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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4) in Andhra Pradesh Elementary Teacher Training Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Education course through Common Entrance Test) Rules, 2007

(4)Candidates who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Education 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 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 up as un-reserved.
Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.
(i)Reservation of seats for SC / ST / BC committees:
All seats in Government DIETs / Private Elementary Teacher Educational Institutions offering D.Ed. course shall be reserved in favour of SC/ST/BC 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.
The seats reserved for scheduled tribes shall be made available to scheduled castes and Vice-versa, if qualified candidates are not available in the category. If qualified candidate belonging to Scheduled Castes and Scheduled Tribes communities are not available the left over seats reserved, for them shall be treated as unreserved seats and shall be filled by the candidates of General pool.
(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:
Group 'A' - 7%
Group 'B' - 10%
Group 'C' - 1%
Group 'D' - 7%
Group 'E' - 4%
If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. Even after doing this exercise, if qualified candidates belonging to Backward Classes are not available to fill up the 29% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of general pool.
(d)No candidate seeking reservation for admission under the above categories be allowed to participate in the counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt., the issued by the Revenue Authorities in the Government (vide G.O. Ms. No. 58, Social Welfare (1), Department, dated 12-5-1997).
(ii)Seats shall also be reserved in each course of an institution, for the wing categories, to the extent indicated against them.