Section 6(3) in The Uttar Banga Krishi Viswavidyalaya Act, 2000
(3)Subject to the provisions of sub-section (2), the State Government may, by order, direct that the University shall reserve such percentage of seats for the students belonging to the Scheduled Castes, Scheduled Tribes and backward classes as may be specified therein and also for the candidates from other States in India, subject to their fulfilling the minimum standards laid down for admission, and, where such direction has been given, the University shall make the reservation accordingly.
