Section 6 in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
6. Reservation of Seats.
(1)For the purpose of admission, the seats shall be reserved for the candidates who are origin of Gujarat and falling under the following categories, namely:-(a)Scheduled Castes [ SC ] ................................................................. 7 %(b)Scheduled Tribes [ ST ] ................................................................ 15 %(c)Socially and Educationally Backward Classes, including Widows and Orphan of any castes [ SEBC] ......................................................27 %(2)A candidate seeking admission on reserved seat shall be required to produce a Certificate of Caste, from which he originates:Provided that the candidate belonging to Socially and Educationally Backward Class shall be required to produce a certificate to the effect of non-inclusion in Creamy Layer in addition to the caste certificate.(3)No caste certificate shall be valid unless it is duly stamped, signed and issued by the authority empowered by the Government of Gujarat.(4)No certificate to the effect of non-inclusion in Creamy Layer shall be valid, unless it is duly stamped, signed and issued by the authority empowered by the Government of Gujarat. Such certificate shall have been issued on or after the 1st April of the academic year in which the candidate is seeking admission.(5)If a candidate fails to submit the certificates as required under sub-rule (2) within the stipulated time, his candidature shall be considered for admission under unreserved category.(6)If a candidate of reserved category gets admission on unreserved seat in order of merits, he may be given admission on the unreserved seat according to his preference.(7)The admission of a candidate of a reserved category on a reserved seat shall be valid subject to the verification of cast certificate by the authority empowered by the State Government in this behalf. In case the caste certificate is found invalid on verification, he shall not have right to claim his admission on reserved seat and if he has been already granted admission, such admission shall be cancelled. In case of vacant unreserved seats, admission may be given to such candidate subject to the condition of eligibility and merit.(8)After granting admission to all the candidates of reserved categories on reserved seats, the reserved category seats remaining vacant shall be transferred to the unreserved category seats.
