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State of Gujarat - Section

Section 9 in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

9. Provisions relating to filling up the supernumerary seats.

(1)The supernumerary seats shall be filled in accordance with the directions of the All India Council of Technical Education, New Delhi and Ministry of Human Resources Development, Government of India on merit basis.
(2)Admission under Tuition Fee Waiver Scheme. - (i) the Tuition Fee Waiver Scheme shall be applicable to all the sanctioned seats of the diploma engineering courses in the Government colleges or institutions, grant-in-aided colleges or institutions and unaided colleges or institutions approved by AICTE, New Delhi;
(ii)the supernumerary seats not exceeding five percent of sanctioned intake of the colleges or institutions shall be filled on the basis of merit of the candidate, the annual income of whose parents is less than Rs. 4.5 lakhs from all sources of income.
(iii)the Tuition Fee Waiver Scheme shall be for the complete duration of the course and the students admitted under this scheme shall not be allowed to change the institution or the course under any circumstances.
(3)Admission under the Scheme of Polytechnics for Persons with Disabilities (SP, PWD). -(a) The supernumerary seats in the colleges or institutions, under the Scheme of Polytechnics for Persons with Disabilities (SP, PWD), as shown in the Table below, shall be filled, on merit basis, namely:-Table
Sr. No. Name of colleges or institutions No. of Seats
01 Government Polytechnic, Ahmedabad, 25
02 Government Polytechnic for Girls, Ahmedabad, 25
03 Sir Bhavsinghji Polytechnic Institute,Bhavnagar, 21
04 Dr. S and S. S. Gandhy College of Engineeringand Technology, Surat. 25
Explanation. - "The Scheme of Polytechnics for Persons with Disabilities (SP, PWD)" means the centrally sponsored scheme framed in the year 2000, in accordance with the National Policy on Education -1986 and under the Persons with Disability Act -1995, by the Ministry of Human Resource Development, Government of India, for up gradation of Fifty selected polytechnics to integrate the Persons with Disabilities in the mainstream of Technical and Vocational Education. A candidate securing admission under the scheme is eligible to get financial assistance.
(b)The conditions contained in rule 7 shall, subject to which a candidate belonging to physically handicapped category may be given admission, also apply to the candidate belonging to physically handicapped category under the Scheme of Polytechnics for Persons with Disabilities (SP, PWD).
(4)Reservation of seats in other States for the candidates of Gujarat State. - The seats shall be reserved for the candidates of the Gujarat State in other States in specific fields of technical education under the scheme of the Ministry of Human Resources Development, Government of India. The admission to such seats shall be on the basis of merit.Explanation. - Under the scheme of the Ministry of Human Resources Development, Government of India, the supernumerary seats shall be reserved for the candidates of the States and Union Territories which do not have Polytechnics, Colleges or Institutions or lack facilities in specific fields of technical education including foreign students.
(5)Reservation of seats for Kashmiri Migrants. - The seats shall be reserved for the wards of Kashmiri Migrants in accordance with the directions issued, from time to time, by the All India Council of Technical Education, New Delhi and Ministry of Human Resources Development, Government of India. The admission to such seats shall be on the basis of merit.
(6)The supernumerary seats for Foreign Nationals or Persons of Indian Origin (PIO) or the children of Indian workers in Gulf countries. - The supernumerary seats for Foreign Nationals or Persons of Indian Origin (PIO) or the children of Indian workers in Gulf countries not more than 15% of the sanctioned intake shall be applicable to all the Government Colleges or institutions, grant-in-aid colleges or institutions or unaided colleges or institutions approved by AICTE, subject to the condition that upto 1/3rd of the 15% shall be reserved in the different disciplines in all the college or institution, for the Children of Indian Workers in the Gulf Countries. The remaining seats of such category shall be reserved for the Foreign Nationals or Persons of Indian Origin (PIO). The Foreign Nationals or Persons of Indian Origin (PIO) or the children of Indian Workers in the Gulf Countries admitted through Indian Council for Cultural Relation (ICCR or as Government of India nominee) shall be included in their respective category.
(7)The supernumerary seats remain vacant shall not be offered to anyone other than the respective category.
(8)No supernumerary seats shall be allotted to Second Shift Program.