Diploma In Engineering Courses To Bachelor Of Engineering And Technology Courses (Regulation Of Admission And Payment Of Fees) Rules, 2024

[28 February 2024]

In exercise of the powers conferred by sub-section (1) of section 20 read with section 4 of the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Guj. 2 of 2008) and in supersession of all the rules made in this behalf, the Government of Gujarat, hereby makes the following rules to regulate admission from Diploma in Engineering Courses to Second Year (Third Semester) of Bachelor of Engineering and Technology Courses and Payment of Fees as follows, namely:-

Rule 1. Short Title and commencement :-

(1)     These rules may be called the Diploma in Engineering Courses to Bachelor of Engineering and Technology Courses (Regulation of Admission and Payment of Fees) Rules, 2024.

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

Rule 2. Definitions :-

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 (Guj. 2 of 2008);

(b)      "Admission" means admission of candidates of Diploma in Engineering Courses to Second Year (Third Semester) of Bachelor of Engineering Courses;

(c)      "Admission Committee" means the Admission Committee for Professional Courses constituted by the State Government under section 4 of the Act;

(d)      "AICTE" means the All India Council for Technical Education, a statutory body constituted under section 3 of the All India Council for Technical Education, Act 1987 (52 of 1987);

(e)      "Bachelor of Engineering Courses" means and includes the Bachelor of Engineering and Technology Courses, in the Professional Educational Colleges or Institutions of the State;

(f)       "Course" means one of the branches of learning in programme which shall include dual degree course and integrated course;

(g)      Diploma to Degree Common Entrance Test (DDCET) means the entrance test conducted by the State Government for determination of merit of the candidates for the purpose of Admission in the second year (3rd Semester) of Bachelor of Engineering and Technology courses of the state.

(h)     "Engineering branch" means various branches of Engineering and Technology in the professional educational colleges or institutions in the State;

(i)       "Foreign National (FN) Student" shall have the meaning assigned to it in clause (dd) of section 2 of the Act;

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

(k)      "Level" means under graduate program in Engineering and Technology in professional educational colleges or institutions of the State;

(l)       "Multi-Point Entry and Credit System (MPEC system)" means a system under which a candidate is eligible for admission in the Diploma Course if he has, either,-

(i)       passed the Secondary School Certificate Examination (Standard X); or

(ii)      passed the Higher Secondary School Certificate Examination (Standard XII, 10+2 pattern); or

(iii)     appeared in the Higher Secondary School Certificate Examination (Standard XII, 10+2 pattern); or

(iv)    passed the two years certificate course conducted by the Technical Examination Board (TEB) (hereinafter referred to as "Certificate Holder");

(m)    "Non-Multi Point Entry and Credit System (Non-MPEC system)" means a system which makes a candidate eligible for admission in the Diploma Course who has passed the Secondary School Certificate Examination (Standard X);

(n)     "Non-Resident Indian Seats" shall have the meaning assigned to it in clause (i) of section 2 of the Act;

(o)      "Qualifying Examination" means an examination of Diploma in Engineering Courses in any discipline of Diploma Engineering Courses;

(p)      "Semester Theory Performance Index (STPI)" means performance index based only on the marks obtained in theory subjects in qualifying examination conducted and evaluated by the respective University;

(q)      "Sanctioned intake" means intake sanctioned by registering or statutory body and/or recognized University;

(r)      Supernumerary seats" shall have the meaning assigned to it in clause (ll) of section 2 of the Act;

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

(t)       "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 assigned to them in the Act.

Rule 3. :-

(1)     Diploma to Degree Common Entrance Test (DDCET): Diploma to Degree Common Entrance Test Committee shall conduct DDECT under observation, control and direction of the admission Committee for the purpose of Admission in the second year (3rd Semester) of Bachelor of Engineering and Technology courses of the State.

(2)     Admissions to Bachelor of Engineering Courses.- The admissions to the Second Year (Third Semester) of the Bachelor of Engineering Courses on all the supernumerary seats shall be given on the basis of the merit list prepared by the Admission Committee.

