Section 10 in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
10. Amendment of Section 10.
- Section 10 of the principal Act shall be substituted, namely-"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 counselling, 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 filled from the candidates of same category based on merit of qualifying examination by inviting applications again.".
