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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in Engineering Courses to Bachelor of Engineering and Technology Courses (Regulation of Admission and Payment of Fees) Rules, 2013

(2)A candidate shall have passed the qualifying examination with minimum aggregate marks as prescribed in rule 6 in any previous academic year in the relevant discipline as mentioned in column 2 of Schedule I from the Technical Examination Board (TEB) or a recognized University or college or institution approved by AICTE and situated in Gujarat State, shall be eligible for admission only after the completion of first round and before the completion of the admission process declared as such by the Admission Committee, provided the seats remain vacant under sub-rule (1). A Branchwise common merit list of such students shall be prepared as provided in rule 14.