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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 into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

(4)
(a)Merit list of eligible candidates for admission shall be prepared on the basis of their SAR.
(b)For the preparation of merit lists in case of more than one student scoring the same score at NATA and qualifying examination put together the tie shall be resolved to decide the relative rank as follows:
(i)By considering the NATA score and tie still continue to persist then it shall be resolved by taking into consideration the percentage of aggregate marks in the qualifying examination and if it still persists it shall be resolved by taking the age of the candidate, giving the older candidate priority.