Section 7 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
7. University to be open to every caste, creed, race or class.
- The University shall be open to persons of any sex and of whatever caste, creed, race or class and it shall not be lawful for the University to adopt or impose on any person, any test whatsoever of religious belief or profession in order to entitle such person to be appointed as a teacher of the University or to hold any other office therein or to be admitted as a student in the University or to graduate thereat or to enjoy or exercise any privilege thereof:Provided that nothing in this section shall be deemed to prevent the University from making special provisions for the employment or admission of women, persons with disabilities or of persons belonging to weaker sections of the society and, in particular, of the Scheduled Castes, the Scheduled Tribes and the other socially and educationally backward classes of citizens or those citizens who have passed their 10+2 examinations from the State and in accordance with the policy of the Government:Provided further that no such special provision shall be made on the ground of domicile:Provided also that the University may make special provision for reservation for residents and their children for appointment in Group C and D posts of non-academic staff who belong to a village(s) or Municipal Area within the State whose village Panchayat or Municipal Body donates at least fifty acres of land free of cost for setting up of the campus of the University.
