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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(11) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

(11)The Institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly conducting internal sliding initially in each course before issuing the notification for admissions by the individual Institutions. The vacant seats so arising in each course, after the exercise of internal sliding, shall be filled up following the rule of reservation as provided in Rule 7 hereunder first with the eligible candidates belonging to the concerned minority and then with eligible candidates other than the concerned minority.