Section 8 in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006
8. Admission Committee. -
The State Government may, by order, provide for nomination of officers for giving representation to the Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizen in the Admission Committee to such extent and in such manner as may be prescribed.
