Section 35 in Himalayan Garhwal University Act, 2016
35. Provisions for Permanent.
(1)For admission in various courses conducted by the University, 31% percent seats shall be reserved for the Resident of Uttarakhand permanent residents of Uttarakhand, and if the reserved seats are vacant, then the above said vacant seats may be filled by the other candidates.(2)For tuition fees fixed for various courses conducted by the University, 31 percent rebate shall be give to the permanent residents of the State of Uttarakhand who shall seek admission as per sub-clause (1) above.(3)First priority to hire 'C' and 'D' Category employees shall be given to the Permanent residents of the State of Uttarakhand.
