Section 21 in Engineering Courses to Bachelor of Engineering and Technology Courses (Regulation of Admission and Payment of Fees) Rules, 2013
21. Vacant Seats.
- After the completion of admission process or offering admission to all the eligible candidates as per rule 5, if the seats remain vacant, such vacant seats shall be filled in by the Admission Committee or by colleges or institutes after inviting applications from eligible candidates by giving wide publicity by an advertisement in the prominent newspapers widely circulated in the State and by maintaining branch wise general inter-se merit of the candidates who have applied for the admission and in accordance with the guidelines issued by Admission Committee time to time in the following manner,namely:-(1)A candidate shall have passed the qualifying examination with minimum aggregate marks as prescribed in rule 6 in immediate previous academic year in the relevant discipline as mentioned in column 2 of Schedule I from the Technical Examination Board (TEB) or a recognised University or college or institution approved by AICTE and situated in Gujarat State, but the result is declared late by the concern University/Board after the last date of registration as declared by the Admission Committee shall be eligible for admission only after completion of first round and before the completion of the admission process declared as such by the Admission Committee.(2)A candidate shall have passed the qualifying examination with minimum aggregate marks as prescribed in rule 6 in any previous academic year in the relevant discipline as mentioned in column 2 of Schedule I from the Technical Examination Board (TEB) or a recognized University or college or institution approved by AICTE and situated in Gujarat State, shall be eligible for admission only after the completion of first round and before the completion of the admission process declared as such by the Admission Committee, provided the seats remain vacant under sub-rule (1). A Branchwise common merit list of such students shall be prepared as provided in rule 14.(3)A candidate who has passed B.Sc Degree examination with Mathematics as one of the subjects in HSC, from a recognised University, situated in the Gujarat State, in the any previous academic year shall also be eligible if seats remain vacant after granting admission under sub rules (1) and (2) on the basis of theory marks secured in the subject of Mathematics, Physics, Chemistry in HSC examination.The criteria for deciding merit order in case of students having equal merit marks shall be in the following sequence, namely:-(a)On the basis of theory marks secured in the subject of Mathematics, Physics, Chemistry in HSC examination,(b)Marks obtained in mathematics in HSC Examination.(c)Marks obtained in English in HSC Examination.(d)Total marks obtained in compulsory subjects of the Secondary School Certificate Examination (Standard X),(e)Date of Birth (Candidate who is older in age shall be given priority)(4)A candidate eligible as per rule 5 and who has passed the qualifying diploma examination from a recognized University or a college or institution approved by AICTE, from other States, if seats remain vacant after granting admission under sub-rules (1), (2) and (3), giving priority to the candidate who are origin of Gujarat.
