(1)No persons shall be admitted to a course of study in the University for admission to the examinations for degrees, titles, or diplomas of the University unless he-(i)has passed the examination prescribed therefor; and(ii)fulfils such other conditions as may be prescribed by the University.(2)Every candidate for a University examination shall, unless exempted from the provisions of this sub-section by a special order of the Syndicate made or the recommendation of the Standing Committee on Academic Affairs, be enrolled as a member of a University college or laboratory or of an affiliated or approved college. Any such exemption may be made subject to such conditions as the Syndicate may think fit.(3)Students exempted from the provisions of sub-section (2) and students admitted, in accordance with the conditions prescribed, to courses of study other than courses of study for a degree shall be non-collegiate students of the University.
