Section 6(2) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Seats In Educational Institutions And Of Appointment Or Posts In The Services Under The State) Act 1994.
(2)The Government may, from time to time, based on the recommendations or reports made at the appropriate periods to the Government by the Karnataka State Commission for Backward Classes, by notification, classify or sub-classify the Backward Classes specified in the Schedule or modify the Schedule for the purpose of this Act.
