Section 9 in First Statutes of the Al-Karim University, Katihar, 2019
9. Admission.
- 9.1. Admissions in the University shall be offered strictly on merit in accordance with the rules framed by the relevant bodies of the University and the law enforced time to time.9.2A candidate who applies for admission shall be presumed that he/she agrees to abide by/well acquainted with the University Rules, approval of the course and no litigation shall, therefore be tenable.9.3Admission in University shall be open to Indian citizens or Non- Resident Indians. However, University shall also admit foreign student as per the guidelines of the Central and the State Governments. Admissions in all programmes of University shall be made strictly on the basis of merit, provided that admission in professional and technical courses shall be made on merit determined through entrance test conducted by the University or University may associate with other universities to conduct admission test which offer similar courses or can also use the score of entrance tests conducted by Associations of Universities/other Federation/State agencies/other bodies for admission to any programme. However, in case of entrance test has not been conducted due to one or the other reasons or lesser availability of candidates, admissions shall be made on the basis of merit obtained in qualifying examination.9.4For NRI/foreign students admission shall be made on merit of marks obtained in qualifying examinations or as per regulations of the respective Apex Body/prevailing law.9.5University shall conduct entrance test of its own in all disciplines having one or more centers in the entire country or abroad maintaining the fairness and transparency.9.6For courses where admission is through merit in the qualifying examination weightage shall be given for excellence in sports and other extracurricular activities.9.7Reservation policy of the Government in admission of students belonging to Schedule Castes/ Schedule Tribes and other backward classes shall be governed by article 30(1) of the Constitution of India and the law laid down by the Supreme Court of India in the matter of admission of students in unaided private minority technical and professional institutions.9.8All admissions shall be provisional. If it is found at any stage that the qualifying examination of a candidate is not recognized by the University or he/she has concealed or given false information, such admissions shall be cancelled at any stage.9.9All admissions granted shall, in the first instance be deemed to be provisional. The office of Registrar shall confirm the admission after verification of his/her documents for eligibility and enroll the student by allotting him/her Enrollment Number.9.10Such student who were enrolled with any duly constituted university in the country can be migrated to the University with the approval of Academic Council. Such students shall be enrolled in the University and shall be students of Al-Karim University, Katihar.9.11Every student shall have to pass a medical test before admission, and the admission of those found medically unfit shall be cancelled.9.12The details of admission procedure shall be as prescribed in the Ordinances.Chapter - 10
