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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(b) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(b)A candidate having passed 10th Class of 10+2 examination from a Board and recognised equivalent to High School or 10th class of 10+2 scheme under Intermediate Education Act, 1921 as amended from time to time, shall be deemed equivalent for purpose of admission to Diploma courses.
(ii)Science includes General Science and Physical Science.
(iii)Pre-University Examination with Science and Mathematics passed after High School, if it is a public examination shall only be deemed to be at per with High School.
(iv)B.Sc. Part I Examination with Physics, Chemistry and Mathematics of a three year degree-course, if it is a public examination shall be deemed to be at per with Intermediate with Physics, Chemistry and Mathematics.
(v)The grade marks, which are awarded to a candidate under the rules of any particular examining body to make him eligible for a pass either in subject or in aggregate six all not be added in aggregate or calculating the percentage of marks in aggregate for admission.
(vi)Pre-Engineering Examination after Higher Secondary Examination with Physics, Chemistry and Mathematics. If it is a public examination shall be considered at per with an Intermediate with Physics, Chemistry and Mathematics.
(vii)A candidate who did not offer Science or Mathematic or both at the qualifying examination but passed the same higher examination offering the required subjects as prescribed, shall also be eligible for admission.
(viii)In regard to a candidate who passed the qualifying or higher examination as departmental candidate with the same subject as prescribed, the percentage of marks shall be calculated as follows :