Section 7(3) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(3)Subject to the provisions of sub-section (2), the Government may, by order, direct that the University shall reserve such percentage of seats therein for the students belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may be specified in such order and where such direction has been given, the University shall make the reservation accordingly.
