Section 28 in Uttar Pradesh State Universities Act, 1973
28. Admissions Committee
. - (1) There shall be an Admissions Committee of the University, the constitution of which shall be such as may be provided for in the Ordinances.(2)The Admission Committee shall have the power to appoint such number of sub-committees as it thinks fit.(3)Subject to the superintendence of the Academic Council and to the provisions of sub-section (5), the Admissions Committee shall lay down the principles or norms governing the policy of admission not various courses of studies in the University and may also nominate a person or a sub-committee as the admitting authority in respect of any course of study in an Institute or a constituent college maintained by the University.(4)Subject to the provisions of sub-section (5) the Committee may issue any direction as respects criteria or methods of admissions [(including the number of students to be admitted)] [Inserted by Uttar Pradesh Act No. 21 of 1975.] to constituent colleges maintained by the State Government and affiliated or associated colleges, arid such directions shall be binding on such colleges.(5)[ Notwithstanding anything contained in any other provision of this Act,-(a)reservation of seats for admission in any course of study in University, Institute, constituent college, affiliated college or associated college for the students belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens may be made and regulated by such orders as the State Government may, by notification, make in that behalf;Provided that reservation under this clause shall not exceed fifty percent of the total number of seats in any course of study :Provided further that reservation under this clause shall not apply in the case of an institution established and administered by minorities referred to in clause (1) of Article 30 of the Constitution :Provided also that the reservation under this clause shall not apply to the category of Other Backward Classes of citizens specified in Schedule II to the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994, -(b)admission to medical and engineering colleges and to courses of instruction for degrees in education and Ayurvedic or Unani systems of medicine (including the number of students to be admitted), shall subject to clause (a), be regulated by such orders (which if necessary may be with retrospective effect, but not effective prior to January 1, 1979) as the State Government may by notification, make in that behalf:Provided that no order regulating admission under this clause shall be inconsistent with the rights of minorities in the matter of establishing and administering educational institutions of their choice;(c)in making an order under clause (a), the State Government may direct that any person who wilfully acts in a manner intended to contravene, or defeat the purposes of the order shall be punishable with imprisonment for a term not exceeding three months or with fine not exceeding one thousand rupees, or with both, as may be specified in the order.(5A)Every order made under clause (a) of sub-section (5) shall be laid, as soon as may be, before both Houses of the State Legislature and the provisions of subsection (1) of Section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.] [Substituted by Section 6 of Uttar Pradesh Act No. 20 of 1994 (w.e.f. 15.7.1994).](6)No student admitted to any college in contravention of the provisions of this section shall be permitted to take up any examination conducted by the University, and the Vice-Chancellor shall have the power to cancel any admission made in such contravention.
