Section 22(2) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
(2)Any seats declared vacant under sub-rule (1) shall, subject to the other provisions of these rules and the provision of sub-rule (1) of this rule, be filled up by the respective institutes on the basis of interse merit list prepared by them, after inviting application from eligible candidates by giving wide publicity by an advertisement in the prominent newspapers widely circulated in the state and by maintaining inter-se merit of the candidates who have applied for the admission.
