Section 6(2) in Universities of Agricultural Sciences Act, 2009
(2)Subject to the provision to sub-section (1), the State Government may direct that the University shall reserve in colleges seats for women, the persons belonging to the Scheduled Castes and the Scheduled Tribes, agriculturists or the children of agriculturists and candidates from other states , foreign students who possess the minimum qualification prescribed in this behalf and who pass such practical tests in agriculture as the Government may by order specify, children and wards of freedom fighters, defence personnel and ex-serviceman and such socially and educationally backward classes of citizens as may be declared by the Government in this behalf and where such direction has been given, the University shall make reservation accordingly.Explanation: For the purpose of this sub-section:
