Section 5 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses in Planning and Architecture (B. Arch. B. Plng, and related courses) Rules, 2004
5. Allotment of Seats and Authority of Admission for Convener Seats and Management Seats.
- (i) University Colleges:All the sanctioned Intake of seats in each course in University Colleges shall be the "Convener Seats" (100%). They shall be allotted to eligible candidates under these Rules on the basis of rank obtained at PACET and by following Rules of reservation laid down by the Government from time to time.(ii)Un-Aided Non-Minority Professional Institution. - The seats to be allotted in each Un-aided Non-Minority Professional Institution under these Rules shall be:(a)Convener seats. - 85% of sanctioned intake of seats in each course in Un-Aided Non-Minority Professional Institutions, shall be filled with eligible candidates on the basis of Rank obtained at PACET and by following Rules of reservation laid down by the Government from time to tome:(b)Management seats. - 15% of the sanctioned Intake of seats in B.Arch/B.Plng. and related courses, shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs and shall be admitted on the basis of rank obtained at PACET/PACET-AC/All India Common Entrance Test recognized by the Government.Provided that un-filled seats, if any in B.Plng. Course only, may be filled with the students who scored 50% of marks either in-group or aggregate marks in the qualifying examination, duly maintaining merit and the transparency.All the seats in B.Arch. Course shall be filled only with the candidates who obtained rank at PACET/PACET - AC/All India Common Entrance Test recognized by the Government.(iii)Un-aided Minority Professional Institution. - The seats to be allotted in each Un-Aided Minority Professional Institution under these Rules for Admission of Candidates shall be,-(a)Convener seats: 30% of sanctioned Intake of seats in each course in Un-Aided Minority Professional Institution, which shall be filled with eligible candidates on the basis of Rank obtained at PACET and by following the Rules of Reservation laid down by the Government from time to time:(b)Management Seats. - (I) 15% of the sanctioned Intake of seats in B.Arch/B.Plng. and related courses, shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and Non-Residential Indians and shall be admitted on the basis of rank obtained at PACET/PACET-AC/All India Common Entrance Test recognized by the Government:Provided that un-filled seats, if any in B.Plng. Course only, may be filled with the students who scored 50% of marks either in group or aggregate marks in the qualifying examination duly maintaining merit and the transparency. All the seats in B.Arch. Course shall be filled only with the candidates who obtained rank at PACET/PACET-AC/ All India Common Entrance Test recognized by the Government.(II)55% of the total Intake of seats in B.Arch./B.Plng. and related courses, shall be filled with the concerned Religious/Linguistic Minority eligible candidates only on the basis of Rank, obtained at PACET/PACET-AC by following Merit Order and Transparency and eligibility conditions at Rule 4, and Rule of reservation laid down by the Government from time to time.Vacant seats, if any, in this category shall be filled by the Management with eligible Non-Minority candidates who are qualified at PACET/PACET-AC ensuring Merit and Transparency and by following the Rule of reservation.
