Section 5(12) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
(12)On such declaration under sub-section (11), the admission process for private unaided institutions shall be conducted by the State Common Entrance Test Committee for the same applicants. The expenditure incurred by the State Common Entrance Test Committee in this regard shall be recovered from the Association during the allotment of seats through counseling or as an arrears of land revenue.
