Section 7(2) in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000
(2)In particular and without prejudice to the generality, of the foregoing powers, such rules may provide for all or any of the following matters, namely: -(a)fixation or adjustment of roster points in respect of Scheduled Castes including for women among them for the purposes of public service;(b)procedure to be followed in case of non-availability of eligible persons for compliance with clauses (a) to (d) of section 3; and(c)any other matter which has to be or may be prescribed.
