Section 7A in The Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
7A. [ Provisions relating to admission to students from other States. [Inserted by Act No. 12 of 2013, dated 2.4.2013.]
(1)Notwithstanding anything contained in this Act so far as admission to professional courses is concerned, students from other States may be given admission in the unaided colleges or institutions in such manner and on such number of seats of professional courses, as may be specified by an order published in the Official Gazette, by the State Government.(2)For the purpose of giving admission to the students referred to in sub-section (1), the State Government may,-(a)specify the criteria on which the admission may be given, Or(b)may direct to conduct the separate common entrance test, and to prepare the separate merit list on the basis of the same for such professional courses.]
