Section 6 in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
6. Allocation of seats. -
(1)The State Government may, by notified order, reserve seats out of sanctioned intake, in an unaided professional educational private institution, other than minority institution, under management category.(2)Notwithstanding anything to the contrary contained in any other law for the time being in force, there shall be no reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens in the seats reserved for management category.
