Section 5 in Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules, 2013
5. Eligibility for Admission.
(1)For the purpose of admission, a candidate shall have passed the qualifying examination with minimum eligibility criteria of percentage of marks in subjects prescribed by AICTE from time to time from,-(i)the Gujarat Board; or(ii)the Central Board of Secondary Education:Provided that,(a)the school in which the candidate has studied, shall have been located in the State of Gujarat; or(b)the school in which the candidate has studied, shall have been located in the Union Territories of Daman and Diu or Dadra and Nagar Haveli and whose parents are of Gujarat origin; or(iii)the Council of Indian School Certificate Examination, New Delhi:Provided that,-(a)the school in which the candidate has studied, shall have been located in the State of Gujarat; or(b)the school in which the candidate has studied, shall have been located in the Union Territories of Daman and Diu or Dadra and Nagar Haveli and whose parents are of Gujarat origin; or(iv)the National Institute of Open Schooling:Provided that,(a)the study centre/school in which the candidate has studied, shall have been located in the State of Gujarat; or(b)the study centre/school in which the candidate has studied, shall have been located in the Union Territories of Daman and Diu or Dadra and Nagar Haveli and whose parents are of Gujarat origin; or(v)the International School Board:Provided that,(a)the study centre/school in which the candidate has studied, shall have been located in the State of Gujarat; or(b)the study centre/school in which the candidate has studied, shall have been located in the Union Territories of Daman and Diu or Dadra and Nagar Haveli and whose parents are of Gujarat origin; and(vi)have appeared in JEE (Main) / NEET/ GUJCET examinations conducted in the corresponding academic year.(2)A candidate whose parents are of Gujarat origin and are serving out of Gujarat in the service of Central Government or other State Government, Armed forces, Boards or Corporations owned or controlled by the Central Government or other State Government or any nationalized bank and who has passed the qualifying examination from the State where parents are serving and has appeared in the JEE (Main) / NEET/ GUJCET conducted in the corresponding academic year, shall be eligible for admission and his candidature shall be included in the merit list prepared in accordance with the provisions of rule 11.(3)A candidate who has passed the qualifying examination from any other State and, -(i)has appeared in JEE (Main)/ NEET/GUJCET conducted in the corresponding academic year; and(ii)whose parents are serving in the category of services as shown below and who are transferred from other States to Gujarat and have resumed their duties in the place where they are transferred in Gujarat and shall remain so transferred in the State of Gujarat at the time of registration for admission, shall be eligible for admission and his candidature shall be included in the merit list prepared in accordance with the provisions of rule 11.Category of Services:(a)Officers or Employees of Central Government; or(b)Officers or Employees of Public Sector Undertakings of Central Government or any State Government; or(c)Officers or Employees of nationalized banks; or(d)Officers or Employees of United Nations, UNICEF, World Health Organization and such other International Institutions located in Gujarat State; or(e)Gujarat Cadre Officers of Indian Administrative Service, Indian Police Service or Indian Forest Service working in Gujarat or working in other States on deputation; or(f)Officers or Employees of Gujarat Government posted outside Gujarat State for administrative reasons.(4)A candidate who has,-(i)studied under Jawahar Navodaya Vidyalaya Scheme up to Standard VIII in any of the schools located in the State of Gujarat, and(ii)thereafter studied in any of the schools located out of the State of Gujarat under the said scheme, and(iii)passed the qualifying examination from a Navodaya Vidyalay located outside the Gujarat State, and(iv)appeared in the JEE (Main) / NEET/ GUJCET conducted in the corresponding academic year shall be eligible for admission and his candidature shall be included in the merit list prepared in accordance with the provisions of rule 11.Explanation. - "Jawahar Navodaya Vidyalaya Scheme" means the Jawahar Navodaya Vidyalaya scheme started during the year 1985-86 by the Government of India in accordance with the National Policy of Education. The scheme is managed by Navodaya Vidyalaya Samiti, an autonomous organisation under the Department of Education, Ministry of Human Resource Development, Government of India.(5)A candidate who has passed the qualifying examination after appearing in the supplementary examination conducted by the Board shall be eligible for admission in the current academic year on the vacant seats declared under rule 19.
