Section 6 in Kerala Agricultural University Act, 1971
6. Admission to the University.
(1)The University shall, subject to the provisions of this Act and the 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 to 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 such as to inimical to the appropriate rights and privileges of other students and staff, or to admit to any course of study a large number or students that can be accommodated with the available facilities of the University and as determined by the Academic Council.(2)Subject to the provisions of sub-section (1), the Government may direct that the University shall reserve in colleges seats for Scheduled Castes, Scheduled Tribes and Backward and Other backward Classes as notified from time to time and candidates from other States and Union territories in India.Provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards laid down by the University in by the University in respect of such candidates.
