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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4) in Andhra Pradesh Regulation of Admissions into Post Graduate Engineering Including Technology/Pharmacy/ Architecture and Planning Courses (through Graduate Aptitude Test in Engineering and Common Entrance Test) Rules, 2007

(4)If a local candidate in respect of a 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 hall be filled If it had not been reserved.Note. - For details, see the Andhra Pradesh Educational Institutions (Regulation of Admissions) Order, 1974 as subsequently amended,
(ii)All seats in University Colleges and Category A seats in Unaided Non-Minority Institutions offering Post Graduate Engineering, including Technology/Pharmacy/ Architecture and Planning Courses shall be reserved in favour of SC/ST/BC/ categories 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 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 Caste and Scheduled Tribe 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)25% 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' - 70%
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. 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------- up with candidates of General pool.No candidate seeking reservation for admission under the above categories be allowed to participate, in the counselling 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)
(iii)The following reservations in admissions shall be applicable to University Colleges and Private Unaided Non-Minority Institutions offering Post Graduate-Engineering, including Technology/ Architecture and Planning Courses in respect of Category-A seats in accordance with the consensus arrived at between Private Unaided Non-Minority Institutions and the Government.