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

State of Andhra Pradesh - Subsection

Section 7(4) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007

(4)If a local candidate in respect of a 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 if it had not been reserved.Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.
(ii)All seats in University Colleges and Category - A seats in Unaided Non-Minority Institutions offering Post Graduate Law (LLM/ ML) shall be reserved in favour of SC/ST/BC categories 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 belongs 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. If qualified candidates belonging to Backward classes are not available to till 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.No candidate seeking reservation for admission under the above categories be allowed to participate, in the Counselling for admission unless he/she produces the Integrated Community Certificate prescribed by the Government and issued by the Revenue Authorities in the Government (vide G.O.Ms.No. 58, Social Welfare (J), Department, dated: 12 5-1997)
(iii)The following reservations in admissions shall be applicable to University Colleges and Private Un-aided Non-Minority Institutions offering Post Graduate Law (LLM/ML) Courses in respect of category - A seats in accordance with the consensus arrived at between Private Unaided Non-Minority Institutions and the Government.