Rule 4. Seats Available for Admission :-

For the purpose of admission, available seats shall include,-

(i)       (A) Government Seats: -

(a)      Ten percent (10%) seats of the sanctioned seats of the immediate previous academic year in the Government Colleges or Institutions and aided Colleges or Institutions and unaided Colleges or Institutions of the State, and

(b)      Fifty percent (50%) seats of institute having statutory authorities, permission of separate division (if applicable) to separate division for lateral entry for corresponding academic year of each Bachelor of Engineering Course in the unaided Colleges or Institutions of the State.

(c)      All supernumerary seats of the professional courses in the Government colleges or institutions and in the aided and unaided Colleges or Institutions.

(B) Management Seats:

(1)     Fifty percent (50%) seats of the total sanctioned seats of the Engineering and Technology college or institute having statutory authorities permission of separate division (if applicable) for lateral entry for corresponding academic year of each Bachelor of Engineering Course in the unaided Colleges or Institutions of the State including 15 % of NRI seats.

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

(ii)      (a) the seats remained vacant in the previous year as per the guideline issued by AICTE/ statutory authorities time to time, or

(b) the seats fallen vacant during previous year in the first-year engineering courses; duly intimated by the concerned University or institute for admission.

Rule 5. Eligibility for Admission :-

(A)     Government seats: -

For the purpose of admission, a candidate,

(i)       shall have passed the qualifying examination with minimum aggregate marks as prescribed in rule 6 in immediate previous academic year in any discipline from the recognized Board/University or institute approved by AICTE and situated in Gujarat State and shall have appeared in DDCET for the corresponding year, and

(ii)      who have passed qualifying examination with minimum aggregate marks as prescribed in rule 6 in any previous academic year in any discipline from the recognized Board/University or institute approved by AICTE and situated in Gujarat State, and shall have appeared in the DDCET for the corresponding year.

(iii)     Five percent of seats of the sanctioned intake in Government and aided institutions shall be available for the candidates who have passed qualifying examination with minimum aggregate marks as prescribed in rule 6 in immediate previous academic year in any discipline prescribed by AICTE from time to time from a recognized Board/University or institute approved by AICTE located in India and shall have appeared in DDCET for the corresponding year.

(B)     Management Seats:

For the purpose of admission in Management seats,

(1)     Candidates who have passed the qualifying examination with minimum aggregate marks as prescribed in rule 6 in immediate previous academic year from recognized Board/University or institute approved by AICTE located in India Including Gujarat State with diploma in Engineering and Technology as per the AICTE Approval Process Handbook time to time from recognized Board/University or institute approved by AICTE and shall have appeared in DDCET for the corresponding year.

(2)     Candidates who have Indian origin and have passed the qualifying examination with minimum aggregate marks as prescribed in rule 6 in immediate previous academic year in any discipline from recognized Board/University or institute located outside India with minimum eligibility criteria as prescribed by AICTE from time to time, and equivalency defined by Association of Indian Universities (AIU), New Delhi shall be eligible for admission.

Rule 6. Minimum aggregate marks :-

For the purpose of admission, the minimum aggregate marks which a candidate shall have obtained in qualifying examination shall be as per norms and requirements prescribed by the AICTE for lateral entry to the Second Year Engineering and Technology Programs for the current academic year.

Rule 7. Name of Eligible Bachelors Course in which Admission may be granted :-

Subject to the fulfilment of eligibility criteria and such other conditions as prescribed under these rules, a candidate who has passed the qualifying examination from any discipline shall be eligible for the admission in any discipline of degree engineering.

Rule 8. Reservation of Seats :-

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

(a)      Scheduled Castes : 7 %

(b)      Scheduled Tribes : 15%

(c)      Socially and Educationally Backward Classes, including Widows and orphan of any caste caste : 27%

(d)      Economically Weaker Sections (EWSs) : 10%

(2)     A candidate seeking admission on reserved seat shall be required to produce a Certificate of Caste/Category:

Provided that the candidates belonging to the 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/category certificate shall be valid unless it is duly stamped, signed and issued by the competent authority as specified by the State Government.

