Section 7 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
7. Admission to the University.
(1)Subject to the provisions of this Act and the Regulation, admission to the University shall 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 qualifications or standard;(b)Retain on the rolls of the University any student whose academic record is below the minimum standard required for the award of degree, diploma or other academic distinction; or(c)To admit any person or retain any student whose conduct is prejudicial to the interests of the University or the rights and privileges of other students and teachers.(3)Subject to the provisions of sub-section (2), the Government may, by order, direct that the University shall reserve such percentage of seats therein for the students belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may be specified in such order and where such direction has been given, the University shall make the reservation accordingly.
