Section 22 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
22. Number of chances.
- Chances as detailed below shall be admissible for passing out the Diploma, Post-Diploma, Post-Graduate Diploma and Certificate Courses :(i)A candidate shall be allowed only three chances (including regular and private both) to pass the First/Second/Third year Examination and Final Year Examination.(ii)A candidate shall be allowed only one chances to appear as a regular candidate to pass the First/Second/Third/Final Year Examination (except A.M.B.) Courses:Provided that at the most two more regular chance as per exception provided for under Regulation 25(1) to appear as regular candidate shall be allowed only when-(a)a candidate had been detained in any class on account of shortage in attendance for having failed to secure the minimum pass marks in sessionals;(b)the examination of a candidate has been cancelled under Regulation 29 for having used unfair means at any examination and wishes to seek re-admission, however, in case of private student his/her sessionals of previous year shall be carried forward;(c)a candidate had been unable to appear in the examination partially or fully due to illness or other genuine cause beyond his control;(d)there is a change of syllabus, a candidate will have to seek re-admission in the class in which he/she was declared unsuccessful.(iii)A chance shall be counted if the name of candidate continues on the rolls of an affiliated institution beyond 31st December of the calendar year in which he joins the institutes irrespective of the fact whether he had appeared in the examination or not (including cases of detention on account of shortage of attendance or failure to obtain 50 per cent marks in sessionals work or cancellation of an examination for having used unfair means). Provided that the appearance as a private candidate under Regulation 25 shall be counted as a chance and that such chance are availed in consecutive succession without any gap.(iv)A candidate shall have to maintain the continuity of the course and in no circumstances a gap or a break in taking up his due chance, shall exceed two years in any case whatsoever. In the case of the failure of the Final years class however the gap/break shall not exceed three years :Provided that in case of a girl candidate who for unavoidable circumstances has left her studies in between and if he/she wishes to complete her course of studies, subsequently, shall be allowed to continue her studies under special circumstances subject to the conditions that-(a)the girl candidate concerned has passed her previous year examination;(b)the gap /break in the study shall not exceed more than six years;(c)in case of major revision of syllabi, such candidate shall have to attend the special classes to complete revised syllabi after which only she shall be eligible to appear in the coming examination;(d)The concerned girl candidate has not been found guilty of indiscipline during her period of study in the institution;(v)If a student gets re-appear he/she has the option to appear in the examination privately or as a regular student but when once he/she joins as a regular student, he/she shall, not be allowed to appear as a private candidate.(in)A candidate undergoing the A.M.E. course shall be allowed only one more chance to appear as a regular candidate to para I/II/III/IV /V semester as per specific requirement of the course :Provided that the candidates declared as failed in second chance also, shall not be allowed any more chance.
