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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(6) in Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

(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).]