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State of Uttarakhand - Section

Section 33 in Bhagwant Global University Act, 2016

33. Provisions for permanent resident of Uttarakhand.

(1)for admission in various course 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 seats may be filled by the other candidates.
(2)For tuition fees fixed for various courses conducted by the University, 25% 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 fulfilling eligibility criterion shall be given preference.