Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION INTO TEACHER TRAINING COURSE THROUGH COMMON ENTRANCE TEST) RULES, 1990 CONTENTS 1. Short title, Application and Commencement 2. Definitions 3. Method of admission 4. Eligibility criteria for admission 5. The Common Entrance Test 6. Scheme of Entrance Test 7. Preparation of Merit List and assigning ranking 8. Procedure for admission into various Institutions 9. Constitution and functions of the Entrance Test Committee 1 0 . Constitution and functions of the Regional Admission Committee 11. Rule of reservation for admission 12. General Instructions ANDHRA PRADESH EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION INTO TEACHER TRAINING COURSE THROUGH COMMON ENTRANCE TEST) RULES, 1990 In exercise of the powers conferred by sections 3 and 4 read with sections 15 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation fee) Act, 1983 (Act No.5 of 1983) and in supercession of all the rules in force on the subject, the Governor of Andhra Pradesh hereby makes the following rules relating to admission of students into Teachers Training Course (TTC) offered in various Teacher Training Institutions (TTI) and District Institutes of Education and Training (DIET) through Common Entrance Test. 1. Short title, Application and Commencement :- (1) These rules may be called the Andhra Pradesh Educational Institutions (Regulation of admissions into Teacher Training Course through Common Entrance Test) Rules, 1990. (2) They shall apply to all the Teacher Training Institutes (T.T.Is) (both Government and private) and District Institutes of Education and Training (DIET) functioning within the State of Andhra Pradesh offering Teacher Training Course. (3) They shall come into force with effect from the academic year 1989-1990. 2. Definitions :- (1) In these rules, unless the con otherwise requires: (a) "Act" means the Andhra Pradesh Educational Institution (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Act No.5 of 1983). (b) "Chairman" means the Chairman of the Common Entrance Test Committee. The Director of School Education will be the ex- officio Chairman of Common Entrance Test Committee unless otherwise the Government appoint any other Officer specifically, for the purpose of conducting the Common Entrance Test. (c) "Common Entrance Test" means the examination conducted for assigning merit ranking to students which will be the basis for admission of students into the Teacher Training Course offered in various Teacher Training Institutes and District Institutes of Education and Training. (d) "Convenor" means the Convenor of the Entrance Test Committee who will be any one of the Regional Joint Directors of School Education, appointed in rotation by the Chairman for conducting the Common Entrance Test and performing such other functions relating to the said examinations as may be entrusted to him. (e) "Entrance Test Committee" means the Committee empowered to conduct the Common Entrance Test and to prepare the list of candidates in the order of marks obtained in the entrance test based on which admissions will be made; (f) "Institution" means, the Teacher Training Institutes (both Government and Private including those administered by minority communities) and the District Institutes of Education and Training (DIET) offering the Teacher Training Course (T.T.C) (g) "Inspecting Authority" means, the authority/Officer appointed by the Chairman, for inspecting and scrutinising the admissions of the students made in all the institutions. (h) "Local Area" means, the territorial jurisdiction prescribed for identifying the local candidate as specified under rule 11. (i) "Local Candidate" means, the candidates in relation to the local areas as specified in rule 11. (j) "Qualifying Examination" means the examination of the minimum qualification prescribed, appearance/passing of which entitles one to seek admission for the Common Entrance Test. (k) "Qualified Candidate" means the candidate who has appeared for the Common Entrance Test and has been assigned ranking in the Common Merit List. (l) "Regional Convenor" means the head of the Regional Admission Committee who will be any one of the Regional Joint Directors of School Education of the concerned local area or any other authority/officer as appointed by the Chairman. (m) "Regional Admission Committee" means the Committee appointed by Chairman for conducting the Entrance Test in the respective local area and related other functions. (2) Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983 (Act No.5 of 1983). 3. Method of admission :- The general guide lines for the admission of students into Teacher Training Course offered in various Teacher Training Institutes and District Institutes of Education and Training functioning under both Government and private management (including those administered by the minority communities) shall be as laid down below: (1) The Teacher Training Course (T.T.C.) shall be of one academic year duration. (2) The admissions into the Teacher Training Course shall be made on the basis of merit ranking assigned to the students in the Common Entrance Test. (3) The total number of candidates to be admitted in each of the Teacher Training Institutes, both Government and private (including those administered by the minority communities) and the District Institutes of Education and Training, shall be as decided by the Government from time to time and specified in the notification. However Govt. are