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State of Gujarat - Act

Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses (Regulation of Admission and Payment of Fees) Rules, 2013

GUJARAT
India

Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses (Regulation of Admission and Payment of Fees) Rules, 2013

Rule BACHELOR-OF-ARCHITECTURE-BACHELOR-OF-CONSTRUCTION-TECHNOLOGY-AND-BACHELOR-OF-INTERIOR-DESIGN-COURSES-REGULATION-OF-ADMISSION-AND-PAYMENT-OF-FEES-RULES-2013 of 2013

Published on 4 June 2013
Commenced on 4 June 2013
[This is the version of this document from 4 June 2013.]
[Note: The original publication document is not available and this content could not be verified.]

Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses (Regulation of Admission and Payment of Fees) Rules, 2013Published vide Notification No. GH/SH/26/2013/PVS/102013/317/S, dated 4.6.2013Last Updated 7th November, 2019No. GH/SH/26/2013/PVS/102013/317/S. - In exercise of the powers of conferred by sub-Section (1) of Section 20 read with Section 4 of the Gujarat Professional Technical Educational Colleges or Institutions (Regulations of Admission and Fixation of Fees) Act, 2007 (Gujarat 2 of 2008), the Government of Gujarat, in supersession of all the rules made in this behalf, hereby makes the following rules to regulate admission to the First Year of Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses and Payment of Fees, namely:--

1. Short title and commencement.

(1)These rules may be called the Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses (Regulation of Admission and Payment of Fees) Rules, 2013.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,--

(a)"Act" means the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Gujarat 2 of 2008);

(b)"Admission" for the purpose of these rules, means admission of candidates in the First Year of Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses;

(c)"Admission Committee" means the "Admission Committee for Professional Courses" constituted by the State Government under Government Notification, Education Department No.GH/SH/7/2008/PVS-102003-639-S, dated the 5th May, 2008;

(d)"Architecture Course" means the Bachelor of Architecture in the Professional Educational Colleges or Institutions of the State;

(e)"CEPT University, Ahmedabad" means the University established constituted under Section 3 of CEPT University Act, 2005 (24 of 2005);

(f)"Construction Technology Aptitude Test" means the test conducted by CEPT University, Ahmedabad, for the purpose of admission to the Bachelor of Construction Technology Course;

(g)"Construction Technology Course" means the Bachelor of Construction Technology in CEPT University, Ahmedabad;

(h)"Council" means the Council of Architecture constituted under Section 3 of the Architects Act, 1972 (20 of 1972);

(i)"Gujarat Board" means the Gujarat Secondary and Higher Secondary Education Board established under Section 3 of the Gujarat Secondary and Higher Secondary Education Act, 1972 (Gujarat 18 of 1973);

(j)"Help Centers" means the centre notified by the Admission Committee for facilitation of the candidate for off campus online admission process;

(k)"Interior Design Aptitude Test" means the test conducted by CEPT University, Ahmedabad, for the Bachelor of Interior Design Course;

(l)"Interior Design Course" means the Bachelor of Interior Design in CEPT University, Ahmedabad;

(m)"National Aptitude Test in Architecture (NATA)" means the common entrance test conducted by the Council for the purpose of admissions to Bachelor of Architecture Course;

(n)"Qualifying Examination" means the Higher Secondary School Certificate Examination, (Standard XII, 10+2 patterns) or equivalent examination;

(o)"Technical Examination Board (TEB)" means the Technical Examination Board, established by the State Government under Government Resolution, Education and Labour Department No.ECT-1064/91813-GH, dated the 11th July, 1966.

(p)" Website" means the official website of the Admission Committee to carry out off campus online admission process;

(2)The words and expressions used in these rules but not defined shall have the meanings as assigned to them in the Act.

3. Admissions to Architecture Course.

- Admissions to the First Year of the Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses shall be given as under, namely:-

(1)All the Government Seats shall be filled on the basis of merit list prepared by the Admission Committee constituted under Section 4 of the Act, for admissions to the Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses.

(2)All the Management Seats shall be filled by the management of the respective Professional Educational College or Institution, on the basis of inter-se merit list of the candidates whose names appear in the merit list prepared by the Admission Committee.

4. Seats Available for Admission.

(1)For the purpose of admission to the first year of Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses available seats shall include,-A. Government Seats. - All the sanctioned seats of Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses,-

(i)in Government Colleges or Institutions of the State,

(ii)in the aided Colleges or Institutions, and

(iii)seventy-five percent of the total sanctioned seats in the Unaided Colleges or Institutions.

