Section 14(2) in Tamil Nadu Private Universities Act, 2019
(2)Nothing contained in sub-section (1) shall require a Private University,-(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 Private University any student whose academic record is below the minimum standard required for the award of a degree or other academic distinction;(c)to admit any person or retain any student whose conduct is prejudicial to the interest of the Private University or the rights and privileges of other students and teachers;(d)to retain on rolls of the Private University any student who fails to remit necessary fees as prescribed for the course.
