Section 8 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
8. Determining factors for according recognition and conferring status as un-aided minority professional college or institution.
-A minority unaided professional college or institution established and maintained by any linguistic or religious minority shall be accorded recognition and conferred status as an un-aided minority professional college or institution only if it satisfies all the following conditions of demographic equivalence between the minority community to which the college belongs and the non-minority community of the State, taken as a single unit, namely:- (a) the population of the linguistic or religious minority community in the State which runs the professional college or institution shall be lesser than fifty per cent of the total population of the State.(b)the number of professional colleges or institutions run by the linguistic or religious minority community in the State to which the college or institution belongs shall be proportionately lesser than the number of professional colleges or institutions run by the non-minority community in the State.(c)the number of students belonging to the linguistic or religious minority community to which the college or institution belongs undergoing professional education in all professional colleges or institutions in the State shall be proportionately lesser than the number of students belonging to the non-minority community undergoing professional education in all professional colleges or institutions in the State.
