Section 6(2) in Sree Sankaracharya University of Sanskrit Act, 1994
(2)Subject to the provisions of sub-section (1), the Government may direct that the University shall reserve seats in specific courses offered by the University for Scheduled Castes, Scheduled Tribes and members of socially and educationally backward classes as well as candidates from other States and Union Territories of Indian and from outside India:Provided that no such person shall be entitled to be admitted to the University unless he or she meets the minimum standards laid down by the University for admission with the usual relaxation available to the Scheduled Caste and Scheduled Tribe candidates.
