Section 44 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
44. Admission test.
(1)Application for admission test shall be invited by the Joint Entrance Examination Council/Director Technical Education/Principals as the case may be. The last date for receipt of the application forms shall be fixed and announce publicly through the newspaper.(2)Admission to the first year class shall be made strictly on the basis of merit (percentage of aggregate marks) obtained in the common admission test.(3)Seats for candidates belonging to Scheduled Caste and others shall be reserved as per Government orders issued from time to time. If the required number of students be not available in the categories as reserved by Government against their respective quota, the reserved seats thus falling vacant will be created as unreserved and filled upon merit from the waiting list after seeking a written permission of the Director of Technical Education/State Government.(4)Subject to the provision of sub-regulations (2) and (3) admission shall be made directly by the principal of the affiliated institutions but a candidate, who does not and have not deposited the required proof there of latest by the 15t.h day of the last date of admission as declared by the entrance examination council or the director of Technical Education or before 31, August of that calendar year whichever is late may not be permitted to appear in the Boards examination, even though he may have been admitted in the institution.(5)Direct admission however to II or III/Final year classes of course, shall not be permitted except in the following case.A candidate who has studied at any of the affiliated institution and has duly passed the I year on II/III year Annual Examination, as the case may be, conducted by the Board, provided he is eligible for admission under Regulation 22 and permitted for migration under Regulation 17.
