Section 6(7) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
(7)The admission of a candidate of a reserved category on a reserved seat shall be valid subject to the verification of cast certificate by the authority empowered by the State Government in this behalf. In case the caste certificate is found invalid on verification, he shall not have right to claim his admission on reserved seat and if he has been already granted admission, such admission shall be cancelled. In case of vacant unreserved seats, admission may be given to such candidate subject to the condition of eligibility and merit.
