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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4) in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006

(4)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.
(D)If local candidate in respect of a local area is not available to fill any seat reserved or allocated in favour of local candidate in respect of that 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 Colleges/Aided Colleges and Category-A seats in Un-Aided Non-Minority Institutions offering B.Ed. Course shall be reserved in favour of SC/ST/BC 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 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 candidate belonging to Scheduled Castes and Scheduled Tribes Communities are not available the left over seats reserved, for them shall be treated as Un-reserved seats and shall be filled by the candidates of General pool.
(c)25% of 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' - l%
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 left over seats shall be treated as Un-reserved and shall be filled up with candidates of General pool.
(d)No candidates 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 for the purpose of admission to Sri Venkateswara University, Sri Krishnadevaraya University and Yogi Vemana University and to any other Educational Institutions (other than a State-wise University or State-wide Educational Institution) which is subject to the control of the State Government and is situated in that part.
(B)Local Candidate means: