Section 17 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
17.
(1)Subject to the conditions given below, a student of Second, Third and Fourth Year as the case may be, may seek transfer from one , affiliated institution to another affiliated institution imparting education in the same course of study, which such student was pursuing as the former institution :(a)In case of those candidates admitted through Entrance Examination, the Council of Joint Entrance Examination shall only decide transfer of institution on merit basis. This benefit shall be given only in the year the candidate was declared for the admission.(b)In case of those candidates who are admitted on merit basis at the individual institution level, will not be generally transferred.(c)In case of second, third and final year students, the Principal of Institution shall obtain applications from the students desertions of institution transfer within seven days after the last date of admission. Such students may give three names of institution in order of preference. Such applications shall be forwarded to the Directorate of Technical Education after filling up the marks obtained by the students in the previous years and number of seats vacant in different branches within one week from aforesaid date. The students declared pass with Back Paper, shall not be eligible for transfer of institution ;(d)Provided there should be a seat vacant in the affiliated institution to which he /she intends to migrate.(e)No students shall be allowed to be transfer after November 15 ; of the academic session.(2)No relaxation in respect of attendance and sessional marks as also the last dates referred to in Schedule II shall be allowed to the students migrating under this regulation.(3)The attendance put in by such a student at the former affiliated institution in each subject or practical and the sessional marks obtained thereon shall be counted for the purpose of calculating the total attendance and the sessional marks during the session.(4)The Transfer Certificate referred to in sub-regulation (1) shall contain the attendance put in by the student in each subject theory, practical and the sessional marks obtained thereon till the date of his leaving the institution.(5)The Principal of the institution to which the student seeks transfer, shall obtain a true copy of the Transfer Certificate from Principal of the institution from which the student is transferred and the later shall send it as early as possible, but not later than 15th day of issue of Transfer Certificate.(6)The authority granting permission to student to transfer under the regulation shall also send a copy of such permission to the Secretary of the Board.
