Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA SELECTION OF CANDIDATES FOR ADMISSION TO ENGINEERING, MEDICAL AND DENTAL COURSES RULES, 1997 CONTENTS 1. Title, commencement and applications 2. Definitions 3. Academic Eligibility 4. Sharing of free and payment seats 5. Karnataka and Non-Karnataka Quota 6 . Allocation of payment seats falling to the share of the State Government 7. Eligibility for Karnataka quota seats 8. Eligibility for Non-Karnataka quota seats 9. Determination of Merit 10. Procedure for calling of Application for Entrance Test, etc 11. Conduct of Entrance Test 12. Preparation and Publication of General Merit List 13. Publication of seat matrix and admission Schedule 14. Reservation of seats under "Free Seats 15. Reservation of seats for Non-Resident Indian Candidates. The management of any private aided or unaided institutions, as the case may be admit on the basis of merit 16. Exercising the option by the Candidates and Admission 17. Preliminary Round 18. Admission Round 19. Penalties 20. Fees 21. Procedure for Selection of Candidates to Diploma quota in Full Time Courses and Part-time Degree Courses in Engineering 22. Appeal 23. General 24. Repeal and Savings SCHEDULE 1 :- Equivalence of Diplomas for admission to First Year Bachelor of Engineering/Bachelor of Technology and Bachelor of Architecture Courses SCHEDULE 2 :- List of Events for the purpose of Rule 14(1)(b) KARNATAKA SELECTION OF CANDIDATES FOR ADMISSION TO ENGINEERING, MEDICAL AND DENTAL COURSES RULES, 1997 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: 1. Title, commencement and applications :- (1) These rules may be called the Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Courses Rules, 1997. (2) They shall come into force on 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. (A) In Engineering Institutions to the first year or first semester of both full-time and part-time; (a) Bachelor of Engineering; (b) Bachelor of Technology; and (c) Bachelor of Architecture. (B) In medical and dental institutions, to the first year of: (a) Bachelor of Medicine and Bachelor of Surgery; (b) Bachelor of Dental Surgery. (4) These rules shall not apply to candidates (including foreign candidates) sponsored by the Government of India, Ministry of Human Resource Development. 2. Definitions :- In these rules unless the context otherwise requires. (a) "Aided Institution" means any institution which receives Grant- in-Aid from the Government; (b) "Admission Centre" means a centre at which admission of candidates to various institutions are made; (c) "Committee" means a committee constituted by the Government by order for determination or ceiling on the fee for free seats/payment seats in accordance with the decision of the Supreme Court in Unnikrishnan's case; (d) "Director" means the Director of Technical/Medical Education in Karnataka as the case may be; (e) "Entrance Test" means the "Common Entrance Test" (CET) conducted under these rules; (f) "Ex-Servicemen" means a person who has served in any rank whether as a combatant or non-combatant in the regular army, navy or air force of the Indian Union. (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 holders 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 5 years and was honourably discharged prior to 1st July, 1987 will also be considered as an Ex-serviceman. (g) "Freedom Fighter or Political Sufferer" shall have the same meaning as defined in G.O. No. ED 73 TEC 85, dated 27th November, 1985; (h) "Free Seats" means (i) All seats in the institutions established and/or administered by the State Government or the University; (ii) Seats in the institutions where the State Government has been allotted such number of seats; (iii) Ninety five per cent of seats in aided courses in aided institutions: Provided that where there are courses in such aided institutions which are not covered under Grant-in-Aid, fifty per cent of the seats in such courses shall be Tree Seats'; (iv) Fifty per cent of the seats in all courses in the unaided institutions; other than the "Minority Institutions"; (v) Fifty per cent of the seats in all courses in the unaided minority institutions. (i) "Institution" means any institution or college affiliated to an university in Karnataka and carrying on the activity of imparting education in Engineering, Technology (including electronics, Computer Science and Textiles), medicine or allied subjects such as dental surgery; (j) "Intake" means the sanctioned strength of a course fixed by the Authority competent to fix such intake as on the date of issue of seat matrix; (k) "Merit" means, merit as determined under Rule 9; (l) "Non-Resident Indian" means. (1) A citizen of India who has gone and stays outside India. (i) for, or on, taking up employment outside India; or (ii) for carrying on a business or vocation outside India; or (iii) for any other purposes, in such circumstances as would indicate his intention to stay outside India for an uncertain period; (2) a person of Indian origin who has become a citizen of a foreign country either by birth or by domicile or by naturalisation and includes their children; (m) "Payment Seats" means seats that remain after determination of the "Free Seats"; (n) "Pre-University Examination" means the second year Pre- University Examination conducted by the Pre-University Examination Board of the State of Karnataka; (o) "Qualifying Examination" means the second year examination of the Pre-University course conducted by the Karnataka Pre- University Examination Board or the final year Diploma Examination of the Board of Technical Examination in Karnataka or any other qualifying examination declared as equivalent by the Government; (p) "Repeater" means a candidate who was admitted to the relevant course in a particular college during any of the previous years within the intake, specified by the State Government and who. (i) being unable to sit for a University examination for a particular semester/year and discontinued his studies with the approval of the Principal of that college for the valid reasons and on production of medical certificate and whose re-admission to the particular semester/year and putting attendance is essential under the regulations of the University to enable him to appear for the Examination; (ii) had discontinued the course and desire to repeat in the same college/university; or (iii) desires to repeat the semester/year to improve his sessional requirements in the same college/ University. (q) "Seat Matrix" means statements showing college-wise, course- wise and category-wise break-up of seats as notified by the State Government for the relevant year; (r) "Special Officer" means an Officer not below the rank of a KAS (Senior Scale) Officer or equivalent staff of State Civil Service appointed by Government in connection with conduct of Entrance Test; (s) "Unaided Institution" means any privately managed institution which is not an aided institution. 