Section 6(2) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(2)Notwithstanding anything contained in sub-section (1), the State Government may direct that seats shall be kept reserved for Scheduled Castes, Scheduled Tribes and candidates from other States in India for admission to any of the colleges subject to their fulfilling the minimum standards laid down for admission to such college.
