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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

5. Method of Admission.

- The general guidelines for the admission of candidates into Unaided Minority Professional Institutions offering Engineering (Including Technology) and Pharmacy shall be as follows:
(i)
(a)All the Category A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of EAMCET admissions/ Convener of EAMCET-AC admissions, as the case may be, depending upon the option exercised by the institution as per sub-clause (4) of clause (a) in Rule 11 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy Agriculture Medical and Dental Courses Rules 2004.
(b)All the Category B seats shall be filled by the respective Institution on merit basis following the procedure laid down Rule 6 (ii) hereunder.
(ii)The Convener of EAMCET admissions/ Convener of EAMCET -AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.
(iii)The admissions shall be made in the order of merit on the basis of the ranking assigned in EAMCET/ EAMCET - AC as per Rule 5/ subrule (7) of Rule 12 of he Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004.
(iv)The total number of candidates to be admitted in each course in the Unaided Minority professional Institutions shall not exceed the limits prescribed by the All India Council for Technical Education from time to time.
(v)The admission of the candidates made in various Un-aided Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.