KARNATAKA
SELECTION OF CANDIDATES FOR ADMISSION TO PROFESSIONAL INSTITUTIONS RULES, 2005
PREAMBLE
Whereas, it is
considered necessary to make certain modifications in the Karnataka Selection
of Candidates for Admission to Professional Institutions Rules, 2004.
Therefore, in exercise of the powers conferred by sub-section (1) of Section 14
of the Karnataka Educational Institutions (Prohibition of Capitation Fee) Act,
1984 (Karnataka Act 37 of 1984), the Government of Karnataka
hereby makes the following rules/namely.
Rule - 1. Title, commencement and application.
(1)
These rules may be
called the Karnataka Selection of Candidates for Admission to Professional
Institutions Rules, 2005.
(2)
These rules shall come
into force from the date of their publication in the Official Gazette.
(3)
These rules shall apply
to the selection of candidates for admission to the following courses, namely.
(A)
In Medical and Dental
Institutions, to the first year of.
(a)
Bachelor of Medicine and
Bachelor of Surgery; and
(b)
Bachelor of Dental Surgery.
(B)
In the Indian Systems of
Medicine and Homoeopathy Institutions to the first year of.
(a)
Bachelor of Ayurvedic
Medicine and Surgery;
(b)
Bachelor of Unani
Medicine and Surgery;
(c)
Bachelor of Naturopathy
and Yoga; and
(d)
Bachelor of Homoeopathic
Medicine and Surgery.
(C)
In Engineering
Institutions, to the First Year, First Semester and in respect of Diploma
holders to the Second Year, Third Semester (in the case of Architecture course
First Year, First Semester) of both full- time and part-time courses in.
(a)
Bachelor of Engineering;
(b)
Bachelor of Technology;
and
(c)
Bachelor of
Architecture.
Rule - 2. Definitions.
In these rules, unless
the context otherwise requires.
(a)
"Admission
Centre" means, a centre at which selection and allotment of candidates to
various courses in Professional Institutions are made;
(b)
"Aided
Institution" means, any institution, which receives Grant-in-Aid from the
Government, but does not include a course of study, which does not receive
Grant-in-Aid in such institution;
(c)
"Candidate"
means, an applicant to the Common Entrance Test seeking allotment of a seat in
professional institution as per the academic eligibility;
(d)
"Casual
Vacancy" means, unfilled, surrendered, forfeited or newly added seat
available after completion of the seat selection round;
(e)
"Committee"
means, the Common Entrance Test Committee constituted under sub-rule (1) of
Rule 5;
(f)
"Director"
means, the Director of Technical Education or Director of Medical Education or
Director of Indian Systems of Medicine and Homoeopathy, in Karnataka, as the
case may be;
(g)
"Entrance
Test" means, the Common Entrance Test conducted under these rules;
(h)
"Ex-serviceman"
means, a person who has served in any rank whether as a combatant in the
regular Army, Navy or Air Force of the Indian Union; and
(i)
who retired from such
service after earning his pension; or
(ii)
who has been released
from such service on medical ground attributable to military service or
circumstances beyond his control and awarded medical or other disability
pension; or
(iii)
who has been released,
otherwise than on his own request, from such service as a result of reduction
in establishment; or
(iv)
who has been released
from such service after completing the specific period of engagement, otherwise
than at his own request or by way of dismissal or discharge on account of
misconduct or inefficiency and has been given a gratuity, and includes
personnel of the territorial army of the following categories, namely.
(a)
pension holders for
continuous embodied service;
(b)
pension holder with
disability attributable to military service; and
(c)
gallantry award winners,
excluding
Defence security Corps, General Reserve Engineering Force, the Lok Sahayak Sena
and the Para Military Territorial Army other than those in sub-clause (iv):
Provided that a person
who has served for not less than five years and was honorably discharged prior
to 1st July, 1987, shall also be considered as an Ex-serviceman.
(i)
"Gadinadu
Kannadiga" means, a candidate whose mother tongue is Kannada or Tulu or
Kodava and who resides in Kannada speaking areas of South Sholapur or Akkalakot
or Jath or Gadhinglaj Taluk of Maharashtra State or Kasargod Taluk of Kerala
State;
(j)
"Government" means,
the Government of Karnataka;
(k)
"Government
seat" means, the seats in Government/University colleges and also the
seats coming under the Government quota in Aided and Un-aided institutions as
specified by Government notification;
(l)
"Horanadu
Kannadiga" means, a candidate whose mother tongue is Kannada or Tulu or
Kodava and who is residing outside the State of Karnataka, as on 1st May of the
year in which the Common Entrance Test is held, such candidates, having passed
the qualifying examination from an University or Board or any other institution
located outside Karnataka;
(m)
"Indian Systems of
Medicine" means, Ayurveda, Naturopathy and Yoga and Unani Systems of
Medicine;
(n)
"Institution"
means, any institution or college affiliated to any University in Karnataka and
carrying on the activity of imparting education in Medicine, Dentistry, Indian
Systems of Medicine, Homoeopathy, Engineering, Technology and Architecture
Courses;
(o)
"Intake"
means, the sanctioned strength of a course in an institution fixed by the
authority competent to fix such intake;
(p)
"Management
Seat" means, the seats specified as such by Government Notification;
(q)
"Merit" means,
merit as determined under Rule 7;
(r)
"Pre-University
Examination" means, the Second year Pre-University Examination conducted
by the Department of Pre-University Education in the State of Karnataka;
(s)
"Professional
Institution" means, an institution imparting instructions in Medical,
Dental, Ayurvedic Medicine and Surgery, Naturopathy and Yoga, Unani Medicine
and Surgery, Homoeopathic Medicine and Surgery, Engineering, Technology and
Architecture courses, as the case may be and affiliated to any University in
Karnataka;
(t)
"Qualifying
Examination" means,
(i)
2nd year Pre-University
Examination or any other qualifying examination, declared as equivalent by the
Government, for admission to first year Bachelor of Medicine and Bachelor of
Surgery, Bachelor of Dental Surgery, Bachelor of Ayurvedic Medicine and
Surgery, Bachelor of Naturopathy and Yoga, Bachelor of Unani Medicine and Surgery,
Bachelor of Homoeopathic Medicine and Surgery, Bachelor of Engineering,
Bachelor of Technology and Bachelor of Architecture courses.
(ii)
Three years Diploma
Examination of the Board of Technical Examination" in Karnataka or any
other qualifying examination, declared as equivalent by the Government, for
admission to Second Year, Third Semester of Bachelor of Engineering, Bachelor
of Technology, First Year, First Semester Bachelor of Architecture, in
full-time and part-time degree courses;
(u)
"Schedule" means,
a Schedule appended to these rules;
(v)
"Seat Matrix"
means, statements showing college-wise, course-wise and category-wise break-up
of seats as notified by the Government for the academic year;
(w)
"Special
Officer" means, an officer belonging to Indian Administrative Service,
appointed by the Government, in connection with conduct of Common Entrance Test
and Regulation of all matters pertaining to seat selection and admission to the
courses;
(x)
"Unaided
Institution" means, any privately managed institution, which is not
receiving Grant-in-Aid from the Government,
Rule - 3. Academic Eligibility.
(1)
A candidate who appears
either for the Common Entrance Test conducted by the CET Cell or by the
Association of Professional Colleges/Institutions shall be eligible for
admission to any of the full time degree courses specified in sub-rule (3) of
Rule 1, if he
(a)
is a citizen of India;
and
(b)
has passed the Second
year Pre-University or XII standard or equivalent examinations preceding the
Entrance Test.
(i)
with Physics, Chemistry
and Biology as optional subjects and English as one of the languages for
Medical, Dental, Indian Systems of Medicine and Homoeopathy and has secured not
less than fifty per cent of the aggregate marks in the optional subjects in
respect of Medical, Dental, Ayurveda, Naturopathy and Yoga, Unani and
Homoeopathy courses or as revised by the respective academic Councils from time
to time;
(ii)
with Mathematics and
English as subjects and has secured fifty per cent of the aggregate marks in
all subjects for Architecture Course or as revised by the Architecture Council
of India from time to time and shall take an Aptitude Test conducted by the CET
Cell;
(iii)
with Physics and
Mathematics as compulsory subjects, along with one of the following subjects. Chemistry,
Bio-Technology, Computer Science, Biology, Electronics and has secured not less
than thirty-five per cent of the aggregate marks in the optional subjects with
English as one of the languages, in respect of Engineering and Technology
courses or as revised by the All India Council for Technical Education from
time to time:
Provided that the minimum
marks for the purpose of eligibility shall be forty per cent of the aggregate
in the optional subjects in case of candidates belonging to the Scheduled
Castes, Scheduled Tribes and Category I of other Backward Classes specified in
the relevant Government Order for the purpose or reservation in respect of
Medical, Dental, Indian Systems of Medicine, Homoeopathy and forty per cent of
the aggregate marks in ell subjects in respect of Architecture course:
Provided further that,
for Dental course the candidate must have secured fifty per cent marks in
English language and in case of the candidate belonging to the Scheduled
Castes, Scheduled Tribes and Category 1 of other Backward Classes forty per
cent; and
(c)
has appeared for the
three subjects viz., Physics, Chemistry and Biology in respect of Medical,
Dental, Indian Systems of Medicine, Homoeopathy courses or Physics, Chemistry
and Mathematics in respect of Engineering and Technology Courses, in the Common
Entrance Test conducted under these Rules; and
(d)
has completed 17 years
of age as on 31st December of the year of admission, for admission to Medical,
Dental, Indian Systems of Medicine and Homoeopathy courses:
Provided that no
candidate who has obtained a seat in any discipline through the CET cell in any
previous year shall be eligible to appear for the Common Entrance Test
conducted by the CET Cell for selection of a seat in the same discipline.
(2)
A candidate shall be
eligible for admission to any of the full-time degree courses specified in
clause (C) of sub-rule (3) of Rule 1, if he is a holder of diploma in the
appropriate branch of Engineering specified in Schedule I, awarded by the Board
of Technical Examination in Karnataka or equivalent qualification and has
passed in the final year examination and in respect of Architecture shall have
secured not less than fifty per cent of the marks in the final year Diploma
examination.
(3)
No candidate shall be
eligible for admission to part-time course in Second Year, Third Semester of
Bachelor's degree in Engineering, Technology, unless he.
(a)
is a holder of 'Diploma'
in appropriate branch of Engineering specified in the Schedule I granted by the
Board of Technical Examination in Karnataka and has passed in the final year
examination; and
(b)
has on the first
September of the year of admission, not less than one year Professional
experience in the branch of Engineering, Technology in which the candidate
holds a diploma, after passing diploma course.
Explanation. Professional
experience means.
Employed on a regular
basis.
(a)
in Government,
Government undertaking, Public Sector Undertaking, Corporation; or
(b)
in a private concern
registered under the Directorate of Industries and Commerce or the Directorate
of Small Scale Industries; or
(c)
in a Private Limited
Company; or
(d)
in Government,
Government recognised institutions as technical staff;
Provided that the period
of apprenticeship undergone shall also be treated as professional experience,
if sponsored by the Board of Apprenticeship Training, Southern Region, Chennai:
Provided further that,
employment shall be in an establishment situated within the urban agglomeration
of the city in which the professional institution is situated.
Rule - 4. Eligibility for Government Seat.
Government seats shall
be filled by candidates who satisfy one of the following conditions, namely.
(i)
A candidate should have
studied and passed in one or more Government or Government recognised
Educational Institutions located in the State of Karnataka for a minimum period
of SEVEN academic years commencing from 1st Standard to II PUC or 12th standard
as on 1st July of the year in which the Common Entrance Test is held and should
have appeared and passed SSLC or 10th Standard or 12th Standard or equivalent
examination from institutions located in the State of the Karnataka:
Provided that in the
case of a candidate who takes more than one year to pass a class or standard,
the years of academic study is counted as one year only;
(ii)
A candidate should have
studied and passed I and II year Pre-University Examination or equivalent
examination, within the Slate of Karnataka from an educational institution run
or recognised by the State Government and that either of his parents should
have studied in an educational institution run or recognised by the State
Government and located in the State of Karnataka for a minimum period of SEVEN
years;
(iii)
The candidate is a
Horanadu Kannadiga:
Provided that the
candidate shall undergo a simple Kannada language test conducted by the CET
Cell to prove his or her ability to speak, read and write Kannada;
(iv)
The candidate is a
Gadinadu Kannadiga:
Provided that the
candidate shall undergo a simple Kannada language test conducted by the CET
Cell to prove his or her ability to speak, read and write Kannada;
(v)
In the case of a
candidate whose parent is a defence personnel who worked continuously in
Karnataka for a minimum period of one year as on any day from 1st July of the
previous year to 30th June of the year of admission, the candidate should have
studied and passed the qualifying examination from any Government pr Government
recognised institutions located in Karnataka;
(vi)
A candidate, whose
parent is a serving defence personnel, who at the time of joining the defence
service had declared the hometown, as a place in the State of Karnataka, proof
of such domicile having been produced by obtaining the extract from the record
office of the Defence Unit;
(vii)
A candidate, whose
parent is a defence personnel who had served in Karnataka for at least one year
and is posted on duty directly to the disturbed areas of Jammu and Kashmir or
North-East and whose family is permitted by the Defence Authorities to continue
to stay in Karnataka and such candidate has studied and passed the qualifying
examination from any Government or Government recognised institution located in
Karnataka;
(viii)
A candidate, whose
parent is an Ex-serviceman, who at the time of joining the defence service had
declared a place in Karnataka as the hometown, proof of such domicile having
been produced from the Rajya Sainik Welfare Board.
(ix)
In the case of a
candidate whose parent is an employee of the Union or Karnataka State
Government undertaking or a joint sector undertaking, is liable to transfer
anywhere in India as per terms and conditions of employment, has worked
continuously for at least one year in Karnataka from 1st July of the previous
year to 30th June of the year of admission and such candidate has studied and
passed the qualifying examination from any Government or Government recognised
educational institution located in Karnataka.
(x)
A candidate whose parent
is a working or retired employee of the Union Government or employee of Union
or Karnataka State Government undertaking or Joint Sector undertaking where
such employee.
(a)
had declared to the
employer at the time of joining any place in Karnataka to be his hometown; and
(b)
had studied in any
Government or Government recognised educational institutions located in
Karnataka for not less than seven years; and
(c)
was or is liable for
transfer anywhere in India as per the terms and conditions of employment
(xi)
A candidate whose parent
is a Member of Parliament elected from Karnataka;
(xii)
A candidate whose parent
is a serving or retired employee.
(a)
belonging to All India
Service of Karnataka Cadre; or
(b)
of the Government of
Karnataka who has served or is serving outside the State of Karnataka, during
the period corresponding to the candidate's study outside the State from 1st
standard to II PUC or 12th Standard examination:
Provided that
notwithstanding any thing contrary contained in this rule, in case of a
candidate who is a Diploma holder seeking admission to the third semester,
second year, full-time and part-time degree courses mentioned in Schedule I, he
must have.
(i)
studied and passed final
year Diploma as on 1st July of the year in which admission is sought, in one or
more Government or Government recognised educational institutional institutions
located in the State of Karnataka; and
(ii)
studied for seven
academic years from 1st standard to final year diploma in one or more
Government or Government recognised educational institutions located in the
State of Karnataka; or
(iii)
either of the parents
should have studied in institutions run or recognised by the State Government
located in Karnataka for a minimum period of seven years.
Rule - 5. Constitution of Common Entrance Test Committee.
(1)
The Government shall
constitute the Common Entrance Test Committee, which shall consist of.
|
(a)
|
Vice-Chancellor of
either Rajiv Gandhi University of Health Sciences or Vishveshwaraiah
Technological University, nominated by the Government
|
Chairperson
|
|
(b)
|
Director of Medical
Education
|
Member
|
|
(c)
|
Director of Technical
Education
|
Member
|
|
(d)
|
Director of Indian
Systems of Medicine and Homoeopathy
|
Member
|
|
(e)
|
Two persons nominated
by the Government of whom:
|
|
|
|
(i) one shall be the
principal of a college run recognised by the Government; and
|
|
|
|
(ii) Professor of a
University
|
Members
|
|
(f)
|
Special Officer,
Common Entrance Test Cell
|
Member-Secretary
|
(2)
The Committee shall
conduct the Common Entrance Test.
(3)
The Chairperson shall
preside over the meetings.
(4)
The Committee shall take
decisions from time to time on the following aspects;
(a)
pattern of question
papers, which shall be in English or in Kan-nada and which shall be of
objective type;
(b)
fixing up of maximum marks
for each paper;
(c)
fixing up of duration of
the test for each of the papers;
(d)
syllabus contents, as
far as may be within the syllabus of I and II years Pre-University Course of
Karnataka and the questions shall be to elicit the aptitude of the candidate;
(e)
general guidelines and
directions in regard to all matters connected with the conduct of the test.
