Section 6(2) in Rajiv Gandhi University of Health Sciences Act, 1994
(2)Subject to the provisions of sub- section (1), the University shall in accordance with the special or general directions of the Government reserve seats for the purpose of admission as students in any college or institution maintained or controlled by the University for the following classes of persons, namely:-(i)the Scheduled Castes and the Scheduled Tribes;(ii)classes declared by the Government from time to time to be socially and educationally backward.
