Section 5 in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003
5. Allotment of Seats.
- (A) University Colleges:All the sanctioned intake of seats in each course in University Colleges shall be the "Convenor Seats". They shall be allotted to eligible candidates under these Rules on the basis of rank obtained at ICET and by following Rule of Reservation laid down by the Government from time to time.(B)Un-aided Non-Minority Professional Institution. - The Seats to be allotted in each Un-aided Non-Minority Professional Institution under these Rules for Admission of Candidates shall be classified as:(a)Convenor Seats(b)Management Seats(i)The Convenor seats shall be 85% of sanctioned Intake of seats in each course in UN-Aided Non-Minority Institutions, which shall be filled with eligible candidates on the basis of rank obtained at Integrated Common Entrance Test and by following Rule of Reservation laid down by the Government from time to time.(ii)The Management Seats shall be 15% of the sanctioned Intake of seats in each course in respect of Un-Aided Non-Minority Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India an Non resident Indians (NRIs).(C)Un-aided Minority Professional Institution. - The seats to be allotted in each Un-aided Minority Professional Institution under these Rules for Admission of Candidates shall be classified as:(a)Convenor Seats(b)Management Seats(i)The Convenor seats shall be 30% of sanctioned Intake of seats in each course in Un-Aided Non-Minority Institutions, which shall be filled with eligible candidates on the basis of Rank obtained at Integrated Common Entrance Test and by following Rule of Reservation laid down by the Government from time to time:(ii)The Management Seats shall be:(a)15% of the total intake of seats in each course in respect of Un-Aided Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and Non-Resident Indians (NRIs).(b)55% of the total Intake of seats in each course in Un-Aided Minority Professional Institutions, when shall be filled with the concerned Religious/ Linguistic Minority eligible candidates only on the basis of Rank, obtained at Integrated, Common Entrance Test by following Merit Order and transparency and eligibility condition as per Rule 4 (iii), and Rule of reservation for Women, and also 3% reservation for Physically handicapped candidates.(c)Vacant seats, if any, in this category, shall be filled by the Management with eligible Non-Minority candidates who are qualified at Integrated Common Entrance Test conducted by the State ensuring merit and transparency and by following the rule of reservation.
