Section 5(iii) 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
(iii)The Management Seats shall be 15% of the total intake of seats each in 3 year and 5 year Law Course which shall be open for admission to all the eligible candidates including candidates belonging to other states and Union Territories of India and Non-Resident Indians. The Managements concerned are competent to fill these seats either on the basis of Rank obtained in the LAWCET or based upon the qualifying examination where the candidate should have obtained not less than 50% of the mark on the aggregate. In order to assure transparency the lists of the candidates admitted in this category with supporting documents shall be submitted to the Convenor of admissions for verification and approval.
