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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(3) in Patna University Act, 1976

(3)[ The quota for reservation of seats in each faculty, department and College under the Patna University for admission of students to different courses, shall be determined by the State Government as follows which shall be binding on the University: -
(a) ScheduledCastes 16 percent of the sanctioned seats.
(b) Scheduled Tribes 01 percent of the sanctioned seats.
(c) Extremely Backward Classes 18 percent of the sanctioned seats.
(d) Backward Classes 12 percent of the sanctioned seats.
(e) Women of Backward Classes 03 percent of the sanctioned seats.
  Total 50 percent    
Reservation of seats for admission of students shall not exceed more than 50 percent of the sanctioned seats. However, a reserved category student, who is selected on the basis of his/her merit shall be countered against 50 per cent seats of open merit category, and not against seats of reserved category.]