Section 4 in The Tamil Nadu Admission In Professional Educational Institution Act, 2006
4. Admission in unaided professional educational institutions.
(1)Notwithstanding anything contained in any relevant law or any rules, regulations or bylaws made thereunder, admission to seats, excluding the seats referred to in item (iii) of clause (c) of section 2, in all unaided professional educational institutions shall be made by the consortium of unaided professional educational institutions approved by the Government or by any Authority authorised by the Government, on the basis of the marks obtained by a student in the relevant subjects, in the qualifying examination.(2)Notwithstanding anything contained in sub-section (1), any unaided professional educational institution may fill up seats equivalent to 15 per cent, of the total sanctioned strength, in each branch, by the candidates belonging to the non-resident Indians, in accordance with such guidelines as may be issued by the Government, from time to time.
