Central Educational Institutions (Reservation in Admission) Act, 2006
केन्द्रीय शिक्षा संस्था (प्रवेश में आरक्षण) अधिनियम, 2006
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.
- Act number
- Act 5 of 2007
- Year
- 2007
- Enacted on
- 03-01-2007
- In force from
- 03-01-2007
- Jurisdiction
- Central Act (India)
- Subjects
- Education, Social Welfare
Read the full text of Central Educational Institutions (Reservation in Admission) Act, 2006 section by section on LawLens.
Official source: India Code