Section 6(ii) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
(ii)For Non Minority Institutions. - Firstly in the order of merit assigned in PGLCET-AC, and if vacant seats still remain, then in the order of merit assigned in PGLCET. (7) The Selection of candidates and allotment of Courses/ Institutions in Professional Institutions, shall be solely on the basis of merit and following the preferential order as provided under Clause (6) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfied the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.
