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Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007

Published vide Notification No. G.O. Ms. No. 116, Higher Education (UE. II), dated 07.08.2007

Last Updated 19th September, 2019 [ap534]

(a) "Act" means the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, (Andhra Pradesh Act No. 5 of 1983)

(b) "Admissions and Fee Regulatory Committee" (AFRC) means Committee constituted by the Government for regulating the admissions and for fixing the fees to be charged from candidates seeking admission into Unaided. Minority and Non-Minority Professional Institutions.

(c) "Common Entrance Test" means PGLCET/PGLCET-AC, the examination conducted for assigning rank on merit to candidates, which will be the basis for admission of the candidates into the first year of concerned Post-Graduate Courses in various Professional Institutions in the State.

(d) "Competent Authority" means the Chairman, Andhra Pradesh State Council of Higher Education.

(e) "Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution by the Government.

(f) "Convener of PGLCET Admissions" means the Commissioner/Director of Technical Education or any other officer of such rank, nominated by the Competent Authority for selection and allotment of candidates for admission.

(g) Convener, PGLCET-AC Admissions means a person nominated by the Associations of Unaided professional Colleges for selection and allotment of qualified candidates for admission.

(h) Eligible Candidate means the candidate who is eligible for admission as per the eligibility criteria prescribed under Rule 4 hereunder.

(i) "Government" means State Government of Andhra Pradesh

(j) "Inspecting Authority" means the Authority/Officer appointed by the AFRC for inspecting and scrutinising the Admissions of the candidates made in the Unaided Professional Institutions offering Post Graduate courses in Law (L.L.M/M.L.).

(k) "Institutions" means, unless otherwise specifically mentioned, all the Professional Institutions (including those detailed as state wide Institutions) imparting Post Graduate Courses in Law (L.L.M./ M.L).

(l) "Minority Professional Institution" means the institution imparting professional education established and administered by the concerned minority and recognized as such by the Government.

(m) "Non-Resident Indian" (NRI) means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualifying examination or its equivalent.

(n) "Qualified Candidate" means the candidate who has appeared for the PGLCET/PGLCET-AC, as the case may be, for admission into the Post Graduate Law Courses viz., L.L.M/M.L. and has been assigned ranking in the Common Merit List as per Rule 5 or Rule 11

(c) (vii) of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.

(o) "Qualifying Examination" means the examination of the minimum qualification, passing of which, entitles one to seek admission into the relevant Professional Course as prescribed in Rule 3 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.

(p) "Single Window System" means a system by which available seats in all the Institutions are offered through Common Centralized counselling or Decentralized Online counselling to qualified candidates in order of merit in the Common Entrance Test.

(q) "State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the provisions of Andhra Pradesh Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).

(r) "University" means the University concerned in which the particular courses are offered.

(ii) Words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admissions and Prohibition of Capitation Fee Act, 1983, (Andhra Pradesh Act 5 of 1983) and in the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.

(ii) Unaided Non-Minority and Minority Professional Institutions. - (a) The seats allotted to each Unaided Non-Minority and Minority Professional Institutions under these Rules for Admission of Candidates shall be classified as:

(1) Category - A seats

(2) Category - B seats

(b) The Category - A seats shall be 80% of sanctioned intake of seats in Post Graduate Law (L.L.M/M.L) courses in Un-Aided Non-Minority and Minority Professional Institutions, which shall be filled with eligible candidates on the basis of Rank obtained at PGLCET/ PGLCET-AC, as the case may be, following the procedure laid down in Rule 6 (ii) and Rules of Reservation laid down in Rule 7.

(c) The Category B Seats shall be 20% of the total intake of seats in each course in respect of Un-Aided Non-Minority and 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 on merit basis, following the provisions of Rule 6 (iii). Within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.

(d) In case of Minority Professional Institutions, the seats shall be filled up by eligible candidates of the concerned minority, as a percentage of total seats, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.

(i) The Candidate should be an Indian National.

(ii) The Candidate should passed the qualifying examination in the 3 year/ 5-year L.L.B/B.L. Degree awarded by any University. The candidate should also have secured a rank at the Common Entrance Test and satisfy other conditions laid down in these Rules: Provided that the Category-B seats as specified in Rule 3 (ii)(c) above shall be filled on the basis of the rank obtained in any All India Common Entrance Test or Common Entrance Test conducted by the State agency: Provided further that the NRI seats shall be filled with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative \Grade Point Average4(CGPA) equivalent to 5 on a scale of 10.

(iii) The vacant seats if any, may be filled with eligible candidates including those securing not less than 50% marks in aggregate or in group subjects in the qualifying examination duly ensuring merit and transparency.

(iv) The Candidate should satisfy Local/ Non-Local status requirement as laid down in the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended for admission into Category-A seats in Unaided Professional Institutions and for all seats in University Colleges.

