Section 3 in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
3. Regulation of admission into educational institutions.
(1)[Subject to such rules] [Substituted by Act No. 11 of 1985.] as may be made in this behalf, admission into educational institutions shall be made either on the basis of the marks obtained in the qualifying examination or on the basis of the ranking assigned in the entrance test conducted by such authority and in such manner as may be prescribed ;(1A)[***] [Omitted by Act No. 11 of 1985.][Provided that admission into Agriculture, Dental, Engineering, Medical, Pharmacy and Veterinary Colleges shall be made on the basis of ranking assigned by giving weightage to the marks secured in the relevant group subjects namely, Biology, Physics, Chemistry or Mathematics, Physics, Chemistry, as the case may be, in the Intermediate Public Examination or equivalent examination and weightage to the marks secured in the common entrance test as may be prescribed.] [Substituted by Act No. 17 of 2009.](2)The admission into educational institutions under [sub-section (1)] [Substituted by Act No. 11 of 1985.] shall be subject to such rules as may be made by the Government in regard to reservation of seats to the members belonging to Scheduled Castes, Scheduled Tribes and Backward Classes [and other categories of students as may be notified by the Government in this behalf] [Inserted by Act No. 1 of 1984.] and the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974.(3)[ Notwithstanding anything in sub-sections (1) and (2), it shall be lawful for the Government, to admit students belonging to other States on reciprocal basis and the nominees of the Government of India, into Medical and Engineering Colleges in accordance with such rules as may be prescribed:Provided that admission of students into the Regional Engineering College, Warangal to the extent of one-half of the total number of seats shall be in accordance with the guidelines issued by the Government of India, from time to time.] [Added by Act No. 1 of 1984.]
