7. University Open To All Irrespective of Sex, Creed, Class, Religion or Opinion, Etc.
(1)No person shall be excluded from any office of the University or from membership of any of its authorities, bodies or committees, 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, place of birth, religious belief or profession, or political or other opinion.Provided that, the University may maintain, affiliate or recognise any college or institution exclusively for women, or reserve for Women or members of classes and communities which are socially and educationally backward, seats for the purpose of admission as students in any college or institution maintained by the University.(2)It shall not be lawful for the University to impose on any person any test whatsoever relating to sex, race, creed, class, place of birth, religious belief or profession, or political or other opinion, in order to entitle him to be admitted as a teacher or a student, or hold any office or post in the University, or qualify for any degree, diploma, certificate, or other academic distinction, or enjoy or exercise any privileges of the University or any benefaction thereof.(3)[ Nothing in sub-sections (1) and (2) of this section shall prevent the State Government or the University from making any provision for the reservation of appointments or posts either under the University or under the affiliated Colleges or recognised Institutions in favour of the members of the Scheduled Castes and Scheduled Tribes, which, in its opinion, are not adequately represented in the services under the University or under such Colleges or Institutions.] [Added by Mah, 32 of 1978, S. 3.]
