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State of Telangana - Section

Section 7 in Telangana Elementary Teacher Education Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Elementary Education Programme (D.El.Ed.) through Common Entrance Test) Rules, 2017

7. Rules of Reservation for admission in respect of all Seats in Government DIETs, Government Elementary Teacher Education Institutions and Category A seats in respect of Private Un-aided Elementary Teacher Education Institutions.

- (i) Reservation of seats in D.El.Ed. Programme are as follows: Admission to 85% of the seats shall be reserved for the local candidates and the remaining 15% of the seats shall be unreserved as specified in the Telangana Educational Institutions (Regulations and Admissions) Order, 1974 as amended from time to time.Explanation. - For the purpose of these Rules:(A)Local Areas Means: The part of the State comprising the erstwhile districts of Adilabad, Hyderabad (including Twin cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahabubnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Local Area for the purpose of admission into D.El.Ed.(B)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 exam.(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 in 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) in relation to any local area shall,
(a)If he 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 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 the 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 candidate in relation to
(i)Such local area where he/she resided for the maximum period out of said period of seven years;ITEM (or)
(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:
(ii)Where the period of his/her residing in two or more local areas is equal, such local area, where he/she has resided last in such equal period.
(or)
(1)All the candidates eligible to be declared as local candidates.
(2)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 parents have resided in the State for a total period of ten years excluding period of employment outside the State.
(3)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.
(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 Telangana Educational Institutions (Regulations of Admission) Order, 1974 as amended from time to time.
(ii)Community-wise Reservation of Seats
A. Reservation of seats for SC/ST/BC communities: All seats in Government DIETs, Government Elementary Teacher Education Institutions, Private Un-aided Elementary Teacher Educational Institutions offering D.El.Ed. Programme 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 counseling for admission unless he produces the Integrated Community Certificate prescribed by the Government, and issued by the Revenue Authorities in the Government vide G.O.Ms.No.58, Social Welfare (1), Department, dated: 12-5-1997) as adapted vide G.O.MS. No. 5, Schedule Casts Development (POA.A2) Department, dated 08.08.2014 as amended from time to time.
(iii)Seats shall also be reserved in each course of an institution, for the following categories, to the extent indicated against them.
(1)Reservation of seats for Physically Handicapped persons:Physically Handicapped (PH) - There shall be 3% (three percent) horizontal reservation in each category (OC, BC, SC, ST) for Visually handicapped/hearing impaired/Orthopedically Handicapped (each 1%) (one percent.)
(2)Reservation of seats for the Defence Personnel or their children and spouses: 2% (Two percent) of the available seats in each institution shall be reserved (horizontal) for the Ex-servicemen, Defence Personnel, Border Security Force and Central Reserved Police Force who are Domiciled in Telangana State based on the Permanent address/Home town declared by them while joining the service and as recorded in their Service Register or their children and spouses.
(3)Horizontal Reservation of seats for NCC/Scouts and Guides/Sports Candidates
(a)National Cadet Corps (NCC) - there shall be ½ (half percent) reservation for National Cadet Corps candidates.
(b)In Case of Scouts and Guides ½ (Half percent) of seats are reserved for Rashtrapati Awardee Scouts and Guides only.
(c)Sports and Games - There shall be ½ (half percent) reservation for Sports and Games candidates:
Provided if qualified candidates belonging to Defence Personnel or their children and spouses/NCC/Sports and Games/Scouts and Guides categories are not available, the left over seats shall be filled up with candidates of General pool of the same local area.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 the Convener of Admissions shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.
(i) NCC - The Director of NCC, Telangana State
(ii) Sports &Games - The Vice-Chairman and Managing Director, SportsAuthority of Telangana State (SATS).
(iii) Physically Handicapped - The Director, Medical & Health Services,Telangana State.
(iv) Defence Personnel etc. - The Director, Sainik Welfare Board, TelanganaState.
The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.
(4)Reservation for Women: There shall be a reservation (Horizontal reservation) of 33 ⅓% of seats in favour of Women candidates in each category (OC/SC/ST/BC/PH/NCC/Defence Personnel or their children and spouses/Sports and Games)The above reservation shall not be applicable if women candidates selected on merit in each category exceeds 33 ⅓%. If sufficient number of women candidates are not available in the respective categories those seats shall be filled up with the men candidates of the same category,
(5)Reservation of seats for the candidates sponsored by Other State Government/Union Territories.One seat over and above intake capacity shall be reserved for the candidates sponsored by other State Government/Union Territories for admission into two years D.Ed., course where there are Telugu Medium schools and do not have facilities of DIETs in Telugu medium. Such seat shall be given in the Government DIET, Mahabubnagar in the State without any reference to the DEECET on reciprocal basis.