Section 16A(5) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
(5)In case the candidate is unable to remain present personally on the date, time and place of counselling, due to serious illness, accident or unavoidable circumstances, his parents or guardian shall, after obtaining prior approval of the Committee or any officer authorised by the Committee, remain present on the scheduled date, time and place. An authority letter signed by the candidate showing his order of preference and choice of branches and colleges or institutions shall have to be produced by the parents or guardian.