B. Management Seats.-

(1)Twenty-five percent seats of the total sanctioned seats of the Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses in the unaided Colleges or Institutions, Including fifteen percent Non-Resident Indian seats,

(2)the intimation received, in respect of sanction of seats, by the Admission Committee .three days prior to the commencement of the first counseling program, shall be considered as available seats, and

(3)if any unaided College or Institution requests to fill up the Management Seats by the Admission Committee, three days prior to the commencement of the counseling program, such Management Seats shall also be considered as available for giving admissions.

5. Eligibility for Admission.

(1)For the purpose of admission to first year of,-

(a)Bachelor of Architecture Course, a candidate shall have passed the qualifying examination with Mathematics or Statistics or Business Mathematics as one of the subjects,

(b)Bachelor of Construction Technology Course, a candidate shall have passed the qualifying examination with Physics and Mathematics as compulsory subjects and Chemistry / Bio-technology/Biology/Computer as an optional subject,

(c)Bachelor of Interior Design Course, a candidate shall have passed the qualifying examination with Physics and Mathematics as compulsory subjects and Chemistry / Bio-technology/Biology/Computer as an optional subject.

(2)A candidate shall have passed the qualifying examination with minimum 50% marks (45% for SC/ST/SEBC category) in aggregate referred to in sub-rule (1) 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; or

(vi)Diploma from International Baccalaureate, obtained after 10 years of schooling, with not less than 50% marks in aggregate; and

(vii)have scored at least 40 per cent, marks in the National Aptitude Test in Architecture (NATA), for the Bachelor of Architecture Course; or

(viii)have passed the Construction Technology Aptitude Test for the Bachelor of Construction Technology Course; or

(ix)have passed the Interior Design Aptitude Test for the Bachelor of Interior Design Course.

(3)For the purpose of admission to first year of Bachelor of Architecture Course, a candidate shall have passed the Diploma (10+3 pattern) of any stream with a minimum 50% aggregate marks by,-

(i)the Technical Examination Board, Gujarat State, or

(ii)the Technical Examination Board of other State, or

(iii)a University established or incorporated by or under a Central Act, a State Act or an institution declared as deemed to be University under Section 3 of the University Grants Commission Act, 1956 (3 of 1956), and

(iv)have scored at least 40 percent, marks in the National Aptitude Test in Architecture (NATA).

(4)For the admission of two seats of the first year of Bachelor of Architecture course in M.S. University, Vadodara,-

(i)a candidate who have passed first Year of Bachelor of Science examination in the current academic year with first trial in the subjects of Physics, Chemistry and Mathematics from a University established by law, in the State of Gujarat provided the candidate have passed the qualifying examination, immediately before the academic year in which he has passed first year of Bachelor of Science examination, and

(ii)have scored at least 40 percentage marks in the National Aptitude Test in Architecture (NATA).

(5)For the purpose of admission the candidates of other States, who have passed the qualifying examination from the schools recognized by the concerned State Government or from National Institute of Open Schooling (NIOS), an Autonomous Organization under the Ministry of Human Recourses Development, Government of India, or from International School Board and

(i)have scored at least 40 per cent, marks in the National Aptitude Test in Architecture (NATA), for the Bachelor of Architecture Course; or

(ii)have passed the Construction Technology Aptitude Test for the Bachelor of Construction Technology Course; or

(iii)have passed the Interior Design Aptitude Test for the Bachelor of Interior Design Course shall be eligible for admission in the seats reserved for the category of other States.

(6)A candidate who has,-

(i)studied under Jawahar Navodaya Vidyalaya Scheme upto Standard VIII in any of the schools located in the State of Gujarat,

(ii)thereafter studied in any of the schools located out of the State of Gujarat under the said scheme,

(iii)passed qualifying examination from a Navodaya Vidyalay located outside Gujarat State, and

(iv)scored at least 40 per cent, marks in the National Aptitude Test in Architecture (NATA), conducted by the Council for the Bachelor of Architecture Course; or

(v)has passed the Construction Technology Aptitude Test for the Bachelor of Construction Technology course; or

(vi)has passed the Interior Design Aptitude Test for the Bachelor of Interior Design Course, shall be eligible for admission and his candidature shall be included in the merit list prepared under clause (b) of sub-rule (3) 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 organization under the department of Education, Ministry of Human Resource Development, Government of India.

