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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010

(4)The following order of preference shall be followed by the schools covered by sub. Clauses II, III, IV of Clause (n) of Section 2 of the Act in admitting the children referred to in clauses (b) and (c) of sub section (1) of section 12 of the said Act.
(a) Disadvantaged groups:  
  Orphans, HIV affected  
  and disabled = 5%
  SC = 10%
  ST = 4%
(b) Weaker sections which includes others viz., BC,Minorities, OCs (whose annual income does not exceed Rs. 60,000/-per annum) = 6%
  Total = 25%
Note. - (1) The above arrangement of reservation in sequential order is applicable to private schools in plain areas. Where orphans, HIV affected and disabled are not available or available only to a certain extent such vacancies will be filled by STs and SCs. After exhausting all applications for admission of Orphans, HIV affected and disabled, SC and ST if any seats remain unfilled such seats will be added to the percentage of weaker sections.