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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(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.