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State of Madhya Pradesh - Section

Section 9 in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

9. University open to all irrespective of religion, caste, sex, place of birth or opinion.

- It shall not be lawful for the University to impose any test or condition whatsoever relating to religion, caste, sex, place of birth or other opinion in order to entitle any person-
(a)to hold any office in the University; or
(b)to be a member of any authority of the University; or
(c)to "be appointed or admitted as a teacher; or
(d)to be admitted to any degree, diploma or other academic distinctions or course of study or to qualify for any degree, diploma or other academic distinction; or
(e)to enjoy or exercise any privileges of the University or benefication thereof :
Provided that the University may subject to the previous sanction of the State Government, maintain any college or institution exclusively for women either for education, instruction or residence, or reserve for women or members of Scheduled Castes: or Scheduled Tribes or of Other Backward Classes and communities which are educationally backward, seats for the purposes of admission as students in any college or institution maintained or controlled by the University:Provided further that nothing in this section shall be deemed to require the University to admit to any course of study students larger in number than, or with academic or other qualifications lower than those prescribed in the Statutes :Provided also that nothing in this section shall, be deemed to prevent the University from exempting indigent persons belonging to the Scheduled Pastes or Scheduled Tribes or to any Other Backward Classes or communities which are socially and educationally backward from attending courses of study or from the fees levied in whole or in part for attending such courses.Explanation. - A person shall, for the purposes of this proviso, be deemed to be an "indigent person" if the annual income of such person or his guardian (where such person is for his livelihood and education dependent upon, such guardiar) is less than such amount as may be specified by the State Government, by notification, in this behalf.