Section 2(e) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984
(e)"Government seats" means such number of seats in such educational institutions or class or classes of such institutions in the State as the Government may, from time to time, specify for being filled up by it in such manner as may be specified by it by general or special order on the basis of merit and reservation for Scheduled Castes, Scheduled Tribes, Backward Classes and such other categories, as may be specified, by the Government from time to time, without the requirement of payment of capitation fee or cash deposit ;
