Section 7 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
7. Prohibition of discrimination in all matters connected with Vishwavidyalaya.
- It shall not be lawful for the Vishwavidyalaya 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 Vishwavidyalaya; or(b)to be a member of any authority of the Vishwavidyalaya; 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 Vishwavidyalaya or benefit thereto; or(f)to donate funds for creation of endowment :Provided that the Vishwavidyalaya may subject to the previous sanction of the State Government, maintain any College or Polytechnic or Institution exclusively for women either for education, instruction or residence or reserve for women or members of Scheduled Castes or Scheduled Tribes or Other Backwards Classes seats for the purposes of admission as students in any College or Polytechnic or Institution maintained or controlled by the Vishwavidyalaya :Provided further that nothing in this Section shall be deemed to require the Vishwavidyalaya 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 or Ordinances.