empowered to revise the intake capacity of the students subsequently, if exigencies demand. (4) Unless otherwise specifically mentioned, each of the Government Teacher Training Institutes and the District Institute of Education and Training shall admit 150 students in two sections of 75 each. For every 75 seats available in the institute, the subject- wise allocation of seats shall be as follows: (a) Mathematics - 19 Seats. (b) Physical Science - 19 Seats (c) Biological Science - 19 Seats (d) Social Studies - 18 Seats. The Vacancies, if any, in a particular group due to lack of candidates should be transferred to the next subject group in the order given below:- Mathematics; Physical Science; Biological Sciences; Social Studies. (5) Admission into various Government institutions shall be made by following rule of reservation prescribed under rule 11. (6) (a) The Principals of private institutions shall admit candidates as allotted by the Regional Admission Committee on the basis of the ranking assigned to them in the Common Entrance Test. (b) The Principals of the institutions administered by the Minority communities shall admit candidates belonging to their own community in the order of merit and ranking assigned to them in the Common Entrance Test by following the procedure laid down under these rules. (c) The admission of student made in various Private institutions (including minority institution) shall be subject to scrutiny by the Inspecting Authority appointed for the purpose. (7) The Candidates sponsored by the other State Governments and the Union Territories and approved by the Government where there are Telugu medium schools and do not have facilities of Teacher Training institutions in Telugu medium, are exempted from appearing for the Common Entrance Test. (a) In all 12 seats shall be reserved for the candidates sponsored by the other State Governments/and the Union Territories, on reciprocal basis, at the rate of 3 seats in each of the Government Teacher Training Institutions at Vomaravalli, Bheemunipatnam, Mahabubnagar and Karvetinagar. (b) Notwithstanding the exemption provided in sub-rule (7) (a) the candidates should have secured 45% of marks in the Intermediate or its equivalent examination and in the case of * [Scheduled Castes, Scheduled Tribes and physically handicapped Candidates,] the minimum percentage of marks required shall be 40%. 4. Eligibility criteria for admission :- The Candidates desirous of making application for the common entrance test,meant for admission into Teacher Training Course shall have fulfilled the following conditions: (1) Nationality and domicil :- The candidate shall be a citizen of India and shall either be a local or non-local candidates as defined in Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 and the amendments made thereon. (2) Age limit :- The candidates should have completed 17 years and should not have completed 25 years of age as on the 1st July of the year of admission. However, the upper age limit in the case of * [Scheduled Caste and Scheduled Tribe and physically handicapped Candidates] is 28 years. (3) Educational Qualifications:- (a) The candidates who have passed or appeared for the Intermediate Examination or its equivalent as decided by the Entrance Test Committee are eligible to appear for the entrance test. But they should have passed the qualifying examination by the time of taking admission. (b) The candidate should have secured 45% of marks in the aggregate in the qualifying examination. The minimum percentage of marks in the case of * [Scheduled Caste Scheduled Tribe and physically handicapped candidates] shall however, be 40% The candidates who passed Intermediate Examination with vocational courses are not eligible for appearing for the Common Entrance Examination. 5. The Common Entrance Test :- The Common Entrance Test shall be conducted by the Convenor, appointed by the Chairman on such dates and at such centres as may be decided by the Entrance Test Committee. (1) The Convenor shall make notification in the popular daily news papers calling for applications in the prescribed form (Form-I) from the candidates satisfying the eligibility criteria laid down under rule 4. The notification among other things, shall indicate the authority from whom applications can be obtained, various fees payable, the authority to whom the filled in applications are to be submitted, the last date for the submission of application and the date of conduct of Entrance Test. (2) The date of conduct of the Entrance Test as announced by the Entrance Test Committee shall not be revised subsequently without the prior approval of the Government. (3) (a) The applications are obtainable from the office of the Regional Convenor of the local area concerned who will also issue acknowledgment on receipt of the filled in applications (Form-I) together with crosses demand draft as entrance test fee and other relevant documents. The Regional Convenor will receive only such of the applications which have been issued by him and submitted within stipulated time. (b) The material supplied to the candidates shall include an application form (Form -I) seeking appearance to the Common Entrance Test and another application form (Form-II) seeking admission in to the Teacher Training Course and the prospectus giving various details of the course and test. (4) (a) The candidates shall pay the entrance test fee by obtaining crossed demand draft from any nationalised bank