Section 22(d) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(d)there is a change of syllabus, a candidate will have to seek re-admission in the class in which he/she was declared unsuccessful.(iii)A chance shall be counted if the name of candidate continues on the rolls of an affiliated institution beyond 31st December of the calendar year in which he joins the institutes irrespective of the fact whether he had appeared in the examination or not (including cases of detention on account of shortage of attendance or failure to obtain 50 per cent marks in sessionals work or cancellation of an examination for having used unfair means). Provided that the appearance as a private candidate under Regulation 25 shall be counted as a chance and that such chance are availed in consecutive succession without any gap.(iv)A candidate shall have to maintain the continuity of the course and in no circumstances a gap or a break in taking up his due chance, shall exceed two years in any case whatsoever. In the case of the failure of the Final years class however the gap/break shall not exceed three years :
