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State of Andhra Pradesh - Act

Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003

ANDHRA PRADESH
India

Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003

Rule ANDHRA-PRADESH-LAW-COURSES-REGULATION-OF-ADMISSIONS-INTO-3-YEAR-AND-5-YEAR-LL-B-B-L-COURSES-THROUGH-COMMON-ENTRANCE-TEST-RULES-2003 of 2003

Published on 26 July 2003
Commenced on 26 July 2003
[This is the version of this document from 26 July 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003Published vide Notification No. G.O. Ms. No. 53, Higher Education (UE. II), dated 26.7.2003Last Updated 21st August, 2019Implementation of Judgment of The Eleven Judges Constitution Bench of the Supreme Court of India In W.P. (Civil) No. 317/1993 Dated 31st October, 2002 In Tma Pai Foundation and Others V. State of Karnataka and Others - Rules of Admissions -Admissions Into First Year of 3 Year And 5 Year LL.B./b.L. Courses In The University, Un-Aided Non-Minority and Un-Aided Minority Law Colleges Through Law Common Entrance TestNo. G.O. Ms. No. 53. - In exercise of the powers conferred by sub-section (1) of Section 3 read with Section 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983) and in supersession of Andhra Pradesh Institutions of Law (Regulation of admissions into courses in Law through Common Entrance Test) Rule, 1989 issued in G.O.Ms.No. 172, Education (Rules) dated the 11th May, 1989 as subsequently amended, the Governor of Andhra Pradesh hereby makes the following rules for admission into the Law Colleges imparting LLB/BL courses through a Common Entrance Test called the Law Common Entrance Test (LAWCET).

1. Short title, applicability and commencement.

(a)These rules may be called the Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003.

(b)They shall apply for selection and allotment of candidates for admission into the Law Colleges imparting LL.B. / B.L. Courses through Common Entrance Test held by the State or its agency called as LAWCET (Law Common Entrance Test) as per the Andhra Pradesh Law Common Entrance Test Rules. 2003.

(c)They shall come into force from the academic year 2003-2004.

2. Definitions.

- (I) In these rules, unless the context otherwise requires.

(a)"Act" means the Andhra Pradesh Educational Institutions Regulation of (Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983)

(b)"Committee for Admissions" means the Committee nominated and deputed by the Convenor of the LAWCET to select and make allotment of candidate in accordance with the provisions laid down herein for admissions into University/un-aided non minority and minority law Colleges offering 3 year and 5 year LL.B./B.L. courses in the State.

(c)"Common Entrance Test" means LAWCET, the examination conducted for assigning rank on merit to candidates, which will be the basis for admissions of the candidates into 3 year/5 year Law Courses

(d)"Competent Authority" means Chairperson, Andhra Pradesh State Council of Higher Education.

(e)"Convenor of Admissions" means the Convenor, LAWCET appointed for a particular year.

(f)"Convenor Seats" means the seats earmarked from the sanctioned Intake of seats in each course to be filled by the Convenor of Admissions

(g)"Inspecting Authority" means the officer or authority nominated by the competent authority for the purpose of verification of Admission.

(h)"Law Colleges" means, unless otherwise specifically mentioned, all the University/unaided non-minority and minority Law Colleges (including those detailed as State-wide institutions) imparting 3 year/5 year LL.B./B.L. Courses

(i)"Local area" means the territorial jurisdiction prescribed for identifying the local candidate;

(j)"Local Candidate" means the Candidate in relation to the local area as specified in Rule 7.

(k)"Management Seats" means the seats earmarked from the sanctioned intake of seats to be filled by the Management/ College.

(l)"Qualified Candidate" means the candidate who has appeared and secured the qualifying marks in LAWCET for the academic year concerned

(m)"Qualifying Examination" means the examination of the minimum qualification prescribed for appearance/passing of which, entitled him to appear in the LAWCET, and passing of which along with other criteria, makes him eligible to seek admission into 5 year and 3 year Law Courses.

(n)"State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).

(o)"University" means the University concerned in which the particular courses are offered;

(II)Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983).

3. Method of Admission.

- The general guidelines for the admission of candidates into LL.B./B.L. shall be as under:

(a)The admissions shall be made in the order of merit on the basis of the ranking assigned in LAWCET for that year concerned as per Rule 5 of the Andhra Pradesh Law Common Entrance Test for entry into three year/Five year LL.B./B.L. courses Rules, 2003.

