Section 6 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
6. Attendance.
(1)An affiliated institution shall remain open during each session for the period prescribed under Regulation 18 including examination and extra-curricular activities.(2)No candidate shall be presented for the Final Secretary Technical Certificate Examination unless he has put in at least 75 per cent attendance;Provided that the Principal on being satisfied that the candidate. remained absent due to illness or could not attend the classes for reasons completely beyond his control, may condone the shortage in attendance up to five per cent.(3)Without prejudice to the provisions of sub-regulation (2), no candidate of any year/semester or Diploma/Post Diploma/P.C. Diploma, shall be presented for, any examination unless his attendance has been at least 75 per cent in each requirement including tutorials, laboratory work, drawing office, workshop, field work or studio in the relevant year of study provided that-(i)the Principal, on being satisfied that the candidate, remained absent due to illness or could not attend the classes for reasons completely beyond his control may condone shortage in attendance up to five per cent in each requirement.(ii)The calculation of percentage of attendance in each case shall be made by dividing the number of all periods attended by the number of periods actually to be attended under sub-regulation (4) and multiplying the fraction so at by 100.(4)The attendance in any institution to which these regulations apply shall be counted in the manner hereinafter provided from the date of commencement of the session as specified in Regulation 18, up to March 31, of the academic session each year and in the case of affiliated institutions of hills above the attitude of 1200 meters where winter vacation may be observed shall be counted up to date three days prior to the commencement of the written examination;Provided that the attendance put in by any candidate in a particular class at an affiliated institution from which he/she has since then migrated under the authority of the Director of Technical Education with the concurrence of the respective head of department shall be counted for purposes of calculation of attendance in that particulars, at the institution, at which he subsequently studies;Provided secondly that the attendance of a candidate who seeks admission either as a fresh candidate in first or second or third or final year class/first or second or third or fourth or fifth or sixth semester to a diploma course (other than Secondary Technical Certificate Course) or as a repeater in first or second or third or final year class/first or second or third or fourth or fifth or sixth semester under Regulation 22 shall also be counted from the date of commencement of the session/semester;Provided thirdly that the attendance in cases of candidates, whose withheld results are released subsequently shall be counted from the date of joining or the 15th day from the date of release of their withheld result, whichever is earlier.(5)Attendance of a candidate shall be counted only for a period attended by his/her provided that a candidate shall be allowed attendance for the period not exceeding seven days in a session during which he/she is sent for participation in extra-curricular activities representing his/her institution by the orders of the Principal;Provided that the period exceeds seven days, permission from the Director, shall be obtained by the Principal;Provided further that no attendance shall be marked for the period, during which an educational tour is organised by the institution for all the students of that class.(6)Notwithstanding anything contained in this regulation, the Board may, under special circumstances, further condone the deficiency in the prescribed attendance up to 10 per cent over the above 5 per cent condonation granted by the head of the Institution, in accordance with the provision of sub-regulations (2) and (3):Provided that such condonation shall be extended for a particular institution/institutions under some abnormal circumstance and the director shall initiate and make a reference to the Board for condoning the deficiency in the prescribed attendance over and above the condonation granted by the Principal.
