Section 3 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006
3. Allotment of Seats.
- (i) University Colleges: All the sanctioned intake of seats in Under Graduate Professional Courses in Planning and Architecture in University Colleges shall be filling by the Convener, PACET Admissions. Such seats shall be allotted to eligible candidates on the basis of rank obtained at PACET by following the provisions of Rule 6 (ii) (a) Rules of Reservation as laid down in Rule 7 hereunder.(ii)Unaided Non-Minority and Minority Professional Institutions. - (a) The seats allotted in each Un-aided Non-Minority and Minority Professional Institution under these Rules for Admission of Candidate shall be classified as:(1)Category A seats(2)Category B seats(b)The Category A Seats shall be 80% of sanctioned intake of seats in B. Arch/B.Planning courses in Un-Aided Non-Minority and Minority Professional Institutions, which shall be filled with eligible candidates on the basis of Rank obtained at PACET/PACET-AC as the case may be, following the procedure laid down in Rule 6 (ii) and Rules of Reservation laid down in Rule 7.(c)The Category B Seats shall be 20% of the total intake of seats in each course in respect of Un-Aided Non-Minority and Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs on merit basis, following the provisions of Rule 6 (iii). within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.(d)In case of Minority Professional Institutions, the seats shall be filled up by eligible candidates of the concerned Minority, as a percentage of total set as, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.
