Section 75 in Kerala University of Health Sciences Act, 2010
75. University open to all castes and creeds.
(1)No citizen of India shall be excluded from any office of the University or from membership of any of its authorities, bodies or committees, or from appointment to any post, or from admission to any degree, diploma, certificate or other academic distinction or # course of study on the ground only of sex, race, creed, class, caste, place of birth, religious belief or profession or political or other opinion:Provided that, the University may maintain, accredit or recognise any college or give affiliation to any college or institution in which admission is given exclusively for women or reserved for women.(2)The University shall adopt Government policy and orders or directions issued from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes for appointment to different posts of teachers and non-teaching staff for the purpose of admission of students in the affiliated or constituent colleges, University departments, University institutions or recognised institutions, except in the cases which have been specifically exempted.(3)The University shall adopt the general policy of Government in regard to the welfare of various categories of weaker sections of the society and minorities as directed by the Government, from time to time.(4)In making appointments by direct recruitment to posts in any class or category in each Department under the University or the post of non-teaching staff in the University, the University shall mutatis mutandis observe the provisions of clauses (a), (b) and (c) of the rules 14 to 17 of the Kerala State and Subordinate Service Rules, 1958.
