Section 2(g) in The Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
(g)"Government seats" means,-(i)all the seats of the professional courses in the Government colleges or institutions and in the aided colleges or institutions; and(ii)seventy-five per cent, seats of the professional courses of the total approved seats in the unaided colleges or institutions;(iii)[ all supernumerary seats of the professional courses in the Government colleges or institutions and in the aided and unaided colleges or institutions;] [Inserted by Act No. 12 of 2013, dated 2.4.2013.]
