Section 6(2) in Dr. Y.S.R. Horticultural University Act, 2007
(2)Subject to the provisions under sub-section (1), the University shall reserve seats for socially and educationally Backward Classes, Scheduled Castes, Scheduled Tribes and other categories specified by the Government or Academic Council or candidates from other states in India /abroad, provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards laid down in respect of such candidates.
