Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA SELECTION OF CANDIDATES FOR ADMISSION TO TEACHERS CERTIFICATE HIGHER COURSE (T.CH.) AND BACHELOR OF EDUCATION COURSE (B.Ed.) RULES, 1996 CONTENTS 1. Title, commencement and application 2. Definitions 3. Eligibility 4. Allocation of seats 5. Determination of Merit 6. Procedure for Selection of Candidates 7. Reservation of Seats 8. Selection for other seats 9. Penalties 10. Non-compliance of these rules 11. Fees 12. Repeal and Savings KARNATAKA SELECTION OF CANDIDATES FOR ADMISSION TO TEACHERS CERTIFICATE HIGHER COURSE (T.CH.) AND BACHELOR OF EDUCATION COURSE (B.Ed.) RULES, 1996 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 application :- (1) These rules may be called the Karnataka Selection of Candidates for admission to Teachers Certificate Higher Course (T.CH.) and Bachelor of Education Course (B.Ed.) Rules, 1996. (2) These rules 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 Teachers Certificate Higher Course and Bachelor of Education Course. 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) "Defence Personnel" means. (i) defence personnel who are working continuously in Karnataka for atleast one year on the date of application; or (ii) who have declared their home town as Karnataka while joining defence services and are working at present anywhere in the defence services; or (iii) Ex-defence personnel seeking admission and belonging to Karnataka; or (iv) dependent wife/husband, sons/daughters of Ex-defence personnel who are natives of Karnataka killed/disabled in action; (c) "Director" means the Pirector of Public Instruction (Research and Training); (d) "Gadinadu Kannadiga" means sons/daughters of parents whose mother tongue is Kannada and who have been residing for atleast five years in the disputed border areas i.e., Kasargod, Sholapur, Akkalkot, Jath as on the 1st day of July of the year of admission under these rules. The proof of mother tongue shall be on the basis of school leaving certificate issued by the institution where the candidate has studied; (e) "Government Seats" means and includes. (a) all the seats in the institutions, established and/or administered by the State Government or University; (b) 75% of seats in non-minority aided institutions; (c) 65% of seats in aided minority institutions; (d) 50% of seats in unaided institutions, both minority and non- minority; (f) "Horanadu Kannadiga" means sons/daughters of parents whose mother tongue is Kannada and who are at present residing outside Karnataka for a period of 5 years or more as on the First day of July of the year in which admission under these rules is sought and whose son or daughter seeking admission under these rules passed the equivalent qualifying examination outside Karnataka. Such persons shall produce a proof that one of the parents/Grand parents have been born and brought up in Karnataka and produce any one of the following evidences. (i) Relevant entries in the School records of the parents/Grand parents; (ii) Entries in the ration card/voters list; (iii) Domicile Certificate of the Parent/Grand parent during the relevant period; (g) "Institution" means. (i) in respect of B.Ed,, colleges, any college affiliated to a University under Section 53 of Karnataka State Universities Act, 1976 imparting teaching in education at degree level; (ii) in respect of T.C.H. any institution established or recognised by the Government imparting Pre-service teachers training leading to T.C.H. certificate issued by the Karnataka Secondary Education Examination Board; (h) "Karnataka Student" means a student who has studied 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 upto II PUC/12th Standard both inclusive or qualifying examination either continuously or in broken periods) as on 1st July of the year in which admission under these rules is sought and has studied, appeared and passed the Secondary School Leaving Certificate or 10th Standard examination or the Second Pre-University Course examination/12th Standard examination in a Government or Government recognised Educational Institution located in the State of Karnataka. In respect of candidates who have directly appeared for SSLC or PUC or studied in Open School,' the period of 7 years teaching shall not be insisted. However, such persons shall produce Domicile Certificate for 7 years. (i) "Minority Institution" means an institution run by religious or linguistic minority management and is recognised as such by the Competent Authority; (j) "NCC Cadet" means students who have served in NCC for not less than two years and are in possession of "B" certificate; (k) "Nodal Centre" means an educational institution specified by the Special Officer for issue and receipt of application forms as well as other admission formalities under these rules; (1) "NSS Candidate" means students who have served in NSS and have participated in atleast two camps and produce a certificate from the Competent Authority in this behalf; (m) "Other seats" means seats other than Government seats in institutions and include ten per cent seats reserved for in-service candidates in respect of B.Ed. Course; (n) "Rural Candidate" means a candidate as defined in the K.C.S. (General Recruitment) Rules, 1977, as amended from time to time; (o) "Scouts and Guides" means students serving in Scouts and Guides for not less than three years and have participated in Jamboorie organised at the State level or possessing a President's Scouts/Guides certificate; (p) "Special Officer" means an Officer not below the rank of Joint