Section 5(1) in The Karnataka Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2006
(1)For effective implementation of the consensual arrangement or agreement, seats in a Private Unaided Professional Educational Institution shall be filled in the following manner, namely:-(I)Out of the total intake of seats, - (a) in an institution offering Engineering courses not less than,-(i)sixty percent of total seats in respect of non-minority institutions; and(ii)fifty percent of total seats in respect of minority institutions;(b)in an institution offering Medical and Dental courses not less than,-(i)fifty percent of total seats in respect of non-minority institutions; and(ii)forty percent of total seats in respect of minority institutions;shall be filled through the Common Entrance Test Cell in accordance with the Karnataka Selection of Candidates for Admission to Government seats in Professional Educational Institutions Rules, 2006.(II)The remaining seats shall be filled through the Common Entrance Test conducted by the association of Private Professional Educational Institutions or the association of religious and linguistic minority institutions, as the case may be followed by centralized counseling, in a fair and transparent manner on the basis of merit determined subject to such rules as may be prescribed except otherwise specified in the consensual agreement.
