Section 3(1) in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
(1)The reservation of seats for admission in a Higher Educational Institution shall be made in die following manners, namely:-(a)out of the total annual permitted strength in each stream of every Higher Educational Institution, twenty-two percent seats shall be reserved for the students belonging to Scheduled Castes; and(b)out of the total annual permitted strength in each stream of every Higher Educational Institution, six percent seats shall be reserved for the students belonging to Scheduled Tribes; and(c)out of the total annual permitted strength in each stream of every Higher Educational Institution, ten percent seats shall be reserved for the persons belonging to Other Backward Classes of Category-A; and(d)out of the total annual permitted strength in each stream of every Higher Educational Institution, seven percent seats shall be reserved for the students belonging to Other Backward Classes of Category-B.