3. Academic Eligibility :- (1) No person shall be eligible for admission to any of the full time degree courses specified in sub-rule (3) of Rule 1 unless he. (a) (i) has passed the second year Pre-university or XII standard or equivalent examination in the annual exams immediately preceding the Entrance Test or earlier with Physics, Chemistry and Mathematics in respect of Engineering courses and Physics, Chemistry and Biology in respect of medical and dental courses as optional subjects and English as one of the languages and has obtained not less than fifty per cent bf the aggregate marks or equivalent grade in the optional subjects: Provided that the minimum marks for the purpose of eligibility shall be forty (40) per cent of the aggregate in the optional subjects in case of candidates belonging to scheduled castes and scheduled tribes and category-I of other backward classes specified in the relevant Government Order for the purpose of reservation; and (ii) has appeared for three subjects viz., Physics, Chemistry and Mathematics or Physics, Chemistry and Biology as the case may be in the Entrance Test conducted under these rules;OR (b)is a holder of 'Diploma'in the appropriate branch of Engineering specified in the schedule to these rules, granted by the Board of Technical Examinations in Karnataka or equivalent qualification and has obtained not less than fifty per cent of the total maximum marks in the final examinations excluding internal assessment marks leading to the said diploma: Provided that the minimum marks for the purpose of eligibility shall be forty per cent in the case of candidates belonging to Scheduled Castes, Scheduled Tribes and Category-I specified in the relevant Government Orders for the time being in force: Provided further that a holder of Diploma is eligible only for admission to the seats reserved for Diploma holders; (c) has completed 17 years of age as on 31st December of the year of admission in respect of admission to Medical and Dental courses. (2) No person shall be eligible for admission to part-time course to first year or first semester of Bachelor's degree in Engineering/ Technology or Architecture unless. (a)he is a holder of 'Diploma' in appropriate branch of Engineering specified in the schedule to these rules granted by the Board of 'Technical Examination' in Karnataka securing not less than fifty per cent of the total maximum marks in the final examination leading to the said diploma excluding internal assessment marks: Provided that the minimum marks for the purpose of eligibility shall be thirty five per cent in the case of candidates belonging to Scheduled Caste, Scheduled Tribes and Category-I specified in the Government Order for the time being in force: (b) he 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 he holds a diploma. Explanation. Professional experience means experience earned by the candidates working under Government Registered Class I contractors of the Public Works Department, Government Registered Class I contractors of the Electrical Department for the respective courses and certified to that effect from the contractor concerned;OR (c) he possesses the qualification specified in clause (a) and is employed in a factory or an industrial concern or a technical establishment recognised or registered in accordance with any law for the time being in force or the rules made thereunder and has obtained a 'No objection certificate' from his employer. (3) The candidate applying for a part-time course must have been employed in an establishment situated in and around the Urban Agglomeration Area of the city in which the College is situated and the distance between the college and place of working should not exceed 16 Kms. from the city. (4) Besides fulfilling the eligibility conditions specified in sub-rules (1) and (2), no person shall be eligible for selection under 'free seats' unless he is a citizen of India. 4. Sharing of free and payment seats :- (a) (i) All the free medical, dental and engineering seats in Government/University/Karnataka Regional Engineering College/Aided/Unaided colleges excluding minority institutions; shall fall to the share of the State Government and shall be allotted in accordance with the procedures prescribed under these rules; (ii) In respect of minority institutions the free seats which constitute fifty per cent of the total seats shall be divided equally between the State Government and the managements; (b) All the payment Engineering seats shall be divided between the State Government and Managements of private aided and unaided institutions in the following manner. (i) in respect of private aided institutions all the payment seats which constitute five per cent of total seats in that institution shall fall to the share of the management as NRI seats; (ii) in respect of private unaided institution other than minority institutions, out of the payment seats which constitute fifty per cent of the total seats forty five per cent shall fall to the share of State Government and remaining five per cent to the share of the management as NRI seats; (iii) In respect of minority institutions twenty five per cent of the total seats shall fall to the share of the State Government as payment seats and twenty per cent of the total seats to the share of Management as payment seats and five per cent of the total seats as NRI seats; (c) All the payment medical and dental seats shall be shared between the State Government and the private managements in the following manner. (i) In respect of private medical and dental colleges thirty five per cent of total seats shall fall to the share of the State Government and remaining fifteen per cent shall fall to the share of the managements as NRI seats; (ii) In respect of minority institutions twenty five per cent of the total seats shall fall to the share of the State Government, fifteen per cent of total seats to the share of the management and remaining ten per cent as NRI seats. 5. Karnataka and Non-Karnataka Quota :- (a) The Karnataka quota shall comprise of payment seats allocated to Karnataka quota under Rule 6 and all the free seats falling to the share of State Government; except. (i) Seats reserved for the nominees of Government of India; (ii) Seats reserved for the candidates selected through all India Entrance Examination; (b) The Non-Karnataka quota shall comprise of the payment seats only allocated under Rule 6. 