Section 5(1) in The Karnataka Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2007
(1)For effective implementation of the consensual arrangement or agreement, seats in a Private Unaided Professional Educational Institution shall be filled in the following manner, namely:-(I)Out of the total intake of seats,-(a)in non-minority institution offering Engineering courses not less than, fifty five percent of total seats;(b)in minority institution offering Engineering courses not less than forty five percent of total seats;(c)in non-minority institution offering Medical courses not less than forty percent of total seats;(d)in minority institution offering Medical courses not less than twenty five percent of total seats;(e)in non-minority institution offering Dental courses not less than thirty five percent of total seats;(f)in minority institution offering Dental courses not less than twenty five percent of total seats;(g)in minority and non-minority institutions offering Indian system of medicine and Homeopathy not less than twenty percent of total seats;shall be filled through the Common Entrance Test Cell in accordance with the Karnataka Selection of Candidates for Admission to Government seats in Professional Educational Institutions Rules, 2006.(II)The remaining seats shall be filled through the Common Entrance Test conducted by the association of Private Professional Educational Institutions or the association of religious and linguistic minority institutions, as the case may be followed by centralized counseling, in a fair and transparent manner on the basis of merit determined subject to such rules as may be prescribed except otherwise specified in the consensual agreement.
