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

3. Reservation of seats in Central Educational Institutions. –

The reservation of seats in admission and its extent in a Central Educational Institution shall be provided in the following manner, namely:-

      i.         out of the annual permitted strength in each branch of study or faculty, fifteen per cent. seats shall be reserved for the Scheduled Castes;

     ii.         out of the annual permitted strength in each branch of study or faculty, seven and one-half per cent. seats shall be reserved for the Scheduled Tribes;

    iii.         out of the annual permitted strength in each branch of study or faculty, twenty-seven per cent. seats shall be reserved for the Other Backward Classes.