(5)
The Committee shall have
the power to accord approval on the following matters, namely,
(a)
location of test centres
for conducting the Entrance Test;
(b)
fixing of timetable and
calendar for conducting the Entrance Test;
(c)
appointment of Chief
Superintendent, Deputy Chief Superintendents for each examination centre;
(d)
appointment of
Supervisors and invigilators for each centre of the examination;
(e)
payment of remuneration
for different items of work connected with conducting of the Common Entrance
Test and the Seat Selection;
(f)
requiring the production
of such particulars or documents or papers by the candidates, as may be deemed
necessary from time to time;
(g)
preparation and
publication of the merit lists of the Entrance Tests for Medical, Dental,
Indian Systems of Medicine and Homoeopathy and Engineering, Technology,
Architecture courses;
(h)
the expenditure incurred
from time to time by the CET Cell;
(i)
approval of the accounts
of CET Cell;
(j)
any other matters as may
be referred to it by the Member-Secretary, Chairman or Government from time to
time.
(6)
The Member-Secretary
shall act on the instructions of the Committee and shall follow the directions
of the Government in discharging the duties in connection with the conduct of
Entrance Test. The Member-Secretary shall be responsible for conducting of the
Entrance Test, Seat Selection and all incidental matters thereto. The
Member-Secretary shall have the following powers, namely.
(a)
printing of application
forms, brochure containing instructions to candidates, admission tickets and
various other registers, forms, cards etc;
(b)
placing orders relating
to application format, instructions to candidates and other details on the CET
website;
(c)
issuing the
notifications regarding the holding of the Common Entrance Test;
(d)
sale and receipt of
Entrance Test application-cum-brochure and issuing of admission tickets through
schools and colleges where the students are studying or studied 12th standard
or qualifying examination in the State of Karnataka and through speed post to
the candidates from outside the State of Karnataka;
(e)
arrange for confidential
printing of question papers and transport to District Treasury or Sub-Treasury
for safe storage;
(f)
appointment of examiners
for evaluation of answer scripts, if necessary;
(g)
arranging for
computerization of data relating to the conduct of the Entrance Test,
evaluation of the answers, determination of order of merit of the candidates,
fixing the seat selection schedule, holding of the seat selection, issue of
admission orders to the candidates etc.;
(h)
payment of remuneration
to the personnel engaged in matters relating to the conduct of Entrance Test,
Seat Selection and maintaining of accounts;
(i)
custody and maintenance
of records of the Entrance Test and allotment process.
(7)
The Special Officer
shall
(i)
be the Chief Executive
of the CET Cell;
(ii)
outsource various tasks
of CET Cell to the private agencies;
(iii)
exercise administrative,
disciplinary control over the personnel of CET Cell and personnel engaged on
contract;
(iv)
operate the Bank
Accounts;
(v)
maintain books of
accounts and other records;
(vi)
delegate duties and
responsibilities to the staff;
(vii)
upon completion of the
Entrance Test, seat selection and allotment, order disposal of the records of
the entrance Test, Seat Selection and seat allotment and other records of the
previous years;
(viii)
issue of admission
orders and related records to the candidates under his signature and office
seal;
(ix)
inquire into matters of
allegations of malpractice, if any, during the period of the Entrance Test
committed either by the candidates or personnel engaged as invigilators,
Custodians, Observers, Deputy Chief Superintendent and personnel engaged in the
matter of evaluation of answer scripts, matters relating to computerisation of
Common Entrance Test data, personnel engaged in the matter of determination of
merit order, rank, publications thereto, verification and acceptance of the
records produced by the candidates or by their parents, selection of seats and
issue of Admission Orders, refund of admission fee, etc.
(8)
The Deputy Commissioner
of the district shall be the Chief Superintendent for all the Entrance Test
Centres in the District. The Deputy Commissioner shall be in charge of matters
relating to the conduct of the Entrance Test. The Deputy Chief Superintendent
at each centre appointed by the Common Entrance Test Committee shall assist the
Chief Superintendent. The Deputy Commissioner-cum-Chief Superintendent, shall be
responsible for.
(a)
appointing observers not
below the rank of an Assistant Commissioner for each centre, who shall report
the irregularities etc., if any, noticed at the examination centre or by the
examiners, candidates, others, to the Deputy Commissioner;
(b)
arranging the receipt
and dispatch of the sealed packets of question papers, OMR answer sheets, their
security; secrecy, safety and their safe storage in the District Treasury or
Sub-Treasury;
(c)
arranging the physical
facilities required for the conduct of the Entrance Test;
(d)
arranging for the
conduct of the Entrance Test as per the directions and schedule notified by the
Committee;
(e)
constituting a Committee
of three officers not below the rank of Grade B, for the following purpose:
(i)
To receive the sealed
bundles containing question papers and OMR answer sheets from the Route
Officers appointed by the Member-Secretary;
(ii)
Storage of such sealed
bundles at the District Treasury, Sub-Treasury;
(iii)
Handing over of the
sealed bundles of Question Paper, OMR answer sheet, to the Deputy Chief
Superintendent, Principal of the test centre on the day of the test;
(iv)
Collection of the sealed
bundles containing used, unused OMR answer sheets and unused question papers
from the test centres after completion of the Entrance Test on both days and
their safe storage at the District Treasury, Sub-Treasury;
(v)
Handing over the sealed
bundles containing used and unused OMR answer sheets and unused question papers
to the designated officer appointed by the Member-Secretary;
(vi)
Such other duties and
responsibilities as are required to be carried out from time to time.
(f)
such other matters as
may be entrusted or required by the Special Officer.
(9)
Duties of Deputy Chief
Superintendents and other staff shall be as may be specified by the Special
Officer.
Rule - 6. Procedure for issue of application for Entrance Test etc.
The procedure for the
selection of candidates for admission to Government Seats in Professional
Institutions shall be as follows.
(1)
The Special Officer
shall publish details regarding the conduct of Entrance Test on the notice
board of the CET Cell, on the CET website and in such other places as he deems
fit and also by giving publicity in Kannada and English Newspapers, having wide
circulation in the State and call for duly completed application forms for
taking the Entrance Test and admission to courses under these Rules.
(2)
The Special Officer
shall publish on the notice board of the CET Cell and on the CET Website, the
information with regard to the aided and unaided institutions and particulars
of courses, the number of seats available, the names and location of the
institutions, the fees payable, minimum eligibility conditions, reservation of
seats, the method of seat selection and such other information, as he may
consider necessary. The Special Officer shall notify on the notice Board, the
certificates, affidavits, marks cards, academic records, eligibility
certificate, etc., which shall be required to be produced by the candidates, at
the time of seat selection.
(3)
A candidate
(i)
claiming equivalence in
qualifying examination, shall produce at the time of Seat Selection, a copy of
the order in which such qualification has been declared equivalent to the
Karnataka Pre-University Examination or the eligibility certificate issued by
Rajiv Gandhi University of Health Sciences, in the case of applicant for
Medical, Dental, Indian Systems of Medicine, Homoeopathy courses and by the
Vishveshwaraiah Technological University, in the case of applicant for
Engineering, Technology and Architecture courses;
(ii)
claiming qualification
as equivalent to the Diploma conducted by the Board of Technical Examination in
Karnataka, shall produce at the time of Seat Selection, a copy of the
eligibility certificate issued by the Board of Technical Examination in
Karnataka.
(4)
Application shall be
duly filled as per the instructions in the Brochure issued along with the
application. Applications received after the last date fixed for receipt of
application or incomplete applications shall be rejected without any intimation
to the candidate.
(5)
Relevant data of the
applications shall be stored in the CET Cell.
Rule - 7. Determination of merit.
(1)
The merit of a candidate
eligible for a Government seat shall be determined as follows.
(a)
For Medical, Dental,
Indian Systems of Medicine and Homoeopathy courses, with reference to the marks
obtained in the optional subjects in the Entrance Test and marks obtained in
Physics, Chemistry and Biology subjects in the qualifying examination, taken in
equal proportions;
(b)
For Engineering,
Technology courses, with reference to the marks obtained in the optional
subjects in the Entrance Test and marks obtained in Physics, Chemistry and
Mathematics subjects in the qualifying examination, taken in equal
proportions-Provided that in the case of a candidate eligible to Management
seats specified in sub-rule (3) of Rule 12, merit shall be determined with
reference to the marks obtained in the optional subjects in the entrance test
only.
Provided that where the
merit of two or more candidates is the same, the inter se merit shall be
determined with reference to the marks obtained in the Common Entrance Test in
Biology in the case of Medical, Dental, Indian Systems of Medicine and Homoeopathy
courses and in Mathematics in the case of Engineering, Technology courses and
where the marks obtained in such cases are equal then the inter se merit shall
be determined on the basis of the marks obtained in Chemistry in the case of
Medical, Dental, Indian Systems of Medicine and Homoeopathy courses and in
Physics in the case of Engineering, Technology courses and where the marks
obtained are equal again the inter se merit shall be determined on the basis of
the marks obtained in respective subjects in the qualifying examination as
stipulated above and where marks obtained are equal again, the inter se merit
shall be determined on the basis of the age of the candidate, the elder
candidate placed above the younger.
