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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Language Pandit Training Colleges (Regulation of Admissions into Pandit Training courses through Common Entrance Test) Rules, 2007

3. Allotment of Seats.

- (i) University /Government /Private aided Pandit training Colleges:- All the sanctioned intake of seats in pandit training Courses in the University /Government /Private aided Pandit Training Colleges shall be filled by the Convener, LPCET Admissions. Such seats shall be allotted to the eligible candidates on the basis of rank obtained in LPCET by following the provisions of Rule 6 and Rules of Reservation as laid down in Rule 7 hereunder.(ii)Un-Aided Non-Minority and Minority Pandit Training Colleges:-(a)The seats allotted in each Unaided Non-Minority and Minority Pandit Training Colleges and these Rules for admission of Candidates shall be classified as:
(1)Category A seats
(2)Category B seats
(b)The Category A seats shall be 80% of the sanctioned intake of seats in pandit training course in the Un-Aided Non-minority/Minority Pandit training Colleges, which shall be filled with eligible candidates on the basis of rank obtained in LPCET/LPCET-AC, as the case may be, following the provision of Rule 6 and Rules of Reservation laid down in Rule 7. The Category B Seats shall be 20% of the total sanctioned intake of seats in pandit training course in respect of the Un-Aided Non-Minority and Minority Pandit Training Colleges, which shall be open for admission to all the eligible candidates on the basis of merit/rank obtained in LPCET/LPCET-AC as the case may be.