(b)The requirement of qualifying at the Common Entrance Test shall not be applicable to the candidates, sponsored for admission by Ministry of Human Resources Development; Government of India.

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.

5. Allotment of Seats.

- (A) Procedure for admission into campus/ constituent colleges/departments of the Universities:The University concerned shall notify in the media giving wide publicity inviting applications from the candidates, satisfying the above criteria mentioned under Rule 4 and shall make admissions, basing on the ranking given in LAWCET and following the rule of reservations for various categories as per the rules. The admission lists shall be verified and approved by the Inspecting Authority in consultation with the Convenor.

(B)Procedure for admission into un-aided non-minority Law Colleges

(i)The seats to be allotted in each Unaided Non-minority Law Colleges are classified as;

(a)Convenor Seats

(b)Management Seats

(ii)The Convenor Seats shall be 85% of sanctioned intake of seats each in 3 year and 5 year Law course. These seats shall be filled with eligible candidates on the basis of Rank obtained in LAWCET, other criteria and by following Rule of Reservation.

(iii)The Management Seats shall be 15% of the total intake of seats each in 3 year and 5 year Law Course which shall be open for admission to all the eligible candidates including candidates belonging to other states and Union Territories of India and Non-Resident Indians. The Managements concerned are competent to fill these seats either on the basis of Rank obtained in the LAWCET or based upon the qualifying examination where the candidate should have obtained not less than 50% of the mark on the aggregate. In order to assure transparency the lists of the candidates admitted in this category with supporting documents shall be submitted to the Convenor of admissions for verification and approval.

(C)Procedure for admissions into un-aided minority Law Colleges:

(i)The seats to be allotted in each unaided minority Law Colleges are classified as

(a)Convenor Seats

(b)Management Seats

(ii)The Convenor seats shall be 30% of sanctioned Intake of seats each in 3 year and 5 year Law course in unaided minority Law Colleges. These seats shall be filled with eligible candidates on the basis of Rank obtained in LAWCET, other criteria and by following Rule of Reservation.

(iii)The Management Seats shall be 15% of the total Intake of seats each in 3 year and 5 year Law course in un-aided minority Law Colleges which shall be open for admission to all the eligible candidates including candidates belonging to other states and Union. Territories of India and Non-Residential Indians. The Managements of these colleges concerned are competent to fill these seats either on the basis of Rank obtained in the LAWCET or based upon the qualifying examination where the candidate should have obtained not less than 50% of the marks on the aggregate. In order to assure transparency the lists of the candidates admitted in this category with supporting documents shall be submitted to the Convenor for verification and approval.

55.

% of the total intake of seats each in 3 year and 5 year Law course in unaided minority Law Colleges may be filled only with the candidates belonging to Religious/Linguistic Minority concerned on the basis of Rank obtained in LAWECET by following the order of merit, other eligibility criteria laid in Rule 4 and transparency. In order to ensure transparency the following procedure should be followed.

(a)The Managements of the unaided minority Law Colleges shall decide the programme of admission and display it on the notice board of the college and also give wide publicity of the same.

(b)The Management of the unaided minority Law Colleges shall issue a separate notification in the media giving wide publicity inviting applications for admission into 3 year/5 year Law courses from the candidates of the minority concerned, for whose benefit the College is established and administered. The notification should contain cost of application, number of seats available for admission in each course, eligibility criteria, fee payable etc.,

(c)The application forms shall be made available at a reasonable cost to the candidates from the sales counters of the college concerned and also at the offices mentioned below for accessibility and transparency

(i)Secretary to Government, Minority Welfare Dept., Govt, of A.P., Hyderabad

(ii)Secretary, Andhra Pradesh State Council of Higher Education.

(d)The filled in applications shall be received on or before the prescribed last date by the same authorities/offices which have supplied the blank applications.

(e)A register shall be maintained to account for the sale of applications and receipt of filled in applications, entering the Name of the candidate with his signature and the date of receipt and the signature of the officer who is in-charge of the register.

(f)An acknowledgment shall be issued for the receipt of filled in application to each of the candidate.

(g)The Management shall arrange to collect the filled in applications from other offices mentioned above and shall prepare order of merit of all the candidates who have applied for admission on the basis of the rank obtained at LAWCET.

