Section 6(2) in The Maharaja Sayajirao University of Baroda Act, 1949
(2)It shall not be lawful for the University to impose on any person any [restriction on the ground of] [These words were substituted for the words 'test whatsoever relating to', by Bombay 52 of 1950, Section 4 (ii) (a).] sex, race, creed, class, religious belief or profession of political or other opinion, in order to entitle him to be admitted as a teacher or a student, or to hold any office or post in the University, or to qualify for any degree, diploma, [***] [The word 'title' was deleted, by Bombay 52 of 1950, Section 4 (ii) (b).] or other academic distinction, or to enjoy or exercise any privileges of the University, or any benefaction thereof.
