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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(2)(b) in Telangana Elementary Teacher Education Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Elementary Education Programme (D.El.Ed.) through Common Entrance Test) Rules, 2017

(b)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, he/she has not studied in the educational institutions in any local area, but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to
(i)Such local area where he/she resided for the maximum period out of said period of seven years;ITEM (or)
(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:
(ii)Where the period of his/her residing in two or more local areas is equal, such local area, where he/she has resided last in such equal period.
(or)