6. Allocation of payment seats falling to the share of the State Government :- (a) Forty five per cent of Engineering seats falling under Payment category and available in Private Unaided Institutions, other than minority Institutions, shall be allocated to Karnataka quota. Seats remaining unfilled after admissions to Karnataka quota shall be allocated to Non-Karnataka quota, subject to a Maximum of Fifteen per cent of the Payment seats; (b) Twenty five per cent of Engineering seats falling under payment category and available in Minority Institutions shall be allocated to Karnataka quota; (c) Thirty five per cent of Medical and Dental seats falling under payment category and available in Private Institutions, other than minority Institutions, shall be allocated to Karnataka quota. Seats remaining unfilled after admissions to Karnataka quota shall be allocated to Non-Karnataka quota, subject to a maximum of Fifteen per cent of the Payment seats; (d) Twenty five per cent of medical and dental seats falling under payment category and available in minority institutions shall be allocated to Karnataka quota. 7. Eligibility for Karnataka quota seats :- All free and payment Karnataka quota 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 I Standard to II PUC/12th Standard as on 1st July of the year in which the Entrance Test is held and should have appeared and passed SSLC/10th Standard or II PUC/12th Standard examination from Karnataka State: Provided that 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 State of Karnataka from an Educational Institution run or recognised by the State Government and that either of his parents should have bom and studied or resided in Karnataka for a minimum period of seven years; (iii) in the case of a candidate whose mother tongue is Kannada or Tulu or Kodava and who is residing outside the State of Karnataka but within the territory of India as on 1st July of the year in which the Entrance Test is held such candidates should have passed the qualifying examination from an University or Board or any other Institution located outside Karnataka: Provided that the candidate shall undergo a simple test to prove his ability to speak, read and write Kannada; (iv) the candidate's mother tongue is Kannada or Tulu or Kodava and who resides in disputed Kannada speaking area of South Sholapur or Akkalkot or Jath or Gadhinglaj Taluks of Maharashtra State or Kasargod Taluk of Kerala State: Provided that the candidate shall undergo a simple test to prove his ability to speak, read and write Kannada; (v) in the case of a candidate who is son or daughter of a defence personnel who worked continuously in Karnataka as on any day for a minimum period of one year from 1st July of the previous year to 30th June of the year of admission. The candidate should have passed the qualifying examination from an educational institution in Karnataka run or recognised by the State Government; (vi) son or daughter of serving defence personnel who at the time of joining the defence service had declared his/her home town 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) in the case of a candidate who is a son or daughter of 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 Defence Authorities to continue to stay in Karnataka, and such candidate has passed the qualifying examination from an Educational Institution in Karnataka run or recognised by the State Government; (viii) son or daughter of an Ex-serviceman who at the time of joining the defence service had declared a place in Karnataka as his home town, proof of such domicile having been produced from the Rajya Sainik Board; (ix) in the case of a candidate who is son or daughter of employee of Union or State Government undertakings who has worked continuously for at least one year in Karnataka as on any day from 1st July of the previous year to 30th June of the year of admission, and such candidate has passed the qualifying examination from any Government or Government recognised Educational Institutions located in Karnataka; (x) Son or daughter of a working or retired employee of the Union Government or employee of Union or State Government undertaking or Joint Sector undertaking where such employee. (a) had declared to the employer at the time of joining service any place in Karnataka to be his home town; and (b) had studied in any educational institution in Karnataka run or recognised by the State Government for not less than Seven years at any time between 1st standard and 12th standard or Pre- University Examination; (xi) son or daughter of Members of Parliament elected from Karnataka; (xii) son or daughter of serving or retired employee; (a) belonging to All India Service of Karnataka cadre; and (b) of the State Government who has served or serving outside the State of Karnataka during the period corresponding to candidate's study outside the State from I standard to II PUC or XII standard examination. (xiii) son or daughter of a Non Resident Indian of Karnataka origin as well as son or daughter of a person of Karnataka origin bom abroad and who has become a foreign national: Provided that he or she is eligible only for a payment seat. 8. Eligibility for Non-Karnataka quota seats :- The Non-Karnataka quota seats shall be filled by candidates who do not satisfy any of the conditions laid down under Rule 7 9. Determination of Merit :- (1) The merit of the candidates except NRI and Foreign Nationals of Karnataka Origin specified in clause (xiii) of Rule 7, who are eligible and are seeking a seat under Karnataka quota, shall be determined by taking the marks obtained in the Entrance Test and optional subjects in the qualifying examination in equal proportions: Provided that the merit of the NRI and Foreign National students of Karnataka origin shall be determined solely by taking the marks obtained in Entrance Test: Provided further 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 Entrance Test in mathematics in the case of Engineering and allied courses and in biology in the case of medical and allied 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 physics in the case of Engineering courses and in Chemistry in the case of medical courses and where the marks obtained are equal again the inter se merit shall be determined on the basis of the age of the candidate, the older candidate placed above the younger. Explanation. For the purpose of this rule optional subjects means physics, chemistry and mathematics for the courses specified in clause (A) of sub-rule (3) of Rule 1 and physics, chemistry and biology specified in clause (B) of sub-rule (3) of Rule 1. (2) The merit of the candidates eligible and seeking a seat under Non-Karnataka quota shall be determined solely on the basis of marks obtained by them in the Entrance Test. (3) The inter se merit determined under sub-rule (1) shall be the basis for the merit list of candidates claiming benefit of reservation under Rule 14. (4) In respect of candidates possessing diploma in the relevant Branch of Engineering specified in column (2) of the schedule, the method of selection for admission to courses specified in column (3) thereof shall be on the basis of the marks obtained in the final examination leading to the diploma excluding internal assessment marks: Provided further that in case of Diploma candidates the merit shall be determined on the basis of final year Diploma Examination marks or last two semester examination marks as the case may be and 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 second year Diploma Examination. If marks obtained in the second year Diploma Examination is same, then the inter se merit shall be determined with reference to the marks obtained in I year Diploma Examination. If this is also same the inter se merit shall be determined on the basis of the age of the candidate. The older candidate placed above the younger. 