Section 5A in National Academy of Legal Studies and Research University Act, 1998
5A. [ Reservation of seats for admission of the students into the courses. [Inserted by Act No. 6 of 2010, dated 12.4.2010.]
- There shall be reservation of seats in the courses in favour of Schedule castes, Scheduled Tribes, Physically challenged persons, Women and resident students of Andhra Pradesh as may be prescribed. However, the reservations to the resident students shall be to the candidates who passed qualifying examination in the educational institutions in the State and Common Law Admission Test (CLAT) and to the extent of twenty percent of the sanctioned intake of courses in the University.]
