Section 9 in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
9. Reservation of seats.
(1)In every professional educational institution admissions shall be in accordance with the reservation policy of the Government notified for the purpose of this Act;Provided that nothing in this Sub-section shall be applicable to the minority institutions.(2)In a private professional educational institution other than minority institution not exceeding fifteen per centum of the approved intake may be filled up by NRI from the merit list prepared on the basis of JEE.(3)Where any shortfall in filling of seats from NRI occurs, such vacant seats may be filled up from the merit list of All India Engineering Entrance Examination or All India Medical Entrance Examination, as the case may be, conducted by Central Board of Secondary Education :Provided that while filling up such vacant seats NRI shall be preferred.(4)In a private professional educational institution fifteen per centum of the approved intake may be filled up strictly from the merit list of All India Engineering Entrance Examination or All India Medical Entrance Examination, as the case may be, conducted by Central Board of Secondary Education.(5)Where the seats remain unfilled due to non-availability of candidates in the list specified in Sub-sections (3) and (4) or where student out of such lists leaves after selection to such seats, the same shall be filled up by the candidates belonging to the general category from the merit list of the JEE.(6)(a)Where seats for reserved category are left unfilled due to nonavailability of candidates from a particular category in the list of JEE, such seats shall be filled up by candidates of same category from the merit list of All India Engineering Entrance Examination or All India Medical Entrance Examination, as the case may be, failing which such vacant seats shall be filled up by candidates not belonging to any reserved category in accordance with the merit list of JEE.(b)If still seats remain vacant, a second JEE may be conducted.(7)(a)In a Minority institution, not less than fifty per centum of the approved in take shall be filled up by minority students from within the State belonging to the minority community to which the institution belongs on the basis of inter se merit in the merit list of the JEE.(b)The remaining seats shall be for the general category out of which upto fifteen per centum may be filled up by NRI.
