Section 6 in A.P.J. Abdul Kalam Technological University Act, 2015
6. Admission to the University.
(1)Subject to the provisions of this Act and the Statutes, and in compliance with the principles of reservation in force from time to time, admission to the University shall be open to all citizens of India, persons of Indian origin and foreign citizens who satisfy such criteria as may be prescribed subject to the provisions of any law for the time being in force: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, postgraduate degree or diploma or certificate or whose personal conduct is prejudicial to the rights and privileges of other students and staff of the University or to admit to any course of study larger than the number of students that can be accommodated with the available facilities of the University as determined by the Academic Committee.(2)Subject to the provisions of sub-section (1), the Government may give direction to the University to reserve in colleges seats for the Scheduled Castes, Scheduled Tribes and Socially and Educationally Backward Classes and other special categories as may be 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 any course under the University unless he meets the minimum required standards for admission to such course as laid down by the University.
