Section 7 in Damodaram Sanjivayya National Law University Act, 2008
7. University open to all persons.
- No person shall be excluded from holding any office in the University or from memberships of any of the authorities of the University or from admission to any degree, diploma or other distinction or course of study, on grounds only of religion, race, caste, sex, place of birth or any of them, and it shall not adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be admitted thereto as a teacher or student or to hold any office therein or to qualify for any degree, diploma or other distinction or to enjoy or exercise any of the privileges of the University:Provided that,-(1)the University may maintain, any college or institution, intended exclusively for women, either for their education, or for their residence;(2)the University may reserve sets in any University college for women, members of socially and educationally backward classes, Scheduled Castes, Scheduled Tribes and physically handicapped persons or allot seats on such regional basis as may be declared by the University.
