Section 10(2) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
(2)In an unaided professional college or institution belonging to both minority and non-minority, upto fifteen per cent of the total number of sanctioned seats may be filled by candidates under the category of Non- Resident Indian seats. Seats not filled up under Non-Resident Indian seats shall be filled up from general merits seats.
