Section 6 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
6. Admission to the University.
(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.(2)Subject to the foregoing provisions the University shall, according to a specific decision of the Board, reserve seats in colleges for socially and educationally backward classes of citizens or for the scheduled castes and the scheduled tribes, provided that no such person shall be entitled to be admitted to the University, unless he fulfills the standards for admission laid down by the University in respect of such candidates.
