Section 6(x) in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003
(x)The Seats left unfilled, after the above process, in un-aided non-minority and un-aided minority Law Colleges may be filed by the managements concerned within the time prescribed by the Convenor of Admissions. All such admissions require ratification and approval by the Convenor.
