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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Language Pundits Training Colleges (Regulation of Admission) Rules, 2005

8. Reservation of Seats for SC/ST/BC Communities.

- (i) 15% of the seats shall be reserved for the candidates belonging to scheduled castes. If qualified scheduled caste candidates are not available in a local area then the vacancies available in that local area shall be allotted to the SC category candidates of other local areas in the order of merit.
(ii)6% of the seats shall be reserved for the candidates belonging to schedule Tribes. If qualified Schedule Tribe candidates are not available in a local area then the vacancies available in that local area shall be allotted to the same category candidates (ST candidates) of other local areas in the order of merit.
Provided that if the seats reserved for scheduled Tribe candidates are still vacant after exhausting all the candidates in the merit list then they shall be allotted in the merit order to the scheduled Caste candidates of the respective regions and vice versa. Provided further that if qualified candidates belonging to Scheduled Caste and scheduled Tribe communities are not available in all the regions then the left over seats reserved for them shall be treated as unreserved seats and shall be filled by the candidates of the general pool of the respective local areas.
(iii)25% of the seats shall be reserved for the candidates belonging to Backward Classes and shall be allocated among the four groups of Backward classes as shown below.
BC-A: 7% BC-B: 10%
BC-C: 1% BC-D: 7%
If qualified candidates belonging to Backward class of a particular group are not available, the left over seats can be adjusted for the candidates of the next group in the cyclic order. If qualified candidates belonging to Backward classes are not available to fill up the 25% of the seats reserved for them in a particulars local area, the left over seats shall be treated as unreserved and shall be filled up with the candidates of the general pool of the same local area.
(iv)No candidate seeking reservation for admission under the above categories be allowed to participate in the counselling for admission unless he/ she produce the integrated community certificate prescribed by the Government and issued by the revenue authorities vide G.O.Ms.No. 58 Social Welfare (J) department, dated 12-05-1997.