Section 6(2) in Kerala Agricultural University Act, 1971
(2)Subject to the provisions of sub-section (1), the Government may direct that the University shall reserve in colleges seats for Scheduled Castes, Scheduled Tribes and Backward and Other backward Classes as notified from time to time and candidates 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 by the University in respect of such candidates.