(h)The list of candidates selected for counselling and allotment of seats shall be displayed on the notice board of the college/Websites of the Institute. The list may be communicated immediately to Convenor of LAWCET and State Council and also the candidates individually of the date and time of Counselling with all the information like the fee payable at the time of admission in the form of cheque/DD and also other instructions to be followed for the purpose of admission.

(i)The candidates selected for admissions after Counselling shall be directed to pay the prescribed fee on the date of Counselling and a list of all the admitted candidates shall be displayed on the notice board of the college and it shall be communicated within seven days to the competent authority, Principal Secretary to Govt. Minority Welfare Dept., Secretary, APSCHE and Convenor, LAWCET.

(j)If any vacancies arise after completing the first round of Counselling, they shall be displayed on the notice board of the college and the procedure of admission laid in (h) and (i) above shall be repeated to fill up the vacancies.

(k)The vacant seats still if any, shall be filled by the Management of the College with eligible non-minority candidates following Rules of reservation.

(v)After completion of admissions, each unaided minority Law College shall submit to the Competent Authority, the statements containing full particulars of candidates admitted under these Rules within two weeks from the date of completion. The Competent Authority shall verify the , correctness of admissions through the inspecting authority and if any irregularity is noticed it shall call upon such College to rectify the same.

(vi)If it is found that no steps were taken by the Management to rectify the Irregularities in admissions made by them, penal action shall be initiated against the Management of the college.

(vii)The competent authority shall fix the cut off dates for the Management to complete the above process and to submit the lists of admitted candidates.

6. Procedure for admissions - filling up convenor seats.

- (i) The Convenor of Admissions shall be competent to make admissions subject to the directions, if any, passed by the Competent Authority.

(ii)The Convenor of Admissions shall communicate the qualified candidates of LAW Common Entrance Test, the list of Law Colleges having approval of affiliation from the Bar Council of India, affiliation of the University concerned and permission from the Andhra Pradesh State Council of Higher Education and invite from the candidates their option/preference of the college/colleges in order of priority in which they seek admission.

(iii)The Convenor of LAW Common Entrance Test shall prepare Common rank wise merit list, Region wise merit list, merit list for reservation categories, and College wise lists based upon ranking and reservation for various categories.

(iv)While allocating the seats the Convenor of Admissions shall follow the rules regarding the local area as defined in the Presidential Order, 1974.

(v)Convenor of Admissions may take into account the option/preference of the College given by the candidates as far as possible without violating the rules of admission.

(vi)The Candidates may be called for counselling college wise or University wise. Computerised admissions/on line may be adopted if required based upon the number of students seeking counselling.

(vii)The Admissions will be conducted as per Rules by the Convenor or by the Committee of Admissions to each college or University.

(viii)No Management of un-aided non-minority and un-aided minority Law Colleges shall call for applications for Admissions separately or individually for the Convenor Seats.

(ix)Once a candidate secures admission in any Law college on his/her option no further claim for admission into other Colleges be entertained except as provided by the Convenor of Admissions.

(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.

(xi)The Convenor of Admissions shall prepare the College wise final list of candidates admitted and send the same to various Universities.

7. Rules of Reservation for admission.

- Seats shall be reserved to the following categories

(1)Region-wise reservation of seats. - (a) Admission to 85% of the "Convenor seats" each Course shall be reserved for the local candidates.The remaining 15% of the "Convenor seats" shall be unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.

(b)Admission to 85% of the "Management Seats" mentioned in Rule 5(C) (iv) above shall be reserved for local candidates.

The remaining 15% of the "Management seats" mentioned in Rule 5(C) (iv) above shall be unreserved seats as specified in the Andhra Pradesh Educational institutions (Regulations and Admissions) Order, 1974 as subsequently amended.

(c)In respect of State-wide Universities admissions into 85% of seats, in each Course shall be reserved for the candidates belonging to the three local areas in the State specified in this sub-rule namely, Andhra University area (Andhra), Osmania University area (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ratio of 42:36:22 respectively and the balance of 15% seats shall be left for open competition.

Explanation. - For purpose of these rules

(i)The Local Areas means:

(a)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local area (Telangana).

(b)The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local area (Andhra).

(c)The part of the State Comprising the districts of Anantapur, Kumool, Chittoor, Kadapa and Nellore shall be regarded as the Sri Venkateswara University Local area (Rayalaseema).

