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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 in Bachelor of Physical Education (B.PEd) and Under Graduate Diploma in Physical Education (U.G.D.PEd) 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 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/Government /Aided colleges and Category A Seats in Unaided Non Minority Institutions offering B.PEd/ U.G.D.PEd Courses 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 candidate belonging to the scheduled Tribes.
The seats reserved for Scheduled Tribes shall be made available to schedule castes and Vice-versa, if qualified candidates are not available in the category. If qualified candidate belongs to schedule 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.