Section 9(1) in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-Graduate Medical and Dental Professional Courses, 2004
(1)Region-wise reservation of seats:(a)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.(b)In respect of State wide Institutions, admissions into 85% of seats in each course shall be reserved for candidates belonging to the three local areas in the State in this subrule namely, Andhra University Area (Andhra), Osmania University Area (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ratio of 42:36:22 respectively and the balance of 15% seats shall be unreserved seats:Explanation for purpose of these Rules:(i)"The Local Areas" means:(a)The part of the State comprising the Districts of Adilabad, Hyderabad (Including Twin Cities) Rangareddy, Karimnagar, Khammam, Medak, Mahaboob-nagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local Area (Telangana).(b)The part of the State comprising the Districts of Srikakulam, Vizianagaram, Vishakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local Area (Andhra).(c)The part of the State comprising the Districts of Ananthapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local Area (Rayalaseema).(ii)"The Local Candidate" means:(A)A candidate for admission shall be regarded as a local candidate in relation to a local area.(a)If he has studied in 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 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 appeared or as the case may be first appeared for the relevant qualifying examination, he has not studied in any Educational Institutions, if he 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 appeared or as the case may be first appeared.(B)A Candidate for admission to the course who is not regarded as local candidate under clause (A) in relation to any local area shall:-(a)If he 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 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 has studied for the maximum period out of said period of seven years;OR(ii)Where the period of his study in two or more local areas are equal, such local area, where he has studied lasting 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 appeared or as case may be first appeared for the relevant qualifying examination he has not studied in the Educational Institutions in a local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to..........(i)Such local area where he has resided for the maximum period out of the said period of seven yearsOR(ii)Where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.(C)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 employment of the State or Central Government, Public Sector Corporations. Local Bodies, Universities and Educational Institutions 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.(D)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.
