Section 7 in Andhra Pradesh Universities Act, 1991
7. University open to all persons.
- No person shall be excluded from holding any office in the University or from membership of any of the authorities of the University or from admission to any degree, diploma or other distinction or course of study, on grounds only of religion, race, caste, sex, place of birth or any of them, and it shall not adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be admitted thereto as a teacher or student or to hold any office therein or to qualify for any degree, diploma or other distinction or to enjoy or exercise any of the privileges of the University:Provided that,(1)the University may maintain, affiliate or recognise any college or institution, intended exclusively for women, either for their education, or for their residence;(2)the University may reserve seats in any University college or constituent college for women or members of educationally backward classes, or allot seats on such regional basis of the concerned University area, as may be declared by the University;(3)the Government may reserve seats in colleges under their management for women or members if educationally backward classes or allot seats on such regional basis of the State as may be declared by the Government.