Explanation. For the
purpose of this rule, optional subjects means, Physics, Chemistry and Biology
for the courses specified in clauses (A) and (B) of sub-rule (3) of Rule 1 and
Physics, Chemistry and Mathematics for the courses specified in sub-clauses (a)
and (b) of clause (C) of sub-rule (3) of Rule 1.
(c)
for Architecture Course
with reference to the marks obtained in the qualifying examination and the
marks in the aptitude test conducted by the CET Cell, taken in equal
proportions;
Provided that where
merit of two or more candidates is same, the inter se merit shall be determined
with, reference to the marks obtained in the aptitude test, where marks
obtained in aptitude test is equal, then the inter se merit shall be determined
on the basis of marks obtained in Mathematics in the qualifying examination and
where marks obtained in Mathematics is equal, the inter se merit shall be
determined on the basis of the age of the candidate, the elder candidate placed
above the younger;
(d)
for Diploma holders for
full-time and part-time courses in Engineering, Technology shall be prepared
with reference to the marks obtained in the final year examination or final two
semesters examination leading to Diploma in the relevant branch of Engineering
specified in column (2) of the Schedule I (Internal assessment marks count for
determination of merit in case of semester students where internal assessment
marks are counted for declaring the Diploma result) and on the basis of
Entrance Test conducted separately under Rule 13, taking the marks obtained in
the qualifying examination and Entrance Test in equal proportions:
Provided that where the
merit of two or more candidates is the same, the inter se merit shall be
determined with reference to marks obtained in the entrance test and where the
marks obtained in such cases are same then the inter se merit shall be
determined with reference to marks obtained in the Second year/Third and Fourth
Semester marks and where the marks obtained in such cases are same then the
inter se merit shall be determined on the basis of the marks of the first
year/first and second semester marks and where the marks obtained in such cases
are same then the inter se merit shall be determined on the basis of the age of
the candidate, the elder candidate shall be placed above the younger.
(e)
for Diploma holders for
full-time Architecture course shall be prepared on the basis of the marks
obtained in the final year examination or final two semesters examination
leading to Diploma in the relevant branch of Engineering specified in column
(2) of Schedule I. (Internal assessment marks count for determination of merit
in case of semester students where internal assessment marks are counted for
declaring the Diploma result) and on the basis of the marks obtained in the
Aptitude Test conducted by the CET Cell taking the marks obtained in the
qualifying examination and the Aptitude Test in equal proportions:
Provided that where the
merit of two or more candidates is same, the inter se merit shall be determined
with reference to the marks obtained in the aptitude test and where marks
obtained is equal, then the inter se merit shall be determined on the basis of
marks obtained in Second year, Third and Fourth semesters and where the marks
obtained are equal then the inter se merit shall be determined on the basis of
marks obtained in first year, first and second semesters and where the marks
obtained are equal again then the inter se merit shall be determined on the
basis of the age of the candidate, the elder candidate shall be placed above
the younger.
(2)
The inter se merit
determined for Government seats under sub-rule (1) shall be the basis for the
merit list of candidates claiming benefit of reservation under Rule 14.
Note. Everything being
equal as specified in the provisos to clauses (a), (b) and (c) of sub-rule (1),
then the inter se merit shall be determined by draw of lots.
Rule - 8. Preparation and publication of merit list.
(1)
The Member Secretary of
the Committee shall prepare the merit list of candidates eligible for selection
of Government seats. Separate merit lists for Medical, Dental, Indian Systems
of Medicine, Homoeopathy courses and Engineering, Technology and Architecture
courses shall be prepared, in accordance with Rule 7 and cause publication of
the said lists, on the notice boards of all the CET examination centres and on
the CET website.
(2)
The Member-Secretary
shall prepare separate merit lists of eligible candidates referred to in the
proviso to clauses (a), (b) and (c) of sub-rule (1) of Rule 7.
(3)
Mere appearance at the
Common Entrance Test or Aptitude Test does not entitle a candidate to be
considered for admission automatically, unless the candidate fulfills the
eligibility conditions required for admission to the course.
Rule - 9. Constitution of Overseeing Committee and its powers.
(1)
The Government shall
constitute an Overseeing Committee (hereinafter referred to as 'the Committee'
in this rule) for overseeing the Common Entrance Test conducted by the
Association of Private Professional Institutions, consisting of.
|
(i) a retired Judge of
High Court of Karnataka nominated by the Chief Justice of the High Court
|
Chairman
|
|
(ii) Vice-Chancellor
of University
|
Member
|
|
(iii) a person of
repute in the field of education nominated by the Committee
|
Member
|
|
(iv) a person
nominated by the Chairman who shall be a Doctor or an Engineer of eminence
(depending on whether the course is Medical, Engineering, Technical)
|
Member
|
|
(v) the Secretary to
Government in charge of Medical, Engineering, Technical (depending on whether
the courses is Medical, Engineering, Technical)
|
Member-Secretary
|
(2)
The Committee shall have
the power.
(i)
to oversee and supervise
the test conducted by the Association " of Private Professional
Colleges/Institutions, in order to ensure that it is conducted in a fair and
transparent manner;
(ii)
to permit a minority
institution which has been established and which has been permitted to adopt
its own admission procedure for at least the last 25 years, immediately
preceding the date of commencement of these rules, to adopt its own admission
procedure and if the Committee feels that the needs of such an institution are
genuine, to admit, students of their community, in excess of the quota allotted
to them by the State Government:
Provided that no order
exempting any institution or varying the percentage of quota fixed by the State
shall be made without consulting the State Government;
(iii)
in case of any dispute
as regards fixation of percentage of quota in each minority and non-minority
professional institution by the Government, it will be open to the management
to approach the Committee.
Rule - 10. Fee structure and constitution of Fee Committee.
(1)
The fees for admission
to the courses under these rules in respect of Government, University Colleges
and Aided Institutions, shall be as determined by the Government by
notification.
(2)
The fees for admission
to the courses under these rules in respect of Private Unaided Professional
Institutions, - shall be notified by the Government, based on the fee fixed by
the Fee Committee, constituted by the Government, consisting of.
|
(i)
|
a retired Judge of the
High Court of Karnataka, nominated by the Chief Justice of Karnataka .
|
Chairman
|
|
(ii)
|
a representative of
the Medical Council of India, All India Council for Technical Education, as
the case may be
|
Member
|
|
(iii)
|
a person of repute
nominated by the Committee
|
Member
|
|
(iv)
|
a Chartered Accountant
of repute nominated by the Chairman
|
Member
|
|
(v)
|
the Secretary to
Government in charge of Medical, Technical Education, as the case may be
|
Member Secretary
|
(3)
The Committee shall have
powers.
(i)
to require each
educational institution to place before the Committee proposed fee structure of
such institution with all relevant documents and books of accounts for
scrutiny, well in advance of the academic year;
(ii)
to verify whether the
fee proposed by each institution is justified and that it is not profiteering
or charging capitation fee;
(iii)
to approve the fee
structure or to propose some other fee which can be charged by the institution;
(iv)
to oversee that the
institution shall not charge either directly or indirectly any other amount,
over and above the amount fixed as fees by the Committee.
(4)
The fee fixed by the
Committee shall be binding on the institution for. a period of three years, at
the end of which period, the institution would be at liberty to apply for
revision.
(5)
An institution which
charges capitation fees or indulges in profiteering shall be appropriately
penalised and face the consequence of losing its recognition/affiliation.
Rule - 11. Publication of seat matrix and admission schedule.
(1)
The Government shall
notify the provisional seat matrix of the professional institutions and call
for objections, if any.
(2)
Any institution or
person aggrieved by the provisional seat matrix may file objections within
seven days from the date of notification of the provisional seat matrix and the
Government shall, after considering the objections, if any, notify the final
seat matrix which shall be issued before the commencement of the Seat Selection
by the CET Cell.
(3)
Any increase in the
intake or introduction of new course in any existing institution or recognition
of a new institution after the commencement of the Seat Selection for the
relevant year shall be taken into account for the purpose of allotment of seats
under these rules and any such increase shall be effective from the same
academic year, provided the consequential seat matrix is issued by the
Government, before the commencement of the date notified for casual vacancy
seat selection.
(4)
If any Medical and
Dental seat becomes available under All India Quota as communicated by the
Directorate of Medical Services (Medical Education Cell), Government of India,
the State Government shall issue seat matrix in respect of those seats and such
seats shall be offered to the candidates during the casual vacancy round:
Provided that the seats
made available under such quota shall not be offered for allotment, if they are
communicated after the commencement of the casual vacancy round.
(5)
The seat selection shall
be held and completed by the Special Officer as per the calendar to be
notified. In case of modification of the calendar the same shall be notified in
at least two newspapers published in the State of Karnataka and also put on the
CET Website. No individual intimation will be sent in this regard.'
