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State of Gujarat - Section

Section 6 in Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

6. Reservation of Seats.

(1)For the purpose of admission, the seats shall be reserved for the candidates who are of Gujarat origin and falling under the following categories and in following proportion, namely: -
(a) Scheduled Castes : 7 %
(b) Scheduled Tribes: 15 %
(c) Socially and Educationally Backward Class,including Widows and Orphan of any castes: 27 %
(d) [ [Added by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).] Un-reserved Economically Weaker Sections: 10 %]
(2)[ A candidate seeking admission on reserved seat shall be required to produce a Certificate of inclusion in the concerned category:Provided that the candidate belonging to Socially and Educationally Backward Classes shall be required to produce a certificate to the effect of non-inclusion in Creamy Layer in addition to the Caste certificate.] [Substituted by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).]
(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 caste certificate issued to him by the authority empowered by the State Government in this behalf. In case the caste certificate is found to be invalid on verification, he shall not have right to claim his admission on reserved seat and if he has already been granted admission, such admission shall be cancelled. Admission of such candidate may be continued in case of availability of vacant unreserved seats, subject to the condition of eligibility of merit.
(8)After granting admission to all the candidates of reserved categories on respective reserved seats, the reserved category seats remaining vacant shall be transferred to the unreserved category seats.