Section 11(a) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007
(a)Association of colleges-formation and its functions(i)There may be an association of Private Unaided colleges recognized by A.P. State Council of Higher Education, Hyderabad as defined in Clause (iii) of Rule 2 of these Rules to conduct PGLCET - AC.(ii)The Secretary(s) of Association (s) of colleges formed, as in clause (i) above, shall intimate their formation, rules and bye laws and names of Office Bearers and member colleges to the Competent Authority and AFRC before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s) who submit the above particulars and documents before the stipulated date.(iii)Irrespective of the number of Association(s) recognized under clause (ii) above, they can conduct only one PGLCET - AC for Post Graduate Law courses. The Admission and Fee Regulatory Committee shall issue notification, inviting options from the Management of all the Professional Colleges, for admitting their students either through PGLCET or PGLCET-AC.(iv)The option of choosing, between of either PGLCET or PGLCET-AC shall be exercised by the Managements of the colleges and shall be intimated in writing before a stipulated date to the Competent Authority and the AFRC. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges on the basis of the rank at PGLCET conducted by the Convener.