(v) The requirement of securing a rank in the Post Graduate Law Courses Common Entrance Test shall not be applicable to the candidates sponsored by the Ministry of Human Resource Development.

(i) The admissions into all the University colleges offering Post Graduate Law (L.L.M/M.L) Courses shall be made through Single Window System in the order of merit on the basis of ranking assigned in PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007 following Rules of Reservation as prescribed in Rule 7 hereunder.

(ii) All the seats in Unaided Minority/ Non-Minority Institutions offering Post Graduate Law (L.L.M/M.L) Courses shall be filled as follows:

(a) All the Category-A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of PGLCET admissions/Convener of PGLCET-AC admissions, as the case may be, depending upon the option exercised by the institution as per clause (iv). of sub-rule (a) of Rule 11 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.

(b) All the Category-B seats shall be filled by the respective Institutions on merit basis following the procedure laid down in Rule 6 (iii) hereunder.

(c) The admission of the candidates made in various Un-aided Non-Minority and Minority Professional Institutions shall be subject to scrutiny by the inspecting Authority appointed for the purpose.

(iii) The Convener of PGLCET admissions/ Convener of PGLCET-AC admissions shall allot candidates to Institutions in terms of Rules laid down herein.

(iv) The admissions shall be made in the order of merit on the basis of the ranking assigned in PGLCET/ PGLCET-AC as per Rule 5 or Rule (c)(vii) of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.

(v) The total number of candidates to be admitted in all the Professional Institutions offering Post Graduate Law (L.L.M/M.L) shall not exceed the limits prescribed by the Bar Council of India from time to time.

(ii) The procedure for Admission of of candidates through the Single Widows operated -d by the Conveners of PGLCET and PGLCET-AC shall be as follows:

(a) To fill up 100% seats in case of University Colleges and category-A seats (80%) in Unaided Non-Minority and Minority Institutions who opted for PGLCET-Window:

(1) The Committee for PGLCET Admissions shall be constituted by the Competent Authority with the following members to advise the Convener of PGLCET Admissions in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions

(A) Chairman of Andhra Pradesh State Council of Higher Education ......(Chairman).

(B) Secretary of Andhra Pradesh State n Council of Higher Education.

(C) Convener of PGLCET Admissions (Member Convener)

(D) Professor in-charge of Computer / Online systems in admission camp.

(E) Two representatives, of the Universities as nominated by the State Council.

(F) Three representatives of the Private Unaided Professional Institutions offering Post Graduate Law (L.L.M/M.L) as nominated by the State Council.

(G) Commissioner / Director of Technical Education or his nominee:

(H) One special invitee nominated by the State Council.

(2) The Convener of PGLCET Admissions shall collect Rank lists of the qualified candidates of PGLCET prepared by the Convener of PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Lav Courses Common Entrance Test Rules, 2007.

(3) The Convener of PGLCET Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English at least 1-10 days before the commencement of counselling. The decision of the Committed for PGLCET Admissions shall be final in issuing notification, the schedule and procedure of counselling.

(4) The Convener of PGLCET Admissions shall adopt computerized Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of University/ Unaided Non-Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(5) No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provide dded in sub clause (12) here under.

(6) Candidates shall be called for counselling and provisional allotment of Courses/ Institutions shall be made in the (order of merit assigned at PGLCET by following the Rules of Reservation as per Rule 7 here under and G.O.Ms.No. 550, Higher Education Department, dated: 30-7-2001 wherever applicable and such allotment is only provisional:

(7) The selection of candidates and allotment of Courses/ Institutions shall be solely o the basis of merit as 'adjudged by the rank obtained in PGLCET subject to the condition that the c candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfied the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.

(8) Subject to the provisions of sub Clause (10) below, once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges, to any other kind or seat or other course, be entertained during that phase of admissions.

(9) The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Law (L.L.M/M.L) shall pay at the time of admission the fee payable per student per annum as fixed by the AFRC.

(10) Sliding shall be permissible between the Single Window's operated by the Convener of PGLCET and Convener of PGLCET-AC Admissions in case of Unaided Minority Institutions that have opted for PGLCET and PGLCET-AC Widow respectively for admission of candidates, qualified in PGLCET.

(11) The Convener, PGLCET Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of PGLCET.

(12) The vacant seats handed over by the Convener shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in ease of Unaided Minority Institutions shall be first filled width eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(13) Each Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(14) The Convener of PGLCET Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(15) The Competent Authority in consultation with the Committee of PGLCET Admission shall fix the cut off dates for each stage of admissions.

(16) All the candidates called for counselling shall produce the specified original documents along with duly attested photocopies and the Convener of PGLCET Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(b) To fill up Category-A seats (80%) in Unaided Minority and Non-Minority Institutions who opted for PGLCET-AC. - (1) A Committee for PGLCET-AC Admissions shall be constituted by the Association(s) of Professional Institutions to advise the Convener of PGLCET-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.

