Section 8(2) in The Haryana and Punjab Agricultural Universities Act, 1970
(2)The appropriate Government may direct the corresponding University to reserve in any college seats for women, Scheduled Castes, Scheduled Tribes or such educationally backward classes of citizens as may be specified by that Government in this behalf, and where such direction has been given, the corresponding University shall make the reservations accordingly:Provided that no such person shall be entitled to be admitted to a corresponding University unless he meets the standards laid down by the corresponding University.
