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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules, 2004

9. Rules of Reservation for Admission.

- Seats shall be reserved for the following categories in admissions to professional courses.
(1)Region-wise reservation of seats:
(a)Admission to 85% of the "Competent Authority Seats" in each course shall be reserved for the local candidates and the remaining 15% of the "Competent Authority Seats" shall be unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.
(b)In respect of State wide Institutions, admission into 85% of seats in each course shall be reserved for the candidates belonging to three local areas in the State specified in this sub-rule namely, Andhra University Area (Andhra), Osmania University Area (Telangana) and Sri Venkatesvvara University area (Rayalaseema) in the ratio of 42:36:22 respectively and the balance of 15% seats shall be unreserved seats:
Explanations for purpose of these Rules:
(A)'The Local Areas" means:
(a)The part of the State comprising the Districts of Adilabad, Hyderabad (including Twin Cities) Rangareddy, Karimnagar, Khammam, Medak; Mahaboob-nagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local Area (Telangana).
(b)The part of the State comprising the Districts of Srikakulam, Vizianagaram, Vishakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local Area (Andhra).
(c)The part of the State comprising the Districts of Ananthapur, Kumool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local Area (Rayalaseema).
(B)The Local Candidate": A candidate for admission shall be regarded as a local candidates in relation to a local area.
(a)If he has studied in educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examination.
OR
(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination, he has not studied in any Educational Institutions, if he has resided in that loc«J area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he appeared or as the case may be first appeared.
(C)A candidate for admission to the course who is not regarded as local candidate under clause (A) in relation to any local area shall;-
(i)If he has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to:
(c)Such local area where he/she has studied for the maximum period out of said period of seven years;
OR
(d)Where the period of his/her study in two or more local areas are equal, such local area, where he/she has studied last in such equal period.
OR
(ii)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or as the case may be first appeared for the relevant qualifying examination he/ she has not studied in the Educational institutions in any local area but has resided in the State during the whole of \e said period of seven years, be regarded as a local candidate in relation to:
(a)Such local area where he/she has resided for the maximum period out of the said period of seven years.
OR
(b)Where the periods of his/her residence in two or more local area are equal, such local area where he/she has resided last in such equal periods.
(D)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:
(a)All the candidates eligible to be declared as local candidates.
(b)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent have resided in the State for a total period of ten years excluding period of employment outside the State.
(c)Candidates who are children of parents who are in employment of the State or Central Government, Public Sector Corporations, Local Bodies Universities and Educational Institutions other similar quasi Public Institutions within the State.
(d)Candidates who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognized by the Government or University of other Competent Authority and similar quasi Government Institutions within the State.
(E)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 shall be filled as if it has been un-reserved, in the orders of ranking assigned in the Common Merit List.
Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended in G.O. (P) No. 646 Education (W) Department, dated 10-07-1979.
(2)Reservation of seats for SC/ST/BC Communities. - (a) 15% of seats in each course shall be reserved for the candidates belonging to Scheduled iste as shown below:
SC-A ... 1%
SC - B ... 7%
SC - C ... 6%
SC - D ... 1%
(b)6% of the seats in each course 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 candidates belongs to Scheduled Castes and Scheduled Tribes communities are not available, the left over seats reserved for them shall be treated as open competition seats and shall be filled by the candidates of General pool.
(c)25% sets in each course shall be reserved for the candidates belonging to the Backward Classes and shall be allocated among the four groups of Backward Classes as shown below:
Group 'A' ... 7%
Group 'B' ... 10%
Group 'C' ... 1%
Group 'D' ... 7%
If qualified candidates belonging to Backward Classes of a particular group are not available, the left over seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward Classes are not available to fill up the 25% seats reserved for them, the left over seats shall be treated as open competition seats and shall be filled up with candidates of General Pool.
(d)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 (J) Department, dated 12-05-1997).
(3)Reservation for Special Categories. - (a) Seats shall be reserved in each course for the following categories,
(i)NCC ....
(ii)Sports & Games ....
(iii)Physically Handicapped ....
(iv)CAP ....
to the extent indicated against them:
(i)Physically Handicapped ... 3% (*)
(ii)National Cader Corps ... ¼% (0.25%)
(iii)Games and Sports ... ½% (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.III, dt. 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 fulfill 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 thereto 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:To the Director of NCC, Andhra PradeshTo the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP)To the Medical Board Constituted by the Competent Authority.To the Director, Sainik Welfare Department, Andhra Pradesh.
(4)Reservation of seats for women. - 33 ⅓% of seats are guaranteed for women candidates in each category. This regulation of guarantee shall not be applicable if woman candidates is selected on merit in each category from 33 ⅓% or more of the seats therein. When the number of women candidates falls short of this percentage, it shall be made up by replacing the last selected male candidate by women candidate in that category.