Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
Chhattisgarh B.Ed. Pravesh Rules, 2006
Published vide Notification No. F 5-5/20/2006 dated the 20.4.2006
Last Updated 2nd November, 2019 [cg153]
(b) "Category" means, Unreserved, Scheduled Caste, Scheduled Tribe and Other Backward Class (excluding creamy layer),
(c) "Class" means, Women, Disabled, Freedom Fighter, and Ex-Army, (d) "Pre-B.Ed. Examination" means, the competitive examination organized for admission to B.Ed. course,
(e) "Director" means, Director State Council for Education Research and Training,
(f) "Government Aided College" means, a college which has at any time received any grant-in-aid, or any help in the nature of move able or immoveable property from the State Government, and the term unaided college shall be construed accordingly.
3. Admission to B.Ed. Course. - (a) [Pre-B.Ed. Examination Generally]-Admission to B.Ed. course will be given only through counselling conducted on the basis of the merit list of Pre-B.Ed. Examination, and not otherwise.(b) Bona-fide Resident-Only Bona-fide residents of Chhattisgarh will be given admission on all the seats of B.Ed. course in Government and Government aided colleges in the State and on 80% seats of B.Ed. course in Private unaided colleges in the State. On 20% seats of B.Ed. course in Private unaided colleges in the State admission may be given to persons other than bona-fide residents of Chhattisgarh. The definition of bona-fide resident of Chhattisgarh will be according to the instructions issued from time to time by the General Administration Department, Government of Chhattisgarh.
(c) Minimum age-No candidate will be given admission to B.Ed. course who, has not completed the age of 20 years on or before 31st December of the year of Pre-B.Ed. Examination.
4. Qualifications for appearing in Pre-B.Ed. Examination. - The qualifications for appearing in Pre-B.Ed. Examination shall be as follows : -(a) Must be a citizen of India,
(b) Must have passed a three years degree course from a recognized University. Candidates who have appeared in the final year examination of a three year degree course will be given provisional admission in the Pre-B.Ed. examination, but they will have to submit the proof of having passed the three years degree course at the time of counselling. In the event of not submitting such a proof they will not be given admission in the B.Ed. course in spite of their being in the merit list of Pre-B.Ed. Examination.
5. Reservation of seats in B.Ed. course. - There will be both vertical and horizontal reservation in the seats available for B.Ed. course. There will be categories for vertical reservation and classes for horizontal reservation.(a) Vertical reservation of Category - Vertical reservation will be as follows : -
|
(First) |
15% for Scheduled Caste, |
|
(Second) |
21% for Scheduled Tribe, |
|
(Third) |
14% for Other Backward Classes (Excluding creamy layer) |
(b) Horizontal Reservation or Class - Horizontal means that this reservation will be equally distributed among the seats of all categories. Horizontal reservation will be as follows : -
|
(First) |
6% for Disabled Class. For getting the benefit of reservation in this class, a Certificate of being disabled as per the instructions issued in this regard from time to time by Government of Chhattisgarh, General Administration will have to be submitted. (Second) 3% for Freedom Fighter Class. For getting the benefit of reservation in this class, a Certificate of being a freedom fighter of son/daughter/grandson/grand daughter of freedom fighter as per the instructions issued in this regard from time to time by Government of Chhattisgarh, General Administration will have to be submitted. |
|
(Third) |
3% for Ex-Army Class, For getting the benefit of reservation in this class a Certificate of being Ex-Army Personnel, as per instructions issued in this regard from time to time by Government of Chhattisgarh, General Administration Department will have to be submitted. |
|
(Fourth) |
30% for Women Class. |
(b) State Government shall by an order appoint an agency to conduct Pre-B.Ed. Examination. The State Government can at any time change the agency by an order made for this purpose.
(c) There will be only one question paper in the Pre-B.Ed. Examination. The distribution of marks will be as follows : -
|
(First) |
General Mental Ability - 30 % |
|
(Second) |
General Knowledge - 30% |
|
(Third) |
General Hindi - 10% |
|
(Fourth) |
General English - 10% |
(d) Only objective type questions shall be asked.
(e) There shall be no negative marking.
(f) There shall be no revaluation and re-totalling of marks in Pre-B.Ed. Examination.
7. Merit List. - Separate merit lists shall be prepared on the basis of marks obtained in the Pre-B.Ed. Examination for Scheduled Caste Category, Scheduled Tribe Category, Other Backward Classes (Excluding Creamy Layer) Category, and Unreserved Category, All Castes including Scheduled castes, Scheduled Tribes, Other Backward Classes, and General, shall be included in the merit list of Unreserved Category. Merit lists shall be prepared separately for Bona-fide residents of Chhattisgarh and other Candidates. The Class of the Candidate will also be written in the merit list. In the event of equality of marks, candidate with higher age will be kept higher in the merit list. 8. Counselling. - (a) Counselling will be done for giving admission, in institutions after the publication of merit list.(b) Counselling will be done by the Director. Representatives of all the institutions running B.Ed. courses in the State shall be present during counselling.