(7)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 20.

(8)The minimum marks required to be obtained in the qualifying examination shall be as specified in the table below:-Table

Category ofthe Candidate	Minimum Marks
Schedule Castes / Schedule Tribes	45%
Socially and Educationally Backward Classes,including Widows and Orphan of any caste	45%
For General, Physically Disabled, Children ofDefense Personal and In / Ex Serviceman	50%

6. Reservation of Seats.

(1)For the purpose of admission, the seats shall be reserved for the candidates who are of Gujarat origin and falling under the following categories and in following proportion, namely:-

(a)	Scheduled Castes :	7 %
(b)	Scheduled Tribes:	15 %
(c)	Socially and Educationally Backward Class,including Widows and Orphan of any castes:	27 %

(2)A candidate seeking admission on reserved seat shall be required to produce a Certificate of Caste:Provided that the candidate belonging to Socially and Educationally Backward Classes shall be required to produce a certificate to the effect of non-inclusion in Creamy Layer in addition to the caste certificate.

(3)No caste certificate shall be valid unless it is duly stamped, signed and issued by the authority empowered by the Government of Gujarat.

(4)No certificate to the effect of non-inclusion in Creamy Layer shall be valid, unless it is duly stamped, signed and issued by the authority empowered by the Government of Gujarat. Such certificate shall have been issued on or after the 1st April of the academic year in which the candidate is seeking admission.

(5)If a candidate fails to submit the certificates as required under sub-rule (2) within the stipulated time, his candidature shall be considered for admission under unreserved category.

(6)If a candidate of reserved category gets admission on unreserved seat in order of merits, he may be given admission on the unreserved seat according to his preference.

(7)The admission of a candidate of a reserved category on a reserved seat shall be valid subject to the verification of caste certificate issued to him by the authority empowered by the State Government in this behalf. In case the caste certificate is found to be invalid on verification, he shall not have right to claim his admission on reserved seat and if he has already been granted admission, such admission shall be cancelled. Admission of such candidate may be continued in case of availability of vacant unreserved seats, subject to the condition of eligibility of merit.

(8)After granting admission to all the candidates of reserved categories on respective reserved seats, the reserved category seats remaining vacant shall be transferred to the unreserved category seats.

7. Reservation For Physically Disabled Candidates.

- Three percent of the available seats in each category shall be reserved, in accordance with the provisions of the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996), for the person with disability who can perform the academic activities in the respective course. A candidate with disability shall have to submit certificate of disability issued and duly signed by the Civil Surgeon.Explanation. - "person with disability" means a person suffering from not less than forty per cent, of any disability as certified by a Civil Surgen.

8. Reservation for the Children of Defense personals and Ex-Serviceman.

(1)One percent of available seats shall be reserved for the children of Defense Personal and Ex-Servicemen, for admission.

(2)A candidate claiming admission against Ex-Servicemen category shall be required to submit a certificate to that effect issued by the Director, Sainik Welfare Board, Gujarat State or by the District Sainik Welfare Officer. In-Service Defense Personnel shall be required to submit a certificate to that effect issued by the Commanding Officer of the respective unit in which they are serving.

(3)The seats remaining vacant against the category of Defense Personnel and Ex-Serviceman in case of candidates, who have passed the qualifying examination from the Gujarat Secondary and Higher Secondary Education Board, shall be allotted to the children of Defense Personals and Ex-Serviceman of the Central Board. The seats remaining vacant thereafter shall be filled up from the merit list of candidates of unreserved category of the Gujarat Board.

(4)The children of Defense Personals and Ex-Serviceman 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 scored minimum 40 per cent, marks in the National Aptitude Test in Architecture (NATA), Construction Technology Aptitude Test for the Bachelor of Construction Technology course, or the Interior Design Aptitude Test for the Bachelor of Interior Design course.

9. Supernumerary Seats.

(1)The supernumerary seats shall be filled in the following manner, namely:-

(a)Supernumerary seats of Bachelor of Construction Technology and Interior Design Courses shall be filled in accordance with the directions of the All India Council for Technical Education (AICTE), New Delhi or the Ministry of Human Resources Development, Government of India.

(b)The supernumerary seats, if any, of Bachelor of Architecture Course shall be filled in accordance with the directions of the Council or the Ministry of Human Resources Development, Government of India.