(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 competent authority specified by the State Government. Such certificate shall have validity as per the prevailing rules of the Government of Gujarat.

(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/category certificate issued to him by the competent authority as specified by the State Government in this behalf. In case the caste/category 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.

Rule 9. Reservation for Physically Disabled Candidates :-

Five percent (5%) of the available seats in each category shall be reserved, in accordance with the provisions of the section 32 of the Rights of Persons with Disabilities Act, 2016 (49 of 2016), for the persons with benchmark 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 certifying authority.

Explanation. - "person with disability" means a person suffering from not less than forty percent (40%) of any permanent disability as certified by a competent medical authority.

Rule 10. Reservation for the Children of Defense personals and Ex-Servicemen :-

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

(2)     A candidate claiming admission against Ex-Servicemen category shall be required to submit a certificate to that effect duly issued by the Director, Sainik Welfare Board, Gujarat State or by the District Sainik Welfare Officer. In-Service Defence Persons / retired defence persons notified by the Ministry of Home Affairs Police Division-II, Government of India shall be required 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.

(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 and children of defence personnel serving in Gujarat 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.

(5)     The admission on such reserved seat shall be valid subject to the veracity of the certificate being confirmed by the authority by which the certificate is issued.

Rule 11. Distribution of Seats :-

(1)     For the purpose of admission, the available seats shall be distributed to eligible candidates of all eligible Boards/ Universities who have applied for admission and obtained minimum aggregates marks in qualifying examination conducted by any recognised professional educational college / institute/University situated in the State of Gujarat and shall have appeared in DDCET for the corresponding year :

Provided that if the Government seats remain vacant which were to be filled by the candidate falling under clause (iii) of para A of rule 5, such vacant seats shall be offered to and filled by the candidate falling under clause (iii) of para A of rule 5 and vice-versa.

Rule 12. Preparation of Merit List :-

(A)     Government Seats: -

(1)     Common merit list of the eligible candidates who have applied for admission in the prescribed form and within the prescribed time limit shall be prepared by the Admission Committee on the basis of the DDCET Score of the corresponding year, priority shall be given to the candidates who have cleared diploma in the immediate previous academic year.

The criteria for deciding merit order in case of students having equal DDCET exam merit marks shall be in the following sequence, namely: -

(a)      Marks obtained in the DDCET BE-01 - Basics of Sciences and Engineering Paper,

(b)      Marks obtained in the DDCET BE-02-Aptitude Test (Mathematics and Soft Skills) Basics of Sciences and Engineering Paper,

(c)      Minimum Negative marks in corresponding year DDCET Exam

(d)      Minimum Negative marks in corresponding year DDCET Exam BE-01 - Basics of Sciences and Engineering Paper

(e)      Minimum Negative marks in corresponding year DDCET Exam BE-02-Aptitude Test (Mathematics and Soft Skills) Basics of Sciences and Engineering Paper

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

(B)     Management Seats: -

Merit list for candidates who have passed qualifying examination from recognised University/Board located in India (Including Gujarat State) shall be based on the basis on the DDCET score of the corresponding year.

Rule 13. 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 Universities, before the Admission Committee at least one day before the commencement of admission process (counselling program) but not later than seven days from 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.

(2)     The candidate who was declared failed initially in the qualifying examination, but later on declared passed after rechecking of marks by the University, such candidate shall, within the 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 University, 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.

Rule 14. Registration for Admission (Government Seats) :-

(1)     A candidate seeking admission shall apply online, for the registration of his candidature, on the website, 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 website and by such other means, as it may consider convenient, publish the date of registration, the list of Help Centres, 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 in any mode of admission either through Admission Committee or at the college or institute level, the candidate shall be required to make payment of such sum towards the Registration fee, etc. as may be determined by the Admission Committee.

