Section 33 in Shri Guru Ram Rai University Act, 2016
33. Provisions for Permanent Residents of Uttarakhand.
(1)For admission in all courses conducted by the University, 30% seats shall be reserved for the permanent residents of the State of Uttarakhand, and if the reserved seats are vacant, than the said vacant seats may be filled by other students.(2)For tuition fees fixed for various courses conducted by the University, 26% rebate shall be given to the permanent residents of Uttarakhand as mentioned in sub-section (1) above.(3)All posts of Group 'C' and 'D' employees shall be filled by the permanent residents of the State of Uttarakhand based on their merits.(4)For the reserved seats as mentioned in sub-section (1) above, the University shall comply with the State Government reservation policy as amended applicable from time to time.
