Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Kerala - Section

Section 6 in Kannur University Act, 1996

6. University open to all classes and creeds.

(1)No person shall, on grounds only of religion, race, caste, sex, descent, place of birth, re4sidence, language, political opinion or any of them, be ineligible for, or discriminated against, in respect of any employment or office under the University or membership of any of the authorities or bodies of the University or admission to any degree or course of study in the University: Provided that the University may, in consultation with the Government affiliate any college or recognise any institution, exclusively for women either for education, instruction or residence, or reserve for women or members of socially and educationally backward classes or of the Scheduled Castes or the Scheduled Tribes, places, for the purpose of admission as students in any college or institution maintained or controlled by the University and for employment in the teaching and non-teaching posts in the University.
(2)In making appointments to the teaching and non-teaching posts, the University shall, mutalis-mutandis , observe the provisions of clauses of (a), (b) and (c) of rule 14 and the provisions of rules 15,16,17 and 17A of the Kerala State and Subordinate Services Rules, 1958, as amended from time to time, and communal rotation shall be followed category wise treating all the departments as one unit.