Section 6(j) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses in Planning and Architecture (B. Arch. B. Plng, and related courses) Rules, 2004
(j)After completion of this stage of admissions, the Convener of admissions, shall handover the remaining seats to the Competent Authority to fill them. The Seats, still left unfilled in Un-Aided Non-Minority Professional Institutions and Un-Aided Minority Professional Institutions, shall be handed over to the Managements concerned to fill them in their respective Institutions (Institutional Spot Admissions) as per Rules and by giving notification in leading News papers. All such admissions made by the Un-aided Professional Institutions require ratification by the Competent Authority.
