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State of Uttarakhand - Section

Section 21 in Uttaranchal University Act, 2012

21. Provisions for Permanent Residents of Uttarakhand.

(1)For admission in various courses conducted by the University, 40 percent seats shall be reserved for the permanent resident of the State of Uttarakhand, if the reserve seats are vacant, then the said vacant seats may be filled by the eligible students of other States.
(2)In tuition fee of various courses conducted by the University 26percent rebate shall be given to the permanent residents of the State of Uttarakhand.
(3)All posts of Group 'C' and 'D' employees shall be filled by the permanent residents of the State of Uttarakhand.
(4)Preference shall be given to the permanent residents of the State in the appointment to the Academic Cadre.
(5)University shall comply with the State Government reservation policy as amended and enforced from time to time.Chapter - V Authorities of the University