Section 44 in Tamil Nadu Fisheries University Act, 2012
44. Special provisions for students.
- Notwithstanding anything contained in this Act, the statutes or regulations, every student of a college specified in sub-section (1) of section 43 who immediately before the appointed date was studying in any college in the corresponding University or was eligible for any examination in the corresponding University shall be permitted to complete his course of study or be admitted to the examination in the University and the University shall make arrangements,-(a)for the instruction, teaching, training and holding examination for such student for such period and in such manner as may be determined by the first Vice-Chancellor in accordance with the course of study in the corresponding University; and(b)for the conferment of the corresponding degree, diploma or other academic distinction of the University upon the qualified student on the result of such examination.