(c) Director will invite candidates in the merit list for counselling at their own cost.
(d) All candidates present for counselling will be seated in a waiting hall where their original certificates will be examined. Only candidates found qualified on the basis of the examination of original certificates shall be allowed to take part in the counselling.
(e) No person other than the candidate shall be allowed entry,in the Waiting room/ examination room/counselling room.
(f) The candidate shall be obliged to follow all the orders of the Director, failing which they can be declared ineligible for counselling.
(g) At the time of counselling candidates will be allowed entry in the counselling room in the order of merit.
(h) The candidate shall be informed about the available colleges and the type of available seats at the time of counselling. The Candidate shall have the right to choose only one seat in only one College. The Candidate will have to give his choice in writing in the prescribed format. Candidate will not be allowed to make any change in the choice, once the choice is made.
(i) Admission will be granted to the candidate immediately on the seat chosen by him, and his original certificate shall be deposited. The candidate will be given one week time to deposit fees in the concerned college. If fees is not deposited in time, the admission will be treated as automatically cancelled, ana this seat will be made available to the next candidate in the merit list.
(j) Counselling will be done in the following sequence - First counselling will be done for Bona-fide Residents of Chhattisgarh. In this counselling, only candidates in the merit list of bona-fide residents of Chhattisgarh will be included. After the counselling of the bona-fide Residents of Chhattisgarh is over, counselling shall be done for other candidates. Candidates shall be called for counselling in the following sequence -
|
(First) |
Unreserved Category. |
|
(Second) |
Scheduled Tribe Category. |
|
(Third) |
Scheduled Caste Category. |
|
(Fourth) |
Other Backward Classes (Excluding Creamy Layer) Category. |
(k) Any Candidate of a reserved Category, whose name also figures in the Unreserved Category will have a right to either choose a seat available for unreserved category or a seat available for his reserved category. The choice once made shall be final and no change will be allowed in the choice under any circumstances.
(l) The decision of the Director shall be final in case of any dispute with regard to counselling.
9. Admission in case enough candidates of reserved class are not available. - If enough candidates of reserved classes are not available these seats will be converted into unreserved class seats in the same category. 10. Admission in case enough candidates of reserved category are not available. - If enough candidates are not available in any reserved category, admission will be given in the following manner : -(a) If enough candidates are not available in Scheduled Caste Category, the seats reserved for this category shall be filled by candidates of Scheduled Tribe category.
(b) If enough candidates are not available in Scheduled Tribe Category, the seats reserved for this category shall be filled by candidates of Scheduled Caste category.
(c) If enough candidates are not available in both Scheduled Caste Category and Scheduled Tribes category, seats reserved for these categories shall be filled by candidates of Other Backward Classed (excluding creamy layer) Category.
(d) If enough candidates are not available in Other Backward Classes (excluding creamy layer) Category, the seats reserved for this category will first be filled by candidates of scheduled tribe category, and then if seats will remain vacant by candidates of scheduled caste category.
(e) Only when no candidate of any reserved category is available, seats of reserved category will be converted to unreserved category.
11. Admission in case enough candidates who are bona-fide residents of Chhattisgarh are not available. - If enough candidates who are bona-fide residents of Chhattisgarh are not available for seats which should be filled by bona-fide residents of Chhattisgarh according to these rules, such seats may also be filled by other candidates. 12. Cancellation of admission. - If it is found that a candidate has succeeded in getting admission on the basis of false or incorrect information or by hiding relevant facts, or if at any time after admission, it is found that the admission was given due to some mistake or oversight, the admission granted to such candidate shall be liable to bŁ cancelled without any notice at any time during the course of his studies, by the head of the institution. In case of any dispute or doubts concerning admission etc. decision of the Government of Chhattisgarh shall be final. 13. Fees of the College. - All colleges subject to the general directions of the State Government in this regard shall have the right to decide their own fees : Provided that colleges shall decide their fees in such a manner that fees should not become a means of exorbitant profit. Colleges shall decide the fees in provision to the expenditure on the expenditure on their infrastructure and manpower, and they shall submit an audited statement of this to the State Government, and get it published in at least two Newspapers of the State for information of the Public : Provided further that, colleges are required to inform the State Government and the Agency for conducting Pre-B.Ed Examination, in writing about the fees sufficiently before the printing of the prospectus of the Pre-B.Ed. Examination, so that the information regarding fees can be printed in the prospectus : Provided further that, fees can not be increased for a candidate after giving admission. 14. Interpretation of Rules. - The State Government shall be the final authority for deciding all questions of policy regarding selection of candidates for admission, if any question arises relating to the interpretation of these rules, the decision of the State Government shall be final and binding.
