Section 7 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
7.
(1)The University shall be open to persons of ether sex irrespective of class or creed, and it shall not be lawful for the University to adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be appointed as a teacher of the University, or to hold any other office therein or admitted as a student in the University or to graduate there at, or to enjoy or exercise any privilege thereof.(2)Nothing in sub-section (1) shall be deemed to prevent the University from making any special provision for the appointment or admission of women or of persons belonging or admission of women or of persons belonging to the Scheduled Castes or Scheduled Tribes or other backward classes.Chapter - III Inspection and Inquiry
