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State of Andhra Pradesh - Section

Section 4 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

4. Eligibility for Admission.

- The eligibility criteria on admission into LL.B/B.L. courses shall be as mentioned below:
(i)The candidate should be an Indian national.
(ii)The candidate should satisfy Local/ Non-Local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended.
(iii)The candidate should possess the following educational Qualifications for admission into 3 year/5 year LL.B. / B.L. courses;
(a)3 year Law Course: Candidates seeking admission into 3 year Law Course should have passed any Degree awarded or recognised equivalent thereto by the University concerned with 40% of marks on the aggregate, (there is a relaxation of 5% of marks in the case of S.Cs. and S.Ts. 39.5% or more shall be rounded off and treated as 40%). The candidates who have less than 40% or more on the aggregate in any Post-Graduate Degree (Master Degree) or B.Ed. are eligible for admission. The Candidates who have passed their degree examination by single sitting without undergoing 3 year course either through regular or private or correspondence after 1998-1999 are not eligible. The candidates passing their qualifying examination in the supplementary examination of the current academic year for which the Entrance Test is conducted are not eligible for admission. However, the candidates who pass in the 'instant' Examination are eligible.
(b)5 year Law Course: Candidates seeking admission is to 5 year Law Course should have passed two year intermediate examination (10 + 2 pattern) with 40% of marks on the aggregate or any other examination recognised equivalent thereto by the university concerned or the Board of Intermediate Education, (there is a relaxation of 5% of marks in the case of S.Cs. and S.Ts. 30.5% or more shall be rounded off and treated as 40%). The candidates passing their qualifying examination in the supplementary examination of the current academic year for which the Entrance Test is conducted are not eligible for admission. However, the candidates who pass in the 'instant' Examination are eligible.