Section 5 in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
5. Method of Admission.
- The general guidelines for the admission of candidates into Professional Institutions offering Post Graduate Law (L.L.M/M.L) Courses shall be as follows:-(i)The admissions into all the University colleges offering Post Graduate Law (L.L.M/M.L) Courses shall be made through Single Window System in the order of merit on the basis of ranking assigned in PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007 following Rules of Reservation as prescribed in Rule 7 hereunder.(ii)All the seats in Unaided Minority/ Non-Minority Institutions offering Post Graduate Law (L.L.M/M.L) Courses shall be filled as follows:(a)All the Category-A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of PGLCET admissions/Convener of PGLCET-AC admissions, as the case may be, depending upon the option exercised by the institution as per clause (iv). of sub-rule (a) of Rule 11 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.(b)All the Category-B seats shall be filled by the respective Institutions on merit basis following the procedure laid down in Rule 6 (iii) hereunder.(c)The admission of the candidates made in various Un-aided Non-Minority and Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.(iii)The Convener of PGLCET admissions/ Convener of PGLCET-AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.(iv)The admissions shall be made in the order of merit on the basis of the ranking assigned in PGLCET/ PGLCET-AC as per Rule 5 or Rule (c)(vii) of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.(v)The total number of candidates to be admitted in all the Professional Institutions offering Post Graduate Law (L.L.M/M.L) shall not exceed the limits prescribed by the Bar Council of India from time to time.
