Section 5 in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
5. Eligibility for Admission.
(1)For the purpose of admission, a candidate shall have passed the qualifying examination from,-(i)The Gujarat Board; or(ii)The Central Board of Secondary Education Board:Provided that,-(a)the school in which the candidate has studied, should have been located in the State of Gujarat; or(b)the school in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or(iii)the Council of Indian School Certificate Examination, New Delhi:Provided that,-(a)the school in which the candidate has studied, should have been located in the State of Gujarat; or(b)the school in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or(iii-a) the National Institute of Open Schooling:Provided that,-(a)the study centre/school in which the candidate has studied, shall have been located in the State of Gujarat; or(b)the study centre/school in which the candidate has studied, shall have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or(iii-b) the International School Board:Provided that,-(a)the school in which the candidate has studied, shall have been located in the State of Gujarat; or(b)the school in which the candidate has studied, shall have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or(iv)Sanskrit Pathsala:Provided that,-(a)the school in which the candidate has studied, should have been located in the State of Gujarat; or(b)the school in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat; or(v)A candidate who has studied under Jawaharlal Navodaya Vidyalaya Scheme upto Standard VIII in any of the schools located in the State of Gujarat, thereafter studied in any of the schools located out of the State of Gujarat under the said Scheme shall be eligible for admission.Explanation. - "Jawaharlal Navodaya Vidyalaya Scheme" means the Jawaharlal Navodaya Vidyalaya scheme started during the year 1985-86 by the Government of India in accordance with the National Policy of Education. The scheme is managed by Navodaya Vidyalaya Samiti, an autonomous organisation under the Department of Education, Ministry of Human Resource Development.(1A)For the purpose of admission on reserved seats for Certificate Holders,-(a)A candidate who has passed the two years certificate course conducted by the Technical Examination Board, as specified in column 2 of Table A or NCVT or GCVT examination from ITI, as specified column 2 of Table B of rule 13 shall be eligible for admission:Provided that,-(i)the ITI or Technical school/institution in which the candidate has studied, should have been located in the Gujarat State; or;(ii)the ITI or Technical school/ institution in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat, or(b)A candidate who has passed the approved course of ITI of two or more years duration after Std. VIII conducted by NCVT or GCVT and Std. X from the Gujarat Secondary and Higher Secondary Examination Board or Open Schooling with subjects (i) Mathematics, (ii) Science (iii) Gujarati and (iv) English or equivalent examination shall be eligible for admission:Provided that,-(i)the ITI in which the candidate has studied, should have been located in the Gujarat State; or(ii)the ITI in which the candidate has studied, should have been located in the Union Territories of Diu, Daman and Dadra Nagar Haveli and whose parents are origin of Gujarat.".(2)A candidate whose parents are origin of Gujarat and who are residing out of Gujarat and who have passed the qualifying examination from Central Board of Secondary Education or the Council of Indian School Certificate Examinations, New Delhi or the respective State Boards shall be eligible for admission, subject to the condition that he shall produce his parents' domicile certificate.(3)(a)A candidate whose parents are origin of Gujarat and who is living outside India and have passed the qualifying examination from outside India shall be eligible for admission, subject to the condition that he shall produce his parents' domicile certificate.(b)The grade with which he has passed the qualifying examination shall be converted into the Merit Marks by considering the lowest of the marks-range on the basis of which grade is awarded.(4)A candidate who has passed the qualifying examination and,-(i)whose parents are serving in the category of service as shown below; and(ii)who are transferred from other States to Gujarat and have resumed their duty in the place where they are transferred in Gujarat and working in Gujarat at the time of registration shall be eligible for admission and shall remain so transferred in the State of Gujarat at the time of registration for admission.Category of Service:-(a)Officers or Employees of Central Government; or(b)Officers or Employees of Public Sector Undertakings of Central Government and State Government; or(c)Officers or Employees of nationalised banks; or(d)Officers or Employees of United Nations, UNICEF, World Health Organisation and such other International Institutions located in Gujarat State; or(e)Officers or Employees of Indian Administrative Service, Indian Police Service, Indian Forest Service of Gujarat Cadre working in Gujarat or working in other States on deputation from Gujarat; or(f)Officers or Employees of Gujarat Government posted outside Gujarat State for administrative reasons.(5)A candidate who has passed the qualifying examination after appearing in the supplementary examinations conducted by the board shall not be eligible for admission in the current academic year.(6)For the purpose of admission a candidate shall have obtained at least 35% marks at the qualifying examination.