(4)     Where a candidate has made more than one registration, 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)     After successful completion of registration the candidate is required to upload the necessary documents on the admission portal. At the time of admission, the candidate shall have to produce the original certificates and testimonials of the documents attached with the registration form for verification. Pending verification of original documents, the admission shall be treated as provisional only.

(6)     The candidate who is unable to produce original certificates and testimonials necessary for the purpose of admission at the time of registration announce by Admission Committee, may complete the registration. In the event of failure to submit original certificates and testimonials before allocation of admission within the time limit as prescribed, the registration/admission shall be treated as cancelled.

Rule 15. Admission Procedure :-

(A)     Government Seats: -

The admission procedure shall be online in the following manner, namely:

(1)     The Admission Committee shall prepare a merit list of the eligible candidates as per these rules, after verification of the documents submitted.

(2)     The merit list shall be displayed on the website of the Admission Committee and by such other means, as it may consider convenient.

(3)     The Admission Committee shall publish the Schedule of online counselling program on its website, by 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 website of the Admission Committee. The candidates are required to obtain the print out of the information letter and bank receipt copies from the website.

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

(6)     On payment of token tuition fee as required, either online payment or in the branches of banks as specified, the admission allotted to the candidate shall get confirmed. The candidate shall be required to login to his account to get the print out of the Admission Slip. In case, the candidate fails to pay the token tuition fees within the prescribed time limit as aforesaid, the admission offered to him shall be treated as cancelled. Such candidate shall not be eligible to get admission on same course and same shift in the same college or institute in subsequent round of counselling:

Provided that a candidate who has been allotted admission on Non-TFW seat and he has not confirmed his admission to the said seat shall be eligible to get admission on TFW seat on same course and same shift in the same college or institute. However, such candidate shall be eligible to participate in the successive upgradation/reshuffling round of counselling provided the candidate has given consent for the same, but shall not be eligible for admission on the seat already allotted to him in previous rounds.

(7)     Where considerable number of seats falls vacant and it appears to the Admission Committee to fill the vacant seats, it may conduct the online admission process for upgradation/reshuffling of seats. The candidate, who opts to take part in such process by giving online consent, shall be considered for such admission. The candidate may be upgraded by the choices he already given under sub-rule (4). If the candidate gets the admission on the basis of upgradation, then his earlier admission shall be treated as cancelled.

(B)     Management Seats: -

(1)     The admission procedure of the management seats shall be online and managed and finalized by the concerned college or institute. The merit lists shall be displayed on the website of the concerned college or institute.

(2)     Each college or institute shall have to conduct admission process in a fair, transparent and nonexploitative manner and no eligible candidate should be denied issuing or accepting his admission form.

Rule 16. Fee :-

(1)     A candidate who gets admission in the Government or aided college or institute 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 institute shall have to pay such fee, as may be determined by the Fee Regulatory Committee constituted under section 9 of the Act, for unaided colleges or institute, at such stages, as may be determined by the Admission Committee.

(3)     If a candidate, who has paid the fee after getting admission, gets his admission cancelled, within the time limit specified by the Admission Committee, his fee shall be refunded after completion of the admission process, provided the seat vacated by him is filled by the another candidate.

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

Rule 17. Change of Course or Institute :-

Except as provided in these rules, no candidate shall, after getting admission, be allowed to change his course or, as the case may be, college or institute in any circumstance.

Rule 18. Documents to be Attached/Uploaded :-

(A)     At the time of application: -

The candidate shall upload/submit the documents or submit the self-attested copies of the following documents, namely:-

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

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

(iii)     Caste/Category certificate for a candidate belonging to Scheduled Castes (SC), Scheduled Tribes (ST) and the Socially and Educationally Backward Classes (SEBC), Economically Weaker Sections (EWS), issued by the authority empowered by the State Government in this behalf, (iv) Certificate of Physical Disability, issued and duly signed by the Civil Surgeon/ competent Medical Authority, in case the candidate is a Physically Handicapped,

(iv)    Certificate of ex-serviceman, duly issued by the Director, Sainik Welfare Board, Gujarat State or by the District Sainik Welfare Officer,

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

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

(vii)   Photograph of candidate for other State / other than Gujarat Secondary and Higher Secondary Education Board.

