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

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003

(2)Reservation of seats for SC/ST/BC Communities. - (a) 15% or seats in each course in each institution shall be reserved for the candidates belonging to Scheduled Caste as shown below:
SC-A ... 1%
SC - B ... 7%
SC - C ... 6%
SC - D ... 1%
(b)6% of seats in each course in each Institutions 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 candidates 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)25% seats in each course in each institution shall be reserved for the candidates belonging to the Backward classes and shall be allocated among the four group of Backward classes as shown below (vide G.O.Ms.No. 1793, Edn., dated 23-9-70):
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.
(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, and issued by the Revenue Authorities in the Govt, (vide G.O.Ms.No. 58, Social Welfare (J) Dept., dated 12-5-1997).