Section 6 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
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.
