Section 35 in Bihar Private Universities Act, 2013
35. Admissions.
(1)Admission in the University shall be made strictly on the basis of merit:Provided that for the purpose of filling minority quota-in the University established and administered by minority community, zone of consideration for determination of merit shall be limited only to the students belonging to that minority community.(2)Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extra-curricular activities or on the basis of marks or grade obtained in the entrance test conducted at State level either by an association of the Universities conducting similar courses or by the University.Provided that admission in professional and technical courses shall be made only through entrance test.(3)Seats for admission in the University of the students belonging to Scheduled Castes, Scheduled tribes and other backward classes and women and handicapped students shall be reserved as per the policy of the State Government.
