On 26-11-2025, the Government of Kerala notified the allocation of additional supernumerary seats for Transgender applicants in the Integrated Five-Year / Three-Year Law Courses offered by Government and Self-Financing Law Colleges participating in the admission process.
This notification, issued by the Office of the Commissioner for Entrance Examinations (‘CEE’), Kerala, introduces 2 supernumerary seats in each course exclusively for applicants belonging to the Transgender category.
Conditions of Admission:
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The Courses covered are: Integrated Five-Year LL.B and Three-Year LL.B programs in Government and Self-Financing Law Colleges across Kerala.
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2 additional seats in Integrated Law Courses are only open for Transgender persons.
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The Applicant should be included in the Rank List published by CEE.
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Applicants must produce a valid Identity Card proving their Transgender status:
○ Identity Card issued under the Transgender Protection Act, 2019 in Form 5 or Form 6 by the District Collector/District Magistrate, or
○ Identity Card issued by the Director of Social Welfare.
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All documents specified under Prospectus Clause 19 (excluding the Allotment Memo) should be produced during application submission.
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Applicants are required to pay the prescribed fees at the respective college as per Government/University orders.
Application Procedure for the Admission:
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Eligible candidates should submit their applications directly at the respective colleges on 29-11-2025, between 10:00 AM and 1:00 PM.
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Admissions will be finalized on the same day before 4:00 PM, and colleges must upload admission details to the CEE portal by 5:00 PM.
This step by the Kerala Government reflects a comprehensive commitment to inclusivity and equal opportunity in higher education.