10. Procedure for calling of Application for Entrance Test, etc :- T h e procedure for the selection of candidates for admission to institutions shall be as follows. (1) The "Special Officer" shall publish on the notice board of his office and in such other office as he may think fit and also by giving publicity in atleast one Kannada and one English newspapers having wide circulation in the State and call for duly completed applications for taking the Entrance Test and admission to Engineering and Technology or medical or dental courses. All seats in all the institutions in the State giving briefly such information as particulars of courses, the number of seats available, the names a n d location of the institutions, the fees chargeable by each institution, minimum eligibility conditions, Reservation of seats, the method of admission, the place where the prescribed application form along with the brochure containing the above details will be available and such other information as he considers necessary and fixing the last date and time for receipt of the application. Different dates may be fixed regarding the issue of the blank application forms and the receipt of completed application forms for different categories of application. No such application shall be entertained after the last date or dates so fixed. (2) Separate application forms may be prescribed for different categories of applications as also for full time and part-time courses. The Special Officer shall also indicate the various certificates, Affidavits, marks cards, etc., which will be required to be produced at the time of admission to an institution after selection. The application shall also be the application for taking the Entrance Test as prescribed in these rules. (3) A candidate possessing qualification declared as equivalent to the Karnataka Pre-University Examination shall produce at the time of his admission, copy of the order in which such qualification has been declared as equivalent to the said Pre-University' Examination or an eligibility certificate of the concerned University in Karnataka. (4) Applications whenever called for should be legally and properly filled strictly as per the instruction given to the candidates. Where the required certificates and affidavits as specified are not enclosed such applications shall be liable to be rejected. (5) The Special Officer shall enter the details of every application received by him upto last date fixed for receipt of applications irrespective of whether it is valid or invalid under these rules in a register. This register shall be called the Register of Applications Received. 11. Conduct of Entrance Test :- (1) An Entrance Test shall be conducted by a Committee called the Entrance Test Committee constituted by the Government which shall consist of: (a) A Vice-Chancellor of any University in Karnataka nominated by the Government-: Chairman (b) Director of Medical Education in Karnataka, Bangalore-: Member (c) Two Professors from Universities or deemed Universities to be nominated by Government-: Members (d) Director of Technical Education in Karnataka, Bangalore-: Member (e) Special Officer, Common Entrance Test Cell, Bangalore-: Member Secretary (2) The Entrance Test Committee shall take decisions from time to time on the following aspects of the Entrance Test, namely. (a) Pattern of the question papers which should be in English and in Kannada and which should as far as possible consist of objective type of questions; (b) Fixing up of maximum marks for each paper; (c) Fixing up duration of the test for each of the papers in physics, chemistry, mathematics and biology; (d) Syllabus content which shall not be more than the syllabus of II year Pre-University course of Karnataka and the questions to elicit the aptitude of the candidate; (e) Centres for conducting the test; (f) Fixing dates and rime for conducting the test; (g) Date of announcement of results; (h) Norms for payment of remuneration for different items of work connected with Entrance Test; (i) Approval of merit list of the Entrance Tests for Engineering, medical and dental colleges; (j) General guidelines and directions in regard to all matters connected with the conduct of the test; (k) Appointment of Chief Superintendent, Deputy Chief Superintendents for each examination centre; (l) Appointment of Supervisors, invigilators for each centre of the examination; (m) Appointment of paper-setters, moderators, printing presses and other matters connected with preparation of question papers; (n) Requiring the production of such particulars or documents or papers from the candidates as may be deemed necessary from time to time; (o) Such other issues as may be referred to it by its Chairman or Government from time to time. (3) The Chairman of the Committee shall preside over the meetings of the Committee. (4) The Member-Secretary shall take directions from the Chairman and the Government in discharging his duties in connection with the Entrance Test. He shall be responsible for arranging the following matters. (a) Printing of application forms, instructions to candidates, admission tickets and various other registers, forms, cards, etc.; (b) Issuing the notification about the Entrance Test; (c) Sale and receipt of applications and issuing of admission tickets; (d) Confidential printing of question papers and transport to Treasury or Sub-Treasury for safe storage; (e) Coding and decoding of answer scripts, if necessary; (f) Appointment of examiners if necessary for the evaluation of answer scripts in consultation with the Chairman; (g) Arranging for computerisation of various matters in connection with the Entrance Test; and (h) Payment of remuneration for various items of work related to the Entrance Test and