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[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 58 in Patna University Act, 1976

58. [ Enrolment of students In the University. [Inserted by Act 18 of 1993.]

(1)No student shall be enrolled as a student in the University unless he has passed the Intermediate or equivalent examination held by a body incorporated by any law for the time being in force and recognised by the University.
(2)The State Government may determine the maximum numbers of seats for enrolment of students in the Faculties and Departments of the University and the Colleges under its jurisdiction and the directions issued thereto shall be binding on the University.
(3)[ The quota for reservation of seats in each faculty, department and College under the Patna University for admission of students to different courses, shall be determined by the State Government as follows which shall be binding on the University: -
(a) ScheduledCastes 16 percent of the sanctioned seats.
(b) Scheduled Tribes 01 percent of the sanctioned seats.
(c) Extremely Backward Classes 18 percent of the sanctioned seats.
(d) Backward Classes 12 percent of the sanctioned seats.
(e) Women of Backward Classes 03 percent of the sanctioned seats.
  Total 50 percent    
Reservation of seats for admission of students shall not exceed more than 50 percent of the sanctioned seats. However, a reserved category student, who is selected on the basis of his/her merit shall be countered against 50 per cent seats of open merit category, and not against seats of reserved category.]
(4)[ The State Government may by notification direct the University to prescribe entrance examination for admission into the graduate courses in the Colleges specified in this behalf and to commence such entrance examination annually from the academic session notified by the State Government in this behalf.] [Inserted by Act 15 of 1996. (Sub-section 3 renumbered as 4).]Provided that students having passed the Higher Secondary or Pre-University Examinations shall continue to be enrolled in the manner as provided in the Ordinances and Regulations.]