Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 24 in Uka Tarsadia University First Statutes, 2012

24. The Admission Policy.

- (24.1) The Admission Policy of the University shall be consistent with its educational objectives. Admissions shall be made on the basis of merit.(24.2) Merit for admission in the University may be determined on the basis of marks or grades obtained in the qualifying examination and achievements in co-curricular and extra- curricular activities and/or marks or grades obtained in the entrance test conducted by the University and/or by an accredited agency or by a designated national/international agency.(24.3) Admissions to the University will be open to all persons regardless of race, religion, place of birth, domicile, nationality political or social affiliation and background, caste or creed or gender. However, admissions of foreign students shall be subject to the government guidelines and directions applicable to foreign students.(24.4) Notwithstanding the provisions made in the sub clauses (24.1, 24.2, and 24.3) the applicants must meet the minimum entry qualification for specific programmes or any other requirements laid down by the Statutes, Ordinances, Regulations and Rules that the University may stipulate from time to time.(24.5) Notwithstanding any of the above sub clauses specified in the section 24, an applicant who does not appear to be capable of satisfactorily completing the intended program will not be offered admission to the corresponding program.(24.6) An applicant appearing at a qualifying school / university examination or awaiting the results of that examination shall also be eligible to apply and appear for the University Admissions Test but can be considered for provisional admission only until the applicant has submitted the results of the relevant examinations.(24.7) The number of seats available in each program for an academic year shall be determined by the Board of Management in consultation with the Academic Council, the relevant Schools and such other Officers, Authorities, Bodies, Committees or Boards as the Board of Management considers appropriate to consult.(24.8) Reservation of Seats in various programmes of the university will be in accordance with the policy of State Government.