EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 718, CUTTACK, FRIDAY, APRIL 22, 2016 / BAISAKHA 2, 1938
LAW DEPARTMENT
NOTIFICATION
The 22nd April, 2016 No.3535"I-Legis-4/2016/L.—The following Act of the Odisha Legislative Assembly having been assented to by the Governor on the 19th April, 2016 is hereby publish for general information.
ODISHA ACT 3 OF 2016
THE ODISHA PROFESSIONAL EDUCATIONAL INSTITUTIONS
(REGULATION OF ADMISSION AND FIXATION OF FEE)
AMENDMENT ACT, 2016
AN ACT TO AMEND THE ODISHA PROFESSIONAL
EDUCATIONAL INSTITUTIONS (REGULATION OF ADMISSION
AND FIXATION OF FEE) ACT, 2007
BE it enacted by the Legislature of the State of Odisha in the Sixty-seventh Year of the Republic of India as follows:—
1. (1) This Act may be called the Odisha Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Amendment Act,
2016.
(2) It shall be deemed to have come into force on the 4th day of January, 2016. Amendment
of section 2.
2. In the Odisha Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 (hereinafter referred to as the principal Act), in section 2, for clause (k), the following clause shall be substituted, namely:— Odisha Act,
4 of 2007.
Short title and
commence-
ment.
1
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"(k) 'Joint Entrance Examination (JEE)' means an entrance test as may be decided by the Government for all professional educational Institutions, for determination of merit of the candidates followed by centralized counselling for the purpose of admission to such institutions through a single window system;".
Amendment
of section 3.
3. In the principal Act, for Section 3, the following Section shall be substituted, namely:—
"Method of admission in professional educational Institutions.
3. (1) Subject to the provisions of this Act, admission of students in all private professional education institutions, Government institutions and sponsored institutions to all seats including lateral entry seats, shall be made through Entrance Test (s) approved by the Government followed by centralized counselling in order of merit, in accordance with such procedure as recommended by the Policy Planning Body and approved by the Government.
(2) After vacancy round of Odisha Joint Entrance Examination (OJEE)/Diploma Entrance Test (DET) Counselling, i.e. after minimum of two rounds of Centralized Counselling, the modalities shall be decided by the Government from time to time for filling up of the vacant seats taking candidates from the Entrance Test(s) approved by the Government on merit basis of all the Technical and Professional Institutes under the supervision of the OJEE/DET Committee. The seats to which candidates could not be sponsored due to dearth of choice and the seats remained vacant due to non- reporting cases after 2nd round of Centralised Counselling shall be considered as vacant seats against which the College can admit students following the
3
modalities fixed by the Government. In any case, the reported cases shall not be given further opportunity to participate in the admission process meant for filling up of vacancies at Institution level".
Amendment
of section 4.
4. In the principal Act, in section 4, in sub-section (6), for Clause (b), the following clause shall be substituted, namely:—
"(b) formulate policy guideline for holding JEE or otherwise - as decided by the Government".
Repeal and
Savings.
5. (1) The Odisha Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Amendment Ordinance, 2016 is hereby repealed.
(2) Notwithstanding the repeal under sub-section (1), anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act.
By order of the Governor
B. P. ROUTRAY
Principal Secretary to Government. Odisha
Ordinance
1 of 2016.
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10 OGP/SBP EX.Gaz. 138—173+380