Section 5(v) in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003
(v)The selection of candidates against the Convener Seats and the allotment in respect of University/Government/ Private Aided Non-Minority/Private Un-Aided Non-Minority Colleges of Physical Education shall be solely on the basis of merit as adjudged by the rank obtained in the Entrance Test subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically into any B.P.Ed/U.G. D.P.Ed Programme offered by the Colleges of Physical Education in the State unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.
