Section 6 in The Jharkhand State Agricultural University Act, 2000
6. Admission to the University.
- A University shall, subject to the provisions of this Act and the Statutes, be open to all persons:Provided that nothing in this section shall-(a)require a University to admit to any course of study any person who does not meet the prescribed academic standards for admission or to retain on its rolls, persons whose academic records are below the minimum standard required for the award of a degree or whose personal conduct is such as to be prejudicial to the purposes of the University or to the rights and privileges of other students and staff.(b)be deemed to require a University to admit to any course of study a larger number of students than can be accommodated in the available faculties of that University or in a particular college or department as determined by the Academic Council.Explanation.-The number of students to be admitted as decided by the Board will be in accordance with the requirement of the State Government from time to time.