(ii)The Local Candidate means. - (A) A candidate for admission shall be regarded as a local candidate in relation to a local area.

(a)If he has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic year ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examination

(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination he has not studied in any Educational Institutions, if he has resided in

that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he appeared or as the case may be first appeared.

(B)A candidate for admission to the Course who is not regarded as local candidate under clause (A) in relation to any local area shall.

(a)If he has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to.........

(i)Such local area where he has studied for the maximum period out of said period of seven years.

(ii)Where the period of his study in two or more local areas are equal such local area where he has studied last in such equal period.

(b)If, during the whole or any part of seven consecutive academic year ending with the academic year in which he appeared or as case may be first appeared for the relevant qualifying examination he has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to ...

(i)Such local area where he has resided for the maximum period out of the said period of seven years.

(ii)Where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.

(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(a)All the candidates eligible to be declared as local candidates.

(b)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent have resided in the State for a total period of ten years excluding period of employment outside the State.

(c)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(d)Candidates who are spouses of those in the employment of the State or Central Government Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognised by the Government or University OR Other competent authority and similar quasi Government Institutions within the State.

(D)If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled if it had not been reserved.

Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974, as subsequently amended.

(2)Reservation of seats for SC/ST/BC Communities. - (a) 15% or seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Caste as shown below:

SC-A	...	1%
SC - B	...	7%
SC - C	...	6%
SC - D	...	1%

(b)6% of seats in each course in each Institutions shall be reserved for the candidates belonging to the Scheduled Tribes.

The seats reserved for Scheduled Tribes shall be made available to Scheduled Castes and Vice-versa, if qualified candidates are not available in the category.If qualified candidates belonging to Scheduled Castes and Scheduled Tribes communities are not available the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of general pool.

(c)25% seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four group of Backward classes as shown below (vide G.O.Ms.No. 1793, Edn., dated 23-9-70):

Group 'A'	...	7%
Group 'B'	...	10%
Group 'C'	...	1%
Group 'D'	...	7%

If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward Classes are not available to fill up the 25% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of General pool.

(d)No candidate seeking reservation for admission under the above categories be allowed to participate in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt, and issued by the Revenue Authorities in the Govt, (vide G.O.Ms.No. 58, Social Welfare (J) Dept., dated 12-5-1997).

(3)Reservation for Special Categories. - Seats shall also be reserved in each course for the following categories, to the extent indicated against them.

(I)Physically Handicapped (PH) - There shall be 3% (Three Per ' horizontal reservation in each cai (OC, BC, SC, ST) for Visually handicapped/ hearing impaired/orthopaedically Handicapped (each 1%).

(II)Children of Armed Persons (CAP) - 2% (Two Percent) for the children of armed persons i.e., Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.

Order of Priorities:Priority 1. - Children of Armed Forces personnel killed in Action.Priority 2. - Children of Armed Forces Personnel disabled in action and invalidated out from service on Medical grounds.Priority 3. - Children of Armed Forces Personnel who are in receipt of Gallantly Awards. The order of merit for consideration of the Gallantry Awards being as given below:

(i)Param Vir Chakra (ii) Ashoka Chakra (iii) Sarvotham Yudh Seva Medal (iv) Mahavir Chakra (v) Kirti Chakra (vi) Uttam Yudh Seva Medal (vii) Vir Chakra (viii) Shourya Chakra (ix) Yuddha Seve Medal (x) Sena/Nau Sena/ Vayu Sena Medal (xi) Mention in Despatches.

Priority 4. - Children of other Ex-servicemen, ServicemenNote. - The candidates who do not come under any of the priorities 1 to 4 shall not be eligible for consideration under this category.

(iii)National Cadet Corps (NCC) - 1% (One Percent) for National Cadet Corps candidates.

The seats under NCC will be considered in the following order of priority:Priority 1. - NCC cadet participants at International level selected for the youth exchange Programme.Priority 2. - NCC participants at National level in the following order of priority: (i) Republic day camp at New Delhi (ii) All India Thai Sainik Camp - Nau Sainik camp/Vayu Sainik Camp for Republic Day banner completion (iii) National Integration camp at A & N Islands (iv) Participants of para-jumps/Sky diving/ mountaineering at National level/Medal winners at National shooting competition with National Rifle Association/Award winner in NCC games at National level.Priority 3:

(i)Participation of Republic Day parade at State level.

(ii)Participants of Independence Day parade at State Level.

