Section 4 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012
4. Allotment of Seats.
- (i) University collegesAll the sanctioned intake of seats in Under Graduate Professional Institutions offering Architecture and other related courses in University colleges shall be filled by the Convener, Architecture admissions. Such seats shall be allotted to eligible candidates on the basis of State Architecture Rank by following the provisions of the rules laid down hereunder.(ii)Unaided Non-Minority and Minority Professional Institutions(a)The seats allotted in each un-Aided Non Minority and Minority Under Graduate Professional institutions for admission of candidates under these rules shall be classified as;(a)Category A seats(b)Category B seats(b)The Category A seats shall be 70% of sanctioned intake of seats in B.Arch courses in Unaided Non Minority and Minority Professional Institutions, which shall be filled with eligible candidates on the basis of State Architecture Rank following the procedure and reservations laid down in these rules hereunder.(c)The Category B seats shall be 30% of the total intake of seats in this course in respect of Unaided Non Minority and Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs on merit basis, following the provisions of Rule 7 (ii) (c ).(d)In case of Minority Professional Institutions, the seats shall be filled up by the eligible candidates of the concerned Minority, as a percentage of total seats and should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.
