Section 13 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
13. Sanctioned seats.
(1)The number of seats in each class/ semester and course shall be fixed by the Board.(2)The sanctioned seats in First Year Class/First semester may be increased up to 10 per cent to accommodate repeaters in any particular course. Fresh admission shall be restricted to such extent as shall accommodate those repeaters who seek admission and are eligible for the purpose :Provided that the Director, may order such increase of seats as may be found necessary to regularise any admission and intimation thereof shall be sent to the Board within a week.(3)In case of Second/Third/Final year class/First or second or third or fourth or fifth semester no increase in sanctioned seats shall be permitted :Provided that all the repeaters of this class/semester as are eligible for readmission under these regulations and the student promoted from the lower class shall be offered a seat even though, it may exceed the number of sanctioned seats.(4)The seats which may be required for the nominees of the Government, of India under Colambo Plan or other similar admissions shall not be counted under sub-regulations (2) and (3) and shall be over and above the limit prescribed therein.(5)The admission to the Part Time courses to be run in an institution, shall be on the following conditions :'The maximum number of admissions in the First Year Part Time Courses in an institution shall not be more than 60 seats or 25 per cent of the total intake taking together of the particular courses in which the admissions are to be made. However, 10 per cent increase is admissible keeping in view the drop out cases :Provided that the number of candidates admitted in any branch of the courses shall not exceed the sanctioned intake for regular courses in that particular branch, in case the sanctioned intake for the regular course in that particular branch is less than 60.(6)Admission to First year of all courses shall be made strictly on the basis prescribed under rule and shall be subject to the provisions made by the State/Central Government in respect of reservations for seats for different categories, from time to lime. For the present the reservation for different categories will be as per Schedule V.
