Section 8 in Andhra Pradesh University Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003
8. Rules of Reservation for admission.
- Seats shall be reserved to the following categories in Admissions to Professional courses:(1)Region-wise reservation of seats. - (a) Admission to 85% of the "Convenor seats" in each Course shall be reserved for the local candidates and the remaining 15% of the "Convenor seats" shall be unreserved seats left over to open competition as specified in the Andhra Pradesh Educational Institutions (Regulations and Admission) Order, 1974 as subsequently amended.(b)In respect of State-wise institutions and State-wide Universities admission into 85% of seats, in each Course shall be reserved for the candidates belonging to the three local areas in the State specified in this sub-rule namely, Andhra University area (Andhra), Osmania University area (Telangana) and Sri Venkateswara University area (Rayalaseema) in the ratio of 42:36:22 respectively and the balance of 15% seats shall be left for open competition.Note. - The Jawaharlal Nehru Technological University, Hyderabad and Sri Padmavathi Mahila University, Tirupati are the State-wide Universities.Explanation. - For purpose of these rules (i) "The Local Areas" means:(a)The part of the State comprising the districts of Adilabad, Hyderabad (including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda.Nizamabad and Warangal shall be regarded as the Osmania University Local area (Telangana).(b)The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavri, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local area (Andhra).(c)The part of the State comprising the districts of Anantapur, Kurnool, Chittoor, Cuddapah and Nellore shall be regarded as the Sri Venkateswara University Local area (Rayalaseema).(ii)"The Local Candidate" means: -(A)A candidate for admission shall be regarded as a local candidate in relation to a local area.(a)if he has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examinationOR(b)where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination he, has not studied in any Educational Institutions, if he has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination in which he appeared or as the case may be first appeared.(B)A candidate for admission to the Course who is not regarded as local candidate under clause (A) in relation to any local area shall.(a)If he has studied in Educational Institutions in the State for a period of not less than seven consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination be regarded as a local candidate in relation to....(i)such local area where he has studied for the maximum period out of said period of seven years; or(ii)where the period of his study in two or more local areas are equal such local area, where he has studied last in such equal period;(b)If, during the whole or any part of seven consecutive academic years, ending with the academic years in which he appeared or as the case may be first appeared for the relevant qualifying examination he has not studied in the Educational Institutions in any local area but has resided in the State during the whole of the said period of seven years, be regarded as a local candidate in relation to.........(i)such local area where he has resided for the maximum period out of the said period of seven years, or(C)The following categories of candidates are eligible to apply for admission to the remaining 15% of unreserved seats(ii)where the periods of his residence in two or more local areas are equal, such local area where he has resided last in such equal periods.(a)All the candidates eligible to be declared as local candidates.(b)Candidates who have resided in the State for a total period of 10 years excluding periods of study outside the State or either of whose parents have resided in the State for a total period of ten years excluding period of employment outside the State.(c)Candidates who are children of parents who are in the employment of a State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar quasi-public Institutions, within the State.(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, recognised by the competent authority and similar quasi-Government Institutions within the State.(D)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 that local area, such seat shall be filled in as if it has been unreserved. In the order of ranking in the common merit list.Note. - For details, see the Andhra Pradesh Educational Institutions (Regulations of Admission) Order, 1974 as subsequently amended.(2)Reservation of seats for SC/ST/BC Communities. - SC-A-1% SC-B-7% SC-C-6% SC-D-1%(b)6% of seats in each course in each Institution 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 groups of Backward Classes as shown below: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 leftover 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 Government (vide G.O.Ms.No. 58, Social Welfare (J) Department, dated 12-5-1997)(3)Reservation for Special Categories. - (a) Seats shall also be reserved in each course of an institution, for the following categories, to the extent indicated against them.(i)Physically Handicapped (PH) -There shall be 3% (Three per cent) horizontal reservation in each category (OC, BC, SC, ST) for visually handicapped/hearing impaired/orthopaedically Handicapped (each 1%) (one per cent)(ii)Children of Armed Forces Personnel (CAP) - 2% (Two per cent) for the children of armed persons i.e., Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.(iii)National Cadet Corps (NCC) - 1% (One per cent) for National Cadet Corps candidate.(iv)Sports and Games (SP) - 1/2% (half per cent) for Sports and Games candidates":If qualified candidates belonging to PH/ NCC/SP/CAP categories are not available, the leftover seats shall be filled up with candidates of General Pool of the same local area.Note. - The candidates claiming reservation benefits under the above categories shall produce original documents in support of their claim to the Convenor of Admissions and he shall be entitled to refer the original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities:-(i)NCC-To the Director of NCC, Andhra Pradesh.(ii)Sports and Games - To the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP).(iii)Physically Handicapped - To the Director, Medical and HealLh Services, A.P.(iv)CAP - To the Director, Sainik Welfare Board A. P.(b)The priorities in respect of the special categories mentioned above shall be in accordance with Government Orders issued from time to time.(4)Reservation of seats for women. - There shall be a reservation of 33½% of seats in favour of women candidates in each course and in each category (OC/SC/ST/BC/CAP/NCC/PH/SP) The above reservation shall not be applicable if women candidates are selected on merit in each category even if it exceeds 33'/30/o.If sufficient number of women candidates are not available in the respective categories, those seats shall be diverted to the men candidates of the same category.
