University Grants Commission (Minimum Standards and Procedure for Award of M.Phil/Ph.D Degrees) (1st Amendment) Regulations 2018- (Ministry of Human Resource Development) (27 Aug 2018)

MANU/HRDT/0023/2018

Education

F. No. 1-1/2002(PS)Exempt(Pt.Fl.III) Vol-II.--In exercise of the powers conferred under clauses (f) and (g) of sub-section (1) of Section 26 of University Grants Commission Act, 1956 (3 of 1956), the University Grants Commission hereby makes the following Regulations to amend to UGC (Minimum Standards and Procedure for Awards of M.Phil/Ph.D Degree) Regulations 2016.

1. Short title, application and commencement:

1.1. These Regulations may be called the University Grants Commission (Minimum Standards and Procedure for Award of M.Phil/Ph.D Degrees) (1st Amendment) Regulations 2018.

1.2 They shall come into force from the date of its publication in the Official Gazette.

2. The following proviso shall be added to the clause 5.4.1 of the University Grants Commission (Minimum Standards and Procedure for award of M.Phil/Ph.D Degrees) Regulations, 2016

"provided that a relaxation of 5 % of marks (from 50% to 45%) shall be allowed for the candidates belonging to SC/ST/OBC(Non-Creamy layers)/Differently-abled category in the entrance examination conducted by the Universities.

Provided further that, if in spite of the above relaxation, the seats allotted for SC/ST/OBC(Non Creamy layer)/Differently-Abled categories remain unfilled, the concerned Universities shall launch a Special Admission Drive, for that particular category within one month from the date of closure of admissions of General Category. The concerned University will devise its own admission procedure, along with eligibility conditions to ensure that most of the seats under these categories are filled."

Tags : AMENDMENT REGULATIONS UGC