Section 8(4) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
(4)It shall be open to the private professional institutions to provide for reservation in seats for constitutionally permissible classes of candidates such as the Scheduled Castes, the Scheduled Tribes, other backward classes and others under intimation to the affiliating University. Such reservations, if any made, shall be notified to the competent authority and the appropriate authority at least one month prior to the issuance of the notification calling for applications for admission to such category of professional institutions. In such cases, the competent authority shall allot students, keeping in view the reservations provided by a professional institution. The rule of merit shall be followed even in such reserved categories.
