Section 3(2) in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
(2)The admission into educational institutions under [sub-section (1)] [Substituted by Act No. 11 of 1985.] shall be subject to such rules as may be made by the Government in regard to reservation of seats to the members belonging to Scheduled Castes, Scheduled Tribes and Backward Classes [and other categories of students as may be notified by the Government in this behalf] [Inserted by Act No. 1 of 1984.] and the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974.
