Section 7 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
7. Prohibition of discrimination in all matters connected with University.
- It shall not be lawful for the University to impose any condition relating to religion, caste, sex, place of birth or any other opinion in order to entitle any person -(i)to hold any office in the University; or(ii)to be a member of any authority of the University; or(iii)to be appointed or admitted as a teacher; or(iv)to be admitted to any degree, diploma or other academic distinction or course of study or to qualify for any degree, diploma or other academic distinction; or(v)to enjoy or exercise any privilege of the University or benefit thereto; or(vi)to donate funds for creation of endowment:Provided that the University may subject to the previous sanction of the State Government, maintain any college or polytechnic or Institution or residence exclusively for women either for education, instruction or reserve for women or members of Scheduled Castes or Scheduled Tribes, or Other Backward Classes, seats for the purposes of admission as students in any College or Polytechnic or Institution maintained or controlled by the University.
