Section 17 in Master of Business Administration Course (Regulation of Admission and Payment of Fees) Rules, 2013
17. Vacant Seats.
(1)After offering admission to all the candidates whose names appear in the merit list or after completion of the admission process, if seats remain vacant, such vacant seats shall be filled by the College or Institute, in accordance with the directions of the Admission Committee and in the manner prescribed in sub-rule (2).(2)Such College or Institution shall, invite application from the eligible candidates and prepare an inter-se merit-list in the following order, namely:-(i)names of the candidates whose name appears in the merit list of the Admission Committee,(ii)candidate who are eligible as per sub-rule (2) of Rule 5 and have appeared in CMAT/CAT/MAT or any other such test conducted in the corresponding year as prescribed by the AICTE,(iii)candidate who have passed the qualifying examination with at least for open category with 50% (45 % for SC/ST/SEBC) marks from any of the Universities or Institutes situated outside the Gujarat State and have appeared in CMAT/CAT/MAT or any other such test conducted in the corresponding year as prescribed by the AICTE, by any agency / body approved by AICTE.
