Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(1) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(1)University shall, subject to the provisions of this Act and the Statutes, be open to all persons :Provided that nothing in this section shall -
(a)require a University to admit to any course of study any person who does not meet the prescribed academic standards for admission to or to retain on its rolls, persons whose academic records are below the minimum standard required for the award of a degree or whose personal conduct is such as to be prejudicial to the purposes of the University or to the rights and privileges of other students and staff.
(b)be deemed to require a University to admit to any course of study a larger number of students that can be accommodated in the teaching, research and extension programmes of the University or in any particular college or department as determined by the Academic Council.