Section 3 in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006
3. Allotment of seats.
- (i) The seats to be allotted in each Private Un-aided Minority Professional Institution under these rules for Admission of candidates shall be classified as:(a)Category A seats(b)Category B seats(ii)The Category A seats shall be 80% of sanctioned intake of seats in each course in Un-Aided Minority Professional Institution, which shall be filled with eligible candidates on the basis of rank obtained at EAMCET / EAMCET-AC as the case may be and by following the provisions of Rule 6(i) and the Rule of Reservation in Rule 7 hereunder.(iii)The Category B Seats shall be 20% of the total intake of seats in each course in Private Un-Aided Minority Professional Institutions which shall be open for admission to all the eligible candidates including those from other States and Union Territories of India and NRIs on merit basis following the provisions of Rule 6(ii). Within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.(iv)The seats filled up by eligible minority 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.