10. Distribution of Seats between Students of Gujarat Board and Other Boards.

- For the purpose of admission, the available seats shall be distributed as follows, namely:-

(A)For Bachelor of Architecture-

(i)	The candidates who have passed the qualifyingexamination from the Gujarat Board or Technical ExaminationBoard, Gujarat State or obtained Diploma from a University orinstitution located in Gujarat State;	85%
(ii)	The candidates who have studied in the schoolslocated in the Gujarat State and have passed the qualifyingexamination from,-	6%
(a) the Central Board of Secondary Education Board; or
(b) the Council of Indian School Certificate Examination Board,New Delhi; or
(c) the Diploma obtained from International Baccalaureate.
(iii)	The candidates who have studied from the schoolslocated outside of the Gujarat State and have passed thequalifying examination from,-	10%
(a) the Central Board of Secondary Education Board; or
(b) the Council of Indian School Certificate Examination Board,New Delhi; or
(c) the National Institute of Open Schooling or InternationalSchool Board School; or
(d) the Diploma obtained from International Baccalaureate; or

(b)For Bachelor of Construction Technology and Bachelor of Interior Design-

(i)	The candidates who have passed the qualifyingexamination from the Gujarat Board;	84%
(ii)	The candidates who have studied in the schoolslocated in the Gujarat State and have passed the qualifyingexamination from,-	06%
(a) the Central Board of Secondary Education Board; or
(b) the Council of Indian School Certificate Examination Board,New Delhi; or
(c) the Diploma obtained from International Baccalaureate.
(iii)	The candidates who have studied from theschools located outside of the Gujarat State and have passed thequalifying examination from,-	10%
(a) the Central Board of Secondary Education Board; or
(b) the Council of Indian School Certificate Examination Board,New Delhi; or
(c) the National Institute of Open Schooling or InternationalSchool Board School; or
(d) the Diploma obtained from International Baccalaureate.

11. Preparation of Merit List.

(1)The merit list of the candidates who have applied for admission in the manner prescribed by the Admission Committee, within the prescribed time limit and who are found eligible for admission under these rules, shall be prepared separately in the following manner, namely:-

(i)Bachelor of Architecture Courses,

(ii)Bachelor of Construction Technology, and

(iii)Bachelor of Interior Design.

(2)

(a)For the candidates who are eligible for admission, sum of 50 percentage weightage of the aggregate marks of all subjects of the qualifying examination and the 50 percentage weightage of the valid NATA score obtained in the National Aptitude Test in Architecture shall be the merit marks for the Bachelor of Architecture Course.

(b)For the candidates who are eligible for admission, sum of 40 percentage weightage of the aggregate marks of all subjects of the qualifying examination and the 60 percentage weightage of the marks obtained in the Construction Technology Aptitude Test shall be the merit marks for the Bachelor of Construction Technology Course.

(c)For the candidates who are eligible for admission, sum of 30 percentage weightage of the aggregate marks of all subjects of the qualifying examination and the 70 percentage weightage of the marks obtained in the Interior Design Aptitude Test shall be the merit marks for the Bachelor of Interior Design Course.

(3)The merit lists referred to in sub-rule (1) shall be prepared and published separately in the following manner, namely:-

(I)For Bachelor of Architecture-

(a)

(i)The first merit list shall include the candidates who have passed the qualifying examination from the Gujarat Board or Technical Examination Board Gujarat State, or obtained Diploma from a University or institution located in Gujarat State.

(ii)The Merit list of reserved category candidates shall be prepared separately;

(b)

(i)The second merit list shall include the candidates who have studied in the schools located in the Gujarat State and have passed the qualifying examination from,-

(a)the Central Board of Secondary Education Board; or

(b)the Council of Indian School Certificate Examination Board, New Delhi; or

(c)the Diploma obtained from International Baccalaureate.

(ii)The Merit list of reserved category candidates shall be prepared separately.

(c)

(i)The third merit list shall include the candidates who have studied from the schools located outside of the Gujarat State and have passed the qualifying examination from,-

(a)the Central Board of Secondary Education Board; or

(b)the Council of Indian School Certificate Examination Board, New Delhi; or

(c)the National Institute of Open Schooling or International School Board School; or

(d)the Diploma obtained from International Baccalaureate.

(ii)The Merit list of reserved category candidates shall be prepared separately.

