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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Regulation of Admissions into Post Graduate Engineering Including Technology/Pharmacy/ Architecture and Planning Courses (through Graduate Aptitude Test in Engineering and Common Entrance Test) Rules, 2007

3. Allotment of Seats.

(a)The seats allotted in each University, Un-aided Non-Minority and Minority Professional Institution under these rules for admission of candidates shall be classified as:
(1)Category-A seats
(2)Category-B seats
(b)The Category 'A' seats shall be 80% of sanctioned intake of seats in Post Graduate Engineering Including Technology/ Pharmacy /Architecture and Planning Courses. These seats shall be filled with eligible candidates on the basis of Rank obtained in GATE and vacant seats left-over, if any, on the basis of rank obtained at PGECET/PGECET-AC (as the case may be) following the procedure laid down in Rule 6 (ii) 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. Within Category 'B', seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs. The remaining seats shall be open for admission firstly to Sponsored Candidates and vacant seats, if any, to the other eligible candidates on merit basis following the provisions of Rule 6 (III).
(d)In case of Minority Professional Institutions the seats filled up by eligible candidates of the concerned minority, as a percentage of total seats, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.