payable to the Convenor, Common Entrance Test Committee and enclose the same with the application. (b) The Regional Convenor shall forward the application to the Convenor, Common Entrance Test. The Convenor in turn shall deposit the demand draft in separate account opened in any nationalised bank for the purpose. (5) The entrance examinations shall be conducted in all the district headquarters and/or such other centres as may be decided by the Entrance Test Committee. (6) For the purpose of appearing to the Common Entrance Test the Candidates are entitled to opt for any local area whether one belongs to that particular local area or not, in either case the candidates should obtain applications from the Regional Convenor of the local area of their choice and submit filled in applications to him. However it is for the Regional Convenor concerned to allot any one of the Examination Centres under his jurisdiction. (7) Irrespective of the choice of the local area expressed by the candidates for appearing to the Common Entrance Test, candidates will be admitted into the institution on the basis of the local area to which they belong by applying the rule of reservation prescribed in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 and the amendments made thereon. (8) The subjects and syllabus for the Entrance Test shall be as specified by the Entrance Test Committee from time to time. The standard of the test shall be of intermediate course prescribed by the Board of Intermediate Education. (9) The medium of Entrance Test shall be in English, Telugu, and Urdu. (10) The qualifying marks in the Entrance Test for General category of candidates shall be 35% of the aggregate marks. However, there shall be no minimum qualifying marks, in respect of candidates belonging to the Scheduled Caste and Scheduled Tribes. (11) The candidates who have obtained qualifying marks in the Entrance Test and those belonging to S.C./S.T. communities only shall be assigned ranking in the merit list in the order of merit on the basis of the aggregate marks obtained in the Entrance Test as detailed under rule 6. (12) No requests for retotalling or revaluation or personal identification of the answer scripts of the Entrance Test shall be entertained. (13) Mere appearance at the Entrance Test does not entitle a candidate to be considered for admission into any course automatically unless the candidate; (a) makes application(s) in the prescribed form (Form -II) to the Regional Convenor to which he is a local candidate and/or to the Regional Convenor (s) to which he is non-local candidate for consideration of his application(s) as of local candidates and/or for open competition, as the case may be, and (b) satisfies all the conditions of admission stipulated by the Government and Board of Intermediate Education as the case may be, in addition to the rules prescribed herein. (14) The Entrance Test Fee i.e., the fee payable as demand draft by students desirous of appearing for the Entrance test shall be as prescribed by the Entrance Test Committee, from time to time. 6. Scheme of Entrance Test :- The common Entrance Test shall be of written test of two hours duration comprising the following:- (1) PART-I.......................... . 40 Marks (a) General Knowledge............... . 15 Marks (b) Aptitude Test................... . 25 Marks (2) PART -II . . 60 Marks (a) The question paper comprising of Multiple choice and one word answer type of question meant to estimate the proficiency at the Intermediate course standard (non-languages subject). (b) The candidate can choose one of the following subjects for answering Part-II. (i) Mathematics (ii) Physical Sciences (iii) Biological Sciences (iv) Social Sciences (c) The candidate should mention clearly the subject he has chooses to answer under Part-II in the space provided in the application form. (d) The candidate should invariably choose the subject he studied as one of the optionals in Intermediate course to answer the Part-II question paper. (e) The candidates who have taken Humanities and Commerce group at Intermediate course are eligible only to social science subjects viz., History, Civics, Economics and Geography etc., 7. Preparation of Merit List and assigning ranking :- The candidates who have secured qualifying marks in the Entrance Test that is 35% of aggregate marks in respect of general category of candidates and the candidates belonging to the scheduled Castes and Scheduled Tribes Communities to whom qualifying marks have not been prescribed, shall be assigned the ranking in the order of merit. (1) The Entrance Test Committee shall prepare the following categories of merit lists for convenience at the time of admission and they shall be displayed in all the institutions in the respective local area, where the Common Entrance Test have been conducted. (a) State-wide Common Merit Lists: - The list shall include all the qualified candidates irrespective of local area and whether one belongs to any category of reservation quota or not, basing on the marks obtained in the Common Entrance Test. (b) Local area-wise Common Merit Lists: - This list shall include the qualified candidates belonging to the particular local area irrespective of whether one belongs to any category of reservation quota or not basing on the marks obtained in the common Entrance Test. (2) While preparing the merit lists, the Entrance Test Committee shall keep in mind the following criteria. (a) In case of equality of