Section 9(4) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(4)The admission to the Part Time Courses shall be governed by the following conditions :(i)The admission to the Part Time Course shall be held at the institutions, where the facilities for running a regular course in the concerned branch is existing. No institution, shall start a Part Time Course without the permission of the Board, and only on the recommendations received through the Director.(ii)The admission to the Part Time Course shall be restricted to the regular in service bona fide employees, of any of the following concerns only :(a)Industry registered under Factory Act.(b)Technical Institutions.(c)State Government/Corporations/Undertakings.(d)Central Government/Corporations/Undertakings.(e)Local Body.(f)Government Department:Provided that an employee seeking admission to the Part Time Course is engaged in the technical field in one of the above concerns.(iii)Experience-Further an employee seeking admission to Part Time Course shall essentially be engaged at the time of admission in the service as referred to in sub-para (i) above for the last two years.Calculation of two years experience in service as above shall be calculated on June 30 of the calendar year of the admission :Provided that the experience obtained after attaining the minimum eligible educational qualification, shall only be counted.The period of training in Industrial Training Institute having passed minimum educational qualification shall be counted towards experience.(iv)The certificate in support of the conditions laid down in Clauses (ii) and (iii) above shall be acceptable only, if the same issued by the employer.
