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State of Andhra Pradesh - Section

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

7. Rules of Reservation for admission.

- (i) All the seats in the University Colleges/ Government/Aided Colleges and Category-A seats in Un-Aided Non-Minority/Minority Colleges of Education shall be reserved to the following categories.Region-wise reservation of seats. - Admission to 85% of the seats shall be reserved in each Methodology for the local candidates and the remaining 15% of the seats shall be Un-reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations and Admissions) Order, 1974 as subsequently amended.Explanation. - For purpose of these rules:- (A) Local Areas means:
(1)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 Local Area for the purpose of admission to Osmania University, Kakatiya University and Telangana University and to any other Educational Institutions (other than a State-wise University or Statewide Educational Institution) which is subject to the control of the State Government and is situated in that part.
(2)The part of the State comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall regarded as the Local Area for the purpose of Admission to Andhra University, Acharya Nagarjuna University and Adikavi Nannaya 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.
(3)The part of the State comprising the districts of Anantapur, Kumool, Chittoor, Cuddapah and Nellore shall regarded as the Local Area.
(2)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.
(3)Candidates who are children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and other similar Quasi-Public Institutions, within the State.
(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:
(1)A candidate for admission shall be regarded as a local candidate in relation to a local area.
(a)If he/she 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/she appeared or as the case may be, first appeared in the relevant qualifying examination, or '
(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, he/she has not studied in any educational Institutions, If he/she 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/she appeared or, as the case may be, first appeared.
(2)A candidate for admission to the Course who is not regarded as a local candidate under-clause (1) 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/she 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 / she has studied for the maximum period out of said period of seven years, or
(ii)Where the period of he/her study in two or more local areas are equal, such local area, where he/ she has studied last in such equal period, or
(b)If, during the whole or any part of seven consecutive academic years ending with the academic year in which he/she appeared or, as the case may be, first appeared for the relevant qualifying examination, he/she 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 regard as a local candidate in relation to
(iii)such local area where he/she 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 Un-reserved seats:
(iv)Where the periods of his/her residence in two or more local areas are equal, such local area where he/she has resided last in such equal periods.
(1)All the candidates eligible to be declared as local candidates, the Government (Vide G.O.Ms.No. 58, Social Welfare (1), Dept., Dated 12-5-1997)
(iii)The following reservation in admission shall be applicable to University Colleges/Government Colleges/Aided Colleges/Private Un-Aided Non-Minority
Institutions offering B.Ed. Course in respect of A Seats in accordance with the consensus arrived at between Private Un-Aided Non-Minority Institutions and the Government.
(a)Seats shall also be reserved in each Methodology of an Institution, for the following Categories, to the extent indicated against them.
(i)Physically Handicapped (PH) -There shall be 3% (three percent) Horizontal reservation in each Category (OC, BC, SC, ST) for Visually Handicapped/hearing impaired/Orthopaedically Handicapped (each 1%) (one percent).
(ii)Children of Armed Forces Personnel (CAP) - There shall be 2% (two percent) Horizontal reservation 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.
After exhausting all the Children of Armed Personnel, the unfilled seats shall be allotted to Ex-Servicemen on merit and if any seats are still available, and the spouses of serving defence personal shall be considered in the order of merit,
(iii)National Cadet Corps (NCC) -There shall be 1% (one percent) reservation for National Cadet Corps candidates.
(iv)Sports and Games (SP) - There shall be 1/2% (half percent) reservation for Sports and Games candidates:
Provided if qualified candidates belonging to CAP/NCC/SP Categories are not available, the left over seats shall be filled up with candidates for 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 Convener of Admissions and the Convener of Admissions shall be entitled to refer the Original documents of the candidates claiming reservation for scrutiny and confirmation, to the following authorities.
(i) NCC - The Director of NCC, Andhra Pradesh
(ii) Sports - The Vice-Chairman and Managing Director, Sports& Games Authority of Andhra Pradesh (SAAP)
(iii) Physically Handicapped - The Director, Medical & Health Services, A.P.
(iv) CAP - 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.
(iv)Reservation for Women. - There shall be a reservation of 33 ⅓ % of seats in favour of Women candidates in each Methodology and in each category (OC/SC/ ST/BC/PH/NCC/CAP)/Sports).
The above reservation shall not be applicable if women candidates selected on merit in each Category exceeds 33 ⅓ % -If sufficient number of women candidates are not available in the respective Categories those seats shall be filled up with the men candidates of the same Category.