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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulations of Admissions into Under Graduate Ayush Professional Courses) Rules 2008

(3)Reservation for Special Categories:
(a)Seats shall be reserved in each course for the following categories, to the extent indicated against them:
(i)Physically Handicapped...3% (*)
(ii)National Cadet Corps...1 /4% (0.25%)
(iii)Games and Sports...Va% (0.50%)
(*) Note. - 3% Reservation provided to Physically Handicapped with the locomotary disorders and that too with disability of lower limbs between 50% to 70%, as per the instructions of Govt, of India Lr.F.No. U. 12021/8/2002-MEC/ME.II1, dated 12-05-2004 under Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.
(iv)1% for the Children of Ex-servicemen and serving service personnel of the three wings of the Defence Services i.e., Army, Navy and Airforce, subject to the condition that the Ex-service men etc., are residing for a minimum of five years in Andhra Pradesh, provided that if suitable candidates are not available equivalent to fulfil the above reservation, the condition of five year minimum period of residence shall not be insisted upon.
(b)The priorities in respect of the categories mentioned in item (a) above as declared by the Government vide G.O.Ms.No. 254, HM&FW (El) Department, dated 28-04-1993 and subsequent amendments there to from time to time.
Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Committee for Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation to the following authorities:
(i) NCC .. To the Director of NCC, Andhra Pradesh
(ii) Sports and Games .. To the Vice-Chairman and Managing Director,Sports Authority of Andhra Pradesh (SAAP)
(iii) Physically Handicapped .. To the Medical Board Constituted by theCompetent Authority.
(iv) CAP .. To the Director, Sainik Welfare department,Andhra Pradesh.