maintaining of accounts. (5) The Deputy Commissioner of the District in which the Entrance Test Centre is notified by the Committee shall be incharge of the conduct of the Test at such centres. The Deputy Commissioner of the District shall be the Chief Superintendent for all the Test Centres in the District. He shall be assisted by the Deputy Chief Superintendent at each centre appointed by the Committee. The Deputy Commissioner shall be responsible for. (a) Appointing observers not below the rank of the Assistant Commissioner for each centre who shall report the irregularities if any to the Deputy Commissioner; (b) Arranging the procurement of the sealed packets of question papers and their safe storage in the Treasury or sub-Treasury; (c) Arranging the physical facilities required for the conduct of the Test; (d) Arranging for the conduct of the Test on the dates and times notified by the Committee in accordance with the directions (e) Arranging the storage of the sealed bundles as may be prescribed by the Committee and hand over the same to an Officer designated by the Member-Secretary; (f) Such other matters as may be required by the Committee; and (g) Duties of Deputy Chief Superintendents and other staff shall be as may be specified by the Committee. 12. Preparation and Publication of General Merit List :- (1) The Entrance Test Committee constituted under sub-rule (1) of Rule 11 shall prepare separate general merit lists for Karnataka quota and Non- Karnataka quota seats. Separate merit lists for medical and dental courses and Engineering courses shall be prepared of all the eligible candidates who have appeared for the Common Entrance Test in accordance with Rule 9 and cause publications of the said lists in the notice board of all the Universities in the State, the Office of the Directors of Medical/Technical Education of various States/Union Territories and such other public places as may be determined by the said committee. Wide publicity shall be given regarding publication of these lists. (2) Separate merit lists of candidates claiming benefit of reservation under Rule 14 wherein the number of eligible candidates in any particular category is less than the seats reserved shall be prepared according to their inter se merit in the general merit list determined under Rule 9. (3) The appearance at the Entrance Test does not entitle the candidate to be considered for admission automatically unless the candidate satisfies all the conditions of admission requirement stipulated in these rules. (4) (i) In case of Diploma the Director of Technical Education shall publish on the Notice Board of his office and in such other offices as he may think fit and also by giving publicity in atleast one Kannada and one English News papers having wide circulation in the State giving briefly such information as particulars of courses as free seats/payment seats out of the percentage of seats prescribed by Government. The Director of Technical Education shall call for duly completed applications for admission to full time degree course by fixing the last date and time for receipt of applications. Different dates may be fixed regarding the issue of the blank application forms and the receipt of completed application forms, different categories of application. No application shall be entertained after the last date or dates so fixed. The Director shall also indicate the various certificates, affidavits, marks card etc., which will be required to be produced at the time of admission on to an institution after selection. And selection of candidates shall be made according to merit categorywise; (ii) A candidate possessing qualification declared as equivalent to Diploma awarded by the Board of Technical Examination, Karnataka shall produce eligibility certificate obtained from Board of Technical Examination, Karnataka State; (iii) Application whenever called for should be legibly and properly filled, strictly as per the instruction given to candidate, where the required certificate and affidavit as specified are not enclosed such application shall be liable to be rejected; (iv) The candidates shall indicate clearly in the application form the space provided therein, their preference to- Colleges and courses as regards to free seats and whether they wish to be admitted against Payment seats and preference to Colleges and courses in this regard; (v) The Director shall enter the details of every application received by him to the last date fixed for receipt of application irrespective of whether it is valid or invalid under these rules in a register. The register shall be called 'Register of application' received; (vi) The Director shall prepare list of all eligible candidates in the order of merit as specified in the provision of Rule (6) which shall be the basis for allotment for free and payment seats. 13. Publication of seat matrix and admission Schedule :- (a) The Government shall notify the seat matrix not later than one week from the date of declaration of merit list by the Entrance Test Committee; (b) Any increase in intake or introduction of new courses in any institution after the notification of the seat matrix for the relevant year shall not be taken into account for the purpose of admission under these rules; (c) After the publication of the general merit lists under sub-rule (1) of Rule 12 the Special Officer shall, for the purpose of admission, cause publication of details as to the place, dates, time, category, rank number etc., in respect of such allotment in one or more leading newspapers having wide circulation in the State for the information of the intending candidates; (d) The Special Officer shall display conspicuously at the admission centre full and comprehensive details regarding the seats being filled through the Entrance Test against "Free Seats" and "Payment Seats" in the various institutions and the courses referred to in sub- rule (3) of Rule 1. Each day a specified number of candidates shall be called by the Special Officer based on inter se merit and reservation. 