marks obtained by two or more candidates in the Entrance Test, the aggregate marks obtained in the Intermediate Examination shall be taken into consideration. (b)In the case of candidate getting equal marks in the Entrance Test as well as the Intermediate Examination they shall be bracketed for the purpose of award of rank. At the time of admission, are shall be taken into consideration for relative ranking among the bracketed candidates, and the older candidate shall be given priority. (3) The candidates who have been qualified in the Entrance Test and have been assigned ranking in the merit list shall be issued "Rank Card" indicating the order of merit in the State-wide Common Merit list, the place and date of interview for admission. (4) The Convenor shall furnish a copy of the State wide merit list and a copy of the concerned local area wise merit list to the respective Regional Convenor for use at the time of making admission of candidates. 8. Procedure for admission into various Institutions :- (1) The Convenor of Entrance Test committee shall make a notification in the popular daily news papers directing the candidates who have qualified in the entrance test and who have been issued Rank Cards and desirous of seeking admission into various Institutions functioning under Government as well as Private (including minority institutions) to make applications in the prescribed form (Form -II) to the Regional Convenor concerned. (2) The candidates desirous of availing the benefit of rule of reservation both under the local as well as open competition categories, may make separate applications in the prescribed form (Form-II) to the Regional Convenor of the local area to which they are local candidates to the Regional convenors of other local areas to which they are non-local candidates respectively. (3) (a) The candidates desirous of applying to more than one Regional Convenor may use type-written applications in the prescribed Form (Form-II) for the purpose. (b) The application shall be sent to the Regional Convenor together with a copy of the Rank card, self-addressed post card for issuing acknowledgment crossed demand draft for the amount payable as application fee and other testimonials prescribed. (e) The application fee shall be prescribed by the Entrance Test Committee from time to time and shall be in the form of crossed demand draft obtained from any nationalised bank and pay able to the Regional Convenor concerned. (4) The Regional Admission Committee shall scrutinise all the applications received by the Regional Convenor seeking admission into Government as well as Private (including minority Institutions) if any, and prepare the following categories of merit lists: (a) Common Merit List :- This list includes all the applicants to the Regional Convenor irrespective of the local areas and category of reservation they belong in the order of merit ranking as assigned in the State-wide Merit List. (b) Local area-wise Merit List:- This list includes the applicants belonging to the concerned local area irrespective of category of reservation in the order of the merit ranking assigned in the Common Merit List. (c) Concerned Minority Community Merit Lists: They include merit lists containing the candidates belonging to the concerned Minority Community arranged in the order of merit ranking assigned in the Common Merit List. (d) Community -wise Merit Lists : There shall be separate community wise merit lists for Scheduled Castes, Scheduled Tribes, and Backward Classes communities. (c) Merit lists for other categories of reservation:- There shall be separate merit lists for other categories of reservations mentioned under sub-rules (3) to (6) of rule 11. (5) The Regional Admission Committee shall also keep in mind the seats secured by the candidates of its local area on open competition, in other local areas while making admissions of the candidates belonging to the local area. (6) As far as possible the candidates will be allotted institution for admission basing on the preferential order opted by them while making the application in Form-I. The allotment of candidates to Government Teachers Training Institutes and District Institutes of Education and Training shall depend upon the availability of seats in these Institutes in the methods of teaching school subjects to which the candidate is eligible, with due regard to his/her eligibility for admission in a particular local area or for a particular reservation category. (7) Depending upon the proportion of the seats available and the number of qualified candidates, the candidates who have secured higher ranks in the Common Entrance Test will be called for an interview in the order of merit for selection and allotment. For the convenience of the candidates, representatives of all the institutions in the local area (both Government and Private including minority institutions) shall sit at a common table. As and when each candidate gets his turn for interview in the order of merit, choice of the institution will be given to him depending upon availability of seats at that point of time with due regard to the eligibility of the candidate for a seat in a particular local area for a particular reserved/un reserved category, which need not be the choice of institutions expressed in the application. (8) The Regional Convenor of the Regional Admission Committee concerned shall be the competent authority to select and allot candidates for admission into various institutions both Government and Private (including minority institutions) under his jurisdiction on the basis of the ranking assigned to them in the Common Merit List subject to final approval by the Chairman. (9) (a) In respect of the Minority Institutions, if any, candidates belonging to the concerned communities of the local area concerned alone shall be admitted. (b) If there are no candidates belonging to the concerned minority community, in any local area, the candidates belonging to other communities from the respective local areas in the order of merit can be admitted in which case the rule of reservation as provided under rule 11, shall be followed. 