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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Elementary Teacher Training Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Education course through Common Entrance Test) Rules, 2007

7. Rules of Reservation for admission.

- Reservation of seats in D.Ed. course are as follows.(i)Region-wise reservation of seats. - Admission to 85% of the seats shall be reserved for the local candidates and the remaining 15% of the seats shall be un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 read with amendments made subsequently.Explanation. - For purpose of these rules:(A)Local Areas Means;
(1)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahabubnagar, Nalgonda, Nizambad and Warangal shall be regarded as the Local Area for the purpose of admission to Osmania University, Kakatiya University, Telangana University and Nalgonda University and to any other educational institutions (other than a state-wide university or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.
(2)The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Local Area for the purpose of admission to Andhra University, Acharya Nagarjuna University and Adikavi Nannaya University and to any. other educational institutions (other than a state-wide university or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.
(3)The part of the State comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Local Area for the purpose of admission to Sri Venkateswara University, Sri Krishnadevaraya University and Yogi Vemana University and to any other educational institutions (other than a state-wide) university or state-wide educational institution) which is subject to the control of the State Government and is situated in that part.
(B)Local Candidate means;
(1)A Candidate for admission shall be regarded as a local candidate in relation to a local area.
(a)If he/she has studied in educational Institution or educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he/she appeared or as the case may be, first appeared in the relevant qualifying, or
(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, he/she has not studied in any educational Institutions, if he/ she has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination in which he/she appeared or, as the case may be, first appeared.
(2)A Candidate for admission to the Course who is not regarded as local candidate under clause (1) in relation to any local area shall,
(a)If he studied in educational institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination be regarded as a local candidate in relation to,
(i)Such local area where he/she studied for the maximum period out of said period of seven years, (or)
(ii)Where the period of his/her study in two or more local areas are equal, such local area, where he/she has studied last in such equal period, or
(b)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, he/she has not studied in the educational institutions in any local area, but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to.
(i)Such local area where he/she resided for the maximum period out of said period of seven years, or
(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of un-reserved seats:
(ii)Where the period of his/her study in two or more local areas are equal, such local area, where he/she has resided last in such equal period, or
(1)All the candidates eligible to be declared as local candidates.
(2)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parents have resided in the State for a total period of ten years excluding period of employment outside the State.
(3)Candidates who are children of parents who are in the employment of this State or Central Government Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.
(4)Candidates who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and Education Institutions recognized by the Government or University OR other competent authority and similar quasi Government Institutions within the State.
(D)If a local candidate in respect of local area is not available to fill any seat reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled up as un-reserved.
Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.
(i)Reservation of seats for SC / ST / BC committees:
All seats in Government DIETs / Private Elementary Teacher Educational Institutions offering D.Ed. course shall be reserved in favour of SC/ST/BC as follows:
(a)15% of seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Castes.
(b)6% of seats in each course in each Institution shall be reserved for the candidates belonging to the Scheduled Tribes.
The seats reserved for scheduled tribes shall be made available to scheduled castes and Vice-versa, if qualified candidates are not available in the category. If qualified candidate belonging to Scheduled Castes and Scheduled Tribes communities are not available the left over seats reserved, for them shall be treated as unreserved seats and shall be filled by the candidates of General pool.
(c)29% of seats -in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the five groups of Backward Classes as shown below:
Group 'A' - 7%
Group 'B' - 10%
Group 'C' - 1%
Group 'D' - 7%
Group 'E' - 4%
If qualified candidates belonging to Backward class of a particular group are not available, the leftover seats can be adjusted for the candidates of next group. Even after doing this exercise, if qualified candidates belonging to Backward Classes are not available to fill up the 29% seats reserved for them, the left over seats shall be treated as unreserved and shall be filled up with candidates of general pool.
(d)No candidate seeking reservation for admission under the above categories be allowed to participate in the counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt., the issued by the Revenue Authorities in the Government (vide G.O. Ms. No. 58, Social Welfare (1), Department, dated 12-5-1997).
(ii)Seats shall also be reserved in each course of an institution, for the wing categories, to the extent indicated against them.
(1)Reservation of seats for Physically Handicapped persons:Physically Handicapped (PH) -There shall be 3% (three percent) horizontal reservation in each category (OC, BC, SC, ST) for Visually handicapped / hearing impaired / Orthopaedically Handicapped (each 1% (one percent.)
(2)Reservation of seats for the defence personnel etc. or their children and spouses: