Section 7 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
7. Admission to the University.
(1)The University shall, subject to the provisions of this Act and statutes, be open to all persons or either sex and of whatever creed, caste or class.(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; or(b)to retain on the roles of the University any student whose academic record is below the minimum standard required for the award of a degree, diploma or other academic distinction; or(c)to admit any person or retain any student whose conduct is prejudicial to the interests of the University or the rights and privileges of other students and employees; or(d)to admit to any course of study students larger in number than those prescribed.(3)Subject to the provisions of sub-section (2), and any special or general order of the State Government, the University shall, reserve in colleges maintained or controlled by the University, seats for women, the Scheduled Castes and the Scheduled Tribes and other Backward Classes, Agriculturists or the Children of agriculturists, children and wards of freedom fighters, defence personnel and ex-servicemen. who possess the minimum qualifications prescribed in this behalf and who pass such practical tests in agriculture as the State government may by order specify. While making allocations the Government shall consider the mandatory provisions made by the Veterinary Council of India or such other bodies and explicitly indicate the same in its order reserving the seats in the constituent colleges.Explanation. - For the purpose of sub-section (3), "Agriculturist" means a person who as owner or as tenant holds land and includes all those whose main source of income is from personal cultivation of the land or from manual labour in agricultural lands or animal husbandry or fishery activity.
