Section 6 in Tamil Nadu National Law School Act, 2012
6. Admission to School.
(1)The School shall, subject to the provisions of this Act and the regulations, be open to all persons.(2)Nothing contained in sub-section (1) shall require the School, -(a)to admit to any course of study any person who does not possess the prescribed academic qualification or standard;(b)to retain on the rolls of the School any student whose academic record is below the minimum standard required for the award of a degree or other academic distinction; or(c)to admit any person or retain any student whose conduct is prejudicial to the interest of the School or the rights and privileges of other students and teachers.(3)Subject to the provisions of sub-sections (1) and (2), the Government may, by order, direct that the School shall reserve such percentage of seats therein, -(i)for Resident students of Tamil Nadu, as may be specified in that order;(ii)for the students belonging to the Scheduled Castes including Arunthathiyars, Scheduled Tribes, Most Backward Classes including Denotified Communities, Backward Classes and Backward Class Muslims and for such other special categories, as may be specified in that order and where such direction has been given, the School shall make the reservation accordingly.Explanation. - For the purpose of this section "Resident student of Tamil Nadu" means,-(i)a student who or either of whose parents has resided in the State for a period of not less than four years preceding the qualifying examination; or(ii)a student who has studied in any one of the educational institutions in the State for a period of not less than four years leading to the qualifying examination.
