Section 5(3) in The West Bengal Medical And Dental Colleges (Regulation Of Admission) Act, 1973
(3)Out of the remaining seats, that is, after taking into account seats excluded under sub-section (2), 15 per cent. and 5 per cent. of the seats shall be reserved for candidates belonging to Scheduled Castes and Scheduled Tribes respectively of this State:Provided that-(a)if the required number of candidates belonging to the Scheduled Tribes and fulfilling the requisite qualifications are not available the seats remaining vacant shall be filled by candidates belonging to Scheduled Castes who fulfil such qualifications and vice versa, and(b)if the required number of candidates belonging to both the Scheduled Castes and Scheduled Tribes and fulfilling the requisite qualifications are not available the seats remaining vacant shall be treated as unreserved.
