Section 8(1)(d) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses in Planning and Architecture (B. Arch. B. Plng, and related courses) Rules, 2004
(d)Candidates who are spouses of those in the employment of the State or Central Government, Public Sector Corporations, Local Bodies. Universities and Educational Institutions recognized by the Government OR University OR other competent authority and similar quasi Government Institutions within the State.