Section 9 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
9. Admission to an affiliated institution.
(1)(a)Admission to the First year classes under annual/ semester basis of the courses specified, for which the Council of Joint Entrance Examination holds the entrance test, shall be completed by 70th day of the date of entrance test.(b)Admission to the First year classes for the courses under annual semester basis other than specified in above shall be completed by 15th of July each year.(c)The admission to First year classes in no case shall be made in any affiliated institution, after 31st August each year.(d)The minimum eligibility for admission to a class, shall be regulated as per Regulation 10.(e)A candidate after having taken admission in first year of any of courses through Joint Entrance Examination or through any other mode prescribed by Board of Director, shall have to seek admission against through the same mode, if he/she does not prosecute his/her studies in that session/semester and abstains from the institution for more than two months from the date of admission continuously in that session/ semester.(2)Subject to the provisions of Regulation 12 admissions shall be made by Principals of the affiliated institutions, but a candidate who does not possess the qualifications prescribed under these regulations, may not be permitted to appear in the Boards Examination even though he/she may have been admitted in the institution.(3)Seats for candidates belonging to Scheduled Castes and other shall be reserved as per Government orders issued from time to time. If the required number of student(s) be not available in the categories as reserved by Government against their respective quota, the reserved seats thus falling vacant will be treated as unreserved and filled up on the basis of merit from the list of qualified candidates by the permission of the Board.(4)The admission to the Part Time Courses shall be governed by the following conditions :(i)The admission to the Part Time Course shall be held at the institutions, where the facilities for running a regular course in the concerned branch is existing. No institution, shall start a Part Time Course without the permission of the Board, and only on the recommendations received through the Director.(ii)The admission to the Part Time Course shall be restricted to the regular in service bona fide employees, of any of the following concerns only :(a)Industry registered under Factory Act.(b)Technical Institutions.(c)State Government/Corporations/Undertakings.(d)Central Government/Corporations/Undertakings.(e)Local Body.(f)Government Department:Provided that an employee seeking admission to the Part Time Course is engaged in the technical field in one of the above concerns.(iii)Experience-Further an employee seeking admission to Part Time Course shall essentially be engaged at the time of admission in the service as referred to in sub-para (i) above for the last two years.Calculation of two years experience in service as above shall be calculated on June 30 of the calendar year of the admission :Provided that the experience obtained after attaining the minimum eligible educational qualification, shall only be counted.The period of training in Industrial Training Institute having passed minimum educational qualification shall be counted towards experience.(iv)The certificate in support of the conditions laid down in Clauses (ii) and (iii) above shall be acceptable only, if the same issued by the employer.(5)(a)Direct admission II or III Final year classes of a course under annual basis by promotion shall not be permitted except that a candidate has studied at any of the affiliated institutions and has passed I/II/III 3'ear annual examination, as the case may be, conducted by the Board, provided he/she is eligible of admission under Regulation 25 and permitted for transfer under Regulation 17 :Provided that the admission to the next higher class in II/III/IV Final year shall be made provisionally on the start of academic session or 3rd Monday of July each year, whichever is earlier without waiting for the results of preceding year. The admission, however, shall be ratified only after the declaration of the results of the examination of the concerned previous class :Provided further that a candidate shall not have a claim to the provisional admission, if he/she fails and does not satisfy the relevant regulation for promotion to the next higher class.(b)Direct admission to II/IV /VI or III/ V semester of a course under the semester basis by promotion shall be made provisionally on or after the tenth day but not later than 15th day of completion of the previous examination without waiting for results. The admission shall be ratified only after the declaration of results of the concerned previous class :Provided that a candidate shall not have a claim to the provisional admission; if he/she fails and does not satisfy the relevant regulation for promotion to next higher semester,(c)The students of all classes/semesters promoted and admitted to next higher class/semester after completion of examination conducted as per Clauses (a) and (b) above their attendance for next higher class/ semester shall be counted, irrespective of declaration of result of previous class/semester, from the date of start of their session/ semester, the schedule of which is approved by the Board.(6)Promotion to higher Class/semester shall be made on the following conditions :(a)For courses run on an annual basis for duration of three years or more-A candidate will be allowed to join 2nd or 3rd or 4th year class, as the case may be, only after he/she has passed all the subjects prescribed in first year and second year/third year respectively or is allowed to keep term as under Regulation 18.(b)For courses run on semester basis-A candidate will be allowed to join V or VI semester only after he/she has passed all the subjects prescribed in the first and second semester respectively.
