Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 31 in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

31. Admissions.

(1)Admission in the university may be made on the basis of merit or in any other manner as the academic council may decide.
(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 conducted at the State level either by an association of the universities conducting similar courses or any other manner;
(3)If the students pass out a level of any course, university may consider the admission of that student in next level on credit transfer basis from other universities or institutes.
(4)Reservation in admission to the University for Scheduled Castes, Scheduled Tribes and other backward classes, women and handicapped persons shall be provided as per the approval of the board of management.