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State of Uttar Pradesh - Section

Section 4 in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006

4. Reservation in favour of Scheduled Castes, Scheduled Tribes and Other Backward Classes. -

(1)In admission to educational institutions, including private educational institutions, whether aided or unaided by the State, other than the minority educational institutions referred to in clause (1) of Article 30 of the Constitution of India, there shall be reservation at the stage of admission in the following percentage of sanctioned intake to which admission is to be made in favour of person belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens, in the academic year, -
(a) in the case of Scheduled Castes twenty-one per cent
(b) in the case of Scheduled Tribes two per cent
(c) in the case of Other Backward Classes of citizen twenty-seven per cent.
(2)In respect of any academic year if any vacancy reserved for any category of persons under sub-section (1) remains unfilled, another special admission drive shall be made to fill such vacancy from amongst the person belonging to that category.
(3)If in the special admission drive referred to in sub-section (2) suitable candidates belonging to the Scheduled Tribes are not available to fill the vacancy reserved for them, such vacancy shall be filled by persons belonging to the Scheduled Castes.
(4)Where, due to non-availability of suitable candidates, any of the seats reserved under sub-section (1) remains unfilled even after special admission drive referred to in sub-section (2), or sub-section (3), then such vacancy shall be filled by any other suitable candidate, on the basis of merit.
(5)If a person belonging to any of the categories mentioned in subsection (1) gets selected on the basis of merit as a general candidate, and if he wants to remain as a general candidate, then he shall not be adjusted against the vacancies reserved for such category under sub-section (1).