9. Constitution and functions of the Entrance Test Committee :- T he Constitution and functions of the Entrance Test Committee shall be as detailed below:- (1) Constitution of the Entrance Test Committee :- The Committee shall consist of the following:- (a) Director of School Education or his nominee . . Chairman (b) One of the Regional Joint Directors of School Education, . . Convenor as nominated by the Chairman. (c) Three Principals of Government Teacher Training Institu- . . Members tions/District Institute of Education and Training one each from each local area (d) Two Principals of private Teacher Training Institutions, . . Members if any, as nominated by the Chairman. (2) Functions of the Entrance Test Committee: (a) Functions of the Chairman :- The Chairman shall perform the following functions namely: (i) to preside over the meetings of the Committee and to nominate any other member to preside over the meetings in his absence; (ii) to interpret the rules concerned with the Common Entrance Test if any doubt arises. (b) Functions of the Convenor :- The Convenor shall, subject to such directions as may be issued by the Chairman, discharge his duties in connection with the Entrance Test. He shall be particularly responsible for discharging the following functions. (i) printing of application forms, instructions etc., to candidates, hall tickets and various other registers, rank cards etc. and to supply them to the concerned authority. (ii) issuing the notification inviting applications for the Entrance test; (iii) sale of application forms and issue of hall-tickets; (iv) coding and de-coding of answer scripts; (v) appointment of examiners for the valuation of the answer scripts in consultation with the Chairman. (vi) evaluation by spot valuation of the answer scripts; (vii) payment of remuneration for various items of work in relation to the Entrance Test and maintenance and submission of accounts to the Committee; (viii) appointment of Chief Superintendents and observers for various centres of the Test; (ix) publication of results and despatch of Rank Cards to the qualified candidates; (x) issuing notification inviting applications from the qualified candidates, for admission into various institutions. (c) Functions of the Committee:- The Committee shall perform the following functions, namely:- (i) to decide about the mode of conducting the Entrance Test; (ii) to decide the date and centres of the Entrance Test; (iii) to decide about the syllabus, content and the pattern of question paper; (iv) to decide the date of announcement of results; (v) to indicate the norms of payment of remuneration and other expenditure for different items of work connected with the entrance examination and scrutinise the accounts, subject to following usual financial rules in vogue; (vi) the fees to be collected from the candidates; (vii) to indicate the dates of admission; (viii) to prescribe aptitude test and its mode of conduct and extent of marks to be considered along with marks obtained at Entrance Test for admission, to any of the courses; (ix) to appoint paper setters and moderators for the Entrance Test (x) to prepare State-wide and local area-wise merit lists; (xi) to decide upon the printing press or presses at which the papers are to be got printed; and (xii) such other functions as may be entrusted to it by the Chairman from time to time. (3) Funds for the conduct of the Entrance Test: (a) The Convenor shall open and operate a bank account in a scheduled bank exclusively for the Entrance Test. All the Demand Drafts drawn in favour of the Convenor towards the Entrance Test Fee as received with the applications (Form-I) shall be credited into the said account. (b) The Convenor shall draw the amounts from the said account to meet the expenditure relating to the conduct of the Entrance Test. (c) The Convenor shall remit the surplus amount, if any left over into the Government account after completing the audit by the Accountant General, Andhra Pradesh, within six months from the date of the examination or under any circumstances before the issue of the notification for the next Entrance Test whichever is earlier. (d) A copy of the audit report along with the accounts shall be submitted to the Committee. 