Section 5 in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003
5. Allotment of Seats.
(a)The seats to be allotted in each Unaided Minority Professional Institution under these Rules for Admission for Candidates shall be classified as:(i)Convenor Seats(ii)Management Seats(b)The Convenor seats shall be 30% of sanctioned intake of seats in each course in Un-Aided Minority Professional Institution, which shall be filled with eligible candidates on the basis of Rank obtained at EAMCET and by following Rules of Reservation laid down by the Government from time to time:(c)The Management Seats shall be:(i)15% of the total intake of seats in each course in respect of Un-Aided Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs.(ii)55% of the total Intake of seats in each course in Un-Aided Minority Professional Institutions, which shall be filled with the concerned Religious/Linguistic Minority eligible candidates only on the basis of Rank, obtained at EAMCET [/EAMCET-AC] [Inserted by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).] by following Merit Order and Transparency and eligibility condition at Rule 4(iv) and Rule of Reservation for Women.Vacant seats, if any, under (ii) above shall be filled by the Management with eligible Non-Minority candidates who are qualified at EAMCET conducted by the State ensuring merit and transparency and by following the Rule of Reservation.
