The OPEI Amendment Act 2016

 
     EXTRAORDINARY 
   PUBLISHED BY AUTHORITY 
 
 No.  718 ,   CUTTACK,   FRI DAY,   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 referre d to as the 
principal Act), in s ection 2, for clause (k), the 
following clause shall be substituted, namely:—  
  
Odisha Act,  
4 of 2007. 
Short title and 
commence-
ment. 
2 
 
 “(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 s ingle 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 t o 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 s ection 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 dee med 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 

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