(2) The Convenor of PGLCET-AC Admissions shall collect Rank lists of the qualified candidates of PGLCET-AC prepared by the Convenor of PGLCET-AC as per clause (vii) of sub-rule (c) of Rule 11 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007 and PGLCET prepared by the Convener of PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.

(3) The Convenor of PGLCET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counseling. The decision of the Committee for PGLCET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.

(4) The Convenor of PGLCET-AC Admissions shall adopt computerized Single Widow system of counselling either by following centralized or decentralized Online Counselling at various centres for the v convenience of the Candidates and shall prepare the seat matrix of Unaided Non-Minority/ Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(5) No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.

(6) Candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder in the following preferential order:

(i) For Minority Institutions: -

(a) Among concerned minority candidates firstly in the order of merit assigned in PGLCET-AC, secondly in the order of merit assigned in PGLCET and thirdly in the order of merit in the qualifying examination.

(b) Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates belonging to other than the concerned minority, firstly in the order of merit assigned in PGLCET-AC, and secondly in the order of merit assigned in PGLCET.

(ii) For Non Minority Institutions. - Firstly in the order of merit assigned in PGLCET-AC, and if vacant seats still remain, then in the order of merit assigned in PGLCET. (7) The Selection of candidates and allotment of Courses/ Institutions in Professional Institutions, shall be solely on the basis of merit and following the preferential order as provided under Clause (6) above subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfied the rules and regulations of admission prescribed by the concerned University / Government including marks to be obtained in the qualifying examination.

(8) Once a candidate secures admission to a particular College / Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(9) The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Law (LLM/ ML) shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.

(10) The Convener, PGLCET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling as provided for under Clause (6) above.

(11) The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.

(12) The Private Unaided Non-Minority / Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(13) The Convener of PGLCET - AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(14) The Competent Authority in consultation with the Committee of PGLCET-AC Admission shall fix the cut off dates for each stage of admissions.

(15) All the candidates called for counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PGLCET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(c) To Fill up Category-A seats (80%) in Unaided Minority Institutions who have opted for PGLCET and Admissions through PGLCET-AC Window. - (1) The Convenor of PGLCET-AC Admissions shall collect Rank lists of the qualified candidates of PGLCET prepared by the Convenor of PGLCET as per Rule 5 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test for admission into Post Graduate Law (LLM/ML) Rules, 2007.

(2) The Convenor of PGLCET-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for PGLCET-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.

(3) The Convenor of PGLCET-AC Admissions shall adopt computerized Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpow- r, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.

(4) No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub clause (11) hereunder.

(5) (a) Concerned Minority candidates shall be called for counselling and provisional allotment of Courses / Institutions shall be made by observing the rule of reservation as laid down under Rule 7 hereunder firstly in the order of merit assigned in PGLCET and secondly in the order of merit assigned in the qualifying examination.

(b) Vacant seats, if any, at the end of the above counselling process shall be filled up by single window counselling by inviting candidates, other than the concerned minority, n the order of merit assigned in PGLCET.

(6) The selection of Minority candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit and following the sequential order as provided under Clause (5) above, subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.

(7) Subject to the provisions of sub clause (9) below, once a candidate secures admission to a particular College / Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.

(8) The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Post Graduate Law (LLM/ ML) shall pay at the time of admission the fees payable per student per annum as fixed by the AFRC.

(9) Sliding shall be permissible between the Single Windows operated by the Convenor of PGLCET and PGLCET-AC in case of Unaided Minority Institutions that have opted for PGLCET and PALCET-AC Window respectively for admission of candidates, qualified in PGLCET.

(10) The Convenor, PGLCET-AC Admissions shall handover the vacant seats, if any to the Institutions concerned only after conducting single window counselling as provided for under Clause (5) above.

(11) The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filled with eligible candidates belonging to the Concerned Minority and then with eligible candidates belonging to other than the Concerned Minority.

(12) The Private Unaided Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.

(13) The Convener of PGLCET-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.

(14) The Competent Authority in consultation with the Committee of PG LCET-AC Admission shall fix the cut off dates for each stage of admissions.

(15) All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of PGLCET-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.

(iii) To Fill up Category-B seats (20%) in Unaided Non-Minority/ Minority Institutions. - (1) The Institution shall notify all the details of seats available under this category and conduct the admissions in a fair, transparent and non-exploitative manner.

(2) The NRI seats (not exceeding 15% of the sanctioned intake in each course) shall be filled on merit basis with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative Grade Point Average (CGPA) equivalent to "5" on a scale of 10.

(3) The left over seats shall be filled on merit basis by the Management of the Institution with candidates from other states and Union Territories of India who have passed the qualifying examination and secured rank in any All India Common Entrance Test.