Note. - 1. Priority within the selected category will be given to C, B, A certificate holders in that order. In case of 5 year law course the priority will be B&A.

2. If there are two or more candidates in any sub-category, the admission will be made based on the LAWCET rank.

3. The relevant certificate should have been obtained by the candidate during the study of the qualifying examination

(iv)Sports and Games (SP) - 1/2% (0.5%) (Half Percent) for Sports and Games candidates.(a)the Candidates should have participated in Sorts during their study for the qualifying examination.(b)The seats will be filled as per the following order of preference:(i)Represented the country and participated at International Level:(ii)Represented the State and participated at All India Level;(iii)Represented the University and participated at Inter - University level.(c)No extra weightage shall be given to candidates for representation in more than one game or sport or representation for more than once in the same game or sport. The priority will be decided based on the highest entitlement from among the priorities admissible to a particular candidate based on his/ her representation in different games/sports.(d)Participation in the following games and sports only shall be considered under this category duly certified by recognized Sports Bodies or Associations:

(1)Athletics (Men & Women) (2) Badminton (3) Ball Badminton (Men & Women) (4) Basket Ball (Men & Women) (5) Boxing (Men) (6) Chess (Men & Women) (7) Cricket (Men & Women) (8) Cycling (Men & Women) (9) Foot Ball (Men & Women) (10) Gymnastic & Malkamb (Men & Women) (11) Hand Ball (Men & Women) (12) Hockey (Men & Women) (13) Judo (Men & Women) (14) Kabbadi (Men & Women (15) Kho-Kho (Men & Women) (16) Rowing (Men & Women) (17) Softball (Men & Women) (18) Squash Racket (Men) (19) Swimming Driving & Water Polo (Men & Women) (20) Table Tennis (Men & Women) (21) Tennis (Men & Women) (22) Volley Ball (Men & Women) (23) Weight Lifting (Men & Women) (24) Best Physique (Men) (25) Power lifting (Men) (28) Yogasanas (Men & Women) (29) Krof Ball (30) Weight Lifting (31) Roller Skating (32) Archeiy (33) Sailing/Yachting (34) Kayaking and Canoeing (35) Taek-wando (36) Sepak-Takraw.

(e)If qualified candidates belonging to NCC/SP/CAP categories are not available, the left over seats shall be filled up with candidates of General Pool of the same local area.

(f)The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convenor of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.

(i) NCC	...	To the Director of NCC, Andhra Pradesh
(ii) Sports & Games Sports	...	To the Vice-Chairman and Managing Director,Authority of Andhra Pradesh (SAAP)
(iii) Physically Handicapped	...	To the Medical Board Constituted by theCompetent Authority.
(iv) CAP	...	To the Director, Sainik Welfare Department,Andhra Pradesh.

(g)The priorities in respect of the special categories mentioned above in the items above shall be in accordance with Government Orders issued from time to time.

(4)Reservation of seats of Women. - There shall be a reservation of 33⅓% of seats in favour of women candidates in each course and in each category (OC/SC/ST/ BC/CAP/NCC/PH/Sports).The above reservation shall not be applicable if women candidates are selected on merit in each category even if it exceeds 33 ⅓%.If sufficient number of women candidates are not available in the respective categories, those seats shall be diverted to the men candidates of the same category.

8. FEE for 3 year and 5 year LL.B./B.L.

- (i) The candidates admitted into the University Colleges shall pay the fees as prescribed by the University concerned.

(ii)A fee of Rs. 6,500/- (Rupees Six Thousand Five Hundred only) per student per annum shall be payable by the candidates admitted under the Convenor Seats (85%) in Un-Aided Non-Minority and 30% in Un-Aided Minority Law Colleges.

(iii)The Management may charge upto a fee of Rs. 25.000/- per student per annum for the 1 b% Management seats without amounting to profiteering and without charging capitation fee.

(iv)The Management shall not collect any other fees in the name of Development Fee, Building Fee, Infrastructure Development Fee etc., except Refundable Deposits like Library Deposit, Laboratory Deposit etc., and shall not charge any capitation fees or resort to profiteering.

(v)The fee structure of the courses shall be reviewed once in two years.

(vi)The candidates who were admitted in the colleges prior to the academic year 2003-2004 shall continue to pay the fees at the pre-existing fee structure.

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State of Andhra Pradesh - Act