Section 7(3) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(3)Subject to the provisions of sub-section (2), and any special or general order of the State Government, the University shall, reserve in colleges maintained or controlled by the University, seats for women, the Scheduled Castes and the Scheduled Tribes and other Backward Classes, Agriculturists or the Children of agriculturists, children and wards of freedom fighters, defence personnel and ex-servicemen. who possess the minimum qualifications prescribed in this behalf and who pass such practical tests in agriculture as the State government may by order specify. While making allocations the Government shall consider the mandatory provisions made by the Veterinary Council of India or such other bodies and explicitly indicate the same in its order reserving the seats in the constituent colleges.Explanation. - For the purpose of sub-section (3), "Agriculturist" means a person who as owner or as tenant holds land and includes all those whose main source of income is from personal cultivation of the land or from manual labour in agricultural lands or animal husbandry or fishery activity.
