Section 23(2) 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
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)qualifying examination for the purposes of appearing in common entrance test under clause (u) of section 3;(b)allowances payable and terms and conditions of service of the Chairperson and the members of the Admission Regulatory Committee under sub-section (9) of section 4;(c)allowances payable and terms and conditions of service of the Chairperson and the members of the Fee Regulatory Committee under sub-section (11) of section 6;(d)other factors of determination of fee under clause (h) of section 7;(e)supernumerary seats for non-resident Indians or other categories under clause (c) of sub-section (1) of section 12;(f)Percentage of seats for any other category including other backward classes under clause (a) of subsection (2) of section 12.(g)Percentage of seats to be reserved for the ward of defence personnel under clause (c) of sub-section (2) of section 12(h)manner of admission in institutions under section 13; manner of filling the management seats by the management of an institution under section 13;(i)Any other matter which is required to be, or may be, prescribed.