Director of Public Instruction appointed by the State Government to make centralised selections under these rules for Government seats; (q) "Sports person" means student who has participated in sports/athletics/games organised at the State level by the Education Department/University/Directorate of Youth Services and sports and who produces a certificate(s) to that effect issued by the authority competent to certify as such; (r) "Unaided Institution" means any institution recognised by Government of Kamataka but not receiving any grant-in-aid. 3. Eligibility :- No person shall be eligible for admission under these rules, unless he is a citizen of India; and (a) in respect of Teachers Certificate Higher (T.C.H.) Course, unless he has passed the second year Pre-University course or its equivalent examination: Provided that the minimum marks for the purpose of qualification shall be. (i) 45 per cent in the case of candidates belonging to Scheduled Castes and Scheduled Tribes, Category-I of other Backward Classes as specified in the relevant orders issued by the State Government from time to time and Physically handicapped candidates; (ii) 50 per cent in the case of other candidates: Provided further that no person who has passed Secondary/ Pre-University Vocational Education Course/Diploma or any other Job Oriented Course shall be eligible for admission to T.C.H. Course; (b) in respect of admission to Bachelor of Education Course unless he has obtained a degree in Bachelor of Arts or Bachelor of Science with any one language and at least two subjects out of three electives, specified below. Languages. English, Kannada, Hindi, Urdu, Sanskrit, Marathi. Electives. History, Political Science, Sociology, Geography, Economics, Physics, Chemistry, Botany, Zoology, Geology. Mathematics, Biology, English, Kannada, Hindi, Urdu, Marathi and Sanskrit: Provided that the minimum marks for the purpose of qualification specified above shall be. (i) 45 per cent of marks in the aggregate of three years study in the case of candidates belonging to Scheduled Caste, Scheduled Tribes, Category-I of other Backward Classes as specified in the relevant orders issued by the State Government from time to time and physically handicapped candidates; (ii) 50 per cent in respect of other candidates. 4. Allocation of seats :- (1) Every Institution shall have two categories of seats. (i) Government seats; and (ii) Other Seats. (2) All Government seats shall be filled by. (i) Karnataka students; (ii) Other candidates specified in sub-rule (2) of Rule 7. (3) The total number of seats in each institution, in both categories shall be so distributed as to ensure in any one methodology not less than five seats in each of the languages and not less than fifteen but not exceeding thirty seats in each elective subjects and also to keep open. (a) In respect of T.C.H., fifty per cent of the seats for candidates who have studied Science subjects and fifty per cent for candidates who have studied Arts subjects in the P.U.C.; (b) In respect of B.Ed., fifty per cent of the seats for candidates possessing Degree in Science and fifty per cent for Candidates possessing Degree in Arts: Provided that if sufficient number of candidates in any one discipline, namely Science or Arts, are not available such seats shall be filled by candidates of other disciplines subject to the minimum and maximum specified in this rule under each methodology. 5. Determination of Merit :- The merit shall be determined. (i) for admission to T.C.H. Course by taking the aggregate marks obtained in the Second year Pre-University Course Examination or in any other equivalent examination; (ii) for admission to the B.Ed. Course by taking the aggregate marks obtained in all the three years' examinations in the B.A. or B.Sc. examination: Provided that while preparing the merit list, a weightage of five per cent shall be added to the percentage of marks secured by a rural candidate. 6. Procedure for Selection of Candidates :- Procedure for selection of candidates for admission to institutions against Government seats shall be as follows. (1) The Special Officer shall by notification publish in the Official Gazette call for applications from eligible candidates for admission to T.C.H. and B.Ed. Courses every year. A copy of such notification shall be displayed on the notice board of the office of the Special Officer as well as in the nodal centres in each district. The abstract of the notification shall also be published in atleast one English and one Kannada newspaper having wide circulation in the State. The notification shall contain the following particulars. (a) names and locations of educational institutions where admission is provided; (b) names of the institutions where the application forms are available; (c) names of the institutions where the completed application forms are to be submitted; (d) number of Government seats available in the T.C.H. and B.Ed. Courses; (e) eligibility criteria for admission to each course; (f) reservation of seats for various categories in each course; (g) details regarding Application, Registration and Admission Fee payable; (h) last date for the receipt of completed application forms; and (i) any other information as deemed fit. (2) Incomplete applications and applications submitted after the last date shall be rejected. (3) The Special Officer shall, out of the applications received, prepare a list of all eligible candidates in the order of merit called the merit list. The list of candidates whose applications are rejected shall