Section 7(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(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 qualifications or standard;(b)Retain on the rolls of the University any student whose academic record is below the minimum standard required for the award of 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 teachers.
