Section 4(1) in The Tamil Nadu Admission In Professional Educational Institution Act, 2006
(1)Notwithstanding anything contained in any relevant law or any rules, regulations or bylaws made thereunder, admission to seats, excluding the seats referred to in item (iii) of clause (c) of section 2, in all unaided professional educational institutions shall be made by the consortium of unaided professional educational institutions approved by the Government or by any Authority authorised by the Government, on the basis of the marks obtained by a student in the relevant subjects, in the qualifying examination.
