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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4)(b) in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006

(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 Un-reserved seats and shall be filled by the candidates of General pool.