Section 6(2) in Kerala University of Fisheries and Ocean Studies Act, 2010
(2)Subject to the provisions of sub-section (1) the Government may direct that the University shall reserve such number of seats as may be notified by the Government from time to time for Scheduled Castes, Scheduled Tribes, Fishermen Community, Other Backward Classes and for students from other States and Union Territories in India :Provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards laid down by the University in respect of such candidates.
