Section 3 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
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.
