Section 5 in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003
5. Allotment of Seats.
- (A) Procedure for admission into campus/ constituent colleges/departments of the Universities:The University concerned shall notify in the media giving wide publicity inviting applications from the candidates, satisfying the above criteria mentioned under Rule 4 and shall make admissions, basing on the ranking given in LAWCET and following the rule of reservations for various categories as per the rules. The admission lists shall be verified and approved by the Inspecting Authority in consultation with the Convenor.(B)Procedure for admission into un-aided non-minority Law Colleges(i)The seats to be allotted in each Unaided Non-minority Law Colleges are classified as;(a)Convenor Seats(b)Management Seats(ii)The Convenor Seats shall be 85% of sanctioned intake of seats each in 3 year and 5 year Law course. These seats shall be filled with eligible candidates on the basis of Rank obtained in LAWCET, other criteria and by following Rule of Reservation.(iii)The Management Seats shall be 15% of the total intake of seats each in 3 year and 5 year Law Course 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. The Managements concerned are competent to fill these seats either on the basis of Rank obtained in the LAWCET or based upon the qualifying examination where the candidate should have obtained not less than 50% of the mark on the aggregate. In order to assure transparency the lists of the candidates admitted in this category with supporting documents shall be submitted to the Convenor of admissions for verification and approval.(C)Procedure for admissions into un-aided minority Law Colleges:(i)The seats to be allotted in each unaided minority Law Colleges are classified as(a)Convenor Seats(b)Management Seats(ii)The Convenor seats shall be 30% of sanctioned Intake of seats each in 3 year and 5 year Law course in unaided minority Law Colleges. These seats shall be filled with eligible candidates on the basis of Rank obtained in LAWCET, other criteria and by following Rule of Reservation.(iii)The Management Seats shall be 15% of the total Intake of seats each in 3 year and 5 year Law course in un-aided minority Law Colleges which shall be open for admission to all the eligible candidates including candidates belonging to other states and Union. Territories of India and Non-Residential Indians. The Managements of these colleges concerned are competent to fill these seats either on the basis of Rank obtained in the LAWCET or based upon the qualifying examination where the candidate should have obtained not less than 50% of the marks on the aggregate. In order to assure transparency the lists of the candidates admitted in this category with supporting documents shall be submitted to the Convenor for verification and approval.
