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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1) in Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

(1)For the candidates who have passed the Qualifying Examination from any of the Boards mentioned in the sub-rule (1), sub-rule (2), sub-rule (3) or, as the case may be, sub-rule (4) of Rule 5, sum of sixty percentage weightage of the percentile marks obtained in the theory subjects (Physics, Chemistry and Mathematics) and forty percentage weightage of the percentile marks obtained in the JEE (Main) shall be the merit marks:Provided that if percentile marks are not available from any of the Boards mentioned in the sub-rule (1), sub-rule (2), sub-rule (3) or, as the case may be, sub-rule (4) of Rule 5, two separate merit lists shall be prepared namely:-
(i)The first merit list shall include the candidates who have passed the Qualifying Examination from the Boards for which the percentile marks are available. The merit list shall be prepared with sixty percentage weightage of the percentile marks obtained in the theory subjects (Physics, Chemistry and Mathematics) combined with forty percentage weightage of the percentile marks obtained in the JEE(Main).
(ii)The second merit list shall include the candidates who have passed the Qualifying Examination from the Boards for which the percentile marks are not available. This shall be based on sixty percentage weightage of marks obtained in theory of the subjects (Physics, Chemistry and Mathematics) after converting it to 100 combined with the forty percentage weightage of the percentile marks obtained in the JEE (Main).