(6)
From the date 'of
commencement of seat selection and till the completion thereof, the Special
Officer shall cause daily publication of the availability of college-wise,
course-wise and category-wise seats, by issue of daily bulletin and shall also
put the same on the CET Website.
Rule - 12. Allotment of seats.
(1)
The seats under these
rules will be classified as Government Seats and Management Seats. The sharing
of seats shall be as notified by Government separately.
(2)
The Government seats
shall be filled by the CET tell.
(3)
The Management of the
professional institution may fill the management seats based on merit
determined after conducting the Common Entrance Test by the Association of Professional
Colleges/Institutions under the supervision of the Committee constituted by the
Government under Rule 9.
(4)
The merit-lists of the
candidates shall be published at all the examination centres where the Common
Entrance Test is conducted by the Association of Private Professional
Institutions and also at all the Private Professional Institutions.
(5)
The management may fill
such Government seats as may be remaining unfilled by the CET Cell, after the
reconciliation meeting referred to in Rule 18 and before the last date fixed by
the respective University for admission to the course concerned.
Rule - 13. Allocation of seats and procedure for admission to Second Year, Third Semester Engineering and Technology Courses.
(1)
Ten per cent of the
sanctioned intake of the first year of Bachelor of Engineering or Bachelor of
Technology as reckoned from the sanctioned intake of the previous year shall be
allocated for candidates possessing Diploma in the relevant branches of
Engineering specified at column (2) of Schedule 1 for admissions to Second
Year, Third Semester Bachelor of Engineering, Bachelor of Technology courses
specified in column (3) thereof. Such seats shall be Government seats:
Provided that in respect
of Siddaganga institute of Technology Engineering day college, existing intake
for the first year Bachelor of Engineering shall be treated as the intake of
Second Year, Third Semester Bachelor of Engineering, Bachelor of Technology
courses:
Provided further that in
respect of Evening Engineering Colleges, the intake of First Year Bachelor of
Engineering is treated as the intake of third semester of Second year Bachelor
of Engineering, Bachelor of Technology Courses.
(2)
The conditions specified
in Rule 4 and reservation specified in clauses (A), (D), (E) and (G) of
sub-rule (1) and sub-rules (2), (3) and (4) of Rule 14, as are applicable under
these Rules shall apply mutatis mutandis to full-time and part-time Diploma
seats except clause (A) which shall not be applicable to part-time Diploma
seats.
(3)
The Special Officer
shall publish on the notice board, CET website and in the office of the
Director of Technical Education and such other offices as he may deem fit and
also by giving wide publicity in at least two newspapers one in Kannada and one
in English having circulation in the State calling for duly filled applications
for Entrance Test and admission to full time and part time Engineering,
Technology degree courses by specifying the last date for receipt of
application.' The details of the applications received shall be stored at the
CET Cell. The Director of Technical Education shall conduct an Entrance Test
both for full time and part time Engineering, Technology courses, with the
assistance of Special Officer, CET Cell and shall cause preparation of merit list
as specified in Rule 4 among Diploma holders in the order of merit as specified
under Rule 7 which shall be the basis for allotment of seats to first year of
Bachelor Architecture or to Third Semester, Second Year Bachelor of Engineering
or Bachelor of Technology, full time and part time courses. The seats under
Diploma quota shall then be allotted as per the seat matrix issued by the
Director of Technical Education in Karnataka in accordance with these rules.
(4)
For admission to part
time Engineering, Technology courses, out of the total seats, there shall be
two categories, namely, (i) 30 per cent of the seats to the candidates
possessing professional experience of SIX years and above; and (ii) 70 per cent
of seats to the candidates possessing professional experience of ONE year and
above but less than SIX years:
Provided that if
candidates with Professional Experience of SIX years and above are not
available in the reserved class, such seats shall be filled by the respective
reserved class candidates with professional experience of less than six years
but more than one year.
Rule - 14. Reservations applicable to Government Seats.
(1)
There shall be
reservations in Government seats for the following categories, the extent of
which shall be as specified by the Government from time to time.
(A)
The following candidates
shall be eligible for selection under NCC Category, namely.
(i)
who have participated in
Republic Day Camp conducted by the Directorate General of NCC, New Delhi from
Karnataka and who possess at least 'B' Certificate obtained during the five
years period of study in Karnataka between 8th to 12th Standards; or
(ii)
who have participated in
the following camps conducted by the Directorate General of NCC, New Delhi from
Karnataka and who possess at least 'B' Certificate obtained during the five
years period of study in Karnataka between 8th to 12th standards, namely.
(a)
All India Thal Sainik
Camp (Boys);
(b)
All India Thal Sainik
Camp (Girls);
(c)
All India Nau Sainik
Camp;
(d)
All India Vayu Sainik
Camp.
And
Youth Exchange Programmes and Foreign Naval Cruise;
(iii)
who have participated in
the following camps conducted by the Directorate General of NCC, New Delhi from
Karnataka and who possess at least 'B' Certificate obtained during the five
years period of study in Karnataka between 8th to 12th standards namely.
(a)
All India Thal Sainik
Camp (Boys);
(b)
All India Thal Sainik
Camp (Girls);
(c)
All India Nau Sainik
Camp;
(d)
All India Vayu Sainik
Camp.
And
complete Mountaineering Expeditions
(over 5900 Mtrs.), Sailing Expeditions using wind power only (401 Kms.),
Motor-cycle Expeditions (more than 3500 Kms.) and Cycling Expeditions (more man
1500 Kms.);
(iv)
who have participated in
the following camps/courses from Karnataka conducted by the Directorate General
of NCC, New Delhi and Dy. DG, NCC Directorate of Karnataka and Goa and who
possess at least 'B' Certificate obtained during the five years period of study
in Karnataka between 8th to 12th standards, namely.
(a)
National Integration
Camp;
(b)
Trekking Camp;
(c)
Mountaineering Course,
(d)
Basic Leadership Course;
(e)
Advanced Leadership
Course;
(f)
Rock Climbing Training
Camp;
(g)
Army, Navy, Air Force
and Hospital Attachments;
(v)
who possess at least 'B'
certificate obtained during the five years period of study in Karnataka between
8th to 12th standards:
Provided that for
selection of a reserved seat under NCC category, candidates possessing 'B'
certificate and adjudged overall All India BEST CADET with Gold/Silver/Bronze
medal in the Republic Day camp shall be considered first; 'B' certificate
holders who are adjudged overall All India BEST CADET and have won
Gold/Silver/Bronze medal in the camps mentioned in sub-clause (ii) shall be
considered second; 'B' certificate holders who have participated from Karnataka
in the Republic Day camp shall be considered third; 'B' certificate holders who
have participated from Karnataka in the camps mentioned in sub-clause (ii) shall
be considered fourth; 'B' certificate holders who have participated from
Karnataka in the camps mentioned in sub-clause (iii)' shall be considered fifth
and 'B' certificate holders who have participated in the camps mentioned in
sub-clause (iv) shall be considered sixth before considering the candidates
referred to in sub-clause (v):
Provided
further that the candidates belonging to sub-clause (v) i.e., only 'B'
certificate holders shall be eligible to select the NCC special category seats,
if any in the general round of seat selection along with the other General
Merit and Reserved category candidates as per their merit order:
Provided that in the
case of Diploma candidates, preference shall be given to candidates with NCC 'C
Certificate over candidates with NCC 'B' Certificate:
Provided
also that the Director of NCC or his authorized nominee shall be present in the
CET Cell on the notified day of NCC seat selection, along with the list of
eligible NCC candidates to assist in the selection of candidates under NCC
category.
(B)
The following candidates
shall be eligible for selection under Sports category, namely.
