Section 7 in Arunachal Pradesh University Act, 2012
7.
(1)The University shall be open to persons of either sex and of whatever race, creed, caste or Class, and it shall not be lawful for the University to adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be admitted therein, as a teacher or student or to hold any office therein or to graduate thereat.(2)Nothing in sub-section (1) of this section shall be deemed to prevent the University for making special provisions for admission of women, persons physically handicapped or persons belonging to any socially and or educationally backward classes of the people in Arunachal Pradesh and, in particular, of the Scheduled Tribes and Scheduled Castes.(3)Nothing in this section shall be deemed to require the University to admit to any course of study a larger number of students, than that may be determined by the Ordinances.