(II)Separate merit lists for Bachelor of Construction Technology and Bachelor of Interior Design Courses shall be prepared as under:-

(a)

(i)The first merit list shall include the candidates who have passed the qualifying examination from the Gujarat Board.

(ii)The Merit list of reserved category candidates shall be prepared separately;

(b)

(i)The second merit list shall include the candidates who have studied in the schools located in the Gujarat State and have passed the qualifying examination from,-

(a)the Central Board of Secondary Education Board; or

(b)the Council of Indian School Certificate Examination Board, New Delhi; or

(c)the Diploma obtained from International Baccalaureate.

(ii)The Merit list of reserved category candidates shall be prepared separately.

(c)

(i)The third merit list shall include the candidates who have studied from the schools located outside of the Gujarat State and have passed the qualifying examination from,-

(a)the Central Board of Secondary Education Board; or

(b)the Council of Indian School Certificate Examination Board, New Delhi; or

(c)the National Institute of Open Schooling or International School Board School; or

(d)the Diploma obtained from International Baccalaureate.

(ii)The Merit list of reserved category candidates shall be prepared separately.

(4)

(a)The criteria for deciding merit order in case of candidates who have passed the qualifying examination from the Gujarat Board or any other Board having equal merit marks shall be in the following sequence -

(A)(1) For Architecture Course:

(i)Valid 'NATA' Score for Bachelor of Architecture course;

(ii)Marks obtained in Mathematics or Statistics or Business Mathematics subject in qualifying examination.

(iii)Marks obtained in English subject in qualifying examination.

(iv)Date of Birth (candidate, who is older in age shall be given priority)

(2)The criteria for deciding merit order in case of candidates who have passed Diploma in Engineering from Technical Examination Board (TEB) of any State having equal merit marks shall be in the following sequence, namely:-

(i)Valid 'NATA' Score.

(ii)Aggregate marks of Diploma Engineering examination.

(iii)Date of Birth (Candidate who is older in age shall be given priority).

(3)The criteria for deciding merit order in case of one student has passed Diploma in Engineering from Technical Examination Board of any State and second student has passed HSC as qualifying exam having equal merit marks shall be in the following sequence, namely:-

(i)Valid 'NATA' Score

(ii)Date of Birth (Candidate who is older in age shall be given priority).

(B)For Bachelor of Construction Technology Course

(i)Score of 'Construction Technology Aptitude Test'

(ii)Marks obtained in Mathematics subject in qualifying examination.

(iii)Marks obtained in English subject in qualifying examination.

(iv)Date of Birth (candidate, who is older in age shall be given priority)

(C)For Bachelor of Interior Design Course

(i)Score of Interior design Aptitude Test

(ii)Marks obtained in Mathematics subject in qualifying examination.

(iii)Marks obtained in English subject in qualifying examination.

(iv)Date of Birth (candidate, who is older in age shall be given priority)

(5)The merit list shall be displayed, on the notice board of the office of the Admission Committee, its official web-site and by such other means, as the Admission Committee may consider convenient.

12. Correction of Marks.

(1)In case of change in marks of a candidate in the qualifying examination, such candidate shall produce a letter to that effect issued by the competent authority or the corrected mark sheet issued by the Board, before the Admission Committee at least one day before the commencement of admission process (counseling program) but not later than seven days from the receipt of letter, as the case may be, corrected mark-sheet. In such case, he shall be placed at an appropriate order in the merit list.

(2)The candidate who was declared failed initially in the qualifying examination, but later on declared passed after rechecking of marks by the Board, such student shall, notwithstanding any time limit prescribed, be allowed to apply for the admission provided he produces a letter to that effect issued by the competent authority or the corrected mark sheet issued by the Board, within seven days of the receipt of letter, or as the case may be, corrected mark-sheet. In such case, he shall be placed at an appropriate order in the merit list.

13. Admission.

- (A) Admission to Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses shall be given in the following manner, namely:-

(1)A candidate seeking admission shall apply on-line, for the registration of his candidature, on the web-site, within the time limit specified by the Admission Committee.

(2)The Admission Committee shall, by advertisement in the prominent newspapers widely circulated in the State, by web-site and by such other means, as it may consider convenient, publish the date of registration, the list of Help Centers, last date for submission of registration form, courses offered and such other information as may be necessary in this behalf.

(3)For the purpose of registration, a candidate shall be required to make payment of such sum towards the Registration fee, etc. as determined by the Admission Committee.

