Section 10 in Bachelor of Engineering and Technology, Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules, 2008
10. Supernumerary Seats.
(1)The supernumerary seats shall be filled in accordance with the directions from the All India Council of Technical Education, New Delhi and Ministry of Human Resources Development , Government of India.(2)(i)The Tuition Fee Waiver Scheme shall be applicable to all the sanctioned seats of the engineering and pharmacy course in the Government colleges or institutions, grant-in-aid colleges or institutions and unaided colleges or institutions approved by AICTE, New Delhi;(ii)the supernumerary seats not exceeding five percent of sanctioned intake of the colleges or institutions shall be filled on the basis of merit of the candidate, the annual income of whose parents is less than Rs.4.5 lakhs from all sources of income;(iii)the supernumerary seats for Foreign Nationals or Persons of Indian Origin (PIO) or the children of Indian workers in Gulf countries not more than 15% of the sanctioned intake shall be applicable to all the Government Colleges or institutions, grant-in-aid colleges or institutions or unaided colleges or institutions approved by AICTE, subject to the condition that upto 1/3rd of the 15% shall be reserved in the different disciplines in all the college or institution, for the Children of Indian Workers in the Gulf Countries. The remaining seats of such category shall be reserved for the Foreign Nationals or Persons of Indian Origin (PIO). The Foreign Nationals or Persons of Indian Origins (PIO) or the children of Indian Workers in the Gulf Countries admitted through Indian Council for Cultural Relation (ICCR or as Government of India nominee) shall be included in their respective category;(iv)the supernumerary seats remain vacant shall not be offered to any other than the respective category.(v)the Tuition Fee Waiver Scheme shall be for the complete duration of the course and students admitted under this scheme shall not be allowed to change the institutions or the course under any circumstances.(3)(a)Notwithstanding any thing contained in sub-rule (2), one supernumerary seat in each college or institute shall be filled in, by the candidate who are migrants of the State of Jammu and Kashmir, in accordance with the directions from the All India Council of Technical Education, New Delhi and Ministry of Human Resources Development, Government of India, subject to the eligibility criteria prescribed in these rules:(b)Such candidate shall be exempted from appearing in the Gujarat Common Entrance Test.
