Section 6(2) in The Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
(2)[ Notwithstanding anything contained in sub-section (1), in the event of no student being available from the merit list or the seats declared as vacant by the Admission Committee, the Government may permit admission to such professional course in the manner as may be prescribed.] [Added by Act No. 12 of 2013, dated 2.4.2013.]
