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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(ii) in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005

(ii)Five seats over and above intake capacity shall be reserved for the candidates sponsored by other State Governments and Union Territories for admission into all Government Colleges of Education in the State and as approved by the Commissioner and Director of School Education. Andhra Pradesh, Hyderabad without any reference to the entrance examination on reciprocal basis.