10. Constitution and functions of the Regional Admission Committee :- T h e Chairman, Entrance Test Committee shall appoint three Regional Admission Committees, one each for each of the local areas, for regulation of admissions into various Teachers Training Institutes and the District Institutes of Education and Training, located in their respective jurisdiction. The Constitution and functions of each of these Regional Admission Committees shall be as detailed below. (1) Constitution of the Committee : (a) One of the Regional Joint Directors of School Education in .. Regional the local area concerned, as nominated by the Chairman Convenor (b) Principals of all the Teachers Training Institutions, .. Members District Institutes of Education and Training (2) Functions of the Committee: The Regional Convenor shall preside over the meetings of the Regional Admission Committee as and when required. The Regional Admission Committee shall perform the following functions: (a) to take directions from the Chairman in discharging various functions relating to conduct of the Common Entrance Test in the centres coming under its jurisdiction. (b) to receive the State-wide Merit List and local area wise Merit List and the details of seats secured by the Candidates of the respective local area in other local areas on open competition as received from the other Regional Admission Committees. (c) to receive applications from the qualified candidates seeking admission into various courses offered in various institutions functioning under the Govt. and private managements (including the minority institutions): and (d) to prepare the merit lists as detailed in rule 8 and allot courses/institutions to the candidates by following procedure laid down therein. (3) Funds for the Regional Admission Committee: (a) The Regional Convenor shall open and operate separate bank account in a Scheduled Bank and credit all the demand drafts drawn/in his favour as the application fee, received with the applications (Form-II). (b) The Regional Convenor is empowered to draw the amounts from the said account to meet the expenses connected with the Entrance Test admission of students etc. In all other respects rule 9 (3) shall apply. 11. Rule of reservation for admission :- They shall apply to all institutions functioning under the Government as well as private managements. (1) Local area-wise reservation of seats: (a) Admission to 85% of the seats in each institution excluding the seats as specified by the Government which are exempted from the need of common Entrance Test, shall be reserved for the local candidates and the balance of 15% of the seats shall be left for open competition as specified in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974 and the amendments made thereon. (b) (i) Admission to 85% of the seats in each Private Institutions (including minority institutions) shall be reserved for the local candidates and the balance of 15% of the seats shall be left for open competition as specified in the Andhra Pradesh Educational Institutions (Regulation of Admission) Order 1974 and the amendment made thereon. (ii) In respect of minority institutions, 85% of seats in each institution shall be reserved for local candidates belonging to the concerned minority community and the balance of 15% of seats shall be left for open competition among the candidates of the concerned minority community, irrespective of the local area. If sufficient number of candidates belonging to the concerned minority community are not available to the extent of 85% (Local) and 15% (Open) as the case may be, the vacancies in the respective category may be filled up with the candidates of respective category belonging to other communities, in which case the rule of reservation as prescribed under these rules and the order of merit ranking shall be followed. Explanations : I. The Local Area : For the purposes of admission of students into various educational institutions, the State shall be treated as composed of three local areas as detailed below: (a) The part of the State Comprising the districts of Adilabad, Hyderabad (including Twin Cities), Ranga Reddy, Karimnagar, Khammam, Medak Mahaboobnagar, Nalgonda, Nizambad and Warangal shall be regarded, as Osmania University local area (Telangana). (b) The part of the State comprising the districts Srikakulam, Vizianagaram, Viskhapatnam, East Godavari, 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 B : (A) A candidate for admission shall be regarded as a local candidate in relation to local area: (a) if he has studied in one or more educational institution(s) 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, 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 appeared or as the case may be appeared for the relevant qualifying examination, he has not studied in any educational institution, 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, appeared. (B) A candidate for admission to the course who is not regard 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, 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: (ii) where the period of his study in two or or more local areas are equal such local area where he has resided 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 appeared or, as the case may be, 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 (ii) where the period of his residence in two or more local areas are equal, such local area where he has resided last in such equal period. (C) The following categories of candidates are eligible to apply for admission to the remaining 15% of unreserved seats: (a) All the candidates eligible to be declared as local candidates; (b) The candidates who have resided in the State for a total period of ten years excluding periods of study outside the State or either of whose parents have resided in the State for a period of ten years excluding the period of employment outside the State. (c) The candidates who are the children of parents who are in the employment of this State or Central Government, Public