Section 6 in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
6. Amendment of Section 6.
- Section 6 of the principal Act shall be substituted as follows, namely-"No candidate shall be admitted to a private institution unless the candidate possesses such educational or equivalent qualification as may be prescribed:Provided that the candidates who arc not permanent residents of the State of Uttarakhand shall be eligible for admission only to fifty per cent seats out of the total sanctioned intake in Private Institutions.".