(4) If vacant seats still exist, such seats may be filled on merit basis with eligible candidates including those securing not less than 50% of aggregate marks or 50% in group subjects in the qualifying examination.

(5) The Institution shall obtain ratification from the Competent Authority for all the admissions conducted under Category-B seats by the Institution.

(6) After scrutiny, the Competent Authority shall send the ratified list of candidates from outside the State, NRIs and others admitted by the Institution to the University concerned and also to the respective Institutions.

(i) Region-wise reservation of seats. - Admission to 85% of the seats in each course shall be reserved for the local candidates and the remaining 15% of the seats shall be un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.

(a) Local Areas means. - (1) The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admission to the Osmania University, Kakatiya University and Telangana University and Nalgonda University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(2) The part of the State Comprising 'the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari. West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to the Andhra University, Acharya Nagarjuna University and Adikavi Nannaya University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(3) The part of the State Comprising the districts of Anantapur, Kumool, Chittoor, Cuddapah and Nellore shall be regarded as the Local Area for the purpose of admission to the Sri Venkateswara University, Sri Krishnadevaraya University and Yogi Vemana University and to any other educational institutions (other than State wide University or State wide educational institution) which is subject to the control of the State Government and is situated in that part.

(b) "The Local Candidate" means. - (1) A candidate for admission shall be regarded as a local candidate in relation to a local area.

(A) If he/she has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared in the relevant qualifying examination, or

(B) Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination he/she has not studied in any Educational Institutions, if he/ she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he/she appeared or as the case may be first appeared.

(2) A candidate for admission to the Course who is not regarded as local candidate under clause (1) above relation to any local area shall,

(A) If he/she has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared, or as the case may be, first appeared for the relevant qualifying examination be regarded as a local candidate in relation to,

(I) Such local area where he/she has studied for the maximum period out of said period of seven years, or

(II) Where the period of his/her study in two or more local areas are equal, such local area, where he/she has studied last in such equal period, or

(B) If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or as case may be, first appeared for the relevant qualifying examination he/she has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidates in relation to

(I) Such local area where he/she has resided for the maximum period out of the said period of seven years, or

(II) Where -the periods of his/her residence in two or more local areas are equal such local area where he/she has resided last in such equal periods.

(3) The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:

(A) All the candidates eligible to be declared as local candidates.

(B) Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent; have resided in the State for a total period of ten years excluding period of employment outside the State.

(C) Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.

(D) Candidates who are spouses of those in the employment of the State or Central Government Public Sector Corporations. Local Bodies, Universities and Educational Institutions recognized by the Government or University OR other competent authority and similar quasi Government Institutions within the State.

(4) If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled if it had not been reserved.

Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.

(ii) All seats in University Colleges and Category - A seats in Unaided Non-Minority Institutions offering Post Graduate Law (LLM/ ML) shall be reserved in favour of SC/ST/BC categories as follows:

(a) 15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Castes.

(b) 6% of seats in each course in each Institution shall be reserved for the candidates belonging to the Scheduled Tribes.

(c) 29% of seats in each course in each institution shall be reserved for the candidates belonging to the Backward Classes and shall be allocated among the five groups of Backward Classes as shown below:

(iii) The following reservations in admissions shall be applicable to University Colleges and Private Un-aided Non-Minority Institutions offering Post Graduate Law (LLM/ML) Courses in respect of category - A seats in accordance with the consensus arrived at between Private Unaided Non-Minority Institutions and the Government.

1. Reservations for Special Categories. - (a) There shall be horizontal reservation in each category (OC, BC, SC, ST) in each course of an institution, for the following categories to the extent indicated against them.

(1) Physically Handicapped (PH) -3% (three percent) shall be Visually handicapped / hearing impaired/Orthopaedically Handicapped (each 1%) (One percent)

(2) Children of Armed Forces Personnel (CAP) - 2% (two percent) for the children of armed persons i.e. Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.

(3) National Cadet Corps (NCC) -1% (one percent) for National Cadet Corps candidates.

(4) Sports and Games (SP) - ½% (half percent) for Sports and Games candidates.

Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convener of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.

(I) NCC - To the Director of NCC, Andhra Pradesh

(II) Sports and Games - To the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP)

(III) Physically Handicapped - To the Director, Medical and Health Services, Andhra Pradesh

(IV) CAP - To the Director, Sainik Welfare Board, Andhra Pradesh

(b) The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.

(2) Reservation of seats for women. - There shall be a reservation of 33 ⅓% of seats in favour of women candidates in each course and in each category (OC/SC/ ST/BC/PH/NCC/CAP/Sports).

(ii) The fee prescribed and collected from NRIs, in excess of the fees prescribed for non-NRI candidates under Category-B shall be utilized for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be as notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker sections shall be as prescribed by the AFRC.