Section 7 in The Maharashtra Universities Act, 1994
7. University open to all irrespective of sex, creed, class, caste, place of birth, religion or opinion.
(1)No citizen of India shall be excluded from any office of the university or from membership of any of its authorities, bodies or committees, or from appointment to any post, or from admission to any degree, diploma, certificate or other academic distinction or course of study on the ground only of sex, race, creed, class, caste, place of birth, religious belief or profession, or political or other opinion:Provided that, the university may maintain accredit or recognize any college or institution exclusively for women, or reserved for women.(2)The university shall adopt Government policy and orders issued, from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, [Denotified Tribes (Vimukta Jatis), Nomadic Tribes] [These words were inserted by Maharashtra 55 of 2000, section 6.] and Other Backward Classes for appointment to different posts of teachers and non-teaching officers and employees and for the purpose of admission of students in the affiliated or conducted colleges, university departments, university institutions or recognised institutions.(3)The university shall adopt the general policy of the State Government in regard to the welfare of various categories of weaker sections of the society and minorities as directed by the State Government from time to time.
