Section 6 in International Institute of Information Technology (IIIT) University Act, 2013
6. Admissions to the Institute.
(1)Admissions to the Annual Permitted Strength shall be on the basis of a common entrance test (C.E.T.) in such manner as may be approved by the Board of Institute :Provided that 50 percent of the Annual Permitted Strength shall be reserved for the students passing out from schools situated in the State of Chhattisgarh in secondary and senior secondary qualifying examinations :Provided further that 15 percent of the Annual Permitted Strength shall be reserved for the admission of persons employed with NTPC or their wards, who are otherwise eligible and are sponsored by NTPC.(1A)[ Notwithstanding anything contained in sub-section (1), where the seats reserved for persons employed with NTPC or their wards remain vacant due to nonavailability of eligible students, the same shall be filled from among other eligible students.] [Inserted by C.G. Act No. 11 of 2014, dated 5.8.2014.](2)The reservation of seats at the time of admission and its extents for the persons belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens, shall be as specified by the State Government under any law for the time being in force.
