Section 6(2) in The Karnataka State Universities Act, 2000
(2)Subject to the provisions of sub-section (1), the University shall, in accordance with any special or general orders of the State Government, reserve seats for 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)Other Backward Classes;(iii)nominees of the Central or State Government;(iv)defence personnel and ex-servicemen and their children;(v)Physically handicapped as defined in the Persons with disabilities (equal opportunities, Protection of Rights and full Participation) Act, 1995 (Central Act No.1 of 1996).
