Section 39 in The Maharashtra National Law University Act, 2014
39. Eligibility for admission of students.
(1)No student shall be eligible for admission to a course of study for a degree or diploma, unless he possesses such qualifications as may be prescribed by the regulations.(2)[ The students shall be admitted on the basis of merit through such process as may be prescribed by the Regulations, from time to time.(3)The university shall adopt the policy of the Government of Maharashtra and orders issued, from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes and Other Backward Classes, for the purpose of admission of students :Provided that, the university shall ensure that at least twenty-five per cent. of the students admitted are domiciled in the State of Maharashtra.(4)The university may admit Foreign Nationals or Non-Resident Indian or Non-Resident Indian sponsored candidate on the basis of merit through such process and on such terms and conditions, as may be prescribed by the Regulations, from time to time.] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