14. Reservation of seats under "Free Seats :- ". (1) Seats shall be reserved under 'Free Seats' in favour of the following categories of candidates and to the extent specified by the State Government from time to time. (a) Candidates who possess at least 'B' Certificate under NCC obtained during the five years period between 8th and 12th Standards; (b) Candidates who have represented the country at international games or sports or who have represented the Karnataka State in the National level events in games or sports listed in Schedule II during five years period between 8th and 12th Standards; (c) Candidates who as Scouts/Guides have received the "President's award during five years period between 8th and 12th standards; (d) Son or daughter of freedom fighters (Political Sufferers) as specified in the G.O. No. ED 73 TEC 85, dated 27th November, 1985 as amended from time to time; (e) Son or daughter of Defence Personnel: Explanation. Subject to the conditions laid down in clauses (v), (vi) and (vii) of Rule 7, 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 TV Government servants "and border roads organisational personnel". (According to vide Notification No. ED 189 TGL 94, Bangalore, dated 29-7-1994). (f) Son or daughter of Ex-Servicemen; Explanation. Ex-Servicemen 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. (g) Candidates who are physically handicapped; (h) Candidates from Anglo-Indian Community; (i) Candidates possessing diploma in the relevant branch of Engineering specified at column (2) of the schedule for admission to Engineering courses specified in column (3) therein: Provided that while filling free seats not less than thirty per cent of the seats falling under the area of any University established under the Karnataka State Universities Act, 1976 shall be filled from amongst the candidates from the respective University area, on the basis of merit. (2) Out of the total number of free seats available in full time courses 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 of citizens under categories I, II-A, II-B, III-A, III-B in accordance with Government Order No. SWL 251 BCA 94, dated 31st January, 1995: Provided that only candidates of Karnataka origin (other than those referred to under clauses (iii) and (iv) of Rule 7) shall be eligible to claim the benefit of reservation under this sub-rule. (3) Seats shall be reserved in favour of candidates who have studied for not less than ten full academic years between the first standard and the qualifying examination in Educational Institutions situated in places in Karnataka having a population below "Fifty thousand" (According to vide Notification No. ED 189 TGL 94, Bangalore, dated 29-7-1994) as per 1991 Census. (4) The inter se merit determined under Rule 9 shall remain the same for the purpose of eligibility and benefit of reservation under this rule. (5) Adoptions/separations made legally two years prior to the first notification of the Common Entrance Test for the year of admission shall only be considered. Copies of such registered deeds shall be produced in support of such claims made by a candidate for determining the eligibility for reservation under Rule 14. Adoption by a person belonging to Scheduled Caste/Scheduled Tribe, Categories I, II(A), II(B), III(A), III(B) of other backward classes specified in relevant Government order of a person not belonging to such castes or groups shall not be recognised. (6) If any seat reserved in favour of candidates belonging to any of the categories referred to above is not filled up due to non- availability of eligible candidate belonging to such category the reservation to that extent shall stand reduced and shall stand transferred to the general merit category. 15. Reservation of seats for Non-Resident Indian Candidates. The management of any private aided or unaided institutions, as the case may be admit on the basis of merit :- (i) Non-Resident Indians or Foreigners to the extent of not more than fifteen per cent of the intake "in medical and dental colleges"; (ii) Non-Resident Indians and Foreigners to the extent of not more than five per cent of the intake "in Engineering Colleges": Provided that such admission shall only be against 'Payment Seats', provided further that if any seats remain unfilled in respect of non- resident Indians or foreigners, the management may fill up the seats, at its descretion from amongst others". 16. Exercising the option by the Candidates and Admission :- The candidates shall be allowed to exercise the option and select a seat of their choice strictly in the order of their merit in two stages viz., (1) Preliminary round; and (2) Admission round. 17. Preliminary Round :- (i) The candidates shall be allowed to select a seat from among the seats available at the time of selection, displayed using an electronic display board or using a projector linked to a computer which is programmed to account for the on-going selections and balance seats available college-wise, course-wise as per the seat matrix; (ii) The candidates shall be given separate opportunities to select seats from the medical/dental discipline and the engineering discipline if eligible under both the disciplines. A candidate who has selected a seat in one discipline shall surrender the seat, before selecting a seat in another discipline at a later stage; (iii) The candidate shall give his choice of seat in writing and in return the Special Officer shall deliver him a 'Confirmation Slip' containing the details of the institutions, course-allotted and also the category of the seat; (iv) The candidate shall pay the fee prescribed for the first year through a crossed Demand Draft made payable to the Special Officer, Common Entrance Test Cell, at Bangalore and shall produce all the relevant original documents for verification. The Special Officer shall cause verification of all the original documents produced by the candidates; (v) Before the candidates belonging to general merit category select their seats, candidates claiming reservation benefit under Rule 14 and whose number is less than the number of seats reserved and who are included in the merit list prepared under sub- rule 2 of Rule 12 shall select seats of their choice from among the seats reserved for the respective categories. The candidates belonging to these categories shall have later the opportunity to select a seat under general merit category. Seats which remain unfilled under these categories shall be transferred to the general merit category and offered in the preliminary round itself; (vi) No candidate seeking reservation for admission under sub- rule(2) of Rule 14 shall be allowed to participate in the preliminary round or admitted to any institution unless he produces a "Validity Certificate" obtained under Rule 7 of Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment, etc.,) Rules, 1992 before admission; (vii) The candidates claiming reservation benefits under sub-rule (1) of Rule 14 shall produce original documents in support of their claim to the Special Officer within the date notified by him. The Special Officer shall for scrutiny and confirmation refer the original documents of the candidates claiming reservation under. (a) N.C.C. to the Director of NCC Karnataka; (b) Sports. to the Director/Commissioner of Youth Services and Sports, Karnataka; (c) Scouts and Guides. to the Scouts and Guides Commissioner, Karnataka; (d) Political Sufferers. to the Secretary to Government, Department of Personnel and Administrative Reforms (DPAR), Government of Karnataka; (e) Physically Handicapped. to the Director of Medical Education, Karnataka; (f) Defence. to the Officiating Education Officer (HQ), Karnataka, Kerala and Goa sub-Area, Bangalore; (g) Ex-Defence. to the Director of Sainik Welfare Department, Karnataka; (h) Anglo-Indian. to be nominated by Anglo-Indian MLA: Provided that a candidate claiming a seat under 'Physically Handicapped category' shall appear before a committee comprising of the Special Officer as the Chairman and two specialists nominated by the Director of Medical Education, Bangalore and the decision of the Committee shall be final; (viii) Free seats reserved in favour of candidates under Rule 14 which remain unfilled after the completion of the preliminary round shall be transferred to the general merit category at the commencement of the admission round. 