Section 6(2) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(2)Subject to the provisions under sub-section (1), the University shall reserve seats for Scheduled Castes, Scheduled Tribes and other categories specified by the Government or candidates from other States in India:Provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards prescribed in respect of such candidates.
