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] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(3)In case of Second/Third/Final year class/First or second or third or fourth or fifth semester no increase in sanctioned seats shall be permitted :Provided that all the repeaters of this class/semester as are eligible for readmission under these regulations and the student promoted from the lower class shall be offered a seat even though, it may exceed the number of sanctioned seats.