Section 10 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
10. Allocation of unfilled seats.
- [In case seats other than reserved seats, whether government and General seats or otherwise, remain unfilled due to non-availability of candidates through common entrance test and common counseling, such unfilled seats shall be filled from the candidates appeared in common entrance test in the order of merit based on waiting list;Provided that if the seat or seats of a private institution remain unfilled even thereafter due to non-availability of candidates, the same shall be filed from the candidates of same category based on merit of Qualifying Examination by inviting applications again.] [Substituted by section 10 of UK Act no 26 of 2018.]