(4)Where a candidate has made more than one registrations, the registration made at the later stage shall be taken into consideration for admission purpose and the other registration shall be treated as cancelled.

(5)A candidate shall be required to obtain the print out of the registration form and shall sign and submit the same, along with the self-attested copies of the requisite certificates and testimonials as specified in the registration form, at the Help Centre. An acknowledgement for the same shall be given by the person authorized by the Admission Committee.

(B)Admission to the Bachelor of Construction Technology and Bachelor of Interior Design Courses for the academic year 2013-14.-

(1)Notwithstanding anything contained in sub-rule (1), for the academic year 2013-14, admission to the Bachelor of Construction Technology and Bachelor of Interior Design Courses shall be given in the following manner, namely:-

(i)For the purpose of admission, a candidate shall apply, for the course in which he desires to have admission, within the time limit specified by the Admission Committee, in the form as prescribed by the Admission Committee.

(ii)The application form for admission can be obtained from the centres as may be notified by the Admission Committee, on payment of a sum as may be determined by the Admission Committee, from time to time.

(iii)Where a candidate has made more than one application, for the same course, the application made at the later stage shall be taken into consideration for admission and the other applications shall be treated as cancelled.

(iv)The application form duly filled, shall be submitted by the candidate, in person, at the CEPT University, along with the self-attested copies of the certificates and testimonies, as specified in the application form. A receipt for the same shall be given by such person as may be authorized by the CEPT University.

(v)The Admission Committee shall, by advertisement in the prominent newspapers widely circulated in the State, and by such other means, as the committee may considers convenient, publish the date of issue of application, place from where the application form may be obtained and to where to submit, last date for submission of application form and such other information as may be necessary in this behalf.

(C)Admission Procedure for off-line admission under clause (B) shall be as under:-

(1)All the applications duly received shall be scrutinized by the Admission Committee in accordance with the provisions of these rules and prepare a merit list of the candidates found eligible for admission.

(2)The merit list shall be displayed, on the notice board of the office of the Admission Committee, its official web-site and by such other means, as the Admission Committee may consider convenient.

(3)The Admission Committee shall publish the admission programme, by an advertisement in the prominent newspapers widely circulated in the State, and by such other means, as the Admission Committee may consider convenient.

(4)The candidate whose name appears in the merit list shall have to remain present personally for counseling for the purpose of admission at the scheduled date, time and place.

(5)In case the candidate is unable to remain present personally, on the date, time and place of counseling, due to serious illness, accident or unavoidable circumstances, his parents or guardian shall, after obtaining prior approval of the CEPT University or any officer authorized by the Admission Committee, remain present on the scheduled date time and place. An authority letter signed by the candidate shall have to be produced by the parents or guardian who shall remain present in his behalf, along with the documentary evidence showing reason for the absence or inability to remain present personally.

(6)After getting admission the candidate shall, within a period of three working days, report to the CEPT University. In case the candidate fails to get himself registered, within the time limit, the admission granted shall be treated as cancelled.

(7)In case the candidate fails to get himself registered, within the time limit due to unavoidable circumstances, the candidate shall, after obtaining prior approval of the CEPT University or any officer authorized by the Admission Committee, within three days after the expiry of the time limit, produce documentary evidence showing reason for such failure. If the Admission Committee is satisfied, may grant him further period of not more than three days to report for the purpose of registration.

(8)In case the candidate does not remain present for counseling for the purpose of admission at the scheduled date and time and approaches the CEPT University or any officer authorized by the Admission Committee, on later date, with an application in writing, to allow him for admission, he may be permitted for counseling and granted admission on the seat in the respective category available at such later date. He shall have no right to claim for the admission on the seat in the respective category available on the scheduled date and time.

(9)The candidate belonging to reserved category may be allowed to remain present at the scheduled date and time of counseling for admission of the candidates of unreserved category, as per his merit number in the unreserved category. The admission shall be granted to such candidate in unreserved category, only if he is eligible to get admission in the reserved category.

(10)In case, the seats remain vacant, and it appears to the committee to fill the vacant seats, it may conduct the admission process for readjustment (reshuffling) of seats. The candidate who does not remain present during the readjustment (reshuffling) process, the admission granted to such candidate during previous counseling shall continue.

14. Admission Procedure.

- The admission procedure under para (A) of Rule 13 shall be off campus online in the following manner, namely:-

(1)The Admission Committee shall prepare merit lists of the eligible candidates who have applied under sub-rule (1) of Rule 13, after verification of the documents submitted under clause (5) of para (A) of Rule 13.

