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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019

6. Requirement of Domicile of a Local Candidate.

- (1) Any person who has been living in the State of Andhra Pradesh for more than 10 years shall be eligible to claim local status for the purpose of this Act. Any of the following documents shall be treated as evidence of local status:
1 Ration Card
2 Water Bill
3 Telephone (landline or postpaid mobile bill)
4 Electricity bill
5 Election Commission Photo ID card
6 Proof of Gas Connection
7 Aadhaar Card
8 Photo Passbook of running Bank Account(Scheduled Public Sector Banks, Scheduled Private Sector IndianBanks and Regional Rural Banks only)
9 Any other authorised document as may be notifiedby the Government
(2)In the event of an individual not having any of the above but living with his/her family members who are living for more than 10 years, he/she shall be eligible to claim local status for the purpose of this Act by producing proof of residence of the said family members. In case of non-availability of any of the above, the certification of concerned Tahsildar shall be deemed to be sufficient proof of residence.Provided further that such persons who are native of the State of Andhra Pradesh but living outside the State, shall be eligible to claim local status subject to compliance with Rule 6(2) i.e. furnishing of proof of residence of family members.
(3)The Employer/ Occupier/Owner of an Industry or a Factory or a Joint Venture or a Project undertaken on Public-Private Partnership mode, whether existing or proposed, shall be responsible to ascertain domicile requirement as prescribed under sub rule (1) above before providing the employment to any local candidate in the 75% reserved for local candidates.