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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses in Planning and Architecture (B. Arch. B. Plng, and related courses) Rules, 2004

(3)G.O. Ms. No. 725 HE (EC-II) Dept., dated 3rd October, 2001.If qualified candidates, belonging to NCC/SP/CAP 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 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 & Games Sports ... To the Vice-Chairman and Managing Director,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.
(b)The priorities in respect of the special categories mentioned above in items above shall be in accordance with Government Orders issued from time to time.
(iv)Reservation of seats of women. - There shall be a reservation of 33.1 /3% of seats in favour of women candidates in each course and in each category (OC/SC/ST/ BC/CAP/NCC/PH/SP).
The above reservation shall not be applicable if women candidates are selected on merit in each category exceeds 33.1/3%.If sufficient number of women candidates are not available in the respective categories, those seats shall be diverted to the men candidates of the same category.