(i)
who have represented the
country and won medals/cups in the Super-A Games specified in Schedule II
during the five years period of study in Karnataka between 8th and 12th
standards;
(ii)
who have represented the
country and won medals/cups in 'A-Games' specified in Schedule II during the
five years period of study in Karnataka between 8th and 12 standards;
(iii)
who have won medals/cups
in 'B Games' specified in Schedule II by representing Karnataka State and
participated in the Super-A Games or A-Games specified in Schedule II during
the five years period of study in Karnataka between 8th and 12th standards;
(iv)
who have presented
Karnataka State in 'B Games' specified in Schedule II and won medals/cups
during the five years period of study in Karnataka between 8th and 12th
standards;
(v)
who have represented
Karnataka State in any sports or games in the 'B Games' specified in Schedule
II during the five years period of study in Karnataka between 8th and 12th
standards:
Provided that for
selection of a reserved seat in sports category, the candidates who belong to
sub-clause (i) shall be considered first; candidates who belong to sub-clause
(ii) shall be considered second; candidates who belong to sub-clause (iii)
shall be considered third and candidates who belong to sub-clause (iv) shall be
considered fourth before considering the candidates belonging to sub-clause
(v):
Provided
further that, while considering the candidates mentioned in sub-clauses (i),
(ii), (iii), (iv) and (v), Gold medal winners will be preferred to Silver
medalist who in turn will be preferred to Bronze medalist under the respective
sub-clauses, irrespective of the number of medals-Provided also that the
achievements of the candidates mentioned in sub-clauses (i), (ii), (iii), (iv)
and (v) must be on or before the date of Common Entrance-Test of the relevant
yean
Provided also that the
candidates belonging to sub-clause (v), i.e., only who have represented the
Karnataka State, shall be eligible to select the Sports Special Category seats,
if any, in the general round of seat selection along with the other General
Merit and Reserved category candidates as per their merit order:
Provided
also that the Commissioner for Youth Services and Sports or his authorised
nominee shall be present in the CET Cell on the notified day of Sports seat
selection, along with the list of eligible candidates to assist in the
selection of candidates under Sports category.
(C)
Candidates who as
Scouts, Guides have received the "President's Award" during five
years period of study in Karnataka between 8th and 12th standards:
Provided that the
candidates shall submit the "President's Award" certificate on the
day of general round of seat selection as per their merit order-
Provided that in case of
Diploma holders, period of study shall be reckoned from 8th standard to final
year Diploma.
(D)
Son or daughter of
Defence Personnel.
Explanation. Subject to
the conditions laid down in clauses (v), (vi) and (vii) of Rule 4, Defence
personnel for the purpose of this clause means a person in Defence Service
including personnel belonging to Civil GT COYS ASC who were Civilian Class
'III' or Class 'IV' Government servants "and Border Roads Organisational
personnel", (vide Notification No. ED 189 TGL 94, Bangalore, dated
29-07-1994).
(E)
Son or daughter of
Ex-serviceman.
Explanation. Ex-serviceman
for the purpose of this clause includes personnel belonging to Civil GT COYS
ASC who were Civilian Class III or Class IV Government servants, who became
permanently disabled or were killed during hostilities:
Provided that in case of
Evening Colleges, preference shall be given to serving defence personnel and
employed ex-defence personnel, over wards of defence and ex-defence personnel.
(F)
Candidates from
Anglo-Indian Community.
(G)
Candidates who are
persons with disability.
(H)
Candidates possessing
Diploma in the relevant branch of Engineering Diploma specified in column (2)
of Schedule 1 at Serial Number (2) for admission to first year Architecture
course.
Note. Candidates
belonging to clauses (C) to (F) above shall be allowed to select the respective
special category scats as per their merit order in the General round of seat
selection along with other general merit and reserved category candidates.
(2)
(a) Out of the total
number of Government seats available after deducting the total number of seats
reserved under sub-rule (1), reservation shall be made in favour of candidates
belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes,
as notified by the Government of Karnataka under Categories I, II-A, II-B,
III-A and III-B in accordance with Government Order No. SWL 251 BCA 94, dated
31st January, 1995 and as amended from time to time.
(b) In
case of Architecture course, the total number of Government seats in accordance
with Rule 12 in full time courses after deducting ten per cent of seats for
Diploma holders and the total number of seats reserved under sub-rule (1),
reservation shall be made in favour of candidates belonging to the Scheduled
Castes, Scheduled Tribes and other Backward Classes, as notified by the
Government of Karnataka under Categories I, II-A, II-B, III-A and III-B in
accordance with Government Order No. SWL 251 BCA 94, dated 31st January, 1995
and as amended from time to time:
Provided that no
candidate other than those who are claiming eligibility for Government merit
Seats in accordance with clauses (i), (ii), (vi), (viii), (x), (xi) and (xii)
of Rule 4 shall be eligible to claim the benefit of reservation under this
sub-rule.
(3)
Fifteen per cent of
Government seats shall be reserved horizontally in favour of rural candidates
and the eligibility criteria shall be as defined in the Karnataka Reservation
of Appointments or Posts in the Civil Services of the State for Rural
Candidates Act, 2000 (Karnataka Act 1 of 2001).
(4)
Five per cent of
Government seats shall be reserved horizontally for allotment to the candidates
who have studied in Kannada Medium in accordance with Government Order No. ED
91 URC 2002, Bangalore, dated 31-7-2002 and as amended from time to time.
(5)
Inter se merit
determined under Rule 7 shall remain for availing benefit of reservation under
this rule.
(6)
If any seat reserved in
favour of candidates belonging to the categories referred to in sub-rules (3)
and (4) remains unfilled, such vacant seats shall stand transferred to the
respective categories specified in sub-rule (2).
Rule - 15. Exercising option for selection of Government seats.
(1)
The candidate shall
exercise the option to select the seat of his choice in the order of merit as
follows.
(i)
The candidate shall have
the option to select a seat from among the available seats displayed using a
projector linked to a computer, which is programmed to account for the ongoing
seat selection, college-wise, course-wise and category-wise as per the seat
matrix;
(ii)
The candidate shall have
the option to select a seat in the discipline to which he is eligible;
(iii)
The candidate may choose
the course and the institution:
Provided that a
candidate selecting a seat in any of the Medical Colleges run by the Government
of Karnataka shall execute a bond undertaking to serve in any Primary Health
Centre or Primary Health Unit in Rural areas of Karnataka for minimum period of
one year and that in default thereof, the candidate will be liable to pay a
penalty of Rs. 1 lakh to Government of Karnataka.
(iv)
The candidate while
selecting a seat, shall deposit the notified fee, for the first year, first
semester, through a crossed Demand Draft, Pay Order, drawn in favour of
"The Special Officer, Common Entrance Test Cell, Bangalore', payable at
Bangalore;
(v)
The candidate shall
produce the specified original documents along with photocopies thereof and the
Special Officer may cause verification of the documents produced. The CET Cell
shall retain copies of the documents and return the originals to the candidate
along with the admission order. The candidate, upon obtaining the admission
order from the CET Cell, shall report to the college concerned on or before the
date specified in the admission order;
(vi)
The candidate belonging
to reserved category, special category shall have the opportunity to select a
seat under the general merit category also;
(vii)
The candidate seeking
selection of reserved category seat under sub- rule (2) of Rule 14 shall not be
entitled to participate in the seat selection, unless the candidate produces a
Caste Certificate in Form 'D' in case of Scheduled Castes and Scheduled Tribes
and in Form 'E' in case of Category X and a Caste Income Certificate in Form
'F' for other Backward Classes like 2A, 2B, 3A and 3B, issued by the
jurisdictional Tahsildar, in accordance with the Government Order No. Sa Ka E
225 BCA 2002, dated 30th March, 2002 as amended from time to time. The
candidate shall also produce an affidavit in the format as prescribed in the
brochure along with the Caste Certificate:
Provided that the
candidate belonging to SC, ST and Category I claiming seat under reserved
category shall also produce income certificate issued by the jurisdictional
Tahsildar.
(viii)
The candidate claiming
reserved category seat under sub-rule (1) of Rule 14, except those claiming
reservation under Scouts and Guides and Physical Disability, shall produce the
specified original documents in support of the claim, to the Special Officer,
who may refer the same to the respective authorities for scrutiny and
confirmation, namely.
(a)
N.C.C.To the Directorate
of N.C.C. in Karnataka;
(b)
Sports.To the
Commissioner for Youth Services and Sports in Karnataka;
(c)
Defence.The Officiating
Education Officer, (HQ), Karnataka, Kerala and Goa sub-area, Bangalore;
(d)
Ex-serviceman.To the
Director, Department of Sainik Welfare and Resettlement in Karnataka;
(e)
Anglo-Indian.Nominated
Anglo-Indian MLA of State of Karnataka.
(ix)
The candidate suffering
from less than forty per cent of disability shall not be eligible for selection
of a seat under the persons with disability category. The candidate claiming a
seat under the persons with disability category shall appear on the date
notified by the Special Officer, before the Medical Board constituted by the
Director of Medical Education, consisting of the Special Officer, three
specialists, one each from the Department of Orthopedics, Ophthalmology and
ENT. The Medical Board shall examine the candidate and certify regarding the
percentage of disability. A nominee of the Commissioner for persons with
disabilities in Karnataka shall be present in the CET Cell on the notified day
of seat selection. The decision of the Medical Board shall be final, depending
upon which the candidate's eligibility for the allotment of seat shall be
determined by the Special Officer.
Explanation. For the
purpose of this proviso, persons with disability shall have the same meaning
assigned to it, in the Persons with Disabilities (Equal Opportunities,
Protection of Rights and Full Participation) Act, 1995 (Central Act 1 of 1995).
