Section 59(18) in The Karnataka State Universities Act, 2000
(18)The intake in respect of each of the courses of study shall be determined on an yearly basis by the University well before the commencement of each academic year in the order granting affiliation or continuation of affiliation, as the case may be:Provided that in case of professional courses like Law, Engineering, Architecture and Management including Post graduate Programmes in the affiliated colleges, the intake shall be fixed by the State Government.
