Section 26th in University Grants Commission (Admission To Specified Professional Programmes) Interim Regulations, 2003
26th. December, 2003
In pursuance of the Judgment on August 14, 2003 of the 5 Judge Bench of the Supreme Court in the case of Islamic Academy of Education and Ors. v. State of Karnataka and Ors. read with Majority Judgment on October 31, 2002 of 11 Judge Constitution Bench of the Supreme Court in the case of TMA Pai Foundation and Ors. v. State of Karnataka and Ors. and with a view to avoiding mental, physical and financial burden on students due to multiplicity of entrance examination(s), and in exercise of the powers conferred by clause (g) of subsection (1) of Section 26 of the University Grants Commission Act, 1956 (No. 3 of 1956), and in partial supersession of Interim Policy Regulations No.F.1-6/2003 (CPP-II) dated 10th June, 2003, the University Grants Commission (UGC) makes the following Interim Regulations for admission to specified professional programmes in the country during the year 2004-2005.