(2)
Candidates with Physical
Disability, candidates under NCC quota and Sports quota, shall be allowed to
select seats in the first instance for the courses referred to in sub-rule (3)
of Rule 1.
(3)
Selection of seats shall
be held in respect of Medical, Dental, Indian Systems of Medicine and
Homoeopathy courses in the first instance, where all the eligible candidates
and also those who have already selected seats under sub-rule (2) whether
reported to the college or not, shall be allowed as per their merit order to
select seats in the respective courses. The seat held by a candidate shall
automatically stand cancelled if such candidates selects a seat in Medical,
Dental, Indian Systems of Medicine and Homoeopathy courses. The candidate, who
selects the seat, shall produce the specified original documents and deposit
the specified admission fee in accordance with clause (iv) of sub-rule (1). The
CET Cell shall issue the Admission Order and the candidate shall report before
the Principal/Administrative Officer of the concerned institution.
(4)
The Engineering,
Technology seat selection shall be held after completion of the seat selection
under sub-rules (2) and (3), where all the eligible candidates and also those
who have already selected seats under sub-rules (2) and (3) whether reported to
the college or not, shall be allowed as per their merit order, to select a seat
in Engineering courses. The candidates who have selected seats under sub-rules
(2) and (3), if satisfied with the seat, need not attend the Engineering,
Technology seat selection round. If the candidate who has selected a seat under
sub-rules (2) and (3) and selects an Engineering, Technology seat, the seat
selected earlier shall automatically stand cancelled. The candidate who selects
an Engineering, Technology seat shall produce the specified original documents
and deposit the specified admission fee in accordance with clause (iv) of
sub-rule (1). The CET cell shall issue the Admission Order and the candidate
shall report before the Principal/Administrative Officer of the concerned
institution.
(5)
The Architecture seat
selection shall be held after completion of the seat selection under sub-rules
(2) to (4), where all the eligible candidates and also those who have already
selected seats under sub-rules (2) to (4) whether reported to the college or
not, shall be allowed as per their merit order, to select a seat in
Architecture course. The candidates who have selected a seat under sub-rules
(2) to (4), if satisfied with the seat, need not attend the Architecture seat
selection round. If the candidate has selected a seat under sub-rules (2) to
(4) and selects an Architecture seat, the seat selected earlier shall
automatically stand cancelled. The candidate who selects an Architecture seat
shall produce the specified original documents and deposit the specified
admission fee in accordance with clause (iv) of sub-rule (1). The CET Cell
shall issue the Admission Order and the candidate shall report before the
Principal/Administrative Officer of the concerned institution.
[(5-A)
Nothing contained in sub-rules (3) to (5) of the said Rules shall be deemed to
preclude holding of the seat selection for Engineering and Architecture courses
in two phases, one of which can precede the seat selection process for Medical,
Dental, Indian System of Medicine and Homeopathy Courses, in case of exigency.]
(6)
After completion of the
seat selection round under sub-rules (2) to (5), the seats that remain
unfilled, surrendered, cancelled, forfeited and newly added seats shall be
treated as Casual Vacancies. In the first instance, such reserved seats that
remain under Rural and Kannada Medium categories under reserved categories or
under General Merit as the case may be, shall be transferred to the respective
general categories. Casual Vacancy seat selection will be held for reserved
categories like SC, ST, Categories-1, 2A, 2B, 3A and 3B in the first instance.
The seats that remain unfilled thereafter shall be transferred to GM category
and shall be offered to all the eligible candidates including reserved category
candidates. The consequential vacancies arising in any category shall be
retained in the same category and shall be offered to candidates belonging to
the respective category only.
(7)
Casual Vacancy seat
selection shall be held first for Medical, Dental, Indian System of Medicine
and Homoeopathy courses, which shall be followed by Engineering and Technology
courses and then Architecture course.
(8)
Candidates who have
selected Medical or Dental or Indian Systems of Medicine or Homoeopathy or
Engineering or Technology or Architecture seat and also candidates who have not
selected any seat are eligible to participate in the casual vacancy round.
(9)
Seat already selected
shall automatically stand cancelled when such candidate selects a casual
vacancy seat in Medical, Dental and Indian Systems of Medicine and Homoeopathy
courses. The candidate who selects the Medical or Dental or Indian Systems of
Medicine or Homoeopathy seat for the first time, shall produce the specified
original documents and deposit the specified admission fee in accordance with
clause (iv) of sub-rule (1).
(10)
The casual vacancy round
for Engineering, Technology courses shall be held after completion of the
casual vacancy round under sub-rule (9). The candidate selecting such seats
shall produce the specified original documents and deposit the specified
admission fee in accordance with clause (iv) of sub-rule (1).
(11)
The casual vacancy round
for allotment for Architecture seat shall be held after completion of the
casual vacancy round under sub-rule (10). The candidates selecting such seats
shall produce the specified original documents and deposit the specified
admission fee in accordance with clause (iv) of sub-rule (1).
(12)
A candidate who selects
a seat in any discipline, course during casual vacancy round shall not be
eligible to participate in further casual vacancy seat selection round.
(13)
The seats that remain
unfilled after the completion of the casual vacancy round under sub-rules (9),
(10) and (11) may be transferred to the respective colleges by the concerned
Directors after reconciliation meeting.
(14)
The Government may by
order cancel any seat selection made under these rules, for the reasons
specified therein.
Rule - 16. Execution of Bond by candidates selecting Medical Seats (MBBS) in Government Colleges.
A candidate who selects
MBBS seat in any of the Medical Colleges run by the Government of Karnataka is
required to execute a bond (signed by the candidate and parent) giving an
undertaking that he is prepared to serve in any Primary Health Centre or
Primary Health Unit in rural areas of Karnataka on completion of the course for
a minimum period of one year and that in default thereof, the candidate will be
liable to pay a penalty of Rs. 1 lakh to Government of Karnataka.
Rule - 17. Forfeiture and refund of fee.
(1)
If a candidate who has
selected a seat under sub-rules (2) to (5) of Rule 15, surrenders or cancels
such seat, before the turn of such candidate in the Casual Vacancy Round, the
Special Officer shall forfeit 20% of the fee paid.
(2)
If a candidate who has
selected a seat under sub-rules (2) to (5) of Rule 15, surrenders, cancels seat
after the turn of such candidate in the Casual Vacancy Round is over, the
Special Officer shall forfeit the entire fee paid.
(3)
If a candidate selecting
a casual vacancy seat under sub-rules (9) to (11) of Rule 15, surrenders,
cancels the seat, the Special Officer shall forfeit the entire fee.
(4)
No surrender or
cancellation of seat shall be accepted, unless the candidate surrenders the
original admission order issued by the CET Cell and the original Bank Challan.
Rule - 18. Reconciliation meetings.
After the closing date
for allotment of seats to the courses by the CET Cell, reconciliation meetings
regarding the number of unfilled, un-allotted seats, shall be held at the CET
Cell by the Directorate of Technical Education, Directorate of Medical Education,
Directorate of Indian Systems of Medicine and Homoeopathy, as the case may be,
with the Special Officer, CET Cell and the Principal, Secretary of the
Institutions. After identifying the vacant seats, if any, notification shall be
issued by the concerned Director regarding the vacant seats. Such seats may
thereafter be filled by the Institutions, within the date stipulated by the
University concerned for admission to the course from the merit list of the CET
conducted by the Association of Private Professional Colleges:
Provided that the seat
that remain after exhausting the merit list of the CET conducted by the CET
Cell and Association of Private Professional Colleges, may be filled by the
respective institutions by following a fair and transparent procedure.
Rule - 19. Penalties.
(1)
Where a candidate,
parent, guardian furnishes any incorrect information in the application form
for Common Entrance Test or produces any documents, records such as incorrect
marks card's, statement of marks, any certificate's and affidavit etc., or
commits fraud of any kind or obtains allotment by making incorrect statement or
commits forgery or impersonation or indulges in any malpractice or makes any
statement which is not true, at the time of entrance test or the seat selection
and obtains the admission ticket, any record, admission order or where
candidate commits malpractice of any kind in the qualifying examination, Common
Entrance Test conducted by CET Cell or is a beneficiary of any malpractice
detected or noticed during the Common Entrance Test or the Seat Selection or
subsequent to the issue of the Admission Order, the seat allotted to the
candidates, if any, shall be liable to be forfeited along with the fees paid at
any time during the period of candidate's study. The candidate may also be
debarred from appearing for the Entrance Test for such period as deemed fit.
(2)
Candidate, parent or
guardian, as the case may be, shall also be liable for both civil and criminal
action. The original documents submitted by the candidate, may also be
impounded.
(3)
Where the Special
Officer considers that the action should be taken under sub-rules (1) and (2),
he shall pass order in that regard after holding such enquiry as deemed
necessary, after giving reasonable opportunity to the candidate or parent or
guardian to make representations, if any.
