Section 43(2) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(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 on the recommendation of the Academic Senate, be enrolled as a member of a University college or of an affiliated college, as the case may be. Any such exemption may be made subject to such conditions as the Syndicate may deem fit.
