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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(12) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006

(12)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in case of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.