Section 6(6) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
(6)Candidates shall be called for counselling and provisional allotment of Courses/ Institutions shall be made in the (order of merit assigned at PGLCET by following the Rules of Reservation as per Rule 7 here under and G.O.Ms.No. 550, Higher Education Department, dated: 30-7-2001 wherever applicable and such allotment is only provisional:Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.
