Section 3 in Andhra Pradesh Unaided Non- Minority Professional institutions (Regulation of Admissions into Under-graduate and Pharm.D (Doctor of Pharmacy) Professional Courses through Common Entrance Test) Rules, 2011
3. Allotment of Seats.
- (i) The seats to be allotted in each Un-aided Non-Minority Professional Institution under these Rules for Admission of Candidates shall be classified as:(1)Category A seats(2)Category B seats(ii)The Category A seats shall be 70% of sanctioned intake of seats in each course in Un-Aided Non-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, following the provision of sub rule (i) of Rule 6 and Rule of Reservation laid down in Rule 7.(iii)The Category B Seats shall be 30% of the total intake of seats in each course in respect of Un-Aided Non-Minority Professional Institutions, which shall be open for admission to all the eligible candidates on merit basis including candidates belonging to other States and Union Territories of India and NRIs / NRI Sponsored Candidates, following the provisions of sub rule (ii) of Rule 6.(iv)The sanctioned intake of seats in Under graduate Pharmacy and Pharm.D (Doctor of Pharmacy) Courses in each institution shall be filled up by eligible candidates from M.P.C. and Bi.P.C streams in the ratio of 50:50. Vacant seats, if any, in either stream shall be filled up by eligible candidates in the other stream.
