Section 5C in Bachelor of Engineering and Technology, Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules, 2008
5C. [ Special Provisions relating to admission in certain Courses in Navrachna University. [Inserted by Notification No. GH/SH/24/2012/PVS/102011/1502/S, dated 12.6.2012.]
- Notwithstanding anything contained in these rules, admission for the academic year 2012-13 in the Bachelor of Technology Courses in the Navrachana University established under the Gujarat Private Universities Act, 2009 (Guj. Act No.8 of 2009) shall be granted in the following manner, namely:-(1)Distribution of Seats. - (i) Seventy-five percent, seats of the total sanctioned seats shall be filled by the admission Committee as Government Scats as prescribed in clause (3) of para A of Rule 4-(ii)Twenty-five percent seats of the total sanctioned seats shall be filled by the candidates who have passed the qualifying examination from the schools located in India (including Gujarat State) and have appeared at the All India Engineering Entrance Examination (AIEEE) of the relevant admission year, conducted by the Central Board of Secondary Education, New. Delhi.(2)Preparation of Merit List. - (a) Merit list of candidates referred to in clause (ii) of sub-rule (1) shall be prepared on the basis of all India rank obtained in the All India Engineering Entrance Examination (AIEEE), conducted by the Central Board of Secondary Education, New Delhi.(b)The merit list so prepared shall have to be approved by the Admission Committee.(3)Admission. - Candidates referred to in clause (ii) of sub-rule (1) shall be required t o make application to the Navrachana University in response to the advertisement issued in this behalf by the said University. Admission of such candidates shall be made in consultation with the Admission Committee on the basis of merit lists prepared under sub-rule (2).(4)Filling up of Vacant Scats. - In case of seats of candidates referred to in clause (ii) of sub rule (1) remain vacant, such vacant seats shall be filled from the candidates whose names appear in the merit list prepared by the Admission Committee.
