Section 9 in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
9. Amendment of Section 9.
- Section 9 of the principal Act shall be substituted as follows, namely-"Private institution shall reserve seats for candidates belonging to the Scheduled Castes, Scheduled Tribes adn Other Backward Classes from out of the total sanctioned intake seats in such a manner as notified by the State Government:Provided that where the seats reserved for the Scheduled Castes, Scheduled Tribes and Other Backward Classes in private institution are left unfilled due to non-availability of the candidates, the same shall filled from the candidates belonging to the same category appeared in common entrance test in order of merit based on waiting list:Provided further that if seats remain unfilled even thereafter, the same shall be filled by inviting applications again from the candidates of same category based on merit of qualifying examination:Provided also that if scats of a private institution remain unfilled even thereafter due to non availability of candidates, such seats shall be filled from the students belonging to non-reserved categories in the order of merit based on waiting list, described in Section 8 of this Act."