(viii)  Signature of the Candidate

(B)     Before declaration of online merit list:-

The candidate shall upload/submit the documents or submit the self-attested copies of the following documents, namely: -

(i)       final year mark-sheet/CGPA result based on which the Class or Grade or diploma awarded by the recognized University/Institutions,

(ii)      School Leaving Certificate or Transfer Certificate,

(iii)     Non-Creamy Layer (NCL) certificate of the family, valid as per prevailing rules of the State Government, issued by the authority empowered by the State Government in this behalf,

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

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

Rule 19. Ineligibility for admission on production of false documents :-

During the verification of documents or subsequently, any certificate or testimonial or information submitted by any candidate, found incorrect or false by the Admission Committee, the candidature of such candidate shall be cancelled for that year.

Rule 20. Cancellation of Admission and Refund of Fee :-

(1)     In case of cancellation of admission 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)     (a) In case of a candidate withdrawing his candidature before completion of online admission process, for any reason whatsoever, he may login to his account on the website of the Admission Committee for online admission process and put the request for cancellation of admission within the time limit specified by the Admission Committee. In such case, the token tuition fee collected, if any, by the Admission Committee shall be refunded to such candidate.

(b) After completion of online admission process and before declaration of schedule of admission on vacant seats, if any candidate who has withdrawn his candidature in the manner as stated in clause (a) above, the token tuition fee paid by him shall be refunded, subject to the condition of vacated seat being filled up by the college or institution, as per the directions of Admission Committee and prevailing rules of the AICTE.

(c) A candidate desirous to withdraw his candidature after completion of admission on vacant seats, for any reason whatsoever, shall have to request in writing in person to the college or institution in which he is granted admission but he shall not be entitled to get refund of the fees paid by him for getting admission.

(d) In case of cancellation of admission at college or institute level on the request of the student, he shall be liable to pay the fees for the current semester and no college or institution shall demand fees for further semester.

Rule 21. Vacant Seats :-

(1)     The vacant seats of the Government and aided Colleges / Institution shall be fill by the Admission Committee through online/offline counselling in the following order namely:

(i)       the names of the candidates whose names appear in the merit list of the Admission Committee;

(ii)      After allotting the seats to the candidates mentioned in sub-clause (i) above, if seats remain vacant, the Admission Committee shall fill such seats by inviting the application from the candidates who have passed the qualifying examination with minimum aggregate marks and have appeared in the DDCET as prescribed in rule 6 from the recognised University or college or institution approved by the AICTE/UGC and situated in the Gujarat State.

(iii)     After allotting the seats to the candidates mentioned in sub-clauses (i) and (ii) above, if seats remain vacant, the Admission Committee shall fill such seats by inviting the application from the candidate passed D.Voc and have appeared in the DDCET Stream in the same or allied sector from the recognised University, situated in the Gujarat State. Merit shall be prepared on the basis of the DDCET marks secured in the corresponding year :

Provided that the Universities shall offer suitable bridge courses such as Mathematics, Physics, Engineering drawing, etc., for the students coming from diverse backgrounds to achieve desired learning outcomes of the program.

(iv)    After allotting the seats to the candidates mentioned in sub-clauses (i), (ii) and (iii) above, if seats remain vacant, the Admission Committee shall fill such seats by inviting the application from the candidate who has passed B.Sc Degree examination with Mathematics as one of the subjects in HSC, from a recognized University, situated in the Gujarat State, in any previous academic year and have appeared in the DDCET shall also be eligible. The merit list shall be prepared on the basis of the DDCET examination marks secured in the corresponding year.