(2)The merit lists shall be displayed on the web-site of the Admission Committee and by such other means, as the Admission Committee may consider convenient.'

(3)The Admission Committee shall publish the Schedule of online counseling program on its web-site, by an advertisement in the prominent newspapers widely circulated in the State and by such other means, as it may consider convenient.

(4)The candidate shall be required to indicate his order of choices of courses and colleges or institutions, online. Allotment of seats shall be made on the basis of merit, category of the candidate and availability of seats. The allotment of seats shall be published on the web-site of the Committee. The candidates are required to obtain the print out of the Information Letter and bank fee receipt copies from the website.

(5)The candidate shall be required to pay such fee, as may be determined by the Admission Committee.

(6)The candidate, for securing his admission, shall produce at the Help Centre, the Information Letter, receipt of fee, all original documents and testimonials, for verification, within the specified time limit. Such candidate shall be eligible to participate in the successive rounds of counseling provided he has given option foi the same. In case, the candidate fails to produce the aforesaid required documents within prescribed time limit, the admission offered to him shall be treated as cancelled.

(7)Where considerable number of seats fall vacant and it appears to the Committee to fill the vacant seats, it may conduct the on-line admission process for readjustment (reshuffling) of seats. The candidate, who opts to partake in reshuffling process, shall be considered for such admission. The candidate may either give option for up gradation of choices already given or submit new choices. If the candidate gets the admission on the basis of up-gradation or new choice, then his earlier admission shall be treated as cancelled.

15. Fee.

(1)A candidate who gets admission in the Government or aided college or institution shall have to pay such fees, as may be determined by the Government, at such stages, as may be determined by the Admission Committee.

(2)A candidate who gets admission in unaided colleges or institutions shall have to pay such fees, as may be determined by the Fee Regulatory Committee constituted under Section 9 of the Act, for unaided colleges or institutions, at such stages, as may be determined by the Admission Committee.

(3)If a candidate, who has paid the fees after getting admission, gets his admission cancelled, his fees shall be refunded after completion of the admission process, provided that the seat vacated by him is filled by another candidate.

(4)If a candidate who has paid the fees after getting admission and gets his admission changed the college or institution in the readjustment (reshuffling) process, he shall, pay the difference of fees, if any, at the time of getting admission or, as the case may be, fees shall be refunded after the completion of admission process.

16. Change of College or Institution.

- Except as provided in these rules, no candidate shall, after getting admission, be allowed to change the college or institution in any circumstance.

17. Documents to be attached with the application.

(1)The candidate shall submit the self-attested copies of the following documents along with the application or, as the case may be, print out of the registration form at the Help Center or, as the case may be, at the CEPT University, namely:-

(i)S.S.C. Examination (Std X) Mark-sheet,

(ii)H.S.C. Examination (Std. XII) Mark-sheet,

(iii)Mark-sheet of National Aptitude Test in Architecture (NATA) for admission in the Bachelor of Architecture Course,

(iv)Mark-sheet of Construction Technology Aptitude Test for admission in the Bachelor of Construction Technology Course,

(v)Mark-sheet of Interior Design Aptitude Test for admission in the Bachelor of Interior Design Course,

(vi)School Leaving Certificate or Transfer Certificate,

(vii)Caste certificate for a candidate belonging to Scheduled Castes (SC), Scheduled Tribes (ST) and Socially and Educationally Backward Classes (SEBC), issued by the authority empowered by the State Government in this behalf,

(viii)Non-Creamy Layer (NCL) certificate of the family, issued after 1st April of the relevant academic year, by the authority empowered by the State Government in this behalf,

(ix)Certificate of Physical Disability, issued and duly signed by the Civil Surgeon/ competent Medical Authority, in case the candidate is a Physically Handicapped,

(x)Certificate of Ex-Serviceman, duly issued by the Director, Sainik Welfare Board, Gujarat State or by the District Sainik Welfare Officer,

(xi)A copy of certificate of In-Serviceman duly issued by the Commanding Officer of the respective unit in which he is serving,

(xii)A copy of certificate of income issued by the authority empowered by the State Government in this behalf, if applicable,

(xiii)Latest Passport size Photograph of candidate.

(xiv)Such other certificates as the Admission Committee deems necessary.

