Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 33 in Quantum University Act, 2016

33. Provisions for Permanent Resident of Uttarakhand.

(1)For admission in various courses conducted by the University 25 per cent seats shall be reserved for the permanent residents of State of Uttarakhand and if the reserved seat are vacant, then the said vacant seat may be filled by the other candidates.
(2)for tuition fees fixed for various courses conducted by the University, 31 per cent rebate shall be given to the permanent resident of the State of Uttarakhand who shall seek admission as per sub-section (1) above.
(3)For posts of Group `C' and `D' permanent resident of the state of Uttarakhand shall be given preference.