(v)      After allotting the seats to the candidates mentioned in sub-clauses (i),(ii) (iii) and (iv) above, if seats remain vacant, the Admission Committee shall fill such seats by inviting the application from the candidate eligible as per rule 5 and who has passed the qualifying diploma examination from a recognized University or a college or institution approved by AICTE/UGC from other state, and have appeared in the DDCET shall also be eligible. The merit list shall be prepared on the basis of the DDCET examination marks secured in the corresponding year, giving priority to the candidate who are origin of Gujarat.

(vi)    After allotting the seats to the candidates mentioned in sub-clauses (i),(ii) (iii) (iv) and (v) above, if seats remain vacant, the colleges or institutions shall fill such seats by inviting the application from the candidate eligible as per rule 5 and who has passed the qualifying examination from the recognized University or college or institution approved by the AICTE/UGC from India (Including Gujarat) but not appeared in the DDCET examination , giving priority to the candidate who are origin of the State of Gujarat.

(2)     After offering admission to all the candidates whose names appear in the merit list or after completion of the online admission process, if seats of any unaided college or institution remains vacant, such vacant seats shall be filled by the unaided college or institution as per the direction issued by the Admission Committee. The Admission Committee shall, by an advertisement in the prominent newspapers widely circulated in the State, by web-site and by such other means, as it may consider convenient, display the details of vacant seats and schedule for vacant seats admission on website. The candidates who are already having the merit number of Admission Committee shall have to submit copy of his registration form to participate for the vacant seats round. Whereas the eligible candidates who have not registered earlier shall have to apply at institute level as per the schedule declared by Admission Committee.

All eligible/meritorious candidates shall have to approach to self-financed institutes of his choice for admission in the vacant seats. An acknowledgement shall be given to the candidate by the concerned self-financed institutions. The concerned self-financed institutions shall process the filling up of the vacant seats among such eligible candidates who have submitted registration form by preparing common intra-se merit list in the following order and guidelines issued by Admission Committee from time to time:

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

(ii)      After allotting the seats to the candidates mentioned in sub-clause (i) above, if seats remain vacant, the un-aided colleges or institutions shall fill such seats by inviting the application from the candidates who have passed the qualifying examination with minimum aggregate marks and shall appeared in the DDCET as prescribed in rule 6 from the recognised University or college or institution approved by the AICTE/UGC and situated in the Gujarat State,

(iii)     After allotting the seats to the candidates mentioned in sub-clauses (i) and (ii) above, if seats remain vacant, the un-aided colleges or institutions shall fill such seats by inviting the application from the candidates who have passed D.Voc Stream in the same or allied sector from a recognized University, situated in the Gujarat State and appeared in the DDCET Examination of corresponding year. The merit list shall be prepared on the basis of the DDCET marks :

Provided that the Universities shall offer suitable bridge courses such as Mathematics, Physics, Engineering drawing, etc., for the students coming from diverse backgrounds to achieve desired learning outcomes of the programme.

(iv)    After allotting the seats to the candidates mentioned in sub-clauses (i),(ii) and (iii) above, if seats remain vacant, the un-aided colleges or institutions shall fill such seats by inviting the application from the candidate who has passed B.Sc Degree examination with Mathematics as one of the subjects in the HSC, from a recognised University, situated in the Gujarat State in any previous academic year and have appeared in the DDCET examination. The merit list shall be prepared on the basis of the DDCET examination marks secured in the corresponding year.

(v)      After allotting the seats to the candidates mentioned in sub-clauses (i),(ii) (iii) and (iv) above, if seats remain vacant, the un-aided colleges or institutions shall fill such seats by inviting the application from the candidate eligible as per rule 5 and who has passed the qualifying diploma examination from a recognized University or a college or institution approved by the AICTE/UGC, from other States and have appeared in the DDCET examination of the corresponding year, giving priority to the candidate who are origin of Gujarat.

(vi)    After allotting the seats to the candidates mentioned in sub-clauses (i),(ii) (iii) (iv) and (v) above, if seats remain vacant, the un-aided colleges or institutions shall fill such seats by inviting the application from the candidate eligible as per rule 5 and who has passed the qualifying examination from a recognised University or a college or institution approved by the AICTE/UGC from India (Including Gujarat) but not appeared in the DDCET examination, giving priority to the candidate who are origin of Gujarat.

