Section 6 in Sree Sankaracharya University of Sanskrit Act, 1994
6. Admission to the University.
(1)The University shall, subject to the provisions of this Act, and Statutes, be open to all persons:Provided that nothing in this section shall be deemed to require the University to admit to any course of study any person who does not meet the prescribed academic standards for admission or to retain on the rolls of the University any person whose academic records are below the minimum standards required for the award of a degree or diploma or certificate, or whose personal conduct is found to be prejudicial to the rights and privileges of other students and staff, or to admit to any course of study a larger number of students than that can be normally accommodated by the University on the basis of principles enunciated by the Academic Council.(2)Subject to the provisions of sub-section (1), the Government may direct that the University shall reserve seats in specific courses offered by the University for Scheduled Castes, Scheduled Tribes and members of socially and educationally backward classes as well as candidates from other States and Union Territories of Indian and from outside India:Provided that no such person shall be entitled to be admitted to the University unless he or she meets the minimum standards laid down by the University for admission with the usual relaxation available to the Scheduled Caste and Scheduled Tribe candidates.
