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State of Gujarat - Section

Section 9 in Professional Diploma Courses of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

9. 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 Resource Development, Government of India.
(2)
(i)The Tuition Fee Waiver Scheme shall be applicable to all the sanctioned seats of the professional diploma courses 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, whose parents' annual income is less than Rs.4.5 lakhs from all sources of income;
(iii)the supernumerary seats not exceeding 15% of the sanctioned intake of all the Government Colleges or institutions, grant-in-aid colleges or institutions or unaided Colleges or Institutions approved by AICTE shall be filled with the candidates falling under the category of Foreign Nationals or Persons of Indian Origin (PIO) or Indian workers in Gulf countries, subject to the condition that up to 1/3rd of the 15% shall be reserved in the different disciplines in ail the colleges or institutions, for the Children of Indian workers in the Gulf Countries. 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 Government of India nominee shall be included in their respective category;
(iv)the supernumerary seats which remain vacant shall not be offered to anyone other than the respective category;
(v)The Tuition Fee Waiver Scheme shall be for the complete duration of the course and the candidate admitted under this scheme shall not be allowed to change the institution or the course under any circumstances.
(3)Notwithstanding anything contained in these rules, two supernumerary seats in each college or institute shall be filled by the candidates 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 Resource Development, Government of India, subject to the eligibility criteria prescribed in these rules;
(4)Admission under the Scheme of Polytechnics for Persons with Disabilities (SP, PWD). - (a) The supernumerary seats in the colleges or institutions, under the Scheme of Polytechnics for Persons with Disabilities (SP, PWD), as shown in the Table below, shall be filled, on merit basis, namely: -
Sr. No. Name of colleges or institutions No. of Seats
1 Government Polytechnic, Ahmedabad, 25
2 Government Polytechnic for Girls, Ahmedabad, 25
3 Sir Bhavsinghji Polytechnic Institute,Bhavnagar, 21
4 Dr. S and S.S. Gandhy College of Engineeringand Technology, Surat. 25
Explanation. - "The Scheme of Polytechnics for Persons with Disabilities (SP, PWD)" means the centrally sponsored scheme framed in the year 2000, in accordance with the National Policy on Education-1986 and under the the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, by the Ministry of Human Resource Development, Government of India, for up gradation of fifty selected polytechnics to integrate the Persons with Disabilities in the mainstream of Technical and Vocational Education. A candidate securing admission under the scheme is eligible to get financial assistance.
(b)The conditions contained in rule 7 shall, subject to which a candidate belonging to physically handicapped category may be given admission, also apply to the candidate belonging to physically handicapped category under the Scheme of Polytechnics for Persons with Disabilities (SP, PWD).
(5)Reservation of seats in other States for the candidates of Gujarat State. - The seats shall be reserved for the candidates of the Gujarat State in other States in specific fields of technical education under the scheme of the Ministry of Human Resources Development, Government of India. The admission to such seats shall be on the basis of merit.Explanation. - Under the scheme of the Ministry of Human Resources Development, Government of India, the supernumerary seats shall be reserved for the candidates of the States and Union Territories which do not have Polytechnics, Colleges or Institutions or lack facilities in specific fields of technical education including foreign students.
(6)No supernumerary seats shall be allotted to Second Shift Program.