Section 6(l) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses in Planning and Architecture (B. Arch. B. Plng, and related courses) Rules, 2004
(l)The Competent Authority shall fix the cutoff dates for each stage of admission contemplated above, (m) All the candidates, called for Counselling, shall produce the specified original documents along with duly attested Photocopies, and the Convener of Admissions shall be entitled to cause verification of all the documents produced by the candidates.(ii)Filling up Management Seats (15%) In the case of both Un-Aided Non-Minority and Un-Aided Minority Professional Institutions): 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/A11 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)Filling up Management Seats (55%);
