Section 8(2) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
(2)Private Professional Institutions shall be permitted to admit the NRI, foreign students up to a maximum of 5 per cent of the total sanctioned intake capacity to be determined from time to time by the competent authority for each academic year. This percentage shall be out of Payment Seats. The NRI, foreign students shall be admitted on the basis of merit. But, in view of the difference in their backgrounds the competent authority of the professional institution concerned may judge the merit of these candidates, having regard to all the relevant factors.
