Section 8 in Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013
8. Reservation for the Children of Defence Personnel and Ex-Servicemen.
(1)One percent of available seats shall be reserved for the children of Defense personnel and Ex-Servicemen, for admission.(2)[ A candidate claiming admission against the Ex-Serviceman category shall require to submit a certificate to that effect duly issued by the Director, Sarink welfare Board, Gujarat State or by the District Sarnik Welfare Officer. In-Service Defence Persons / retired defence persons notified by the Ministry of Home Affairs, Police Division-II. Government of India shall require to submit certificate to that effect duly issued by the Commanding Officer of the respective unit In which they are serving or were serving just before the retirement respectively.] [Substituted by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).](3)The seats remaining vacant against the category of Defence Personnel and Ex-Servicemen shall be filled up from the merit list of unreserved category candidates.(4)The children of Defence Personnel and Ex-Servicemen of Gujarat origin shall be included under the reserved category specified in this rule, if they have passed the qualifying examination from the schools located outside the Gujarat State and have appeared in the JEE (Main) conducted in the corresponding academic year.(5)[ The admission on such reserved seat shall be valid subject to the veracity of the certificate being confirmed by the authority by whom the certificate is issued.] [Added by Notification No. GH/SH/21/2016/PVS/102013/280/S, dated 18.5.2016 (w.e.f. 30.4.2013).]
