(2)to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who-(a)shall have pursued an approved course of study in a University college or laboratory [or in as affiliated college or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] unless exempted therefrom in the manner prescribed by the statutes and shall have passed the prescribed examination of the University; or(b)shall have carried on research under conditions prescribed;[(2-a) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who shall have pursued an approved course of study by correspondence, whether residing within the University area or not and to provide such lectures and instructions for persons not being residents within the University area under conditions prescribed; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](2-b) to affiliate colleges to the University under conditions prescribed and to withdraw such affiliation:Provided that no college shall be affiliated to the University unless the permission of the Government to establish such college has been obtained and terms and conditions, if any, of such permission have been complied with;(2-c) to approve colleges providing courses of study for admission to the examinations for titles and diplomas of the University under conditions prescribed and to withdraw such approval:Provided that no college shall be approved by the University unless the permission of the Government to establish such college has been obtained and the terms and conditions, if any, of such permission have been complied with;(2-d) to designate any college as an autonomous college with the prior concurrence of the Government under conditions prescribed and to cancel such designation;]
