Section 7A(2) in The Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
(2)For the purpose of giving admission to the students referred to in sub-section (1), the State Government may,-(a)specify the criteria on which the admission may be given, Or(b)may direct to conduct the separate common entrance test, and to prepare the separate merit list on the basis of the same for such professional courses.]
