Section 72 in The SreeNarayanaGuru Open University Act, 2021
72. Matters relating to students who are studying and who intend to study through distance education or through private registration.—
(1)Notwithstanding anything contained in this Act or other University laws in the State, in the case of a student who intends to pursue admission to a course of study through distance education or through private registration on and from the date of commencement of this Act, such student shall not be given admission to such courses of study in any other University established by State law other than the University established by this Act:Provided that, where a student has registered in a course of study for certificate, diploma, degree, post graduate degree, research degree or other academic distinction in any University established in the State, such student shall have the right to appear for the examination of the University concerned and if he qualifies such examination, shall have the right to obtain certificate, diploma, degree, post graduate degree, research degree or otheracademic distinction, as the case may be, of the University concerned.(2)Notwithstanding anything contained in this Act or Statutes or Regulations made thereunder, in the case of a student who has registered for a course of study and are continuing the study through distance education or private registration in any University in the State immediately prior to the date of commencement of this Act, the University concerned shall have the responsibility to make arrangements for the completion of study on the basis of the laws applicable to the University concerned.
