Section 5(1) in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
(1)Notwithstanding anything contained in clause (c) and clause (d) of sub-section (1) of section 3 and in any other law for the time being in force, every Higher Educational Institution shall, with the prior approval of the appropriate authority where necessary, increase the number of seats over and above its annual permitted strength so as to ensure that the number of seats, excluding those reserved for the persons belonging to the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes, is not less than the number of such seats available for any academic session immediately preceding the date of this Act coming into force.
