Section 6 in The Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
6. Admission to Government seats and management seats.
- The admission of students in the professional educational colleges or institutions shall be given in the following manner, namely:-(i)all the Government seats shall be filled on the basis of merit list prepared by the Admission Committee; and(ii)the management seats to be filled by the management of the respective professional educational college or institution shall be on the basis of inter-se merit list of the students to be admitted against the management seats:Provided that no students shall be admitted against the management seat unless his name appears in the merit list prepared by the Admission Committee:Provided further that where any Non-Resident Indian seat remains vacant, such seat shall be filled in from the management seats:Provided also that where any management seat remain vacant, such seat shall be filled in from the Government seats.(2)[ Notwithstanding anything contained in sub-section (1), in the event of no student being available from the merit list or the seats declared as vacant by the Admission Committee, the Government may permit admission to such professional course in the manner as may be prescribed.] [Added by Act No. 12 of 2013, dated 2.4.2013.]
