Section 13 in Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses (Regulation of Admission and Payment of Fees) Rules, 2013
13. Admission.
- (A) Admission to Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses shall be given in the following manner, namely:-(1)A candidate seeking admission shall apply on-line, for the registration of his candidature, on the web-site, within the time limit specified by the Admission Committee.(2)The Admission Committee shall, by advertisement in the prominent newspapers widely circulated in the State, by web-site and by such other means, as it may consider convenient, publish the date of registration, the list of Help Centers, last date for submission of registration form, courses offered and such other information as may be necessary in this behalf.(3)For the purpose of registration, a candidate shall be required to make payment of such sum towards the Registration fee, etc. as determined by the Admission Committee.(4)Where a candidate has made more than one registrations, the registration made at the later stage shall be taken into consideration for admission purpose and the other registration shall be treated as cancelled.(5)A candidate shall be required to obtain the print out of the registration form and shall sign and submit the same, along with the self-attested copies of the requisite certificates and testimonials as specified in the registration form, at the Help Centre. An acknowledgement for the same shall be given by the person authorized by the Admission Committee.(B)Admission to the Bachelor of Construction Technology and Bachelor of Interior Design Courses for the academic year 2013-14.-(1)Notwithstanding anything contained in sub-rule (1), for the academic year 2013-14, admission to the Bachelor of Construction Technology and Bachelor of Interior Design Courses shall be given in the following manner, namely:-(i)For the purpose of admission, a candidate shall apply, for the course in which he desires to have admission, within the time limit specified by the Admission Committee, in the form as prescribed by the Admission Committee.(ii)The application form for admission can be obtained from the centres as may be notified by the Admission Committee, on payment of a sum as may be determined by the Admission Committee, from time to time.(iii)Where a candidate has made more than one application, for the same course, the application made at the later stage shall be taken into consideration for admission and the other applications shall be treated as cancelled.(iv)The application form duly filled, shall be submitted by the candidate, in person, at the CEPT University, along with the self-attested copies of the certificates and testimonies, as specified in the application form. A receipt for the same shall be given by such person as may be authorized by the CEPT University.(v)The Admission Committee shall, by advertisement in the prominent newspapers widely circulated in the State, and by such other means, as the committee may considers convenient, publish the date of issue of application, place from where the application form may be obtained and to where to submit, last date for submission of application form and such other information as may be necessary in this behalf.(C)Admission Procedure for off-line admission under clause (B) shall be as under:-(1)All the applications duly received shall be scrutinized by the Admission Committee in accordance with the provisions of these rules and prepare a merit list of the candidates found eligible for admission.(2)The merit list shall be displayed, on the notice board of the office of the Admission Committee, its official web-site and by such other means, as the Admission Committee may consider convenient.(3)The Admission Committee shall publish the admission programme, by an advertisement in the prominent newspapers widely circulated in the State, and by such other means, as the Admission Committee may consider convenient.(4)The candidate whose name appears in the merit list shall have to remain present personally for counseling for the purpose of admission at the scheduled date, time and place.(5)In case the candidate is unable to remain present personally, on the date, time and place of counseling, due to serious illness, accident or unavoidable circumstances, his parents or guardian shall, after obtaining prior approval of the CEPT University or any officer authorized by the Admission Committee, remain present on the scheduled date time and place. An authority letter signed by the candidate shall have to be produced by the parents or guardian who shall remain present in his behalf, along with the documentary evidence showing reason for the absence or inability to remain present personally.(6)After getting admission the candidate shall, within a period of three working days, report to the CEPT University. In case the candidate fails to get himself registered, within the time limit, the admission granted shall be treated as cancelled.(7)In case the candidate fails to get himself registered, within the time limit due to unavoidable circumstances, the candidate shall, after obtaining prior approval of the CEPT University or any officer authorized by the Admission Committee, within three days after the expiry of the time limit, produce documentary evidence showing reason for such failure. If the Admission Committee is satisfied, may grant him further period of not more than three days to report for the purpose of registration.(8)In case the candidate does not remain present for counseling for the purpose of admission at the scheduled date and time and approaches the CEPT University or any officer authorized by the Admission Committee, on later date, with an application in writing, to allow him for admission, he may be permitted for counseling and granted admission on the seat in the respective category available at such later date. He shall have no right to claim for the admission on the seat in the respective category available on the scheduled date and time.(9)The candidate belonging to reserved category may be allowed to remain present at the scheduled date and time of counseling for admission of the candidates of unreserved category, as per his merit number in the unreserved category. The admission shall be granted to such candidate in unreserved category, only if he is eligible to get admission in the reserved category.(10)In case, the seats remain vacant, and it appears to the committee to fill the vacant seats, it may conduct the admission process for readjustment (reshuffling) of seats. The candidate who does not remain present during the readjustment (reshuffling) process, the admission granted to such candidate during previous counseling shall continue.
