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Chattisgarh D.Ed. Pravesh Rules 2008
Published vide Notification No. F 6-2/08/20, dated 31.1.2008
Last Updated 17th September, 2019 [cg163]
(a) "State Government" means, Government of Chhattisgarh.
(b) "Category" means, unreserved, Scheduled Caste, Scheduled Tribes and Other Backward Classes (Excluding creamy layer).
(c) "Class" means, Women, Disabled, Freedom fighter and Ex-Army.
(d) "Pre-D.Ed. Examination" means, the competitive Examination organized for admission to D.Ed. course.
(e) "Director" means, Director State Council for Educational Research and Training.
(f) "Government Aided institute/College" means, a College, which has at any time received any grant-in-aid or any help in the nature of move able or immovable property from the State Government accordingly, and the term "unaided college" shall be construed accordingly.
(g) "Unaided Minority institute/college" means, a colleges, which is certified by the Chhattisgarh State Minority Commission and reserves minimum 50 percent seats for religious minority community.
(h) "DIET" means, Distt. Institute of Education and Training and 'B.T.I.' means Basic Training Institute.
3. Admission to D.Ed. Course. - (a) Pre-D. Ed. Examination-General admission to D.Ed. Course will be given only through counselling conducted on the Basis of the merit list of Pre-D. Ed. Examination.(b) Bona-fide Resident-Bona-fide residents of Chhattisgarh will be given admission on all the seats of D.Ed. Course in Government and Government aided DIET/B.T. I./Colleges/Institutes in the State and on 80% seats of D.Ed. Course in private unaided College in the State. On 20% seats of D.Ed. Course in private unaided Colleges/Institutes 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) Age limit-Minimum age for Admission to D.Ed. Course will be 17 years on 1 July of the year of Pre-D. Ed. Examination and maximum age will be not more than 33 years. Relaxation in age will be given to Scheduled Castes, Scheduled Tribes and Other Backward Classes (Excluding creamy layer) category, as per the instructions issued from time to time in this regard by the Government of Chhattisgarh, General Administration Department.
4. Qualification for appearing in Pre-D. Ed. Examination. - The Qualification of appearing in the Pre-D.Ed. Examination shall be as follows :-(a) Must be a Citizen of India.
(b) Must have passed a Higher Secondary Examination (12th class) or its equivalent with at least 50% marks. There shall be relaxation of 5 percent marks for candidate belonging to SC/ST/OBC (excluding creamy layer) category as per rules of State Government. Candidates who have appeared in the +2 examination will be given provisional admission in the Pre-D. Ed. Examination but they will have to submit the proof of having passed +2 Examinations at the time of counselling.
5. Reservation of seats in D.Ed. Course. - There will be both vertical and horizontal reservation in the seats available for D.Ed. Course. There will be Categories for vertical reservation and classes for horizontal reservation.A. Vertical reservation or category. - Vertical reservation will be as follows -
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(First) |
15% for Scheduled Castes |
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(Second) |
21% for Scheduled Tribes |
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(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 General Administration Department, Government of Chhattisgarh will have to be submitted. |
|
(Second) |
3% for Freedom Fighter class. For getting the benefit of reservation in this class, a certificate of being Freedom Fighter son/daughter/grand son/grand daughter of Freedom fighter as per instructions issued in this regard from time to time by General Administration Department, Government of Chhattisgarh will have to be submitted. |
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(Third) |
3% for Ex-Army class. For getting the benefit of reservation in this class, a certificate of being Ex-Army person as per instructions issued in this regard from time to time by General Administration Department, Government of Chhattisgarh will have to be submitted. |
C. In Government and Government aided DIET/B.T.I. 50% of seats will be reserved for mathematics group and science group. Remaining seats will be for all other groups like Arts. Commerce, Agriculture. Home Science, Vocational Education, Lalit Art. etc. If enough candidates are not available in one group then admission will be given to candidate of other group.
D. Above said reservation rules shall not be applicable in "unaided minority/ institute/college" and unaided private institute/college.
6. Pre-D. Ed. Examination. - (a) Pre-D. Ed. Examination will be organized every year for admission to D.Ed. Course.(b) State Government shall by an order appoint an agency to conduct Pre-D.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-D.Ed.
