Section 5(5) in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
(5)[ in the case of admission of Foreign Indian Students, -(a)a private health sciences educational institution may admit such students in undergraduate courses against such number of seats and such courses, as may be notified by the State Government, after recording reasons therefor in writing :Provided that the total number of seats for the Foreign Indian Students shall not exceed fifteen per cent of the total sanctioned intake;(b)admission shall be made, against the seats, notified as management category; and(c)admission shall be made as per the procedure, notified by the State Government in a fair and transparent manner in the presence of the representative of the University to which it is affiliated, in accordance with the inter se merit, determined on the basis of the Qualifying Examination or its equivalent as may be notified by the State Government.]
