Section 4(2) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984
(2)In order to regulate the capitation fee charged or collected during the period specified under the proviso to section 3, the Government may, from time to time, by general or special order, specify in respect of each private educational institution or class or classes of such institutions,-(a)the number of seats set apart as Government seats ;(b)the number of seats that may be filled up by the management of such institution,-(i)from among Karnataka students on the basis of merit, on payment of such cash deposits refundable after such number of years, with or without interest as may be specified therein, but without the payment of capitation fee ; or(ii)at its discretion :Provided that such number of seats as may be specified by the Government but not less than fifty per cent of the total number of seats referred to in clauses (a) and (b) shall be filled from among Karnataka students.Explanation. - For the purpose of this section, Karnataka students means persons who have studied in such educational institutions in the State of Karnataka run or recognised by the Government and for such number of years as the Government may specify ;
