6. 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 or from admission to any degree, diploma, [* * *] [The word 'title' was deleted by Gujarat 6 of 1973, section 5.] or other academic distinction or course or study on the sole ground of sex, race, creed, class, religious belief or political or other opinion:Provided that the University may, subject to the previous sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, maintain, affiliate or recognize any institution exclusively for women or reserve for women or members of classes and communities which are educationally backward, places for the purposes of admission, as students in any institution maintained by the University.(2)It shall not be lawful for the University to impose on any person any test whatsoever relating to sex, race, creed, class, religious belief or profession of political or other opinion in order to entitle him to be admitted as a teacher or a student or to hold any office or post in the University or to qualify for any degree, diploma, [* * *] [The word 'title' was deleted by Gujarat 6 of 1973, section 5.] or other academic distinction or to enjoy or exercise any privileges of the University or any benefaction thereof.
