7. University open to all irrespective of sex, religion, class, creed or opinion.
(1)No person shall be excluded from any office of the University or from membership of any of its authorities, bodies or committees or from admission to any degree, diploma or other academic distinction or course of study on the sole ground of sex, race, creed, caste, class, place of birth, religious belief or political or other opinion.(2)It shall not be lawful for the University to impose on any person any test whatsoever relating to religious belief, race, creed, caste, sex, place of birth, class and political or other opinion in order to entitle him to be admitted as a teacher or a student of the University or to hold any office or post in the University or to qualify for any degree, diploma or other academic distinction or to enjoy or exercise any privileges of the University or any benefaction thereof.(3)Subject to the provisions contained in sub-sections (I) and (2). the State Government may direct that the University shall reserve, for members of the Socially and Educationally Backward Classes. Scheduled Castes. Scheduled Tribes or for citizens from other States in India, seats for the purposes of admission as students in any college:Provided that nothing in this section shall require the University to admit to any course of study, students exceeding a prescribed number or possessing academic or other qualification lower than that prescribed.
