Section 6(2) in A.P.J. Abdul Kalam Technological University Act, 2015
(2)Subject to the provisions of sub-section (1), the Government may give direction to the University to reserve in colleges seats for the Scheduled Castes, Scheduled Tribes and Socially and Educationally Backward Classes and other special categories as may be notified from time to time and candidates from other States and Union Territories in India:Provided that no such person shall be entitled to be admitted to any course under the University unless he meets the minimum required standards for admission to such course as laid down by the University.
