Section 13 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
13. Admission, eligibility, allocation of seats, manner of admission, minimum qualifying standard for admission.
(1)The Committee shall regulate the admissions in a technical course run by a private technical educational institution, made on the basis of the merit secured by the student in the Common Entrance Test or by any other method prescribed by the Government.(2)The eligibility for admission to a technical course in a private technical educational institution shall be such as may be decided by the state Government.(3)The State Government may, by order, allocate seats for management category out of sanctioned intake, in private technical educational institution, other than minority institution.(4)A private technical educational institution-(i)shall make admission to a technical course under the open merit category, on the basis of the Common Entrance Test or the procedure as may be prescribed by the State Government; and(ii)may make admission to a seat under the management category, by directly receiving applications from persons who have passed qualifying examination and after following a transparent process of determining inter-se merit or any other method, as may be prescribed by the State Government for a private technical educational institution or category of technical courses or category of such institutions.(5)No student shall be admitted in a technical course unless he fulfills the eligibility criteria including the minimum qualifying marks as prescribed by the State Government.
