Section 44 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
44. Selection and admission of candidates to colleges and institutions.
- Notwithstanding anything contained in section 43 or in any other provisions of this Act, -(a)the Government shall be the competent authority to select and admit candidates to a course of study or training in the Government colleges and institutions and to a course of study or training in private colleges including aided colleges and institutions to which this Act applies in respect of seats under Government quota; and(b)the Government may specify, by general or special order, the policy, guidelines, method and procedure for selection of candidates for admission to a course of study or training in Government colleges and institutions and to a course of study or training in private colleges including aided colleges and institutions to which this Act applies, in respect of seats under Government quota.Explanation. - In this section, the expression "seats under Government quota" means the seats reserved in a course of study or training in private colleges or private institutions to which this Act applies, to be filled in by the Government from among the approved list of candidates selected for admission.