Sector Corporations, Local Bodies, Universities and similar other quasi Public Institutions, within the State. (d) The candidates who are spouses of those in the Employment of the State or Central Government, Public Sector Corporations, Local Bodies, Universities and similar other quasi-Government Institutions and educational Institutions recognised by the Competent Authority, 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 not been reserved. For details, see the Andhra Pradesh Educational Institution (Regulation of Admission) Order, 1974 and amendments made thereon. (2) Reservations of Seats for S.C./S.T./B.C. Communities : (a) 15% and 6% of seats in each course in each Institution shall be reserved for the candidates belonging to the Scheduled Caste and Scheduled Tribes respectively. The seats reserved for Scheduled Castes shall be made available to Scheduled Tribes and vice-versa, 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 un-reserved seats and shall be filled by the candidates of general pool. (b) 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 group 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 left over 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. (3) Reservation of seats for Women: 30% of the seats in each co- educational institution shall be reserved in favour of women candidates from all categories i.e. Open Competition, Scheduled Castes, Scheduled Tribes, Backward Classes Groups A". B', C, D' and Army Quota. This rule of reservation shall not be applicable if women candidates selected on merit in each category form 30% or more of the seats therein. When the number of women candidates falls short of this percentage it would be made up by replacing the last selected male candidates by women candidates in that category. In the absence of suitable women candidates, the seats shall be filled in with men candidates. (4) Reservation of seats for Physically Handicapped persons:- 2% of seats in each institution shall be reserved for admissions of various categories of physically handicapped persons. They must produce a Medical Certificate from a Civil Surgeon who is also a specialist for treating that particular physical handicap. The following shall be the criteria for selecting the candidates under this quota: (a) The Blind:- Persons suffering from either of the following conditions:- (i) total absence of sight: (ii) visual equity not exceeding 6/60,20/200 (Shellen) in the better eye with correcting lenses. (iii) limitation of the field of vision sub-standing an angle of 20 or worse. (b) The Deaf:- Persons in whom the sense of hearing is non- functional for ordinary purposes of life. They do not hear and understand sounds at all even with amplified speech. The cases included in this category are those having loss more than 90 dicibles in the better car (Profound impairment, total loss of hearing in both ears) (c) Orthopaedically Handicapped : Persons having a physical defect or deformity which causes interference with the functional capacity of the bones, muscles and joints. (i) "Functional capacity" means the ability to perform certain physical functions such as to walk, run, lift, push, see, hear, etc. (ii) The selection authority shall have the to reject any candidate if in his opinion any particular disability is detriment to the teaching profession. This should be decided with reference to the medical fitness certificate produced by the candidate. (iii) If qualified candidates are not available under this quota the seats left over shall be treated as un-reserved. (5) Reservation of seats for the Defence Personnel etc., and obliques or their children, spouses :- 4% of the available seats in each institution shall be reserved for the ex-servicemen, defence personnel, Border Security Force and Central Reserve Police Force residing in Andhra Pradesh and/or their children/spouses. (6) Reservation of seats for A.C.C./N.C.C./Scouts and Guides/Sports candidates :- 1% of seats in each institution shall be reserved for the candidates possessing certificates of distinction in A.C.C./N.C.C./Scouts and Guides and Sports. In case of absence of candidates under this quota, the seats shall be treated as unreserved. (a) For consideration under N.C.C./A.C.C. quota, candidates must possess B' or C' certificates in the preferential order. (b) In the case of Scouts and Guides the seats may be given to President Scouts and Guides only. (c) A candidate for consideration under sports men quota must have represented the Country, the State, the University or District level. 12. General Instructions :- (1) Notwithstanding anything contained in these rules the Government may either suo-motu or on an application of any person and after due and proper enquiry, order the with-holding of the publication of the result of the Entrance Test or cancel the admission of the candidate if already made, or debar any candidates from applying for admission permanently or for specified period, or discharge him from the course of, study, at any stage etc., if in the opinion of the Government such action is warranted on the basis of guidelines evolved by the Government. (2) The Government shall have the power to increase or decrease the number of seats in each institution at any time and amend or alter these rules from time to time without notice. (3) If any ambiguity or doubt arises in the interpretation and implementation of these rules, the decision of the Chairman, Common Entrance Test, shall be final.