18. Admission Round :- (i) A candidate shall in the order of merit be allowed to confirm the seat already selected by him in the preliminary round if he is satisfied with it or surrender and select another seat which is available when his turn comes; (ii) If the candidate confirms the seat selected by him in the preliminary round, then the Special Officer shall satisfy himself that the candidate has paid the requisite fees in the form of a Demand Draft and has also produced all the necessary documents in original and thereafter issue an admission order to the candidate; (iii) In case the candidate surrenders the seat selected by him in the preliminary round when his turn comes for confirmation or earlier to that, then the Special Officer shall return the original documents and also refund the fees paid by him; (iv) If the candidate surrenders the seat selected by him in preliminary round and selects another seat when his turn comes, then the Special Officer shall satisfy himself that the necessary original documents have been produced by the candidate and also the requisite fees has been paid in the form of Demand Draft and thereafter issue an admission order to the candidate; (v) A candidate who had not availed the opportunity of selecting a seat in the preliminary round shall have the opportunity of selecting a seat in the admission round, from among the seats, vacant and available when his/her turn comes. He shall produce all the original documents for verification and requisite fees in the form of Demand Draft; (vi) A seat surrendered by a candidate when his/her turn comes in the admission round or earlier shall be added to the seat matrix immediately and offered to the other candidates; (vii) A seat surrendered or forfeited by a candidate who had obtained the admission order after complying with all the formalities shall be treated as 'casual vacancy'; (viii) Soon after the completion of admission round the Special Officer shall publish in the premises of CET Cell a list containing the details of all the casual vacancies that arise till the date of publication of such a list. A notification shall be published in at least two newspapers with wide publication in the State announcing the publication of such a list; (ix) Candidates who have already selected and received admission orders in any of the disciplines shall not be eligible to seek allotment of casual vacancy seats; (x) Candidates who have not selected Medical/Dental or Engineering seats in, the admission round shall be eligible to select the casual vacancy seats in the order of their inter se merit; (xi) If a candidate after having received the admission order and before last day of the admission round surrenders or forfeits a seat he shall forfeit 50% of the fees paid at the time of admission; (xii) A candidate who had received the admission order does not surrender or fails to report to the college of admission till the last day of the admission round, forfeits the entire amount paid as fees; (xiii) After the last date fixed for the candidates to join the institutions which they are admitted, the Principal of the respective institutions shall send the list of candidates who have joined, to the Special Officer within one week therefrom; (xiv) After the closing date for admission as fixed by the Government is over a reconciliation meeting regarding the number of unfilled and unallotted seats shall be held between the CET Cell, the Directorate of Technical Education, Directorate of Medical Education and the respective Colleges and after identifying the vacant seats, issue notification regarding such seats by the concerned Directors. Such seats shall be filled by the Colleges"; (xv) No candidate seeking reservation for admission under sub-rule (2) of Rule 14 shall be admitted to any institution unless he produces a "Validity Certificate" obtained under Rule 7 of Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointment, etc.) Rules, 1992 at the time of allotment. 19. Penalties :- (i) Where a candidate or his parents or guardian furnishes false or incorrect marks card or statement of marks or a certificate or an affidavit filed along with the application such application shall be liable to be rejected and the seat if any, given to such candidate shall be liable to be forfeited. Such candidate, his/her parents or guardian as the case may be shall also render themselves liable for both civil and criminal action; (ii) Where the Special Officer considers that action should be taken under these rules for rejecting an application and forfeiting a seat he/she shall pass appropriate orders after holding such enquiry as he deems necessary and after giving reasonable opportunity to the candidate and/or his parents or guardian concerned to make his representation. 20. Fees :- The fees payable by the candidates in respect of 'free seats' or 'payment seats' shall be as determined by the committee constituted by the State Government. 