Section 6 in Gujarat Professional Technical Educational Colleges or Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014
6. Procedure for making application for grant of status of 'Centre of Excellence' and revocation thereof.
(1)The procedure for making application for grant of Centre of Excellence' shall be as follows, namely:-(i)The College, Institution or the Private University seeking the status of 'Centre of Excellence' shall make an application or submit its proposal in Form 'A' and Form 'B' as specified in Appendix I alongwith the non-refundable fees of rupees two lakhs, to the State Government. The applicant College, Institution or the Private University shall also require to pay rupees five lakhs as security Deposit.(ii)The application made under sub-rule (1) shall be forwarded to the Member-secretary' of the Committee constituted under Rule 3. The Member-secretary shall, in consultation with the Chairperson and other members of the Committee convene the meeting of the Committee and process the application.(iii)It shall be the duty of the College, Institution or the Private University,-(a)to provide all additional and necessary information and clarifications which the Committee may require, in the prescribed time limit;(b)to facilitate campus visit of the Committee on scheduled dates and time;(c)to follow the scoring system.(iv)In case, the application of the College, Institution or the Private University, for grant of Status of 'Centre of Excellence' is not granted by the State Government, it shall not be eligible to apply for the next two calendar years.(2)In case, it is found that the College, Institution or the Private University has been conferred the status of 'Centre of Excellence' on the basis of wrong data or deliberate concealment of vital information, a notice shall be given to the concerned College, Institution or the Private University stating as to why the status of 'Centre of Excellence' conferred should not be cancelled and require it to send / give the explanation or necessary clarification within a period of fifteen days to the Committee which shall consider the explanation or clarification made by it and shall send its report to the State Government alongwith its recommendation.(3)After the receipt of the report under sub-rule (2), the same shall be considered by the State Government and if in the opinion of the State Government the reply and explanation is not satisfactory, it shall after recording the reasons in writing by order/ cancel the status of 'Centre of Excellence' conferred on the College, Institution or the Private University and thereupon it shall not be eligible for making the application for grant of status of Centre of Excellence for a period of next four years and liable for a penalty of a sum not exceeding rupees ten lakhs. In addition, the College, Institution or the Private University shall be required to follow any direction of the State Government with regard to the fees already collected by it.
