Section 6 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
6. Administration to the University.- (1) Subject to the provisions of this Act and the
Statutes, admission to various courses of the University shall be open to all persons who areeligible to study, as decided by the Academic Council of the University:Provided that nothing in this section shall be deemed to require the University toadmit to any course of study any person who does not meet the prescribed academicqualifications for admission or to retain on the rolls of the University any person whoseacademic records are below the minimum standards required for the award of a degree ordiploma or certificate or whose personal conduct is prejudicial to the rights and privileges ofother students and staff of University or to admit to any course of study larger number ofstudents other than determined by the Academic Council.(2)Subject to the provisions of sub-section (1), seats shall be reserved for thereservation categories in accordance with the reservation policy existing in the State, fromtime to time.(3)Nothing contained in sub-section (1) and (2) shall apply to the persons fromother countries who came to study and to conduct research regarding the heritage or Malayalamlanguage in compliance with the conditions of Government of India.
