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State of Andhra Pradesh - Section

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

9. Proof of Residence.

(1)Any of the following documents may be taken for proof of Residence to decide whether the child belongs to the neighborhood or not:
(a)Ration Card,
(b)Pattadar Pass Book,
(c)Electricity Bill,
(d)House-Tax Receipt or extract of the House-Tax register maintained by the Gram Panchayat / Municipality / Corporation.
(e)Telephone Bill if any or any other document as specified by the Government from time to time
(2)The areas or limits of neighborhood specified in sub-rule (1) of rule 5 shall apply to admissions made in pursuance of clause (c) of sub-section (1) of section 12 of the Act;Provided that if the requisite percentage of seats for children referred to in clause (c) of sub-section (1) of section 12 of the Act is not filled up, the area or limits shall extend to 3 kms for the purpose; Provided further that the school may, for the purposes of filling up the requisite percentage of seats for children referred to in clause (c) of sub-section (1) of section 12, extend the limit with prior permission of the District Educational Officer. Provided further that before extending the limits of the local area, the Mandal Educational Officer shall ensure that all the seats in the Government School have been filled up.
(3)The Chairperson of the School Management Committee shall maintain a list of the children belonging to disadvantaged groups and weaker sections in the neighborhood area of every private school and specified category schools within his/her jurisdiction.
(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.
(2)In Tribal areas, all ST children should be admitted first. After exhausting applications of ST children, SC children may be admitted. After exhausting the SC, the remaining seats will be filled by others.
(3)In Minority institutions, all candidates belonging to minority concerned should be considered for filling first. After exhausting applications of Minorities the left over seats may be filled in the order of ST, SC and BC.