Rule - 20. Appeal.
Any person
"aggrieved by the order or decision of the Special Officer under these
rules may within 15 days from the date of such order or decision, appeal to the
Principal Secretary, Secretary to Government (Higher Education) Education
Department, Government of Karnataka, who after calling for records from the
Special Officer and after examining the same, shall pass orders as he deems
fit, which shall be final.
Rule - 21. General.
(1)
A candidate is deemed to
have been admitted to professional college once the candidate has been allotted
a seat by the CET Cell and the prescribed fee is paid to the CET Cell. The
Principal of the college shall immediately, allow such candidate to join the
course of study. In the event of refusal by the institution to allow the
candidate admitted by the CET Cell to join the course, the aggrieved candidate
may approach the jurisdictional Deputy Commissioner. The Deputy Commissioner is
authorised to enforce the compliance of the admission order issued by the CET
Cell.
(2)
In case of refusal by
the institution to allow the candidate to join the course with the admission
order issued by the Special Officer, the concerned University to which the
college is affiliated shall enforce the admission order issued under these
rules, failing which, the concerned University shall take such action as it
deems fit against the institution concerned by exercising the powers vested in
it under the Karnataka State Universities Act, 2000 (Karnataka Act 29 of 2001),
Rajiv Gandhi University of Health Sciences Act, 1994 (Karnataka Act 44 of 1994)
and the Vishveshwaraiah University of Technical Education' Act, 1994 (Karnataka
Act 39 of 1994), as the case may be.
(3)
All admissions made to
and by the colleges shall be subject to approval by the concerned University.
(4)
Any refusal by the
concerned University to approve the admission after such verification as deemed
fit regarding the eligibility or otherwise of the candidate to the course,
shall not be the responsibility of the Special Officer or the Government and no
claims shall lie against the Special Officer or the Government.
Rule - 22. Repeal and savings.
(1)
Karnataka Selection of
Candidates for Admissions to Professional Institutions Rules, 2004 is hereby
repealed.
(2)
Notwithstanding such
repeal anything done or any action taken under the repealed Rules shall be
deemed to have been done or taken under these Rules.
SCHEDULE I
EQUIVALENCE
OF DIPLOMA FOR ADMISSION TO BACHELOR OF ENGINEERING, TECHNOLOGY, ARCHITECTURE
COURSES
|
Sl. No.
|
Diploma holders in
|
To be admitted to 2nd
year, 3rd Semester Bachelor of Engineering, Technology except Architecture
course
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
Ceramics Technology
|
Cements and Ceramics
Technology
|
|
2.
|
(a) Civil Engineering
(General)
(b) Civil Engineering
(Draftsmanship)
(c) Civil Engineering
(PHE)
|
(a) Civil Engineering
(General)
(b) Transportation
Engineering
(c) Environmental
Engineering
|
|
3.
|
(a) Architecture
(b) Architecture
Assistantship
|
(a) Architecture (FOR
FIRST YEAR ONLY)
|
|
4.
|
(a) Mechanical
Engineering (General)
(b) Automobile
Engineering
(c) Mechanical
Engineering (HPT)
(d) Mechanical
Engineering (MIT)
(e) Mechanical
Engineering (W and SM)
(f) Mechanical
Engineering (IT)
(g) Heat Power
Technology
(h) Machine Tool
Technology
(i) Welding and Sheet
Metal Technology
(j) Instrumentation
Technology (Mech.)
(k) Dip GTTC (Tool and
Dye Making)
(l) Dip NTTF (Tool and
Dye Making)
(m) Dip Co-op.
(Mechanical)
(n) Dip Co-op.
(Mechatronics)
(o) Metallurgy,
Metallurgical Engineering
|
(a) Mechanical
Engineering (General)
(b) Industrial
Production and Engineering, IEM
(c) Manufacturing
Engineering
(d) Automobile
Engineering
|
|
5.
|
(a) Electronics and
Communication Engg.
(b) Telecommunication
(Electronics)
(c) Telecommunication
(Sound and TV)
(d) Dip NTTF
(Electronics)
(e) Dip Co-op. (Electronics
and Communication)
(f) Instrumentation
Technology
(g) Instrumentation
and Control Engineering
|
(a) Electronics and
Communication Engineering
(b) Telecommunication
Engineering (Electronics)
(c) Medical
Electronics
(d) Instrumentation
Technology
(e) Bio-Medical
Engineering
|
|
6.
|
Mining and Mine
Surveying
|
Mining
|
|
7.
|
Textile Technology
|
(a) Textile Technology
(b) Silk Technology
|
|
8.
|
(a) Polymer (Rubber)
(b) Polymer (Plastic)
(c) Chemical
Engineering
(d) Paper Technology
(e) Sugar Technology
|
(a) Polymer Technology
(b) Chemical
Engineering
|
|
9.
|
(a) Computer Science
and Engineering
(b) Information
Science and
Technology
|
(a) Computer Science
and Engineering
(b) Information
Science and Technology
|
|
10.
|
(a) Electrical
Engineering
(b) Electrical and
Electronics Engineering
|
(a) Electrical
Engineering
(b) Electrical and
Electronics Engineering
|
Note. Candidates of NTTF
and GTTC Diploma shall have to study, pass Applied Science, Applied Mathematics
and Applied Science practical of the First year Diploma conducted by the Board
of Technical Examination in Karnataka and obtain Eligibility Certificate.
SCHEDULE II
LIST OF GAMES AND SPORTS EVENTS FOR THE PURPOSE OF
RULE 14(1)(B)
Super-A Games:
(1) Olympic Games
(2) World Championships
(3) Asian Championships
(4) Asian Games
(5) Common wealth Games
(6) Commonwealth Championships
A Games:
(1) Afro-Asian Games
(2) S.A.F. Games
(3) International Meets
B-Games:
(1) National Games
(2) National Championships
(3) All India Inter Zonal Meets
(4) National Level tournaments/Championships conducted by School Games
Federation of India
(5) All India Rural Sports Meet conducted by Sports Authority of India
(6) All India Women Sports Meet conducted by Sports Authority of India AND
(7) National Meets/Championships conducted by the following 63 National
Sports Federations recognised by the Government of India as on 25th June 2004:
(1) Archery Federation of India
(2) Amateur Athletics Federation of India
(3) Amateur Basketball Federation of India
(4) Indian Amateur Boxing Federation
(5) Cycling Federation of India
(6) Equestrian Federation of India
(7) All Indian Football Federation
(8) Fencing Association of India
(9) Gymnastics Federation of India
(10) Handball Federation of India
(11) Indian Hockey Federation
(12) Judo Federation of India
(13) Amateur Kabadi Federation of India
(14) Kho Kho Federation of India
(15) Indian Kayaking and Canoeing Association
(16) National Rifle Association of India
(17) Net Ball Federation of India
(18) Rowing Federation of India
(19) Swimming Federation of India
(20) Table Tennis Federation of India
(21) All India Lawn Tennis Association
(22) Taek Wondo Federation of India
(23) Volleyball Federation of India
(24) Weight Lifting Federation of India
(25) Wrestling Federation of India
(26) Indian Women's Hockey Association
(27) Yachting Association of India
(28) Indian Triathlon Federation
(29) Badminton Association of India
(30) Amateur Baseball Federation of India
(31) All India Karate-Do Federation
(32) Winter Games Federation of India
(33) Federation of Motor Sports Club of India
(34) Bridge Federation of India
(35) Tenni Koit Federation of India
(36) Throw ball Federation of India
(37) Softball Association of India
(38) Aero Club of India
(39) Indian Golf Union
(40) All India Sports Council of the Deaf
(41) All India Carom Federation
(42) Tug of War Federation of India
(43) Atya Patya Federation of India
(44) Ball Badminton Association of India
(45) Billiards and Snookers Federation of India
(46) Indian Olympic Association
(47) Cyde Polo Federation of India
(48) Squash Racket Federation of India
(49) Indian Body Building Federation
(50) Tennis Ball Cricket Federation of India
(51) Indian Polo Association
(52) Ten-Pin Bowling Federation of India
(53) Wushu Association of India
(54) Korf Ball Federation of India
(55) Indian Power Lining Association
(56) Sepak Takraw Federation of India
(57) Malla Khamb Federation of India
(58) Roller Skating Federation of India
(59) School Games Federation of India
(60) Shooting Ball Federation of India
(61) Women's Cricket Association of India
(62) All India Chess Federation
(63) Board of Control of Cricket in India
Note. Other than the Games
mentioned under Super 'A' Gaines, 'A' Games, 'B' Games and the Games conducted
by the above listed 63 Government of India recognised National Sports
Federations and the Sports Authority of India, no other Games will be considered
for the purpose.