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

State of Andhra Pradesh - Subsection

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

(6)[(a) Minority candidates shall be called for counseling and provisional allotment of courses/institutions shall be made in the order of merit assigned to them at EAMCET by following the rules of reservation as laid down in Rule 7 hereunder firstly in the order of merit assigned in EAMCET and secondly in the order of merit assigned in the qualifying examination to other eligible candidates. [Substituted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]
(b)Vacant seats, if any, at the end of the above counseling process shall be filled up by single window counseling by inviting candidates, other than the concerned minority in the order of merit assigned in EAMCET.]