Section 3 in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
3. Reservation of seats in State Higher Educational Institutions.
(1)The reservation of seats for admission in a Higher Educational Institution shall be made in die following manners, namely:-(a)out of the total annual permitted strength in each stream of every Higher Educational Institution, twenty-two percent seats shall be reserved for the students belonging to Scheduled Castes; and(b)out of the total annual permitted strength in each stream of every Higher Educational Institution, six percent seats shall be reserved for the students belonging to Scheduled Tribes; and(c)out of the total annual permitted strength in each stream of every Higher Educational Institution, ten percent seats shall be reserved for the persons belonging to Other Backward Classes of Category-A; and(d)out of the total annual permitted strength in each stream of every Higher Educational Institution, seven percent seats shall be reserved for the students belonging to Other Backward Classes of Category-B.(2)The reservation of seats in any Higher Educational Institution made under this Act shall, under no circumstances, exceed beyond fifty percent of the total annual permitted strength of any such Institution for any particular academic session.(3)In every case, admission of students under any of the category referred under sub-section (1) of this section shall only be made in order to their merit and in such manner so that the quality and standard of the Higher Educational Institution may not be compromised.(4)The State Government shall have right to determine and to rank the Higher Educational Institutions in accordance of their quality considering their standard of academic instructions and degrees offered by them and such other matter connected therewith and incidental thereto.
