Section 5 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
5. Eligibility to appear in Examination.
(1)Every candidate sent up by an affiliated institution for admission to an examination held by the Board shall not later than the prescribed date each year;(a)Pay the fees prescribed for such examination; and(b)State the subject or subjects, which he/she offers for the examination as per the existing scheme under which he/ she is eligible as per rules.(2)No candidates shall be presented for any examination unless the institution has furnished to the Secretary of the Board the following certificates in respect of each candidate-(a)that his/her admission to the Institution is in accordance with the rules and regulations of the Board,(b)that he/she has completed a regular course of study throughout, at an affiliated institution,(c)that he/she has actually performed the experiments and satisfactorily completed his journals, project/design work, etc.(d)that he/she has secured the minimum pass marks allotted to class work and periodical examinations, i.e. sessional as required under sub-clause (c) of Clause (1) of Regulation 23.(e)that he/she has attended the classes as required under Regulation 6.(f)that he/she has cleared off all his/her tuition fee, dues and other outstanding dues in connection with breakages of apparatus, equipment, loss of library books or any other miscellaneous fees or dues.(g)that he/she has shown satisfactory progress in his/her studies and is of good conduct and character.(h)that he/she has not been debarred for any period from appearing in an examination held by any Government constituted authority or statutory examining authority in India or by the Board.(3)The certificate required under clause (a) of sub-regulation (2) shall be furnished at tire time of forwarding the application of the candidates sent up for the examination and certificates required under Clause (b) to (h) of sub-regulation (2) latest by ten days before the commencement of practical examination or theory examination, whichever is earlier in that academic year after counting the attendance as prescribed under Regulation 6 ;Provided that certificates required under Clauses (b) to (h) of sub-regulation (2) in respect of affiliated institutions in the Hills, above the attitude of 1200 meters, where winter vacations be observed, shall be furnished immediately after counting attendance up to three days prior to the commencement of the written or practical examination, whichever is held earlier.(4)Such cases, where laboratory practicals, term sessional as incomplete by students and the Principal certifies for completion and allows students to appear in examination, shall be reported to Director of Technical Education and/or the Government for further action against the institution.(5)No candidate who is disallowed from appearing in an examination for not fulfilling conditions specified under Clauses (b) to (h) of sub-regulation (2) shall be permitted to appear in that examination, unless he / she fulfills at all the conditions afresh.(6)Notwithstanding the acceptance of application form and fee and allotment of roll number by the Board, the performance/Results of applicant at the examination will be cancelled, if it is later on found that the applicant was not eligible for admission to said year/semester and for admission to said examination. Further, Principal shall be liable to disciplinary action by the Director/Government for certification of the applicant.(7)Notwithstanding the forwarding of an application, payment of examination fees and allotment of roll number for examination by the Board, the Principal shall be competent to withdraw applications of those candidates who fail to fulfill any of the conditions of relevant Regulation.
