Section 35 in The Haryana Private Universities, 2006
35. Admissions.
(1)Admission in the university shall be made strictly on the basis of merit:Provided that for the purpose of filling minority quota in the university established and administered by a minority community, the zone of consideration for determination of merit shall be limited only to the students belonging to that minority community.(2)Merit for admission in the university may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extra-curricular activities or on the basis of marks or grade obtained in the entrance test conducted at the state level either by an association of the universities conducting similar courses or by any agency of the State:Provided that admission in professional and technical courses shall be made only through an entrance test.(3)A minimum of 25% seats for admissions in the university shall be reserved for students of the State of Haryana, out of which 10% seats shall be reserved for students belonging to Scheduled Castes of the State of Haryana.[Provided that in case of the universities having collaboration with reputed foreign or international universities or other institutions of other similar nature, the Government may relax the percentage of this reservation.Explanation. - `collaboration with reputed foreign or international universities' means and includes an agreement for collaboration in the areas like course structure, curriculum and faculty development, joint research programmes, student exchange programmes and admission through internationally or nationally recognized processes.] [Amended vide Haryana Act No. 4 of 2009, assented to by the Governor of Haryana on 12th March 2009, published in the Haryana Gazette on 17th March 2009.]
