Section 55(v) 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
(v)After completion of admissions, each unaided minority Law College shall submit to the Competent Authority, the statements containing full particulars of candidates admitted under these Rules within two weeks from the date of completion. The Competent Authority shall verify the , correctness of admissions through the inspecting authority and if any irregularity is noticed it shall call upon such College to rectify the same.(vi)If it is found that no steps were taken by the Management to rectify the Irregularities in admissions made by them, penal action shall be initiated against the Management of the college.(vii)The competent authority shall fix the cut off dates for the Management to complete the above process and to submit the lists of admitted candidates.
