Section 19 in Certificate Courses to Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2013
19. Cancellation of Admission and Refund of Fee.
(1)In case of cancellation of admission or transfer of candidates by the Admission Committee, due to administrative reasons, the college or Institution in which the candidate was granted admission shall refund the amount of fee collected by it, to such candidate.(2)In case of cancellation of admission due to failure of candidate to get himself reported at the Help Centre within the specified time limit as prescribed in sub-rules (6) of Rule 14 or such other reasons as the Admission Committee may consider reasonable, and subject to the condition of such vacated seat being filled up by the Admission Committee, the fees collected from such candidate shall be refunded after completion of the admission process.(3)A candidate withdrawing his candidature, for any reason whatsoever, before final endorsed admitted list is submitted by Admission Committee to concerned Universities as well as institutions, may request in person to the Admission Committee for such withdrawal. In such case, the fee collected, if any, by the Admission Committee shall be refunded to such candidate, subject to the condition of such vacated seat being filled up by the Admission Committee.(4)A candidate withdrawing his candidature, for any reason whatsoever, after final endorsed admitted list is submitted by Admission Committee to concerned Universities as well as institutions, may request in person to the college or institution in which he is granted admission, for refund of fee paid by him. In such case, the fee shall be refunded, by such college or institution, as per the directions of the Admission Committee.
