Section 19 in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
19. Documents to be submitted.
(1)The candidate shall submit the self-attested copies of the following documents along with the print out of the registration form at the Help Center, namely:-(i)S.S.C. Examination (Std.)10th Mark-sheet,(ii)School Leaving Certificate or Transfer Certificate,(iii)Caste certificate for a candidate belonging to Scheduled Caste (SC), Scheduled Tribe (ST) and Socially and Educationally Backward Class (SEBC), issued by the authority empowered by the Government in this behalf,(iv)Non-Creamy Layer (NCL) certificate of the family, issued after 1st April of the relevant academic year, by the authority empowered by the Government in this behalf,(v)Certificate of Physical Disability, issued and duly signed by the Civil Surgeon/Medical Authority, in case of a Physically Handicapped candidate,(vi)Certificate of Ex-Serviceman, duly issued by the Director, Sainik Welfare Board Gujarat State or by the District Sainik Welfare Officer,(vii)Certificate of In-Serviceman duly issued by the Commanding Officer of the respective unit in which they are serving,(viii)Mark sheet issued by TEB or ITI in case of certificate holders,(ix)Certificate of income issued by the authority empowered by the Government in this behalf, if applicable, and(x)Such other certificates as the Admission Committee deems necessary:(2)After getting the allotment letter, the candidate shall have to produce for verification, the original certificates and testimonies of the documents attached with the registration form, at the Help Centers, within time-limit as may be specified by the Admission Committee.(3)The Help Centre may retain any original certificate and testimony of the documents, which it considers necessary until the admission process is completed. Such Help Centre shall return the original certificate or testimony to the student after completion of admission process.(4)The candidate who is unable to produce original certificates and testimonies necessary for the purpose of admission within the time-limit prescribed in sub-rule (2), may be granted provisional admission, subject to following conditions, namely:-(i)On payment of Rs.10, 000/- (Rupees Ten thousand) as security deposit by the student. If the student submits the required documents within a period of three working days, the remaining amount of the security deposit shall, after deducting Rs. 500/- (Rupees Five hundred) towards the administrative expenditure, be refunded,(ii)In the event of failure to submit original certificates and testimonies within the time limit as aforesaid, the provisional admission may be cancelled and the security deposit may be forfeited.