Examination. - The distribution of marks, will be as follows :-|
(First) |
General Knowledge ability 30% |
|
(Second) |
General Knowledge 20% |
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(Third) |
Teaching Aptitude 30% |
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(Fourth) |
General Hindi 10% |
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(Fifth) |
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 in Pre-D.Ed. Examination.
7. Merit list. - Separate merit lists shall be prepared on the basis of marks obtained in the Pre-D.Ed. Examination, for Scheduled Castes, Scheduled Tribes and Other Backward Classes (Excluding creamy layer) and unreserved category. All castes including Scheduled Castes, Scheduled Tribes and Other Backward Classes and General category, shall be including in the merit list of unreserved category. Merit list shall be prepared separately for Bona-fide resident of Chhattisgarh and other Candidates. The class to 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 institution after the publication of merit list.(b) Counselling will be done by the Director Representative of all the institution running D.Ed. Course in the seats shall be present during counselling.
(c) Director will invite candidates in the merit list for counselling by the Newspaper only 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 candidate found qualified on the basis of the examination of original certificates shall be allowed to take part in the counselling.
(e) One person other than 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 candidate will be allowed entry in the counselling room in the order of merit.
(h) The candidate shall be informed about the available DIET/B.T.I./College/ Institute. The candidate will 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 certificates shall be deposited. The candidate will be given one-week time to deposit fees in the concerned DIET/B.T.I./College/Institute. If fee is not deposited in time, the admission will be treated as automatically cancelled, and 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 Resident of Chhattisgarh, in this counselling, only candidates in the merit list of Bona-fide Resident of Chhattisgarh will be included. After the counselling of the Bona-fide Resident of Chhattisgarh is over. Counselling shall be done for other candidates. Bona-fide Residents of Chhattisgarh shall be called for counselling in the following sequence-
|
(First) |
Unreserved Category |
|
(Second) |
Scheduled Tribe's Category |
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(Third) |
Scheduled Caste Category |
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(Fourth) |
Other Backward Classes (Excluding creamy layer) |
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After that other candidate shall be called for counselling. |
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(k) Any candidate of a reserved category, whose name also figure in the unreserved category, will have a right to either choose a seat available for unreserved category or a seat available for this 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.
(m) In the time of counselling candidate should appear with original certificates/ documents and crossed Bank Draft of Rs. 300/- (Three Hundred Rupees only) in favours of Director, State Council of Educational Research and Training payable at Raipur.
9. Admission in case enough candidates of reserved class is 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 candidate 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 candidate of Scheduled Caste category.
c. If enough candidates are not available in both Scheduled Caste category, Scheduled Tribes category, the seats reserved for this category shall be filled by candidate of Other Backward Classes (Excluding creamy layer).
d. If enough candidates are not available in Other Backward Classes (Excluding creamy layer), the seats reserved for this category will first be filled by candidate of Scheduled Tribe category and if seats still remain vacant by candidate of Scheduled Caste category.
e. Only when no candidate of any reserved category in available, seats of reserved category to unreserved category.
11. Admission in case enough candidate who are bonafide resident of Chhattisgarh are not available. - If enough candidates who are Bona-fide residents of Chhattisgarh are not available for seat 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 in Institute/College on the basis of false or incorrect information or by hiding relevant facts, or if at any time after admission was given due to some mistake or oversight, the admission granted to such candidate shall be liable to be 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 college. - All institutes/colleges subject to the general direction of the State Government in this regard shall have the right to decide their own fees : Provided that institutes/colleges shall decide their fees in such a manner that fees should not become a means of exorbitant profit. Colleges/institutes shall decide the fees in proportion to the expenditure on their infrastructure and manpower, 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 institutes/colleges are required to inform the State Government and Agency for conducting Pre-D.Ed. Examination, in writing about the fees sufficiently before the printing of the prospectus of the Pre-D.Ed. Examination, so that the information regarding fees can be printed in the prospectus. 14. Interpretation of Rules. - The State Government shall be the final authority for deciding all questions of policy regarding selection of candidate for admission. If any question arises relating to the interpretation of these rules, the decision of the State Government shall be final and binding.
