Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4) in Andhra Pradesh Language Pandit Training Colleges (Regulation of Admissions into Pandit Training courses through Common Entrance Test) Rules, 2007

(4)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 OR other competent authority and similar quasi Government Institutions within the State.
(d)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 up as unreserved.
Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.
(ii)All seats in University Colleges/ Government Colleges/aided Colleges and category A seats in Un-aided Non-Minority Institutions offering Pandit Training course shall be reserved in favour of SC / ST/ BC 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 the 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 Castes and Scheduled Tribes 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 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 Class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. Even after doing this exercise, 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 unreserved 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 (1), Department, dated 12-5-1997)
(iii)The following reservation in admission shall be applicable to University Colleges/Government colleges/Private Aided/
Private Un-Aided Non-Minority Institutions offering Pandit Training Course in respect of Category A seats in accordance with consensus arrived at between Private Un-Aided Non-Minority Institutions and the Government.
(a)Seats shall also be reserved in each course of an institution, for the following categories, to the extent indicated against them.
(i)Physically Handicapped (PH) -There shall be 3% (three percent) horizontal reservation in each category (OC, BC, SC, ST) for Visually handicapped/hearing impaired/Orthopaedically Handicapped (each 1%) (one percent).
(ii)Children of Armed Forces Personnel (CAP) - There shall be 2% (two percent) horizontal reservation for the children of armed persons i.e. Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years. After exhausting all the Children of Armed Personnel, the unfilled seats shall be allotted to ex-servicemen on merit and if any seats are still available, and the spouses of serving defence personnel shall be considered in the order of merit.
(iii)National Cadet Corps (NCC) -There shall be 1% (one percent) reservation for National Cadet corps candidates.
(iv)Sports and Games (SP) - There shall be 1/2.% (half percent) reservation for sports and Games candidates:
Provided if qualified candidates belonging to CAP/NCC/SP categories are not available, the left over scats 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 the Convener of Admissions shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.
(i) NCC - The Director of NCC, Andhra Pradesh
(ii) Sports and Games - The Vice-Chairman and Managing Director, SportsAuthority of Andhra Pradesh (SAAP)
(iii) Physically Handicapped - The Director, Medical and Health Services, A.P.
(iv) CAP - The Director, Sainik Welfare Board, A.P.
(b)The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.
(iv)Reservation for 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/PH /NCC/CAP)/ Sports).
There above reservation shall not be applicable if women candidates 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 filled up with the men candidates of the same category.