Section 32 in Gujarat Private Universities Act, 2009
32. Admissions and fee structure.
(1)The existing provisions of the State Government relating to admissions and fee structure shall be applicable to such private Universities.(2)Admission in the University shall be strictly on the basis of merit.(3)Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extra-curricular activities or on the basis of marks or grade obtained in the entrance test conducted at State level either by an association of the Universities conducting similar courses or by any agency of the State Government:Provided that the admission in professional educational colleges or institutions of such private Universities shall be governed under the provisions of the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Gujarat 2 of 2008) and the Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (Gujarat 3 of 2008).
