Section 12 in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
12. Allocation and reservation of seats.
(1)In every institution, except the minority institution -(a)subject to the provisions of this Act, ten percent, of the total seats in an unaided institution shall be allocated as management seats;(b)eighty five percent of the total seats, except the management seats, shall be allocated for Delhi students and the remaining fifteen percent seats for the outside Delhi students or such other allocation as the Government may by notification in the official Gazette, direct;(c)supernumerary seats for non-resident Indians and any other category shall be as may be prescribed.(2)In the seats mentioned in sub-section (1), an institution shall reserve -(a)seventeen percent seats for the candidates belonging to the Scheduled Castes category, one percent seats for the candidates belonging to the Scheduled Tribes category and such percentage of seats, for any other category including Other Backward Classes as may be prescribed;(b)for seats not mentioned as allocated for Delhi students in sub section(l), fifteen percent seats for candidates belonging to the Scheduled Castes category , seven and a half percent seats for the candidates belonging to the Scheduled Tribes category and such percentage of seats , for any other category as may be prescribed.(c)subject to clause (a) and clause (b) above,three percent seats for persons with disabilities as provided in the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996), and, such percentage of seats for the wards of defence personnel and any other category, as may be prescribed.
