Section 4A(1) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
(1)Notwithstanding anything contained in this Act, in case if the State Government and the association of unaided professional educational institutions whether minority or non-minority agree to enter into a consensual arrangement or agreement with regard to sharing of seats and fixation of fee in respect of such seats in said unaided professional educational institutions, in such year, the admission to such number of seats as agreed upon by the State Government and the private professional educational institutions, shall be done by the common entrance test committee as Government seats in accordance with such rules as may be prescribed by the Government regarding selection of candidates for admission to Government seats in Professional Educational institutions and reservation policy of the State including reservation under Article 371J. The remaining seats shall be filled through the Common Entrance Test conducted by the association of private professional educational institutions or association of religious and linguistic minority institutions on the basis of merit followed by centralised counselling, in a fair, transparent and non-exploitative manner as per the consensual agreement subject to such rules as may be prescribed. Subject to the consensual arrangement or agreement the State Government may, by notification, publish the seat matrix to be filled by the State common entrance test committee and the association of private unaided professional educational institutions in the manner as specified below, namely:-(A)Out of the total intake of Under-graduate Medical or Dental seats, in an unaided non-minority professional educational institutions:-(i)not less than forty percent of the seats in case of Medical seats and not less than thirty five percent of the seats in case of Dental seats shall be filled up through Common Entrance Test conducted by State Common Entrance Test Committee;(ii)not more than forty percent of the seats in case of Medical seats and not more than Forty five percent of the seats in case of Dental seats shall be filled up by the merit list of Common Entrance Test conducted by the Association of non-minority unaided Professional Educational Institutions;(iii)not more than twenty percent of the seats shall be filled up by Non-Resident Indians/Management quota candidates;(B)Out of the total intake of Post-graduate Medical/Dental seats, in an unaided non-minority professional educational institutions, across the pre-clinical, para-clinical and clinical disciplines which shall be done by rotation of disciplines every year in the following manner, namely:-(i)not less than thirty-three percent of the seats shall be filled up through Common Entrance Test conducted by State Common Entrance Test Committee;(ii)not more than forty-two percent of the seats shall be filled up by the merit list of Common Entrance Test conducted by the Association of non-minority unaided Professional Educational Institutions; and(iii)not more than twenty-five percent of the seats shall be filled up by Non-Resident Indians/Management quota candidates.(C)Out of the total intake of Under-graduate Medical/Dental seats, in an unaided minority educational institutions:-(i)not less than twenty-five percent of the seats shall be filled up through Common Entrance Test conducted by State Common Entrance Test Committee;(ii)not more than fifty-five percent of the seats shall be filled up by the merit list of Common Entrance Test conducted by the Association of minority unaided Professional Educational Institutions; and(iii)not more than twenty percent of the seats shall be filled up by Non-Resident Indians/Management quota candidates.(D)Out of the total intake of Post-graduate Medical/Dental seats, in an unaided minority educational institutions, across the pre-clinical, para-clinical and clinical disciplines which shall be by rotation of disciplines every year:-(i)not less than twenty percent of the seats shall be filled up through Common Entrance Test conducted by State Common Entrance Test Committee;(ii)not more than sixty percent of the seats shall be filled up by the merit list of Common Entrance Test conducted by the Association of minority unaided Professional Educational Institutions; and(iii)not more than twenty percent of the seats shall be filled up by Non-Resident Indians/Management quota candidates.(E)Out of the total intake of under-graduate engineering in unaided non-minority professional educational institutions,-(i)not less than forty-five percent of the seats shall be filled up through Common Entrance Test conducted by State Common Entrance Test Committee;(ii)not more than thirty percent of the seats shall be filled up by the merit list of Common Entrance Test conducted by the Association of non-minority unaided Professional Educational Institutions; and(iii)not more than twenty-five percent of the seats shall be filled up by Non-Resident Indians/Management quota candidates.(F)Out of the total intake of under-graduate engineering in unaided minority professional educational institutions,-(i)Not less than forty percent of the seats shall be filled up through Common Entrance Test conducted by the State Government;(ii)not more than thirty percent of the seats shall be filled up by the merit list of Common Entrance Test conducted by the Association of minority unaided Professional Educational Institutions; and(iii)not more than thirty percent of the seats shall be filled up by Non-Resident Indians/Management quota candidates.Provided that, in case of minority unaided professional educational institutions while filling institutional seats under clause (C), (D) and (F) not less than sixty-six percent of the seats shall be filled by minority students within the State belonging to minority to which the institution belong of the interse merit in the merit list of common entrance test.
