Section 8(3) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
(3)(i)There shall be no quota of seats for the management or for any family, caste or community which had established the professional institution.(ii)The competent authority may, at its discretion, fill any seat which may remain unfilled in five per cent NRI quota in any academic year.(iii)The fees chargeable from the students admitted under this sub-regulation shall be the same as chargeable for the students admitted against Payment Seats and not against the NRI seats.
