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State of Uttarakhand - Section

Section 37 in Himalayiya University Act, 2019

37. Provision for Permanent Resident of Uttarakhand.

(1)For admission in various courses conducted by the University, minimum 31% seats shall be reserved for the permanent residents of the State of Uttarakhand. If the reserved seats for permanent residents remain vacant, than the said vacant seats may be filled from amongst the other candidates with prior permission of the State Government.
(2)31% rebate shall be given to the permanent residents of Uttarakhand in the fees fixed for various courses conducted by the University, as mentioned in sub-section (1) above.
(3)All posts of Group ‘C’ and ‘D’ employees shall be filled by the permanent residents of State of Uttarakhand.
(4)The University shall follow the reservation policy applicable from time to time by the State Government with regard to seats reserved under sub section (1) above.