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

State of Andhra Pradesh - Subsection

Section 7(4) in Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006

(4)If a local candidates in respect of a local area is not available to fill any seat reserved or allocated in favour of a local candidate is respect of that local area such seat shall be filled if it has not seen 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 in Unaided Non-Minority Institutions offering Engineering (including Technology) and Pharmacy 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)25% of seats each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four groups of Backward classes as shown below:
Group 'A' - 7%
Group 'B' - 10%
Group 'C' - 1%
Group 'D' - 7%
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 fill up the 25% 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 produces the Integrated Community Certificate prescribed by the Govt., 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 Unaided Non-Minority Institutions offering Engineering (including Technology) and Pharmacy in accordance with the consensus arrived at between Private Unaided Non-Minority Institutions and the Government.