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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4)(b) 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

(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 belongs 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 candidates of General pool.