Section 22 in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008
22. Vacant Seats.
(1)(1) After the completion of admission process or offering admission to all the candidates whose name appear in the merit list, if the seats remain vacant, such vacant seats shall be filled in by the institutes, in accordance with the directions of the Admission Committee, in the manner prescribed in sub-rule (2).(1)(2) Such institute shall, invite application from the eligible candidates and prepare an inter-se meritlist in the following order:-(i)names of the candidates whose name appears in the merit list of the Admission Committee,(ii)names of the candidates who have passed qualifying examination from outside the Gujarat State giving priority to the candidates of origin of Gujarat State.(2)Any seats declared vacant under sub-rule (1) shall, subject to the other provisions of these rules and the provision of sub-rule (1) of this rule, be filled up by the respective institutes on the basis of interse merit list prepared by them, after inviting application from eligible candidates by giving wide publicity by an advertisement in the prominent newspapers widely circulated in the state and by maintaining inter-se merit of the candidates who have applied for the admission.
