Section 3(2) in Andhra Pradesh (Regulation of Admissions in Bachelor of Physical Education (B.PEd) and Under Graduate Diploma in Physical Education (U.G.D.PEd) Courses through common entrance test Rules, 2007
(2)Category B seats(b)The Category A Seats shall be 80% of sanctioned intake of seats in B.PEd/U.G.D.PEd courses in Un Aided Non Minority and Colleges of Physical Education which shall be filled with eligible candidates on the basis of rank obtained at PECET/PECET-AC, as the case may be following the procedure laid down in Rule 6(i) and Rules of Reservation laid down in Rule 7.(c)The category B seats shall be 20% of the total intake of seats in each course in respect of Un-aided Non-Minority and Minority colleges of Physical Education 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 following the provisions of Rule 6(iii). Within Category B, seats not exceeding 15% of intake of seats may be filled, at the discretion of the Institution, with NRIS.(d)In respect of Minority colleges of Physical Education, the seats shall be filled up with eligible minority candidates of the concerned minority, and should satisfy the minimum percentage norm as prescribed by the Government while according the Minority status.
