Section 3 in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
3. Regulation of admission, fixation of fee and making of reservation.
(1)The State Government shall regulate admission, fix fee and make reservation for different categories in admissions to private health sciences education institutions.(2)For the purpose of determining the fee, the State Government may require any private health sciences educational institution to furnish such information, as it may deem appropriate.(3)[ The State Government shall ensure that admission in a private health sciences educational institution is made in a fair and transparent manner on the basis of the inter se merit, determined by the Common Entrance Test or Qualifying Examination, as the case may be, in accordance with the procedure, notified by the State Government in the Official Gazette :Provided that the State Government may, by notification in the Official Gazette, exclude the diploma or certificate courses, offered the private health sciences educational institutions from the purview of the provisions of this sub-section.(4)Notwithstanding anything contained in sub-section (3), the State Government may, exempt minority institutions from the purview of that sub- section.(5)Consequent upon the exemption granted under sub-section (4), a common authority of the respective minority institutions, shall conduct a separate test in a fair, transparent and non-explotive manner for admission of students in minority institutions in accordance with the merit, determined by the said authority.(6)In case, it is found that the aforesaid separate test has not been conducted in a fair, transparent and non-exploitive manner, the State Government shall have the power to cancel the same and direct the concerned authority to re-conduct the test.] [Sub-section (3) substituted and (4) and (5) added by Punjab Act No. 24 of 2006.]
