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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(4) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

(4)The candidate who is unable to produce original certificates and testimonies necessary for the purpose of admission within the time-limit prescribed in sub-rule (2), may be granted provisional admission, subject to following conditions, namely:-
(i)On payment of Rs.10, 000/- (Rupees Ten thousand) as security deposit by the student. If the student submits the required documents within a period of three working days, the remaining amount of the security deposit shall, after deducting Rs. 500/- (Rupees Five hundred) towards the administrative expenditure, be refunded,
(ii)In the event of failure to submit original certificates and testimonies within the time limit as aforesaid, the provisional admission may be cancelled and the security deposit may be forfeited.