Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 3 in Jammu and Kashmir Professional Engineering Colleges (Selection and Admission) Rules, 2016

3. Application.

- Rules and Procedure,-
(1)The applications for admission to all the available seats in the engineering courses offered by the Government/Private Engineering Colleges in the State shall be called for by the Competent Authority.
(2)No Private Engineering College offering the courses covered by these Rules shall call for applications separately, individually or collectively.
(3)The application form prescribed by the Competent Authority, Entrance Examinations shall contain a column or a separate sheet wherein the applicant shall indicate whether he/she wishes to be admitted against a payment seat and also the order of his/her preference for Government Engineering College or Private Engineering Colleges or between the Private Institutions as the case may be.
(4)The condition of eligibility for appearing in the Common Entrance Examination as prescribed by the Government from time to time for the Government/Private Colleges offering the courses covered by these rules shall apply mutatis mutandis to admission in the Government/Private Engineering Colleges under these rules.
(5)The management of a Private Engineering College shall not impose or prescribe any further eligibility criteria or condition of admission against free or payment seats.
(6)The Competent Authority Entrance Examination shall arrange to Publish Notification inviting applications in at least two leading dailies of the State (One English and one Vernacular).