Section 10 in Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules, 2013
10. Supernumerary Seats.
(1)The supernumerary seats shall be filled in accordance with the directions of All India Council of Technical Education, New Delhi and Ministry of Human Resource Development, Government of India.(2)(i)The Tuition Fee Waiver Scheme shall be applicable to all the sanctioned seats of the [Bachelor of Pharmacy and Diploma in Pharmacy] [Substituted 'Engineering and Technology' by Notification No. GH/SH/24/2014/PVS/102013/280/S, dated 16.7.2014 (w.e.f. 14.5.2013).] courses in the Government colleges or institutions, grant-in-aid colleges or institutions and unaided colleges or institutions approved by AICTE, New Delhi;(ii)the supernumerary seats not exceeding five percent of sanctioned intake of the colleges or institutions shall be filled on the basis of merit of the candidate, whose parents' annual income is less than Rs.4.5 lakhs from all sources of income;(iii)the supernumerary seats not exceeding 15% of the sanctioned intake of all the Government Colleges or institutions, grant-in-aid colleges or institutions or unaided Colleges or Institutions approved by AICTE shall be filled with the candidates falling under the category of Foreign Nationals or Persons of Indian Origin (PIO) or Indian workers in Gulf countries, subject to the condition that up to 1/3rd of the 15% shall be reserved in the different disciplines in all the colleges or institutions, for the Children of Indian workers in the Gulf Countries. The Foreign Nationals or Persons of Indian Origins (PIO) or the children of Indian Workers in the Gulf Countries admitted through Indian Council for Cultural Relation (ICCR) or Government of India nominee shall be included in their respective category;(iv)the supernumerary seats which remain vacant shall not be offered to any one other than the respective category;(v)the Tuition Fee Waiver Scheme shall be for the complete duration of the course and the candidate admitted under this scheme shall not be allowed to change the institution or the course in any circumstances.(3)(a)Notwithstanding anything contained in these rules, two supernumerary seats in each college or institute shall be filled by the candidates who are migrants of the State of Jammu and Kashmir, in accordance with the directions from the All India Council of Technical Education, New Delhi and Ministry of Human Resource Development, Government of India, subject to the eligibility criteria prescribed in these rules;(b)such candidate shall be exempted from appearing in the JEE (Main) / NEET/ GUJCET.
