Section 6 in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
6. Procedure of Admissions.
- (i) Each Unaided Minority Institution which has opted for PGLCET under Clause (iv) of sub-rule (a) of Rule 11 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rales, 2007 shall indicate in writing of AFRC, by a cut-off date specified by it, as to whether the Institution would admit students through the Single Windows System to be operated by the Convener of PGLCET admissions (PGLCET Window) or the Convener of PGLCIT'-AC admissions (PGLCET-AC Window)(ii)The procedure for Admission of of candidates through the Single Widows operated -d by the Conveners of PGLCET and PGLCET-AC shall be as follows:(a)To fill up 100% seats in case of University Colleges and category-A seats (80%) in Unaided Non-Minority and Minority Institutions who opted for PGLCET-Window:(1)The Committee for PGLCET Admissions shall be constituted by the Competent Authority with the following members to advise the Convener of PGLCET Admissions in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions(A)Chairman of Andhra Pradesh State Council of Higher Education ......(Chairman).(B)Secretary of Andhra Pradesh State n Council of Higher Education.(C)Convener of PGLCET Admissions (Member Convener)(D)Professor in-charge of Computer / Online systems in admission camp.(E)Two representatives, of the Universities as nominated by the State Council.(F)Three representatives of the Private Unaided Professional Institutions offering Post Graduate Law (L.L.M/M.L) as nominated by the State Council.(G)Commissioner / Director of Technical Education or his nominee:(H)One special invitee nominated by the State Council.(2)The Convener of PGLCET Admissions shall collect Rank lists of the qualified candidates of PGLCET prepared by the Convener of PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Lav Courses Common Entrance Test Rules, 2007.(3)The Convener of PGLCET Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English at least 1-10 days before the commencement of counselling. The decision of the Committed for PGLCET Admissions shall be final in issuing notification, the schedule and procedure of counselling.(4)The Convener of PGLCET Admissions shall adopt computerized Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of University/ Unaided Non-Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provide dded in sub clause (12) here under.(6)Candidates shall be called for counselling and provisional allotment of Courses/ Institutions shall be made in the (order of merit assigned at PGLCET by following the Rules of Reservation as per Rule 7 here under and G.O.Ms.No. 550, Higher Education Department, dated: 30-7-2001 wherever applicable and such allotment is only provisional:Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.(7)The selection of candidates and allotment of Courses/ Institutions shall be solely o the basis of merit as 'adjudged by the rank obtained in PGLCET subject to the condition that the c candidate should have passed the qualifying examination. However, mere appearance at the 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.(8)Subject to the provisions of sub Clause (10) below, once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges, to any other kind or seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Law (L.L.M/M.L) shall pay at the time of admission the fee payable per student per annum as fixed by the AFRC.(10)Sliding shall be permissible between the Single Window's operated by the Convener of PGLCET and Convener of PGLCET-AC Admissions in case of Unaided Minority Institutions that have opted for PGLCET and PGLCET-AC Widow respectively for admission of candidates, qualified in PGLCET.(11)The Convener, PGLCET Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of PGLCET.(12)The vacant seats handed over by the Convener shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in ease of Unaided Minority Institutions shall be first filled width eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(13)Each Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(14)The Convener of PGLCET Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(15)The Competent Authority in consultation with the Committee of PGLCET Admission shall fix the cut off dates for each stage of admissions.(16)All the candidates called for counselling shall produce the specified original documents along with duly attested photocopies and the Convener of PGLCET Admissions shall be entitled to cause verification of all the documents produced by the candidates.(b)To fill up Category-A seats (80%) in Unaided Minority and Non-Minority Institutions who opted for PGLCET-AC. - (1) A Committee for PGLCET-AC Admissions shall be constituted by the Association(s) of Professional Institutions to advise the Convener of PGLCET-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.(2)The Convenor of PGLCET-AC Admissions shall collect Rank lists of the qualified candidates of PGLCET-AC prepared by the Convenor of PGLCET-AC as per clause (vii) of sub-rule (c) of Rule 11 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007 and PGLCET prepared by the Convener of PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.(3)The Convenor of PGLCET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counseling. The decision of the Committee for PGLCET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(4)The Convenor of PGLCET-AC Admissions shall adopt computerized Single Widow system of counselling either by following centralized or decentralized Online Counselling at various centres for the v convenience of the Candidates and shall prepare the seat matrix of Unaided Non-Minority/ Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.