(2)After getting the admission, the candidate shall have to produce for verification, the original certificates and testimonials of the documents attached with the application form or, as the case may be, print out of the registration form, at the Help Center or, as the case may be, at the CEPT University.

(3)The Help Center or, as the case may be, at the CEPT University may retain any original certificate or testimonial, which it considers necessary until the admission process is completed. The said certificate or testimonial shall be handed over by CEPT University or, as the case may be, at the Help Center to the college or institution or candidates after completion of the admission process.

(4)The candidate who is unable to produce original certificates and testimonials necessary for the purpose of admission at the time-limit counseling, he may be granted provisional admission, subject to following conditions, namely:-

(i)On payment of Rs. 10,000/- (Rupees Ten thousand) to the Admission Committee as security deposit by the candidate. If the candidate submits the required documents within a period of three working days, the remaining amount of the security deposit shall, after deducting Rs. 500/- (Rupees Five hundred) towards the administrative expenditure, be refunded; '

(ii)In the event of failure to submit original certificates and testimonials within the time limit as aforesaid, the provisional admission may be cancelled and the security deposit may be forfeited.

18. Ineligibility for admission on production of false documents.

- During verification of documents or subsequently, if the Help Center or, as the case may be, at the CEPT University finds any certificate or testimony or information submitted by any candidate, incorrect or false, the candidature of such candidate shall be cancelled for that year and he shall be disqualified for admission for the period of next two years.

19. Cancellation of Admission and Refund of Fee.

(1)In case of cancellation of admission or transfer of candidate by the Admission Committee, due to administrative reasons, the college or institution in which the candidate was granted admission shall refund the fee collected by it, to such candidate.

(2)In case of cancellation of admission due to failure of candidate to get himself reported at the Help Center within the specified time limit as prescribed in sub-rules (6) of Rule 14, or for such other reason as the Admission Committee may consider reasonable, and subject to the condition of such vacated seat being filled up by the Admission Committee, the fees collected from such candidate shall be refunded after completion of the admission process, after deduction of such amount as the Admission Committee may determine.

(3)

(a)In case of a candidate withdrawing his candidature before completion of admission process, for any reason whatsoever, he may request in writing to the Admission Committee for such withdrawal. In such case, the fee collected, if any, by the Admission Committee shall be refunded to such candidate, subject to the condition of such vacated seat being filled up by the Admission Committee;

(b)In case of a candidate withdrawing his candidature after completion of admission process, for any reason whatsoever, he may request in writing to the college or institution in which he is granted admission, for refund of fee paid by him. In such case the fee shall be refunded, by such college or institution, as per the directions of the Admission Committee.

20. Vacant Seats.

(1)After offering admission to all the candidates whose names appear in the merit list or after completion of the admission process, if the seats remain vacant, such vacant seats shall be filled by the college or institute, in accordance with the directions of the Admission Committee, and in the manner prescribed in sub-rule (2).

(2)Such college or institute shall, invite application from the eligible candidates and prepare an inter-se merit-list in the following order, namely:-

(i)names of the candidates whose name appears in the merit list of the Admission Committee,

(ii)candidates who has cleared the Qualifying Examination in the supplementary examination.

21. Admission to Unaided Colleges or Institutions.

(1)The Management Seats may be filled, by the management of the respective unaided colleges or institutions based on the inter-se merit list of the candidates whose names appears in the merit list prepared by the Admission Committee:Provided that no candidate shall be admitted against the management seat unless his name appears in the merit list prepared by the Admission Committee:Provided further that where any Non-Resident Indian seat remains vacant, such seat shall be filled in from the Management Seat:Provided also that where any management seat remains vacant, such seat shall be filled by the Admission Committee as Government Seat.

(2)The admission process for filling up of Management Seats shall be carried out by the management of the respective unaided colleges or institutions in accordance with the procedure as may be determined by the Admission Committee.

(3)The unaided colleges or institutions shall collect such fees, as may be determined by the Fee Regulatory Committee, constituted under Section 9 of the Act and such other fees as provided under the provisions of the Act.

22. Penalty.

- Any breach of any of the provisions of the Act, these rules and any directions issued by the Government, the Admission Committee or, as the case may be, the Fee Regulatory Committee, by any person, shall be liable for penalty under the provisions of the Act.

23. Interpretation.

- In implementation of the provisions of these rules, if any difficulty or question arises as to the interpretation of any provision, the decision of the Government shall be final.

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State of Gujarat - Act