Section 5 in Bachelor of Engineering and Technology (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) conducted in the corresponding academic year.(2)A candidate whose parents Eire of Gujarat origin and are serving out of the 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 nationalised bank and who has passed the qualifying examination from the State where parents are serving and has appeared in the JEE (Main) 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) 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)has passed Qualifying Examination from a Navodaya Vidyalay located outside Gujarat State, and(iv)appeared in the JEE (Main) 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.(6)Notwithstanding anything contained in these rules, admission in the Bachelor of Technology course, in-(i)the Dhirubhai Ambani Institute of Information and Communication Technology established under the Dhirubhai Ambani Institute of Information and Communication Technology Act, 2003 (Gujarat 6 of 2003) shall be granted in the following manner, namely: -(a)Fifty percent seats of the total sanctioned seats shall be filled as Government seats from the candidates who have passed the Qualifying Examination from the schools located in the State of Gujarat and have appeared in JEE (Main) Examination for the corresponding academic year, by the Admission Committee on the basis of the merit list prepared by the Admission Committee.(b)Fifty percent seats shall be filled by the Dhirubhai Ambani Institute of Information and Communication Technology from the candidates who have passed the Qualifying Examination from the schools located in India (including Gujarat State) and have appeared in JEE (Main) Examination for the corresponding academic year. Merit list for these seats shall be based on [All India Rank declared by JEE (Main) for the corresponding academic year.] [Substituted 'percentile score in JEE (Main) examination' by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).](ii)the Nirma University established under the Nirma University Act, 2003 (Gujarat 10 of 2003) shall be granted in the following manner, namely:-(a)Fifty percent seats of the total sanctioned seats shall be filled as Government seats from the candidates who have passed the Qualifying Examination from the schools located in the State of Gujarat and have appeared in JEE (Main) Examination for the corresponding academic year, by the Admission Committee on the basis of the merit list prepared by the Admission Committee.(b)Thirty five percent seats shall be filled by the Nirma University from the candidates who have passed the Qualifying Examination from the schools located in India (including Gujarat State) and have appeared in JEE (Main) Examination for the corresponding academic year. Merit list for these seats shall be based on [All India Rank declared by JEE (Main) for the corresponding academic year.] [Substituted 'percentile score in JEE (Main) examination' by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).](c)Fifteen percent seats shall be filled by the Nirma University as NRI seats from the candidates who have passed the Qualifying Examination from the schools located in India (including Gujarat State) or abroad. Seats shall be filled in accordance with the guidelines issued by the Admission Committee in this behalf.(iii)the Pandit Deendayal Petroleum University established under the Pandit Deendayal Petroleum University Act, 2007 (Gujarat 14 of 2007) shall be granted in the following manner, namely:-(a)Fifty percent seats of the total sanctioned seats shall be filled as Government seats from the candidates who have passed the Qualifying Examination from the schools located in the State of Gujarat and have appeared in JEE (Main) Examination for the corresponding academic year, by the Admission Committee on the basis of the merit list prepared by the Admission Committee;(b)Fifty percent seats shall be filled by the Pandit Deendayal Petroleum University from the candidates who have passed the Qualifying Examination from the schools located in India (including Gujarat State) and have appeared in JEE (Main) Examination for the corresponding academic year. Merit list for these seats shall be based on [All India Rank declared by JEE (Main) for the corresponding academic year.] [Substituted 'percentile score in JEE (Main) examination' by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).](iv)the Institute of Infrastructure, Technology, Research and Management established by Institute of Infrastructure, Technology, Research and Management Act, 2012 (Gujarat 5 of 2013) shall be granted in the following manner, namely: -(a)Fifty percent seats of the total sanctioned seats shall be filled as Government seats from the candidates who have passed the Qualifying Examination from the schools located in the State of Gujarat and have appeared in JEE (Main) Examination for the corresponding academic year, by the Admission Committee on the basis of the merit list prepared by the Admission Committee;(b)Fifty percent seats shall be filled by the Central Counseling Board established by the Government of India from the candidates who have passed the Qualifying Examination from the schools located in India (including Gujarat State) and have appeared in JEE (Main) Examination for the corresponding academic year. Merit list for these seats shall be based on 60% weightage of JEE (Main) and 40 % weightage of normalized board marks or other qualifying examination as decided by Central Counseling Board.(v)the Institute Navrachna University established under the Gujarat Private Universities Act, 2009 (Gujarat 8 of 2009) shall be granted in the following manner, namely:-(a)Seventy five percent seats of the total sanctioned seats shall be filled as Government seats from the candidates who have passed the Qualifying Examination from the schools located in the State of Gujarat and have appeared in JEE (Main) Examination for the corresponding academic year, by the Admission Committee on the basis of the merit list prepared by the Admission Committee;(b)Twenty five percent seats shall be filled by the Navrachna University from the candidates who have passed the Qualifying Examination from the schools located in India (including Gujarat State) and have appeared in JEE (Main) Examination for the corresponding academic year. Merit list for these seats shall be based on [All India Rank declared by JEE (Main) for the corresponding academic year.] [Substituted 'percentile score in JEE (Main) examination' by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).](7)[ The candidate shall have to pass all the subjects of the qualifying examination from the one board.] [Added by Notification No. GH/SH/14/2015/PVS/102012/142/S, dated 8.5.2015 (w.e.f. 30.4.2013).]