be notified. The merit list shall be displayed on the notice board of the office of the Special Officer and also in all the nodal centres. (4) The Special Officer shall, then publish the first list of the candidates containing not more than twenty five per cent of total number of candidates specified in list referred to in clause (3) in order of merit and who are selected and specifying the names of the institutions to which they are allotted. Allotment of the institutions shall be made according to the choice of the candidate to the extent possible. This list shall be displayed in all the nodal centres. Wide publicity through press shall be issued providing a time of not less than five working days for payment of admission fees, submission of documents and completion of admission formalities at the nodal centres by the selected candidates failing which their seats will be cancelled. (5) Candidates will be permitted to seek a change of institution by appearing at the counselling session before the Special Officer on the notified dates, who shall consider a change in the remaining available seats not yet notified. (6) Soon after the admission in respect of the first list are completed, the Special Officer shall notify the second list containing the names of candidates containing not more than twenty five per cent of the remaining 'candidates in the list referred to in clause (3) and the procedure specified in clauses (4) and (5) shall apply and follows the above procedure for completing the admissions in respect of this list. The third and the fourth lists shall similarly be notified and admissions completed by following the same procedure. 7. Reservation of Seats :- (1) Reservation shall be made for the candidates belonging to the Scheduled Caste, Scheduled Tribe and Other Backward Classes as specified by the Government from time to time. If any of the seats reserved for candidates belonging to Scheduled Caste, Scheduled Tribe and Other Backward Classes are not filled due to non- availability of eligible candidates, reservation to that extent shall stand reduced and shall be filled by general merit candidates: Provided that not less than thirty per cent of seats in respect of B.Ed. Course and not less than fifty per cent in respect of T.C.H. shall be filled up by women candidates in each category: Provided further that if sufficient number of women candidates are not available in the particular category, such seats shall be filled up by other male candidates belonging to those categories: Provided also further that two per cent of the seats in each category shall be reserved for physically handicapped candidates. If sufficient number of candidates are not available, such seats shall be filled up by other candidates in that category. (2) Out of the total number of seats, following number of seats shall be reserved for various Special groups Specified below and they shall be filled in accordance with these rules. T.C.H. B.Ed. 1. Son or daughter of Defence personnel /Defence personnel themselves 20 15 2. Son or daughter of Gadinadu Kannadigas 5 5 3. Son or daughter of Horanadu Kannadigas 5 5 4. NCC Cadets 10 8 5. NSS Corps 7 6. Sports Persons 20 15 7. Scouts and Guides 10 70 55 70 55 8. Selection for other seats :- The respective institution shall call for applications from the eligible candidates for admission to T.C.H. and B.Ed, courses in their institutions in respect of other seats and fill up such seats in accordance with the eligibility criteria as envisaged in these rules and merit. The list of selected candidates in respect of T.C.H. shall be got approved by the Principals of the DIETs of the concerned District and in respect of B.Ed, candidates the list shall be got approved by the Director, Research and Training. 9. Penalties :- Where a candidate, his parents or guardian furnishes false or incorrect information regarding marks card or statement of marks or a certificate or an affidavit 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 parents or guardian as the case may be, shall also render themselves liable for both civil and criminal action. Where the Director considers that action should be taken under these rules for rejection of an application and forfeiting a seat he shall pass appropriate orders after holding such enquiry as he deems necessary and after giving a reasonable opportunity to the candidate or his parents or guardian concerned to make his representation. 10. Non-compliance of these rules :- Such of the institutions which refuse to admit the candidates selected by the Centralised Admission Cell or select the candidates in violation of any of the provision in these rules shall be liable for proceedings which lead to withdrawal of the recognition already granted to them. 11. Fees :- The fee for admission to T.C.H. and B.Ed, courses shall be such as may be determined by the Government from time to time. 12. Repeal and Savings :- (1) The Karnataka Selection of Candidates for admission to Teachers Certificate Higher Course Rules, 1995 and the Karnataka Selection of candidates for admission to Bachelor of Education (B.Ed.) Course Rules, 1995 are hereby repealed. (2) Notwithstanding such repeal anything done or any action taken or any notification, orders made or issued shall insofar as it is not inconsistent with the provision of these rules, continue in force and shall be deemed to have been made or issued under the provisions of these rules, unless and until it is superseded by any notification or order/ orders issued under the provisions of these rules.