Section 36(2) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(2)The forwarding officer after receiving the application form duly completed in every respect till a particular last date prescribed in Schedule-11 shall get them checked thoroughly as per rules regarding the eligibility of the candidate as also the fact that no column has been left blank or the cutting if any is duly signed or none of the desired enclosures are missing and shall proceed as follows :-(a)Sort them out coursewise separately for each course.(b)Arrange the forms as alphabetically according to Hindi Dictionary for each course. The forms of private candidate in a particular course shall as a rule follow the forms of regular candidates.(c)Prepare nominal roll alphabetically separately for each course in triplicate (Two copies to be sent to Board and Third one for his office).(d)Forward all the forms and Nominal roll to Secretary, Board of Technical Education, U.P. Lucknow latest within 20 days from the last date prescribed as in Schedule-II.(e)An additional late fee of Rs. 100 per day per coursewise irrespective the number of application form(s) shall be payable by the institute in case an institute fails to submit application(s) and fees to the Board on the due date. A maximum number of two weeks will be permissible for this submission and the expiry of this date, application forms will be accepted except if approved by the Examination Committee of the Board.(f)Notwithstanding the acceptance of application form and fee by the Board the performance result of applicant at the examination will be cancelled if it later found that the application was not eligible for admission to the said year and for admission to the said examination and further Principal and staff concerned shall be liable to disciplinary action by the competent authority for wrong certification of applicant.Explanation-(i)Where a last date has been prescribed for any purpose and a fee also prescribed for that purpose the fee must be deposited into Treasury or the Bank Draft, as the case may be, on or by the date so fixed for the purpose.(ii)as a day each month is not a full working day for public transaction in Treasuries the forwarding officers are permitted to credit the fee realised on that day into Government Treasury on the next following working day.(iii)if the last date indicate above fall on Sunday or a Gazetted holiday the next following date shall be considered as the last date in regard to that particular date. The institution who do not abide by time schedule of submission of application for admission to Boards examination-(a)In case of Government, institutions, defaulting persons shall be fined Rs. 100 per day for each late day in addition to any other punishment as deemed fit by the Examination Committee.(b)in case of Government aided institutions such institutions have to pay fine of Rs. 100 per day for each late day and would be liable to face stoppage of grant-in-aid and any other action as deemed fit by the competent authority.(c)in respect of the institutions who do not fall under the categories mentioned above to pay fine of Rs. 100 per day for each late day and shall be liable for other appropriate action which may extend even to disaffiliation of the Institution from the Board of Technical Education, U.P.
