The Central Educational Institutions (Reservation in Admission) Act, 2006

NO. 5 of 2007

[3rd January, 2007.]

Contents
Sections	Particulars
1	Short title
2	Definitions
3	Reservation of seats in Central Educational Institutions
4	Act not to apply in certain cases
5	Mandatory increase of seats
6	Reservation of seats in admissions to begin in calendar year, 2007
7	Laying of notifications before Parliament
The Schedule	Schedule

An Act to provide for the reservation in admission of the students belonging to the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes of citizens, to certain Central Educational Institutions established, maintained or aided by the Central Government, and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-