Section 8 in Birsa Munda Tribal University Act, 2017
8. University open to all irrespective of sex, religion class, creed or opinion.
(1)No person shall be excluded from any office of the University or from membership of any of its authorities or from admission to any degree, diploma or other academic distinction or courses of study on the sole ground of sex, race, creed, caste, class, place of birth, religious belief or political or other opinion:Provided that the University may, subject to the previous sanction of the State Government, maintain any college or institution exclusively for women, or reserve for women or for Socially and Educationally Backward Classes or for members of Scheduled Castes or Scheduled Tribes, seats for the purposes of admission as students in any institution maintained by the University.(2)It shall not be lawful for the University to impose on any person any test whatsoever relating to sex. race, creed, caste, class, place of birth, religious belief or profession or political or other opinion in order to entitle him to be admitted as a teacher or a student or to hold any office or post in the University or to qualify for any degree, diploma or other academic distinction or to enjoy or exercise any privileges of the University or benefaction thereof.
