Section 55 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
55.
% of the total intake of seats each in 3 year and 5 year Law course in unaided minority Law Colleges may be filled only with the candidates belonging to Religious/Linguistic Minority concerned on the basis of Rank obtained in LAWECET by following the order of merit, other eligibility criteria laid in Rule 4 and transparency. In order to ensure transparency the following procedure should be followed.(a)The Managements of the unaided minority Law Colleges shall decide the programme of admission and display it on the notice board of the college and also give wide publicity of the same.(b)The Management of the unaided minority Law Colleges shall issue a separate notification in the media giving wide publicity inviting applications for admission into 3 year/5 year Law courses from the candidates of the minority concerned, for whose benefit the College is established and administered. The notification should contain cost of application, number of seats available for admission in each course, eligibility criteria, fee payable etc.,(c)The application forms shall be made available at a reasonable cost to the candidates from the sales counters of the college concerned and also at the offices mentioned below for accessibility and transparency(i)Secretary to Government, Minority Welfare Dept., Govt, of A.P., Hyderabad(ii)Secretary, Andhra Pradesh State Council of Higher Education.(d)The filled in applications shall be received on or before the prescribed last date by the same authorities/offices which have supplied the blank applications.(e)A register shall be maintained to account for the sale of applications and receipt of filled in applications, entering the Name of the candidate with his signature and the date of receipt and the signature of the officer who is in-charge of the register.(f)An acknowledgment shall be issued for the receipt of filled in application to each of the candidate.(g)The Management shall arrange to collect the filled in applications from other offices mentioned above and shall prepare order of merit of all the candidates who have applied for admission on the basis of the rank obtained at LAWCET.(h)The list of candidates selected for counselling and allotment of seats shall be displayed on the notice board of the college/Websites of the Institute. The list may be communicated immediately to Convenor of LAWCET and State Council and also the candidates individually of the date and time of Counselling with all the information like the fee payable at the time of admission in the form of cheque/DD and also other instructions to be followed for the purpose of admission.(i)The candidates selected for admissions after Counselling shall be directed to pay the prescribed fee on the date of Counselling and a list of all the admitted candidates shall be displayed on the notice board of the college and it shall be communicated within seven days to the competent authority, Principal Secretary to Govt. Minority Welfare Dept., Secretary, APSCHE and Convenor, LAWCET.(j)If any vacancies arise after completing the first round of Counselling, they shall be displayed on the notice board of the college and the procedure of admission laid in (h) and (i) above shall be repeated to fill up the vacancies.(k)The vacant seats still if any, shall be filled by the Management of the College with eligible non-minority candidates following Rules of reservation.(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.