Rule 22. Admission to Unaided Colleges or Institutions :-

(1)     The unaided colleges or institutions shall collect the 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.

(2)     No college or institution shall retain the original documents or testimonial of the candidate. In case of breach of such provision, the college or institution shall be liable to penalty as provided in the Act.

Rule 23. Supernumerary Seats :-

(1)     The supernumerary seats shall be filled in accordance with the directions of the AICTE and the Ministry of Human Resources Development, Government of India.

(2)     [A] (i) The Tuition Fee Waiver Scheme shall be applicable to seats as rule 4(i) (A) (a) and (b) for the engineering and technology courses;

(ii) the supernumerary seats not exceeding five percent of the sanctioned intake of the colleges or institutions shall be filled on the basis of merit of the candidate, whose parents annual income is less than or equal to Rs. 8.0 lakh from all sources of income. These seats shall be supernumerary in nature. These supernumerary seats shall be available only to such courses in the colleges or institutions, where a minimum of 50% of "Approved Intake" are filled up in last Academic year.

(iii) No supernumerary seat which remains vacant shall be offered to any category other than the category to which the supernumerary seat belongs;

(iv) The Tuition Fee Waiver Scheme shall be for the complete duration of the course and the candidate admitted under this scheme shall not be allowed to change the institution or the course in any circumstances.

[B] Supernumerary Seats for Working Professional

Notwithstanding anything contained in this rule, in order to facilitate employed/ working professionals, the AICTE has made a special provision by providing flexibility in timing to conduct theory and practical classes (even beyond office hours) so has to upgrade their skills and knowledge. It shall be treated as regular mode and NOT as an evening program/ part-time. The institutes shall follow the guidelines notified by AICTE from time to time, working professionals with ITI (or equivalent)/Diploma/UG qualifications enrolled in regular Diploma/UG/ PG Programmes respectively shall be allowed to do the theory and practical in flexible timing to enrich their skills and knowledge.

(1)     The Institutions offering the Courses in Engineering and Technology, Management, Applied Arts and Crafts, Design, Planning, and Hotel Management and Catering Technology shall be eligible for an additional ONE division with 15/30/60 seats (as supernumerary) in each course at all levels to the interested institutions exclusively for Working Professionals meeting with the criteria defined by the AICTE time to time.

(2)     Eligibility for admission:

(i)       Professional working in registered Industry/ Organization (Central /State) /Private / Public Limited Company/MSMEs/as defined by the AICTE time to time located within 50 km radial distance from the institutes and

(ii)      Minimum of one-year full time/regular working experience and,

(iii)     Qualification same as candidates eligible for lateral entry to second year as specified in approval process handbook published by the AICTE from time to time.

(3)     Duration of Course:

(i)       Same as lateral entry to second year with a total courses duration not less than three years, so as to fulfil the total contact hours as prescribed by the affiliating University for completion of duration of the course.

(ii)      Timings for conduct of classes normally shall be in the evening hours/any flexible convenient timings (including weekends/holidays) in alignment with timings of the industry/organization.

(iii)     Mode of conduct of classes shall be as applicable for regular programs as defined in the AICTE public notice time to time.

(4)     Academic requirement:

(i)       Total credit as specified in the AICTE Model curriculum or Affiliating University are required to be earned for getting the degree.

(ii)      As per the AICTE regulation up to 40 % of credit transfer is permitted through MOOCs/ Swayam/Online Classes.

(5)     Mode of the Admission: as per the University/state admission policy.

(6)     Reservation Policy of the respective state is applicable.

Rule 24. Penalty :-

Any breach of any of the provisions of the Act, or the rules or any directions issued by the State Government, the Admission Committee or, as the case may be, the Fee Regulatory Committee, by any person, shall be liable to penalty as provided in the Act.

Rule 25. 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 State Government shall be final.