Section 6(7) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006
(7)The selection of candidates as above and allotment of Courses/ Institutions in respect of Unaided Minority Professional Institutions, shall be solely on the basis of merit [and following the preferential order as provided under clause (6) above] [Substituted 'as adjudged by the rank obtained in EAMCET' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] 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 into any Course/Institution 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.
