Section 6(1) in Gujarat Professional Technical Educational Colleges or Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014
(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.
