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State of Gujarat - Section

Section 7 in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

7. Reservation For Physically Disabled Candidates.

(1)Three percentage (3%) of the available seats in each course shall be reserved, in accordance with the provisions of the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996), for the person with disability who can perform the academic activities in the respective course. A candidate with disability shall have to submit certificate of disability issued and duly signed by the Civil Surgeon.Explanation. - "person with disability" means a person suffering from not less than forty per cent of any disability as certified by a medical authority.
(2)No candidate having 100 % blindness or 100% deafness shall be eligible for the admission.
(3)The admission of the candidate referred to in sub-rule (1) shall be subject to his suitability for the course, as certified by the Director, Vocational Rehabilitation Centre, Ahmedabad, at the time of admission.