Section 5 in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
5. Allocation of seats.
(1)An Unaided Private Medical Educational Institution may reserve upto fifty percent seats to the total sanctioned intake as a management category quota of seats with statutory reservations as may be determined by the State Government.(2)In the case of admission of Non-Resident Indian students,-(a)a Private Medical Educational Institution may admit such students against such number of seats, number of seats, as may be notified by the State Government; and(b)admission shall be made against the seats, notified as management category:Provided that the total number of seats for the Non-Resident Indian Students Shall not exceed fifteen per cent of the total sanctioned intake.Provided further that in case the seats of Non-Resident Indian Students remain vacant, the same shall be filled in the following manner:-(i)First preference shall be given to those Indian students who are sponsored by Non-Resident Indians, the mode of which shall be determined by the state Government from time to time; and(ii)Second preference shall be given to those Indian students who are ready to pay fees in Indian currency equivalent to fees in US Dollars as may be fixed by the State Government from time to time.
