Section 5 in Karnataka Universities of Agricultural Sciences Act, 1963
5. Admission to the University.
(1)The University shall, subject to the provisions of this Act and the Statutes, be open to all persons:Provided that nothing in this section shall require the University to admit to any course of study students larger in number than, or with academic or other qualifications lower than, those prescribed.(2)Subject to the proviso to sub-section (1), the State Government may direct that the University shall reserve in colleges seats for women, the Scheduled Castes and the Scheduled Tribes, [agriculturists or the children of agriculturists 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, children and wards of freedom fighters, defence personnel and ex-servicemen] [Inserted by Act 3 of 1976 w.e.f. 6.9.1975] and such socially and educationally backward classes of citizens as may be declared by the State Government in this behalf, and where such direction has been given, the University shall make the reservation accordingly.[Explanation. [Inserted by Act 3 of 1976 w.e.f. 6.9.1975] - For the purposes of this sub-section (1) "agriculturist" means a person who, as owner or tenant holds land and whose main source of income is from personal cultivation of the land and includes any person whose principal means of livelihood is from manual labour on agricultural lands;(2)"Freedom fighter" means a person of the category declared by the State Government from time to time as such.] [Clause (a) and (b) inserted by Act 14 of 1986 w.e.f. 1.10.1986]
