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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1) in Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

(1)The candidate shall submit the self-attested copies of the following documents along with the print out of the registration form at the Help Center, namely:-
(i)S.S.C. Examination (Std. X) Mark-sheet,
(ii)H.S.C. Examination (Std. XII) Mark-sheet,
(iii)JEE (Main) Mark-sheet,
(iv)School Leaving Certificate or Transfer Certificate,
(v)Caste certificate for a candidate belonging to Scheduled Castes (SC), Scheduled Tribes (ST) and Socially and Educationally Backward Classes (SEBC), issued by the authority empowered by the State Government in this behalf,
[(v-a) Category certificate for a candidate belonging lo Unreserved Economically Weaker Sections (UEWS), issued by the authority empowered by the State Government in this behalf;] [Inserted by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).]
(vi)Non Creamy Layer (NCL) certificate of the family, issued after 1st April of the relevant academic year, by the authority empowered by the State Government in this behalf,
(vii)Certificate of Physical Disability, issued and duly signed by the Civil Surgeon/ competent Medical Authority, in case the candidate is a Physically Handicapped,
(viii)Certificate of Ex-Serviceman, duly issued by the Director, Sainik Welfare Board, Gujarat State or by the District Sainik Welfare Officer,
(ix)A copy of certificate of In-Serviceman duly issued by the Commanding Officer of the respective unit in which he is serving,
(x)A copy of certificate of income issued by the authority empowered by the State Government in this behalf, if applicable,
(xi)Photograph of candidate for other State / other than Gujarat Secondary and Higher Secondary School Examination Board, and
(xii)Such other certificates as the Admission Committee deems necessary.
[***] [Deleted '(2), (3) and (4)' by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).]