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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses (Regulation of Admission and Payment of Fees) Rules, 2013

(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.