21. Procedure for Selection of Candidates to Diploma quota in Full Time Courses and Part-time Degree Courses in Engineering :- (1) The procedure for selection of candidates to Diploma quota in full-time courses and part-time courses in Engineering shall be as follows. The Director of Technical Education shall publish on the notice board of his and such other Offices as he may think fit and also by giving publicity in atleast one Kannada and one English Newspapers having wide circulation in the State and call for duly completed applications for admission to part-time Engineering degree courses by fixing the last date and time for receipt of application. The Director or Principal of the concerned institution shall enter the details of every application received by him upto the last date fixed for receipt of applications in a Register called 'Register of application received'. He shall prepare or cause to prepare a list of all eligible candidates in the order of merit as specified in the proviso to Rule 9 which shall be the basis for allotment of seats subject to sub-rule (2) of Rule 14. (2) For part-time B.E. admission out of the total seats, there shall be two groups namely Group 1 consisting of 70 per cent of the seats for candidates specified at clause (1) of Rule 3 who fulfill the conditions specified under sub-rule (2) of Rule 3 and Group II consisting of remaining 30 per cent seats for candidates fulfilling the conditions specified under sub-rule (2) of Rule 3: Provided that all candidates under either Group I or Group II with 35 per cent marks determined as per the proviso to Rule 6 shall be eligible for admission to part-time Engineering Degree courses specified in Column 3 of the. schedule if they have more than six years but less than ten years of professional experience as specified in explanation to clause (b) and subject to clause (c) of sub-rule (2) or Rule 3: Provided further that 10 per cent of the seats under Group II shall be reserved for those candidates with more than ten years professional experience as specified in the explanation to clause (b) and subject to clause (c) of sub-rule (2) of Rule 3. Explanation. If sufficient number of candidates under this category are not available, the reservation to that extent shall stand reduced to be filled by other eligible candidates under Group II. 22. Appeal :- (1) Any person aggrieved by any orders or decisions of the Special Officer under these rules may within fifteen days from the date of such order or decision appeal to the State Government. (2) The State Government may after holding such enquiry as it deems fit shall dispose the appeal. 23. General :- (1) The management of any institution shall admit only the candidates nominated or allotted by the Special Officer to a course of study in the institution against 'free seats' or 'payment seats' as the case may be. (2) All selections to the free seats and payment seats shall be subject to the approval of the concerned university. Any refusal by the concerned university for admission after such verification as deemed fit by it will not be the responsibility of the Government and no claims shall lie against the Government by the candidates concerned. (3) All admissions (including CET and Diploma quota) made by the Colleges shall be subject to approval of the Director of Technical Education before submitting to University. 24. Repeal and Savings :- (1) Karnataka Selection of Candidates for Admissions to Medical, Dental and Engineering Courses Rules, 1993 are hereby repealed. (2) Notwithstanding such repeal any action taken or made or orders issued under the repealed rules shall be deemed to have been made, taken or issued under these rules. SCHEDULE 1 Equivalence of Diplomas for admission to First Year Bachelor of Engineering/Bachelor of Technology and Bachelor of Architecture Courses SCHEDULE I Equivalence of Diplomas for admission to First Year Bachelor of Engineering/Bachelor of Technology and Bachelor of Architecture Courses Sl. No. Diploma Holders in To be admitted to first year B.E. I. Ceramics Technology Cement and Ceramics II. Civil Engg. (General) Civil Engineering (Draftsmanship) Civil Engg. (PHE) Architecture Architectural Assistantship Civil Engg. (General) Transportation Engg. Architecture Environmental Engg. III. a. Mechanical Engg. (General) b. Automobile Engg. c. Mech. Engg. (HPT) d. Mech. Engg. (MTT) (e) Mech. Engg. (W and SM) e. Mech. Engg. (JT) 1. (a) Mechanical Engg. (General) (b) Industrial Production (c) Manufacturing Engg. (d) Automobile Engg. (g) Heat Power Tech. Machine Tool Tech. Welding and Sheet Metal. Instrumentation Technology (Mech.) IV. a. Tool and Dye- Making from NTTF (should have passed Maths and Science subjects of Diploma course of Board of Technical Ex- mination of Karnataka) (b) Horological Engg. 2. (a) Industrial Production (b) Manufacturing Engineering V. Metallurgy Metallurgy VI. Instrumentation Technology (Electronics) Bio-Medical Engg. Instrumentation Technology (Electronics) VII, Electronics and Communication Telecommunication (Electronics) Telecommunication (Sound and T.V) Electronics and Communication Telecommunication Engg. (Electronics) Electronics Medical Electronics VIII. Mining and Mine surveying Mining IX. Textile Technology Textile Technology X. Polymer (Rubber) Polymer Technology Silk Technology Polymer (Plastic) XI. Chemical Engineering, Paper, Technology, Sugar Technology Printing Technology XII. Computer Science Information Technology Computer Science XIII. Electrical Engineering Electrical and Electronics Engineering Electrical Engg. Electrical and Electronics Engg. SCHEDULE 2 List of Events for the purpose of Rule 14(1)(b) SCHEDULE II List of Events for the purpose of Rule 14(l)(b) 1. Olympics 2. World meets 3. Asiad 4. Asian Championship 5. Commonwealth Games 6. International meets including S.A.F. Games 7. All India Rural meet 8. All India Womens meet 9. All India Inter Zonal meets 10. National School Federation of India 11. National meet conducted by the recognised following federation. 1. Amateur Kabaddi Federation of India 2. Ball Badminton Federation of India (Doubles and Singles) 3. Judo Federation of India 4. Archery Association of India 5. Basketball Federation of India 6. Cycling Federation of India 7. Gymnastic Federation of India 8. Kho-Kho Federation of India 9. Softball Association of India 10. Tennikoit Federation of India (Doubles and Singles) 11. Women's Cricket Association of India 12. All India Chess Federation of India 13. Table Tennis Federation of India (Doubles and Singles) 14. Women's Football Federation of India 15. Throwball Federation of India 16. Indian women's Hockey Federation 17. All India Football Federation 18. Swimming Federation of India 19. Volleyball Federation of India 20. Wrestling Federation of India 21. Rowing Federation of India 22. Taekwonda Federation of India 23. Indian Weight lifting Federation 24. Yachting Association of India 25. Indian Hockey Federation 26. All India Carrom Federation 27. All India Lawn Tennis Association (Doubles and Singles) 28. Ameteur Athletic Federation of India 29. Billiards and Snooker Federation 30. Indian Amateur Boxing Federation 31. Indian Power lifting Federation 32. Amateur Handball Federation of India 33. Badminton Association of India (Doubles and Singles) 34. Board of Control for Cricket in India 35. Equestrian Federation of India 36. Indian Body Building Federation 37. Indian Kayaking and Canoing Association 38. Shooting Ball Federation of India 39. Amateur Baseball Federation 40. Triathlon Federation of India 41. Yoga Federation of India 42. Waterpolo Federation of India 43. Fencing Federation of India