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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(15) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

(15)The institution shall fill, on merit basis, such vacant seats handed over by the Convenor of Admissions duly on merit basis following the rules of reservation as provided in these rules. Such seats in case of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.