Section 18 in Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013
18. Cancellation of Admission and Refund of Fee.
(1)In case of cancellation of admission or transfer of candidate by the Admission Committee, due to administrative reasons, the college or institution in which the candidate was granted admission shall refund the fee collected by it, to such candidate.[***] [Deleted '(2) In case of cancellation of admission due to failure of candidate to get himself reported at the Help Center within the specified time limit as prescribed in sub-rules (6) of Rule 14, or for such other reason as the Admission Committee may consider reasonable, and subject to the condition of such vacated seat being filled up by the Admission Committee, the fees collected from such candidate shall be refunded after completion of the admission process, after deduction of such amount as the Admission Committee may determine.' by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).](2)[] [Renumbered '(3)' by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).] (a) In case of a candidate withdrawing his candidature before completion of admission process, for any reason whatsoever, [he may login to his account on the web-site of the Admission Committee for online admission process and put the request for cancellation of admission within the time limit specified by the Admission Committee,] [Substituted 'he may request in writing to the Admission Committee for such withdrawal' by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).] In such case, the fee collected, if any, by the Admission Committee shall be refunded to such candidate, subject to the condition of such vacated seat being filled up by the Admission Committee.(b)[ After completion of online admission process and before declaration of schedule of admission on vacant seats, if any candidate who has withdrawn his candidature in the manner as provided in para (a), the fees paid by him shall be refunded, subject to the condition of such vacated seat being filled up by the institution, as per the directions of Admission Committee and prevailing rules of AICTE.] [Substituted by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).](c)[ A candidate desirous to withdraw his candidature after completion of admission on vacant seats, for any reason whatsoever, shall have to request in writing in person to the college or institution in which he is granted admission but he shall not be entitled to get refund of the fees paid by him for getting admission. [Added by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).](d)In case of cancellation of admission at college or institute level on the request of the student, he shall liable to pay the fees for the current semester and no college or institution shall demand fees for further semesters.]
