Section 7(3) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(3)Subject to the provisions of sub-section (2), the Government may, by order, direct that the University shall reserve such percentage of seats therein for the students belonging to the Scheduled Castes, the Scheduled Tribes, Most Backward Classes including Denotified Communities and Backward Classes, as may be specified in such order and where such direction has been given, the University shall make the reservation accordingly.
