Section 3(2) in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006
(2)Category B seats(ii)The Category A seats shall be 80% of sanctioned intake of seats in each course in Un-Aided Non-Minority Professional Institution, which shall be filled with eligible candidates on the basis of Rank obtained at EAMCET / EAMCET-AC, as the case may be, following the provision of Sub rule (1) of Rule 6 and Rule of Reservation laid down in Rule 7.(iii)The Category B Seats shall be 20% of the total intake of seats in each course in respect of Un-Aided Non-minority Professional Institutions, which shall be open for admission to all the eligible candidates on merit basis including candidates belonging to other States and Union Territories of India and NRIs, following the provisions of sub rule (ii) of Rule 6. Within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.
