a rational and transparent method of selection subject to fulfillment of the eligibility criteria.
