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State of Gujarat - Section

Section 22 in Professional Diploma Courses of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

22. Vacant Seats.

(1)After offering admission to all the candidates whose name appear in the merit list or after completion of the admission process, if the seats remain vacant, such vacant seats shall be filled by the institutes, in accordance with the directions of the Admission Committee, in the manner prescribed in sub-rule (2).
(2)Such institute shall, invite application from the eligible candidates and prepare an inter-se merit-list in the following order, namely:-
(i)Names of the candidates whose name appears in the merit list of the Admission Committee,
(ii)Candidates who has cleared the Qualifying Examination in the supplementary examination,
(iii)Names of the candidates who have passed qualifying examination from outside the Gujarat State, giving priority to the candidates of Gujarat origin.