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]

NCT Delhi - Section

Section 9 in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007

9. Determining factors for according recognition and conferring status as un-aided minority institution.

- The minority institution established and maintained by any linguistic or religious minority shall be accorded recognition and conferred status of a minority institution if it satisfies the following conditions of demographic equivalence between the minority community to which the college belongs and the non-minority community of Delhi, taken as a single unit, namely: -
(a)the population of the linguistic or religious minority community which runs the institution shall be lesser than fifty per cent of the total population of Delhi;
(b)the number of institutions run by such linguistic or religious minority community in Delhi shall be proportionately lesser than the number of institutions run by the non-minority community;
(c)the number of students belonging to such linguistic or religious minority community undergoing professional education in all professional colleges or institutions in Delhi shall be proportionately lesser than the number of students belonging to the non-minority community undergoing professional education in all professional colleges or institutions.