- No student shall be enrolled as student of the University unless he has passed-(i)the Secondary School Certificate Examination [***] [Words 'in the eleventh standard' deleted by Gujarat 14 of 2002, dated 6th April 2002 (w.e.f. 01-08-2002).] or the Higher Secondary School Certificate Examination] [conducted by the Gujarat Secondary and Higher Secondary Education Board] [Substituted by Gujarat 14 of 2002, dated (V ' April 2002 (w.e.f. 01-08-2002).] in such subjects and with such standards of attainment as may be prescribed by the Statutes; or(ii)the Entrance Examination, if any, which may be instituted by the University with the consent of the State Government and held in such subjects and in such manner as may be prescribed by the Statutes; or(iii)any other examination prescribed as equivalent to the examinations referred to in clauses (i) and (ii) and possesses such other qualification, if any, as may be prescribed by the Statutes;[Provided that, a student who has passed Secondary School Certificate Examination in the tenth standard conducted by the Gujarat Secondary Education Board in such subjects and with such standards of attainment as may be prescribed by Statutes or any other examination prescribed as equivalent to the aforesaid examination may be enrolled as a student of the University for the purpose of such diploma course as may be prescribed by Statutes.Explanation: - In this section Higher Secondary School Certificate Examination" means the examination of the students in the twelfth standard.] [This portion was added by Gujarat 32 of 1978, Section 5, Schedule, Sr. No. 3(b).]
