Section 12 in Certificate Courses to Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2013
12. Correction of Marks.
(1)In case of change in marks of a candidate in the qualifying examination, such candidate shall produce a letter to that effect issued by the competent authority or the corrected mark-sheet, before the Admission Committee at least one day before the commencement of admission process (counseling program) but not later than seven days from the receipt of letter or, corrected mark-sheet, as the case may be. In such case, he shall be placed at an appropriate order in the merit list.(2)The candidate who was declared failed initially in the qualifying examination, but later on declared passed after rechecking of marks by the competent authority, shall, notwithstanding any time limit prescribed, be allowed to apply for the admission provided he produces a letter to that effect issued by the competent authority or the corrected mark sheet, within seven days of the receipt of letter or corrected mark-sheet, as the case may be. In such case, he shall be placed at an appropriate order in the merit list.
