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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-Graduate Medical and Dental Professional Courses, 2004

(3)Reservation for Special Categories:
(a)Seats shall be reserved in each course for the following categories, to the extent indicated against them:
(i)Physically Handicapped ... 3% (*)
(ii)National Cader Corps ... 1/4% (0.25%)
(iii)Games and Sports ... 1/2%(0.50%)
(*) Note: 3% Reservation provided to Physically Handicapped with the locomotory 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.Ill, dated 12-05-2004 under Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.
(iv)1% for he 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 years minimum period of residence shall not be insisted upon.
(b)The priorities in respect of the categories mentioned in item (a)
(i)NCC ...
(ii)Sports & Games ...
(iii)Physically Handicapped ...
(iv)CAP ...