Section 47(1) in Kerala University of Health Sciences Act, 2010
(1)Subject to the rights of the minority educational institutions, admission to all courses in the University departments and affiliated colleges shall be made in accordance with the reservation policy of Government for the weaker sections of the society and on the basis of competitive merit in accordance with the rules, if any, made by the Government:Provided that, where rules have been framed by the Government, in the interest of the students of the entire State, the University shall adopt the same and such rules shall be published in the Gazette, as the case may be, at least six months before the start of any academic session:Provided further that having regard to the maintenance of discipline, the authority concerned shall have the power to refuse admission to a student.
