(1)After offering admission to all the candidates whose names appear in the merit list or after completion of the admission process, if the seats remain vacant, such vacant seats shall be filled by the institutes, in accordance with the directions of the Admission Committee and in the manner prescribed in sub-rule (2). [Substituted by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).](2)[ The Admission Committee shall, by an advertisement in the prominent newspapers widely circulated in the State, by web-site and by such other means, as it may consider convenient, display the details of vacant seats and schedule for admission on the vacant seats. The candidates who are already In the merit list of the Admission Committee shall have to give on-line consent in the time limit as specified by the Admission Committee to participate for the vacant seats round. Whereas, the eligible candidates who have not registered earlier shall have to register online as per the schedule declared by the Admission Committee.A candidate who has newly registered or given consent as per above shall have to take the print out of the registration form/consent form and approach the self-finance college or institution of his choice for admission on the vacant seats. An acknowledgement shall be given to the candidate by the concerned self-finance college or Institution.A candidate who has given his consent or who is newly registered Shall only be allowed to participate in admission procedure for the vacant seats. The Concerned self-finance college or institution shall process the filling up of vacant seats among such eligible candidates who have submitted the consent form/registration form by preparing common intra-se merit list in the following order and the guidelines issued by the Admission Committee from time to time:(i)the names of the candidates whose names appear in the merit fist of the Admission Committee;(ii)the names of the candidates who have passed the qualifying examination from the Gujarat State and have appeared in JEE (Main) examination of corresponding year and have newly registered tor admission on the vacant seats.(iii)the names of the candidates who have passed the qualifying examination from outside the Gujarat State and have appeared in JEE (Main) conducted in the corresponding academic year, giving priority to the candidates of the Gujarat origin;(iv)after allotting the seats to the candidates mentioned in subclauses (i), (ii) and (iii) above, if seats remain vacant, the institute shall fill such seats from the candidates who have passed diploma engineering or degree science course and grant the admission on merit The merit list shall be prepared on the basis of marks obtained in final year. Such candidates shall be eligible for admission in the first year of engineering or technology courses only.(v)after allotting the seats to the candidates mentioned in sub-clauses (i) to (iv) above, if seats remain vacant, the institute shall fill such seats from the candidates who have cleared the qualifying examination with minimum eligibility criteria prescribed in rule 5 but have not appeared in JEE-Main or any entrance examination. The merit list shall be prepared on the basis of theory marks obtained in Physics, Chemistry and Mathematics of qualifying examination.]
