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

4. Act not to apply in certain cases.-

The provisions of section 3 of this Act shall not apply to-

a.      a Central Educational Institution established in the tribal areas referred to in the Sixth Schedule to the Constitution;

b.     the institutions of excellence, research institutions, institutions of national and strategic importance specified in the Schedule to this Act: Provided that the Central Government may, as and when considered necessary, by notification in the Official Gazette, amend the Schedule;

c.      a Minority Educational Institution as defined in this Act;

d.     a course or programme at high levels of specialisation, including at the post-doctoral level, within any branch of study or faculty, which the Central Government may, in consultation with the appropriate authority, specify.