(1)Subject to the provisions of sub-section (2), the following persons shall be entitled to have their names entered in the register of graduates or to be registered graduates, namely:-(a)persons who are the graduates of the University,(b)persons who being graduates of any other University are recognised as registered graduates in accordance with the Statutes.(2)[ A person-] [Sub-section (2) shall stand unmodified vide the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.](a)who is of unsound mind and stands so declared by a competent court,(b)who is an undischarged insolvent,(c)who is convicted by a Court of an offence punishable with transportation for life or imprisonment for more than six months and such offence involves moral turpitude, or(d)who is a registered graduate of any other University established by law in the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]shall be disqualified to have his name entered in the register of graduates or to be a registered graduate:[*****] [This proviso was omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](3)Every person who intends to be a registered graduates shall make an application to the Registrar in such form and on payment of such fee as may be prescribed by Ordinances. After making such inquiry as he thinks fit, the Vice-Chancellor shall decide whether a person is entitled to be or not to be a registered graduate.(4)If any question arises whether a person is entitled to have his name entered in the register of graduates or to be a registered graduate or is disqualified to be a registered graduate, it shall be decided by the Vice-Chancellor whose decision, shall be final.(5)[ The registration of a person as a registered graduate shall remain in force for such period as may be prescribed by Statutes and every person whose name is entered in the register of graduates or who is a registered graduate shall, if he is desirous of having his name continued or retained on such register or of continuing himself as a registered graduate, make an application to the Registrar for such purpose on the expiry of every such period as may be prescribed by Statutes. If no such application is made on the expiry of any period as so prescribed, the Registrar shall remove the name of the graduate concerned from the register and on such removal he shall cease to be a registered graduate.] [Sub-section (5) was inserted by Gujarat 15 of 1970, Section 5.]
