Section 8 in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
8. Admission of students
(1)Admission in institutions under the management of minority shall be regulated as under: -(a)50 per cent of the seats in professional institutions established and administered by a minority shall be filled on the basis of merit list prepared by the competent authority. Out of these 50 per cent seats, half shall be Free Seats and the other half shall be Payment Seats.(b)The remaining 50 per cent of seats shall be filled by the management of the institution from amongst the candidates belonging to the concerned minority community out of which half shall be Free Seats and other half shall be Payment Seats.Explanation: - For the purposes of this clause, Payment Seats shall include seats for Foreign, NRI students.(c)After completing the admission, each minority professional institution shall submit to the competent authority, the concerned University and the concerned State Government, a statement containing full particulars of the students admitted against 50 per cent seats filled up by the management from amongst the candidates belonging to the concerned minority.(2)Private Professional Institutions shall be permitted to admit the NRI, foreign students up to a maximum of 5 per cent of the total sanctioned intake capacity to be determined from time to time by the competent authority for each academic year. This percentage shall be out of Payment Seats. The NRI, foreign students shall be admitted on the basis of merit. But, in view of the difference in their backgrounds the competent authority of the professional institution concerned may judge the merit of these candidates, having regard to all the relevant factors.(3)(i)There shall be no quota of seats for the management or for any family, caste or community which had established the professional institution.(ii)The competent authority may, at its discretion, fill any seat which may remain unfilled in five per cent NRI quota in any academic year.(iii)The fees chargeable from the students admitted under this sub-regulation shall be the same as chargeable for the students admitted against Payment Seats and not against the NRI seats.(4)It shall be open to the private professional institutions to provide for reservation in seats for constitutionally permissible classes of candidates such as the Scheduled Castes, the Scheduled Tribes, other backward classes and others under intimation to the affiliating University. Such reservations, if any made, shall be notified to the competent authority and the appropriate authority at least one month prior to the issuance of the notification calling for applications for admission to such category of professional institutions. In such cases, the competent authority shall allot students, keeping in view the reservations provided by a professional institution. The rule of merit shall be followed even in such reserved categories.
