(1)The University shall, subject to the provisions of this Act and the relevant Statutes and Regulations of the University Grants Commission and other statutory authorities, as the case may be, 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 qualification or standard;(b)to retain on the rolls of the University any student whose academic record is below the minimum standard required for the award of a degree or other academic distinction;(c)to admit any person or retain any student whose conduct is prejudicial to the interest of the University or the rights and privileges of other students and teachers; or(d)to retain on rolls of the University any student who fails to remit necessary fees as prescribed for the course.(3)Subject to the provisions of sub-sections (1) and (2) and the standard admission process of the University as may be prescribed, the University shall reserve thirty-five percentage of seats in each course of study for Resident students of Tamil Nadu.(4)Admission of students to thirty-five percentage of seats reserved for resident students of Tamil Nadu under sub-section (3) shall be made following the reservation as per law in force.Explanation. - For the purpose of this section "Resident student of Tamil Nadu" means,-(i)a student who or either of whose parents has resided in the State of Tamil Nadu for a period of not less than five years preceding the qualifying examination; or(ii)a student who has studied in any one of the educational institutions in the State of Tamil Nadu for a period of not less than five years leading to the qualifying examination.
