Section 6 in Tamil Nadu Fisheries University Act, 2012
6. Admission to University.
(1)The University shall, subject to the provisions of this Act and the Statutes, be open to all persons.(2)Nothing contained in sub-section (1) shall require the University,-(a)to admit to any course of study any person who does not possess the prescribed academic qualification or standard;(b)to retain on the rolls of the University any student whose, academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction;(c)to admit any person or retain any student whose conduct is prejudicial to the interest of the University or the rights and privileges of other students and staff;(d)to admit to any course of study, students larger in number than those prescribed.(3)Subject to the provisions of sub-section (2), the Government may, by order, direct that the University shall reserve such percentage of seats for the students belonging to the Scheduled Castes, Scheduled Tribes, Most Backward Classes and Backward Classes as may be specified in such direction and where such direction has been given, the University shall make the reservation accordingly.
