Section 5A in Bachelor of Engineering and Technology, Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules, 2008
5A. [ Special Provisions relating to admission in certain Courses in Certain Universities. [Inserted by Notification No. GH /SH/12/2011 /PVS/102008/1317/S, dated 20.4.2011.]
- Notwithstanding anything contained in these rules, admission in the academic year 2011-2012 in certain courses in certain Universities shall be granted in the following manner, namely:-(1)Distribution of Seats. - (a) Fifty percent seats of the total sanctioned seats of,-(i)the Bachelor of Technology (Information and Communication) in the Dhirubhai Ambani Institute of Information and Communication Technology established under the Dhirubhai Ambani Institute of Information and Communication Technology Act, 2003 (Guj 6 of 2003), and(ii)the Bachelor of Technology in Petroleum Engineering Courses in the Pandit Deendayal Petroleum University established under the Pandit Deendayal Petroleum University Act, 2007 (Guj. 14 of 2007)-shall be filled by the candidates who have passed the qualifying examination from the schools located in the Gujarat State and have appeared in the All India Engineering Entrance Examination (AIEEE), for the academic year 2011-2012, conducted by the Central Board of Secondary Education, New Delhi.(b)Fifty percent seats of the total sanctioned seats shall be filled by the candidates who have passed the qualifying examination from the schools located in India including the Gujarat State and have appeared in the All India Engineering Entrance Examination (AIEEE), for the academic year 2011-2012, conducted by the Central Board of Secondary Education, New Delhi,(2)Preparation of Merit List. - (a) Two separate merit lists shall be prepared in the following manner, namely:-(i)[ Merit list of candidates referred to in clause (a) of sub-rule (1), shall be prepared on the basis of marks obtained in the All India Engineering Entrance Examination (AIEEE);](ii)Merit list of candidates referred to in clause (b) of sub-rule (1), shall be prepared on the basis of merit ranks obtained in the All India Engineering Entrance Examination (AIEEE).(b)The merit lists so prepared shall have to be got approved by the Admission Committee.(3)Admission. - Candidates referred to in sub-rule (1) shall be required to make application to the said institution or University in response to the advertisement issued in this behalf by the said institution or University, Admission of such candidates shall be made in consultation with the Admission Committee on the basis of merit lists prepared under sub-rule (2).(4)Filling up of vacant seats. - (1) In case of seats of candidates referrfed to in clause (a) of sub-rule (1) remain vacant, such vacant seats shall be filled up from the candidates whose names appear in the merit list prepared by the Admission Committee.(2)In case of seats of candidates referred to in clause (b) of sub-rule (1) remain vacant, such vacant seats shall be filled from the candidates whose names appear in the merit list referred to in clause (a) of sub-rule (1) and in case the candidates are not available from such merit list than the vacant seats shall be filled from the candidates whose names appear in the merit list prepared by the Admission Committee.]
