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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003

7. Rules of Reservation for admission.

- Seats shall be reserved to the following categories
(1)Region-wise reservation of seats. - (a) Admission to 85% of the "Convenor seats" each Course shall be reserved for the local candidates.The remaining 15% of the "Convenor seats" shall be unreserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.
(b)Admission to 85% of the "Management Seats" mentioned in Rule 5(C) (iv) above shall be reserved for local candidates.
The remaining 15% of the "Management seats" mentioned in Rule 5(C) (iv) above shall be unreserved seats as specified in the Andhra Pradesh Educational institutions (Regulations and Admissions) Order, 1974 as subsequently amended.
(c)In respect of State-wide Universities admissions into 85% of seats, in each Course shall be reserved for the candidates belonging to the three local areas in the State specified in this sub-rule namely, Andhra University area (Andhra), Osmania University area (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ratio of 42:36:22 respectively and the balance of 15% seats shall be left for open competition.
Explanation. - For purpose of these rules
(i)The Local Areas means:
(a)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local area (Telangana).
(b)The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local area (Andhra).
(c)The part of the State Comprising the districts of Anantapur, Kumool, Chittoor, Kadapa and Nellore shall be regarded as the Sri Venkateswara University Local area (Rayalaseema).
(ii)The Local Candidate means. - (A) A candidate for admission shall be regarded as a local candidate in relation to a local area.
(a)If he has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic year ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examination
OR
(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination he has not studied in any Educational Institutions, if he has resided in
that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he appeared or as the case may be first appeared.
(B)A candidate for admission to the Course who is not regarded as local candidate under clause (A) in relation to any local area shall.
(a)If he has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to.........
(i)Such local area where he has studied for the maximum period out of said period of seven years.
OR
(ii)Where the period of his study in two or more local areas are equal such local area where he has studied last in such equal period.
OR
(b)If, during the whole or any part of seven consecutive academic year ending with the academic year in which he appeared or as case may be first appeared for the relevant qualifying examination he 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 has resided for the maximum period out of the said period of seven years.
OR
(ii)Where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.
(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:
(a)All the candidates eligible to be declared as local candidates.
(b)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parent have resided in the State for a total period of ten years excluding period of employment outside the State.
(c)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.
(d)Candidates who are spouses of those in the employment of the State or Central Government Public Sector Corporations, Local Bodies, Universities and Educational Institutions recognised by the Government or University OR Other competent authority and similar quasi Government Institutions within the State.
(D)If a local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled if it had not been reserved.
Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974, as subsequently amended.
(2)Reservation of seats for SC/ST/BC Communities. - (a) 15% or seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Caste as shown below:
SC-A ... 1%
SC - B ... 7%
SC - C ... 6%
SC - D ... 1%
(b)6% of seats in each course in each Institutions 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 candidates belonging to Scheduled Castes and Scheduled Tribes communities are not available the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of general pool.
(c)25% seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four group of Backward classes as shown below (vide G.O.Ms.No. 1793, Edn., dated 23-9-70):
Group 'A' ... 7%
Group 'B' ... 10%
Group 'C' ... 1%
Group 'D' ... 7%
If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. If qualified candidates belonging to Backward Classes are not available to fill up the 25% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of General pool.
(d)No candidate seeking reservation for admission under the above categories be allowed to participate in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt, and issued by the Revenue Authorities in the Govt, (vide G.O.Ms.No. 58, Social Welfare (J) Dept., dated 12-5-1997).
(3)Reservation for Special Categories. - Seats shall also be reserved in each course for the following categories, to the extent indicated against them.
(I)Physically Handicapped (PH) - There shall be 3% (Three Per ' horizontal reservation in each cai (OC, BC, SC, ST) for Visually handicapped/ hearing impaired/orthopaedically Handicapped (each 1%).
(II)Children of Armed Persons (CAP) - 2% (Two Percent) for the children of armed persons i.e., Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.
Order of Priorities:Priority 1. - Children of Armed Forces personnel killed in Action.Priority 2. - Children of Armed Forces Personnel disabled in action and invalidated out from service on Medical grounds.Priority 3. - Children of Armed Forces Personnel who are in receipt of Gallantly Awards. The order of merit for consideration of the Gallantry Awards being as given below:
(i)Param Vir Chakra (ii) Ashoka Chakra (iii) Sarvotham Yudh Seva Medal (iv) Mahavir Chakra (v) Kirti Chakra (vi) Uttam Yudh Seva Medal (vii) Vir Chakra (viii) Shourya Chakra (ix) Yuddha Seve Medal (x) Sena/Nau Sena/ Vayu Sena Medal (xi) Mention in Despatches.
Priority 4. - Children of other Ex-servicemen, ServicemenNote. - The candidates who do not come under any of the priorities 1 to 4 shall not be eligible for consideration under this category.
(iii)National Cadet Corps (NCC) - 1% (One Percent) for National Cadet Corps candidates.
The seats under NCC will be considered in the following order of priority:Priority 1. - NCC cadet participants at International level selected for the youth exchange Programme.Priority 2. - NCC participants at National level in the following order of priority: (i) Republic day camp at New Delhi (ii) All India Thai Sainik Camp - Nau Sainik camp/Vayu Sainik Camp for Republic Day banner completion (iii) National Integration camp at A & N Islands (iv) Participants of para-jumps/Sky diving/ mountaineering at National level/Medal winners at National shooting competition with National Rifle Association/Award winner in NCC games at National level.Priority 3:
(i)Participation of Republic Day parade at State level.
(ii)Participants of Independence Day parade at State Level.
Note. - 1. Priority within the selected category will be given to C, B, A certificate holders in that order. In case of 5 year law course the priority will be B&A.