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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

3. Method of Admission.

- (i) The general guidelines for the admission of candidates into Unaided Minority Professional Institutions offering Engineering (Including Technology), Pharmacy and [***] [Omitted 'Architecture' by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).] are laid down below:
(a)The admissions shall be made in the order of merit on the basis of the ranking assigned in EAMCET as per sub-rule (3) of Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, [***] [Omitted 'Architecture' by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).], Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.
(b)The Unaided Minority Professional Institutions shall admit candidates as allotted by the "Convenor of Admissions" in terms of Rules laid herein.
(c)The total number of candidates to be admitted in each course in the Unaided Minority Professional Institutions shall not exceed the limits prescribed by the All India Council for Technical Education/ Government from time to time.
(d)The admission of the candidates made in various Unaided Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.