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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(11) in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006

(11)The Institution shall fill, on merit basis, such vacant seats handed over by the Convener of Admissions duly conducting internal sliding reservation category wise in each course before issuing the notification for admissions by the individual institutions. The vacant seats so arising I each course after the exercise of internal sliding, shall be filled reservation category wise with eligible candidates through institutional spot admission ensuring merit and transparency.