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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(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.