Section 7 in Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh
7. The following categories of candidates are eligible to apply for admission to the 15% of Unreserved Seats.
- (i) All candidates defined under Rule 6.(ii)Candidates, who have resided in the State for a total" period of ten years excluding periods of study outside the state, or either whose parents have resided in the State for a total period of ten years excluding periods of employment outside the State.(iii)Candidates whose parents 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.(iv)Candidates who are spouses of those in employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and educational institutions recognized by the Government, a University or other competent authority and similar other quasi Government institutions within the State.(v)Candidates who are employees in the State Government undertakings, Public Sector Corporation, Local Bodies, Universities and other similar quasi-public institutions within the State.(vi)Candidates who are the spouses of the local candidates as per Rule 6.Note. - Relevant certificates shall be enclosed to the applications in respect of their claim, in respect or residence. The certificates should be from the revenue authorities not below the rank of a Mandal Revenue Officer concerned.
