Section 72(6) in The Karnataka State Universities Act, 2000
(6)The Board shall review from time to time whether the orders issued by the State Government for reservation of posts in appointments or for the Scheduled Castes and Scheduled Tribes and Other Backward Classes have been followed in direct recruitment and promotion in respect of persons belonging to the Scheduled Castes or the Scheduled Tribes and make such specific recommendations if any, for compliance by the Universities in the State.Chapter-XIII Functions and the Responsibilities of the Persons Involved in the Examination Work
