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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006

3. Allotment of Seats: University/ Government/Private Aided Colleges of Education.

- All the sanctioned intake of seats in B.Ed Courses in the University/Government/ Private Aided Colleges of Education shall be filled by the Convener, Ed.CET Admission. Such seats shall be allotted to the eligible candidates on the basis of rank obtained in Ed.CET by following the provisions of Rule 6 and Rules of Reservation as laid down in Rule 7 hereunder.(i)Un-Aided Non-Minority and Minority Colleges of Education:(a)The seats allotted in each Un-Aided Non-Minority and Minority Colleges of Education under 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 B.Ed Course in the Un-Aided Non-Minority/Minority Colleges of Education, which shall be filled with eligible candidates on the basis of rank obtained in Ed.CET/ Ed.CET-AC, as the case may be, following the provision of Rule 6 and Rules of Reservation laid down in Rule 7.
(c)The Category B Seats shall be 20% of the total sanctioned intake of seats in B.Ed. Course in respect of the Un-Aided Non-Minority and Minority Colleges of Education, which shall open for admission to all the eligible candidates on the basis of merit/rank obtained in on Ed.CET/Ed.CET-Ac as the case may be.