(6)Candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order:(i)For Minority Institutions: -(a)Among concerned minority candidates firstly in the order of merit assigned in PGLCET-AC, secondly in the order of merit assigned in PGLCET and thirdly in the order of merit in the qualifying examination.(b)Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates belonging to other than the concerned minority, firstly in the order of merit assigned in PGLCET-AC, and secondly in the order of merit assigned in PGLCET.(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.(8)Once a candidate secures admission to a particular College / Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Law (LLM/ ML) shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.(10)The Convener, PGLCET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling as provided for under Clause (6) above.(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(12)The Private Unaided Non-Minority / Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convener of PGLCET - AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(14)The Competent Authority in consultation with the Committee of PGLCET-AC Admission shall fix the cut off dates for each stage of admissions.(15)All the candidates called for counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PGLCET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(c)To Fill up Category-A seats (80%) in Unaided Minority Institutions who have opted for PGLCET and Admissions through PGLCET-AC Window. - (1) The Convenor of PGLCET-AC Admissions shall collect Rank lists of the qualified candidates of PGLCET prepared by the Convenor of PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test for admission into Post Graduate Law (LLM/ML) Rules, 2007.(2)The Convenor of PGLCET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for PGLCET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(3)The Convenor of PGLCET-AC Admissions shall adopt computerized Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpow- r, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(4)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.(5)(a)Concerned Minority candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder firstly in the order of merit assigned in PGLCET and secondly in the order of merit assigned in the qualifying examination.(b)Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates, other than the concerned minority, n the order of merit assigned in PGLCET.(6)The selection of Minority candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit and following the sequential order as provided under Clause (5) above, subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.(7)Subject to the provisions of sub clause (9) below, once a candidate secures admission to a particular College / Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(8)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Law (LLM/ ML) shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.(9)Sliding shall be permissible between the Single Windows operated by the Convenor of PGLCET and PGLCET-AC in case of Unaided Minority Institutions that have opted for PGLCET and PALCET-AC Window respectively for admission of candidates, qualified in PGLCET.(10)The Convenor, PGLCET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned only after conducting single window counselling as provided for under Clause (5) above.(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filled with eligible candidates belonging to the Concerned Minority and then with eligible candidates belonging to other than the Concerned Minority.(12)The Private Unaided Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convener of PGLCET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(14)The Competent Authority in consultation with the Committee of PG LCET-AC Admission shall fix the cut off dates for each stage of admissions.(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PGLCET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(iii)To Fill up Category-B seats (20%) in Unaided Non-Minority/ Minority Institutions. - (1) The Institution shall notify all the details of seats available under this category and conduct the admissions in a fair, transparent and non-exploitative manner.(2)The NRI seats (not exceeding 15% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to "5" on a scale of 10.(3)The left over seats shall be filled on merit basis by the Management of the Institution with candidates from other states and Union Territories of India who have passed the qualifying examination and secured rank in any All India Common Entrance Test.(4)If vacant seats still exist, such seats may be filled on merit basis with eligible candidates including those securing not less than 50% of aggregate marks or 50% in group subjects in the qualifying examination.(5)The Institution shall obtain ratification from the Competent Authority for all the admissions conducted under Category-B seats by the Institution.(6)After scrutiny, the Competent Authority shall send the ratified list of candidates from outside the State, NRIs and others admitted by the Institution to the University concerned and also to the respective Institutions.
