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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Co-Operative Service Rules, 1989

5. Reservation of appointments

: - (a) Except in so far as it relates to physically handicapped persons the rule of reservation of appointment (General Rule 22 shall apply to the appointment by direct recruitment to the post of Deputy Registrar.
(b)In the matter of appointment by direct recruitment to the post of Deputy Registrar, women should be selected to an extent of at least 30% of posts in each category of open competition, Backward Classes, Scheduled Castes and Scheduled Tribes quota.