Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Professional Technical Educational Colleges Or Institutions (Regulation Of Admission And Fixation Of Fees) (Amendment) Act, 2013 12 of 2013 [02 April 2013] CONTENTS 1. Short title 2. Amendment of section 2 of Guj. 2 of 2008 3. Amendment of section 6 of Guj. 2 of 2008 4. Insertion of new section 7A in Guj. 2 of 2008 5. Amendment of section 10 of Guj. 2 of 2008 6. Insertion of new section 13A in Guj. 2 of 2008 Gujarat Professional Technical Educational Colleges Or Institutions (Regulation Of Admission And Fixation Of Fees) (Amendment) Act, 2013 12 of 2013 [02 April 2013] AN ACT further to amend the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007. It is hereby enacted in the Sixty-fourth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) (Amendment) Act, 2013. 2. Amendment of section 2 of Guj. 2 of 2008 :- In the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007(Guj. 2 of 2008) (hereinafter referred to as "the principal Act"), in section 2,- (i) in clause (g), after sub-clause (ii), the following sub-clause shall be inserted, namely:- "(iii) all supernumerary seats of the professional courses in the Government colleges or institutions and in the aided and unaided colleges or institutions;"; (ii) after clause (l), the following clause shall be inserted, namely:- "(ll) "supernumerary seats" means the seats which are termed as such by the AICTE or other statutory body and which are over and above the sanctioned intake of professional course;". 3. Amendment of section 6 of Guj. 2 of 2008 :- In the principal Act, the existing section 6 shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be added, namely:- "(2) Notwithstanding anything contained in sub-section (1), in the event of no student being available from the merit list or the seats declared as vacant by the Admission Committee, the Government may permit admission to such professional course in the manner as may be prescribed.". 4. Insertion of new section 7A in Guj. 2 of 2008 :- In the principal Act, after section 7, the following section shall be inserted, namely:- "7A. Provisions relating to admission to students from other States.-- (1) Notwithstanding anything contained in this Act so far as admission to professional courses is concerned, students from other States may be given admission in the unaided colleges or institutions in such manner and on such number of seats of professional courses, as may be specified by an order published in the Official Gazette, by the State Government. (2) For the purpose of giving admission to the students referred to in sub-section (1), the State Government may,- (a) specify the criteria on which the admission may be given, or ( ) p y y g , (b) may direct to conduct the separate common entrance test, and to prepare the separate merit list on the basis of the same for such professional courses.". 5. Amendment of section 10 of Guj. 2 of 2008 :- In the principal Act, in section 10, in sub-section (1), the words "and for students from other States" shall be added at the end. 6. Insertion of new section 13A in Guj. 2 of 2008 :- In the principal Act, after section 13, the following section shall be inserted, namely:- "13A. Exemption.-- The State Government may exempt from all or any of the provisions of this Act, by notification in the Official Gazette, such college or institution which may be declared as the Center of Excellence after following duo procedure as may be laid down in the rules.".